High Courts13 Dec 2000Dismissed
The Bangalore City Municipal Corporation Class 3 and 4 Employees Welfare Association Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 170
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 2 of 50
High Courts11 Dec 2000
Khimijibhai Mills and Another Vs Additional Commissioner of Commercial Taxes, Belgaum Zone
Karnataka High Court · (2001) ILR (Kar) 520 : (2001) 122 STC 32
Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (1), 22 A (2), 22 A (3), 22 B
High Courts11 Dec 2000Allowed
N. Renuka Vs Director of Medical Education and Others
Karnataka High Court · (2001) 2 KCCR 832
Constitution of India, 1950 — Article 19, 226Karnataka Selection of Candidates for Admission to M.Sc. Nursing Degree Course Nursing Rules, 1995 — Rule 3 (2), 4, 4 (2)
High Courts11 Dec 2000
Sri. Natarajan and Others Vs D. Rajendran and Another
Karnataka High Court · (2001) 1 KCCR 576
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 9 Rule 1
High Courts11 Dec 2000
Natarajan and Others Vs D. Rajendran and Another
Karnataka High Court · (2001) 1 ACC 715 : (2001) ILR (Kar) 715
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts08 Dec 2000
Commissioner of Income Tax Vs Canbank Financial Services Ltd.
Karnataka High Court · (2002) 125 TAXMAN 354
High Courts08 Dec 2000
Commissioner of Income Tax and Another Vs Canbank Financial Services Ltd.
Karnataka High Court · (2001) 165 CTR 532
Income Tax Act, 1961 — Section 115 J, 115 J (2), 260 A
High Courts08 Dec 2000Allowed
Managing Director, Visvesvaraiah Iron and Steel Ltd. and Others Vs T. Ramachandra
Karnataka High Court · (2001) 89 FLR 66 : (2001) ILR (Kar) 1060 : (2001) 2 KCCR 875 : (2002) 4 LLJ 558
Workmens Compensation Act, 1923 — Section 2 (d), 8 (4)
High Courts08 Dec 2000Dismissed
K. Sanjay and Another Vs Principal Judge, Family Court
Karnataka High Court · (2001) 2 DMC 132 : (2001) ILR (Kar) 1510 : (2001) 3 RCR(Civil) 509
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13 B, 13 B (2)
High Courts08 Dec 2000Dismissed
All India Handloom Fabrics Marketing Co-operative Society Limited Vs Canara Bank and Another
Karnataka High Court · (2001) 1 KCCR 182
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 9Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 15, 4, 7Multi-State Co-operative Societies Act, 1984 — Section 101
High Courts08 Dec 2000
Sidde Gowda Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 1064
Forest (Conservation) Act, 1980 — Section 2Karnataka Forest Act, 1963 — Section 2 (7), 24Minor Mineral Concession Rules, 1984 — Rule 6 (4), 8 (2)
High Courts08 Dec 2000Dismissed
Sri. U.P. Venkatesh and Others Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 882
Karnataka Money Lenders Act, 1961 — Section 2 (2), 2 (20), 2 (9), 5, 7 (2)
High Courts08 Dec 2000Dismissed
Mr. K. Sanjay and Another Vs Principal Judge, Family Court
Karnataka High Court · (2001) 2 KCCR 878
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13 (B), 13 (B) (2)
High Courts08 Dec 2000Dismissed
V.S. Reddy Vs Shri. M. Jayakumar and Another
Karnataka High Court · (2001) 2 KCCR 725
Arbitration and Conciliation Act, 1996 — Section 33, 33 (1), 33 (1) (b), 34Constitution of India, 1950 — Article 226
High Courts07 Dec 2000Allowed
Sathish Nayak Vs Regional Transport Authority and Another
Karnataka High Court · AIR 2001 Kar 214 : (2001) 1 KCCR 38 SN
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 217, 70, 72
High Courts07 Dec 2000Allowed
Sri. P.S.G. Krishnan Vs Smt. Jyothi Narayan Das and Others
Karnataka High Court · (2001) 1 KCCR 189
High Courts07 Dec 2000
Deputy Commissioner of Income Tax Vs Mysore Minerals Ltd.
Karnataka High Court · (2001) 167 CTR 11 : (2001) 250 ITR 730 : (2001) 117 TAXMAN 4
Income Tax Act, 1961 — Section 260 A, 32 A, 32 A (2)
High Courts07 Dec 2000Dismissed
Appanna Guruswamy Wodeyar Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 484
Karnataka Land Revenue Act, 1964 — Section 141, 142
High Courts06 Dec 2000
Karnataka State Co-operative Marketing Federation Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2001) 166 CTR 53 : (2001) 251 ITR 736 : (2001) 116 TAXMAN 411
Income Tax Act, 1961 — Section 143 (3), 256 (1), 263, 80 P, 80 P (2)
High Courts06 Dec 2000Allowed
M. Srinivas and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 165
Karnataka Minor Mineral Concession Rules, 1994 — Rule 21 (2), 59 (1)