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
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,141 of 2,386
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)
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
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)
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
High Courts22 Feb 1983
Y. Muralikrishnan Vs The Bangalore University and Others
Karnataka High Court · AIR 1983 Kar 230
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)
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)
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)
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
High Courts17 Feb 1983
Khajabi and Ors Vs Muruja Saheb.
Karnataka High Court · (1984) 2 KarLJ 314
Karnataka Rent Control Act, 1961 — Section 44
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
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)
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
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)
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
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)
High Courts08 Feb 1983
Patrick D''souza Vs Bangalore University and Another
Karnataka High Court · (1983) 2 KarLJ 97
High Courts07 Feb 1983
K. Adinarayana Vs S. Mariyappa and Others
Karnataka High Court · (1984) 1 KarLJ 449