High Courts29 Nov 2000Allowed
Shantabai Vs Premalabai and Others
Karnataka High Court · (2001) 1 KCCR 463
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 115
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 4 of 50
High Courts29 Nov 2000
Dr. S.P. Thirumala Rao Vs Union of India and Another
Karnataka High Court · (2001) ILR (Kar) 541 : (2001) 4 KarLJ 5 : (2001) 1 KCCR 522
Constitution of India, 1950 — Article 14, 226Explosives Act, 1884 — Section 6 E
High Courts29 Nov 2000Dismissed
People for Animals Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 175
Prevention of Cruelty to Animals Act, 1960 — Section 21, 22, 22 (ii), 24
High Courts28 Nov 2000Dismissed
Smt. Chikkamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 200
High Courts28 Nov 2000
Sri. Basappa Ningappa Vs The Assistant Commissioner and Others
Karnataka High Court · (2001) 1 KCCR 488
Karnataka Land Revenue Act, 1964 — Section 128
High Courts28 Nov 2000Dismissed
B.P. Venkatesulu Vs K.P. Mani Nayar
Karnataka High Court · (2001) 1 ALD(Cri) 544 : (2001) 104 CompCas 348 : (2001) CriLJ 745
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts28 Nov 2000Allowed
Eco Ceramics, Belgaum Vs Karnataka State Financial Corporation, Bangalore and another
Karnataka High Court · AIR 2001 Kar 167 : (2001) 3 CivCC 656 : (2001) 4 KarLJ 463 : (2002) 2 RCR(Civil) 252
High Courts28 Nov 2000
Shivaji Rao M. Poal Vs M.Y. Ghorpade and Others
Karnataka High Court · (2003) ILR (Kar) 2623
Constitution of India, 1950 — Article 329, 329 (b)Representation of the Peoples Act, 1951 — Section 100 (1) (b), 117, 81, 86
High Courts28 Nov 2000Partly Allowed
Karnataka State Road Transport Corporation Vs Ariff Hussain and Another
Karnataka High Court · (2002) 4 LLJ 573
High Courts28 Nov 2000Dismissed
Sri. B.P. Venkatesulu Vs Sri. K.P. Mani Nayar
Karnataka High Court · (2001) 1 KCCR 212
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts28 Nov 2000
K. Chandrasekhara Ajila Vs The District Magistrate and Deputy Commissioner, Bijapur and Others
Karnataka High Court · (2001) ILR (Kar) 424 : (2001) 4 KarLJ 237 : (2001) 1 KCCR 125
Karnataka Police Act, 1963 — Section 2 (15), 31, 31 (1) (w)Licensing and Controlling of Places of Public Entertainment Order, 1971 — Section 2
High Courts28 Nov 2000Dismissed
Sri. Shabeer Vs Rathan Singh and Others
Karnataka High Court · (2001) 1 KCCR 580
Limitation Act, 1963 — Section 14, 5Motor Vehicles Act, 1988 — Section 173, 173 (2)
High Courts27 Nov 2000Allowed
Sri. K. Jagadish Shetty and Others Vs The Karnataka State Transport Authority and Others
Karnataka High Court · (2001) 2 KCCR 717
Motor Vehicles Act, 1939 — Section 47, 57Motor Vehicles Act, 1988 — Section 217, 68 (3) (ca), 70, 72, 80
High Courts27 Nov 2000Allowed
Thippamma Vs Khemya Naik
Karnataka High Court · (2001) 1 KCCR 233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 47 Rule 1, 107
High Courts27 Nov 2000
Gowri Shankar Finance Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2001) 166 CTR 137 : (2001) 248 ITR 713 : (2001) 116 TAXMAN 375
Income Tax Act, 1961 — Section 143 (1) (a), 143 (2), 256 (1), 32, 43 (1)
High Courts27 Nov 2000Dismissed
Marigowda by L.Rs. and Others Vs Ningamma by L.Rs. and Others
Karnataka High Court · (2001) 3 KCCR 1825
Hindu Women Rights Act, 1933 — Section 8 (1)
High Courts24 Nov 2000
Assistant Commissioner of Income Tax Vs Motor Industries Co.
Karnataka High Court · (2001) 165 CTR 377
Income Tax Act, 1961 — Section 195, 195 (1), 201 (1A)
High Courts24 Nov 2000
Smt. Aisha Bi and another Vs M. Shamsher Khan
Karnataka High Court · (2001) 2 CivCC 396 : (2001) ILR (Kar) 546 : (2001) 1 KarLJ 451 : (2001) 1 KCCR 307
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5 (2), 96
High Courts24 Nov 2000
Assistant Commissioner of Income Tax Vs Motor Industries Company
Karnataka High Court · (2001) 249 ITR 141 : (2001) 115 TAXMAN 222
Income Tax Act, 1961 — Section 195 (1), 201 (1A), 246 (1)
High Courts24 Nov 2000
D.V. Sadananda Gowda Vs State of Karnataka and Another
Karnataka High Court · (2000) ILR (Kar) 5102 : (2001) 2 KarLJ 154 : (2001) 1 KCCR 264