High Courts08 Nov 1982Dismissed
Mahalinga Vs D.I.G. of Police
Karnataka High Court · (1986) ILR (Kar) 478
Karnataka State Police (Disciplinary Proceedings) Rules, 1965 — Rule 6, 7, 8, 9Penal Code, 1860 (IPC) — Section 353
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 3 of 15
High Courts08 Nov 1982
Hariba Vs K.S.R.T.C.
Karnataka High Court · (1983) 1 KarLJ 261 : (1983) 2 LLJ 76
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10, 11 A, 2 (k), 2 A
High Courts08 Nov 1982
Martin D. Vs University of Mysore and Others
Karnataka High Court · (1983) 2 KarLJ 175
Evidence Act, 1872 — Section 115Karnataka State Universities Act, 1976 — Section 39
High Courts04 Nov 1982
Village Panchayat, Maridasanahally Vs Asst. Commr., Madhugiri and Others
Karnataka High Court · (1983) 1 KarLJ 25
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 53
High Courts04 Nov 1982
Rajakumar Dr. H.P. Vs State of Karnataka and Another
Karnataka High Court · (1983) 1 KarLJ 572
Constitution of India, 1950 — Article 14Karnataka Medical Colleges Selection for Admission to Post Graduate Rules, 1982 — Rule 4
High Courts04 Nov 1982
Southern Industrial Polymers Pvt. Ltd. Vs Amar Formulators and Electronics P. Ltd.
Karnataka High Court · (1984) 56 CompCas 77 : (1983) 1 KarLJ 231
Companies Act, 1956 — Section 433, 433 (e), 433 (f)
High Courts04 Nov 1982
Ramakantarao Arshinigi Vs Land Tribunal, Raichur and Another
Karnataka High Court · (1983) 1 KarLJ 303
Karnataka Land Reforms Act, 1961 — Section 48a, 63Karnataka Land Revenue Act, 1964 — Section 128
High Courts03 Nov 1982
The State of Karnataka Vs Krishnagowda and Another
Karnataka High Court · (1982) 2 KarLJ 589
Karnataka Motor Vehicles Taxation Act, 1957 — Section 12, 16 (3), 3Motor Vehicles Rules, 1939 — Rule 36, 37
High Courts03 Nov 1982
Karnataka Trading Coy. Vs Union of India and Another
Karnataka High Court · (1982) 2 KarLJ 529
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19
High Courts03 Nov 1982
Obalappa Vs Alamelamma
Karnataka High Court · (1983) 1 KarLJ 193
Karnataka High Court Rules, 1959 — Rule 6(1)Karnataka Rent Control Act, 1961 — Section 50Limitation Act, 1963 — Section 5
High Courts02 Nov 1982
Uloor Gangamma and Another Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 473
Karnataka Irrigation Act, 1965 — Section 28(5)
High Courts22 Oct 1982
Venkatappa K.T. Vs Krishna Rajapuram Group Village Panchayat.
Karnataka High Court · (1983) 1 KarLJ 570
Limitation Act, 1963 — Section 14
High Courts22 Oct 1982
Mushtaq Ahmed Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 2(K)Karnataka Police Act, 1963 — Section 4Karnataka State Vigilance Commission Rules, 1965 — Rule 3
High Courts22 Oct 1982
D.S. Gowda Vs Corporation Bank
Karnataka High Court · AIR 1983 Kar 143 : (1985) 57 CompCas 49(1) : (1982) 2 KarLJ 490
Reserve Bank of India (Transfer to Public Ownership) Act, 1948 — Section 8 (1) (b), 8 (1) (c), 8 (1) (d)
High Courts21 Oct 1982
Prakash Textiles Vs Tax Recovery Officer
Karnataka High Court · (1983) 35 CTR 163 : (1983) 142 ITR 256 : (1983) 1 KarLJ 42
Criminal Procedure Code, 1973 (CrPC) — Section 79, 80Income Tax Act, 1961 — Section 281
High Courts21 Oct 1982
Bhargava P. Vs Supdt. of Police, Mangalore and Another
Karnataka High Court · (1983) 2 KarLJ 62
Constitution of India, 1950 — Article 226
High Courts21 Oct 1982
Prakash Textiles, Bangalore Vs The Tax Recovery Officer, Government of India, Bangalore and Another
Karnataka High Court · AIR 1983 Kar 174 : (1983) 14 TAXMAN 312
Civil Procedure Code, 1908 (CPC) — Section 79, 80Income Tax Act, 1961 — Section 281
High Courts15 Oct 1982
Karnataka Planters'' Association Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1787
Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)Karnataka Minimum Wages Rules — Rule 11, 4 (3)Minimum Wages Act, 1948 — Section 5 (1) (b), 5 (2), 9
High Courts15 Oct 1982
K. Krishnamurthy Rao Vs Kamalakshi
Karnataka High Court · AIR 1983 Kar 235 : (1983) ILR (Kar) 94
Hindu Marriage Act, 1955 — Section 13 B, 13 B (1)
High Courts15 Oct 1982
Sangawwa and Others Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 39
Karnataka Land Reforms (Amendment) Act, 1978 — Section 43(1)