COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 39 of 50

High Courts07 Mar 2000

New India Assurance Company Limited, Bangalore Vs Rubia Rasoolsab Desai and Another

Karnataka High Court · (2001) 1 ACC 39 : (2001) ACJ 748 : (2000) 87 FLR 332 : (2000) ILR (Kar) 3380 : (2000) 5 KarLJ 337 : (2000) 4 KCCR 281 SN : (2001) 1 LLJ 90

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High Courts07 Mar 2000

B. Harikrishna Vs Macro Links Private Limited, Bangalore and Another

Karnataka High Court · (2000) 2 CivCC 440 : (2001) 106 CompCas 207 : (2000) ILR (Kar) 2855 : (2000) 2 KarLJ 621 : (2000) 4 KCCR 260 SN

Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 117, 138, 142, 30Penal Code, 1860 (IPC) — Section 415, 420

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High Courts06 Mar 2000

Shankar Vs The Assistant Executive Engineer, GRBC, Sub-Division 7 and Another

Karnataka High Court · (2001) ACJ 1119 : (2000) 86 FLR 871 : (2000) ILR (Kar) 2632 : (2000) 5 KarLJ 577 : (2000) 4 KCCR 253 SN

Workmens Compensation Act, 1923 — Section 28 (1)

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High Courts06 Mar 2000

Karnataka State Road Transport Corporation, Bangalore Vs Pampareddy

Karnataka High Court · (2001) 2 CivCC 478 : (2000) 5 KarLJ 207 : (2002) 3 RCR(Civil) 379

Industrial Disputes Act, 1947 — Section 10 (4-A)

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High Courts06 Mar 2000

Karnataka State Road Transport Corporation Vs Nagaraj Hatwar

Karnataka High Court · AIR 2000 Kar 325 : (2001) 2 KarLJ 209 : (2000) 3 KCCR 1950

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High Courts06 Mar 2000

Shankareppa Vs The Thungabhadra Grameena Bank, Mudagal Branch, Raichur District and Another

Karnataka High Court · AIR 2000 Kar 326 : (2000) 3 CivCC 478 : (2000) 5 KarLJ 264 : (2000) 3 KCCR 2027

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51, 58

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High Courts06 Mar 2000

Matada Basaiah Vs Gowdara Nanjappa And Others

Karnataka High Court · (2000) 4 KarLJ 357 : (2000) 3 KCCR 1886

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High Courts03 Mar 2000

Smt. Marulamma Vs G. Lakshmapa Naika And Another

Karnataka High Court · (2000) ILR (Kar) 2428 : (2000) 4 KarLJ 498 : (2000) 3 KCCR 64 SN

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High Courts03 Mar 2000

S.A. Syed and Others Vs Corporation of the City of Bangalore

Karnataka High Court · (2000) 7 KarLJ 195

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4

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High Courts03 Mar 2000

K. Aswathanarayana Vs State of Karnataka and Others

Karnataka High Court · (2000) 7 KarLJ 203

Karnataka Village Offices Abolition Act, 1961 — Section 6

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High Courts02 Mar 2000

M. Manjunath Vs State of Karnataka and others

Karnataka High Court · (2001) ILR (Kar) 117 : (2001) 1 KarLJ 195 : (2001) 4 KCCR 376 SN

Karnataka Land Grant Rules, 1969 — Rule 25Karnataka Land Reforms Act, 1961 — Section 80Karnataka Land Revenue Act, 1964 — Section 49, 67 (2)

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High Courts02 Mar 2000

Devi Tyres, Bangalore Vs Nawab Jan

Karnataka High Court · (2000) 7 KarLJ 185

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Mar 2000

T.S. Raju Vs S. Anil Kumar and another

Karnataka High Court · (2001) 2 CivCC 436 : (2001) 3 KarLJ 336 : (2000) 3 KCCR 86 SN : (2001) 4 RCR(Civil) 623

Specific Relief Act, 1963 — Section 31, 34

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High Courts02 Mar 2000

H.V. Nagendrappa Vs M.H. Hanumappa and Others

Karnataka High Court · (2000) 3 KCCR 1913

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts01 Mar 2000

Canara Bank, J.C. Road, Bangalore Vs B.E. Nanjundalah and Others

Karnataka High Court · (2001) 3 KarLJ 20

Banking (Regulation) Act, 1949 — Section 21, 35 A

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High Courts01 Mar 2000Allowed

Sharanappa Vs The Special Land Acquisition Officer, Upper Krishna Project

Karnataka High Court · (2000) 2 KCCR 1534

Civil Procedure Code, 1908 (CPC) — Order 41Court Fees Act, 1870 — Section 4, 54, 6

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High Courts01 Mar 2000

Bibu Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2405 : (2000) 5 KarLJ 447

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High Courts29 Feb 2000

M.V. Venkatappa Vs State

Karnataka High Court · (2000) 2 ACC 522 : (2000) ILR (Kar) 1701 : (2000) 3 KarLJ 625 : (2000) 2 KCCR 1378

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Motor Vehicles Act, 1988 — Section 136

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High Courts29 Feb 2000Dismissed

V. Padmanabha Kedilaya Vs Union of India (UOI) and Others

Karnataka High Court · (2000) 2 KCCR 1348

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High Courts29 Feb 2000

H. Chandrashekar Vs Shafiq Ali Khan

Karnataka High Court · (2000) 6 KarLJ 237

Civil Procedure Code, 1908 (CPC) — Section 125, 151Evidence Act, 1872 — Section 45, 73

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