High Courts20 Oct 1981
Suryanarayana Rao H.R. Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 490
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 4 of 20
High Courts19 Oct 1981
T.V. Subbaiah Vs Deputy Commissioner, Bangalore
Karnataka High Court · AIR 1982 Kar 217 : (1982) ILR (Kar) 443
Karnataka Municipalities Act, 1964 — Section 296, 298, 298 (1)
High Courts19 Oct 1981
Ramamurthy, T.N. Vs Union of India and Others
Karnataka High Court · (1982) 1 KarLJ 86
Fundamental Rules — Rule 54(5)
High Courts19 Oct 1981
Mysore Electro Chemical Works Ltd. Vs Income Tax Officer, Circle-1, Bangalore
Karnataka High Court · (1982) 52 CompCas 32 : (1982) 133 ITR 330 : (1982) 1 KarLJ 83 : (1982) 9 TAXMAN 195
Companies Act, 1956 — Section 231, 391, 392, 394
High Courts19 Oct 1981
Gopalakrishna Setty, B.R. Vs Kanakaiah Setty and Others
Karnataka High Court · (1982) 1 KarLJ 161
Registration Act, 1908 — Section 75(3)
High Courts16 Oct 1981
Shamanna R. Vs State Bank of Mysore
Karnataka High Court · (1982) 1 KarLJ 265
State Bank of India (Subsidiary Banks) Act, 1959 — Section 24
High Courts16 Oct 1981
Venkamma T.G. and Others Vs Bellary Agricultural Produce Market Committee and Another
Karnataka High Court · (1982) 1 KarLJ 124
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 137
High Courts16 Oct 1981
Ranajit Kanungo Vs Ibcon Pvt. Ltd.
Karnataka High Court · AIR 1982 Kar 219 : (1981) ILR (Kar) 1636 : (1981) 2 KarLJ 575
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2 (2), Order 13 Rule 2 (2) (a)
High Courts16 Oct 1981
Nagesh Rao, B.S. Vs Joint Director of Public Instruction and Another
Karnataka High Court · (1982) 1 KarLJ 133
Karnataka Civil Services Rules, 1958 — Rule 100
High Courts15 Oct 1981
Shirlakoppa Town Municipality Vs Shree Sharada Rice Mills and Others
Karnataka High Court · (1982) 1 KarLJ 137
Karnataka Land Revenue Act, 1964 — Section 179Mysore Land Revenue Code, 1888 — Section 187Mysore Town Municipalities Act, 1951 — Section 100
High Courts15 Oct 1981
Durgappa B. Vs Principal Basaveshwara Eng. College Bagalkot and Another
Karnataka High Court · (1982) 1 KarLJ 120
Karnataka State Universities Act, 1976 — Section 62
High Courts14 Oct 1981
Commissioner of Income Tax Vs Smt. P. Mahalakshmi and Others
Karnataka High Court · (1982) 10 TAXMAN 145
Income Tax Act, 1961 — Section 256 (1), 263, 48Land Acquisition Act, 1894 — Section 23 (1)
High Courts14 Oct 1981
Annaji Babaji. Vs Patson Agencies and Another
Karnataka High Court · (1982) 1 KarLJ 158
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts14 Oct 1981
Commissioner of Income Tax, Karnataka-I Vs P. Mahalakshmi and Others
Karnataka High Court · (1982) 27 CTR 136 : (1982) 134 ITR 428
Income Tax Act, 1961 — Section 256 (1), 48Land Acquisition Act, 1894 — Section 23 (1)
High Courts14 Oct 1981
Commissioner of Income Tax Vs Smt. P. Mahalakshmi
Karnataka High Court · (1982) 10 TAXMAN 145
High Courts14 Oct 1981
Newspapers and Periodicals Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 577 : (1982) 1 LLJ 189
Constitution of India, 1950 — Article 226, 324Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 17, 17 (1), 17 (2), 2 (f)
High Courts01 Oct 1981
Yashwant Chandranath Upadhya Vs Shantabai and Others
Karnataka High Court · (1983) 1 KarLJ 95
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts29 Sept 1981
Parijatha and Another Vs Kamalaksha Nayak and Others
Karnataka High Court · AIR 1982 Kar 105 : (1981) ILR (Kar) 1433 : (1981) 2 KarLJ 570
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1R, 151Specific Relief Act, 1963 — Section 36
High Courts29 Sept 1981
R.S. Naik Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 156 : (1982) 1 LLJ 392
Constitution of India, 1950 — Article 226Karnataka Civil Services Rules, 1974 — Rule 101, 285
High Courts28 Sept 1981
Kulusumbi Vs Secretary, Sta, Bangalore.
Karnataka High Court · (1982) 1 KarLJ 223
Constitution of India, 1950 — Article 261s