High Courts25 Sept 1981
Sudershan Boury and etc. Vs The Director of Enforcement, New Delhi
Karnataka High Court · AIR 1982 Kar 135 : (1982) 52 CompCas 305(1) : (1982) ILR (Kar) 280
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 14, 50, 8 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 5 of 20
High Courts25 Sept 1981
Giriyappagowda Mallangowda Vs Land Tribunal, Byadgi and Others
Karnataka High Court · (1982) 1 KarLJ 233
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48a(5)
High Courts25 Sept 1981
Kerala Transport Co. Vs D.S. Soma Shekar and Others
Karnataka High Court · (1982) CriLJ 1065 : (1982) ILR (Kar) 169 : (1982) 1 KarLJ 186
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 173Penal Code, 1860 (IPC) — Section 109, 120 B, 420, 477 A
High Courts25 Sept 1981
Sudershan Boury and Another Vs Director of Enforcement, New Delhi
Karnataka High Court · (1983) 54 CompCas 103 : (1982) 1 KarLJ 62
Foreign Exchange Regulation Act, 1973 (FERA) — Section 4 (1), 52 (3), 54, 9
High Courts22 Sept 1981
Shamanna Vs Chinnamma and Others
Karnataka High Court · (1982) 1 KarLJ 509
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts21 Sept 1981
K.T. Rajashekar Vs State of Karnataka and Another
Karnataka High Court · AIR 1982 Kar 151
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 111, 111 (5)Motor Vehicles Act, 1939 — Section 63 (6)
High Courts21 Sept 1981
K. Ramakrishna Rao Vs The State of Karnataka
Karnataka High Court · (1982) 49 STC 275
Karnataka Sales Tax Act, 1957 — Section 23 (1)
High Courts21 Sept 1981
Mahabaleshwar Pandrinath Naik Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 105
Constitution of India, 1950 — Article 311(2)
High Courts18 Sept 1981Dismissed
K.S. Vasantha and Others Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1982) ACJ 259
Employees State Insurance Act, 1948 — Section 53Motor Vehicles Act, 1988 — Section 110, 110 A, 110 F
High Courts18 Sept 1981
Doddappa Maritammappa Basaput and Another Vs Erappa Mudakappa Navalli and Others
Karnataka High Court · AIR 1982 Kar 191 : (1982) 1 KarLJ 154
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 9Limitation Act, 1908 — Section 120
High Courts18 Sept 1981
R. Siddamma Vs The Regional Transport Authority, Kolar and Others
Karnataka High Court · AIR 1982 Kar 148
Motor Vehicles Act, 1939 — Section 47 (3), 57 (2), 57 (3)
High Courts17 Sept 1981
Sidamma R. Vs R.T.A. Kolar and Another
Karnataka High Court · (1982) 1 KarLJ 250
Motor Vehicles Act, 1939 — Section 47(3)Motor Vehicles Rules, 1963 — Rule 123
High Courts16 Sept 1981
Sharanappa Vs Hafeezuddin Ansari and Others
Karnataka High Court · (1982) 2 KarLJ 29
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(K)
High Courts16 Sept 1981
Andanur Kotrabasappa and Brothers Vs The Deputy Commissioner of Commercial Taxes (Appeals), Bangalore and Another
Karnataka High Court · (1982) 49 STC 31
Sales Tax Act, 1957 — Section 23, 6 A
High Courts16 Sept 1981
Vellaya Gouder Vs N. Ramanathan and Others
Karnataka High Court · (1982) ACJ 251 : (1985) 57 CompCas 49 : (1981) ILR (Kar) 1602 : (1982) 1 KarLJ 57
Motor Vehicles Act, 1939 — Section 110 B
High Courts11 Sept 1981
E.S.I.C., Bangalore Vs Brooke Bond India Ltd.
Karnataka High Court · (1982) 2 LLJ 395
Employees State Insurance Act, 1948 — Section 2 (12), 75Factories Act, 1948 — Section 2 (K)
High Courts10 Sept 1981
Visveswaraya Iron and Steel Ltd. Vs Press Weld Engineers
Karnataka High Court · (1982) 2 KarLJ 57
Civil Procedure Code, 1908 (CPC) — Section 20(C)
High Courts05 Sept 1981Dismissed
Ananthakrishna Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3582
Karnataka Excise (Excise Duties) (Amendment) Rules, 1987 — Rule 2, 7, 8Karnataka Excise Act, 1965 — Section 22, 71, 71 (1)
High Courts04 Sept 1981
M.N. Veerappa Vs The T. Narasipur Taluk Silk Reelers and Industrial Co-operative Society Ltd. and Others
Karnataka High Court · AIR 1982 Kar 220 : (1981) 2 KarLJ 414
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2)
High Courts04 Sept 1981
State Bank of Hyderabad Vs Dhanalakshmi Trading Co. and Others
Karnataka High Court · (1982) 1 KarLJ 24
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5