High Courts21 Apr 1983
Ramaiah, T. Vs Raja P. Thimmiah and Others
Karnataka High Court · (1983) 2 KarLJ 34
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 42
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 13 of 17
High Courts21 Apr 1983
Gurusiddappa, G.N. Vs Circle Inspector of Police, Arasikere and Another
Karnataka High Court · (1983) 2 KarLJ 329
Constitution of India, 1950 — Article 226
High Courts21 Apr 1983
Kotrappa Haldal and etc. Vs State of Karnataka and Others
Karnataka High Court · AIR 1984 Kar 34 : (1983) 2 KarLJ 49
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 130, 38 (1)Karnataka General Clauses Act, 1899 — Section 16, 21
High Courts19 Apr 1983
Naik S.H. Vs Asst. Executive Engineer, Kumta and Others
Karnataka High Court · (1983) 2 KarLJ 401
Constitution of India, 1950 — Article 226Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 27
High Courts18 Apr 1983
Union of India and Another Vs Suresh N. Shetty
Karnataka High Court · (1990) 68 CompCas 264
High Courts13 Apr 1983
Spl. Land Acqn. Officer, Saun Datti Vs Chief Officer Saundatti Municipality.
Karnataka High Court · (1983) 2 KarLJ 234
Land Acquisition Act, 1894 — Section 23(1)
High Courts12 Apr 1983Allowed
Ramachandrasa Jeevanasa Bakale Vs State of Karnataka and Another
Karnataka High Court · (1984) 2 ECC 296 : (1985) 5 ECR 199
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 2 (e), 3 (1) (iiii)Constitution of India, 1950 — Article 22 (5), 226Customs Act, 1962 — Section 111 (d), 123
High Courts12 Apr 1983
Tippannappa Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 269
Constitution of India, 1950 — Article 14, 19(1)(G)Karnataka Co-operative Societies Act, 1959 — Section 29D
High Courts12 Apr 1983
Mysore Acetate and Chemical Co. Ltd. Vs Assistant Collector, Central Excise, Mysore
Karnataka High Court · (1989) 22 ECR 209 : (1984) 17 ELT 319
Central Excise Rules, 1944 — Rule 8 (1)Constitution of India, 1950 — Article 226
High Courts12 Apr 1983
Lalithakshi Annadanagouda Vs Sadashivappa Basappa Patil and Another
Karnataka High Court · AIR 1984 Kar 74
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Apr 1983
P.V. Athanimath Vs Commissioner of Wealth Tax, Karnataka-I and Another
Karnataka High Court · (1984) 39 CTR 8 : (1984) 147 ITR 9 : (1984) 16 TAXMAN 379
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 18 B
High Courts08 Apr 1983
J.H.M. Kataria Vs Collector of Bombay (Rst) and Another
Karnataka High Court · (1983) 2 KarLJ 518
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3 (1), 4
High Courts08 Apr 1983
Madhukar Daso Deshpande Vs Anant Nilkantha Deshpande and Others
Karnataka High Court · AIR 1984 Kar 40 : (1983) 2 KarLJ 15
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts08 Apr 1983
J.H.M. KATARIA Vs COLLECTOR OF BOMBAY (RST) and Another
Karnataka High Court · (1984) 39 CTR 193
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3 (1), 4
High Courts07 Apr 1983
Shivarama Vs Special Tahsildar, Lr, Karkala and Another
Karnataka High Court · (1983) 2 KarLJ 256
Karnataka Land Reforms Act, 1961 — Section 51
High Courts05 Apr 1983
Hyderabad Karnataka Education Society, Gulbarga and Others Vs State of Karnataka
Karnataka High Court · AIR 1983 Kar 251
Constitution of India, 1950 — Article 14, 19 (1) (c), 19 (1) (e), 19 (g)Karnataka Engineering Colleges and Technological Institutes (Selection of Candidates for Admission) Rules, 1979 — Rule 3, 4
High Courts05 Apr 1983
Subbegowda Vs Honnamma and Another
Karnataka High Court · AIR 1984 Kar 41
Hindu Adoption and Maintenance Act, 1956 — Section 18, 18 (1), 18 (2) (e), 18 (2) (g)
High Courts04 Apr 1983
Lakshmi Ammal and Others Vs The Commercial Tax Officer, XIV Circle, Bangalore
Karnataka High Court · (1983) 2 KarLJ 56 : (1983) 54 STC 369
Karnataka Sales Tax Act, 1957 — Section 12 B, 13 (1), 13 (2), 14, 16
High Courts31 Mar 1983
Ramakrishna Ganapayya Hegde Vs Lakshminarayana Timmayya Hegde
Karnataka High Court · AIR 1984 Kar 45
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, 80Evidence Act, 1872 — Section 114 (e)Karnataka Land Revenue Act, 1964 — Section 39, 94
High Courts31 Mar 1983
A.R. Khandasari Sugar Works Vs Asst. Commr. of C.T. (Asst.) and Others
Karnataka High Court · (1981) 100 KarLJ 32
Karnataka Sales Tax Act, 1957 — Section 8A