High Courts17 Dec 1982
Govindaraja Iyengar Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 539
Karnataka Land Reforms Act, 1961 — Section 48a(5)
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 1 of 15
High Courts15 Dec 1982
Anjanappa, T.R. Vs L.P. Jacob
Karnataka High Court · (1983) 2 KarLJ 133
Karnataka Rent Control Act, 1961 — Section 2(3)
High Courts13 Dec 1982
Laxminarayana Hebbara and Another Vs Narasimha Hebbara and Another
Karnataka High Court · (1983) 2 KarLJ 73
Easements Act, 1882 — Section 15Limitation Act, 1963 — Section 25
High Courts13 Dec 1982
Dr. Radhakrishnan, A.N. Vs State of Karnataka
Karnataka High Court · (1983) 2 KarLJ 199
Constitution of India, 1950 — Article 14Karnataka Dental College (Selection for Post Graduate Course) Rules, 1981 — Rule 2(3)
High Courts10 Dec 1982
Sri Viswanatha Silver Manufacturing Electroplating Work and Another Vs Collector of Bombay, Recovery of Sales Tax, Bombay and Another
Karnataka High Court · (1983) 1 KarLJ 382 : (1983) 53 STC 266
High Courts09 Dec 1982
Gangoji Rao and Another Vs H.K. Channappa and Others
Karnataka High Court · AIR 1983 Kar 222
Hindu Minority and Guardianship Act, 1956 — Section 12, 5, 6, 8
High Courts09 Dec 1982
State Bank of Mysore Vs Official Liquidator and Others
Karnataka High Court · (1985) 58 CompCas 609
Companies Act, 1956 — Section 446 (2) (b)Provincial Insolvency Act, 1920 — Section 47, 47 (3), 59
High Courts09 Dec 1982
Syed Syfulla Vs Supdt. of Police, Shimoga.
Karnataka High Court · (1983) 1 KarLJ 433
Constitution of India, 1950 — Article 226Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 6(9)
High Courts09 Dec 1982
Narasimhamurthy Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 396
Karnataka Land Revenue Act, 1964 — Section 25Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts06 Dec 1982
Mohammed Hasnuddin Vs Warden S.S. Law College Hostel Gulbarga and Another
Karnataka High Court · (1983) 2 KarLJ 69
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 8(2)
High Courts06 Dec 1982
Venkateshwara B.K. Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 574
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts02 Dec 1982
Chandrashekara Gouda Vs Canada Bank, Mangalore and Others
Karnataka High Court · AIR 1983 Kar 233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Transfer of Property Act, 1882 — Section 130
High Courts01 Dec 1982
Eswarappa Vs State of Karnataka.
Karnataka High Court · (1983) 2 KarLJ 173
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4(3)
High Courts01 Dec 1982
P.P. Mamoo Koya Vs P. Andu
Karnataka High Court · (1983) 2 KarLJ 265
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts30 Nov 1982
Huchu Sab and Another Vs Sahajabi and Others
Karnataka High Court · (1983) 1 KarLJ 170
High Courts29 Nov 1982
Narasimhamurthy C.R. Vs Corporation of the City of Bangalore
Karnataka High Court · (1983) 1 KarLJ 314
Bangalore Municipal Corporation Act, 1949 — Section 434 EKarnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 1(3)Karnataka Rent Control Act, 1961 — Section 21
High Courts29 Nov 1982
Siddoji Rao M. Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 478
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts26 Nov 1982
Kamath Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1988) ILR (Kar) 839 : (1981) 2 KarLJ 129 : (1986) 2 LLJ 18
High Courts26 Nov 1982
Peirce Leslie India Ltd. Vs Collector of Central Excise and Customs
Karnataka High Court · (1984) 3 ECC 360 : (1983) 3 ECR 706D : (1992) 61 ELT 427 : (1983) 1 KarLJ 543
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 146Customs House Agents Licensing Regulations, 1965 — Regulation 11, 13 (3)