High Courts29 Sept 2000
G. Peter Vs Mico ''nu'' Employees Transport, Bangalore and Another
Karnataka High Court · (2000) 8 KarLJ 444
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 11 of 50
High Courts29 Sept 2000
M.S. Krishnappa and another Vs Capt. M.A. Madappa
Karnataka High Court · (2001) CriLJ 34 : (2000) ILR (Kar) 4701 : (2001) 2 KarLJ 309 : (2001) 3 RCR(Criminal) 269
Companies Act, 1956 — Section 391Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts29 Sept 2000Dismissed
Sri. Irappa Vs Gurusiddappa and Another
Karnataka High Court · (2000) 4 KCCR 2786
Hindu Succession Act, 1956 — Section 4, 6
High Courts28 Sept 2000
All India Granite Works, Bangalore Vs Additional Commissioner of Commercial Taxes, Zone-ii, Bangalore
Karnataka High Court · (2000) 49 KarLJ 454
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts28 Sept 2000
The Land Acquisition Officer and Assistant Commissioner, Mangalore Vs Sharada alias Saraswathi and others
Karnataka High Court · (2000) ILR (Kar) 4649 : (2001) 1 KarLJ 560
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (4), 5Land Acquisition Act, 1894 — Section 23 (1-A), 54, 54 (1)
High Courts26 Sept 2000
Naganath and Others Vs Common Cadre Committee and Others
Karnataka High Court · (2001) ILR (Kar) 1716 : (2000) 4 KCCR 329 SN : (2001) 1 LLJ 655
Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 111 A, 128 A, 29 G, 9National Bank for Agriculture and Rural Development Act, 1981 — Section 2
High Courts26 Sept 2000Dismissed
Prudential Engineers and Others Vs Kuskoor Bharath Ram
Karnataka High Court · (2003) ILR (Kar) 4617
Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141 (2)Partnership Act, 1932 — Section 25
High Courts26 Sept 2000
The Oriental Insurance Company Limited, Bangalore Vs T.B. Chandraprabha and Another
Karnataka High Court · (2000) 8 KarLJ 381
Motor Vehicles Act, 1939 — Section 110D
High Courts26 Sept 2000
Vijay Kumar Jain Vs Joint Director, Agricultural Marketing Committee, Mysore and Another
Karnataka High Court · (2000) 8 KarLJ 429
Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 132(1)
High Courts26 Sept 2000
A. Narasimhamurthy Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 4761 : (2001) 2 KarLJ 313 : (2001) 1 KCCR 104
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (b), 4, 5, 5 (1) (b)Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43-G (4)
High Courts26 Sept 2000
Shrinivas Vs Venkatesh
Karnataka High Court · (2000) ILR (Kar) 4595 : (2001) 2 KarLJ 77 : (2001) 1 KCCR 2
Karnataka Rent Control Act, 1961 — Section 21 (f), 51 (2)
High Courts25 Sept 2000
M. Achutan Vs Mrs. Carmin Leena Noronha and others
Karnataka High Court · (2000) ILR (Kar) 4520 : (2001) 2 KarLJ 339 : (2000) 4 KCCR 295 SN
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50
High Courts25 Sept 2000Allowed
Swan Silk Limited Vs Appellate Authority Under Industrial Employment (Standing Orders) Act, 1946 and Others
Karnataka High Court · (2001) 1 KCCR 25 SN : (2001) 1 LLJ 341
Industrial Disputes Act, 1947 — Section 25 EIndustrial Employment (Standing Orders) Act, 1946 — Section 15, 15 (2) (a), 4, 6
High Courts22 Sept 2000Allowed
N.G. Narayanaswamy Vs M/s. Vijayanand Roadlines Ltd.
Karnataka High Court · (2001) CriLJ 211 : (2001) 4 KCCR 374 SN
Criminal Procedure Code, 1973 (CrPC) — Section 200, 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (2), 138 (b), 142 (b)
High Courts20 Sept 2000
Smt. K.S. Radhamani and Another Vs Steel Authority of India Limited, Bhadravathi and Another
Karnataka High Court · (2000) 8 KarLJ 350
Constitution of India, 1950 — Article 226Karnataka Education Act, 1983 — Section 98
High Courts20 Sept 2000Dismissed
Manappa Vs Yellamma
Karnataka High Court · (2001) 2 DMC 655 : (2000) 4 KCCR 2952 : (2001) 3 RCR(Criminal) 356
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Sept 2000Dismissed
The Executive Engineer, Zilla Parishad Engineering Sub-Division and Another Vs Sri Gurappa Siddramappa and Others
Karnataka High Court · AIR 2001 Kar 53 : (2000) 4 KCCR 2818
Karnataka Advocates Welfare Fund Act, 1983 — Section 23
High Courts19 Sept 2000
Erappa Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 4706 : (2001) 3 KarLJ 117 : (2001) 1 KCCR 117
Karnataka State Swathanthra Sainik Sanman Pension Scheme, 1969 — Clause 8
High Courts19 Sept 2000
National Insurance Company Limited, Gowripet, Kolar Vs Krishnappa and another
Karnataka High Court · (2001) ACJ 1105 : (2000) 6 KarLJ 575
High Courts18 Sept 2000Allowed
(Ex) Subedar Major/Clerk D. Kaliappan Vs Union of India (UOI) and Others
Karnataka High Court · (2001) 1 KCCR 225
Army Act, 1950 — Section 13, 192Army Rules, 1954 — Rule 13 (3)Constitution of India, 1950 — Article 14, 16, 21