High Courts16 Feb 1982
Krishna and Company Vs State of Karnataka and Another
Karnataka High Court · (1983) 54 STC 263
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 8 A (1), 8 A (1) (a), 8 A (1) (b), 8 A (3A)
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 13 of 15
High Courts15 Feb 1982
Hafeez, M.A. Vs Mrs. D. Aseervadam
Karnataka High Court · (1982) 2 KarLJ 17
Karnataka Rent Control Act, 1961 — Section 29(4)
High Courts12 Feb 1982
Mount Carmel College and Another Vs Sudha Rao
Karnataka High Court · (1982) 2 KarLJ 479
Constitution of India, 1950 — Article 30(1)
High Courts12 Feb 1982
Saggiah Vs Tumkur Dist. Co-op. Cen. Bank Ltd. and Another
Karnataka High Court · (1982) 1 KarLJ 409
Karnataka Co-operative Societies Act, 1959 — Section 70(2)(D)
High Courts12 Feb 1982
Revannasiddappa Vs Shivashankarappa and Others
Karnataka High Court · (1982) 2 KarLJ 24
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Karnataka Court Fees and Suits Valuation Act, 1958 — Section 50
High Courts11 Feb 1982
P. Ramalingappa Vs State of Karnataka
Karnataka High Court · AIR 1983 Kar 22
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Land Revenue Act, 1964 — Section 49, 61, 63
High Courts11 Feb 1982
A.K. Subbiah Vs State of Karnataka and Another
Karnataka High Court · (1982) 1 KarLJ 287
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts11 Feb 1982
Ramanna Rai and Another Vs Jagannatha and Others
Karnataka High Court · AIR 1982 Kar 270 : (1982) 2 KarLJ 82
Hindu Succession Act, 1956 — Section 17, 7 (2)
High Courts10 Feb 1982
State of Karnataka and Another Vs Harish and Others
Karnataka High Court · (1982) 2 KarLJ 345
Karnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 9
High Courts10 Feb 1982
Zaheer Ahmed Vs State of Karnataka and Another
Karnataka High Court · (1982) 1 KarLJ 371
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts08 Feb 1982
Laxmi Narayana K. Swamy Vs Selection Committee for I Mbbs and Another
Karnataka High Court · (1982) 2 KarLJ 64
Constitution of India, 1950 — Article 162Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 2(1)(A)Karnataka State Universities Act, 1976 — Section 27 (2) (C)
High Courts05 Feb 1982
B. Narayanappa and Others Vs State of Karnataka
Karnataka High Court · (1982) CriLJ 1334 : (1982) ILR (Kar) 474 : (1982) 1 KarLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 436, 496Penal Code, 1860 (IPC) — Section 142, 153, 324, 353
High Courts05 Feb 1982
B.P. Automobiles and Others Vs State of Karnataka and Another
Karnataka High Court · (1983) 2 KarLJ 105 : (1984) 55 STC 93
Constitution of India, 1950 — Article 14, 286, 301Karnataka Sales Tax Act, 1957 — Section 2 (u-2), 5 (3) (a), 5 (3) (b), 6 B, 6 B (1)
High Courts03 Feb 1982
State of Karnataka and Another Vs Shankaraiah and Others
Karnataka High Court · (1982) 1 KarLJ 503
Karnataka Civil Services Rules, 1958 — Rule 8(15)
High Courts03 Feb 1982
Narayana Prasad, K.S. Vs Bangalore University and Another
Karnataka High Court · (1982) 2 KarLJ 255
High Courts01 Feb 1982
Sree Adinarayana Trading Co. Vs State of Punjab and Another
Karnataka High Court · (1983) 1 KarLJ 236
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13, 115(1)(C)
High Courts01 Feb 1982
Kotrese K. Vs Selection Committee for Engineering, Colleges and Another
Karnataka High Court · (1983) 1 KarLJ 233
Karnataka Engineering Colleges and Technological Institutes (Selection of Candidates for Admission) Rules, 1979 — Rule 2(G)
High Courts01 Feb 1982
Venkatesha Prabhu and Others Vs K. Thejappa Shetty
Karnataka High Court · AIR 1982 Kar 319 : (1982) ILR (Kar) 830
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (b), 21 (1) (h)Karnataka Rent Control Rules, 1961 — Rule 14, 35
High Courts01 Feb 1982
Reddappa T. Vs N.S. Prabhakar
Karnataka High Court · (1982) 1 KarLJ 517
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Feb 1982
Vasant Appanna and Others Vs Gangadhar Madhavrao and Others
Karnataka High Court · (1982) 1 KarLJ 473
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20