COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 43 of 50

High Courts11 Feb 2000

Rajagopal Gangadhar Sajekan Vs The High Court of Karnataka, Bangalore and others

Karnataka High Court · (2001) ILR (Kar) 29 : (2001) 3 KarLJ 418 : (2001) 4 KCCR 300 SN

Constitution of India, 1950 — Article 233, 234, 309Karnataka Civil Services Rules, 1974 — Rule 285 (4)

High Courts10 Feb 2000

Commissioner of Wealth-tax Vs S.D. Narayansa

Karnataka High Court · (2000) 161 CTR 366 : (2000) ILR (Kar) 2553 : (2000) 244 ITR 593 : (2000) 4 KCCR 213 SN

Wealth Tax Rules, 1957 — Rule 1BB

High Courts10 Feb 2000Dismissed

The Special Land Acquisition Officer, U.K.P., Narayanapur Vs Rayanagouda (Deceased) By L.R.

Karnataka High Court · (2001) 4 KarLJ 638

High Courts10 Feb 2000

C. Lakshmipathi (Deceased) by L.Rs Vs Smt. Bhanumathi and Another

Karnataka High Court · (2000) 3 KarLJ 121 : (2000) 3 KCCR 1634

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 2, 151Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 50 (1)

High Courts10 Feb 2000

R. Ranjith Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · (2000) 7 KarLJ 149

Motor Vehicles Act, 1988 — Section 47(1)(A)

High Courts10 Feb 2000

T. Krishnappa Vs State of Karnataka and Others

Karnataka High Court · (2000) 7 KarLJ 132

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 10

High Courts10 Feb 2000

Kannambadi Sreenivasa Iyengar''s Sri Harihareswara Devasthana Trust and Others Vs M. Somashekar and Others

Karnataka High Court · AIR 2000 Kar 356 : (2000) ILR (Kar) 3201 : (2001) 4 KarLJ 264 : (2000) 4 KCCR 270 SN

Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 25, 27

High Courts10 Feb 2000

Commissioner of Income Tax Vs Shiva and Co.

Karnataka High Court · (2001) 250 ITR 767 : (2001) 119 TAXMAN 597

Income Tax Act, 1961 — Section 43 BKarnataka Excise Act, 1965 — Section 17, 24

High Courts10 Feb 2000Dismissed

Rukmayya Gowda and Others Vs Subbanna Gowda and Others

Karnataka High Court · (2000) 3 KCCR 1847

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Land Revenue Act, 1964 — Section 21

High Courts09 Feb 2000Dismissed

Sri. Rasool Sheriff Vs Bangalore Development Authority

Karnataka High Court · (2000) 3 KCCR 1622

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11 A, 12, 17 (4), 4, 5 A

High Courts09 Feb 2000

J. Alexander Vs Central Bureau of Investigatin, Bangalore

Karnataka High Court · (2000) ILR (Kar) 1418 : (2000) 3 KarLJ 628

Constitution of India, 1950 — Article 267 (2)Criminal Procedure Code, 1973 (CrPC) — Section 156 (1)Penal Code, 1860 (IPC) — Section 120 B, 419, 420

High Courts09 Feb 2000

K.S. Krishnan Vs S. Ravichandra and Another

Karnataka High Court · AIR 2000 Kar 254 : (2000) 3 KarLJ 280 : (2000) 2 KCCR 1210

Arbitration Act, 1940 — Section 2 (a), 34

High Courts09 Feb 2000Allowed

J. Alexander, I.A.S. Retd. Vs Central Bureau of Investigation

Karnataka High Court · (2000) 2 KCCR 1363

Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 156 (1), 227, 228, 239Penal Code, 1860 (IPC) — Section 120 A, 120 B, 419, 420, 477 APrevention of Corruption Act, 1947 — Section 13 (1) (d), 13 (2), 5 (1) (d), 5 (2)

High Courts09 Feb 2000

Rasool Sheriff Vs Bangalore Development Authority, Bangalore

Karnataka High Court · (2000) ILR (Kar) 3315 : (2000) 4 KarLJ 253

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

High Courts09 Feb 2000

Telecom District Manager, Belgaum Vs A.A. Angali and Others

Karnataka High Court · (2000) 87 FLR 97 : (2000) ILR (Kar) 2963 : (2000) 6 KarLJ 327 : (2000) 3 KCCR 1681 : (2000) 2 LLJ 1433

Industrial Disputes Act, 1947 — Section 10, 2 (oo), 2 (oo) (bb), 25 F

High Courts08 Feb 2000Allowed

Azad Coach Builders Pvt. Limited Vs State of Karnataka

Karnataka High Court · (2001) 123 STC 473

Central Sales Tax Act, 1956 — Section 5 (3)

High Courts08 Feb 2000

The Divisional Controller, KSRTC Vs Sri. Raja Ali

Karnataka High Court · (2000) 2 KCCR 808

Industrial Disputes Act, 1947 — Section 11 A

High Courts08 Feb 2000

Lahari Recording Company Private Limited, Bangalore Vs Sourabh Marketing and Agencies Private Limited, Secunderabad

Karnataka High Court · (2000) ILR (Kar) 5057 : (2001) 4 KarLJ 78

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 151Copyright Act, 1957 — Section 19 A (2), 72, 74, 75

High Courts08 Feb 2000

Syed Shaha Fathuallah Alvi Vs The City Municipal Council, Bidar and Others

Karnataka High Court · (2000) ILR (Kar) 2400 : (2000) 4 KarLJ 272 : (2000) 3 KCCR 1677

Karnataka Municipalities Act, 1964 — Section 111, 112, 113

High Courts08 Feb 2000

The Devisional Controller, Karnataka State Road Transport Corporation, Raichur Vs Raja Ali

Karnataka High Court · (2000) 86 FLR 250 : (2000) ILR (Kar) 1326 : (2000) 3 KarLJ 53

Industrial Disputes Act, 1947 — Section 11 A