COURT ARCHIVE

Karnataka High Court judgments, 1982

293 judgments · page 15 of 15

High Courts15 Jan 1982

Hindustan Petroleum Corporation Limited Vs Virupakshappa Channabasappa Kotambri

Karnataka High Court · AIR 1982 Kar 275 : (1982) ILR (Kar) 1 : (1982) 2 KarLJ 121

ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5 (1), 5 (2), 7 (3)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts15 Jan 1982

Narayana Gowda and Others Vs State of Karnataka and Others

Karnataka High Court · (1982) 1 KarLJ 430

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3(2)

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High Courts12 Jan 1982

Laxmibai Vs Kashibai

Karnataka High Court · (1982) 1 KarLJ 229

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 33

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High Courts12 Jan 1982

Mysore Sugar Co. Ltd. Vs Manohar Metal Industries

Karnataka High Court · AIR 1982 Kar 283 : (1982) ILR (Kar) 1203 : (1982) 2 KarLJ 49

Contract Act, 1872 — Section 73Sale of Goods Act, 1930 — Section 19, 54, 54 (2)

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High Courts11 Jan 1982

Hanuman Traders Vs The Commercial Tax Officer, Intelligence-II, Bangalore

Karnataka High Court · (1982) 1 KarLJ 455 : (1982) 51 STC 76

Criminal Procedure Code, 1973 (CrPC) — Section 107, 165Karnataka Sales Tax Act, 1957 — Section 28, 28 (2), 28 (3)

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High Courts07 Jan 1982

Noor Abdul Jaleel Vs V. Achuthan

Karnataka High Court · AIR 1982 Kar 237 : (1982) ILR (Kar) 709

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3

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High Courts06 Jan 1982

Shivappa, U. Vs M. Krishna Bhat and Others

Karnataka High Court · (1982) 2 KarLJ 249

Karnataka Motor Vehicles Rules, 1963 — Rule 104A

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High Courts06 Jan 1982

Civil Rights Vigilance Committee, S.L.S.R.C. College of Law, Bangalore Vs Union of India and Others

Karnataka High Court · AIR 1983 Kar 85 : (1982) 2 KarLJ 208

Constitution of India, 1950 — Article 226, 245 (1), 51Foreigners Act, 1946 — Section 3 A

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High Courts05 Jan 1982

Gregory Joseph Salvador Pais Vs Melba Dolores Pais

Karnataka High Court · AIR 1982 Kar 251

Divorce Act, 1869 — Section 22, 23, 41

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High Courts04 Jan 1982

Narasinga Rao and Others Vs State of Karnataka and Others

Karnataka High Court · (1982) 2 KarLJ 258

Constitution of India, 1950 — Article 14

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High Courts04 Jan 1982

R.S. Manual Raju Vs Mary Sara

Karnataka High Court · AIR 1982 Kar 235 : (1982) ILR (Kar) 491 : (1982) 1 KarLJ 344

Divorce Act, 1869 — Section 17, 18, 22

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High Courts01 Jan 1982

Kamadenu Enterprises Vs Vivek Textile Mills Pvt. Ltd.

Karnataka High Court · (1984) 55 CompCas 68

Companies Act, 1956 — Section 433, 433 (e), 433 (f)

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High Courts01 Jan 1982

Kamadhenu Enterprises Vs Vivek Textile Mills P. Ltd.

Karnataka High Court · (1982) 1 KarLJ 296

Companies Act, 1956 — Section 433

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