High Courts15 Feb 2000
M/s. Bharat Electronics Limited, Bangalore and another Vs V. Ethiraj
Karnataka High Court · AIR 2000 Kar 314 : (2000) 3 CivCC 340 : (2000) 5 KarLJ 23 : (2000) 3 KCCR 2050
Limitation Act, 1963 — Section 113
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 42 of 50
High Courts14 Feb 2000Dismissed
Dr. D. Krithiveni Vs P. Shivaram
Karnataka High Court · (2001) 3 CivCC 614 : (2001) 4 KarLJ 627 : (2000) 2 KCCR 37 SN : (2002) 1 RCR(Civil) 405
Civil Procedure Code, 1908 (CPC) — Section 151, 94, 94 (b)Criminal Procedure Code, 1973 (CrPC) — Section 430
High Courts14 Feb 2000
Akkirampura Grama Panchayat Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 278 : (2000) ILR (Kar) 1594 : (2000) 4 KarLJ 226 : (2000) 2 KCCR 1530
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65 (1), 8 (1)Karnataka Panchayat Raj Act, 1993 — Section 199
High Courts14 Feb 2000
D.S. Sachdev Vs B.V. Chitti Babu
Karnataka High Court · (2000) ILR (Kar) 764
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1), 29 (4)
High Courts14 Feb 2000Dismissed
B. Muniswamy Vs Sri. B. Gopala Krishna
Karnataka High Court · (2000) 2 KCCR 1423
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10 (2)
High Courts14 Feb 2000Allowed
Shri D.S. Sachdev Vs Shri B.V. Chitti Babu
Karnataka High Court · (2000) 2 KCCR 975
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1) (h), 29 (4), 3
High Courts12 Feb 2000Allowed
Commissioner of Income Tax Vs N.G.E.F. Ltd.
Karnataka High Court · (2001) 115 TAXMAN 590
High Courts11 Feb 2000
Smt. Parvathamma Vs Smt. Kalamma and others
Karnataka High Court · (2001) 1 CivCC 320 : (2000) 6 KarLJ 72 : (2000) 2 KCCR 1515 : (2001) 2 RCR(Civil) 521
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107, 107 (2)
High Courts11 Feb 2000
Guna alias Koonumuthu and Others Vs State of Karnataka and Another
Karnataka High Court · (2000) ILR (Kar) 3233 : (2000) 6 KarLJ 1
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 120 B, 143, 144, 147, 149Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 1 (4), 3, 4, 5
High Courts11 Feb 2000
B.A. Harish Gowda Vs P. Lankesh
Karnataka High Court · (2000) ILR (Kar) 2657 : (2000) 5 KarLJ 283 : (2000) 4 KCCR 251 SN
Criminal Procedure Code, 1973 (CrPC) — Section 200, 259, 397, 397 (3)Penal Code, 1860 (IPC) — Section 500
High Courts11 Feb 2000Dismissed
Smt. Appiamma Vs Lawrance D''Souza
Karnataka High Court · AIR 2000 Kar 246 : (2000) 2 KCCR 1405
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Civil Practice Rules, 1967 — Rule 220 (2)
High Courts11 Feb 2000Dismissed
Karnataka Electricity Board and Another Vs Sri. M.B. Boraiah
Karnataka High Court · (2000) 2 KCCR 1242
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10, 16 (3)
High Courts11 Feb 2000
Khandappa and others Vs The Special Land Acquisition Officer
Karnataka High Court · (2000) 3 KarLJ 521 : (2000) 2 KCCR 1505
High Courts11 Feb 2000
Tata Elxsi Limited, Bangalore Vs Anand Joshi
Karnataka High Court · (2000) 3 KarLJ 517 : (2000) 2 KCCR 45 SN
Arbitration and Conciliation Act, 1996 — Section 11 (5), 7 (4) (c)
High Courts11 Feb 2000
Karnataka Electricity Board, Bangalore and another Vs M.B. Boraiah
Karnataka High Court · AIR 2000 Kar 222 : (2000) 3 KarLJ 465
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10, 16 (3)
High Courts11 Feb 2000
Commissioner of Income Tax Vs A.J. Shetty Family Trust
Karnataka High Court · (2001) 250 ITR 406 : (2002) 120 TAXMAN 260
Income Tax Act, 1961 — Section 43 BKarnataka Excise Act, 1965 — Section 24
High Courts11 Feb 2000
Nilakantarao Nadig Vs Canara Bank, Sorab Branch, Shimoga District and Another
Karnataka High Court · AIR 2000 Kar 185 : (2000) 2 CivCC 475 : (2001) 106 CompCas 550 : (2000) 3 KarLJ 318
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51Constitution of India, 1950 — Article 14, 21Contract Act, 1872 — Section 128
High Courts11 Feb 2000Dismissed
Sri. Nilakantarao Nadig Vs The Canara Bank and Another
Karnataka High Court · (2000) 2 KCCR 1294
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51Constitution of India, 1950 — Article 14, 21Contract Act, 1872 — Section 128
High Courts11 Feb 2000
Commissioner of Income Tax Vs Comfund Financial Services
Karnataka High Court · (2000) 245 ITR 143
Income Tax Act, 1961 — Section 256 (1), 28 (iv), 41 (1)
High Courts11 Feb 2000Allowed
Mittal Investment Corporation Vs Additional Commissioner of Commercial Taxes, Zone I
Karnataka High Court · (2001) 121 STC 14
Income Tax Act, 1961 — Section 32 (1)Karnataka Sales Tax Act, 1957 — Section 5 B