High Courts21 Aug 1980
S.H. Salvekadam and Co. Vs Regional Provident Fund Commissioner
Karnataka High Court · (1985) ILR (Kar) 4244
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 14 (1), 14 (1A), 14 (1B), 14 B
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 8 of 19
High Courts21 Aug 1980
Bangalore Motor Accessories Vs Deputy Commissioner of Commercial Taxes, Bangalore City Division, Bangalore-9
Karnataka High Court · (1981) ILR (Kar) 176 : (1981) 47 STC 54
Karnataka Sales Tax Act, 1957 — Section 21 (4), 5 (3A)
High Courts21 Aug 1980
Ramakanthi Talkies Vs Dist. Magistrate, S.K.
Karnataka High Court · (1980) 2 KarLJ 378
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 5(2)
High Courts20 Aug 1980
Commissioner of Income Tax, Karnataka Vs K. Ramaiah Commissioner of Income Tax, Karnataka Vs Thitapilly Joseph
Karnataka High Court · (1980) 08 KAR CK 0036
Income Tax Act, 1961 — Section 14, 17United Nations (Privileges and Immunities) Act, 1947 — Section 18
High Courts20 Aug 1980
M.C. Madhura Vs Bharatiya Vidya Bhavan and Others
Karnataka High Court · (1980) 2 KarLJ 305
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Aug 1980
General Manager Ksrtc Vs Sri Jagadguru Mallikarjuna Murugarajendraswamy and Another
Karnataka High Court · (1980) 2 KarLJ 306
Land Acquisition Act, 1894 — Section 18
High Courts20 Aug 1980
Saraswatewwa and Another Vs Shivarudrappa Channappa Kinnala and Another
Karnataka High Court · AIR 1981 Kar 8 : (1981) ILR (Kar) 225 : (1980) 2 KarLJ 373
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts20 Aug 1980
Basavaraj Malleshappa Vs State of Karnataka and Others
Karnataka High Court · (1981) 1 KarLJ 481
Land Acquisition Act, 1894 — Section 4
High Courts20 Aug 1980
COMMISSIONER OF Income Tax, KARNATAKA Vs K. RAMAIAH. COMMISSIONER OF Income Tax, KARNATAKA v. DR. THITAPILLY JOSEPH.
Karnataka High Court · (1980) 08 KAR CK 0007
Income Tax Act, 1961 — Section 14, 17
High Courts19 Aug 1980
K.P. Lingaraj Vs Igur Village Panchayat and Others
Karnataka High Court · (1980) 2 KarLJ 425
Constitution of India, 1950 — Article 226Karnataka Village Panchayat and Local Boards Act, 1959 — Section 200
High Courts19 Aug 1980
Kadappa and Others Vs State of Karnataka
Karnataka High Court · (1980) 2 KarLJ 408
Criminal Procedure Code, 1973 (CrPC) — Section 111
High Courts19 Aug 1980
Bharat Earth Movers Ltd. Vs Arokiyam and Another
Karnataka High Court · (1981) 1 KarLJ 574
Industrial Disputes Act, 1947 — Section 33(2)(B)
High Courts19 Aug 1980
Abdul Wahab Vs Deputy Collector of Customs, Madras
Karnataka High Court · (1999) 109 ELT 117
Customs Act, 1962 — Section 110, 124Major Port Trusts Act, 1963 — Section 42, 43, 59, 63
High Courts19 Aug 1980
Siddegowda Vs Lakkamma and Others
Karnataka High Court · AIR 1981 Kar 24 : (1981) ILR (Kar) 96 : (1980) 2 KarLJ 326
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 18, 39
High Courts18 Aug 1980
Bhimappa Gangappa Vs Indirabat
Karnataka High Court · (1981) 1 KarLJ 353
Criminal Procedure Code, 1973 (CrPC) — Section 126(2)
High Courts18 Aug 1980
Rame Gowda and Others Vs S.V. Krishnaiah and Another
Karnataka High Court · (1980) 2 KarLJ 390
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)
High Courts17 Aug 1980
Sanjiv V. Kudva Vs Commissioner of Income Tax
Karnataka High Court · (1981) 5 TAXMAN 197
High Courts14 Aug 1980
S.R. Venkata Ratnam Vs Commissioner of Income Tax, Karnataka-I and Another
Karnataka High Court · (1981) 22 CTR 78 : (1981) 127 ITR 807 : (1981) 6 TAXMAN 263
Income Tax Act, 1961 — Section 264
High Courts14 Aug 1980
Venkateswara Talkies Vs District Magistrate, Bangalore Dt.
Karnataka High Court · (1980) 2 KarLJ 389
Karnataka Cinemas (Regulation) Act, 1964 — Section 17