High Courts27 Jan 2000
State by Police Inspector, Bureau of Investigation, Karnataka Lokayuktha, City Division, Bangalore Vs H. Manjunatha
Karnataka High Court · (2000) 7 KarLJ 114
Prevention of Corruption Act, 1988 — Section 7
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 46 of 50
High Courts27 Jan 2000Dismissed
Karnataka Electricity Board Vs Basavva and Another
Karnataka High Court · (2001) 2 ACC 306 : (2002) ACJ 1043 : (2001) 3 CivCC 548
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 12
High Courts25 Jan 2000
Ramakrishna Aithala and Another Vs Smt. Bhagi Shettigarthy (Deceased) By L.r.
Karnataka High Court · (2000) ILR (Kar) 1880 : (2000) 3 KarLJ 134 : (2000) 2 KCCR 32 SN
Karnataka Land Reforms Act, 1961 — Section 38, 38 (1) (a), 45
High Courts25 Jan 2000
B.V. Ramanujam and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 255 : (2000) ILR (Kar) 1657 : (2000) 4 KarLJ 291 : (2000) 2 KCCR 1213
Karnataka Religious and Charitable Institutions Act, 1927 — Section 41, 6, 7
High Courts25 Jan 2000
A.G. Sathyanarayana Shetty Vs M/s. State Bank of Mysore, Bangarpete Branch, Kolar District and others
Karnataka High Court · AIR 2000 Kar 280 : (2002) 109 CompCas 559 : (2000) ILR (Kar) 1797 : (2000) 4 KarLJ 256 : (2000) 3 KCCR 1767
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2 (g), 20, 34
High Courts25 Jan 2000Dismissed
Smt. K.S. Nagalambika Vs Corporation Bank and Another
Karnataka High Court · AIR 2000 Kar 201 : (2001) 106 CompCas 509 : (2000) 2 KCCR 1237
Contract Act, 1872 — Section 171
High Courts25 Jan 2000Allowed
Vimal Appayya Markal Vs The Land Tribunal and Others
Karnataka High Court · (2000) 2 KCCR 1523
Karnataka Land Reforms Act, 1961 — Section 21, 21 (1), 24
High Courts24 Jan 2000
Smt. T. Jayamma Vs The Bangalore University and Others
Karnataka High Court · (2000) 2 CivCC 646 : (2000) ILR (Kar) 1528 : (2000) 3 KarLJ 107 : (2000) 2 KCCR 1205
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1Hindu Succession Act, 1956 — Section 8
High Courts24 Jan 2000
Commissioner of Income Tax Vs A. Janardhana Shetty
Karnataka High Court · (2002) 173 CTR 252
Income Tax Act, 1961 — Section 37 (1)
High Courts21 Jan 2000
Sridhar G. Jindgade alias S.G. Jingade and Others Vs Smt. Satyavathi
Karnataka High Court · (2000) CriLJ 2862 : (2000) 2 DMC 541 : (2000) 4 KarLJ 156 : (2000) 2 KCCR 1349
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313, 397Hindu Marriage Act, 1955 — Section 13, 17, 5 (i)Penal Code, 1860 (IPC) — Section 34, 494, 495
High Courts21 Jan 2000
Syed Ismail and Another Vs Smt. Shamshia Begum and Another
Karnataka High Court · AIR 2000 Kar 234 : (2000) 2 CivCC 432 : (2000) 2 CivCC 432 : (2000) ILR (Kar) 1338 : (2000) 3 KarLJ 66 : (2000) 2 KCCR 1264
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 10, 2 (9)
High Courts21 Jan 2000
Puttanna and Another Vs Lakshmana and Others
Karnataka High Court · (2001) ACJ 113 : AIR 2000 Kar 187 : (2000) ILR (Kar) 1098 : (2000) 1 KarLJ 603
Constitution of India, 1950 — Article 14, 141Motor Vehicles Act, 1939 — Section 110 CCMotor Vehicles Act, 1988 — Section 171
High Courts21 Jan 2000
The State of Karnataka Vs Peter Prank
Karnataka High Court · (2000) 3 KCCR 1924
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts21 Jan 2000
Rafeek Husensab Korti Vs State of Karnataka
Karnataka High Court · (2001) 3 KarLJ 258 : (2000) 4 KCCR 375 SN
Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Jan 2000
State of Karnataka Vs Peter Prank
Karnataka High Court · (2001) 1 ACC 704 : (2000) CriLJ 3516 : (2000) ILR (Kar) 2164 : (2000) 6 KarLJ 20
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts20 Jan 2000
Rathanamma Vs R. Jayaram and Others
Karnataka High Court · (2000) 2 KCCR 1137
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 114 A
High Courts20 Jan 2000
K. Shivaram Karanth Vs State of Karnataka and others
Karnataka High Court · AIR 2000 Kar 193 : (2000) ILR (Kar) 1294 : (2000) 2 KarLJ 452 : (2000) 2 KCCR 927
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2 (j)Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 100 (1) (1), 36
High Courts20 Jan 2000
Balakeshwara and Company, Bidar Vs The Additional Commissioner of Commercial Taxes, Davanagere Zone, Davanagere
Karnataka High Court · (2001) 50 KarLJ 79
Karnataka Sales Tax Act, 1957 — Section 2(1)(UL)Karnataka Sales Tax Rules, 1957 — Rule 6(4)(F)
High Courts20 Jan 2000
V.N. Murthy Vs P. Raman
Karnataka High Court · (2000) 7 KarLJ 96
Limitation Act, 1963 — Article 64Registration Act, 1908 — Section 47
High Courts20 Jan 2000
Smt. Gullamma and Another Vs Basheer Sab and Another
Karnataka High Court · (2000) 2 ACC 498 : (2001) ACJ 97 : (2000) ILR (Kar) 1156 : (2000) 2 KarLJ 393 : (2000) 4 KCCR 286 SN