COURT ARCHIVE

Karnataka High Court judgments, 1981

393 judgments · page 11 of 20

High Courts07 Jul 1981

The Oriental Fire and General Insurance Co. Ltd. Vs Tippanna Gadageppa Kundgol and Another

Karnataka High Court · (1982) ACJ 102 : AIR 1982 Kar 150 : (1983) 54 CompCas 356(1)

Motor Vehicles Act, 1939 — Section 110 B, 95 (4), 96 (1)

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High Courts06 Jul 1981

Ayya K.C. Vs M. Parasmal

Karnataka High Court · (1982) 1 KarLJ 130

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

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High Courts03 Jul 1981

P.N. Krishnamoorthi Bhat Vs Shivaprasad and Another

Karnataka High Court · AIR 1982 Kar 173 : (1982) ILR (Kar) 128

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3B, 151, 152Mysore Court-fees and Suits Valuation Act, 1958 — Section 41 (2)

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High Courts03 Jul 1981

Lakshmaiah Vs K.S.R.T.C. and Another

Karnataka High Court · (1982) 1 KarLJ 505

Karnataka State Road Transport Corporation (Cadres and Recruitment) Regulations, 1968 — Regulation 7(2)

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High Courts02 Jul 1981

M.B. Annegowda and Another Vs Kalamma

Karnataka High Court · AIR 1982 Kar 65 : (1981) 2 KarLJ 330

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 85

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High Courts02 Jul 1981

A. Prasad Vs State of Karnataka

Karnataka High Court · (1982) CriLJ 542 : (1981) ILR (Kar) 857 : (1981) 2 KarLJ 7

Criminal Procedure Code, 1973 (CrPC) — Section 437 (1), 437 (3), 439Penal Code, 1860 (IPC) — Section 302

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High Courts02 Jul 1981

Srt Institute of Commerce Vs State of Karnataka Others

Karnataka High Court · (1981) 2 KarLJ 193

Constitution of India, 1950 — Article 226Karnataka Rules for Commercial Education, 1975 — Rule 3(A)(Ii)

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High Courts01 Jul 1981

Khoday Brewing Distilling Industries P. Ltd. Vs State of Karnataka and Others

Karnataka High Court · (1981) 2 KarLJ 533

Karnataka Co-operative Societies Act, 1959 — Section 9

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High Courts30 Jun 1981

B.R. Vishwanath Singh Vs Shivalingaiah

Karnataka High Court · AIR 1982 Kar 81 : (1981) ILR (Kar) 1405

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

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High Courts30 Jun 1981

Balasubramanyam, M.P. Vs T.K. Nagarathnamma

Karnataka High Court · (1982) 1 KarLJ 89

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High Courts30 Jun 1981Allowed

M. P. Balasubramanyam Vs T.K. Nagarathanamma

Karnataka High Court · AIR 1982 Kar 177

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High Courts29 Jun 1981

Sundara Shetty Vs K. Sanjiva Rao and Others

Karnataka High Court · (1982) ACJ 129 : AIR 1982 Kar 84 : (1981) ILR (Kar) 1335 : (1981) 2 KarLJ 313

Motor Vehicles Act, 1939 — Section 110 B

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High Courts29 Jun 1981

Karnataka State Financial Corporation Vs Sri Nithyananda Bhavan and Another

Karnataka High Court · AIR 1982 Kar 179 : (1981) ILR (Kar) 1347 : (1981) 2 KarLJ 321

Civil Procedure Code, 1908 (CPC) — Section 54State Financial Corporations Act, 1951 — Section 31

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High Courts29 Jun 1981

Kanthamma Vs S.A. Sudarshan and Another

Karnataka High Court · (1981) 2 KarLJ 249

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Transfer of Property Act, 1882 — Section 116

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High Courts25 Jun 1981Allowed

Jayamma Vs Executive Engineer, P.W.D.

Karnataka High Court · (1982) ACJ 361

Workmens Compensation Act, 1923 — Section 12 (1), 30, 4

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High Courts24 Jun 1981

Rangaswamy Setty T. Vs Kar. Agro. Industries Corpn. Ltd. and Others

Karnataka High Court · (1981) 2 KarLJ 455

Constitution of India, 1950 — Article 12

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High Courts24 Jun 1981

Gadekar N.G. Vs Ksrtc and Another

Karnataka High Court · (1981) 2 KarLJ 401

Constitution of India, 1950 — Article 311(2)

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High Courts24 Jun 1981

Regional Director, E.S.I. Corporation Vs L. Ranga Rao and Others

Karnataka High Court · (1982) ACJ 208 : (1981) ILR (Kar) 1255 : (1981) 2 KarLJ 197 : (1982) 1 LLJ 29

Employee State Insurance Act, 1948 — Section 2 (8), 51 C, 75

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High Courts24 Jun 1981

Ramakka Vs K. Muniyappa and Another

Karnataka High Court · (1981) 2 KarLJ 211

Civil Procedure Code, 1908 (CPC) — Section 100Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 3

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High Courts23 Jun 1981

Byalappa Vs State of Karnataka and Others

Karnataka High Court · AIR 1982 Kar 99 : (1981) ILR (Kar) 1017

Karnataka Land Reforms Act, 1961 — Section 2 (18), 45, 48 A

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