High Courts10 Feb 1981
Town Municipal Council Lakshmeswar Vs Siddalingappa
Karnataka High Court · (1981) 1 KarLJ 345
Karnataka Municipalities Act, 1964 — Section 284
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 18 of 20
High Courts10 Feb 1981
Jagannath Dattatrreya Shah Vs Collector of Central Excise and Customs, Bangalore and Another
Karnataka High Court · (1989) 20 ECR 257 : (1983) 12 ELT 233 : (1981) ILR (Kar) 896 : (1981) 1 KarLJ 387
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115 (2), 56
High Courts10 Feb 1981
Hariharan P.S. Vs Tax Officer and R.T.O. and Another
Karnataka High Court · (1981) 1 KarLJ 510
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Taxation on Passengers and Goods Act, 1961 — Section 3
High Courts10 Feb 1981
Nirvanappa N.M. Vs Krat and Others
Karnataka High Court · (1981) 1 KarLJ 477
Karnataka Religious and Charitable Institutions Act, 1927 — Section 17
High Courts09 Feb 1981
The Gulbarga Central Co-operative Wholesale Stores Ltd. Vs The Chandrakant Dal Mill
Karnataka High Court · AIR 1982 Kar 160 : (1981) 1 KarLJ 335
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 74
High Courts09 Feb 1981
Narayana Rao K.D. Vs State of Karnataka and Another
Karnataka High Court · (1981) 2 KarLJ 41
Karnataka Motor Vehicles Rules, 1963 — Rule 4
High Courts06 Feb 1981
K. Siddalingaiah and Another Vs Income Tax Officer
Karnataka High Court · (1981) 25 CTR 338 : (1981) ILR (Kar) 741
Income Tax Act, 1961 — Section 281
High Courts06 Feb 1981
Deshanur Oil Mills and Others Vs Commercial Tax Officer, Circle III, Belgaum
Karnataka High Court · (1981) 2 KarLJ 52 : (1982) 49 STC 356
Karnataka Sales Tax Act, 1957 — Section 12 A, 25 a
High Courts05 Feb 1981
S. Govindaraju Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1981) 25 CTR 340 : (1982) 138 ITR 495
Income Tax Act, 1961 — Section 139 (8) (a), 217 (1) (a), 273 (c)
High Courts05 Feb 1981
Dr. C.P. Dayananda Vs Chairman Selection Committee and Another
Karnataka High Court · (1981) 2 KarLJ 119
Constitution of India, 1950 — Article 15Karnataka Medical Colleges Selection for Post Graduate Course Rules, 1980 — Rule 5(I)
High Courts05 Feb 1981
Muthaya Moily Vs Dakshina Kannada
Karnataka High Court · AIR 1981 Kar 244 : (1981) 1 KarLJ 521
High Courts04 Feb 1981
Ghaleppa by Lrs and Others Vs Gundeppa by Lrs.
Karnataka High Court · (1981) 1 KarLJ 401
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Feb 1981
Bhoruka Steel Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2002) 52 KarLJ 156
Central Sales Tax Act, 1956 — Section 3(A)
High Courts04 Feb 1981
T. Veeranna Vs The Regional Transport Authority
Karnataka High Court · AIR 1981 Kar 148 : (1981) 2 KarLJ 215
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68 C, 68 D (2)
High Courts04 Feb 1981
Drive in Enterprises Vs Commr. of Comml. Taxes and Another
Karnataka High Court · (1981) 2 KarLJ 361
Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 6
High Courts03 Feb 1981
Kishorilal Radheysham Vs Deputy Commissioner of Commercial Taxes, Bangalore.
Karnataka High Court · (1982) 1 KarLJ 1
High Courts03 Feb 1981
Kumta Co-op. Arecanut Sale Society Vs Regr. of Co-op. Societies and Another
Karnataka High Court · (1981) 1 KarLJ 476
Karnataka Co-operative Societies Rules, 1960 — Rule 446
High Courts03 Feb 1981
Kishorilal Radheysham Vs The Deputy Commissioner of Commercial Taxes, Bangalore City Division, Bangalore
Karnataka High Court · (1982) 50 STC 19
Karnataka Sales Tax Act, 1957 — Section 21 (4), 5 (1)
High Courts02 Feb 1981
Gantaiah C.V. Vs Cto, Arsikere and Another
Karnataka High Court · (1981) 1 KarLJ 331
Karnataka Sales Tax Act, 1957 — Section 12
High Courts02 Feb 1981
K. Konappa and Bros. Vs State of Karnataka
Karnataka High Court · (1981) ILR (Kar) 675 : (1981) 48 STC 136
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 72 (2), 78Karnataka Sales Tax Act, 1957 — Section 2 (1) (k), 6 A (1)