COURT ARCHIVE

Karnataka High Court judgments, 1982

293 judgments · page 11 of 15

High Courts19 Mar 1982

Jagadeesh A. Vs Director of Technical Education and Another

Karnataka High Court · (1982) 2 KarLJ 328

Karnataka Engineering Colleges and Technological Institutes (Selection of Candidates for Admission) Rules, 1979 — Rule 3(1)(E)Karnataka State Universities Act, 1976 — Section 39

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High Courts17 Mar 1982

Gowda, C.R. Vs Kar. App. Tribunal and Others

Karnataka High Court · (1982) 2 KarLJ 215

Karnataka Appellate Tribunal Act, 1976 — Section 8

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High Courts16 Mar 1982

H. Mohamed Khan and Others Vs Andhra Bank Ltd. and Others

Karnataka High Court · (1982) 03 KAR CK 0023

Contract Act, 1872 — Section 126, 145

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High Courts16 Mar 1982

Vijayadevaraj Urs Vs G.V. Rao and Others

Karnataka High Court · (1982) 2 KarLJ 97 : (1982) 2 LLJ 221

Constitution of India, 1950 — Article 16, 226

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High Courts16 Mar 1982

Banappa Fakeerappa Vs Agrl Prod. Market Committee

Karnataka High Court · (1982) 2 KarLJ 199

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 73(1)

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High Courts15 Mar 1982

B.M. Munner Vs The Returning Officer and The Tahsildar, Town Municipal Council, Malur, Dist. Kolar and Another

Karnataka High Court · AIR 1982 Kar 313

Karnataka Municipalities Act, 1964 — Section 22, 23, 25, 27

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High Courts15 Mar 1982

Inayathulla S. Vs Deputy Conservator of Forests Chickmagalur and Another

Karnataka High Court · (1982) 2 KarLJ 432

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10(1)

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High Courts12 Mar 1982

Bettegowda Vs K. Venkataramanaiah and Others

Karnataka High Court · (1982) 2 KarLJ 37

Karnataka Land Reforms Act, 1961 — Section 26

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High Courts12 Mar 1982

Mohaddinsaheb Shikandar saheb Maniyar and Others Vs Hasabsaheb Karim saheb Maniyar and Others

Karnataka High Court · AIR 1983 Kar 13 : (1982) 2 KarLJ 72

Transfer of Property Act, 1882 — Section 100, 92, 95

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High Courts12 Mar 1982

G.D. Naik Vs State of Karnataka and Others

Karnataka High Court · (1982) 2 KarLJ 196

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10(1)(A)

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High Courts12 Mar 1982

Harikrishna Punaroor Vs Seaview Tourist Home, Mangalore

Karnataka High Court · AIR 1983 Kar 1 : (1982) ILR (Kar) 772

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 151

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High Courts11 Mar 1982

Prabhakar Adappa Vs K.S.T.A.T. and Others

Karnataka High Court · (1982) 2 KarLJ 323

Motor Vehicles Act, 1988 — Section 47 (3)

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High Courts11 Mar 1982

Namadev Keshav Hndalekar Vs Nazar Sheriyar Mazada

Karnataka High Court · AIR 1983 Kar 19 : (1982) ILR (Kar) 1226 : (1982) 1 KarLJ 437

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High Courts11 Mar 1982

P. Keshava Vithoba Bhandarkar and Brothers Vs Deputy Commissioner of Commercial Taxes, Mangalore Division, Mangalore and Another

Karnataka High Court · (1983) 53 STC 240

Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1) (a), 8 A (3A)

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High Courts11 Mar 1982

The Special Land Acquisition Officer, Alamatti Vs Tammanna Yamanappa Kelaginamani

Karnataka High Court · AIR 1983 Kar 16 : (1982) 2 KarLJ 117

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High Courts10 Mar 1982

Parameshwara Ganapathy Vs Venkataramana Gopalakrishna and Others

Karnataka High Court · (1982) 2 KarLJ 155

Constitution of India, 1950 — Article 226

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High Courts10 Mar 1982

Yeshoda Gowda Vs J.C. Rudrasharma and Another

Karnataka High Court · (1982) 2 KarLJ 140

Karnataka Rent Control Act, 1961 — Section 31

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High Courts10 Mar 1982

Babu A. Vs Bhasker Shetty

Karnataka High Court · (1982) 2 KarLJ 43

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 50

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High Courts10 Mar 1982

Dhullappa Vs Shivappa and Others

Karnataka High Court · (1982) 2 KarLJ 15

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts10 Mar 1982

Jethruse D''Souza and Others Vs Catherine D''Souza

Karnataka High Court · AIR 1983 Kar 14 : (1982) ILR (Kar) 1221 : (1982) 2 KarLJ 110

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 17Contract Act, 1872 — Section 70

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