COURT ARCHIVE

Karnataka High Court judgments, 1981

393 judgments · page 2 of 20

High Courts07 Dec 1981

Janardhana R. Vs Selection Committee for Admission to Engineering Degree Course

Karnataka High Court · (1982) 1 KarLJ 236

Karnataka Engineering Colleges and Technological Institutes (Selection of Candidates for Admission) Rules, 1979 — Rule 3

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High Courts04 Dec 1981

Dalmia Cement (Bharath) Ltd. Vs State of Karnataka and Others

Karnataka High Court · (1982) 2 KarLJ 80

Karnataka Motor Vehicles Taxation Act, 1957 — Section 3

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High Courts04 Dec 1981

Mahadeshwara Stores Vs State of Karnataka and Others

Karnataka High Court · (1983) 2 KarLJ 201

Constitution of India, 1950 — Article 226

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High Courts04 Dec 1981

State of Karnataka and Another Vs M. Rajeevi Bai

Karnataka High Court · (1982) 1 KarLJ 495

Limitation Act, 1963 — Section 5

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High Courts03 Dec 1981

Lekhraj Jassumal and Sons Vs Collector of Customs and Cen. Excise and Others

Karnataka High Court · (1982) 1 KarLJ 378

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111

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High Courts01 Dec 1981

Laxman Gowda, M. Vs Tahsildar, Mudigere and Another

Karnataka High Court · (1982) 1 KarLJ 502

Karnataka Land Grant Rules, 1969 — Rule 26Karnataka Land Revenue Act, 1964 — Section 94(3)

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High Courts30 Nov 1981

Rouben Isreal Patter Vs Mamta and Another

Karnataka High Court · AIR 1983 Kar 10 : (1982) ILR (Kar) 819

Divorce Act, 1869 — Section 10, 22, 43, 51

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High Courts30 Nov 1981

Anathasevashrama Trust, Malladihalli Vs H.C. Ramakrishna Rao and Another

Karnataka High Court · (1982) 1 KarLJ 484

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 4

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High Courts27 Nov 1981

Srikantachar Vs Siddalingappa

Karnataka High Court · (1982) 1 KarLJ 293

Limitation Act, 1963 — Article 64

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High Courts26 Nov 1981

Asst. Commr. and Lao Chitradurga Vs Sanna Basaiah and Others

Karnataka High Court · (1982) 1 KarLJ 163

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 4Land Acquisition Act, 1894 — Section 23(2)

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High Courts23 Nov 1981

Syndicate Bank Vs The Commissioner of I.T. Karnataka, Bangalore

Karnataka High Court · (1988) 32 KarLJ 44

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High Courts23 Nov 1981

Mallappa Basappa and Another Vs Ningawwa and Another

Karnataka High Court · (1982) 1 KarLJ 289

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High Courts22 Nov 1981

Pavadappa Yellappa and Others Vs Govindacharya and Others

Karnataka High Court · (1981) 2 KarLJ 605

Karnataka Land Reforms Act, 1961 — Section 15

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High Courts20 Nov 1981

Estate Officer, University of Agrl. Sciences Vs Kar Govt. Ince. Dept. and Others

Karnataka High Court · (1982) 2 KarLJ 227

Motor Vehicles Act, 1988 — Section 95 (2) (B)

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High Courts19 Nov 1981Dismissed

Devichand Pannaji and Co. Vs Commissioner of Income Tax

Karnataka High Court · (1982) 10 TAXMAN 156

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High Courts19 Nov 1981

Devichand Pannaji and Co. and Another Vs Commissioner of Income Tax, Karnataka-I Acquisition Range, Bangalore

Karnataka High Court · (1982) 28 CTR 287 : (1982) 138 ITR 789 : (1982) 1 KarLJ 278

Income Tax Act, 1961 — Section 269 B, 269 D (1), 269 F

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High Courts13 Nov 1981

Venkatalakshmamma Vs Sub-inspector of Police and Others

Karnataka High Court · (1982) 1 KarLJ 493

Karnataka Land Reforms Act, 1961 — Section 45

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High Courts13 Nov 1981

Bashettiyavar Bros. Vs IV I.T.O., Hubli and Others

Karnataka High Court · (1982) 1 KarLJ 447

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts12 Nov 1981

Selection Committee for Admission to Govt. Medical Colleges and Govt. seats in Private Medical Colleges, Bangalore Vs K. Vidya Rajagopal

Karnataka High Court · AIR 1982 Kar 193 : (1982) ILR (Kar) 215 : (1982) 1 KarLJ 1

Constitution of India, 1950 — Article 15 (4), 16 (40Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 10, 10 (2) (e), 16

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High Courts12 Nov 1981

In Re: Suri and Nayar Ltd.

Karnataka High Court · (1983) 54 CompCas 868

Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 391, 391 (1)

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