COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 45 of 50

High Courts31 Jan 2000

H.S. Devaraj and others Vs State Election Commissioner, Karnataka State, Bangalore and others

Karnataka High Court · AIR 2000 Kar 311 : (2000) ILR (Kar) 1493 : (2000) 3 KarLJ 229

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

High Courts31 Jan 2000

Shankar and another Vs Madhukar Bandopant Kulkarni and another

Karnataka High Court · (2000) ILR (Kar) 1019 : (2000) 2 KarLJ 422

Karnataka Land Reforms Act, 1961 — Section 133, 133 (2), 77, 77 A

High Courts31 Jan 2000

M.G. Eswara Rao Vs Smt. Rabiyabi and Others

Karnataka High Court · AIR 2000 Kar 232 : (2000) ILR (Kar) 998 : (2000) 2 KarLJ 568 : (2000) 2 KCCR 839

Civil Procedure Code, 1908 (CPC) — Section 97

High Courts31 Jan 2000

Viswanath Kappathanavar and Another Vs Channu Patil and Another

Karnataka High Court · AIR 2000 Kar 247 : (2000) ILR (Kar) 1646 : (2000) 3 KarLJ 56

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b), 4

High Courts31 Jan 2000

Smt. Fulwanti Agarwal and Others Vs Naresh Kumar and Another

Karnataka High Court · (2000) CriLJ 3236 : (2000) ILR (Kar) 2034 : (2000) 4 KarLJ 176 : (2000) 3 KCCR 1626

Criminal Procedure Code, 1973 (CrPC) — Section 2 (d), 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420

High Courts31 Jan 2000Dismissed

State of Karnataka Vs Mazhar Alim

Karnataka High Court · (2000) CriLJ 2534 : (2000) 2 KCCR 1470

High Courts31 Jan 2000

S. Mahadevaiah Vs The Secretary, Department of Rural Development and Panchayat Raj, Government of Karnataka, Bangalore and Others

Karnataka High Court · AIR 2000 Kar 250 : (2000) 3 KarLJ 385 : (2000) 2 KCCR 1255

Karnataka Panchayat Raj Act, 1993 — Section 138, 140, 148, 177, 177 (2)

High Courts31 Jan 2000Allowed

Sri. Viswanath Kappathanavar and Another Vs Sri. Channu Patil and Another

Karnataka High Court · (2000) 2 KCCR 1250

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1), 4

High Courts31 Jan 2000Partly Allowed

K. Manjunath Vs Basavaiah and Others

Karnataka High Court · (2001) ACJ 38 : AIR 2000 Kar 358 : (2000) 2 KCCR 1168

Motor Vehicles Act, 1988 — Section 147, 147 (1)

High Courts31 Jan 2000Dismissed

Shri Shankar and Another Vs Shri Madhukar Bandopant and Another

Karnataka High Court · (2000) 2 KCCR 1170

Karnataka Land Reforms Act, 1961 — Section 133, 133 (2), 77, 77 A

High Courts28 Jan 2000Allowed

M. Mohan Nayak Vs M.S. Ibrahim and Another

Karnataka High Court · (2000) 2 KCCR 1022

Arbitration Act, 1940 — Section 14, 15Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 49

High Courts28 Jan 2000Dismissed

Pan Office Systems Private Limited Vs Blow Plast Limited

Karnataka High Court · (2000) 2 KCCR 1501

Sale of Goods Act, 1930 — Section 61 (2) (a)

High Courts28 Jan 2000Allowed

Sri. Keshava Bhandary and Another Vs The State of Karnataka

Karnataka High Court · (2000) 3 KCCR 1702

Penal Code, 1860 (IPC) — Section 109, 307, 447

High Courts28 Jan 2000Dismissed

K.N.K. Iyengar Vs Vijaya Bank and Another

Karnataka High Court · (2000) 2 KCCR 1247

General Clauses Act, 1897 — Section 3 (26), 4Transfer of Property Act, 1882 — Section 2, 8

High Courts28 Jan 2000Dismissed

Pan Office Systems Pvt. Ltd. Vs Blow Plast Ltd.

Karnataka High Court · (2003) 115 CompCas 600

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Sale of Goods Act, 1930 — Section 61 (2) (a)

High Courts28 Jan 2000

Rudrappa and Others Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 78

Penal Code, 1860 (IPC) — Section 307, 325, 326, 34

High Courts28 Jan 2000Allowed

Sri. Maqbool Pasha Husseni Baig Vs The Union of India (UOI) and Others

Karnataka High Court · (2000) 3 KCCR 2283

Constitution of India, 1950 — Article 14, 19, 21, 226

High Courts27 Jan 2000

Syed Mohammed Adil Pasha Khadri Vs Karnataka Board of Wakfs, Bangalore and Others

Karnataka High Court · (2000) ILR (Kar) 2865 : (2000) 5 KarLJ 290 : (2000) 3 KCCR 1918

Waqf Act, 1995 — Section 26 A, 60, 65

High Courts27 Jan 2000Allowed

Employees State Insurance Corporation Vs Sri. P.S. Sreekantadatta

Karnataka High Court · (2000) 2 KCCR 1215

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378 (4), 468, 468 (2) (c), 468 (3) (c)Employees State Insurance Act, 1948 — Section 85 (e), 85 (i), 85 A, 86 (1), 93Penal Code, 1860 (IPC) — Section 21

High Courts27 Jan 2000

Employees'' State Insurance Corporation, Bangalore Vs P.S. Sreekantadatta

Karnataka High Court · (2000) 86 FLR 89 : (2000) ILR (Kar) 1498 : (2000) 2 KarLJ 549 : (2000) 2 LLJ 102

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4), 468 (2) (c), 472, 473Employees State Insurance Act, 1948 — Section 85 (e), 85 A