High Courts26 Oct 1999
Kum. C.P. Prathima Devi Vs Medical Council of India, New Delhi and Others
Karnataka High Court · (2000) ILR (Kar) 1159 : (2000) 3 KarLJ 554
Regulations on Postgraduate Medical Education, 1997 — Regulation 6
COURT ARCHIVE
Karnataka High Court judgments, 1999
682 judgments · page 7 of 35
High Courts26 Oct 1999Allowed
Durgappa Vs Assistant Commissioner and Others
Karnataka High Court · (2000) 2 KCCR 829
Constitution of India, 1950 — Article 226, 227, 38, 46Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (1), 5 A
High Courts25 Oct 1999Dismissed
State of Karnataka Vs Ningappa Bhimappa Uppar and Others
Karnataka High Court · (2000) CriLJ 1757 : (2000) 1 KCCR 57
Evidence Act, 1872 — Section 118
High Courts25 Oct 1999
Raja Rajagopal and another Vs State of Karnataka and others
Karnataka High Court · (2000) 2 KarLJ 181
High Courts25 Oct 1999
Shiva Rao G. Chandankeri and Another Vs The Registrar, Gulbarga University, Gulbarga and Others
Karnataka High Court · (2000) ILR (Kar) 1180 : (2000) 2 KarLJ 271
Karnataka State Universities Act, 1976 — Section 20, 50
High Courts25 Oct 1999Allowed
Indian Overseas Bank Vs H.S. Chandrashekar and Another
Karnataka High Court · AIR 2000 Kar 173 : (1999) 98 CompCas 722 : (2000) ILR (Kar) 355
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 6 Rule 4, Order 9 Rule 13
High Courts15 Oct 1999
Hanumanthaiah S.R. Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 143 : (2000) 4 KarLJ 480 : (2000) 4 KCCR 151 SN
General Clauses Act, 1897 — Section 28 (2)Karnataka Grama Panchayat Raj (Conduct of Elections) Rules, 1993 — Rule 15, 24 (b) (2), 74 (15) (b)Karnataka Municipal Corporations (Elections) Rules, 1979 — Rule 12 (4), 68 (b)
High Courts14 Oct 1999
M/s. Ferrom Electronics Private Limited, Bangalore Vs M/s. Vijaya Leasing Limited, Bangalore
Karnataka High Court · (2000) ILR (Kar) 235 : (2000) 1 KarLJ 400
Companies Act, 1956 — Section 111, 155, 292, 82Securities Contracts (Regulation) Act, 1956 — Section 22 (3)
High Courts13 Oct 1999Dismissed
Sri. Mudlappa Vs Srinidhi Textiles
Karnataka High Court · (2000) 2 KCCR 1185
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 8 Rule 5Karnataka Small Causes Courts Act, 1964 — Section 18, 19 (2)
High Courts13 Oct 1999Dismissed
State Vs S. Viswanath
Karnataka High Court · (2000) 2 KCCR 1313
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts13 Oct 1999
S.I. Kamruddin Shah (deceased) by L.Rs. Vs M.R. Umakanth
Karnataka High Court · (2000) ILR (Kar) 2437 : (2000) 4 KarLJ 319 : (2000) 4 KCCR 238 SN
Civil Procedure Code, 1908 (CPC) — Section 100, 115Limitation Act, 1963 — Section 10Provincial Insolvency Act, 1920 — Section 75 (1)
High Courts12 Oct 1999Dismissed
Ismail Vs State of Karnataka
Karnataka High Court · (2000) CriLJ 1994
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 316
High Courts12 Oct 1999
The Management of St. Annes Educational Society (R), Bangalore Vs Smt. Mary Teresa Morris
Karnataka High Court · (2000) 7 KarLJ 49
Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 7
High Courts12 Oct 1999
T.B. Muddanna Vs The Registrar of Co-Operative Societies, Bangalore and Others
Karnataka High Court · (2000) ILR (Kar) 793 : (2000) 3 KarLJ 400
Karnataka Co-operative Societies Act, 1959 — Section 70Karnataka Cooperative Societies Rules, 1960 — Rule 17
High Courts12 Oct 1999
Jagadishgouda and another Vs Vyavasaya Seva Sahakari Sangha Limited and others
Karnataka High Court · AIR 2000 Kar 177 : (2000) 3 KarLJ 152
Karnataka Registration Rules, 1965 — Rule 145
High Courts12 Oct 1999Dismissed
Smt. Dhondubai Vs Fakirappa Hanamantappa Medar (deceased) by LRs.
Karnataka High Court · AIR 2000 Kar 372 : (2000) 1 KCCR 108
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (b), 24 (c)
High Courts11 Oct 1999
Irappa Chanabasappa Mannane Vs State of Karnataka and Others
Karnataka High Court · (2000) 1 KarLJ 187
High Courts10 Oct 1999
Ganesh Narayan Hegde Vs S. Bangarappa And Others
Karnataka High Court · (1999) ILR (Kar) 3480 : (2000) 4 KarLJ 133
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 256 (2)Penal Code, 1860 (IPC) — Section 499, 500
High Courts08 Oct 1999
Karnataka Electricity Board, Petitioner Vs D. P. Gurumurthy
Karnataka High Court · AIR 2000 Kar 214 : (2001) 3 KarLJ 389
High Courts08 Oct 1999Dismissed
Smt. Anjananna and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2000) 1 KCCR 40
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 4, 5, 5 (1) (b)