High Courts21 Oct 1980
B.M. Chennappa Vs Divl. Forest Officer, S. Coorg and Another
Karnataka High Court · (1981) 1 KarLJ 236
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,232 of 2,448
High Courts21 Oct 1980
Subba Reddy D.N. Vs State of Karnataka and Others
Karnataka High Court · (1981) 1 KarLJ 398
Constitution of India, 1950 — Article 309
High Courts21 Oct 1980
Kaggodappa Vs Divl. Commr. Bangalore and Others
Karnataka High Court · (1981) 1 KarLJ 44
Karnataka Irrigation Act, 1965 — Section 66
High Courts21 Oct 1980
R. Srinivas Vs The Chairman Selection Committee for Admission to Govt. Medical Colleges and Govt. Seats in Private Medical Colleges, Bangalore and Another
Karnataka High Court · AIR 1981 Kar 86
Constitution of India, 1950 — Article 15 (4)Karnataka Selection Rules — Rule 5 (3)
High Courts13 Oct 1980
United India Fire and General Insurance Co. Ltd. Vs Chennamma and Others Mushir Ahmed Vs Chennamma and Others
Karnataka High Court · (1983) 53 CompCas 789
Motor Vehicles Act, 1939 — Section 103 A
High Courts10 Oct 1980
Food Inspector, Mangalore Municipality Vs K.S. Raphael and Another
Karnataka High Court · (1981) CriLJ 1149
Evidence Act, 1872 — Section 134Prevention of Food Adulteration Act, 1954 — Section 11 (1), 16 (1) (a), 7
High Courts06 Oct 1980
Khadir Saheb Jaffar Saheb Nagarboudi and Others Vs Amin Saheb Hussain Saheb Inamdar and Others
Karnataka High Court · AIR 1981 Kar 89 : (1981) ILR (Kar) 344 : (1981) 1 KarLJ 321
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9Specific Relief Act, 1963 — Section 19
High Courts06 Oct 1980
Mukthabai Vs State of Karnataka and Another
Karnataka High Court · (1981) 1 KarLJ 148
Karnataka Land Reforms Act, 1961 — Section 66
High Courts06 Oct 1980
Pundalika Pai K. Vs Udupi Town Municipality and Others
Karnataka High Court · (1981) 1 KarLJ 281
Karnataka Municipalities Act, 1964 — Section 187(9)
High Courts03 Oct 1980
K. Azra Jabeen Vs State of Karnataka
Karnataka High Court · AIR 1981 Kar 17 : (1981) ILR (Kar) 202 : (1981) 1 KarLJ 570
Karnataka Stamp Act, 1957 — Section 33, 53 (1), 54
High Courts01 Oct 1980
Sahebgouda and Another Vs Sonubai
Karnataka High Court · (1981) 1 KarLJ 151
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts01 Oct 1980
Rabinathan, G. Vs State of Karnataka
Karnataka High Court · (1981) 1 KarLJ 414
Karnataka Government Servants (Seniority) Rules, 1957 — Rule 6a
High Courts30 Sept 1980
Gangappa Balappa and Others Vs Baburaya Somanna
Karnataka High Court · (1981) 1 KarLJ 155
Civil Procedure Code, 1908 (CPC) — Section 107
High Courts30 Sept 1980
Lingegowdah Vs State of Karnataka
Karnataka High Court · (1981) 1 KarLJ 112
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3
High Courts29 Sept 1980
Seshamma by Lrs Vs Channakeshaviah M.K.
Karnataka High Court · (1981) 1 KarLJ 126
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts29 Sept 1980
Veerappa Vs Asst. Commr. Lingasugur and Others
Karnataka High Court · (1981) 1 KarLJ 129
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 32
High Courts26 Sept 1980
H.N. Narayanaswamy Naidu Vs Deveeramma
Karnataka High Court · AIR 1981 Kar 93 : (1981) 1 KarLJ 259
Specific Relief Act, 1963 — Section 19 (b)Transfer of Property Act, 1882 — Section 3
High Courts26 Sept 1980
Harish Ratilal Shah Vs Vikrant Tyres Ltd.
Karnataka High Court · (1981) 51 CompCas 616
Companies Act, 1956 — Section 155, 73
High Courts26 Sept 1980
Anantaramiah T.S. Vs Union of India and Others
Karnataka High Court · (1981) 1 KarLJ 160
High Courts26 Sept 1980
Mysore Sugar Co. Vs Y.B. Boraiah
Karnataka High Court · (1981) 1 KarLJ 263
Contract Act, 1872 — Section 73