COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 44 of 50

High Courts08 Feb 2000

Asthan-E-Khadri Trust, Bangalore and Others Vs Karnataka State Board of Wakfs, Bangalore and Others

Karnataka High Court · (2000) ILR (Kar) 801 : (2001) 2 KarLJ 509 : (2000) 4 KCCR 200 SN

Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1995 — Section 3, 65

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High Courts08 Feb 2000

D.B. Avalakki and Another Vs Union of India and Others

Karnataka High Court · (2000) 2 ACC 764 : (2001) ACJ 1258 : AIR 2000 Kar 269 : (2000) ILR (Kar) 1613 : (2000) 4 KarLJ 237 : (2000) 3 KCCR 1613

Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)Railway Accidents and Untoward Incidents (Compensation) Amendment Rules, 1990 — Rule 3Railway Claims Tribunal Act, 1987 — Section 13, 18 (3) (i)

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High Courts08 Feb 2000

State Vs Abdul Aziz Miyan and Another

Karnataka High Court · (2000) ILR (Kar) 3787 : (2000) 5 KarLJ 314 : (2000) 3 KCCR 2097

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts07 Feb 2000

The Commissioner of Central Excise, Bangalore Vs Jindal Aluminium Limited, Bangalore and another

Karnataka High Court · (2000) 71 ECC 409 : (2000) ECR 569 : (2000) 122 ELT 645 : (2000) ILR (Kar) 3271 : (2001) 3 KarLJ 450 : (2000) 3 KCCR 72 SN

Central Excise Rules, 1944 — Rule 209A

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High Courts07 Feb 2000

State Vs Madesha and Others

Karnataka High Court · (2000) 4 KarLJ 403 : (2000) 3 KCCR 1595

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 201

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High Courts04 Feb 2000Dismissed

Sri. K. Seetharam Vs Smt. B.U. Papamma and Another

Karnataka High Court · (2000) 2 KCCR 956

Limitation Act, 1963 — Section 5

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High Courts04 Feb 2000

Karnataka State Road Transport Corporation, Bangalore Vs Gundappa

Karnataka High Court · (2000) 86 FLR 94 : (2000) 2 KarLJ 506 : (2000) 2 KCCR 806

Industrial Disputes Act, 1947 — Section 10 (4-A)

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High Courts04 Feb 2000

M/s. R.S. Exports Bangalore Vs State of Karnataka and Another

Karnataka High Court · AIR 2000 Kar 332 : (2000) 5 KarLJ 131 : (2000) 3 KCCR 2179

Karnataka Minor Mineral Concession Rules, 1994 — Rule 11, 34 (2), 8 (4)

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High Courts04 Feb 2000

Momammed Mirajuddin Vs M.A. Iqbal and Others

Karnataka High Court · (2000) 6 KarLJ 431 : (2000) 3 KCCR 1780

Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a)26, 27

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High Courts04 Feb 2000

Mallappa Vs Yamanayya and another

Karnataka High Court · (2000) 2 ACC 185 : (2001) ACJ 795 : (2000) ILR (Kar) 919 : (2000) 3 KarLJ 226 : (2000) 2 KCCR 890

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High Courts04 Feb 2000Dismissed

Crystal Chemical Industries Vs Jips Dyechem Industries and Others

Karnataka High Court · (2002) 109 CompCas 299

Negotiable Instruments Act, 1881 (NI) — Section 138, 141 (1), 141 (2)

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High Courts02 Feb 2000

A. Ramadas Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4385 : (2001) 3 KarLJ 292

Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 12 (4), 14Karnataka Lokayukta Act, 1984 — Section 12 (3)Penal Code, 1860 (IPC) — Section 120 B

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High Courts02 Feb 2000Dismissed

The Management of Cipla Limited, Bangalore Vs Cipla Karmikara Sangha (Registered), Bangalore

Karnataka High Court · (2001) 3 KarLJ 346 : (2001) 2 LLJ 476

Payment of Bonus Act, 1965 — Section 10, 11, 9

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High Courts02 Feb 2000

State of Karnataka Vs K.M. Kukkappa

Karnataka High Court · (2000) ILR (Kar) 4403 : (2001) 1 KarLJ 255

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307

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High Courts02 Feb 2000

Balbir Singh Vs Union of India and Others

Karnataka High Court · (2000) 7 KarLJ 126

Constitution of India, 1950 — Article 226

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High Courts02 Feb 2000

B.V. Nagarajachar Vs The Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court, Bangalore and Another

Karnataka High Court · (2000) 85 FLR 953 : (2000) ILR (Kar) 1191 : (2001) 1 KarLJ 206 : (2000) 4 KCCR 288 SN

Industrial Disputes Act, 1947 — Section 10 (1) (c)

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High Courts02 Feb 2000

State Vs Tulasidaran

Karnataka High Court · (2000) 2 ALT(Cri) 441 : (2000) CriLJ 3115 : (2000) ILR (Kar) 2967 : (2000) 4 KarLJ 25 : (2000) 2 KCCR 1472

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 448

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High Courts31 Jan 2000

Sri. Aili Chandrappa and Another Vs The Deputy Commissioner and Another

Karnataka High Court · (2001) 2 KCCR 791

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b)

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High Courts31 Jan 2000Dismissed

Sri. H.S. Devaraj and Others Vs The State Election Commissioner and Others

Karnataka High Court · (2000) 2 KCCR 1226

Constitution of India, 1950 — Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b), 4

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High Courts31 Jan 2000

M/s. Kaiser-I-Hind-Depot (By Partners), Bangalore Vs G.R. Kote

Karnataka High Court · (2000) ILR (Kar) 1384 : (2000) 3 KarLJ 303 : (2000) 2 KCCR 957

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 151Constitution of India, 1950 — Article 136, 142Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50 (1)

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