High Courts16 Dec 2000
Tata Tea Limited, Bangalore Vs Employees'' State Insurance Corporation Bangalore
Karnataka High Court · (2000) 86 FLR 248 : (2001) 3 KarLJ 263
Employees State Insurance Act, 1948 — Section 2 (13), 2 (9), 45 A
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 1 of 50
High Courts15 Dec 2000Dismissed
Sri. Nagendrappa Vs Sri. Ranganna since deceased by his L.Rs. and Others
Karnataka High Court · (2001) 1 KCCR 601
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 47 Rule 1, 100Constitution of India, 1950 — Article 14, 16Registration Act, 1908 — Section 49
High Courts15 Dec 2000
Vajrappa Vs B.R. Nagabhushan and Others
Karnataka High Court · (2001) 1 KCCR 645
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6 A
High Courts15 Dec 2000
Workmen of Indian Telephone Industries Ltd. Vs Management of Indian Telephone Industries Ltd. and Others
Karnataka High Court · (2001) ILR (Kar) 1341 : (2002) 4 LLJ 370
Constitution of India, 1950 — Article 12, 226Industrial Employment (Standing Orders) Act, 1946 — Section 4, 5, 6Penal Code, 1860 (IPC) — Section 21
High Courts15 Dec 2000Dismissed
B.P. Arun Kumar Vs Smt. Achala and Another
Karnataka High Court · (2001) 2 KCCR 1004
Hindu Succession Act, 1956 — Section 10, 19, 6, 8, 9
High Courts15 Dec 2000Dismissed
A.C. Shivaraju Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 699
Karnataka Land Reforms Act, 1961 — Section 79 (A), 79 (B)Karnataka Land Revenue Act, 1964 — Section 71, 91
High Courts15 Dec 2000
P. Mallesh Vs The Senior Divisional Manager, Indian Oil Corporation Limited and Others
Karnataka High Court · (2001) 2 KCCR 674
Constitution of India, 1950 — Article 226, 32
High Courts14 Dec 2000Allowed
Nataraj and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 1357
Constitution of India, 1950 — Article 12, 226Karnataka High Court Act, 1961 — Section 9Karnataka Societies Registration Act, 1960 — Section 6, 6 (2)
High Courts14 Dec 2000Allowed
People Charity Fund and Another Vs Bajaj Electrical Limited
Karnataka High Court · (2001) 3 KCCR 1675
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17Transfer of Property Act, 1882 — Section 106, 108, 111 (h), 116
High Courts14 Dec 2000Dismissed
Mysore Wine Products and Allied Co. Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Karnataka High Court · (2001) 1 LLJ 1166
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (3), 10 A (4A), 23, 24, 25 C
High Courts14 Dec 2000Dismissed
The Managing Director, Lakhanpal National Limited and Another Vs K.M. Kondappa
Karnataka High Court · (2001) 1 KCCR 451
Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 11, 21 (1) (h), 31
High Courts14 Dec 2000
Systems Manufacturing Ltd. Vs Systems Employees'' Association
Karnataka High Court · (2001) 2 LLJ 112
Industrial Disputes Act, 1947 — Section 25 FFA, 25 H
High Courts14 Dec 2000
Jogendra Singh and Another Vs Suresh Manjulapur and Others
Karnataka High Court · (2001) 3 KarLJ 582
Motor Vehicles Act, 1988 — Section 168
High Courts14 Dec 2000
Annapoorneshwari Wine Distributors, Bangalore Vs The Assistant Commissioner of Commercial Taxes, District Additional II Circle, Bangalore and Another
Karnataka High Court · (2003) 54 KarLJ 135
Karnataka Sales Tax Act, 1957 — Section 5(1A)
High Courts14 Dec 2000
Ghatge Patil Transport Limited Vs Karnataka State Consumers'' Disputes Redressal Commission, Bangalore and Another
Karnataka High Court · AIR 2001 Kar 147 : (2001) ILR (Kar) 1379 : (2001) 4 KarLJ 112
Consumer Protection Act, 1986 — Section 2 (d), 7Consumer Protection Rules, 1988 — Rule 4 (5)Industrial Disputes Rules, 1957 — Rule 5
High Courts14 Dec 2000Dismissed
Smt. P. Dhanalakshmi and Others Vs The Land Tribunal and Others
Karnataka High Court · (2001) 2 KCCR 1073
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 45, 45 A, 48 A, 48 A (6)Karnataka Land Revenue Act, 1964 — Section 133
High Courts14 Dec 2000Dismissed
Gatge Patil Transport Limited Vs The Karnataka State Consumers'' Disputes Redressal Commission and Another
Karnataka High Court · (2001) 1 KCCR 633
Consumer Protection Act, 1986 — Section 12, 13, 14, 16, 17Karnataka Consumer Protection Rules, 1988 — Rule 4 (5)
High Courts14 Dec 2000Allowed
Maratt Polymers (Private) Limited Vs Union of India (UOI) and Others
Karnataka High Court · (2001) 1 KCCR 652
Court Fees Act, 1870 — Section 66Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17 (1), 18, 22, 22 (1), 31
High Courts13 Dec 2000Allowed
Mahila Shakthi Co-operative Bank Limited Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 679
Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 132 (2), 28 A (5), 28 B (1), 29 (C) (1) (n), 31 (1)Karnataka Cooperative Societies Rules, 1960 — Rule 14, 14 (1), 14 (2)
High Courts13 Dec 2000Allowed
The State of Karnataka and Others Vs Nandi Agro Private Limited and Others
Karnataka High Court · (2001) 1 KCCR 545
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 9, Order 5 Rule 12, Order 5 Rule 6, 96Karnataka Civil Practice Rules, 1967 — Rule 41, 41 (1)Karnataka Conduct of Government Litigation Rules, 1985 — Rule 5 (2)