COURT ARCHIVE

Karnataka High Court judgments

47,718 judgments · page 2,152 of 2,386

High Courts13 May 1982

K.H. Honnappa Vs State of Karnataka and Another

Karnataka High Court · AIR 1983 Kar 53 : (1982) ILR (Kar) 1180 : (1982) 2 KarLJ 556

Karnataka Municipalities (President and Vice-President) Election Rules, 1965 — Rule 3 (1), 3 (5), 9 (1)Mysore Town Municipalities Act, 1951 — Section 23 (9), 27 (3)

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High Courts03 May 1982

Linge Gowda, S. Vs Chancellor, University of Mysore and Others

Karnataka High Court · (1983) 1 KarLJ 321

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 48

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High Courts16 Apr 1982

Annappa Reddy Vs U. Krishna and Another

Karnataka High Court · AIR 1982 Kar 301 : (1982) ILR (Kar) 782 : (1982) 2 KarLJ 169

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High Courts05 Apr 1982

C.P. Sagar Vs The Chairman, Selection Committee for the Admission to the 1st Year MBBS Course in Govt. Medical College, Bangalore and Another

Karnataka High Court · AIR 1983 Kar 199

Constitution of India, 1950 — Article 14Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 4, 5

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High Courts05 Apr 1982

Thammaiah A. Vs State of Karnataka and Another

Karnataka High Court · (1983) 1 KarLJ 305

Karnataka Civil Services (Confidential Reports) Rules, 1976 — Rule 6Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 16(A)(Iv)

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High Courts05 Apr 1982

Yamuna Vs A. Rama Amin and Others

Karnataka High Court · AIR 1983 Kar 27 : (1982) 2 KarLJ 113

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 22

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High Courts02 Apr 1982

P.K.P. Abdul Hakeem and Co. Vs The State of Karnataka and Another

Karnataka High Court · (1983) 52 STC 205

Central Sales Tax Act, 1956 — Section 8 (2A)Karnataka Sales Tax Act, 1957 — Section 12 B, 6 B

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High Courts02 Apr 1982

Surgihalli Veerabhadrappa Sons and Co. and Another Vs The State of Karnataka and Others

Karnataka High Court · (1982) 2 KarLJ 187 : (1983) 54 STC 28

Karnataka Sales Tax Act, 1957 — Section 5, 5 (4), 6

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High Courts02 Apr 1982

Narasimha Kamath and Co. and Others Vs Entry Tax Officer, Mandya and Others

Karnataka High Court · (1983) 100 KarLJ 6

Constitution of India, 1950 — Article 245

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High Courts29 Mar 1982Dismissed

Mico Employees'' Association Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 3474 : (1987) 1 LLJ 300

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High Courts25 Mar 1982

Suresh B.N. Vs Union Public Service Commission and Another

Karnataka High Court · (1982) 2 KarLJ 223

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High Courts24 Mar 1982

G.S. Ananthaswamy Iyer and Others Vs State of Karnataka

Karnataka High Court · (1982) CriLJ 2121

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Police Act, 1963 — Section 79, 80

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High Courts24 Mar 1982

Sri Lakshmi-touring Talkies Vs State of Karnataka and Another

Karnataka High Court · (1982) 2 KarLJ 526

Karnataka Entertainments Tax Act, 1958 — Section 4

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High Courts24 Mar 1982

Kempaiah H. Vs State of Karnataka

Karnataka High Court · (1982) 2 KarLJ 69

Karnataka Police Act, 1963 — Section 55

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High Courts24 Mar 1982

Sri Lakshmi Touring Talkies Vs State of Karnataka and Another

Karnataka High Court · (1982) 100 KarLJ 55

Karnataka Entertainments Tax Act, 1958 — Section 4

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High Courts24 Mar 1982

Abdulla, K.C. Vs Salvadore Mascaranhas and Others

Karnataka High Court · (1982) 2 KarLJ 160

Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 226

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High Courts24 Mar 1982

B.M. Venkataramanaian Vs Inspector of Motor Vehicles and Others

Karnataka High Court · AIR 1983 Kar 271

Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Taxation Act, 1957 — Section 11 A

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High Courts23 Mar 1982

Neelavva Vs Bhimavva and Others

Karnataka High Court · AIR 1982 Kar 307 : (1982) 2 KarLJ 157

Hindu Succession Act, 1956 — Section 6

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High Courts22 Mar 1982

The Karnataka State Board of Wakfs Vs Mohamed Nazeer Ahmed and Another

Karnataka High Court · AIR 1982 Kar 309 : (1982) 2 KarLJ 176

Waqf Act, 1954 — Section 15 (1), 3 (1), 3 (a)

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High Courts22 Mar 1982

Gulappa Gurusangappa Mamani Vs Sub-Divisional Magistrate, Haveri and Others

Karnataka High Court · (1982) 2 KarLJ 206

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133 (1), 136Penal Code, 1860 (IPC) — Section 188

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