High Courts27 Mar 1981
Mysore Manufacturers and Traders Vs State of Karnataka and Another
Karnataka High Court · AIR 1982 Kar 54 : (1981) ILR (Kar) 1184
Electricity Act, 1910 — Section 19 (2), 21 (4), 52, 76, 76 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,223 of 2,448
High Courts25 Mar 1981
Additional Commissioner of Income Tax Vs Shri B.S. Dall Mills
Karnataka High Court · (1981) 7 TAXMAN 167
High Courts25 Mar 1981
Addl. Commissioner of Income Tax, Karnataka Vs B.S. Dall Mills
Karnataka High Court · (1981) 24 CTR 10 : (1981) ILR (Kar) 935 : (1981) 131 ITR 111
Income Tax Act, 1922 — Section 183 (b), 256 (1), 77 (1), 78
High Courts25 Mar 1981
Khanchand Thakurdas Vs Commissioner of Income Tax (Central), Madras
Karnataka High Court · (1983) 140 ITR 581
Income Tax Act, 1961 — Section 147 (b), 271 (1) (a), 271 (4)
High Courts24 Mar 1981
International Instruments (P.) Ltd Vs Commissioner of Income - Tax, Karnataka
Karnataka High Court · (1981) 23 CTR 125 : (1982) 133 ITR 283 : (1981) 6 TAXMAN 331 : (1981) 6 TAXMAN 259
Income Tax Act, 1961 — Section 10 (28), 280 ZB, 280 ZCIncome Tax Rules, 1962 — Rule 1, 2, 4
High Courts24 Mar 1981
Gurusiddappa Nurandappa Uppin and Others Vs The State of Karnataka and Another
Karnataka High Court · (1981) ILR (Kar) 751 : (1982) 49 STC 192
Constitution of India, 1950 — Article 14Karnataka Forest Act, 1963 — Section 98 A, 98 A (1)
High Courts24 Mar 1981
Gurusiddappa Nurandappa Uppin and etc. Vs State of Karnataka and Another etc.
Karnataka High Court · AIR 1981 Kar 216
Karnataka Forest Act, 1963 — Section 98 A, 98 A (1), 98 A (2), 98 B (2)Karnataka Forest Rules, 1969 — Rule 102, 85, 89
High Courts23 Mar 1981
Shivangouda Basangouda Patil Vs Kuttayya Danayya Chikkanath and Others
Karnataka High Court · (1981) 03 KAR CK 0033
High Courts20 Mar 1981
Sudhakar Syndicate Pvt. Ltd. Vs H.M. Chandrashakaraiah and Others
Karnataka High Court · AIR 1981 Kar 245 : (1982) 52 CompCas 281(1)
Companies Act, 1956 — Section 446 (2) (b)Negotiable Instruments Act, 1881 (NI) — Section 81
High Courts20 Mar 1981
Machaiah, A.S. and Another Vs G.M. Gopalakrishna
Karnataka High Court · (1981) 2 KarLJ 140
High Courts20 Mar 1981
Unico Trading and Chit Funds (India) P. Ltd. (In Liquidation) Vs S.H. Lohati and Others
Karnataka High Court · (1983) 54 CompCas 811
Companies Act, 1956 — Section 446 (2) (b), 458 A, 466 (2), 469
High Courts20 Mar 1981
Sudhakar Syndicate P. Ltd. (In Liquidation) Vs H.M. Chandrashakaraiah and Others
Karnataka High Court · (1983) 54 CompCas 184 : (1981) 2 KarLJ 35
Companies Act, 1956 — Section 446 (2) (b)Negotiable Instruments Act, 1881 (NI) — Section 81
High Courts19 Mar 1981
Jayalakshmamma Vs Vasantha Ammal
Karnataka High Court · (1981) 1 KarLJ 487
Transfer of Property Act, 1882 — Section 31
High Courts18 Mar 1981
Universal Machinery Co. Vs Vinag Mining Co.
Karnataka High Court · AIR 1981 Kar 249 : (1981) 1 KarLJ 580
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts18 Mar 1981
The State of Karnataka Vs Shaw Wallace and Co. Ltd.
Karnataka High Court · (1981) ILR (Kar) 940 : (1981) 2 KarLJ 58 : (1981) 48 STC 169
Central Sales Tax Act, 1956 — Section 2 (h)Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts17 Mar 1981
Krishnamurthy H. Vs State of Karnataka and Another
Karnataka High Court · (1981) 2 KarLJ 113
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 19(3)
High Courts16 Mar 1981
P. Gowrishankar Gupta Vs The House Rent and Accommodation Controller, Bangalore and Another
Karnataka High Court · AIR 1982 Kar 231 : (1981) ILR (Kar) 118 : (1981) 2 KarLJ 70
Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 10 A, 12, 4
High Courts13 Mar 1981
Nagappaiah and Others Vs Bhaskara and Others
Karnataka High Court · (1983) 54 CompCas 173
Motor Vehicles Act, 1988 — Section 110 B
High Courts13 Mar 1981
J.L. Morison, Son and Jones (India) Ltd. Vs Commissioner for Excise in Karnataka.
Karnataka High Court · (1981) 2 KarLJ 62
High Courts11 Mar 1981
Standard Electronic Engineering Corporation and Sri M.B. Hiranad Vs The Collector of Customs and Central Excise and The Assistant Collector of Customs, Customs Division, Postal Appraising Department
Karnataka High Court · (1981) ECR 314D
Customs Act, 1962 — Section 108, 11