High Courts01 Sept 1980
State of Karnataka Vs Rajeev Shetty, K.
Karnataka High Court · (1980) 2 KarLJ 440
Karnataka Civil Services (Determination of Age) Act, 1974 — Section 3
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,183 of 2,386
High Courts01 Sept 1980
G.P. Hemantha Kumar Vs The Selection Committee for Admission to Govt. Medical Colleges, Bangalore and Others
Karnataka High Court · AIR 1981 Kar 22 : (1980) 2 KarLJ 405
Constitution of India, 1950 — Article 226
High Courts29 Aug 1980
First Income Tax Officer, Davanagere Circle Vs A.Y. Panduranga Rao and Others
Karnataka High Court · (1981) 22 CTR 85 : (1981) 128 ITR 250 : (1981) 6 TAXMAN 249
Constitution of India, 1950 — Article 133Income Tax Act, 1961 — Section 139, 147 (b), 148
High Courts29 Aug 1980
State of Karnataka Vs Mohammed Peeran Sab
Karnataka High Court · (1980) 08 KAR CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Karnataka Forest Act, 1963 — Section 62 (3), 71 A, 87
High Courts29 Aug 1980
Bhimaraya Sayabanna Vs Balappa Siddappa
Karnataka High Court · (1980) 2 KarLJ 376
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15
High Courts29 Aug 1980
Syed Jaffar Vs Syed Ahmed
Karnataka High Court · (1980) 2 KarLJ 358
Karnataka Rent Control Act, 1961 — Section 51A
High Courts28 Aug 1980
Habeeb Khan and Another Vs State of Karnataka
Karnataka High Court · (1981) CriLJ 562
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324
High Courts27 Aug 1980
Kariyanna Vs Isthuri Subbaiahsetty and Others
Karnataka High Court · AIR 1981 Kar 234 : (1981) 1 KarLJ 66
Civil Procedure Code, 1908 (CPC) — Section 152, 153, 47Land Acquisition Act, 1894 — Section 18
High Courts27 Aug 1980
R. Venkatarao Vs Munivenkatappa and Others
Karnataka High Court · AIR 1981 Kar 7
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A (1)
High Courts26 Aug 1980
S.C. Kempaiah Vs Kar. Indus. Area Dev. Board
Karnataka High Court · (1980) 2 KarLJ 403
Karnataka Industrial Areas Development Act, 1966 — Section 28
High Courts26 Aug 1980
M. Muniyappa Vs Supdt., of Police, Kolar and Others
Karnataka High Court · (1980) 2 KarLJ 447
Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 6(5)
High Courts26 Aug 1980
Metro Malleable Manufacturers (P.) Ltd. Vs Canara Bank and Another
Karnataka High Court · (1982) 52 CompCas 165 : (1980) ILR (Kar) 1442 : (1980) 2 KarLJ 379
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies (Court) Rules, 1959 — Rule 101Companies Act, 1956 — Section 483
High Courts26 Aug 1980
Shantamma Vs Yellamma and Another
Karnataka High Court · (1980) 2 KarLJ 380
Evidence Act, 1872 — Section 90
High Courts26 Aug 1980
Ismat Sara Vs The State of Karnataka
Karnataka High Court · (1982) CriLJ 1076
Criminal Procedure Code, 1898 (CrPC) — Section 174, 174 (1), 176Evidence Act, 1872 — Section 3
High Courts25 Aug 1980
M.R. Chandrasekharaiah and Another Vs Shivanna and Others
Karnataka High Court · (1981) 1 KarLJ 361
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2)
High Courts25 Aug 1980
Kanna Reddy N. Vs B. Suguna and Another
Karnataka High Court · (1981) 2 KarLJ 238
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Aug 1980
Jamia Masjid Magadi Town Vs Karrataka Board of Wakfs, Bangalore and Others
Karnataka High Court · AIR 1981 Kar 37 : (1981) ILR (Kar) 171 : (1981) 1 KarLJ 63
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 15 (1), 63
High Courts21 Aug 1980
Bangalore Motor Accessories Vs Deputy Commissioner of Commercial Taxes, Bangalore City Division, Bangalore-9
Karnataka High Court · (1981) ILR (Kar) 176 : (1981) 47 STC 54
Karnataka Sales Tax Act, 1957 — Section 21 (4), 5 (3A)
High Courts21 Aug 1980
Ramakanthi Talkies Vs Dist. Magistrate, S.K.
Karnataka High Court · (1980) 2 KarLJ 378
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 5(2)