High Courts13 Oct 1982
Janab A. Abbubucker and Others Vs Mai De Deus Church and Others
Karnataka High Court · (1982) 2 KarLJ 598
Karnataka Rent Control Act, 1961 — Section 27
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 4 of 15
High Courts12 Oct 1982
M.C. Raju Vs Executive, Karnataka Vidyuth Karkhane Limited
Karnataka High Court · (1983) 2 LLJ 287
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 A, 19 (6), 3, 4Industrial Employment (Standing Orders) Rules, 1962 — Rule 15A
High Courts11 Oct 1982
Lakmasey Ladha and Co. Vs Assistant Commissioner of Commercial Taxes Appeals, Dharwar
Karnataka High Court · (1983) 2 KarLJ 103
Karnataka Sales Tax Act, 1957 — Section 3
High Courts08 Oct 1982
M.R. Ananthapadmanabha Vs University of Mysore and Others
Karnataka High Court · (1983) 2 KarLJ 196
High Courts08 Oct 1982
Gulam Rasul Manrulwala Vs Susheelamma
Karnataka High Court · (1983) 1 KarLJ 4
Karnataka Rent Control Act, 1961 — Section 22(2)
High Courts07 Oct 1982
Deccan Model Education Society, Bangalore Vs State of Karnataka and Another
Karnataka High Court · AIR 1983 Kar 207 : (1983) 1 KarLJ 337
Constitution of India, 1950 — Article 226, 29, 30, 30 (1)
High Courts07 Oct 1982
Ramaiah S.R. Vs Tlk Dev Bd, Hosakote and Others
Karnataka High Court · (1983) 2 KarLJ 182
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 117(2)(A)
High Courts05 Oct 1982
Jayadeva B.N. Vs Commr. Corpn. of Bangalore and Another
Karnataka High Court · (1983) 1 KarLJ 240
High Courts05 Oct 1982
G.M. Mohan and Others Vs Registrar of Companies, Karnataka
Karnataka High Court · (1985) 56 CompCas 265 : (1983) 1 KarLJ 128
Companies Act, 1956 — Section 58 (3) (c), 58 A, 633 (2)
High Courts04 Oct 1982
Thimmabhovi Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 351
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3
High Courts30 Sept 1982
Lokayya Vs Jayashree and Others
Karnataka High Court · (1983) 1 KarLJ 353
Constitution of India, 1950 — Article 226Karnataka Forest Act, 1963 — Section 3
High Courts30 Sept 1982
I.N. Sundresh (Huf) Vs Agricultural Income Tax Officer, I-Circle, Chickmagalur
Karnataka High Court · (1983) 141 ITR 669 : (1983) 1 KarLJ 132
Karnataka Agricultural Income Tax Rules, 1957 — Rule 3, 4, 4 (3)Mysore Agricultural Income Tax Act, 1957 — Section 36, 37, 5 A, 5 A (a)
High Courts29 Sept 1982
Parvati and Another Vs Mrutyunj Ayya Gurupadayya and Another
Karnataka High Court · (1983) 1 KarLJ 14
Transfer of Property Act, 1882 — Section 122
High Courts28 Sept 1982
Satyappa Kalappa and Others Vs Balagouda Sultanagouda
Karnataka High Court · (1982) 2 KarLJ 450
Civil Procedure Code, 1908 (CPC) — Section 2(12)Karnataka Debt Relief Act, 1976 — Section 4A
High Courts27 Sept 1982
Workmen, Karnataka P.F. Employees Union Vs Additional Industrial Tribunal and Another
Karnataka High Court · (1983) ILR (Kar) 157 : (1983) 1 KarLJ 439 : (1983) 2 LLJ 108
Employees State Insurance Act, 1948 — Section 3Industrial Disputes Act, 1947 — Section 10, 2 (a), 2 (j)
High Courts27 Sept 1982
Chikkadasappa and others Vs Town Municipal Council, Bannur and others
Karnataka High Court · AIR 1983 Kar 201
High Courts24 Sept 1982
Marisetty Vs Karigowda
Karnataka High Court · (1982) 2 KarLJ 552
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
High Courts21 Sept 1982
Dr. (Mrs.) Kamala B.S. Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 109
Karnataka Civil Services Rules, 1958 — Rule 62(1)
High Courts21 Sept 1982
Tungabhadra Sugar Works (P) Limited Vs Labour Court, Mangalore and Another
Karnataka High Court · (1983) ILR (Kar) 1 : (1983) 1 KarLJ 21 : (1983) LabIC 1185 : (1983) 1 LLJ 465
Industrial Disputes Act, 1947 — Section 2 (s)
High Courts20 Sept 1982
Seetharama Reddy Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 175
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3