High Courts22 Jul 1983
Bharat Earth Movers Limited Vs Dharman
Karnataka High Court · (1984) 1 KarLJ 470
Industrial Disputes Act, 1947 — Section 33(2)(B)
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 9 of 17
High Courts21 Jul 1983
Venkataramana Prabhu Vs State Transport Appellate Tribunal and Others
Karnataka High Court · (1985) 1 ACC 63
Karnataka Motor Vehicles Rules, 1963 — Rule 104A (1) (b)Motor Vehicles Act, 1939 — Section 47 (1), 57 (2)
High Courts21 Jul 1983
Bandenawaz Vs State of Karnataka and Another
Karnataka High Court · (1983) 2 KarLJ 247
Karnataka Municipalities (Election of Councillars) Rules, 1977 — Rule 19(1)Karnataka Municipalities Act, 1964 — Section 16(N)
High Courts20 Jul 1983
M/s. Hindustan Aeronautics Ltd., Vs C.I.T. Bangalore
Karnataka High Court · (1984) 28 KarLJ 62
Income Tax Act, 1961 — Section 78(2)
High Courts20 Jul 1983
Commissioner of Wealth Tax Vs Padmashri Humayan Mizra
Karnataka High Court · (1984) 16 TAXMAN 264
High Courts20 Jul 1983
State of Karnataka Vs Taj Commercial Corporation
Karnataka High Court · (1984) 57 STC 91
Karnataka Sales Tax Act, 1957 — Section 20, 21 (2)
High Courts20 Jul 1983
Hindustan Aeronautics Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1983) 15 TAXMAN 265
High Courts19 Jul 1983
K. Saptasagare Vs Assistant Commissioner, Chikodi Sub-Division, Raibag and Others
Karnataka High Court · AIR 1984 Kar 127 : (1983) 2 KarLJ 479
Constitution of India, 1950 — Article 226Karnataka Cooperative Societies Rules, 1960 — Rule 14 (b) (2), 14B
High Courts19 Jul 1983
Mahadevaiah Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 240
Land Acquisition Act, 1894 — Section 5a (2)
High Courts14 Jul 1983
Sri Raghavendra and Co. Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 318
Constitution of India, 1950 — Article 226
High Courts14 Jul 1983
Sundareshan Vs Superintendent of Police, Kolar
Karnataka High Court · (1983) 2 KarLJ 523 : (1984) 1 LLJ 133
Karnataka State Police (Disciplinary Proceedings) Rules, 1965 — Rule 5, 5 (5), 5 (6)Penal Code, 1860 (IPC) — Section 323, 448, 504
High Courts14 Jul 1983
Kulkarni Shakunthala Vs Returning Officer, Gadag Betegeri Municipal Council
Karnataka High Court · (1983) 2 KarLJ 407
Karnataka Municipalities (Election of Councillars) Rules, 1977 — Rule 15(5)
High Courts14 Jul 1983
Krishnappa Vs Kallappa and Others
Karnataka High Court · (1983) 2 KarLJ 508
Civil Procedure Code, 1908 (CPC) — Section 24(1)(B)
High Courts14 Jul 1983
Harishchandra Hegde and Another Vs T.P. Krishnamurthy and Others
Karnataka High Court · (1984) 2 ACC 536 : (1984) ACJ 351
Motor Vehicles Act, 1988 — Section 96 (1)
High Courts11 Jul 1983
Jagannath Vs Yallubai
Karnataka High Court · (1983) 2 KarLJ 465
Hindu Marriage Act, 1955 — Section 12(1)(C)
High Courts11 Jul 1983
Reckitt and Colman of India Ltd. Vs Bangalore Develop. Authority and Others
Karnataka High Court · (1983) 2 KarLJ 323
Bangalore Development Authority Act, 1976 — Section 17(5)
High Courts11 Jul 1983
Lakshmi Hardware Stores and Another Vs G.V. Srikantayya and Another
Karnataka High Court · (1983) 2 KarLJ 161
Karnataka General Clauses Act, 1899 — Section 6Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts08 Jul 1983
Shankar Shetteppa Chougule Vs Shivaputra Shankarappa Shairakoli
Karnataka High Court · (1983) 07 KAR CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 197, 388Penal Code, 1860 (IPC) — Section 21Press and Registration of Books Act, 1867 — Section 12, 13
High Courts08 Jul 1983
Ramachandra, B.K. and Another Vs State of Karnataka
Karnataka High Court · (1983) 2 KarLJ 451
Karnataka Forest Act, 1963 — Section 71A
High Courts07 Jul 1983
H.K.R. Provision Stores Vs State of Karnataka
Karnataka High Court · (1983) 2 KarLJ 337
Constitution of India, 1950 — Article 19(1)(G)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 8(1)