COURT ARCHIVE

Karnataka High Court judgments

47,718 judgments · page 2,146 of 2,386

High Courts15 Oct 1982

Karnataka Planters'' Association Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 1787

Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)Karnataka Minimum Wages Rules — Rule 11, 4 (3)Minimum Wages Act, 1948 — Section 5 (1) (b), 5 (2), 9

High Courts15 Oct 1982

K. Krishnamurthy Rao Vs Kamalakshi

Karnataka High Court · AIR 1983 Kar 235 : (1983) ILR (Kar) 94

Hindu Marriage Act, 1955 — Section 13 B, 13 B (1)

High Courts15 Oct 1982

Sangawwa and Others Vs State of Karnataka and Others

Karnataka High Court · (1983) 2 KarLJ 39

Karnataka Land Reforms (Amendment) Act, 1978 — Section 43(1)

High Courts13 Oct 1982

Janab A. Abbubucker and Others Vs Mai De Deus Church and Others

Karnataka High Court · (1982) 2 KarLJ 598

Karnataka Rent Control Act, 1961 — Section 27

High Courts12 Oct 1982

M.C. Raju Vs Executive, Karnataka Vidyuth Karkhane Limited

Karnataka High Court · (1983) 2 LLJ 287

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 A, 19 (6), 3, 4Industrial Employment (Standing Orders) Rules, 1962 — Rule 15A

High Courts11 Oct 1982

Lakmasey Ladha and Co. Vs Assistant Commissioner of Commercial Taxes Appeals, Dharwar

Karnataka High Court · (1983) 2 KarLJ 103

Karnataka Sales Tax Act, 1957 — Section 3

High Courts08 Oct 1982

M.R. Ananthapadmanabha Vs University of Mysore and Others

Karnataka High Court · (1983) 2 KarLJ 196

High Courts08 Oct 1982

Gulam Rasul Manrulwala Vs Susheelamma

Karnataka High Court · (1983) 1 KarLJ 4

Karnataka Rent Control Act, 1961 — Section 22(2)

High Courts07 Oct 1982

Deccan Model Education Society, Bangalore Vs State of Karnataka and Another

Karnataka High Court · AIR 1983 Kar 207 : (1983) 1 KarLJ 337

Constitution of India, 1950 — Article 226, 29, 30, 30 (1)

High Courts07 Oct 1982

Ramaiah S.R. Vs Tlk Dev Bd, Hosakote and Others

Karnataka High Court · (1983) 2 KarLJ 182

Karnataka Village Panchayat and Local Boards Act, 1959 — Section 117(2)(A)

High Courts05 Oct 1982

Jayadeva B.N. Vs Commr. Corpn. of Bangalore and Another

Karnataka High Court · (1983) 1 KarLJ 240

High Courts05 Oct 1982

G.M. Mohan and Others Vs Registrar of Companies, Karnataka

Karnataka High Court · (1985) 56 CompCas 265 : (1983) 1 KarLJ 128

Companies Act, 1956 — Section 58 (3) (c), 58 A, 633 (2)

High Courts04 Oct 1982

Thimmabhovi Vs State of Karnataka and Others

Karnataka High Court · (1983) 1 KarLJ 351

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3

High Courts30 Sept 1982

Lokayya Vs Jayashree and Others

Karnataka High Court · (1983) 1 KarLJ 353

Constitution of India, 1950 — Article 226Karnataka Forest Act, 1963 — Section 3

High Courts30 Sept 1982

I.N. Sundresh (Huf) Vs Agricultural Income Tax Officer, I-Circle, Chickmagalur

Karnataka High Court · (1983) 141 ITR 669 : (1983) 1 KarLJ 132

Karnataka Agricultural Income Tax Rules, 1957 — Rule 3, 4, 4 (3)Mysore Agricultural Income Tax Act, 1957 — Section 36, 37, 5 A, 5 A (a)

High Courts29 Sept 1982

Parvati and Another Vs Mrutyunj Ayya Gurupadayya and Another

Karnataka High Court · (1983) 1 KarLJ 14

Transfer of Property Act, 1882 — Section 122

High Courts28 Sept 1982

Satyappa Kalappa and Others Vs Balagouda Sultanagouda

Karnataka High Court · (1982) 2 KarLJ 450

Civil Procedure Code, 1908 (CPC) — Section 2(12)Karnataka Debt Relief Act, 1976 — Section 4A

High Courts27 Sept 1982

Workmen, Karnataka P.F. Employees Union Vs Additional Industrial Tribunal and Another

Karnataka High Court · (1983) ILR (Kar) 157 : (1983) 1 KarLJ 439 : (1983) 2 LLJ 108

Employees State Insurance Act, 1948 — Section 3Industrial Disputes Act, 1947 — Section 10, 2 (a), 2 (j)

High Courts27 Sept 1982

Chikkadasappa and others Vs Town Municipal Council, Bannur and others

Karnataka High Court · AIR 1983 Kar 201

High Courts24 Sept 1982

Marisetty Vs Karigowda

Karnataka High Court · (1982) 2 KarLJ 552

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17