COURT ARCHIVE

Karnataka High Court judgments, 1983

325 judgments · page 15 of 17

High Courts09 Mar 1983

South India Paper Mills Ltd. Vs Director of Inspection and Audit (Customs and Central Excise) and Another

Karnataka High Court · (1983) 36 CTR 314 : (1983) 14 ELT 2317 : (1984) 146 ITR 194 : (1983) 15 TAXMAN 393

Income Tax Act, 1961 — Section 280 Z, 280 ZC, 280 ZE

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High Courts07 Mar 1983

Mallappa Basappa Vs Controller of Weights and Measures and Others

Karnataka High Court · (1983) 2 KarLJ 338

Constitution of India, 1950 — Article 226Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10a

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High Courts07 Mar 1983

Basavalingamma (by L. R.''s) and Others Vs Sharadamma

Karnataka High Court · AIR 1984 Kar 27 : (1983) 2 KarLJ 20

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Succession Act, 1956 — Section 6

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High Courts01 Mar 1983

Chennabasappa Kothambari Vs Multiplast Industries (Karnataka) Pvt. Ltd. and Others

Karnataka High Court · (1985) 57 CompCas 222

Companies Act, 1956 — Section 397, 398, 433 (e), 433 (f)

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High Courts28 Feb 1983

A.N. Rangappa and Sons Vs Commissioner of Income Tax, Karnataka I and Another

Karnataka High Court · (1983) 37 CTR 254 : (1984) 145 ITR 250 : (1984) 17 TAXMAN 105

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 184, 185, 264

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High Courts23 Feb 1983

Suresh Krishnaji Patil and Others Vs Shankarappa Shidrayappa Balekundri and Another

Karnataka High Court · AIR 1983 Kar 226 : (1983) ILR (Kar) 376 : (1983) 1 KarLJ 404

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 123 (1)

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High Courts23 Feb 1983

K.S.R.T.C. and Another Vs T.I. Aron

Karnataka High Court · (1983) ILR (Kar) 351 : (1983) 1 KarLJ 555 : (1983) 2 LLJ 300

Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 33 C

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High Courts22 Feb 1983

Y. Muralikrishnan Vs The Bangalore University and Others

Karnataka High Court · AIR 1983 Kar 230

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High Courts21 Feb 1983

H.G. Ravindra and Another Vs The State of Karnataka and Another

Karnataka High Court · (1983) 02 KAR CK 0021

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)

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High Courts21 Feb 1983Allowed

Ashok Kumar Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 536 : (1984) 1 KarLJ 82

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)

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High Courts18 Feb 1983

Channabasappa B. Gaddi Vs Divisional Commissioner, Belgaum and Others

Karnataka High Court · AIR 1984 Kar 24 : (1983) ILR (Kar) 700

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 34Mysore Village Panchayats and Local Boards Act, 1959 — Section 31 (2)

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High Courts18 Feb 1983

Sri Maruthi Enterprise Vs State of Karnataka and Others

Karnataka High Court · (1983) 2 KarLJ 358 : (1984) 55 STC 335

Karnataka Sales Tax Act, 1957 — Section 8Karnataka Sales Tax Rules, 1957 — Rule 25A

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High Courts17 Feb 1983

Khajabi and Ors Vs Muruja Saheb.

Karnataka High Court · (1984) 2 KarLJ 314

Karnataka Rent Control Act, 1961 — Section 44

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High Courts17 Feb 1983

Sri Maruthi Enterprises Vs State of Karnataka and Others

Karnataka High Court · (1983) 100 KarLJ 80

Karnataka Sales Tax Rules, 1957 — Rule 25a

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High Courts17 Feb 1983

Chenna Reddy Vs Bhimanna

Karnataka High Court · (1983) 1 KarLJ 390

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts16 Feb 1983

Achutha Vs Achutha Bhat and Others

Karnataka High Court · (1983) 1 KarLJ 400

Evidence Act, 1872 — Section 43Karnataka Co-operative Societies Act, 1959 — Section 69

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High Courts16 Feb 1983

Gouse Mohiuddin Vs Saifullah

Karnataka High Court · (1983) 2 KarLJ 100

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High Courts08 Feb 1983

Katti, B.H. Vs Divisional Commissioner, Belgaum

Karnataka High Court · (1983) 2 KarLJ 36

Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10(8)(Ii)

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High Courts08 Feb 1983

Akokyamary Vs House Rent Controller and Others

Karnataka High Court · (1983) 2 KarLJ 126

Karnataka Rent Control Act, 1961 — Section 4

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High Courts08 Feb 1983

The Food Inspector Vs V.V. Gangadharan

Karnataka High Court · (1983) CriLJ 1732

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13 (1), 16 (1) (a), 7Prevention of Food Adulteration Rules, 1955 — Rule 7, 7 (3)

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