High Courts05 Aug 1982
A.G. Hariharan Vs A.G. Singaravelu and Others
Karnataka High Court · AIR 1983 Kar 213 : (1983) ILR (Kar) 145 : (1982) 2 KarLJ 547
Mysore Court-fees and Suits Valuation Act, 1958 — Section 4, 54
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,149 of 2,386
High Courts05 Aug 1982
Hutchiah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1983) 1 LLJ 30
Industrial Disputes Act, 1947 — Section 2 (oo), 2 (s), 25 F (a), 25 F (b)Road Transport Corporations Act, 1950 — Section 45
High Courts05 Aug 1982
Thirthraj Upendra Joshi Vs State of Karnataka
Karnataka High Court · (1982) ILR (Kar) 1288
Criminal Procedure Code, 1973 (CrPC) — Section 145 (4), 239, 240Penal Code, 1860 (IPC) — Section 379, 411
High Courts04 Aug 1982
Revanappa and Another Vs S.N. Ragunath
Karnataka High Court · (1982) 2 KarLJ 350
Criminal Procedure Code, 1973 (CrPC) — Section 100, 200, 94Penal Code, 1860 (IPC) — Section 34, 352, 448, 451
High Courts03 Aug 1982
Raja Charity Trust Vs State of Karnataka and Another
Karnataka High Court · (1982) 100 KarLJ 44
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts02 Aug 1982
Siddalingappa Vs Yellabai
Karnataka High Court · (1983) 1 KarLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Jul 1982
Canara Rubber Products Pvt. Ltd. Vs Assistant Collector of Central Excise and Others
Karnataka High Court · (1983) 3 ECR 51D : (1983) 12 ELT 97 : (1983) 1 KarLJ 289
Central Excise Act, 1944 — Section 11 B, 11 B (2)Central Excise Rules, 1944 — Rule 11
High Courts28 Jul 1982
Ayyanagouda Vs State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 305
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 109
High Courts28 Jul 1982
Sampathkumar M. Vs Cen. Provident Fund Commr and Anr
Karnataka High Court · (1983) 1 KarLJ 229
Fundamental Rules — Rule 23Karnataka Civil Services Rules, 1958 — Rule 43
High Courts22 Jul 1982
Sharadamma Vs Corporation of City of Bangalore and Others
Karnataka High Court · (1983) 2 KarLJ 310
Constitution of India, 1950 — Article 226
High Courts22 Jul 1982
Government Tool Room and Training Centre, Rajajinagar Vs Asstt. Collector of Central Excise, Bangalore and Another
Karnataka High Court · (1984) 3 ECC 175 : (1982) 10 ELT 898
High Courts22 Jul 1982
C. Chennaiah Vs K.P. Mahadevappa
Karnataka High Court · AIR 1983 Kar 90
Land Acquisition Act, 1894 — Section 16, 17Transfer of Property Act, 1882 — Section 8
High Courts21 Jul 1982
Badriprasad B.R. Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 KarLJ 567
Constitution of India, 1950 — Article 14
High Courts21 Jul 1982
Narendra Kumar, D. Vs Director of Pre-university Board and Others
Karnataka High Court · (1983) 1 KarLJ 375
High Courts21 Jul 1982
Assistant Commissioner, Tumkur and Others Vs K.N. Nagaraja
Karnataka High Court · AIR 1983 Kar 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts20 Jul 1982
Rachiah K. Vs State of Karnataka and Kpsc
Karnataka High Court · (1983) 1 KarLJ 284
Karnataka Munisiff (Recruitment) Rules, 1981 — Rule 6(A)
High Courts19 Jul 1982
Ahmed Khan Vs R.T.A., Mandya and Others
Karnataka High Court · (1983) 1 KarLJ 152
Karnataka Motor Vehicles Rules, 1963 — Rule 91Motor Vehicles Act, 1988 — Section 48(3)(Xxi)
High Courts16 Jul 1982
Thambuswamy Vs Special Land Acquisition Officer, Bangalore
Karnataka High Court · AIR 1983 Kar 203 : (1982) 2 KarLJ 553
Civil Procedure Code, 1908 (CPC) — Section 35 BLand Acquisition Act, 1894 — Section 18
High Courts16 Jul 1982
Jyothi Home Industries Vs State of Karnataka and Others
Karnataka High Court · (1983) 1 LLJ 201
Industrial Disputes Act, 1947 — Section 25Minimum Wages Act, 1948 — Section 12 (1), 2 (h), 3, 3 (2), 5 (1)
High Courts16 Jul 1982
H. Mohamed Khan and Others Vs Andhara Bank Ltd. and Others
Karnataka High Court · AIR 1983 Kar 73 : (1985) 57 CompCas 618 : (1983) ILR (Kar) 252
Contract Act, 1872 — Section 126, 145