High Courts20 Jun 1983
Seethamma H.R. and Others Vs Mys. University Coop Bank Ltd. and Others
Karnataka High Court · (1983) 2 KarLJ 305
Karnataka Co-operative Societies Act, 1959 — Section 117
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 11 of 17
High Courts20 Jun 1983
Hindustan Aeronautics Limited Vs Commissioner of Income Tax, Karanataka
Karnataka High Court · (1983) 37 CTR 175 : (1984) 149 ITR 795
Income Tax Act, 1961 — Section 256 (1), 72, 74, 78 (2)
High Courts20 Jun 1983
Somappa Vs Divisional Commissioner Gulbarga and Another
Karnataka High Court · (1983) 2 KarLJ 281
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 34(1)
High Courts17 Jun 1983
D. Bhagayamma and Others Vs State of Karnataka and Another
Karnataka High Court · (1984) 2 ACC 68 : (1984) ACJ 145
High Courts14 Jun 1983
Shankar Rao and Another Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 263
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 64(1)
High Courts14 Jun 1983
Parvathi Textiles and Another Vs Director, Enforcement Directorate.
Karnataka High Court · (1984) 1 KarLJ 145
Foreign Exchange Regulation Act, 1947 — Section 12(2)
High Courts14 Jun 1983
Raoji Jagachand Mehta by Lrs. Vs Basthi of Nipani
Karnataka High Court · (1983) 2 KarLJ 258
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts14 Jun 1983
Edara Ramakrishna Vs P. Satya Narayan and Others
Karnataka High Court · (1983) 2 KarLJ 375
Provincial Insolvency Act, 1920 — Section 43
High Courts14 Jun 1983
K.C. Iyya and etc. Vs State of Karnataka
Karnataka High Court · (1983) 06 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438 (1), 439Penal Code, 1860 (IPC) — Section 376, 420
High Courts13 Jun 1983
Boregowda L.G. Vs Bangalore Development Authority and Others
Karnataka High Court · (1983) 2 KarLJ 279
Karnataka Land Reforms Act, 1961 — Section 44
High Courts13 Jun 1983
Bharat Petroleum Corpn. Ltd. Vs Revanappa Sangappa by Lrs.
Karnataka High Court · (1983) 2 KarLJ 505
Karnataka Rent Control Act, 1961 — Section 21(1)(E)
High Courts13 Jun 1983
Moinuddin Vs State of Karnataka and Another
Karnataka High Court · AIR 1984 Kar 137
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (2), 3 (4)
High Courts13 Jun 1983
Sainarain V.J. Vs Padmini
Karnataka High Court · (1984) 1 KarLJ 482
Hindu Marriage Act, 1955 — Section 25
High Courts10 Jun 1983
N.B. Rukmini Vs P.M. Srinivasa
Karnataka High Court · AIR 1984 Kar 131
Hindu Marriage Act, 1955 — Section 13, 13 (1) (b), 23 (1) (d)
High Courts08 Jun 1983
A.K. Bhat Vs State of Karnataka
Karnataka High Court · (1983) 2 KarLJ 420
Constitution of India, 1950 — Article 235Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 28dKarnataka Civil Services Rules, 1958 — Rule 8(15)
High Courts07 Jun 1983
Maruti Somanna Vs Rent Controller Belgaum and Others
Karnataka High Court · (1983) 2 KarLJ 159
Karnataka Rent Control Act, 1961 — Section 2(2)
High Courts06 Jun 1983
Rangamma Vs Sugure Group Panchayat and Others
Karnataka High Court · (1983) 2 KarLJ 416
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 23(4)
High Courts06 Jun 1983
R.P.M. Srinivasalu and Brothers Vs The State of Karnataka
Karnataka High Court · (1984) 57 STC 89
Karnataka Sales Tax Act, 1957 — Section 22 A, 6
High Courts03 Jun 1983Dismissed
Roopa Ravindra Kankanawadi Vs Commissioner, Hubli-Dharwar Municipal Corporation
Karnataka High Court · (1986) ILR (Kar) 88
Constitution of India, 1950 — Article 14, 15 (4), 16 (2), 16 (4)
High Courts03 Jun 1983
A.S. Manjunathaiah and Another Vs M.V. Nanjundaiah and K.S.R.T.C.
Karnataka High Court · (1985) 1 ACC 19 : (1985) ACJ 295