High Courts16 Sept 1982
Nandi Steel Works Pvt. Ltd. Vs Assistant Commercial Tax Officer (Recovery-I), Bangalore and Another
Karnataka High Court · (1984) 57 STC 86
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 5 of 15
High Courts15 Sept 1982
V.R. Katarki Vs High Court of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 211
Constitution of India, 1950 — Article 226, 311
High Courts15 Sept 1982
Syed Fareed Sahib Vs Foreign Exchange Regulation Appellate Board
Karnataka High Court · (1984) 56 CompCas 438 : (1982) 2 KarLJ 591
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 5 (1) (c)
High Courts15 Sept 1982
Syed Fareed Sahib Vs Foreign Exchange Regulation Appellate Board, Ministry of Law, Justice and Company Affairs, New Delhi and Another
Karnataka High Court · (1984) 56 CompCas 438 : (1982) 2 KarLJ 591
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 5 (1) (c)
High Courts15 Sept 1982
Ganesh Nayak Vs Dyamappa Adiveppa
Karnataka High Court · (1983) 1 KarLJ 10
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts10 Sept 1982Dismissed
Sree Nataraja Flour Mills Vs Venkatarathnaiah
Karnataka High Court · (1986) ILR (Kar) 382
Karnataka Rent Control Act, 1961 — Section 21 (1) (p), 50Transfer of Property Act, 1882 — Section 109, 37
High Courts08 Sept 1982
Ninganna and Others Vs Narayana Gowda and Others
Karnataka High Court · AIR 1983 Kar 116 : (1983) 1 KarLJ 241
Constitution of India, 1950 — Article 226Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 9, 9 (1)
High Courts08 Sept 1982
Krishnamurthy Shrinivasacharya Bhagawat Vs The Assistant Commercial Tax Officer, Sub-circle I, Gadag
Karnataka High Court · (1983) 53 STC 129
Karnataka Sales Tax Act, 1957 — Section 13, 13 (3) (b), 32
High Courts06 Sept 1982
Basel Mission Higher Education Centre, Dharwad and Another Vs Manohar Harris Walters and Others
Karnataka High Court · (1983) 1 KarLJ 294
Constitution of India, 1950 — Article 226
High Courts06 Sept 1982
Commissioner of Income Tax, Karnataka-I Vs Shambulal Nathalal and Company
Karnataka High Court · (1984) 39 CTR 195 : (1984) 145 ITR 329 : (1985) 23 TAXMAN 93
Income Tax Act, 1961 — Section 187 (1), 187 (2) (a), 188, 256 (1), 259 (2)
High Courts03 Sept 1982
Chunilal Parsuram Vs Bombay Miscellaneous (Private) Ltd.
Karnataka High Court · AIR 1983 Kar 190 : (1982) 2 KarLJ 585
Karnataka Rent Control Act, 1961 — Section 16, 17, 18 (2), 18 (2) (b)
High Courts02 Sept 1982
Shekharappa, H. and Others Vs State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 473
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 114
High Courts02 Sept 1982
Eswara Devara, S. Vs A.R. Nagarajaiah
Karnataka High Court · (1983) 2 KarLJ 89
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts02 Sept 1982
Gurulingappa, D. Vs Secretary, R.T.A., Shimoga and Another
Karnataka High Court · (1983) 1 KarLJ 113
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 62
High Courts01 Sept 1982
Veerappa H. Vs Channabasappa Lakshmeswar
Karnataka High Court · (1983) 1 KarLJ 210
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts01 Sept 1982
Kariyappa Siddappa Vs Ramachandra Naik and Others
Karnataka High Court · (1983) 1 KarLJ 57
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts31 Aug 1982
Sadroddin Ibrahim Vs Narayana Ramachandra
Karnataka High Court · (1983) 1 KarLJ 12
Karnataka Rent Control Act, 1961 — Section 21(1)(H)(K)
High Courts27 Aug 1982
Chekkera Ponnamma and Others Vs A.S. Thammayya
Karnataka High Court · AIR 1983 Kar 124 : (1983) 1 KarLJ 44
High Courts25 Aug 1982
Imamsab Peeroop and Another Vs Shreeshailappa and Another
Karnataka High Court · (1983) 1 KarLJ 291
Contract Act, 1872 — Section 145Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11 (2)Karnataka Land Reforms Act, 1961 — Section 48a
High Courts24 Aug 1982
Yellappa Ravalu and Another Vs Corporation of the City of Belgaum and Others
Karnataka High Court · (1983) 1 KarLJ 153
Constitution of India, 1950 — Article 226Karnataka Municipal Corporation Act, 1976 — Section 171