High Courts06 Sept 2000Dismissed
Krishnappa Vs Rajanna and Another
Karnataka High Court · (2001) 1 KCCR 206
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 14 of 50
High Courts06 Sept 2000Dismissed
A.K. Laxmanagouda Vs A.K. Jayaram and Another
Karnataka High Court · AIR 2001 Kar 123 : (2001) 2 RCR(Civil) 355
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts06 Sept 2000Dismissed
Sri. A.K. Laxmanagouda Vs Sri. A.K. Jayaram and Others
Karnataka High Court · (2000) 4 KCCR 2891
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Adoption and Maintenance Act, 1956 — Section 18Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
High Courts06 Sept 2000Allowed
M. Puttabasappa and Another Vs Smt. Pachiammal and Another
Karnataka High Court · (2000) 4 KCCR 2939
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 151Karnataka Civil Practice Rules, 1967 — Rule 18, 18 (2)
High Courts05 Sept 2000
Smt. Lakshmamma and Another Vs Venugopal and Others
Karnataka High Court · (2000) 09 KAR CK 0091
High Courts05 Sept 2000Dismissed
Shri Ramesh Srinivasa Jannu Vs Sri. Srinivas Vittoba Jannu since deceased by LRs. and Others
Karnataka High Court · (2000) 4 KCCR 2609
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24, 25, 29, 41Transfer of Property Act, 1882 — Section 111, 111 (e), 111 (f)
High Courts05 Sept 2000Dismissed
Shri Shivaputrappa Vs Shri Subhas Joshi and Others
Karnataka High Court · (2000) 4 KCCR 2429
Multi-State Co-operative Societies Act, 1984 — Section 35, 48
High Courts05 Sept 2000
Khamruddin Vs N. Tahir Ahmed
Karnataka High Court · (2000) ILR (Kar) 3641 : (2000) 6 KarLJ 284 : (2000) 4 KCCR 172 SN
High Courts05 Sept 2000
Smt. Suguna and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) CriLJ 4408 : (2000) 4 KCCR 2585
Constitution of India, 1950 — Article 21, 226Evidence Act, 1872 — Section 114 B
High Courts05 Sept 2000Allowed
Management of Welcomegroup Windsor Manor Sherator and Towers Vs M.S. Subbaiah
Karnataka High Court · (2001) 89 FLR 736 : (2001) 1 LLJ 1182
Civil Procedure Code, 1908 (CPC) — Section 151Industrial Disputes Act, 1947 — Section 10 (1) (c), 11, 17 A, 20
High Courts05 Sept 2000
Modinsaheb Peersaheb Peerzade and Others Vs Smt. Meerabi and Others
Karnataka High Court · (2000) ILR (Kar) 3716 : (2000) 6 KarLJ 616 : (2000) 4 KCCR 323 SN
Registration Act, 1908 — Section 17 (1), 17 (2)
High Courts05 Sept 2000
Kanteppa and Another Vs Land Tribunal, Bidar and Another
Karnataka High Court · (2001) ILR (Kar) 426 : (2001) 4 KarLJ 208 : (2001) 4 KCCR 383 SN
Constitution of India, 1950 — Article 136, 226Karnataka Land Reforms Act, 1961 — Section 16, 17 (2)
High Courts05 Sept 2000
Lakshmamma Vs Kamalamma and Others
Karnataka High Court · AIR 2001 Kar 120 : (2001) 3 CivCC 279 : (2001) 2 DMC 242 : (2000) ILR (Kar) 3837 : (2001) 2 KarLJ 470 : (2000) 4 KCCR 321 SN
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 5
High Courts05 Sept 2000
Lagamanna Gangappa Salagere Vs Laxman and Others
Karnataka High Court · (2001) 1 ALT(Cri) 364 : (2000) ILR (Kar) 4015 : (2001) 1 KarLJ 189 : (2000) 4 KCCR 386 SN
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 397 (2)Penal Code, 1860 (IPC) — Section 147, 148, 506
High Courts05 Sept 2000
Sharad V. Sampat and Others Vs The Karnataka Stte Financial Corporation and Others
Karnataka High Court · AIR 2000 Kar 393 : (2001) ILR (Kar) 229 : (2001) 2 KarLJ 138
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts05 Sept 2000
Shivaputrappa Vs Subhash Joshi and Others
Karnataka High Court · (2000) ILR (Kar) 3829 : (2001) 2 KarLJ 115
Multi-State Co-operative Societies Act, 1984 — Section 35, 48, 74
High Courts05 Sept 2000
Shanthappa alias Thatappa Vs Smt. Buddamma alias Lakshmamma and Another
Karnataka High Court · (2001) 3 CivCC 270 : (2000) ILR (Kar) 4665 : (2001) 2 KarLJ 617
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11 (1), Order 47, 152, 153 A
High Courts05 Sept 2000
Hanumanthagouda Vs Bandu alias Bandeppa Venkatesh Kulkarni and others
Karnataka High Court · AIR 2001 Kar 10 : (2001) ILR (Kar) 179 : (2001) 2 KarLJ 610
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 13, 14
High Courts05 Sept 2000
Khamruddin (Deceased) by L.R. Vs N. Tahir Ahmed and Others
Karnataka High Court · (2000) ILR (Kar) 3641 : (2000) 6 KarLJ 284 : (2000) 4 KCCR 172 SN
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 269 UC
High Courts05 Sept 2000Dismissed
Sri. Sharad V. Sampat and Others Vs The Karnataka State Financial Corporation and Others
Karnataka High Court · (2000) 4 KCCR 2557
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29