High Courts12 Sept 2000Allowed
Malini Muralidharan Nair and Others Vs Geetha Transport Co. and Others
Karnataka High Court · (2002) ACJ 92
Civil Procedure Code, 1908 (CPC) — Section 2 (11)Motor Vehicles Act, 1988 — Section 140, 166
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 13 of 50
High Courts12 Sept 2000
Venkatesh Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 255
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A
High Courts12 Sept 2000
Karnataka State Construction Corporation Limited, Bangalore Vs S.V. Engineering Constructions, Nellore, Andhra Pradesh
Karnataka High Court · (2000) 8 KarLJ 255
Arbitration Act, 1940 — Section 8
High Courts12 Sept 2000
Karnataka State Road Transport Corporation and Another Vs Ramachandra and Another
Karnataka High Court · (2001) 88 FLR 635 : (2000) ILR (Kar) 4497 : (2001) 2 KarLJ 300
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts12 Sept 2000
The Management, Shree Doodhaganga Krishna Sahakari Sakkare Karkhane Niyamit, Chikodi, Belgaum District Vs T.P. Pudale and Others
Karnataka High Court · (2000) 8 KarLJ 252
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10AKarnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Sept 2000
J. Sudhakar Shenoy Vs Mrs. Vrinda Shenoy and Another
Karnataka High Court · AIR 2001 Kar 1 : (2001) 3 CivCC 340 : (2001) 2 DMC 210 : (2000) ILR (Kar) 4624 : (2001) 2 KarLJ 438 : (2001) 1 KCCR 14
Hindu Marriage Act, 1955 — Section 13 (1) (i-a), 23
High Courts12 Sept 2000Dismissed
Noorsab alias Noor Ahmed Thabbal Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 425 : (2000) 4 KCCR 2792
Evidence Act, 1872 — Section 159Penal Code, 1860 (IPC) — Section 299, 302
High Courts12 Sept 2000Dismissed
The Management, Shree Doodhaganga Krishna Sahakari Sakkare Karkhane Niyamit, Chikodi Vs T.P. Pudale and Others
Karnataka High Court · (2001) 1 KCCR 59
Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Sept 2000
Management, Shree Doodhaganga Krishna Sahakari Sakkare Karkhana Vs T.P. Padale and Others
Karnataka High Court · (2002) 4 LLJ 578
Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts11 Sept 2000Dismissed
T.S. Vidya Shanker and Others Vs The State of Karnataka and Another
Karnataka High Court · (2000) 4 KCCR 2425
Constitution of India, 1950 — Article 226Karnataka Urban Development Authorities Act, 1987 — Section 19
High Courts11 Sept 2000
R. Thimmayya Shetty and Another Vs Vasanth Raj
Karnataka High Court · (2000) ILR (Kar) 4221 : (2001) 3 KarLJ 89 : (2000) 4 KCCR 2516
Criminal Procedure Code, 1973 (CrPC) — Section 193Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
High Courts11 Sept 2000
Gowramma and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) 8 KarLJ 238
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 316
High Courts08 Sept 2000
Smt. Raziya Mahaboob Patel Vs Sri. Rajesab Hasan and Others
Karnataka High Court · (2001) CriLJ 269
High Courts08 Sept 2000Allowed
Thimappa Basappa Doddayankannavar (deceased) by L.Rs. Vs Krishnappa Gangadharappa Naikar
Karnataka High Court · AIR 2001 Kar 57 : (2000) 4 KCCR 379 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 115Transfer of Property Act, 1882 — Section 53 A
High Courts08 Sept 2000
Thilmappa Basappa (Deceased) by L.Rs Vs Krishnappa Gangadharappa Naikar
Karnataka High Court · (2000) 8 KarLJ 221
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Sept 2000Dismissed
Angra Poojary and Others Vs Akkani alias Jalaja Marakalthy and Others
Karnataka High Court · (2001) 3 KCCR 1541
High Courts08 Sept 2000Dismissed
Smt. Jayalakshmamma Vs Siddalingappa
Karnataka High Court · (2000) 4 KCCR 2949
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts07 Sept 2000
The Convener, Sri Sampangiramaswamy Temple, Bangalore Vs B.S. Raghavachar and Others
Karnataka High Court · (2000) 8 KarLJ 472
Contempt of Courts Act, 1971 — Section 12
High Courts07 Sept 2000
Siddesha and Others Vs State
Karnataka High Court · (2001) CriLJ 38 : (2001) 3 RCR(Criminal) 167
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
High Courts07 Sept 2000Allowed
Canara Bank Vs Venkatesh P.
Karnataka High Court · (2000) 4 KCCR 2807
Limitation Act, 1963 — Article 23Small Causes Courts Act, 1882 — Section 18