High Courts05 Sept 2000Allowed
Sri. Hanumanthagouda Vs Sri. Bandu @ Bandeppa Venkatesh Kulkarni and Others
Karnataka High Court · (2000) 4 KCCR 2499
Constitution of India, 1950 — Article 141
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 15 of 50
High Courts05 Sept 2000Dismissed
M.K. Purushottam Vs Smt. Mallamma and Others
Karnataka High Court · (2000) 4 KCCR 2809
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts05 Sept 2000Allowed
Mrs. Shakuntala Gupta Vs G. Saranappa
Karnataka High Court · (2001) 1 KCCR 50
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 29 Rule 4 (1), Order 7 Rule 11Limitation Act, 1963 — Section 3, 3 (1)
High Courts05 Sept 2000Dismissed
Mangalore Ganesh Beedi Works Vs The Corporation of the City of Mangalore
Karnataka High Court · (2000) 4 KCCR 2434
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Karnataka Municipalities Act, 1964 — Section 324 (1)
High Courts05 Sept 2000
Prabhu alias H.C. Prabhakara Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 1427
Arms Act, 1959 — Section 25 (1B), 3Penal Code, 1860 (IPC) — Section 307, 324
High Courts04 Sept 2000Dismissed
Anjanappa and Others Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 136
Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts04 Sept 2000
Manipal Printers and Publishers Limited, Manipal Vs Workmen of Manipal Printers and Publishers (Private) Limited, Udupi, Dakshina Kannada and Others
Karnataka High Court · (2000) 8 KarLJ 172
Industrial Disputes Act, 1947 — Section 10Karnataka High Court Act, 1961 — Section 4
High Courts04 Sept 2000
Bangalore Mahanagara Nagareeka Kriyasamithi Vs Bangalore Mahanagara Palike and Another
Karnataka High Court · (2000) ILR (Kar) 3772 : (2001) 3 KarLJ 123 : (2000) 4 KCCR 318 SN
Constitution of India, 1950 — Article 226, 265Karnataka Municipal Corporations Act, 1976 — Section 103 (b) (i), 148, 57, 72
High Courts04 Sept 2000Dismissed
Venkatachalaiah Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 1433 : (2000) 4 KCCR 330 SN
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326
High Courts31 Aug 2000
Soudagar I.S. and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) 8 KarLJ 61
Constitution of India, 1950 — Article 226Karnataka State Civil Services Act, 1978 — Section 3(1)
High Courts31 Aug 2000
Chief Post Master General in Karnataka, Bangalore Vs H.N. Dayananda
Karnataka High Court · (2000) 8 KarLJ 142
Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 9
High Courts31 Aug 2000
Maruthi Yamanappa Danoji Vs State of Karnataka
Karnataka High Court · (2000) 8 KarLJ 153
Penal Code, 1860 (IPC) — Section 300
High Courts31 Aug 2000
Riyaz Ahmed Vs The Commissioner, Bangalore City Corporation and another
Karnataka High Court · AIR 2001 Kar 93 : (2001) 3 KarLJ 182
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 11
High Courts31 Aug 2000Dismissed
Sri. Riyaz Ahmed Vs The Commissioner, Bangalore City Corporation and Another
Karnataka High Court · (2000) 4 KCCR 2835
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 11Turnover and Assessment Rules — Rule 18 (1)
High Courts30 Aug 2000
State Vs Mahalingu and Others
Karnataka High Court · (2001) 2 ALT(Cri) 7 : (2001) CriLJ 237 : (2000) ILR (Kar) 4499 : (2001) 2 KarLJ 427 : (2001) 3 RCR(Criminal) 401
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts30 Aug 2000
M.C. Charati Vs Personnel Manager and Disciplinary Authority, Syndicate Bank and Others
Karnataka High Court · (2001) 88 FLR 305 : (2000) ILR (Kar) 4021 : (2001) 1 KarLJ 177 : (2000) 4 KCCR 384 SN
Constitution of India, 1950 — Article 226, 309, 311 (2)
High Courts30 Aug 2000Dismissed
Raja Enterprises Vs The State of Karnataka and Another
Karnataka High Court · (2000) 4 KCCR 2538
Constitution of India, 1950 — Article 265Karnataka Municipal Corporations Act, 1976 — Section 104, 108, 117, 147, 421
High Courts29 Aug 2000Dismissed
T.S. Honnappa Vs Oriental Insurance Co. Ltd. and Others
Karnataka High Court · (2001) ACJ 1935 : (2001) 1 KCCR 209
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 14, 5Motor Vehicles Rules, 1989 — Rule 254
High Courts29 Aug 2000Dismissed
Mallayya Kadayya Kambi since deceased by his LRs and Others Vs Shripad Yallappa Pawar since deceased by his LRs
Karnataka High Court · (2000) 4 KCCR 2964
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115
High Courts29 Aug 2000
Subhoda Shetty Vs Bottoms Up Windes and Others
Karnataka High Court · (2000) ILR (Kar) 4714 : (2001) 2 KarLJ 321 : (2000) 4 KCCR 2901
Arbitration and Conciliation Act, 1996 — Section 21, 36, 9