COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 3 of 50

High Courts06 Dec 2000Dismissed

R.L. Pinto and Another Vs F.F. Menzes and Another

Karnataka High Court · AIR 2001 Kar 141 : (2001) 2 ARBLR 107 : (2001) 2 CivCC 246 : (2001) ILR (Kar) 3168 : (2001) 4 KCCR 315 SN : (2001) 4 RCR(Civil) 836

Specific Relief Act, 1963 — Section 12, 13, 13 (1) (c)Transfer of Property Act, 1882 — Section 55 (2)

High Courts06 Dec 2000Allowed

J.M. Ebrahim Vs D. Krishnappa and Others

Karnataka High Court · (2001) 1 KCCR 217

Karnataka Land Reforms Act, 1961 — Section 10, 66, 67, 9

High Courts06 Dec 2000Dismissed

Sri. Subramanya Iyer Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 313

Karnataka Land Reforms Act, 1961 — Section 4, 5, 55, 61

High Courts06 Dec 2000

Smt. G.H. Manjula Vs Sri. Kamalluddin alias Kamal

Karnataka High Court · (2001) 2 KCCR 823

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Small Causes Courts Act, 1882 — Section 18

High Courts05 Dec 2000Dismissed

Kamala Vs Management of Yemmegundie Estate and Another

Karnataka High Court · (2001) 89 FLR 658 : (2001) ILR (Kar) 1031 : (2002) 4 LLJ 565

Industrial Disputes Act, 1947 — Section 11 AKarnataka Plantation Labour Rules, 1956 — Rule 52

High Courts05 Dec 2000Dismissed

K.S. Liyak Ahemed Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 173

Karnataka Police Act, 1963 — Section 2 (7), 87

High Courts05 Dec 2000Dismissed

M. Ashok Kumar Shetty Vs Sri. Prabhath Kamal

Karnataka High Court · (2001) 1 KCCR 245

Karnataka Rent Control Act, 1961 — Section 29, 29 (4)

High Courts05 Dec 2000Dismissed

T. Siddeshi Vs The Deputy Commissioner, Davanagere and others

Karnataka High Court · AIR 2001 Kar 297 : (2001) ILR (Kar) 488 : (2001) 2 KCCR 744

Karnataka Land Revenue Act, 1964 — Section 128

High Courts05 Dec 2000Dismissed

Sri. Nimbana Gowda Vs Appa Saheb and Others

Karnataka High Court · (2001) 1 KCCR 256

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

High Courts05 Dec 2000Dismissed

Smt. Kalyani Acharthy since dead by her L.Rs. Vs Ashok Raj and Others

Karnataka High Court · (2001) 1 KCCR 571

Karnataka Land Reforms Act, 1961 — Section 45, 48 A (1)Karnataka Land Reforms Rules, 1974 — Rule 17

High Courts05 Dec 2000Dismissed

Smt. Kamala Vs The Management of Yemmegundie Estate and Another

Karnataka High Court · (2001) 1 KCCR 560

Industrial Disputes Act, 1947 — Section 11 A, 33 C (2)Karnataka Plantation Labour Rules, 1956 — Rule 52

High Courts05 Dec 2000

Dazzal Acquatic Club Vs The Commissioner, Bangalore Mahanagara Palike and Others

Karnataka High Court · (2001) 1 KCCR 474

Karnataka Municipal Corporations Act, 1976 — Section 176, 176 (2), 176 (6) (iii), 183Karnataka Municipal Rules, 1987 — Rule 7

High Courts04 Dec 2000Allowed

North West Karnataka Road Transport Corporation Vs S.D. Ghatage

Karnataka High Court · (2001) 1 ACC 652 : (2001) ILR (Kar) 922 : (2002) 4 LLJ 561

High Courts04 Dec 2000

Molly Vs Jacob Mannual

Karnataka High Court · (2001) 3 KCCR 2091

Divorce Act, 1869 — Section 17, 18, 19

High Courts01 Dec 2000

R. Prakash and Others Vs Ramesh Kumar Jain and Another

Karnataka High Court · (2001) 1 KCCR 479

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

High Courts01 Dec 2000

Raja Enterprises Vs State of Karnataka and another

Karnataka High Court · (2001) ILR (Kar) 268 : (2001) 4 KarLJ 130

Karnataka Municipal Corporations Act, 1976 — Section 112 (3), 147Karnataka Taxation Rules, 1957 — Rule 20 (a)

High Courts30 Nov 2000

Management of Karnataka Road Transport Corporation Vs M.B. Ramakrishna

Karnataka High Court · (2001) ILR (Kar) 82 : (2001) 4 KarLJ 22 : (2001) 4 KCCR 301 SN

High Courts29 Nov 2000Dismissed

Haroon Abdul Karim and Company Vs The Administrator, Agriculture Produce Market Committee and Others

Karnataka High Court · (2001) 3 KCCR 1818

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 74

High Courts29 Nov 2000Dismissed

Rampuram Holiday Resorts Limited Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 608

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49

High Courts29 Nov 2000

V.N. Varaprasad Dendukuri Vs The State of Karnataka and Another

Karnataka High Court · (2001) 1 KCCR 619

Constitution of India, 1950 — Article 14, 15, 226Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 5 (4), 6