High Courts01 Sept 1981
Shaikh Mehaboob Vs Railway Board and Others
Karnataka High Court · (1982) 1 KarLJ 131
Constitution of India, 1950 — Article 16(1)
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 6 of 20
High Courts01 Sept 1981
Lingaiah Vs Siddamma and Others
Karnataka High Court · (1982) 1 KarLJ 34
Transfer of Property Act, 1882 — Section 122
High Courts01 Sept 1981
Sadashiv Vs State of Karnataka and Another
Karnataka High Court · (1982) 1 KarLJ 152
Karnataka Civil Services Rules, 1958 — Rule 215
High Courts31 Aug 1981
Chikkegowda and Others Vs State of Karnataka
Karnataka High Court · (1982) 1 KarLJ 22
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts31 Aug 1981
Yaseen, S. Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 507
High Courts31 Aug 1981
Mahammad iqbal Dastagirsab and Others Vs Mohamadgous Lalamiya Sangolli and Others
Karnataka High Court · AIR 1982 Kar 35 : (1981) ILR (Kar) 1612 : (1981) 2 KarLJ 395
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Karnataka Rent Control Act, 1961 — Section 21, 43 (3)
High Courts31 Aug 1981
Shrishailappa and Another Vs Muttawwa and Others
Karnataka High Court · AIR 1982 Kar 334 : (1982) ILR (Kar) 255 : (1982) 1 KarLJ 9
Hindu Adoption and Maintenance Act, 1956 — Section 12, 12 (c), 13
High Courts31 Aug 1981
H. Noronha Vs Income Tax Officer, Circle-II, Bangalore
Karnataka High Court · (1982) 26 CTR 157 : (1982) 133 ITR 199 : (1982) 8 TAXMAN 190
Income Tax Act, 1961 — Section 143 (2), 147, 148
High Courts28 Aug 1981
Boraiah, H.B. Vs K.S.R.T.C. and Another
Karnataka High Court · (1982) 1 KarLJ 101
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19(4)
High Courts28 Aug 1981
T.M. Channabasamma and Others Vs T.M. Rudriak and Others
Karnataka High Court · AIR 1982 Kar 198 : (1982) ILR (Kar) 98
Hindu Succession Act, 1956 — Section 4 (1) (a), 4 (2), 4 (3)
High Courts28 Aug 1981
Mruthunjaya, M. Vs Durgappa
Karnataka High Court · (1982) 1 KarLJ 45
Evidence Act, 1872 — Section 114
High Courts27 Aug 1981
Shrimaj Jagadguru Mummadi Shri Neelakantha Pattadarya Mahaswamygalu Vs Shankar Shivacharyaswamy Gurunanjundaswamy Neelakanthamath
Karnataka High Court · AIR 1982 Kar 236
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 3, 151
High Courts26 Aug 1981
Sarojini Babu Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 65
Constitution of India, 1950 — Article 226
High Courts26 Aug 1981
G. Sreedharamurthy Vs Bellary Municipal Council and Others
Karnataka High Court · AIR 1982 Kar 287 : (1982) ILR (Kar) 252
High Courts26 Aug 1981
United Medical Agencies Vs Abdulgafer Mahmudseth
Karnataka High Court · (1982) 1 KarLJ 19
Karnataka Debt Relief Act, 1976 — Section 2(6)
High Courts25 Aug 1981
Khazi Mohammad Kasim Sab Vs Secretary, Karnataka Board of Wakfs and Others
Karnataka High Court · (1984) 1 KarLJ 1
Waqf Act, 1954 — Section 43
High Courts25 Aug 1981
Mallikarjuna T.C. Vs Kallamma and Others
Karnataka High Court · (1982) 1 KarLJ 17
Mysore Hindu Law Womens Rights Act, 1933 — Section 10(2)(G)
High Courts24 Aug 1981
Juggat Pharma (P.) Ltd. Vs Deputy Commissioner of Labour, Division-I, Madras-6 and Others
Karnataka High Court · (1982) 2 LLJ 71
Industrial Disputes Act, 1947 — Section 12, 12 (1), 2 (k)
High Courts21 Aug 1981
Chandrasekharegowda and Others Vs State of Karnataka and Another
Karnataka High Court · (1981) 2 KarLJ 603
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(B)
High Courts21 Aug 1981
Lakshmidevi D.S. Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 595
Constitution of India, 1950 — Article 14Karnataka Minor Mineral Concession Rules, 1969 — Rule 3aMines and Minerals (Development and Regulation) Act, 1957 — Section 15