High Courts21 Aug 2000Dismissed
The Karnataka Power Corporation Limited and Others Vs Shaik Basha Transport and Civil Contractor, since deceased by LR
Karnataka High Court · (2000) 4 KCCR 2726
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 17 of 50
High Courts21 Aug 2000
R.A. Balakrishna Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (2001) 2 ACC 242 : (2001) 1 ACC 699 : (2001) ILR (Kar) 699 : (2000) 4 KCCR 170 SN
Karnataka Motor Vehicles Rules, 1989 — Rule 90 (1), 90 (2)
High Courts21 Aug 2000
Mallikarjuna and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 4515 : (2001) 2 KarLJ 398 : (2000) 4 KCCR 364 SN
University of Agricultural Sciences Act, 1963 — Section 13 (9), 8 (8)
High Courts21 Aug 2000
Union of India and others Vs State of Karnataka and another
Karnataka High Court · (2001) 4 KarLJ 410 : (2003) 4 KCCR 2448
Land Acquisition Act, 1894 — Section 18 (1)
High Courts18 Aug 2000Allowed
Shivashankar Somalingappa Malagali Vs Malagi Shivaputrappa Chanabasappa and Others
Karnataka High Court · (2000) 3 KCCR 2348
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the Peoples Act, 1951 — Section 117, 81, 81 (3), 82, 83
High Courts18 Aug 2000
Peerasab and Another Vs The Land Tribunal, Dharwad and Others
Karnataka High Court · (2000) 8 KarLJ 54
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48A
High Courts18 Aug 2000Dismissed
K. Shivakumar and Others Vs Commissioner, Mandya City Municipality and Another
Karnataka High Court · AIR 2001 Kar 49
Karnataka Municipalities Act, 1964 — Section 103, 103 (1) (d)Karnataka Rent Control Act, 1961 — Section 14
High Courts17 Aug 2000
Smt. A.K. Sreemathy Vs Managing Director, Life Insurance Corporation of India and Others
Karnataka High Court · (2000) ILR (Kar) 4535 : (2001) 2 KarLJ 430 : (2000) 4 KCCR 126 SN
Constitution of India, 1950 — Article 14, 21, 226
High Courts16 Aug 2000
M.R. Manjunatha and others Vs Chairman, Bangalore Paramedical College run by Balaji Educational Society (Registered) and Others
Karnataka High Court · AIR 2001 Kar 128 : (2000) ILR (Kar) 3014 : (2000) 6 KarLJ 106 : (2000) 4 KCCR 2450
Constitution of India, 1950 — Article 226, 32
High Courts16 Aug 2000
Lakshminarayana N. and another Vs The Management of Loka Shikshana Trust and another
Karnataka High Court · (2000) 87 FLR 704 : (2000) ILR (Kar) 3959 : (2001) 1 KarLJ 133 : (2000) 3 KCCR 104 SN : (2001) 3 LLJ 1318
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts16 Aug 2000
Assistant Collector of Central Excise (Legal and Appeals), Bangalore Vs Fibre Foils (Private) Limited, Bangalore and Others
Karnataka High Court · (2001) 130 ELT 37 : (2000) ILR (Kar) 3635 : (2000) 6 KarLJ 423
Central Excise Act, 1944 — Section 9 (1)Criminal Procedure Code, 1973 (CrPC) — Section 164 (2), 248Evidence Act, 1872 — Section 17, 20, 21
High Courts14 Aug 2000
Smt. Soubhagya Vs The Chief Secretary, State of Karnataka and Others
Karnataka High Court · (2001) CriLJ 238
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 197Karnataka Police Act, 1963 — Section 170
High Courts14 Aug 2000
Gurubasappa Sidramappa and Another Vs State of Karnataka
Karnataka High Court · (2000) 8 KarLJ 29
Penal Code, 1860 (IPC) — Section 300
High Courts14 Aug 2000Dismissed
S. Putta Swamy Vs The Municipality and Another
Karnataka High Court · AIR 2001 Kar 19 : (2000) ILR (Kar) 4777
Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 72
High Courts14 Aug 2000Allowed
Federation of Canara Bank Employees and Another Vs Canara Bank
Karnataka High Court · (2001) 1 LLJ 932
High Courts11 Aug 2000Dismissed
Smt. T.V. Nagarthnamma Vs Sri. P.C. Renuka Prakash
Karnataka High Court · (2001) 2 KCCR 688
Hindu Marriage Act, 1955 — Section 10 (1), 13 (1) (i) (a), 23 A, 28, 9
High Courts11 Aug 2000Dismissed
Balagouda and Another Vs The State of Karnataka and Others
Karnataka High Court · (2000) 4 KCCR 2658
Land Acquisition Act, 1894 — Section 23 (1), 4, 4 (1), 6, 6 (1)
High Courts11 Aug 2000Dismissed
Y. Ravikantha Bhat Vs Mangalore University and Another
Karnataka High Court · (2000) 4 KCCR 2677
Karnataka State Universities Act, 1976 — Section 35 (m), 36
High Courts11 Aug 2000
Chandrashekharappa Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 765 : (2000) ILR (Kar) 4936 : (2001) 3 KarLJ 244 : (2001) 1 KCCR 30
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 103
High Courts11 Aug 2000
N.P. Ponnappa Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 384 : (2000) ILR (Kar) 5046 : (2000) 6 KarLJ 84 : (2000) 3 KCCR 2308
Constitution of India, 1950 — Article 14, 21, 226Karnataka Preservation of Trees Act, 1976 — Section 21