High Courts12 Sept 1980
D. Ramakka Vs District Level Recruitment Committee, Dk and Others
Karnataka High Court · (1980) 2 KarLJ 384
Constitution of India, 1950 — Article 16(1)
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,182 of 2,386
High Courts12 Sept 1980
Marikullamma Vs The Special Land Acquisition Officer, Rlys. and Karnataka Industrial Area Development Board, Bangalore and Another
Karnataka High Court · AIR 1981 Kar 14
High Courts11 Sept 1980
Kantamani Satyanarayana Vs Mattapatti Satyanarayana
Karnataka High Court · (1980) 2 KarLJ 383
Karnataka Debt Relief Act, 1976 — Section 4
High Courts11 Sept 1980
Setra Kalamma Vs Appayanahalli Chennabasamma and Others
Karnataka High Court · (1981) 2 KarLJ 261
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 24 (D)
High Courts10 Sept 1980
Union of India and Another Vs Scindia Steamship Co. Ltd. and Another
Karnataka High Court · (1981) 2 KarLJ 233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 Sept 1980
Gundu Govind Dhumale Vs Collector of Customs and Central Excise
Karnataka High Court · (1980) CENCUS 577 : (1993) 63 ELT 419
Customs Act, 1962 — Section 115, 124
High Courts10 Sept 1980Dismissed
V. Narayana Reddy Vs Syed Azgar Bareed
Karnataka High Court · (1981) ACJ 307
Civil Procedure Code, 1908 (CPC) — Section 100Penal Code, 1860 (IPC) — Section 304 A
High Courts09 Sept 1980
N.M. Linge Gowda Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 KarLJ 479
Karnataka Civil Services Rules, 1958 — Rule 285
High Courts08 Sept 1980
Basettappa T.S. Vs Tumkur Town Veerasaiva Co-op Bank and Others
Karnataka High Court · (1981) 1 KarLJ 88
Karnataka Co-operative Societies Act, 1959 — Section 27
High Courts08 Sept 1980
Khembai Vs Kajindar
Karnataka High Court · (1981) CriLJ 690
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126 (2)
High Courts08 Sept 1980
Leharibai Vs The State of Karnataka and Others
Karnataka High Court · (1980) 09 KAR CK 0021
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (a) (ii)Customs Act, 1962 — Section 2 (39)
High Courts05 Sept 1980
S.C. Chinnappa and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1981 Kar 96
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6
High Courts04 Sept 1980
Karnataka Agro Industries Corporation Employees'' Association Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 LLJ 62
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 12 A, 13, 13 (3), 2 (e), 3
High Courts04 Sept 1980Dismissed
Karnataka Agro Industries Corporation Employees'' Association Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2363
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 13 (3), 2 (e), 3
High Courts04 Sept 1980
Ahamed Khan B. Vs Pyarijan and Another
Karnataka High Court · (1981) 2 KarLJ 254
Registration Act, 1908 — Section 49
High Courts04 Sept 1980
Vijayalakshmi Vs Seshadri
Karnataka High Court · (1980) 2 KarLJ 454
Hindu Marriage Act, 1955 — Section 13(1) A(1a)
High Courts03 Sept 1980
Karibasamma Vs Patel Sangappa
Karnataka High Court · (1980) 2 KarLJ 409
Evidence Act, 1872 — Section 92
High Courts02 Sept 1980
T.M. Sabira Vs State of Karnataka and Another
Karnataka High Court · (1980) 09 KAR CK 0048
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (3)Constitution of India, 1950 — Article 166 (3), 22
High Courts02 Sept 1980
Town Mun. Council Kengeri Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 450
Karnataka Municipalities Act, 1964 — Section 315
High Courts02 Sept 1980
Malan Vs Baburao Yeshwant Jadhav
Karnataka High Court · (1980) ILR (Kar) 1323 : (1980) 2 KarLJ 414
Criminal Procedure Code, 1898 (CrPC) — Section 125, 125 (1) (a), 126, 128