High Courts02 Feb 1981
Basavangoud B. L. and Another Vs Deputy Commissioner, Bellary and Others
Karnataka High Court · (1981) 1 KarLJ 454
Karnataka Irrigation Act, 1965 — Section 28Karnataka Irrigation Rules, 1965 — Rule 4(2)
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 19 of 20
High Courts02 Feb 1981
Prerachand and etc. Vs Corporation of the City of Bangalore and etc.
Karnataka High Court · AIR 1982 Kar 6 : (1981) 1 KarLJ 300
Karnataka Munilcipal Corporation Act, 1977 — Section 303, 317, 433, 433 (4)
High Courts29 Jan 1981
Vatsala and Another Vs Sub-registrar and Marriage Officer and Another
Karnataka High Court · (1981) 1 KarLJ 294
Special Marriage Act, 1954 — Section 1
High Courts29 Jan 1981
Karnataka Agro Industries Corpn. Vs Krishnappa and Others
Karnataka High Court · (1981) 1 KarLJ 350
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts27 Jan 1981
Banakar K.S. Vs Chief Marketing Officer and Another
Karnataka High Court · (1981) 2 KarLJ 593
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 53
High Courts23 Jan 1981
New India Corporation Vs Nandanvan Manufacturers and Traders (P.) Ltd.
Karnataka High Court · (1983) 54 CompCas 32
Companies Act, 1956 — Section 433 (e), 433 (f), 439 (1) (b)
High Courts21 Jan 1981
S. Ranganatha Rao Vs Accountant-general and Others
Karnataka High Court · (1981) ILR (Kar) 885 : (1981) 129 ITR 130 : (1981) 1 KarLJ 329 : (1981) 6 TAXMAN 224
Central Civil Services (Pension) Rules, 1972 — Rule 37, 37AConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10 (10A) (i)
High Courts21 Jan 1981
Abdul Jaleel Vs S.T.A.T. and Another
Karnataka High Court · (1981) 2 KarLJ 117
Karnataka Motor Vehicles Rules, 1963 — Rule 133Motor Vehicles Act, 1939 — Section 60(3)
High Courts16 Jan 1981
Tax Recovery Officer, Dharwar Vs Hansaben and Another
Karnataka High Court · (1981) 25 CTR 343 : (1981) ILR (Kar) 1606 : (1982) 135 ITR 572
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 73, 73 (3)Karnataka Civil Courts Act, 1964 — Section 8, 9, 9 (2)
High Courts16 Jan 1981
Rukmani Ammal V.M. Vs The House Rent and Accommodation Controller
Karnataka High Court · AIR 1981 Kar 162 : (1981) 1 KarLJ 333
Karnataka Rent Control Act, 1961 — Section 8 (3)
High Courts15 Jan 1981
Badawadagi B.K. Vs Rto. Bijapur and Another
Karnataka High Court · (1981) 1 KarLJ 293
Karnataka General Clauses Act, 1899 — Section 10Karnataka Motor Vehicles Taxation Act, 1957 — Section 16
High Courts15 Jan 1981
S. Narayana Bhatta Vs The Asst. Regional Transport Officer, Bangalore
Karnataka High Court · (1981) ILR (Kar) 195 : (1981) 1 KarLJ 211
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 24, 63 (7)Motor Vehicles Act, 1939 — Section 2 (18A)
High Courts15 Jan 1981
Venkataratnam A.V. Vs Chancellor, University of Mysore and Another
Karnataka High Court · (1981) 1 KarLJ 423
Karnataka State Universities Act, 1976 — Section 49(6)
High Courts15 Jan 1981
State of Karnataka Vs Pandurangarao Madhavarao &another
Karnataka High Court · (1981) 1 KarLJ 400
Karnataka Rent Control Act, 1961 — Section 2(7)
High Courts13 Jan 1981
Bibisahebi Vs Maktum Hussiansab
Karnataka High Court · (1981) 1 KarLJ 393
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts13 Jan 1981
Jakati H.L. Vs Rto, Dharwar
Karnataka High Court · (1981) 1 KarLJ 334
Karnataka Motor Vehicles Rules, 1963 — Rule 4Motor Vehicles Act, 1939 — Section 16
High Courts13 Jan 1981
A. Ratnakar Rao Vs Addl. Commissioner of Income Tax, Bangalore
Karnataka High Court · (1981) 22 CTR 83 : (1981) ILR (Kar) 666 : (1981) 128 ITR 527 : (1981) 6 TAXMAN 144
Income Tax Act, 1961 — Section 10 (6), 263
High Courts13 Jan 1981
Addl. Commissioner of Income Tax, Karnataka Vs Hutti Gold Mines Co. Ltd.
Karnataka High Court · (1981) 22 CTR 80 : (1981) 128 ITR 476 : (1981) 6 TAXMAN 155
Income Tax Act, 1961 — Section 80 J
High Courts12 Jan 1981
Village Panchayat Naganoor Vs Agrl Produce Mkt. Committee Shorapur and Others
Karnataka High Court · (1981) 1 KarLJ 190
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 8Karnataka Village Panchayat and Local Boards Act, 1959 — Section 73(4)
High Courts12 Jan 1981
Manjunath, V.R. and Another Vs M.V. Veerendra Kumar and Another
Karnataka High Court · (1981) 2 KarLJ 147
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Transfer of Property Act, 1882 — Section 106