High Courts28 Aug 1981
Mruthunjaya, M. Vs Durgappa
Karnataka High Court · (1982) 1 KarLJ 45
Evidence Act, 1872 — Section 114
COURT ARCHIVE
Karnataka High Court judgments
48,960 judgments · page 2,215 of 2,448
High Courts27 Aug 1981
Shrimaj Jagadguru Mummadi Shri Neelakantha Pattadarya Mahaswamygalu Vs Shankar Shivacharyaswamy Gurunanjundaswamy Neelakanthamath
Karnataka High Court · AIR 1982 Kar 236
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 3, 151
High Courts26 Aug 1981
Sarojini Babu Vs State of Karnataka and Others
Karnataka High Court · (1982) 1 KarLJ 65
Constitution of India, 1950 — Article 226
High Courts26 Aug 1981
G. Sreedharamurthy Vs Bellary Municipal Council and Others
Karnataka High Court · AIR 1982 Kar 287 : (1982) ILR (Kar) 252
High Courts26 Aug 1981
United Medical Agencies Vs Abdulgafer Mahmudseth
Karnataka High Court · (1982) 1 KarLJ 19
Karnataka Debt Relief Act, 1976 — Section 2(6)
High Courts25 Aug 1981
Khazi Mohammad Kasim Sab Vs Secretary, Karnataka Board of Wakfs and Others
Karnataka High Court · (1984) 1 KarLJ 1
Waqf Act, 1954 — Section 43
High Courts25 Aug 1981
Mallikarjuna T.C. Vs Kallamma and Others
Karnataka High Court · (1982) 1 KarLJ 17
Mysore Hindu Law Womens Rights Act, 1933 — Section 10(2)(G)
High Courts24 Aug 1981
Juggat Pharma (P.) Ltd. Vs Deputy Commissioner of Labour, Division-I, Madras-6 and Others
Karnataka High Court · (1982) 2 LLJ 71
Industrial Disputes Act, 1947 — Section 12, 12 (1), 2 (k)
High Courts21 Aug 1981
Chandrasekharegowda and Others Vs State of Karnataka and Another
Karnataka High Court · (1981) 2 KarLJ 603
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(B)
High Courts21 Aug 1981
Lakshmidevi D.S. Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 595
Constitution of India, 1950 — Article 14Karnataka Minor Mineral Concession Rules, 1969 — Rule 3aMines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts21 Aug 1981
Chinnamannavar K.C. and Others Vs Hubli-dharwar Municipal Corpn. and Another
Karnataka High Court · (1981) 2 KarLJ 524
High Courts21 Aug 1981
Anantharaman A.R. Vs Spl. Land Acqn. Officer, Bangalore
Karnataka High Court · (1982) 1 KarLJ 481
Land Acquisition Act, 1894 — Section 30a
High Courts21 Aug 1981
K. Mahadevappa and Vs The State of Karnataka and Others
Karnataka High Court · AIR 1982 Kar 113 : (1981) ILR (Kar) 1512 : (1982) 1 KarLJ 28
Constitution of India, 1950 — Article 226, 301, 302, 304Karnataka Taxation and Certain other Laws (Amendment) Act, 1979 — Section 4, 4 (1)
High Courts20 Aug 1981
P. Papaiah Vs Chikkabiddappa
Karnataka High Court · AIR 1982 Kar 234 : (1981) ILR (Kar) 1619
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 26 (a), 26 (c), 7 (2)
High Courts20 Aug 1981
Murabi Vs Nabisab by Lrs.
Karnataka High Court · (1982) 1 KarLJ 304
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Aug 1981
Mahadevappa Vs Marithayamma and Others
Karnataka High Court · (1981) 2 KarLJ 465
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts17 Aug 1981
Munireddy, M. Vs State of Karnataka and Others
Karnataka High Court · (1981) 2 KarLJ 417
Karnataka Civil Services Rules, 1958 — Rule 43
High Courts17 Aug 1981
Subramanya Guptha K.S. Vs Town Mun. Council, Madhugiri.
Karnataka High Court · (1981) 2 KarLJ 383
Karnataka Municipalities Act, 1964 — Section 73
High Courts17 Aug 1981
Suryanarayan C.S. Vs Union of India and Others
Karnataka High Court · (1981) 2 KarLJ 502
High Courts14 Aug 1981
B. Jagannath Vs N.C. Narayanappa and Another
Karnataka High Court · AIR 1982 Kar 233 : (1981) 2 KarLJ 432
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115