High Courts26 Sept 1980
Mysore Sugar Co. Vs Y.B. Boraiah
Karnataka High Court · (1981) 1 KarLJ 263
Contract Act, 1872 — Section 73
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 5 of 19
High Courts26 Sept 1980
Chilkamma Vs Tahsildar Anekal and Others
Karnataka High Court · (1981) 1 KarLJ 377
Karnataka Debt Relief Act, 1976 — Section 4(F)
High Courts26 Sept 1980
G.S. Radhika Vs The Commissioner for Health and Family Welfare and Secretary to Govt. of Karnataka
Karnataka High Court · AIR 1981 Kar 53 : (1981) 1 KarLJ 417
Constitution of India, 1950 — Article 14Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 10, 2
High Courts25 Sept 1980
Mysore Riyasat Hindi Prachar Samiti Vs Thimmaiah and Others
Karnataka High Court · (1981) 1 KarLJ 240
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 2(B)
High Courts25 Sept 1980
Primary Co-op. Land Development Bank Ltd. Vs Returning Officer.
Karnataka High Court · (1981) 1 KarLJ 373
Karnataka Co-operative Societies Act, 1959 — Section 27(1)
High Courts24 Sept 1980
Arjundas Parasuram Vs Kesavamurthy C.V. and Others
Karnataka High Court · (1981) 1 KarLJ 226
Specific Relief Act, 1963 — Section 16(C)
High Courts24 Sept 1980
Radha Bai Vs State of Karnataka and Others
Karnataka High Court · (1981) 1 KarLJ 352
Karnataka Land Reforms Act, 1961 — Section 48a(5)
High Courts24 Sept 1980
Gopal Touring Talkies Vs State of Karnataka and Another
Karnataka High Court · AIR 1981 Kar 214
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Rules, 1971 — Rule 98 (2)
High Courts24 Sept 1980
Monappa Vs The State of Karnataka and Others
Karnataka High Court · AIR 1981 Kar 172
Karnataka Village Offices Abolition Act, 1961 — Section 5 (3)
High Courts23 Sept 1980
Sangappa Veerasangappa Tuppad Vs The Tahsildar, Muddebihal and Others
Karnataka High Court · AIR 1981 Kar 215
Karnataka Village Offices Abolition Act, 1961 — Section 5, 5 (3), 6
High Courts22 Sept 1980
Dr. Ratnakar Shetty Vs Selection Committee for P.G. Degree and Others
Karnataka High Court · (1981) 1 KarLJ 369
Constitution of India, 1950 — Article 14Karnataka Medical Colleges Selection for Post Graduate Course Rules, 1980 — Rule 6
High Courts22 Sept 1980
D.T. Lakshminarasimha lyengar Vs The Karnataka State Transport Appellate Tribunal, Bangalore
Karnataka High Court · AIR 1981 Kar 173
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 57, 63 (3), 65
High Courts22 Sept 1980
B.M. Tarakeshwari Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 411
Constitution of India, 1950 — Article 15(4)Karnataka Medical Colleges (Selection for Admission) Rules, 1980 — Rule 5(3)
High Courts22 Sept 1980
Shivalingaswamy Vs Chief Ex. Officer, Tdb., Chamarajanagar
Karnataka High Court · (1981) 1 KarLJ 132
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 11(2)(Ii)
High Courts22 Sept 1980
B. Narasimhachari Vs State of Karnataka and Others
Karnataka High Court · AIR 1981 Kar 177
Constitution of India, 1950 — Article 226
High Courts19 Sept 1980
Masthan Sahib Vs Rto, Bangalore.
Karnataka High Court · (1981) 1 KarLJ 99
Karnataka Motor Vehicles Taxation Act, 1957 — Section 11AMotor Vehicles Act, 1939 — Section 63(6)
High Courts19 Sept 1980
Mohammed Dasthagir Vs Tahsildar and Taluk Magistrate, Magadi Town and Another
Karnataka High Court · AIR 1981 Kar 253
Karnataka Debt Relief Act, 1976 — Section 4, 4 (f), 5 (7)
High Courts18 Sept 1980
V. Shyam Prasad Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 386
Karnataka Rules for Admission in Engineering Colleges — Rule 3(2)
High Courts15 Sept 1980
Rudrappa and Another Vs Basappa
Karnataka High Court · (1981) CriLJ 561
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 498
High Courts15 Sept 1980
Rajabi Vs The Oriental Fire and General Insurance Co. Ltd.
Karnataka High Court · (1981) ACJ 374 : AIR 1981 Kar 70 : (1981) ILR (Kar) 101 : (1981) 1 KarLJ 83