High Courts13 Aug 1981
S. Rajendran Vs K.A.S. Rama Appaswamy and Others
Karnataka High Court · (1981) 08 KAR CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 34, 380, 406, 506
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,164 of 2,386
High Courts13 Aug 1981
Narasimhaiah Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 554
High Courts13 Aug 1981
Manjunatha N.H. Vs Karnataka Public Service Commission and Another
Karnataka High Court · (1981) 2 KarLJ 520
Karnataka State Civil Services (Direct Recruitment By Selection) Rules, 1973 — Rule 4
High Courts13 Aug 1981
Rajendran, S. Vs Rama Appaswamy and Others
Karnataka High Court · (1981) 2 KarLJ 476
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts12 Aug 1981
Narayan Shivaram Kulkarni Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 37
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 131Specific Relief Act, 1963 — Section 30
High Courts12 Aug 1981
J. Hiralal Vs Corporation of the City of Bangalore and Others
Karnataka High Court · AIR 1982 Kar 137 : (1981) 2 KarLJ 437
Karnataka Municipal Corporations Act, 1976 — Section 295, 297, 507 (1)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts12 Aug 1981
Syndicate Bank Vs Sowdagar Moinuddin and Sons and Others
Karnataka High Court · AIR 1982 Kar 351 : (1981) 2 KarLJ 416
High Courts11 Aug 1981
The Asstt. Commissioner and Competent Authority, Urban Land Ceiling, Bangalore Vs I.B.M. World Trade Corporation and Others
Karnataka High Court · AIR 1982 Kar 118 : (1982) ILR (Kar) 204 : (1981) 2 KarLJ 563
Karnataka Land Revenue Act, 1964 — Section 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (4), 20, 27 (2), 27 (4), 5 (3)
High Courts11 Aug 1981
Jinnappa Thavannappa Patil and Others Vs Kallavva and Others
Karnataka High Court · AIR 1983 Kar 67
Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
High Courts11 Aug 1981
Sebastin Antony and Another Vs Rawananda Bhatta and Another
Karnataka High Court · AIR 1982 Kar 73 : (1981) ILR (Kar) 1363 : (1981) 2 KarLJ 409
Karnataka Debt Relief (Amendment ) Act, 1980 — Section 6 (2)Karnataka Debt Relief Act, 1976 — Section 15 (1), 7
High Courts10 Aug 1981
Karnataka State Road Transport Corporation Vs K.H. Ratna and Others
Karnataka High Court · (1982) ACJ 234 : AIR 1982 Kar 163 : (1982) ILR (Kar) 80
Motor Vehicles Act, 1939 — Section 110 A, 110 B, 110 DPenal Code, 1860 (IPC) — Section 304 A
High Courts10 Aug 1981
Mysore (Now Karnataka) State Road Transport Corporation Vs Somashankar N.R.
Karnataka High Court · (1982) ACJ 39 : AIR 1982 Kar 226
High Courts10 Aug 1981
Rudrappa by Lrs Vs Danappa Malasiddappa
Karnataka High Court · (1982) 1 KarLJ 284
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Aug 1981
Neelawwa Vs Basappa and Others
Karnataka High Court · AIR 1982 Kar 126 : (1981) ILR (Kar) 1360
Hindu Succession Act, 1956 — Section 23, 6
High Courts07 Aug 1981
K. Kempamma Vs Peeceeyes Industries P. Ltd. and Others
Karnataka High Court · (1983) 54 CompCas 368
Companies Act, 1956 — Section 433 (1) (f)
High Courts07 Aug 1981
Marappa R. Vs Chief Marketing Officer and Others
Karnataka High Court · (1982) 1 KarLJ 7
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 61
High Courts07 Aug 1981
Hanumanthappa K. Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 67
Constitution of India, 1950 — Article 163Karnataka State Universities Act, 1976 — Section 10, 52
High Courts06 Aug 1981
V.K. Parameswaran Vs Union of India and Others
Karnataka High Court · (1982) 1 KarLJ 297
Central Civil Services (Classification, Conduct and Appeal) Rules, 1965 — Rule 23Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
High Courts06 Aug 1981
Baby Vs Nathu
Karnataka High Court · AIR 1982 Kar 262 : (1981) ILR (Kar) 1301 : (1981) 2 KarLJ 406
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A (1)
High Courts06 Aug 1981
N. Narayanaswamy Vs Madanlal
Karnataka High Court · AIR 1982 Kar 227 : (1982) ILR (Kar) 238
Negotiable Instruments Act, 1881 (NI) — Section 20, 80, 87