High Courts27 Nov 1981
Srikantachar Vs Siddalingappa
Karnataka High Court · (1982) 1 KarLJ 293
Limitation Act, 1963 — Article 64
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,159 of 2,386
High Courts26 Nov 1981
Asst. Commr. and Lao Chitradurga Vs Sanna Basaiah and Others
Karnataka High Court · (1982) 1 KarLJ 163
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 4Land Acquisition Act, 1894 — Section 23(2)
High Courts23 Nov 1981
Syndicate Bank Vs The Commissioner of I.T. Karnataka, Bangalore
Karnataka High Court · (1988) 32 KarLJ 44
High Courts23 Nov 1981
Mallappa Basappa and Another Vs Ningawwa and Another
Karnataka High Court · (1982) 1 KarLJ 289
High Courts22 Nov 1981
Pavadappa Yellappa and Others Vs Govindacharya and Others
Karnataka High Court · (1981) 2 KarLJ 605
Karnataka Land Reforms Act, 1961 — Section 15
High Courts20 Nov 1981
Estate Officer, University of Agrl. Sciences Vs Kar Govt. Ince. Dept. and Others
Karnataka High Court · (1982) 2 KarLJ 227
Motor Vehicles Act, 1988 — Section 95 (2) (B)
High Courts19 Nov 1981Dismissed
Devichand Pannaji and Co. Vs Commissioner of Income Tax
Karnataka High Court · (1982) 10 TAXMAN 156
High Courts19 Nov 1981
Devichand Pannaji and Co. and Another Vs Commissioner of Income Tax, Karnataka-I Acquisition Range, Bangalore
Karnataka High Court · (1982) 28 CTR 287 : (1982) 138 ITR 789 : (1982) 1 KarLJ 278
Income Tax Act, 1961 — Section 269 B, 269 D (1), 269 F
High Courts13 Nov 1981
Venkatalakshmamma Vs Sub-inspector of Police and Others
Karnataka High Court · (1982) 1 KarLJ 493
Karnataka Land Reforms Act, 1961 — Section 45
High Courts13 Nov 1981
Bashettiyavar Bros. Vs IV I.T.O., Hubli and Others
Karnataka High Court · (1982) 1 KarLJ 447
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts12 Nov 1981
Selection Committee for Admission to Govt. Medical Colleges and Govt. seats in Private Medical Colleges, Bangalore Vs K. Vidya Rajagopal
Karnataka High Court · AIR 1982 Kar 193 : (1982) ILR (Kar) 215 : (1982) 1 KarLJ 1
Constitution of India, 1950 — Article 15 (4), 16 (40Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 10, 10 (2) (e), 16
High Courts12 Nov 1981
In Re: Suri and Nayar Ltd.
Karnataka High Court · (1983) 54 CompCas 868
Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 391, 391 (1)
High Courts10 Nov 1981
Mallappa Durgappa Mayannavar Ors. Vs Durgavva and Others
Karnataka High Court · AIR 1982 Kar 214 : (1982) ILR (Kar) 543 : (1982) 1 KarLJ 246
Civil Procedure Code, 1908 (CPC) — Section 11Registration Act, 1908 — Section 17, 17 (1) (b), 49
High Courts09 Nov 1981
State of Karnataka and Another Vs D.K. Ramakrishna
Karnataka High Court · (1982) 1 KarLJ 184
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Nov 1981
Shamanna M.S. Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 220
Karnataka State Universities Act, 1976 — Section 12
High Courts06 Nov 1981
Venugopala Rao Vs State of Karnataka and Others
Karnataka High Court · (1982) 2 KarLJ 201
Constitution of India, 1950 — Article 14
High Courts06 Nov 1981
A. Lakshman Kini Vs REGR.OF Co-op Societies and Another
Karnataka High Court · (1982) 1 KarLJ 313
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 9
High Courts05 Nov 1981
M. Narasimha Bhakta and Another Vs Jayanthilal Gokuldas and Others
Karnataka High Court · AIR 1982 Kar 128 : (1982) ILR (Kar) 155
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p), 50
High Courts05 Nov 1981
Mallaraj Urs, B.C. Vs State Bank of Mysore and Others
Karnataka High Court · (1982) 1 KarLJ 321
State Bank of India (Subsidiary Banks) Act, 1959 — Section 24
High Courts04 Nov 1981
Ramesh Pande and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1982 Kar 343 : (1982) ILR (Kar) 344 : (1982) 1 KarLJ 466
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 7, 7 (2)Karnataka Sales Tax Act, 1957 — Section 10, 11, 6, 6 (3), 6 (4)