COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 40 of 50

High Courts29 Feb 2000

S.K. Rama Reddy Vs The Assistant Registrar of Co-operative Societies, Harapanahalli Sub-Division, Davanagere District and others

Karnataka High Court · AIR 2000 Kar 330 : (2000) ILR (Kar) 2642 : (2000) 5 KarLJ 271 : (2000) 3 KCCR 2167

Karnataka Co-operative Societies Act, 1959 — Section 29 F (4), 29 F (8), 31

High Courts28 Feb 2000

Sri Siddhartha Medical College Students'' Parents Association, Tumkur Vs Union of India

Karnataka High Court · AIR 2001 Kar 457 : (2001) ILR (Kar) 278 : (2001) 4 KCCR 306 SN

University Grants Commission Act, 1956 — Section 12 A, 12 A (3), 2 (f)

High Courts28 Feb 2000

Basavarajappa Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2666 : (2000) 4 KarLJ 521 : (2000) 4 KCCR 249 SN

Constitution of India, 1950 — Article 226

High Courts28 Feb 2000Dismissed

A.T. Chengappa Vs State of Karnataka and Another

Karnataka High Court · AIR 2000 Kar 287 : (2000) ILR (Kar) 2301 : (2000) 4 KCCR 231 SN

High Courts25 Feb 2000

Smt. Kori Gowramma Vs The Vysya Bank Limited, Kampli and Others

Karnataka High Court · (2001) 2 CivCC 230 : (2001) 2 KarLJ 524 : (2000) 3 KCCR 1841 : (2002) 3 RCR(Civil) 288

Transfer of Property Act, 1882 — Section 3, 58, 59

High Courts24 Feb 2000Dismissed

Sri. Keshav Vittal Naik Vs Channakeshava Prasad Wines and Others

Karnataka High Court · (2000) 3 KCCR 1607

High Courts24 Feb 2000

Keshav Vittal Naik Vs M/s. Channakeshava Prasad Wines, Honnavar, District Uttara Kannada and Others

Karnataka High Court · (2000) 4 KarLJ 230

High Courts23 Feb 2000Allowed

Narasimha Gajanna Ankolekar Vs The Deputy Commissioner, Karwar District and Others

Karnataka High Court · (2000) 2 KCCR 1521

Constitution of India, 1950 — Article 162, 342

High Courts23 Feb 2000

Smt. Flora Margaret Vs A. Lawrence

Karnataka High Court · (2001) 1 CivCC 105 : (2000) 6 KarLJ 27

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 68, 69Transfer of Property Act, 1882 — Section 122, 123

High Courts23 Feb 2000

Mohandas N. Hegde Vs State of karnataka and Another

Karnataka High Court · (2000) 2 ACC 583 : (2000) ILR (Kar) 1449 : (2000) 4 KarLJ 20 : (2005) 3 KCCR 1689 : (2000) 2 KCCR 1309

Constitution of India, 1950 — Article 14

High Courts23 Feb 2000

Mrs. Zita Farias Vs Patrick E.P. Mascarenhas and Others

Karnataka High Court · (2000) 3 CivCC 34 : (2000) 4 KarLJ 23 : (2000) 2 KCCR 1307

Succession Act, 1925 — Section 89

High Courts23 Feb 2000

The Oriental Insurance Co. Limited Vs Sri. Ningachari and Others

Karnataka High Court · (2000) 3 KCCR 2001

Workmens Compensation Act, 1923 — Section 4 A (3), 4 A (3) (3A)

High Courts23 Feb 2000

The Oriental Insurance Company Limited, Bangalore Vs Ningachari and another

Karnataka High Court · (2001) 1 ACC 125 : (2001) ACJ 366 : (2000) 85 FLR 758 : (2000) ILR (Kar) 1321 : (2000) 5 KarLJ 32 : (2000) 2 LLJ 538

Workmens Compensation Act, 1923 — Section 4 A (3)

High Courts23 Feb 2000

K. Narasimha Murthy and others Vs Karnataka Public Service Commission, Bangalore

Karnataka High Court · (2000) ILR (Kar) 1821 : (2000) 4 KarLJ 97 : (2000) 3 KCCR 56 SN

Constitution of India, 1950 — Article 14, 16 (1), 226Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 4, 5, 6, 7, 9

High Courts22 Feb 2000

Eyelite Optical Industries Vs Commissioner of Cus.

Karnataka High Court · (2000) 71 ECC 499 : (2000) 121 ELT 593

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111 (d), 111 (m)Finance Act, 1988 — Section 86

High Courts22 Feb 2000

Smt. Parvathamma Vs C. Subramanyam and Others

Karnataka High Court · (2001) ACJ 876 : AIR 2000 Kar 309 : (2001) 1 DMC 498 : (2000) 6 KarLJ 322 : (2000) 3 KCCR 73 SN

Motor Vehicles Act, 1988 — Section 166, 166 (c)Hindu Marriage Act, 1955 — Section 11, 5Hindu Succession Act, 1956 — Section 16, 8

High Courts22 Feb 2000

The United India Insurance Company Limited, Bangalore Vs S. Siddeswara and Another

Karnataka High Court · (2001) 1 ACC 764 : (2001) ACJ 1621 : (2001) 1 KarLJ 573

Motor Vehicles Act, 1988 — Section 95, 95 (1) (b), 95 (1) (b) (i), 96

High Courts22 Feb 2000

Eyelite Optical Industries Private Limited Vs The Commissioner of Customs

Karnataka High Court · (2000) 3 KCCR 1599

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111 (d), 111 (m), 112, 124Finance Act, 1998 — Section 86, 95 (ii) (b)

High Courts21 Feb 2000

S.A. Aswathanarayana and Another Vs The Returning Officer, Somanahalli Grama Panchayat, Bangalore Rural District and Others

Karnataka High Court · (2000) ILR (Kar) 4229 : (2001) 1 KarLJ 108

Constitution of India, 1950 — Article 243O, 329Karnataka Panchayat Raj Act, 1993 — Section 15, 19Representation of the Peoples Act, 1951 — Section 80

High Courts21 Feb 2000

Basanagouda and Another Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 95 : (2000) 6 KarLJ 526

Karnataka Panchayat Raj Act, 1993 — Section 10, 10 (2), 165, 9Registration of Electors Rules, 1960 — Rule 21, 23