High Courts10 Mar 1982
State of Karnataka Vs H.M. Panchaksharaiah
Karnataka High Court · (1982) 2 KarLJ 8
Karnataka State Servants (Determination of Age) Act, 1974 — Section 3(2)
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 12 of 15
High Courts09 Mar 1982
Chandramohan Kumar Vs Florence Indravathi and Another
Karnataka High Court · AIR 1982 Kar 242 : (1982) ILR (Kar) 743
Constitution of India, 1950 — Article 254, 254 (2)Divorce Act, 1869 — Section 10, 11, 12
High Courts09 Mar 1982
Sha Babulal and Co. Vs B. Nagappa
Karnataka High Court · AIR 1983 Kar 217
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (1)Limitation Act, 1963 — Section 21, 22
High Courts08 Mar 1982
S.V. Patwardhan Vs State of Karnataka
Karnataka High Court · (1984) 57 STC 10
Karnataka Sales Tax Act, 1957 — Section 25 A, 8 A, 8 A (1) (a), 8 A (3A)
High Courts08 Mar 1982
Virupaxappa Junjappa Vs Shankarappa Hemagiriyappa
Karnataka High Court · (1982) 2 KarLJ 143
Hindu Minority and Guardianship Act, 1956 — Section 8(2)
High Courts08 Mar 1982
Laximibai Vs Thoreppa
Karnataka High Court · AIR 1982 Kar 248
Limitation Act, 1963 — Section 65Transfer of Property Act, 1882 — Section 53 A
High Courts03 Mar 1982
The Union of India Vs Kashappa and Others
Karnataka High Court · AIR 1982 Kar 322 : (1982) 2 KarLJ 128
Land Acquisition Act, 1894 — Section 18, 20, 4, 54
High Courts26 Feb 1982
Commercial Tax Officer, Mysore City, III Circle, Mysore and Another Vs M.N. Sharada
Karnataka High Court · (1983) 52 STC 56
Karnataka Sales Tax Act, 1957 — Section 12 (2), 5 (3A)
High Courts26 Feb 1982
Navjeevan Enterprises (Mysore) P. Ltd. (In Liquidation) Vs T.N. Ramalingaiah and Another
Karnataka High Court · (1985) 58 CompCas 217 : (1982) 2 KarLJ 88
Companies Act, 1956 — Section 446 (2) (b), 458 ALimitation Act, 1963 — Section 137
High Courts25 Feb 1982
Vinutha, J. Vs Selection Committee for I M.B.B.S. and Another
Karnataka High Court · (1982) 2 KarLJ 153
Constitution of India, 1950 — Article 15(4)
High Courts24 Feb 1982
Annasab Melappa Pattanshetty and Another Vs State of Karnataka
Karnataka High Court · (1982) CriLJ 1553 : (1982) ILR (Kar) 588 : (1982) 1 KarLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 1982
V.B. Purohit Vs Gadag, Jambukeshwara and Official Liquidator, High Court of Karnataka
Karnataka High Court · (1984) 56 CompCas 360
Companies Act, 1956 — Section 466, 518
High Courts23 Feb 1982
State of Karnataka Vs Prakash
Karnataka High Court · (1982) ILR (Kar) 614
Criminal Procedure Code, 1973 (CrPC) — Section 209, 395 (2)Penal Code, 1860 (IPC) — Section 376
High Courts19 Feb 1982
Dasa Rao Vs Thungabhadra Board and Others
Karnataka High Court · AIR 1983 Kar 7 : (1982) 2 KarLJ 146
Civil Procedure Code, 1908 (CPC) — Section 2 (17), 80
High Courts18 Feb 1982
Venkatamma and Another Vs Madiah by L.RS.
Karnataka High Court · (1982) 2 KarLJ 26
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts16 Feb 1982
Ranganayakamma Vs N. Govinda Narayan
Karnataka High Court · AIR 1982 Kar 264 : (1982) ILR (Kar) 121 : (1982) 1 KarLJ 485
Specific Relief Act, 1963 — Section 20, 20 (2), 20 (3)
High Courts16 Feb 1982
Sree Rama Mandira Trust, Bangalore Vs T. Manisharappa
Karnataka High Court · AIR 1983 Kar 6 : (1982) ILR (Kar) 837 : (1982) 1 KarLJ 417
Land Acquisition Act, 1894 — Section 30, 31
High Courts16 Feb 1982
Sree Ramamandira Trust Vs T. Muniswamappa
Karnataka High Court · (1982) 1 KarLJ 417
Land Acquisition Act, 1894 — Section 30
High Courts16 Feb 1982
State of Mysore Vs Union of India
Karnataka High Court · (1982) ACJ 509 : AIR 1982 Kar 292 : (1982) 2 KarLJ 32
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
High Courts16 Feb 1982
D. Ramanatha Gupta Vs S. Razaack
Karnataka High Court · AIR 1982 Kar 314 : (1982) ILR (Kar) 579 : (1982) 1 KarLJ 394
Easements Act, 1882 — Section 15, 28, 33Evidence Act, 1872 — Section 90