High Courts25 Aug 1983
Meenakshi and etc. Vs State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1984 Kar 221
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 57 (8)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,133 of 2,387
High Courts25 Aug 1983
S. Muniyappa Vs H.L. Narasimhaiah and Others
Karnataka High Court · (1984) 1 ACC 85 : (1984) ACJ 299 : AIR 1984 Kar 63 : (1984) 1 KarLJ 41
Motor Vehicles Act, 1939 — Section 110 A, 120Succession Act, 1925 — Section 306
High Courts25 Aug 1983
Gajanand Motor Transport Co. and Another Vs State Transport Appellate Tribunal and Others
Karnataka High Court · (1984) 2 ACC 531
Motor Vehicles Act, 1939 — Section 47 (3), 57 (8)
High Courts25 Aug 1983
Narasing Gopalrao Desai Vs The Land Tribunal, Khanapur and Others
Karnataka High Court · AIR 1984 Kar 69 : (1984) 1 KarLJ 360
Karnataka Land Reforms Act, 1961 — Section 15, 15 (6), 18 (2), 44, 48 A
High Courts24 Aug 1983
Narasing Gopalrao Desai Vs Land Tribunal, Khanapur
Karnataka High Court · (1984) 1 KarLJ 387
Karnataka Land Reforms Act, 1961 — Section 5
High Courts24 Aug 1983Allowed
B. Ganapathy Bhandarkar Vs Regional Provident Fund Commissioner
Karnataka High Court · (1994) 3 LLJ 1193
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 16 (1) (b)
High Courts23 Aug 1983
Hafijabi Vs State of Karnataka and Another
Karnataka High Court · (1984) 1 KarLJ 268
Karnataka Land Reforms Act, 1961 — Section 5
High Courts23 Aug 1983
K.R. Prabhakar Vs P.R. Srinivasalu
Karnataka High Court · (1984) 1 KarLJ 448
Constitution of India, 1950 — Article 226
High Courts23 Aug 1983
Mallikarjunayya and Others Vs State of Karnataka.
Karnataka High Court · (1984) 1 KarLJ 89
High Courts19 Aug 1983
Fazaul Rahiman and Others Vs State of Karnataka
Karnataka High Court · (1983) 08 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 190 (1)Karnataka Forest Act, 1963 — Section 62, 65, 70, 82, 86
High Courts19 Aug 1983
Commissioner of Income Tax, Karnataka-II Vs Sheshappa Hegde
Karnataka High Court · (1984) 39 CTR 174 : (1984) 150 ITR 164 : (1984) 16 TAXMAN 331
Income Tax Act, 1961 — Section 41, 41 (2)Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 6
High Courts19 Aug 1983
Sankaranarayana Construction Co. Vs Commissioner of Income Tax
Karnataka High Court · (1984) 38 CTR 252 : (1984) 145 ITR 467 : (1984) 16 TAXMAN 270
Income Tax Act, 1961 — Section 182 (2), 256 (1), 32 (2), 70, 72
High Courts17 Aug 1983
Yeddula Ramanna and Another Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 463
Karnataka Land Revenue Rules, 1966 — Rule 102A
High Courts17 Aug 1983
Sadashivaswamy and Another Vs Basavaraju and Others
Karnataka High Court · (1984) 1 KarLJ 375
High Courts17 Aug 1983
State of Karnataka Vs Hindustan Construction Co. Ltd.
Karnataka High Court · AIR 1984 Kar 95 : (1984) 1 KarLJ 9
Arbitration Act, 1940 — Section 30, 33
High Courts11 Aug 1983
Gurappa Basappa Dalal and Others Vs Modinsab Maliksab Bagwan
Karnataka High Court · (1984) 1 KarLJ 33
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 149, 379, 447, 504
High Courts11 Aug 1983
Abdul Rasheed Vs Syed Mohamed
Karnataka High Court · (1983) 2 KarLJ 525
Karnataka Rent Control Act, 1961 — Section 29(4)
High Courts11 Aug 1983
K.S.R.T.C. Vs P.S. Lakshminarayana Shetty and Others
Karnataka High Court · (1985) 1 ACC 23
Motor Vehicles Act, 1988 — Section 110 (1)Small Causes Courts Act, 1882 — Section 18
High Courts10 Aug 1983
Supreme Motors Vs State of Karnataka
Karnataka High Court · (1987) 27 ELT 409 : (1983) 2 KarLJ 347 : (1983) 54 STC 308
Karnataka Sales Tax Act, 1957 — Section 21, 5 (1), 6 B
High Courts09 Aug 1983
The Town Co-op. Society Ltd., Mandya Vs The Karnataka Appellate Tribunal and Others
Karnataka High Court · (1986) 2 KarLJ 474
Karnataka Co-operative Societies Act, 1959 — Section 70