COURT ARCHIVE

Karnataka High Court judgments, 1981

393 judgments · page 13 of 20

High Courts28 May 1981

Vonti Chennappa Vs State of Karnataka

Karnataka High Court · AIR 1982 Kar 91 : (1981) ILR (Kar) 1305

Constitution of India, 1950 — Article 226Karnataka Forest Rules, 1969 — Rule 88 (2)Representation of the Peoples Act, 1951 — Section 9 A

Read judgment

High Courts27 May 1981

Hosali Press (P). Ltd. Vs K.N. Guruswamy and Co. (P.) Ltd.

Karnataka High Court · AIR 1982 Kar 153 : (1981) ILR (Kar) 946

Transfer of Property Act, 1882 — Section 108 (c)

Read judgment

High Courts27 May 1981

M.R. Anthony Swamy Vs Commissioner of Income Tax, Karnataka-I and Others

Karnataka High Court · (1981) 24 CTR 1 : (1982) 135 ITR 424 : (1981) 7 TAXMAN 310

Income Tax Act, 1961 — Section 264Income Tax Rules, 1962 — Rule 15 (2), 61, 86 (1) (c)

Read judgment

High Courts25 May 1981

Indra Prakash Chabra Vs Dy. Commr. of Transport and Another

Karnataka High Court · (1981) 2 KarLJ 161

Karnataka Motor Vehicles (Taxation On Passengers and Goods) Act, 1961 — Section 6

Read judgment

High Courts25 May 1981

Uma Bai and Others Vs Narayana Gokhale and Others

Karnataka High Court · (1981) 2 KarLJ 548

Easements Act, 1882 — Section 7

Read judgment

High Courts15 Apr 1981

Estate of Late H.H. Rajkuerba, Dowager Maharani Saheb of Gondal Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1982) 29 CTR 346 : (1982) 135 ITR 393

Income Tax Act, 1961 — Section 159, 160, 160 (iv), 168, 168 (3)

Read judgment

High Courts15 Apr 1981

B. Ganganna Vs Returning Officer, M.A. Venkataswamy and Others

Karnataka High Court · AIR 1982 Kar 156 : (1981) ILR (Kar) 1543 : (1981) 2 KarLJ 290

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151

Read judgment

High Courts15 Apr 1981

National Insurance Co. Ltd. Vs Julekhabi and Others

Karnataka High Court · (1982) ACJ 32 : (1983) 54 CompCas 172 : (1981) ILR (Kar) 832

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Read judgment

High Courts13 Apr 1981

Narayan Vs Ningappa and Another

Karnataka High Court · AIR 1982 Kar 159 : (1982) ILR (Kar) 439

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 9

Read judgment

High Courts13 Apr 1981

Munibyrappa Vs K. Ramaraju and Others

Karnataka High Court · (1983) 54 CompCas 551 : (1981) ILR (Kar) 815 : (1981) 2 KarLJ 253

Motor Vehicles Act, 1939 — Section 110 B

Read judgment

High Courts13 Apr 1981

Paramanand L. Bajaj Vs Commissioner of Income Tax, Karnataka-II

Karnataka High Court · (1982) 28 CTR 290 : (1981) ILR (Kar) 1219 : (1982) 135 ITR 673

Income Tax Act, 1961 — Section 256 (1)

Read judgment

High Courts13 Apr 1981

Syed Patel and Others Vs N.H. Doddabasappa and Others

Karnataka High Court · (1982) ACJ 1 : (1982) 52 CompCas 340 : (1981) 2 KarLJ 39

Motor Vehicles Act, 1939 — Section 110 B

Read judgment

High Courts13 Apr 1981

K. Kallaiah Vs Ningegowda

Karnataka High Court · AIR 1982 Kar 93 : (1981) ILR (Kar) 819 : (1981) 2 KarLJ 11

Contract Act, 1872 — Section 55Limitation Act, 1963 — Section 113, 54

Read judgment

High Courts13 Apr 1981

Syed Patel Vs N.H. Doddabasappa and Others

Karnataka High Court · AIR 1981 Kar 161 : (1983) 54 CompCas 184(1) : (1981) ILR (Kar) 817

Motor Vehicles Act, 1939 — Section 110 B

Read judgment

High Courts13 Apr 1981Dismissed

Anandrao Shivaji Rao Vs Ashok Kumar

Karnataka High Court · (1981) ACJ 438

Read judgment

High Courts10 Apr 1981

Mysore Industries Dall Mill Vs Dy. Commr. Gulburga

Karnataka High Court · (1981) 2 KarLJ 89

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6aKarnataka Pulses Dealers Licensing Order, 1977 — Rule 7

Read judgment

High Courts10 Apr 1981

Papanna S.R. Vs Union of India and Others

Karnataka High Court · (1981) 2 KarLJ 164

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25f

Read judgment

High Courts10 Apr 1981

V. Govindarajan Vs The Surveyor General of India, Dehradun

Karnataka High Court · AIR 1981 Kar 142

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14Fundamental Rules, 1950 — Rule 15, 49, 6

Read judgment

High Courts09 Apr 1981

Lingappaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (1981) 2 KarLJ 162

Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 — Section 4(1)

Read judgment

High Courts09 Apr 1981

Venkateswara Traders Vs State of Karnataka and Others

Karnataka High Court · (1981) 2 KarLJ 47

Constitution of India, 1950 — Article 226Essential Articles (Display of Prices) Order, 1966 — Rule 4Essential Commodities Act, 1955 — Section 6A

Read judgment