COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 12 of 50

High Courts18 Sept 2000

Dr. B. Sadashiva Murthy Vs Secretary to Government of Karnataka, Health and Family Welfare Department, Bangalore and Others

Karnataka High Court · (2000) 8 KarLJ 307

Karnataka High Court Act, 1961 — Section 4Sanjay Gandhi Institute of Accident Rehabilitation and Physical Medicine (Cadre, Recruitment, Conditions of Service and Miscellaneous Provisions) Rules, 1989 — Rule 3

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High Courts18 Sept 2000

Hindustan Aeronautics Limited Vs Compare, by its Proprietor

Karnataka High Court · (2004) ILR (Kar) 4268

Contract Act, 1872 — Section 73

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High Courts18 Sept 2000Dismissed

Jyotiba Laxman Patel Vs State of Karnataka

Karnataka High Court · (2000) 4 KCCR 2850

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts18 Sept 2000Allowed

Smt. Puttalakshmamma Vs The State of Karnataka and Others

Karnataka High Court · (2000) 4 KCCR 2802

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 100, 112Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts15 Sept 2000

Munivenkatamma and Others Vs Ramaiah

Karnataka High Court · AIR 2001 Kar 292 : (2000) 4 KCCR 351 SN

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Karnataka Land Reforms Act, 1961 — Section 132 (2)

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High Courts15 Sept 2000

Doddabasappa Vs Gurubasappa (Deceased) by L.Rs. and Others

Karnataka High Court · AIR 2001 Kar 149 : (2001) 4 KarLJ 104 : (2000) 4 KCCR 2968

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Stamp Act, 1957 — Section 34, 35

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High Courts14 Sept 2000Dismissed

State and Karnataka Lokayuktha Vs M. Nanjunda

Karnataka High Court · (2001) 3 KCCR 1905

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High Courts14 Sept 2000

Sangappa Vs Nagamma (Deceased) by L.Rs

Karnataka High Court · (2000) 8 KarLJ 501

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts14 Sept 2000Dismissed

State Vs Mohammed Yusuf

Karnataka High Court · (2001) CriLJ 5 : (2001) 4 KCCR 404 SN

Motor Vehicles Act, 1988 — Section 112, 3 (1)

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High Courts13 Sept 2000

Asstt. Collector of Cus. (Prev.) Vs P.M. Abdul Rahaman

Karnataka High Court · (2001) 133 ELT 299

Gold (Control) Act, 1968 — Section 135, 85 (1)

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High Courts13 Sept 2000Dismissed

The Jayanagara Co-operative Housing Society Limited and Others Vs The State of Karnataka and Others

Karnataka High Court · (2000) 4 KCCR 2821

Land Acquisition Act, 1894 — Section 11, 16, 16 (1), 16 (2), 4

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High Courts13 Sept 2000

Jayanagar Co-operative Housing Society Limited Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 3968 : (2001) 2 KarLJ 358

Land Acquisition Act, 1894 — Section 16 (1), 4 (1), 48 (1), 6 (1)

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High Courts13 Sept 2000

B.M. Suresh Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 36 : (2000) 4 KCCR 2926

Penal Code, 1860 (IPC) — Section 307, 324, 34

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High Courts13 Sept 2000

H.N. Raghavendra Rao Vs Central Bank of India, Bombay

Karnataka High Court · (2000) 8 KarLJ 278

Constitution of India, 1950 — Article 226

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High Courts13 Sept 2000Dismissed

Narasimha Vasudeva Mahale and Others Vs Executive Engineer, National Highway Division

Karnataka High Court · AIR 2001 Kar 95 : (2000) ILR (Kar) 4084 : (2000) 4 KCCR 161 SN

National Highways (fees for use of permanent bridges) Rules, 1992 — Rule 2JNational Highways Act, 1956 — Section 9

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High Courts13 Sept 2000Allowed

Motor Industries Co. Ltd. Vs Regional P.F. Commissioner and Another

Karnataka High Court · (2001) 88 FLR 316 : (2000) 2 LLJ 1606

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 6

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High Courts13 Sept 2000Allowed

Endeavour Estates Private Limited Vs The Assistant Labour Commissioner Chickmagalur and Others

Karnataka High Court · (2001) 1 KCCR 44

Industrial Disputes Act, 1947 — Section 25, 25 F, 25 FF

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High Courts13 Sept 2000Allowed

Mariswamaiah Vs Muniyamma and Others

Karnataka High Court · (2001) 1 KCCR 210

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151

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High Courts13 Sept 2000Allowed

Endeavour Estates Pvt. Ltd. Vs Assistant Labour Commissioner and Others

Karnataka High Court · (2001) 1 LLJ 1059

Industrial Disputes Act, 1947 — Section 25 F, 25 FF

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High Courts13 Sept 2000

A.T. Chandrashekar Vs Karnataka Power Corporation Limited And Another

Karnataka High Court · (2000) ILR (Kar) 4316 : (2000) 6 KarLJ 632 : (2000) 4 KCCR 2582

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