High Courts16 Jun 1982Allowed
Karnataka State Road Transport Corporation Vs Samuel Ebenezer Abnes
Karnataka High Court · (1983) ACJ 547
COURT ARCHIVE
Karnataka High Court judgments, 1982
293 judgments · page 9 of 15
High Courts16 Jun 1982
Krishna Ramayya Gouda Vs C.P.C. Motor Company and Others
Karnataka High Court · (1984) 56 CompCas 453
Karnataka Motor Vehicles Rules, 1963 — Rule 161Motor Vehicles Act, 1939 — Section 112
High Courts16 Jun 1982
Krishna Ramayya Gouda Vs C.P.C. Motor Co. and Others
Karnataka High Court · (1983) ACJ 283 : AIR 1983 Kar 176 : (1982) 2 KarLJ 544
Karnataka Motor Vehicles Rules, 1963 — Rule 161Motor Vehicles Act, 1939 — Section 112
High Courts15 Jun 1982
Pribhidas and Another Vs B.N. Renuka and Another
Karnataka High Court · (1983) ACJ 483 : AIR 1983 Kar 186
High Courts14 Jun 1982
K.S. Lalithamma Vs N.S. Hiriyannaiah
Karnataka High Court · AIR 1983 Kar 63
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13 (1A), 23, 23 (1), 23 (1) (a)
High Courts11 Jun 1982
N. Thippanna Vs State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 313
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 21
High Courts11 Jun 1982
Dy. General Manager, Karnataka State Raod Transport Corporation Vs Gopal Mudaliar and Others
Karnataka High Court · (1983) ACJ 128 : (1982) 2 KarLJ 535 : (1983) 1 LLJ 340
Employees State Insurance Act, 1948 — Section 2 (8), 53
High Courts10 Jun 1982
Puttiah, R. Vs Senior Supdt. of Post Offices, Mysore.
Karnataka High Court · (1983) 1 KarLJ 103
Central Civil Services (Classification, Conduct and Appeal) Rules, 1965 — Rule 10 (3)Constitution of India, 1950 — Article 226
High Courts10 Jun 1982
Mysore Breweries Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 64 CTR 288 : (1987) 166 ITR 723 : (1986) 29 TAXMAN 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256 (2), 260, 80 J
High Courts10 Jun 1982
The Oriental Fire and General Insurance Co. Ltd. Vs M.C. Shashidhara and Others
Karnataka High Court · (1984) 2 ACC 168 : (1984) ACJ 622
Motor Vehicles Act, 1988 — Section 95, 95 (2), 95 (2) (c)
High Courts09 Jun 1982
Venkatarayappa, M. and Others Vs B.V. Lakshmi Narayana
Karnataka High Court · (1982) 2 KarLJ 301
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1963 — Section 38
High Courts09 Jun 1982
R.L. Doddamani Vs R.T.A. Bijapur
Karnataka High Court · (1982) 2 KarLJ 439
Motor Vehicles Act, 1988 — Section 63(6)
High Courts09 Jun 1982
Powar and Powar and Others Vs C.B.C.I. Society for Medical Education
Karnataka High Court · AIR 1983 Kar 77 : (1982) 2 KarLJ 332
Arbitration Act, 1940 — Section 39 (1), 39 (1) (v)
High Courts31 May 1982
Galaxy Trading and Chit Funds (P.) Ltd. (In Liquidation) Vs S. Bashanudien and Another
Karnataka High Court · (1984) 56 CompCas 479 : (1982) 2 KarLJ 335
Companies Act, 1956 — Section 446 (2) (b), 458 A
High Courts27 May 1982Allowed
S. Chinnaswamy by L.Rs.. Vs Periaswamy by L.Rs..
Karnataka High Court · (1983) ACJ 64
Civil Procedure Code, 1908 (CPC) — Section 100Workmens Compensation Act, 1923 — Section 30, 30 (1)
High Courts25 May 1982Allowed
Smt Swayamprabha Vs A.S. Chandrasekhar
Karnataka High Court · AIR 1982 Kar 295
High Courts25 May 1982
Saira Khatoon Vs State of Karnataka and Others
Karnataka High Court · AIR 1983 Kar 205 : (1982) 2 KarLJ 311
Karnataka Rent Control Act, 1961 — Section 31 A, 31 C (1), 4, 5
High Courts24 May 1982
Vanivilas Co-operative Sugar Factory Limited Vs Union of India
Karnataka High Court · (1990) 26 ECR 90 : (1983) 12 ELT 290 : (1982) 2 KarLJ 434
Constitution of India, 1950 — Article 226
High Courts13 May 1982
K.H. Honnappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1983 Kar 53 : (1982) ILR (Kar) 1180 : (1982) 2 KarLJ 556
Karnataka Municipalities (President and Vice-President) Election Rules, 1965 — Rule 3 (1), 3 (5), 9 (1)Mysore Town Municipalities Act, 1951 — Section 23 (9), 27 (3)
High Courts03 May 1982
Linge Gowda, S. Vs Chancellor, University of Mysore and Others
Karnataka High Court · (1983) 1 KarLJ 321
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 48