High Courts23 Feb 1981
Punjab and Sind Bank Vs S. Lakshminarayana Rao and Others
Karnataka High Court · (1981) CriLJ 689
Criminal Procedure Code, 1973 (CrPC) — Section 145 (1), 145 (5), 146 (1), 482
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 17 of 20
High Courts23 Feb 1981
R.G. Janthakal Vs Bharat Parikh and Co.
Karnataka High Court · AIR 1981 Kar 208 : (1981) 1 KarLJ 365
Civil Procedure Code, 1908 (CPC) — Section 103
High Courts20 Feb 1981
M.A. Kamath and etc. Vs Karnataka State Financial Corporation and etc.
Karnataka High Court · AIR 1981 Kar 193
Constitution of India, 1950 — Article 226, 254, 254 (4)Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3Transfer of Property Act, 1882 — Section 69
High Courts20 Feb 1981
Sri Shariff Shivayogi and Guru Govind Shiva Yogi Panchagnimath Trust Vs J. Director of Public Instruction and Another
Karnataka High Court · (1981) 1 KarLJ 589
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7
High Courts20 Feb 1981
Rose L Taur Vs State of Karnataka and Others
Karnataka High Court · (1981) 1 KarLJ 587
Karnataka Preservation of Trees Act, 1976 — Section 2(1)(F)
High Courts19 Feb 1981
Divl. Forest Officer, Mangalore Vs Adrama A.
Karnataka High Court · (1981) 1 KarLJ 390
Criminal Procedure Code, 1973 (CrPC) — Section 457Karnataka Forest Act, 1963 — Section 62
High Courts19 Feb 1981
Devasundar Vs Secy. Dept. of Public Libraries and Others
Karnataka High Court · (1981) 1 KarLJ 518
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 18(3)
High Courts19 Feb 1981
Nanjappa and Another Vs The Assistant Commercial Tax Officer, I Circle, Mandya and Another
Karnataka High Court · (1981) 1 KarLJ 463 : (1981) 48 STC 168
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 25 B
High Courts17 Feb 1981
Nabi Sad Akber Saheb Mulla Vs The Commissioner for Transport in Karnataka, Bangalore and Another
Karnataka High Court · AIR 1981 Kar 211
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Taxation Act, 1957 — Section 15, 15 a
High Courts17 Feb 1981
Patel Chikkathimme Gowda and Others Vs Agricultural Income Tax, Officer Tumkur Circle Tumkur
Karnataka High Court · (1981) ILR (Kar) 744 : (1983) 140 ITR 434 : (1981) 1 KarLJ 465
Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 19 (4), 3 (3)
High Courts17 Feb 1981
Anitha Chandraiah Vs Selection Committee for Mbbs and Others
Karnataka High Court · (1981) 1 KarLJ 304
Constitution of India, 1950 — Article 226
High Courts17 Feb 1981
H.Y. Harish Vs Selection Committee for Selection and Admissionto Government Medical Colleges and Government Seats in Private Medical Colleges, Bangalore and Others
Karnataka High Court · AIR 1981 Kar 239
Constitution of India, 1950 — Article 14, 15, 15 (4)
High Courts16 Feb 1981
Ananthapadmanabhaiah Vs The Tahsildar (Executive Magistrate), T. Narsipura
Karnataka High Court · AIR 1982 Kar 27 : (1981) ILR (Kar) 503
Karnataka Debt Relief Act, 1976 — Section 3 (c)Mysore Court-fees and Suits Valuation Act, 1958 — Section 6 (3), 6 (4)
High Courts13 Feb 1981
Gowdatah A.M. Vs R.T.O. Mandya and Another
Karnataka High Court · (1981) 1 KarLJ 585
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(3)
High Courts13 Feb 1981
Gauribidnaur Sahakara Sakkare Karkhane Ltd. Vs The Government of Andhra Pradesh and Others
Karnataka High Court · AIR 1981 Kar 187 : (1981) 1 KarLJ 555
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 21 (a), 21 (a) (3)
High Courts13 Feb 1981
Vaikunthrao Rayappa Kamat Vs The Commercial Tax Officer, Sirsi (N.K. District) and Another
Karnataka High Court · (1981) 1 KarLJ 471 : (1981) 48 STC 57
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13, 13 (2), 3 A
High Courts12 Feb 1981
Kundur Rudrappa Vs Dy. Transport Commr. Shimoga and Another
Karnataka High Court · (1981) 1 KarLJ 513
Karnataka Motor Vehicles Taxation on Passengers and Goods Act, 1961 — Section 6
High Courts11 Feb 1981
Commissioner, Corporation of the City of Bangalore Vs Kapoor Chand Brothers and Others
Karnataka High Court · AIR 1982 Kar 23 : (1981) 1 KarLJ 522
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Karnataka Municipal Corporations Act, 1977 — Section 322 (1), 444 (2), 444 (o)
High Courts11 Feb 1981
K.S.R.T.C. Vs K.S. T.A.T. and Another
Karnataka High Court · (1981) 1 KarLJ 438
Motor Vehicles Act, 1939 — Section 63(3a)
High Courts10 Feb 1981
Krishnamurthy, A.P. Vs Southern Rly. Gen. Manager and Another
Karnataka High Court · (1981) 1 KarLJ 514
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 6(Vi)