High Courts21 Aug 1981
Chinnamannavar K.C. and Others Vs Hubli-dharwar Municipal Corpn. and Another
Karnataka High Court · (1981) 2 KarLJ 524
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 7 of 20
High Courts21 Aug 1981
Anantharaman A.R. Vs Spl. Land Acqn. Officer, Bangalore
Karnataka High Court · (1982) 1 KarLJ 481
Land Acquisition Act, 1894 — Section 30a
High Courts21 Aug 1981
K. Mahadevappa and Vs The State of Karnataka and Others
Karnataka High Court · AIR 1982 Kar 113 : (1981) ILR (Kar) 1512 : (1982) 1 KarLJ 28
Constitution of India, 1950 — Article 226, 301, 302, 304Karnataka Taxation and Certain other Laws (Amendment) Act, 1979 — Section 4, 4 (1)
High Courts20 Aug 1981
P. Papaiah Vs Chikkabiddappa
Karnataka High Court · AIR 1982 Kar 234 : (1981) ILR (Kar) 1619
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 26 (a), 26 (c), 7 (2)
High Courts20 Aug 1981
Murabi Vs Nabisab by Lrs.
Karnataka High Court · (1982) 1 KarLJ 304
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Aug 1981
Mahadevappa Vs Marithayamma and Others
Karnataka High Court · (1981) 2 KarLJ 465
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts17 Aug 1981
Munireddy, M. Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 417
Karnataka Civil Services Rules, 1958 — Rule 43
High Courts17 Aug 1981
Subramanya Guptha K.S. Vs Town Mun. Council, Madhugiri.
Karnataka High Court · (1981) 2 KarLJ 383
Karnataka Municipalities Act, 1964 — Section 73
High Courts17 Aug 1981
Suryanarayan C.S. Vs Union of India and Others
Karnataka High Court · (1981) 2 KarLJ 502
High Courts14 Aug 1981
B. Jagannath Vs N.C. Narayanappa and Another
Karnataka High Court · AIR 1982 Kar 233 : (1981) 2 KarLJ 432
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts14 Aug 1981
United India Insurance Co. Ltd. Vs Gangamma and Another etc.
Karnataka High Court · (1982) ACJ 357 : AIR 1982 Kar 261 : (1981) 2 KarLJ 480
High Courts13 Aug 1981
S. Rajendran Vs K.A.S. Rama Appaswamy and Others
Karnataka High Court · (1981) 08 KAR CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 34, 380, 406, 506
High Courts13 Aug 1981
Narasimhaiah Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 554
High Courts13 Aug 1981
Manjunatha N.H. Vs Karnataka Public Service Commission and Another
Karnataka High Court · (1981) 2 KarLJ 520
Karnataka State Civil Services (Direct Recruitment By Selection) Rules, 1973 — Rule 4
High Courts13 Aug 1981
Rajendran, S. Vs Rama Appaswamy and Others
Karnataka High Court · (1981) 2 KarLJ 476
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts12 Aug 1981
Sakharam Anant Sathaye Vs Deputy Commissioner, Dharwar District, Dharwar
Karnataka High Court · AIR 1982 Kar 221
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 4 (1), 6, 6 (2)
High Courts12 Aug 1981
Narayan Shivaram Kulkarni Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 37
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 131Specific Relief Act, 1963 — Section 30
High Courts12 Aug 1981
J. Hiralal Vs Corporation of the City of Bangalore and Others
Karnataka High Court · AIR 1982 Kar 137 : (1981) 2 KarLJ 437
Karnataka Municipal Corporations Act, 1976 — Section 295, 297, 507 (1)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts12 Aug 1981
Syndicate Bank Vs Sowdagar Moinuddin and Sons and Others
Karnataka High Court · AIR 1982 Kar 351 : (1981) 2 KarLJ 416
High Courts11 Aug 1981
The Asstt. Commissioner and Competent Authority, Urban Land Ceiling, Bangalore Vs I.B.M. World Trade Corporation and Others
Karnataka High Court · AIR 1982 Kar 118 : (1982) ILR (Kar) 204 : (1981) 2 KarLJ 563
Karnataka Land Revenue Act, 1964 — Section 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (4), 20, 27 (2), 27 (4), 5 (3)