COURT ARCHIVE

Karnataka High Court judgments, 1981

393 judgments · page 3 of 20

High Courts10 Nov 1981

Mallappa Durgappa Mayannavar Ors. Vs Durgavva and Others

Karnataka High Court · AIR 1982 Kar 214 : (1982) ILR (Kar) 543 : (1982) 1 KarLJ 246

Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17, 17 (1) (b), 49

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High Courts09 Nov 1981

State of Karnataka and Another Vs D.K. Ramakrishna

Karnataka High Court · (1982) 1 KarLJ 184

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts09 Nov 1981

Shamanna M.S. Vs State of Karnataka and Others

Karnataka High Court · (1982) 1 KarLJ 220

Karnataka State Universities Act, 1976 — Section 12

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High Courts06 Nov 1981

Venugopala Rao Vs State of Karnataka and Others

Karnataka High Court · (1982) 2 KarLJ 201

Constitution of India, 1950 — Article 14

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High Courts06 Nov 1981

A. Lakshman Kini Vs REGR.OF Co-op Societies and Another

Karnataka High Court · (1982) 1 KarLJ 313

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 9

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High Courts06 Nov 1981Dismissed

State of Mysore Vs (C.L. Maheshwari) West Coast Paper Mills

Karnataka High Court · (1982) ACJ 250

Sale of Goods Act, 1930 — Section 19 (2), 20, 22, 24

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High Courts05 Nov 1981

M. Narasimha Bhakta and Another Vs Jayanthilal Gokuldas and Others

Karnataka High Court · AIR 1982 Kar 128 : (1982) ILR (Kar) 155

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 50

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High Courts05 Nov 1981

Mallaraj Urs, B.C. Vs State Bank of Mysore and Others

Karnataka High Court · (1982) 1 KarLJ 321

State Bank of India (Subsidiary Banks) Act, 1959 — Section 24

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High Courts04 Nov 1981

Ramesh Pande and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1982 Kar 343 : (1982) ILR (Kar) 344 : (1982) 1 KarLJ 466

High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 7, 7 (2)Karnataka Sales Tax Act, 1957 — Section 10, 11, 6, 6 (3), 6 (4)

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High Courts03 Nov 1981

Narayana Nagesh Gunaji Vs Municipal Corporation of Greater Bombay and Another

Karnataka High Court · (1982) 2 KarLJ 522

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 33

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High Courts03 Nov 1981

Kar. State Bd. of Wakfs Vs Mohd Azeemuddin and Another

Karnataka High Court · (1982) 1 KarLJ 59

Karnataka Rent Control Act, 1961 — Section 2(7)(Bb)(Iv)Waqf Act, 1954 — Section 15

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High Courts02 Nov 1981

Revanappa Vs Gunderao and Others

Karnataka High Court · (1982) ACJ 348 : AIR 1983 Kar 164 : (1983) 1 KarLJ 361

Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 110, 110 (1), 110 C (2)

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High Courts02 Nov 1981

B.G. Sankannavar Vs Commissioner of Commercial Taxes

Karnataka High Court · (1982) 50 STC 271

Karnataka Sales Tax Act, 1957 — Section 20, 23, 5 (5)

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High Courts30 Oct 1981

Official Liquidator, High Court, Karnataka Vs James Edvin and Others

Karnataka High Court · AIR 1983 Kar 24 : (1983) 54 CompCas 792(1) : (1982) 1 KarLJ 310

Companies Act, 1956 — Section 446 (2) (b), 529Provincial Insolvency Act, 1920 — Section 46

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High Courts30 Oct 1981

In Re: Smitha Chits and Trading Co. P. Ltd., (In Liquidation)

Karnataka High Court · (1982) 52 CompCas 281

Companies Act, 1956 — Section 446 (2) (b), 529Provincial Insolvency Act, 1920 — Section 46

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High Courts30 Oct 1981

Basalingappa Ningappa and Others Vs Dy. Commr., Dharwar and Another

Karnataka High Court · (1982) 1 KarLJ 334

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 24(B)

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High Courts22 Oct 1981

Narayana Achar Vs Selection Committee for to Short Term B.A.M.S. and Others

Karnataka High Court · (1982) 2 KarLJ 247

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High Courts22 Oct 1981

Canara Public Conveyance Ltd. Vs Union of India

Karnataka High Court · (1982) 1 KarLJ 169

Evidence Act, 1872 — Section 115

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High Courts21 Oct 1981

C. Sannaiah Vs Padma

Karnataka High Court · AIR 1983 Kar 114 : (1982) ILR (Kar) 816

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 23 A, 25, 9

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High Courts20 Oct 1981

Pujari Subbaiah Vs Lakkappanavara

Karnataka High Court · (1982) 1 KarLJ 201

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29

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