High Courts04 Aug 1983
Chikkavenkatarayappa Vs Lakshminarasimhaiah by L.Rs.
Karnataka High Court · (1983) 2 KarLJ 528
Karnataka Rent Control Act, 1961 — Section 3(A)
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,134 of 2,386
High Courts03 Aug 1983Dismissed
Pratap Singh Dardi Vs Government of India
Karnataka High Court · (1986) ILR (Kar) 24
All India Services (Discipline and Appeal) Rules, 1969 — Rule 4 (ii) (a), 9 (4) (ii) (a), 9 (4) (ii) (b)Constitution of India, 1950 — Article 411 (2)
High Courts03 Aug 1983
British Physical Laboratories India Ltd. Vs Assistant Collector, Directorate of Revenue, Intelligence Anti-evasion (Central Excise) and Another
Karnataka High Court · (1983) 3 ECR 1793D : (1983) 14 ELT 2270
Criminal Procedure Code, 1973 (CrPC) — Section 165, 165 (2), 165 (5)Customs Act, 1962 — Section 105, 110, 124 (a), 14, 18
High Courts03 Aug 1983
Commissioner of Income Tax, Karnataka-II Vs Mysore Petro-chemical Ltd.
Karnataka High Court · (1984) 39 CTR 177 : (1984) 145 ITR 416 : (1984) 16 TAXMAN 276
Income Tax Act, 1961 — Section 256 (1), 80 HH, 80 J, 84
High Courts02 Aug 1983
Commissioner of Income Tax, Karnataka-II Vs C. Chandrashekar
Karnataka High Court · (1984) 38 CTR 246 : (1984) 145 ITR 429 : (1984) 16 TAXMAN 297
Income Tax Act, 1961 — Section 256 (1), 54, 54 (1)
High Courts01 Aug 1983
Srikantaradhya Vs Kamalamma and Others
Karnataka High Court · AIR 1984 Kar 236
Hindu Marriage Act, 1955 — Section 12, 12 (1) (c)
High Courts29 Jul 1983
Hotel Ashok Vs Presiding Officer, Addl. Labour Court and Another
Karnataka High Court · (1984) 1 KarLJ 227
Industrial Disputes Act, 1947 — Section 36
High Courts28 Jul 1983
Shankerappa Vs Sushilabai
Karnataka High Court · AIR 1984 Kar 112
Evidence Act, 1872 — Section 47, 50Hindu Marriage Act, 1955 — Section 5 (iii)
High Courts27 Jul 1983
Hanumanthappa Vs Retg. Officer Tmc Chittapur and Others
Karnataka High Court · (1983) 2 KarLJ 432
Karnataka Municipalities Act, 1964 — Section 13
High Courts27 Jul 1983
Subbaraya Narayana Bhat Vs Govind Ganapathi and Another
Karnataka High Court · (1983) 2 KarLJ 521
High Courts26 Jul 1983
Gurubasappa Siddappa Kampli (by L.Rs.) and Another Vs Nagendrappa Veerabhadrappa Angadi (by L.Rs.)
Karnataka High Court · AIR 1984 Kar 1
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (4)
High Courts26 Jul 1983
Venkataramanappa S.M. Vs State of Karnataka and Another
Karnataka High Court · (1983) 2 KarLJ 307
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 8
High Courts26 Jul 1983
Commissioner of Income Tax Vs Bangalore Turf Club Limited
Karnataka High Court · (1984) 38 CTR 162 : (1984) 150 ITR 23 : (1983) 15 TAXMAN 221
Income Tax Act, 1961 — Section 256 (1), 32 (1) (ii)Income Tax Rules, 1962 — Rule 5
High Courts26 Jul 1983
Krishnamurthy B.P. Vs Diet. and Sessions Judge, Ednl. Appellate Authority and Others
Karnataka High Court · (1983) 2 KarLJ 440
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 63(2)
High Courts25 Jul 1983
Gurubasappa Siddappa by Lrs. Vs Nagendrappa Veerabhadrappa by Lrs.
Karnataka High Court · (1983) 2 KarLJ 236
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts25 Jul 1983
Shankaranarayana Bhat V.G. Vs Girija and Others
Karnataka High Court · (1983) 2 KarLJ 424
Karnataka Land Reforms Rules, 1974 — Rule 17(1)
High Courts25 Jul 1983
Spl. Land Acquisition Officer, Hidkal Vs Balappa Hanumant
Karnataka High Court · (1983) 2 KarLJ 462
Land Acquisition Act, 1894 — Section 25
High Courts22 Jul 1983
G.P. Ganapaiah Maiya and Others Vs M.T.R. Associates and Others
Karnataka High Court · (1986) 59 CompCas 359
Companies Act, 1956 — Section 433, 583, 583 (4)
High Courts22 Jul 1983
S. Shankarappa Vs Inspecting Asst. Commr. of Income Tax, Acquisition Range and Another
Karnataka High Court · (1984) 16 TAXMAN 378
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 A (h), 269 D (1)
High Courts22 Jul 1983
Honnagiri Gowda Vs State of N. Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 440
Karnataka Municipalities Act, 1964 — Section 16