COURT ARCHIVE

Karnataka High Court judgments, 2000

984 judgments · page 6 of 50

High Courts20 Nov 2000Allowed

M. Katappa and Others Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 513

Karnataka Land Revenue Act, 1964 — Section 71, 72Karnataka Land Revenue Rules, 1966 — Rule 97, 97 (1), 97 (4)Karnataka Minor Minerals Concession Rules, 1969 — Rule 3 (2), 3A, 9, 9 (2)

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High Courts20 Nov 2000

Smt. Rajeshwari Vs Shri Suryakant

Karnataka High Court · (2001) 1 KCCR 508

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3)Family Courts Act, 1984 — Section 19 (4)Hindu Adoption and Maintenance Act, 1956 — Section 18 (2)

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High Courts17 Nov 2000Allowed

K. Ramaswamy Vs The Assistant Commissioner, Mysore Sub-Division, Mysore

Karnataka High Court · (2001) ILR (Kar) 748 : (2001) 1 KCCR 637

Karnataka Land Revenue Act, 1964 — Section 94 A, 95 (3) (b)

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High Courts17 Nov 2000Allowed

Sri Ganeshwar Textile Mills Ltd. Vs Appellate Authority under Payment of Gratuity Act and Others

Karnataka High Court · (2001) 2 LLJ 718

Income Tax Act, 1961 — Section 296Payment of Gratuity Act, 1972 — Section 4, 7 (7)

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High Courts17 Nov 2000

Jayaram Vs State of Karnataka and Others

Karnataka High Court · (2000) 8 KarLJ 610

Karnataka Minor Mineral Concession Rules, 1994 — Rule 19AMines and Minerals (Development and Regulation) Act, 1957 — Section 15

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High Courts17 Nov 2000Allowed

Bata Employees Association and Others Vs Sri. R. Jaya Prakash and Others

Karnataka High Court · (2001) 1 KCCR 274

Civil Procedure Code, 1908 (CPC) — Order 39

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High Courts17 Nov 2000

Sports Authority of India Vs Private Eye Investigation Security Services

Karnataka High Court · (2001) 2 KCCR 728

Arbitration Act, 1940 — Section 34, 4Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Nov 2000Dismissed

Sri. G. Premdas Vs Sri. Venkataraman

Karnataka High Court · (2001) 1 KCCR 437

Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts17 Nov 2000

Income Tax Officer Vs Mandira D. Vakharia

Karnataka High Court · (2001) 167 CTR 224 : (2001) 250 ITR 432 : (2001) 117 TAXMAN 236

Income Tax Act, 1961 — Section 143 (1) (a), 154, 260 A, 80 GG, 80 HHE (4)

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High Courts16 Nov 2000Dismissed

Smt. Sharitha P. Bhandary Vs Smt. Vanaja Heggadthi and Others

Karnataka High Court · (2001) 1 KCCR 179

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115, 151

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High Courts16 Nov 2000

Sanna Adike Belegarara Recreation Association and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4822 : (2001) 1 KarLJ 335 : (2001) 1 KCCR 9

Constitution of India, 1950 — Article 226Karnataka Police Act, 1963 — Section 2 (14), 79, 80

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High Courts16 Nov 2000

Deputy Commissioner of Income Tax Vs Varma Industrial Ltd.

Karnataka High Court · (2001) 167 CTR 106 : (2001) 250 ITR 472 : (2001) 117 TAXMAN 512

Income Tax Act, 1961 — Section 260 A, 263

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High Courts15 Nov 2000

Sadananda Devadiga and Others, Management of Manipal Power Press and Rama Poojari P. and Others Vs Presiding Officer and Others

Karnataka High Court · (2001) 1 KCCR 23 SN : (2001) 2 LLJ 1600

Constitution of India, 1950 — Article 226Karnataka Industrial Employment (Standing Orders) Rules, 1961 — Rule 6A (2) (b)

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High Courts15 Nov 2000Dismissed

H.R. Patil Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 238

Co-operative Societies Act, 1957 — Section 2 (d-1)Karnataka General Clauses Act, 1899 — Section 3 (43)

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High Courts15 Nov 2000

Smt. Dr. Banu V.T. and Another Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 2263 : (2001) 1 KarLJ 492 : (2001) 1 KCCR 40 SN

Constitution of India, 1950 — Article 14, 226, 227Karnataka Conduct of Entrance Test for Admission to Post-graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 2H

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High Courts15 Nov 2000