COURT ARCHIVE

Karnataka High Court judgments, 1980

378 judgments · page 7 of 19

High Courts02 Sept 1980

T.M. Sabira Vs State of Karnataka and Another

Karnataka High Court · (1980) 09 KAR CK 0048

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (3)Constitution of India, 1950 — Article 166 (3), 22

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High Courts02 Sept 1980

Town Mun. Council Kengeri Vs State of Karnataka and Another

Karnataka High Court · (1980) 2 KarLJ 450

Karnataka Municipalities Act, 1964 — Section 315

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High Courts02 Sept 1980

Malan Vs Baburao Yeshwant Jadhav

Karnataka High Court · (1980) ILR (Kar) 1323 : (1980) 2 KarLJ 414

Criminal Procedure Code, 1898 (CrPC) — Section 125, 125 (1) (a), 126, 128

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High Courts01 Sept 1980

State of Karnataka Vs Rajeev Shetty, K.

Karnataka High Court · (1980) 2 KarLJ 440

Karnataka Civil Services (Determination of Age) Act, 1974 — Section 3

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High Courts01 Sept 1980

G.P. Hemantha Kumar Vs The Selection Committee for Admission to Govt. Medical Colleges, Bangalore and Others

Karnataka High Court · AIR 1981 Kar 22 : (1980) 2 KarLJ 405

Constitution of India, 1950 — Article 226

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High Courts29 Aug 1980

First Income Tax Officer, Davanagere Circle Vs A.Y. Panduranga Rao and Others

Karnataka High Court · (1981) 22 CTR 85 : (1981) 128 ITR 250 : (1981) 6 TAXMAN 249

Constitution of India, 1950 — Article 133Income Tax Act, 1961 — Section 139, 147 (b), 148

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High Courts29 Aug 1980

State of Karnataka Vs Mohammed Peeran Sab

Karnataka High Court · (1980) 08 KAR CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Karnataka Forest Act, 1963 — Section 62 (3), 71 A, 87

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High Courts29 Aug 1980

Bhimaraya Sayabanna Vs Balappa Siddappa

Karnataka High Court · (1980) 2 KarLJ 376

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15

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High Courts29 Aug 1980

Syed Jaffar Vs Syed Ahmed

Karnataka High Court · (1980) 2 KarLJ 358

Karnataka Rent Control Act, 1961 — Section 51A

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High Courts28 Aug 1980

Habeeb Khan and Another Vs State of Karnataka

Karnataka High Court · (1981) CriLJ 562

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324

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High Courts27 Aug 1980

Kariyanna Vs Isthuri Subbaiahsetty and Others

Karnataka High Court · AIR 1981 Kar 234 : (1981) 1 KarLJ 66

Civil Procedure Code, 1908 (CPC) — Section 152, 153, 47Land Acquisition Act, 1894 — Section 18

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High Courts27 Aug 1980

R. Venkatarao Vs Munivenkatappa and Others

Karnataka High Court · AIR 1981 Kar 7

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A (1)

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High Courts26 Aug 1980

S.C. Kempaiah Vs Kar. Indus. Area Dev. Board

Karnataka High Court · (1980) 2 KarLJ 403

Karnataka Industrial Areas Development Act, 1966 — Section 28

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High Courts26 Aug 1980

M. Muniyappa Vs Supdt., of Police, Kolar and Others

Karnataka High Court · (1980) 2 KarLJ 447

Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 6(5)

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High Courts26 Aug 1980

Metro Malleable Manufacturers (P.) Ltd. Vs Canara Bank and Another

Karnataka High Court · (1982) 52 CompCas 165 : (1980) ILR (Kar) 1442 : (1980) 2 KarLJ 379

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies (Court) Rules, 1959 — Rule 101Companies Act, 1956 — Section 483

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High Courts26 Aug 1980

Shantamma Vs Yellamma and Another

Karnataka High Court · (1980) 2 KarLJ 380

Evidence Act, 1872 — Section 90

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High Courts26 Aug 1980

Ismat Sara Vs The State of Karnataka

Karnataka High Court · (1982) CriLJ 1076

Criminal Procedure Code, 1898 (CrPC) — Section 174, 174 (1), 176Evidence Act, 1872 — Section 3

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High Courts25 Aug 1980

M.R. Chandrasekharaiah and Another Vs Shivanna and Others

Karnataka High Court · (1981) 1 KarLJ 361

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)

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High Courts25 Aug 1980

Kanna Reddy N. Vs B. Suguna and Another

Karnataka High Court · (1981) 2 KarLJ 238

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts25 Aug 1980

Jamia Masjid Magadi Town Vs Karrataka Board of Wakfs, Bangalore and Others

Karnataka High Court · AIR 1981 Kar 37 : (1981) ILR (Kar) 171 : (1981) 1 KarLJ 63

Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 15 (1), 63

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