High Courts07 Feb 1983
Bharath Gold Mines Ltd. Vs Regional Labour Commissioner and Others
Karnataka High Court · (1983) 1 KarLJ 488
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,142 of 2,386
High Courts04 Feb 1983
Fathima Bi Vs State of Karnataka and Another
Karnataka High Court · (1983) 1 KarLJ 526
Karnataka State Servants (Determination of Age) Act, 1974 — Section 5
High Courts04 Feb 1983
H. Manjunatha Nayak Vs Ullal Dayananda Hanumanth Nayak (by L. Rs.) and Another
Karnataka High Court · AIR 1984 Kar 55 : (1983) 1 KarLJ 383
Partnership Act, 1932 — Section 22, 32, 45
High Courts03 Feb 1983
Maria Piedade D''souza and Others Vs M. Narayanaswamy and Another
Karnataka High Court · (1983) 2 KarLJ 135
Evidence Act, 1872 — Section 45
High Courts02 Feb 1983
Nagesh, N.F. Vs Karnataka Public Service Commission and Others
Karnataka High Court · (1983) 2 KarLJ 252
Constitution of India, 1950 — Article 16 (4), 226
High Courts02 Feb 1983
B. Venkataramiah Vs Divisional Commissioner
Karnataka High Court · AIR 1984 Kar 59
Karnataka Village Panchayat and Local Boards Act — Section 32Panchayat (Procedure) Rules, 1951 — Rule 2, 3
High Courts31 Jan 1983
Chamundi Fine Arts Vs The State of Karnataka and Another
Karnataka High Court · (1983) 2 KarLJ 362 : (1983) 54 STC 288
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 20, 23, 6
High Courts28 Jan 1983
Shivalinge Gowda, B.S. Vs Dy. Commissioner, Mangalore
Karnataka High Court · (1983) 1 KarLJ 465
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 9(E)
High Courts27 Jan 1983
Appanna and Others Vs Lakkappa Devappa
Karnataka High Court · (1983) 1 KarLJ 482
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts27 Jan 1983
Somanath Industries Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 513
Karnataka Sales Tax Act, 1957 — Section 13
High Courts25 Jan 1983
State of Karnataka Vs Shiv Alingappa and Another
Karnataka High Court · (1983) 1 KarLJ 527
Criminal Procedure Code, 1973 (CrPC) — Section 320 (2)
High Courts25 Jan 1983
Ganapati Devaru Bhat Vs The Land Tribunal, Sirsi and Others
Karnataka High Court · AIR 1984 Kar 60 : (1983) 1 KarLJ 469
Constitution of India, 1950 — Article 226Karnataka. Land Revenue Act, 1964 — Section 34
High Courts24 Jan 1983
Kalasetty, B.C. Vs Mysore Tobacco Co., Ltd.
Karnataka High Court · (1983) 2 KarLJ 249
Limitation Act, 1963 — Section 19
High Courts21 Jan 1983
Syndicate Bank and Another Vs P.V. Nayak
Karnataka High Court · (1984) 2 KarLJ 323 : (1985) 1 LLJ 278
Constitution of India, 1950 — Article 12Syndicate Bank Officers (Conditions of Service) Rules, 1966 — Rule 36, 5
High Courts17 Jan 1983
Subramanya, A. Vs State of Karnataka and Others
Karnataka High Court · (1983) 2 KarLJ 206
Training Manual for Industrial Training Institutes/Centre — Section 23(1)
High Courts12 Jan 1983
Sabina D''Costa Vs Joseph Antony Noronha
Karnataka High Court · AIR 1984 Kar 122 : (1983) 1 KarLJ 452
Contract Act, 1872 — Section 74
High Courts12 Jan 1983
Saraswati Electricals, Bijapur and Another Vs Union Bank of India and Another
Karnataka High Court · AIR 1983 Kar 220
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts11 Jan 1983
K.N. Panjawani Vs T.N.K. Nayar and Another
Karnataka High Court · AIR 1984 Kar 140
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4States Reorganisation Act, 1956 — Section 52, 57
High Courts11 Jan 1983
Joshi S.R. Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 373
Karnataka General Recruitment Rules, 1957 — Rule 12a, 18
High Courts11 Jan 1983Dismissed
Jayappa Vs Shamegowda
Karnataka High Court · (1985) ILR (Kar) 680
Penal Code, 1860 (IPC) — Section 499, 500