High Courts30 Jul 1981
G. Nagaraju and Others Vs Principal, S.T.J. Polytechnic, Harapanahalli and Others
Karnataka High Court · AIR 1982 Kar 110
COURT ARCHIVE
Karnataka High Court judgments, 1981
393 judgments · page 9 of 20
High Courts29 Jul 1981
The Gwalior Rayon Silk Manufacturing (Wvg.), Co. Ltd. Vs Lakshmavva and Another
Karnataka High Court · AIR 1982 Kar 347 : (1982) ILR (Kar) 793 : (1982) 1 KarLJ 305
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18 (1), 18 (3)Limitation Act, 1963 — Section 137
High Courts29 Jul 1981
Nagaraju R. Vs University of Mysore and Another
Karnataka High Court · (1981) 2 KarLJ 505
Karnataka State Universities Act, 1976 — Section 49(2)(B)(6)
High Courts29 Jul 1981
Electronic Industrial Corporation and Another Vs Collector of Customs, Bangalore and Another
Karnataka High Court · (1982) 10 ELT 15
Customs Act, 1962 — Section 11, 112, 124
High Courts27 Jul 1981
Kuppuswamy Gownder Vs The State of Karnataka
Karnataka High Court · (1982) CriLJ 90 : (1981) 2 KarLJ 509
Criminal Procedure Code, 1973 (CrPC) — Section 194, 407, 409 (2)Penal Code, 1860 (IPC) — Section 302, 332, 366
High Courts24 Jul 1981
Madhu Trading Company Vs International Instruments Ltd. and Another
Karnataka High Court · (1982) 52 CompCas 305
Companies Act, 1956 — Section 433 (e), 433 (f), 439 (1) (b)
High Courts24 Jul 1981
State of Karnataka and Another Vs M.P. Shylaja and Others
Karnataka High Court · AIR 1982 Kar 40 : (1981) ILR (Kar) 873 : (1981) 2 KarLJ 204
Constitution of India, 1950 — Article 15 (4), 16 (4)Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 10 (2) (b)
High Courts24 Jul 1981
Ratnaprabha Vs Shadoksharaiah Rudrayyaswarni Malekopparnath
Karnataka High Court · AIR 1982 Kar 170
Hindu Marriage Act, 1955 — Section 25, 25 (1)
High Courts23 Jul 1981
Deputy Commissioner and District Magistrate, Mysore and Others Vs Vidya Ganapathi Mandali, Chamarajanagar
Karnataka High Court · AIR 1982 Kar 123 : (1981) ILR (Kar) 1289 : (1981) 2 KarLJ 357
Karnataka Police Act, 1963 — Section 31 (1), 31 (1) (o)
High Courts23 Jul 1981
Shivangouda Basangouda Patil Vs Muttayya Danayya Chikkamath and Others
Karnataka High Court · (1982) ACJ 224 : AIR 1982 Kar 152 : (1983) 54 CompCas 545 : (1981) 2 KarLJ 592
High Courts23 Jul 1981
Krishnappa, K.P. Vs B. Gangappa by Lrs and Others
Karnataka High Court · (1982) 1 KarLJ 356
Civil Procedure Code, 1908 (CPC) — Section 47Karnataka Civil Rules of Practice, 1967 — Rule 138
High Courts22 Jul 1981
Surati Abdul Sattar Vs Hajee M.D. Abdul Rahim Surati and Another
Karnataka High Court · (1981) 2 KarLJ 369
Lunacy Act, 1912 — Section 67
High Courts22 Jul 1981
Gangappa R. Vs Agricultural Produce Marketing Committee Yeswantapur and Another
Karnataka High Court · (1981) 2 KarLJ 284
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 73
High Courts22 Jul 1981
Shankar B. Vs Divisional Forest Officer, Mangalore and Another
Karnataka High Court · (1981) 2 KarLJ 513
Karnataka Civil Services Rules, 1958 — Rule 215a
High Courts21 Jul 1981
Veerangaiah T.K. Vs State of Karnataka and Another
Karnataka High Court · (1981) 2 KarLJ 489
Constitution of India, 1950 — Article 226Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 9(Iii)
High Courts21 Jul 1981
Metal Box of India Ltd. Vs M.V. Appiah and Others
Karnataka High Court · (1981) 2 KarLJ 353
Karnataka Rent Control Act, 1961 — Section 21(1)
High Courts20 Jul 1981
Sadashiva A. Vs State of Karnataka and Another
Karnataka High Court · (1981) 2 KarLJ 350
Constitution of India, 1950 — Article 16(1)
High Courts17 Jul 1981
Grace Jayamani Vs E.P. Peter
Karnataka High Court · AIR 1982 Kar 46 : (1982) ILR (Kar) 196
Divorce Act, 1869 — Section 10, 17, 22
High Courts16 Jul 1981
S. Virupakshaiah Vs The Chancellor, Bangalore University and Another
Karnataka High Court · (1981) 2 KarLJ 433
Karnataka State Universities Act, 1976 — Section 49(6)
High Courts16 Jul 1981
Devajavakumar D. and Another Vs Thippa Rudirah and Others
Karnataka High Court · (1981) 2 KarLJ 481
States Reorganisation Act, 1956 — Section 115