High Courts27 Aug 1982
Chekkera Ponnamma and Others Vs A.S. Thammayya
Karnataka High Court · AIR 1983 Kar 124 : (1983) 1 KarLJ 44
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,148 of 2,386
High Courts25 Aug 1982
Imamsab Peeroop and Another Vs Shreeshailappa and Another
Karnataka High Court · (1983) 1 KarLJ 291
Contract Act, 1872 — Section 145Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11 (2)Karnataka Land Reforms Act, 1961 — Section 48a
High Courts24 Aug 1982
Yellappa Ravalu and Another Vs Corporation of the City of Belgaum and Others
Karnataka High Court · (1983) 1 KarLJ 153
Constitution of India, 1950 — Article 226Karnataka Municipal Corporation Act, 1976 — Section 171
High Courts24 Aug 1982
B. Narayana Kamath Vs S. Sanjiva Naika
Karnataka High Court · AIR 1983 Kar 162
Karnataka Rent Control Act, 1961 — Section 43, 43 (1)
High Courts20 Aug 1982
Ashoka Talkies Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (1982) 100 KarLJ 52
Karnataka Entertainments Tax Rules — Rule 24
High Courts19 Aug 1982
Prabhakar M. Vs V. Venkataswamy by Lrs.
Karnataka High Court · (1982) 2 KarLJ 446
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts18 Aug 1982
K.R. Sathyabhama Vs Dist. Mag., Coorg and Another
Karnataka High Court · (1982) 2 KarLJ 442
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Act, 1964 — Section 5
High Courts17 Aug 1982
Mallawwa Vs Balappa
Karnataka High Court · (1982) 2 KarLJ 561
Specific Relief Act, 1963 — Section 38
High Courts17 Aug 1982
Commissioner of Income Tax Vs N.S. Shankara Shetty
Karnataka High Court · (1985) 152 ITR 536
Income Tax Act, 1961 — Section 256 (1)
High Courts13 Aug 1982
Sri Jagadguru Durundunde Swara Sidha Sansthan Math At Nidasosi, Belgaum Dt. Vs State of Karnataka and Another
Karnataka High Court · (1983) 1 KarLJ 489
Constitution of India, 1950 — Article 26
High Courts13 Aug 1982
Nanjappa K.V. Vs Tara Bai
Karnataka High Court · (1982) 2 KarLJ 436
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
High Courts12 Aug 1982
Appi Belchadthi and Others Vs Sheshi Belchadthi and Others
Karnataka High Court · (1982) 2 KarLJ 565
Karnataka Land Reforms Act, 1961 — Section 48a (6)
High Courts11 Aug 1982
Hussain Sab and Others Vs Jalaluddin
Karnataka High Court · (1982) 2 KarLJ 593
Registration Act, 1908 — Section 49
High Courts11 Aug 1982
Sanna Eranna Vs State of Karnataka
Karnataka High Court · (1983) ILR (Kar) 565 : (1983) 1 KarLJ 115
Criminal Procedure Code, 1973 (CrPC) — Section 100, 200, 94Penal Code, 1860 (IPC) — Section 352, 380, 448, 451
High Courts11 Aug 1982
Chandhakant Mallappa Desai and Another Vs Mishrimal Namal Oswal and Another
Karnataka High Court · (1984) 1 KarLJ 347
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Aug 1982
D.P. Sharma Vs The Karnataka State Transport Authority, Bangalore and Others
Karnataka High Court · AIR 1983 Kar 178 : (1983) 1 KarLJ 1
Motor Vehicles Act, 1939 — Section 57, 57 (1), 57 (2), 63 (7)
High Courts06 Aug 1982
Dr. Venugopala Kubair Vs Dr. S. Srinivasan and others
Karnataka High Court · AIR 1983 Kar 103
High Courts06 Aug 1982
Syed Ahmed Vs State of Karnataka and Another
Karnataka High Court · (1982) 2 KarLJ 441
Essential Commodities Act, 1955 — Section 6 A, 6 A (2), 6 C
High Courts06 Aug 1982
V.H. Kulkarni Vs State of Karnataka
Karnataka High Court · (1983) 2 LLJ 60
Karnataka Police Act, 1963 — Section 23 (1) (b), 25 (2)Penal Code, 1860 (IPC) — Section 379
High Courts06 Aug 1982
Karnataka State Private Buses Employee''s Union Vs Commissioner and Secretary, Department of Transport, Goveronment of Karnataka and Another
Karnataka High Court · AIR 1983 Kar 270
Constitution of India, 1950 — Article 226