COURT ARCHIVE

Karnataka High Court judgments, 1981

393 judgments · page 15 of 20

High Courts24 Mar 1981

Gurusiddappa Nurandappa Uppin and etc. Vs State of Karnataka and Another etc.

Karnataka High Court · AIR 1981 Kar 216

Karnataka Forest Act, 1963 — Section 98 A, 98 A (1), 98 A (2), 98 B (2)Karnataka Forest Rules, 1969 — Rule 102, 85, 89

Read judgment

High Courts23 Mar 1981

Shivangouda Basangouda Patil Vs Kuttayya Danayya Chikkanath and Others

Karnataka High Court · (1981) 03 KAR CK 0033

Read judgment

High Courts20 Mar 1981

Sudhakar Syndicate Pvt. Ltd. Vs H.M. Chandrashakaraiah and Others

Karnataka High Court · AIR 1981 Kar 245 : (1982) 52 CompCas 281(1)

Companies Act, 1956 — Section 446 (2) (b)Negotiable Instruments Act, 1881 (NI) — Section 81

Read judgment

High Courts20 Mar 1981

Machaiah, A.S. and Another Vs G.M. Gopalakrishna

Karnataka High Court · (1981) 2 KarLJ 140

Read judgment

High Courts20 Mar 1981

Unico Trading and Chit Funds (India) P. Ltd. (In Liquidation) Vs S.H. Lohati and Others

Karnataka High Court · (1983) 54 CompCas 811

Companies Act, 1956 — Section 446 (2) (b), 458 A, 466 (2), 469

Read judgment

High Courts20 Mar 1981

Sudhakar Syndicate P. Ltd. (In Liquidation) Vs H.M. Chandrashakaraiah and Others

Karnataka High Court · (1983) 54 CompCas 184 : (1981) 2 KarLJ 35

Companies Act, 1956 — Section 446 (2) (b)Negotiable Instruments Act, 1881 (NI) — Section 81

Read judgment

High Courts19 Mar 1981

Jayalakshmamma Vs Vasantha Ammal

Karnataka High Court · (1981) 1 KarLJ 487

Transfer of Property Act, 1882 — Section 31

Read judgment

High Courts18 Mar 1981

Universal Machinery Co. Vs Vinag Mining Co.

Karnataka High Court · AIR 1981 Kar 249 : (1981) 1 KarLJ 580

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

Read judgment

High Courts18 Mar 1981

The State of Karnataka Vs Shaw Wallace and Co. Ltd.

Karnataka High Court · (1981) ILR (Kar) 940 : (1981) 2 KarLJ 58 : (1981) 48 STC 169

Central Sales Tax Act, 1956 — Section 2 (h)Karnataka Sales Tax Act, 1957 — Section 5 (1)

Read judgment

High Courts17 Mar 1981

Krishnamurthy H. Vs State of Karnataka and Another

Karnataka High Court · (1981) 2 KarLJ 113

Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 19(3)

Read judgment

High Courts16 Mar 1981

P. Gowrishankar Gupta Vs The House Rent and Accommodation Controller, Bangalore and Another

Karnataka High Court · AIR 1982 Kar 231 : (1981) ILR (Kar) 118 : (1981) 2 KarLJ 70

Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 10 A, 12, 4

Read judgment

High Courts13 Mar 1981

Nagappaiah and Others Vs Bhaskara and Others

Karnataka High Court · (1983) 54 CompCas 173

Motor Vehicles Act, 1988 — Section 110 B

Read judgment

High Courts13 Mar 1981

J.L. Morison, Son and Jones (India) Ltd. Vs Commissioner for Excise in Karnataka.

Karnataka High Court · (1981) 2 KarLJ 62

Read judgment

High Courts11 Mar 1981

Standard Electronic Engineering Corporation and Sri M.B. Hiranad Vs The Collector of Customs and Central Excise and The Assistant Collector of Customs, Customs Division, Postal Appraising Department

Karnataka High Court · (1981) ECR 314D

Customs Act, 1962 — Section 108, 11

Read judgment

High Courts10 Mar 1981

Controller of Estate Duty, Bangalore Vs K.C.D. Swamy

Karnataka High Court · (1982) 134 ITR 33

Estate Duty Act, 1953 — Section 64 (1)Income Tax Act, 1922 — Section 66

Read judgment

High Courts10 Mar 1981

M.R. Krishnappa Vs Bhagyalakshmamma and Others

Karnataka High Court · (1982) ILR (Kar) 228 : (1981) 2 KarLJ 425

Civil Procedure Code, 1908 (CPC) — Section 21Motor Vehicles Act, 1939 — Section 110 A

Read judgment

High Courts10 Mar 1981

Bhaktavarmalshivalal Ostwal Vs Controller of Estate Duty Karnataka

Karnataka High Court · (1981) 24 CTR 13 : (1981) ILR (Kar) 1214 : (1983) 140 ITR 871 : (1981) 7 TAXMAN 321

Estate Duty Act, 1953 — Section 55, 7Partnership Act, 1932 — Section 40

Read judgment

High Courts10 Mar 1981

United India Fire and General Insurance Co. Vs Azeerunnisa and Others

Karnataka High Court · (1981) 03 KAR CK 0024

Insurance Act, 1938 — Section 64 U, 64 UCMotor Vehicles Act, 1939 — Section 95

Read judgment

High Courts10 Mar 1981

State of Karnataka Vs Dastagirsab and Others

Karnataka High Court · (1981) CriLJ 1157 : (1981) 1 KarLJ 498

Criminal Procedure Code, 1973 (CrPC) — Section 360, 377 (3)Penal Code, 1860 (IPC) — Section 302, 326, 34

Read judgment

High Courts10 Mar 1981

Rachappa Mudakappa Vs Tippanna Almappa and Others

Karnataka High Court · (1981) 2 KarLJ 3

Contract Act, 1872 — Section 74Limitation Act, 1963 — Article 47

Read judgment