High Courts04 Nov 1980
Balagouda Nijagouda Patil Vs State of Karnataka
Karnataka High Court · AIR 1981 Kar 111
Karnataka Land Acquisition Rules, 1965 — Rule 17, 19Land Acquisition Act, 1894 — Section 4 (1), 45 (1) (c), 5 A
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 3 of 19
High Courts04 Nov 1980
F.H. Jakkappanavar Vs Canara Bank, Bangalore
Karnataka High Court · AIR 1981 Kar 64
Constitution of India, 1950 — Article 226, 226 (1A), 261
High Courts03 Nov 1980
Ravindra Pai B.H. Vs K. Sulochana Bhandarkar
Karnataka High Court · (1981) 1 KarLJ 134
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts03 Nov 1980
Prabhakarlal Mohanlal Kalwar Vs Dy. Commissioner, Belgaum
Karnataka High Court · AIR 1981 Kar 69 : (1981) 1 KarLJ 199
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 27 (1), 27 (2), 27 (3), 27 (4)
High Courts31 Oct 1980
Basappa Vs Bukkasagara Group of Village Panchayat and Others
Karnataka High Court · (1981) 1 KarLJ 183
Karnataka Land Revenue Act, 1964 — Section 70
High Courts30 Oct 1980Allowed
Savitribai and Another Vs Doddappa and Another
Karnataka High Court · (1981) ACJ 422
Criminal Procedure Code, 1973 (CrPC) — Section 162, 488Evidence Act, 1872 — Section 145, 21
High Courts30 Oct 1980
Muthamma, G. by Lrs. Vs Srinivasa, S. and Others
Karnataka High Court · (1981) 1 KarLJ 170
Transfer of Property Act, 1882 — Section 55
High Courts29 Oct 1980
United India Fire and General Insurance Co. Ltd., Bangalore Vs Kum. Naga Ratna
Karnataka High Court · (1982) ACJ 237 : AIR 1981 Kar 169
Motor Vehicles Act, 1939 — Section 96 (2)Penal Code, 1860 (IPC) — Section 279, 338
High Courts28 Oct 1980
Rachavva and Another Vs Kariyappa Siddappa Itagi and Another
Karnataka High Court · AIR 1981 Kar 76 : (1981) 1 KarLJ 186
Limitation Act, 1963 — Section 67Transfer of Property Act, 1882 — Section 106, 116
High Courts27 Oct 1980
N.V.R. Ram Vs Indian Institute of Management and Others
Karnataka High Court · (1981) 1 KarLJ 559
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6
High Courts27 Oct 1980
B.A. Jayaram Vs State Transport Authority
Karnataka High Court · AIR 1981 Kar 179
Motor Vehicles Act, 1939 — Section 40, 49, 50, 61, 63 (7)
High Courts24 Oct 1980
Sherly John Vs Bda and Another
Karnataka High Court · (1981) 1 KarLJ 39
Bangalore Development Authority Act, 1976 — Section 14
High Courts24 Oct 1980
Huligappa and Others Vs Rajashekhar and Another
Karnataka High Court · (1981) 1 KarLJ 270
Karnataka Municipalities Act, 1964 — Section 186(3)(D)
High Courts24 Oct 1980
In Re: Printersall (P.) Ltd., Syndicate Bank
Karnataka High Court · (1981) 51 CompCas 5 : (1980) 2 KarLJ 458
Companies Act, 1956 — Section 433 (c), 433 (e), 439 (b)
High Courts23 Oct 1980
General Education Centre Vs Education App. Tribunal and Others
Karnataka High Court · (1981) 1 KarLJ 327
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7
High Courts22 Oct 1980
Appaji Gowda J.N. Vs Kar App Tribunal and Others
Karnataka High Court · (1980) 2 KarLJ 509
Karnataka Land Revenue Act, 1964 — Section 49
High Courts22 Oct 1980
Shankaralingappa Vs Nanje Gowda and Others
Karnataka High Court · AIR 1981 Kar 78 : (1981) ILR (Kar) 460 : (1981) 1 KarLJ 217
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 11
High Courts22 Oct 1980
Sharanabasaviah Chennabasaviah Vs Spl. Dy. Commr. Dharwad and Others
Karnataka High Court · (1981) 2 KarLJ 294
Karnataka Rent Control Act, 1961 — Section 10a
High Courts22 Oct 1980
Viswanatha Shetty K. Vs Ummakke and Others
Karnataka High Court · (1981) 1 KarLJ 107
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 2(9)