High Courts21 Feb 2000
Commissioner of Income Tax Vs Vijaya Enterprises
Karnataka High Court · (2001) 250 ITR 407 : (2002) 120 TAXMAN 262
Income Tax Act, 1961 — Section 43 B
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 41 of 50
High Courts21 Feb 2000
H. Rajaiah and Others Vs State of Karnatka and Another
Karnataka High Court · (2000) ILR (Kar) 4989 : (2000) 6 KarLJ 401
Constitution of India, 1950 — Article 14, 165, 310Karnataka Improvement Boards Act, 1976 — Section 5Karnataka Urban Development Authorities Act, 1987 — Section 5, 6
High Courts20 Feb 2000
Rukmayya Gowda And Others Vs Subbanna Gowda And Others
Karnataka High Court · (2000) 3 KarLJ 619
Karnataka Land Reforms Act, 1961 — Section 21
High Courts18 Feb 2000
A. Keshava Bhat Vs Income Tax Officer and Others
Karnataka High Court · (2001) 166 CTR 421 : (2001) ILR (Kar) 2126 : (2001) 247 ITR 83 : (2001) 4 KCCR 304 SN : (2001) 115 TAXMAN 208
Income Tax Act, 1961 — Section 6 F (1)Income Tax Rules, 1962 — Rule 271A, 273B, 44AA (3)
High Courts18 Feb 2000
G. Shivanna Vs Smt. S. Parvathamma and Others
Karnataka High Court · (2000) 7 KarLJ 167
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts18 Feb 2000
B.S. Venkatachalapathy Shetty (Deceased) by L.RS Vs C.J. Panduranga Setty
Karnataka High Court · (2000) 8 KarLJ 114
Civil Procedure Code, 1908 (CPC) — Section 2(2)
High Courts17 Feb 2000
M.S. Mahadevaprasad and Others Vs Mahadevaiah and Others
Karnataka High Court · (2001) 1 CivCC 319 : (2001) ILR (Kar) 462 : (2001) 1 KarLJ 23 : (2000) 2 KCCR 46 SN : (2001) 2 RCR(Civil) 520
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 39 Rule 2A
High Courts17 Feb 2000
K.M. Somaiah Vs The Secretary, Government of Karnataka, Revenue Department, Bangalore and Others
Karnataka High Court · AIR 2000 Kar 374 : (2001) 1 CivCC 328 : (2000) 5 KarLJ 501 : (2001) 3 RCR(Civil) 75
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114Limitation Act, 1963 — Section 24, 3, 4
High Courts17 Feb 2000
Kumari Sneha Vs National Insurance Company Limited, Krishnagiri, Tamil Nadu and Another
Karnataka High Court · (2001) ACJ 862 : (2000) ILR (Kar) 2792 : (2000) 6 KarLJ 40 : (2000) 3 KCCR 2095
High Courts16 Feb 2000
Sri. G. Thippeswamy Vs Thippeswamy and Another
Karnataka High Court · (2000) 3 KCCR 1784
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 115
High Courts16 Feb 2000
Gowramma and Others Vs Upendra Padiyar
Karnataka High Court · (2000) 5 KarLJ 566 : (2000) 3 KCCR 1930
Karnataka Land Reforms Act, 1961 — Section 132, 133, 133 (1)
High Courts16 Feb 2000
The City Municipal Council, Shimoga Vs Smt. Lakshmamma and Others
Karnataka High Court · AIR 2000 Kar 238 : (2000) ILR (Kar) 1298 : (2000) 3 KarLJ 4 : (2000) 2 KCCR 1160
Constitution of India, 1950 — Article 226
High Courts16 Feb 2000
Karnataka State Road Transport Corporation, Bangalore Vs Regional Transport Authority, Dakshina Kannada District, Mangalore and Others
Karnataka High Court · (2000) 3 KarLJ 652
Motor Vehicles Act, 1988 — Section 47, 57, 71 (1), 80 (2), 90
High Courts16 Feb 2000
Arvind Vs Sri Bhagyashree Finance Corporation (Registered), Bijapur and Others
Karnataka High Court · (2000) 3 CivCC 265 : (2000) 4 KarLJ 169
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts16 Feb 2000
Smt. Lachawwa alias Laxmavva Vs Pandappa Hanamappa Shiragavi and Another
Karnataka High Court · (2000) 6 KarLJ 160
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2), Order 2 Rule 2, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 36, 38, 39, 45
High Courts16 Feb 2000Allowed
Karnataka State Road Transport Corporation Vs Regional Transport Authority, D.K. District and Others
Karnataka High Court · (2000) 2 KCCR 1491
Motor Vehicles Act, 1988 — Section 71 (1), 80 (2), 90
High Courts16 Feb 2000
Karnataka State Road Transport Corporation Vs Regional Transport Authority and Others
Karnataka High Court · (2000) 2 ACC 549
Motor Vehicles Act, 1988 — Section 47 (1), 47 (3), 57, 90
High Courts15 Feb 2000Dismissed
Smt. Susheela and Others Vs Bhaskar and Others
Karnataka High Court · (2000) 2 KCCR 1401
Hindu Succession Act, 1956 — Section 15, 17, 19Succession Act, 1925 — Section 109
High Courts15 Feb 2000
The Works Manager, Karnataka State Road Transport Corporation, Hubli and Another Vs Karnataka State Road Transport Employees'' Union, Hubli
Karnataka High Court · (2000) 7 KarLJ 154
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Feb 2000Allowed
Damayanthi and Others Vs Sri. Venkateshwara Exhibitors and Others
Karnataka High Court · (2000) 2 KCCR 1482
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (1), Order 22 Rule 4 (2), Order 22 Rule 4 (4)