High Courts03 Jun 1983
Superintending Engineer Keb Hubli Vs Kadappa Mallappa
Karnataka High Court · (1984) 2 ACC 449 : (1983) ACJ 682 : (1983) ILR (Kar) 550 : (1984) 1 LLJ 179
Workmens Compensation Act, 1923 — Section 11 (1), 4, 4 A, 4 A (3)
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 12 of 17
High Courts03 Jun 1983
Sri R.K. Joshi and Others Vs State of Karnataka.
Karnataka High Court · (1984) 1 KarLJ 158
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Loka Shikshana Trust (Taking Over of Management) Act, 1982 — Section 3(4)
High Courts02 Jun 1983
The Tahsildar, Anekal and Another Vs Chilakamma and Another
Karnataka High Court · (1983) 2 KarLJ 393
Karnataka Debt Relief Act, 1976 — Section 4(F)
High Courts01 Jun 1983
Gunalan R. Vs State of Karnataka and Another
Karnataka High Court · (1983) 2 KarLJ 170
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(2)
High Courts31 May 1983
Veerannagowda R and Others Vs Dy. Regr. Coop Societies, Mandya and Another
Karnataka High Court · (1983) 2 KarLJ 313
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30
High Courts30 May 1983
Citizen Watch Co. Ltd. Vs Inspecting Assistant Commissioner
Karnataka High Court · (1984) 15 TAXMAN 438
High Courts30 May 1983
Citizen Watch Company Ltd. Vs Inspecting Asst. Commr. of I.T., Range-V, Bangalore and Others
Karnataka High Court · (1984) 148 ITR 774 : (1983) 15 TAXMAN 438
Income Tax Act, 1961 — Section 116, 119, 297 (2)
High Courts30 May 1983
Bagalkot Udyog Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 363
Karnataka Sales Tax Act, 1957 — Section 11
High Courts30 May 1983
Consolidated Coffee Ltd. Vs Income Tax Officer
Karnataka High Court · (1985) 155 ITR 729 : (1987) 30 TAXMAN 620
Income Tax Act, 1961 — Section 147 (b), 148, 150 (1)
High Courts30 May 1983
Essay Lab Ltd. Vs Registrar of Companies, Karnataka
Karnataka High Court · (1986) 59 CompCas 139
Companies Act, 1956 — Section 565, 565 (1) (b), 566Constitution of India, 1950 — Article 226
High Courts30 May 1983
Bagalkot Udyog Ltd. Vs State of Karnataka and Other
Karnataka High Court · (1983) 100 KarLJ 85
Karnataka Sales Tax Act, 1957 — Section 11
High Courts30 May 1983
K.G. Kemptur Vs Second Wealth Tax Officer
Karnataka High Court · (1983) ILR (Kar) 711 : (1984) 146 ITR 611
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16 A, 17, 17 (1) (b)
High Courts30 May 1983
Second Wealth Tax Officer Vs Hubli Circle, Hubli
Karnataka High Court · (1984) 39 CTR 1 : (1984) 17 TAXMAN 131
Income Tax Act, 1961 — Section 147 (b), 34 (1) (b)Wealth Tax Act, 1957 — Section 16 A, 17, 17 (1) (b)
High Courts11 May 1983
Karnataka State Road Transport Corporation and Another Vs Karnataka State Transport Authority and Another
Karnataka High Court · AIR 1984 Kar 4 : (1983) ILR (Kar) 436 : (1984) 1 KarLJ 552
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 63, 63 (3A), 63 (3B)
High Courts09 May 1983Allowed
Gauri Industries Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 118
Karnataka Relief Undertakings (Special Provisions) Act, 1977 — Section 2 (2), 2 (4), 3, 4 (1) (b)
High Courts29 Apr 1983
Muniswamy Vs State of Karnataka
Karnataka High Court · (1983) 1 KarLJ 524
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts22 Apr 1983
State Bank of India Vs Hegde and Golay Ltd.
Karnataka High Court · (1988) 63 CompCas 581 : (1987) ILR (Kar) 2496
Companies Act, 1956 — Section 433 (e)Limitation Act, 1963 — Section 18
High Courts22 Apr 1983
Siddamma Madiah and Others Vs Geetha Dwarakanath
Karnataka High Court · (1983) 2 KarLJ 331
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Easements Act, 1882 — Section 60
High Courts22 Apr 1983
Baldwin Girls'' High School, Bangalore and etc. Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 1984 Kar 162 : (1984) 2 KarLJ 218
Bangalore Municipal Corporation Act, 1949 — Section 101, 101 (c)Constitution of India, 1950 — Article 14, 16, 45Karnataka Municipal Corporations Act, 1976 — Section 110
High Courts21 Apr 1983
Management of Theatre Sanjaya Vs The State and Others
Karnataka High Court · (1984) ILR (Kar) 539 : (1984) 2 LLJ 400
Industrial Disputes Act, 1947 — Section 10, 10 (1), 10 (1) (c), 10 (5), 12 (5)