COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 48 of 50

High Courts14 Jan 2000

C.S. Gurushanthappa Vs State of Karnataka and Others

Karnataka High Court · (2000) 3 KarLJ 37 : (2000) 2 KCCR 8 SN

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Karnataka High Court Act, 1961 — Section 4Land Acquisition Act, 1894 — Section 4, 5, 9

High Courts14 Jan 2000

Nalinikant Vs Ramacharya Burli (deceased) by L.Rs and another

Karnataka High Court · (2000) ILR (Kar) 1681 : (2000) 4 KarLJ 314

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 30

High Courts13 Jan 2000

S.K. Ravi Shankar Vs State of Karnataka And Others

Karnataka High Court · (2000) ILR (Kar) 1786 : (2001) 1 KarLJ 162 : (2000) 4 KCCR 399 SN

Constitution of India, 1950 — Article 226Karnataka Village Offices Abolition Act, 1961 — Section 12, 12 (1), 6

High Courts13 Jan 2000Dismissed

The Special Land Acquisition Officer Vs Parayya Hampayya Badasurmath

Karnataka High Court · (2000) 3 KCCR 2154

Limitation Act, 1963 — Section 24, 3, 4, 5

High Courts12 Jan 2000Dismissed

State of Karnataka Vs Cherimonu @ Mohammed Ali

Karnataka High Court · (2000) 2 KCCR 1143

High Courts12 Jan 2000

E. Bhaskar Rao Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4718 : (2000) 6 KarLJ 435

Karnataka Land Revenue Act, 1964 — Section 81, 95, 95 (1)

High Courts12 Jan 2000

Suresh Ramachandrappa Kilabanur and Others Vs Kum. Vidya

Karnataka High Court · (2000) 5 KarLJ 371 : (2000) 3 KCCR 1934

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 151, 9, 96 (1)

High Courts12 Jan 2000

R. Guruswamy Vs M/s. Sree Balaji Cotton Industries, Halakundi, Bellary District

Karnataka High Court · (2000) 2 CivCC 457 : (2002) 112 CompCas 475 : (2000) ILR (Kar) 1415 : (2000) 3 KarLJ 476 : (2000) 2 KCCR 1203

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Jan 2000

Krishna alias Krishnan Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 2696 : (2000) ILR (Kar) 4845 : (2001) 1 KarLJ 24

Penal Code, 1860 (IPC) — Section 201, 302, 376

High Courts12 Jan 2000

State Vs Prakashaiah

Karnataka High Court · (2000) CriLJ 3738 : (2000) 3 KarLJ 352 : (2000) 2 KCCR 1317

Penal Code, 1860 (IPC) — Section 321, 326, 335

High Courts12 Jan 2000

Commissioner of Income Tax Vs N.G.E.F. Limited

Karnataka High Court · (2000) 161 CTR 280 : (2000) 244 ITR 665

Income Tax Act, 1961 — Section 140 A, 214 (1A), 244 (1A)

High Courts12 Jan 2000Allowed

Elgi Tyres and Tread Ltd. Vs Deputy Commissioner of Commercial Taxes (Customs) VII and Others

Karnataka High Court · (2000) 120 STC 261

Karnataka Sales Tax Act, 1957 — Section 21 (2), 5 B

High Courts11 Jan 2000

Pulakeshi Power Company Private Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 256 : (2000) ILR (Kar) 1232 : (2000) 2 KarLJ 314 : (2000) 2 KCCR 12 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 14, 19, 226Electricity (Supply) Act, 1948 — Section 29 (2)

High Courts11 Jan 2000

M/s. Padmini Products, Bangalore Vs The Regional Director, Employees'' State Insurance Corporation, Bangalore and Others

Karnataka High Court · (2000) 86 FLR 414 : (2000) ILR (Kar) 2370 : (2000) 2 KarLJ 369 : (2000) 4 KCCR 240 SN : (2000) 2 LLJ 58

Employees State Insurance Act, 1948 — Section 75 (1) (g), 82, 82 (2)

High Courts11 Jan 2000

Commissioner of Income Tax Vs A. Janardhana Shetty

Karnataka High Court · (2001) 250 ITR 405 : (2002) 120 TAXMAN 259(1)

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

High Courts11 Jan 2000

M/s. Gayathri Chemical Industry Private Limited, Bommasandra Industrial Area, Anekal Taluk, Bangalore District Vs The Additional Commissioner of Commercial Taxes, Zone-ii, Bangalore and Others

Karnataka High Court · (2000) 48 KarLJ 83

Karnataka Sales Tax Act, 1957 — Section 28A(2)

High Courts11 Jan 2000

Syed Abdul Samad And Another Vs Jabbar Hussain

Karnataka High Court · (2000) 2 ACC 38 : (2001) ACJ 574 : (2000) 85 FLR 765 : (2000) ILR (Kar) 1437 : (2000) 2 KarLJ 439 : (2000) 2 KCCR 816 : (2000) 2 LLJ 391

High Courts10 Jan 2000

State of Karnataka Vs Abdul Gaffar

Karnataka High Court · (2000) CriLJ 4456

Penal Code, 1860 (IPC) — Section 380, 411, 457

High Courts10 Jan 2000

The Oriental Insurance Company Limited, Bangalore Vs Smt. Rathnamma and Another

Karnataka High Court · (2000) 2 ACC 711 : (2001) ACJ 231 : (2000) 86 FLR 330 : (2000) ILR (Kar) 1894 : (2000) 4 KarLJ 182

Railways Act, 1989 — Section 2 (34)Workmens Compensation Act, 1923 — Section 2 (n)

High Courts10 Jan 2000

Chowdappa and others Vs Chowdappa (Deceased) by L.Rs and others

Karnataka High Court · (2000) 2 CivCC 251 : (2000) ILR (Kar) 825 : (2000) 2 KarLJ 292

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 9Karnataka Land Reforms Act, 1961 — Section 132 (1), 133 (2), 44, 45, 48