High Courts24 Nov 2000
Senapathy Synams Insulations (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2001) 166 CTR 277 : (2001) 248 ITR 656 : (2001) 117 TAXMAN 216
Income Tax Act, 1961 — Section 143 (3), 256 (1), 263
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 5 of 50
High Courts23 Nov 2000
Managing Director, K.S.R.T. Corporation Vs K.T. Jayaram
Karnataka High Court · (2002) 4 LLJ 553
High Courts23 Nov 2000
Sri. M. Jayaram since deceased by L.Rs. Vs The Management of Karnataka State Road Transport Corporation
Karnataka High Court · (2001) 1 KCCR 504
High Courts22 Nov 2000Allowed
Sri. C. Karunakar Vs The Joint Director of Land Records, Gulbarga Division and Others
Karnataka High Court · (2001) 1 KCCR 364
Constitution of India, 1950 — Article 136
High Courts22 Nov 2000
Deepak B. Kochari Vs Accountant General, Department of Indian Audit and Accounts and Others
Karnataka High Court · (2001) ILR (Kar) 17 : (2001) 4 KarLJ 1
Constitution of India, 1950 — Article 226
High Courts22 Nov 2000
North West Karnataka Road Transport Corporation Vs S.J. Fernandes
Karnataka High Court · (2001) 89 FLR 813 : (2001) ILR (Kar) 1264 : (2001) 1 KCCR 37 SN : (2002) 4 LLJ 546
High Courts22 Nov 2000Dismissed
Sri. M.D. Mahadev Vs Mariyappa since deceased by his LRs. and Another
Karnataka High Court · (2001) 1 KCCR 268
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Land Reforms Act, 1961 — Section 122, 48 A, 5Karnataka Land Revenue Act, 1964 — Section 133
High Courts22 Nov 2000
Municipal Teachers Training Institute, Chickballapur Vs The National Council for Teacher Education, New Delhi and Others
Karnataka High Court · (2000) ILR (Kar) 5004 : (2001) 1 KarLJ 50 : (2001) 1 KCCR 7 SN
Constitution of India, 1950 — Article 226, 227National Council for Teacher Education (Application for Recognition, the Manner of Sub-mission, Determination of Conditions for Recognition of Institutions and Permission to start New Courses of Training) Regulations, 1995 — Regulation 8National Council for Teachers Education Act, 1993 — Section 12, 13, 14, 15, 17
High Courts22 Nov 2000
Industrial Credits and Development Syndicate Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2001) 251 CTR 720 : (2001) 251 ITR 720 : (2001) 118 TAXMAN 705
Income Tax Act, 1961 — Section 2 (14), 256 (1), 45
High Courts21 Nov 2000Dismissed
Sri. Krishnappa Karad since dead by LRs. Vs Sri. Hanumanthappa Karad and Others
Karnataka High Court · (2001) 1 KCCR 319
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 2 (11), 2 (3)
High Courts21 Nov 2000
Shivalingappa Vs Management of Minerva Mills and Others
Karnataka High Court · (2001) 90 FLR 382 : (2001) 1 KCCR 27 SN : (2001) 2 LLJ 451
High Courts21 Nov 2000
Yellalinga Education Trust and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 4972 : (2001) 2 KarLJ 102
Karnataka State Universities Act, 1976 — Section 53, 53 (5)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 45, 45 (5)
High Courts21 Nov 2000
Dr. S. D. Nagaraj Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 430 : (2001) 4 KarLJ 268 : (2001) 4 KCCR 384 SN
Karnataka Municipal Corporations Act, 1976 — Section 421
High Courts21 Nov 2000Dismissed
Bettaiah Vs The State of Karnataka and Others
Karnataka High Court · (2001) 3 KCCR 1829
Karnataka Land Revenue Act, 1964 — Section 50, 94 AKarnataka Land Revenue Rules, 1966 — Rule 108D
High Courts20 Nov 2000
Gopalaswamy (deceased) by L.Rs. and Another Vs The Management of Usha Martin Industries and Another
Karnataka High Court · (2001) 3 KCCR 1796
Payment of Gratuity Act, 1972 — Section 4 (6)
High Courts20 Nov 2000Allowed
Bopalaswamy (since deceased) by LRs and Another Vs Management of Usha Martin Industries and Another
Karnataka High Court · (2001) 90 FLR 934 : (2001) 2 LLJ 1060
Payment of Gratuity Act, 1972 — Section 4 (6)
High Courts20 Nov 2000
Chandrakantha Vs Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2002) 4 LLJ 538
High Courts20 Nov 2000Dismissed
Geetabai and Others Vs State Bank of India and Others
Karnataka High Court · AIR 2001 Kar 294
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 72 (3), 115
High Courts20 Nov 2000Dismissed
N. Veerabhadrappa Vs Smt. Shivamma and another
Karnataka High Court · (2001) ILR (Kar) 679 : (2001) 4 KarLJ 630 : (2001) 4 KCCR 391 SN
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts20 Nov 2000
D.V. Lakshmana Rao Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 2689 : (2001) 4 KarLJ 185 : (2001) 1 KCCR 325
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (7), 5Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 30Land Acquisition Act, 1894 — Section 11 A