High Courts14 Jul 1982
Sarvothama Choorya etc. Vs G.M. Gopala Bhat etc.
Karnataka High Court · AIR 1983 Kar 107 : (1983) 1 KarLJ 123
Karnataka Land Reforms Act, 1961 — Section 116, 42, 8
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,150 of 2,386
High Courts14 Jul 1982
Krishnappa S. and Ors Vs Divisional Commissioner, Mysore and Others
Karnataka High Court · (1982) 2 KarLJ 577
Constitution of India, 1950 — Article 226Karnataka Village Panchayat and Local Boards Act, 1959 — Section 8
High Courts14 Jul 1982
Amanullah Khan B.F. Vs R.T.A. Mandya and Others
Karnataka High Court · (1983) 1 KarLJ 565
Motor Vehicles Act, 1988 — Section 48(3)(Xxi)
High Courts13 Jul 1982Dismissed
Mico Employees'' Assn. Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3522
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 (3)
High Courts09 Jul 1982
Habib G.N. Vs Deputy Commissioner of Excise, Belgaum
Karnataka High Court · (1983) 1 KarLJ 55
Constitution of India, 1950 — Article 226
High Courts08 Jul 1982
Official Liquidator, High Court of Karnataka Vs V. Viswanathan and Others
Karnataka High Court · (1984) 55 CompCas 70 : (1982) 2 KarLJ 513
Companies Act, 1956 — Section 531
High Courts07 Jul 1982
S.K. Seshadri Vs H.A.L. and Others
Karnataka High Court · (1983) ILR (Kar) 634 : (1983) 2 LLJ 410
Constitution of India, 1950 — Article 14, 226Industrial Employment (Standing Orders) Act, 1946 — Section 2 (g), 3 (2)
High Courts06 Jul 1982
Basayya and Others Vs Madolayya and Others
Karnataka High Court · (1982) 2 KarLJ 485
Evidence Act, 1872 — Section 50
High Courts05 Jul 1982
M.S. Boraiah Vs Sudarshan Agarwal and Others
Karnataka High Court · AIR 1983 Kar 51
Constitution of India, 1950 — Article 226, 62 (1), 71 (1)Presidential and Vice-Presidential Elections Act, 1952 — Section 5 B (4)
High Courts05 Jul 1982
D.L. Suresh Babu and etc. Vs Institute of Chartered Accountants of India and Others
Karnataka High Court · AIR 1983 Kar 43
Chartered Accountants Act, 1949 — Section 3, 9Chartered Accountants Regulations, 1964 — Regulation 67 (10), 90 (2), 90 (3)Constitution of India, 1950 — Article 226, 226 (1), 226 (2)
High Courts02 Jul 1982
Chango and Others Vs Gangutai and Others
Karnataka High Court · (1983) 1 KarLJ 200
Limitation Act, 1963 — Article 59
High Courts01 Jul 1982
Lakshmibayamma by Lrs. Vs Lakshminarasamma
Karnataka High Court · (1982) 2 KarLJ 300
Transfer of Property Act, 1882 — Section 53A
High Courts29 Jun 1982
Hanumantha Rao, K.S. Vs Officer Rent and Accommodation Controller and Others
Karnataka High Court · (1982) 2 KarLJ 189
Karnataka Rent Control Act, 1961 — Section 8(2)Karnataka Rent Control Rules, 1961 — Rule 4
High Courts29 Jun 1982
Papanna and etc. Vs State of Karnataka and Others
Karnataka High Court · AIR 1983 Kar 94 : (1983) 1 KarLJ 332
Constitution of India, 1950 — Article 27, 282, 31Land Acquisition Act, 1894 — Section 4 (1), 6
High Courts25 Jun 1982
Shantha Gururao Narasapur Vs The Chairman, Selection Committee for Admission to Post-Graduate Courses for in-service Candidates in Government Medical Colleges and Director of Medical Education, Bangalore and Others
Karnataka High Court · AIR 1983 Kar 181
Constitution of India, 1950 — Article 14, 16, 19Karnataka Medical Colleges, Selection for Post Graduate Course Rules, 1981 — Rule 4 (1), 5, 7, 8
High Courts24 Jun 1982
M.S. Mudhol and Another Vs The State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 354 : (1983) 52 STC 128
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 2 (1) (r), 8Karnataka Sales Tax Rules, 1957 — Rule 25A
High Courts22 Jun 1982
Basavaraj M. Vs State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 531
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 2 (11)
High Courts21 Jun 1982
Manikyam, C. Vs R. Thimmiah
Karnataka High Court · (1983) 1 KarLJ 328
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 9
High Courts21 Jun 1982
Sundaram Industries Limited Vs The Assistant Commissioner of Commercial Taxes (Assessment) I, Bangalore Division, Bangalore and Another
Karnataka High Court · (1982) 2 KarLJ 353 : (1983) 52 STC 214
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 21 (12), 25 A, 6 B
High Courts21 Jun 1982
Sundram Industries Ltd Vs Asst. Commr. of Commercial Taxes (Assessments), I Bangalore Division.
Karnataka High Court · (1982) 1 KarLJ 41
Central Sales Tax Act, 1956 — Section 9