High Courts16 Apr 1982
Annappa Reddy Vs U. Krishna and Another
Karnataka High Court · AIR 1982 Kar 301 : (1982) ILR (Kar) 782 : (1982) 2 KarLJ 169
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 10 of 15
High Courts05 Apr 1982
C.P. Sagar Vs The Chairman, Selection Committee for the Admission to the 1st Year MBBS Course in Govt. Medical College, Bangalore and Another
Karnataka High Court · AIR 1983 Kar 199
Constitution of India, 1950 — Article 14Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 4, 5
High Courts05 Apr 1982
Thammaiah A. Vs State of Karnataka and Another
Karnataka High Court · (1983) 1 KarLJ 305
Karnataka Civil Services (Confidential Reports) Rules, 1976 — Rule 6Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 16(A)(Iv)
High Courts05 Apr 1982
Yamuna Vs A. Rama Amin and Others
Karnataka High Court · AIR 1983 Kar 27 : (1982) 2 KarLJ 113
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 22
High Courts02 Apr 1982
P.K.P. Abdul Hakeem and Co. Vs The State of Karnataka and Another
Karnataka High Court · (1983) 52 STC 205
Central Sales Tax Act, 1956 — Section 8 (2A)Karnataka Sales Tax Act, 1957 — Section 12 B, 6 B
High Courts02 Apr 1982
Surgihalli Veerabhadrappa Sons and Co. and Another Vs The State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 187 : (1983) 54 STC 28
Karnataka Sales Tax Act, 1957 — Section 5, 5 (4), 6
High Courts02 Apr 1982
Narasimha Kamath and Co. and Others Vs Entry Tax Officer, Mandya and Others
Karnataka High Court · (1983) 100 KarLJ 6
Constitution of India, 1950 — Article 245
High Courts29 Mar 1982Dismissed
Mico Employees'' Association Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3474 : (1987) 1 LLJ 300
High Courts25 Mar 1982
Suresh B.N. Vs Union Public Service Commission and Another
Karnataka High Court · (1982) 2 KarLJ 223
High Courts24 Mar 1982
G.S. Ananthaswamy Iyer and Others Vs State of Karnataka
Karnataka High Court · (1982) CriLJ 2121
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Police Act, 1963 — Section 79, 80
High Courts24 Mar 1982
Sri Lakshmi-touring Talkies Vs State of Karnataka and Another
Karnataka High Court · (1982) 2 KarLJ 526
Karnataka Entertainments Tax Act, 1958 — Section 4
High Courts24 Mar 1982
Kempaiah H. Vs State of Karnataka
Karnataka High Court · (1982) 2 KarLJ 69
Karnataka Police Act, 1963 — Section 55
High Courts24 Mar 1982
Sri Lakshmi Touring Talkies Vs State of Karnataka and Another
Karnataka High Court · (1982) 100 KarLJ 55
Karnataka Entertainments Tax Act, 1958 — Section 4
High Courts24 Mar 1982
Abdulla, K.C. Vs Salvadore Mascaranhas and Others
Karnataka High Court · (1982) 2 KarLJ 160
Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 226
High Courts24 Mar 1982
B.M. Venkataramanaian Vs Inspector of Motor Vehicles and Others
Karnataka High Court · AIR 1983 Kar 271
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Taxation Act, 1957 — Section 11 A
High Courts23 Mar 1982
Neelavva Vs Bhimavva and Others
Karnataka High Court · AIR 1982 Kar 307 : (1982) 2 KarLJ 157
Hindu Succession Act, 1956 — Section 6
High Courts22 Mar 1982
The Karnataka State Board of Wakfs Vs Mohamed Nazeer Ahmed and Another
Karnataka High Court · AIR 1982 Kar 309 : (1982) 2 KarLJ 176
Waqf Act, 1954 — Section 15 (1), 3 (1), 3 (a)
High Courts22 Mar 1982
Gulappa Gurusangappa Mamani Vs Sub-Divisional Magistrate, Haveri and Others
Karnataka High Court · (1982) 2 KarLJ 206
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133 (1), 136Penal Code, 1860 (IPC) — Section 188
High Courts22 Mar 1982
Bangalore Commercial Association Vs Commr. of Police, Bangalore.
Karnataka High Court · (1982) 2 KarLJ 95
Karnataka Traffic Control Act, 1960 — Section 3Motor Vehicles Act, 1988 — Section 74
High Courts22 Mar 1982
Gulappa Gurusangappa Mamani Vs Sub-Divisional Magistrate and Others
Karnataka High Court · (1983) CriLJ 1270
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133 (1), 136