High Courts29 Mar 1983
Byamavva Vs Venkappa and Another
Karnataka High Court · (1983) 2 KarLJ 387
Contract Act, 1872 — Section 16
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,140 of 2,386
High Courts26 Mar 1983
Commissioner of Income Tax, Karnataka-II Vs Bangalore Turf Club Limited
Karnataka High Court · (1983) 03 KAR CK 0013
Income Tax Act, 1961 — Section 256 (1), 32 (1) (ii)Income Tax Rules, 1962 — Rule 5
High Courts25 Mar 1983
Venkatagiri Setty T.N. Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 326
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 38
High Courts25 Mar 1983
Hastimal Kothari Vs Commercial Tax Officer, Intelligence-I, South Zone, Bangalore
Karnataka High Court · (1983) 2 KarLJ 433 : (1984) 55 STC 225
Criminal Procedure Code, 1973 (CrPC) — Section 93Karnataka Sales Tax Act, 1957 — Section 28 (2), 28 (3)
High Courts24 Mar 1983
State of Karnataka Vs R.S. Naik
Karnataka High Court · (1984) 1 KarLJ 435
Karnataka Civil Services Rules, 1958 — Rule 101
High Courts24 Mar 1983
Babu Rao and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1984 Kar 79
Constitution of India, 1950 — Article 12, 226
High Courts23 Mar 1983
N. Nagamanickam Setty and Another Vs Collector of Central Excise, Bangalore and Others
Karnataka High Court · AIR 1983 Kar 193 : (1986) 23 ELT 75
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 16 (1), 71 (1), 71 (2), 8 (1)
High Courts23 Mar 1983
Customs and Central Excise Department Vs Veerabhadreswara Weaving Factory and Others
Karnataka High Court · (1984) 2 ECC 354 : (1983) 14 ELT 1758 : (1983) ILR (Kar) 409 : (1983) 2 KarLJ 29
Central Excise Act, 1944 — Section 9 (i) (a), 9 (i) (b), 9 (i) (bb), 9 (i) (bbb)Criminal Procedure Code, 1973 (CrPC) — Section 103, 165
High Courts22 Mar 1983
S. Shankarappa Vs Inspecting Asst. Commr. of Income Tax, Acquisition Range, Bangalore and Another
Karnataka High Court · (1984) 145 ITR 414
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 A (h), 269 D (1)
High Courts20 Mar 1983
Commissioner of Wealth Tax, Karnataka-I Vs Padmashri Humayan Mirza
Karnataka High Court · (1984) 145 ITR 501
Land Acquisition Act, 1894 — Section 25 (1)Wealth Tax Act, 1957 — Section 2 (m), 27 (1)
High Courts18 Mar 1983
Shivaram Shetty H. Vs Pharmed P. Ltd. and Another
Karnataka High Court · (1983) 2 KarLJ 230
Industrial Disputes Act, 1947 — Section 2(Rr)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(D)
High Courts16 Mar 1983
Janardhana Achary Vs Dy. Commissioner, Chickmagalur and Others
Karnataka High Court · (1983) 2 KarLJ 383
Karnataka Debt Relief Act, 1980 — Section 3
High Courts15 Mar 1983
Mahabaleswara Bhat and Others Vs Thirumaleswara and Others
Karnataka High Court · (1983) 2 KarLJ 81
Karnataka Land Reforms Act, 1961 — Section 42
High Courts14 Mar 1983
Subhadrabai Annaji Vs Susheelabai and Others
Karnataka High Court · (1983) 2 KarLJ 377
Specific Relief Act, 1963 — Section 38
High Courts14 Mar 1983
Krishnamurthy, C.S. Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 151
Karnataka Police Manual — Rule 433(5)Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 8
High Courts11 Mar 1983
Dasappa Setty, H.K. by Lrs. Vs K.N. Thammanna Gowda and Another
Karnataka High Court · (1983) 2 KarLJ 191
Karnataka Land Revenue Act, 1964 — Section 135Limitation Act, 1963 — Article 113
High Courts09 Mar 1983
M. Visweswaraiah Vs The State of Karnataka and Others
Karnataka High Court · (1983) ILR (Kar) 707 : (1983) 53 STC 416
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 28 (3), 3 B (3) (a), 31
High Courts09 Mar 1983
M. Mariappa Vs A.K. Sathyanarayana Setty
Karnataka High Court · AIR 1984 Kar 50
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Transfer of Property Act, 1882 — Section 53 A
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
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