High Courts06 Jul 1983
Prabhudas Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 474
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 200
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 10 of 17
High Courts06 Jul 1983
Abdul Sattar and Others Vs Shan Taveeappa Dundappa and Others
Karnataka High Court · (1983) 2 KarLJ 448
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts04 Jul 1983
Elestone Estates and Industries Ltd. Vs The State of Karnataka
Karnataka High Court · (1983) 54 STC 341
Karnataka Sales Tax Act, 1957 — Section 12 B (2), 13, 23 (1)
High Courts04 Jul 1983
S.N. Gondakar Vs Commissioner of Commercial Taxes In Karnataka, Bangalore and Another
Karnataka High Court · (1983) 54 STC 190
Income Tax Act, 1961 — Section 119Karnataka Sales Tax Act, 1957 — Section 23 (1), 3 A
High Courts01 Jul 1983
Prabhu, J.U. Vs Union of India and Others
Karnataka High Court · (1983) 2 KarLJ 295
Criminal Procedure Code, 1973 (CrPC) — Section 157Prevention of Corruption Act, 1947 — Section 5(1)(E)
High Courts01 Jul 1983
Maheswarappa and Others Vs State of Karnataka.
Karnataka High Court · (1983) 2 KarLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Jul 1983
Vittal Venkappa Vs Dy. Chief Electoral Officer and Another
Karnataka High Court · (1983) 2 KarLJ 449
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 13
High Courts30 Jun 1983
Annu Poojary Vs State of Karnataka
Karnataka High Court · (1984) 1 KarLJ 242
Criminal Procedure Code, 1973 (CrPC) — Section 158, 304
High Courts28 Jun 1983
State of Karnataka Vs Dolphy Albuquerque
Karnataka High Court · (1983) 2 KarLJ 481
Prevention of Food Adulteration Act, 1954 — Section 13(5)
High Courts27 Jun 1983
Kalasannavar, P.D. Vs Divisional Commissioner, Belgaum and Others
Karnataka High Court · (1983) 2 KarLJ 344
Karnataka Panchayats Control of Erection of Buildings Rules, 1960 — Rule 5Karnataka Village Panchayat and Local Boards Act, 1959 — Section 36(3)
High Courts27 Jun 1983
Dasappa Vs Southern Railways
Karnataka High Court · (1986) ILR (Kar) 301
Constitution of India, 1950 — Article 136, 226Railway Services (Conduct) Rules, 1966 — Rule 3 (i) (ii)
High Courts24 Jun 1983Dismissed
Abdul Khadar Mohammad Gous Attigeri Vs State
Karnataka High Court · (1985) ILR (Kar) 175
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 198, 200Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts24 Jun 1983
H. Ramaprasad Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1983) 54 STC 265
Karnataka Sales Tax Act, 1957 — Section 20 (4), 20 (5), 28 A (2), 28 A (4)
High Courts23 Jun 1983
Sreeshyla Industries Employees'' Union Vs State Bank of India and Another
Karnataka High Court · (1985) 57 CompCas 639 : (1984) 2 KarLJ 105
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts22 Jun 1983
Sreeshyla Industries Employees'' Union Vs State Bank of India and Others
Karnataka High Court · (1984) 2 LLJ 451
Companies Act, 1956 — Section 433 (e), 433 (f)
High Courts22 Jun 1983
Shivappa Bhimappa and Another Vs Nagappa Bhimappa
Karnataka High Court · (1983) 2 KarLJ 248
Karnataka Land Reforms Act, 1961 — Section 132(2)
High Courts22 Jun 1983
S. Murugeshappa and Others Vs State of Karnataka
Karnataka High Court · (1983) 06 KAR CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 167, 438, 439Essential Commodities Act, 1955 — Section 12 A, 3, 7
High Courts21 Jun 1983
Krishna M. and Others Vs Dy. Commr. Bangalore Dt. and Others
Karnataka High Court · (1983) 2 KarLJ 468
Constitution of India, 1950 — Article 226
High Courts21 Jun 1983
V.R. Rajagopilaiah Setty Vs N. Radhakrishna
Karnataka High Court · AIR 1984 Kar 128
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (4), 21 (a) (b)Transfer of Property Act, 1882 — Section 108 (o)
High Courts20 Jun 1983
M. Subba Raju Vs Syed Mahaboob and Others
Karnataka High Court · (1984) 2 ACC 340 : (1984) ACJ 130