High Courts03 Nov 1981
Narayana Nagesh Gunaji Vs Municipal Corporation of Greater Bombay and Another
Karnataka High Court · (1982) 2 KarLJ 522
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 33
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,160 of 2,386
High Courts03 Nov 1981
Kar. State Bd. of Wakfs Vs Mohd Azeemuddin and Another
Karnataka High Court · (1982) 1 KarLJ 59
Karnataka Rent Control Act, 1961 — Section 2(7)(Bb)(Iv)Waqf Act, 1954 — Section 15
High Courts02 Nov 1981
Revanappa Vs Gunderao and Others
Karnataka High Court · (1982) ACJ 348 : AIR 1983 Kar 164 : (1983) 1 KarLJ 361
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 110, 110 (1), 110 C (2)
High Courts02 Nov 1981
B.G. Sankannavar Vs Commissioner of Commercial Taxes
Karnataka High Court · (1982) 50 STC 271
Karnataka Sales Tax Act, 1957 — Section 20, 23, 5 (5)
High Courts30 Oct 1981
Official Liquidator, High Court, Karnataka Vs James Edvin and Others
Karnataka High Court · AIR 1983 Kar 24 : (1983) 54 CompCas 792(1) : (1982) 1 KarLJ 310
Companies Act, 1956 — Section 446 (2) (b), 529Provincial Insolvency Act, 1920 — Section 46
High Courts30 Oct 1981
In Re: Smitha Chits and Trading Co. P. Ltd., (In Liquidation)
Karnataka High Court · (1982) 52 CompCas 281
Companies Act, 1956 — Section 446 (2) (b), 529Provincial Insolvency Act, 1920 — Section 46
High Courts30 Oct 1981
Basalingappa Ningappa and Others Vs Dy. Commr., Dharwar and Another
Karnataka High Court · (1982) 1 KarLJ 334
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 24(B)
High Courts22 Oct 1981
Narayana Achar Vs Selection Committee for to Short Term B.A.M.S. and Others
Karnataka High Court · (1982) 2 KarLJ 247
High Courts22 Oct 1981
Canara Public Conveyance Ltd. Vs Union of India
Karnataka High Court · (1982) 1 KarLJ 169
Evidence Act, 1872 — Section 115
High Courts21 Oct 1981
C. Sannaiah Vs Padma
Karnataka High Court · AIR 1983 Kar 114 : (1982) ILR (Kar) 816
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 23 A, 25, 9
High Courts20 Oct 1981
Pujari Subbaiah Vs Lakkappanavara
Karnataka High Court · (1982) 1 KarLJ 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts20 Oct 1981
Suryanarayana Rao H.R. Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 490
High Courts19 Oct 1981
T.V. Subbaiah Vs Deputy Commissioner, Bangalore
Karnataka High Court · AIR 1982 Kar 217 : (1982) ILR (Kar) 443
Karnataka Municipalities Act, 1964 — Section 296, 298, 298 (1)
High Courts19 Oct 1981
Ramamurthy, T.N. Vs Union of India and Others
Karnataka High Court · (1982) 1 KarLJ 86
Fundamental Rules — Rule 54(5)
High Courts19 Oct 1981
Mysore Electro Chemical Works Ltd. Vs Income Tax Officer, Circle-1, Bangalore
Karnataka High Court · (1982) 52 CompCas 32 : (1982) 133 ITR 330 : (1982) 1 KarLJ 83 : (1982) 9 TAXMAN 195
Companies Act, 1956 — Section 231, 391, 392, 394
High Courts19 Oct 1981
Gopalakrishna Setty, B.R. Vs Kanakaiah Setty and Others
Karnataka High Court · (1982) 1 KarLJ 161
Registration Act, 1908 — Section 75(3)
High Courts16 Oct 1981
Shamanna R. Vs State Bank of Mysore
Karnataka High Court · (1982) 1 KarLJ 265
State Bank of India (Subsidiary Banks) Act, 1959 — Section 24
High Courts16 Oct 1981
Venkamma T.G. and Others Vs Bellary Agricultural Produce Market Committee and Another
Karnataka High Court · (1982) 1 KarLJ 124
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 137
High Courts16 Oct 1981
Ranajit Kanungo Vs Ibcon Pvt. Ltd.
Karnataka High Court · AIR 1982 Kar 219 : (1981) ILR (Kar) 1636 : (1981) 2 KarLJ 575
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2 (2), Order 13 Rule 2 (2) (a)
High Courts16 Oct 1981
Nagesh Rao, B.S. Vs Joint Director of Public Instruction and Another
Karnataka High Court · (1982) 1 KarLJ 133
Karnataka Civil Services Rules, 1958 — Rule 100