High Courts18 Sept 1981
R. Siddamma Vs The Regional Transport Authority, Kolar and Others
Karnataka High Court · AIR 1982 Kar 148
Motor Vehicles Act, 1939 — Section 47 (3), 57 (2), 57 (3)
COURT ARCHIVE
Karnataka High Court judgments
48,960 judgments · page 2,214 of 2,448
High Courts17 Sept 1981
Sidamma R. Vs R.T.A. Kolar and Another
Karnataka High Court · (1982) 1 KarLJ 250
Motor Vehicles Act, 1939 — Section 47(3)Motor Vehicles Rules, 1963 — Rule 123
High Courts16 Sept 1981
Sharanappa Vs Hafeezuddin Ansari and Others
Karnataka High Court · (1982) 2 KarLJ 29
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(K)
High Courts16 Sept 1981
Andanur Kotrabasappa and Brothers Vs The Deputy Commissioner of Commercial Taxes (Appeals), Bangalore and Another
Karnataka High Court · (1982) 49 STC 31
Sales Tax Act, 1957 — Section 23, 6 A
High Courts16 Sept 1981
Vellaya Gouder Vs N. Ramanathan and Others
Karnataka High Court · (1982) ACJ 251 : (1985) 57 CompCas 49 : (1981) ILR (Kar) 1602 : (1982) 1 KarLJ 57
Motor Vehicles Act, 1939 — Section 110 B
High Courts11 Sept 1981
E.S.I.C., Bangalore Vs Brooke Bond India Ltd.
Karnataka High Court · (1982) 2 LLJ 395
Employees State Insurance Act, 1948 — Section 2 (12), 75Factories Act, 1948 — Section 2 (K)
High Courts10 Sept 1981
Visveswaraya Iron and Steel Ltd. Vs Press Weld Engineers
Karnataka High Court · (1982) 2 KarLJ 57
Civil Procedure Code, 1908 (CPC) — Section 20(C)
High Courts05 Sept 1981Dismissed
Ananthakrishna Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 3582
Karnataka Excise (Excise Duties) (Amendment) Rules, 1987 — Rule 2, 7, 8Karnataka Excise Act, 1965 — Section 22, 71, 71 (1)
High Courts04 Sept 1981
M.N. Veerappa Vs The T. Narasipur Taluk Silk Reelers and Industrial Co-operative Society Ltd. and Others
Karnataka High Court · AIR 1982 Kar 220 : (1981) 2 KarLJ 414
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2)
High Courts04 Sept 1981
State Bank of Hyderabad Vs Dhanalakshmi Trading Co. and Others
Karnataka High Court · (1982) 1 KarLJ 24
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts01 Sept 1981
Shaikh Mehaboob Vs Railway Board and Others
Karnataka High Court · (1982) 1 KarLJ 131
Constitution of India, 1950 — Article 16(1)
High Courts01 Sept 1981
Lingaiah Vs Siddamma and Others
Karnataka High Court · (1982) 1 KarLJ 34
Transfer of Property Act, 1882 — Section 122
High Courts01 Sept 1981
Sadashiv Vs State of Karnataka and Another
Karnataka High Court · (1982) 1 KarLJ 152
Karnataka Civil Services Rules, 1958 — Rule 215
High Courts31 Aug 1981
Chikkegowda and Others Vs State of Karnataka
Karnataka High Court · (1982) 1 KarLJ 22
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts31 Aug 1981
Yaseen, S. Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 507
High Courts31 Aug 1981
Mahammad iqbal Dastagirsab and Others Vs Mohamadgous Lalamiya Sangolli and Others
Karnataka High Court · AIR 1982 Kar 35 : (1981) ILR (Kar) 1612 : (1981) 2 KarLJ 395
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Karnataka Rent Control Act, 1961 — Section 21, 43 (3)
High Courts31 Aug 1981
Shrishailappa and Another Vs Muttawwa and Others
Karnataka High Court · AIR 1982 Kar 334 : (1982) ILR (Kar) 255 : (1982) 1 KarLJ 9
Hindu Adoption and Maintenance Act, 1956 — Section 12, 12 (c), 13
High Courts31 Aug 1981
H. Noronha Vs Income Tax Officer, Circle-II, Bangalore
Karnataka High Court · (1982) 26 CTR 157 : (1982) 133 ITR 199 : (1982) 8 TAXMAN 190
Income Tax Act, 1961 — Section 143 (2), 147, 148
High Courts28 Aug 1981
Boraiah, H.B. Vs K.S.R.T.C. and Another
Karnataka High Court · (1982) 1 KarLJ 101
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19(4)
High Courts28 Aug 1981
T.M. Channabasamma and Others Vs T.M. Rudriak and Others
Karnataka High Court · AIR 1982 Kar 198 : (1982) ILR (Kar) 98
Hindu Succession Act, 1956 — Section 4 (1) (a), 4 (2), 4 (3)