High Courts06 Nov 2000Dismissed
Parameshwarappa Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 1819 : (2001) 4 KCCR 397 SN
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Karnataka High Court judgments, 2000
984 judgments · page 8 of 50
High Courts06 Nov 2000
H.P. Jain Vs L.N. Munirathna Shetty
Karnataka High Court · (2001) ILR (Kar) 196 : (2001) 4 KarLJ 53 : (2001) 1 KCCR 26 SN
Karnataka Rent Control Act, 1961 — Section 21 (1), 27, 28Karnataka Rent Control Rules, 1961 — Rule 35Transfer of Property Act, 1882 — Section 108 (o), 111
High Courts06 Nov 2000
Billavara Union, Mangalore Vs Naveenchandra D. Suvarna and Another
Karnataka High Court · (2000) 8 KarLJ 692
Karnataka Societies Registration Act, 1960 — Section 10
High Courts06 Nov 2000Dismissed
B. Munivenkatappa Vs Tahsildar and Another
Karnataka High Court · (2001) 1 KCCR 122
High Courts03 Nov 2000Dismissed
Kazia Mohammed Muzzammill Vs The Superintendent of Police
Karnataka High Court · (2001) CriLJ 412 : (2000) 4 KCCR 2866
Karnataka Police Manual — Section 1059
High Courts03 Nov 2000Allowed
Siddanaika Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 286
Karnataka Land Reforms Act, 1961 — Section 48 A (1), 48 A (3), 48 A (8)
High Courts03 Nov 2000
Mrs. M.S. Poornima and Another Vs Lakshmana Tirakappa Hunshikatti
Karnataka High Court · (2001) 2 KarLJ 158
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts03 Nov 2000
B.P. Ashok Vs The Deputy Commissioner, Chickmagalur District and Others
Karnataka High Court · (2000) 8 KarLJ 678
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 136
High Courts03 Nov 2000
Dr. N. Prabhu Dev Vs Dr. B. Kumar and Others
Karnataka High Court · (2000) 8 KarLJ 651
Karnataka Societies Registration Act, 1960 — Section 6(2)Sri Jayadeva Institute of Cardiology Rules and Regulations, 1983 — Rule 10
High Courts03 Nov 2000
Shivaraj Kudamble Vs The Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · (2000) 8 KarLJ 670
Electricity (Supply) Act, 1948 — Section 79(C)Karnataka Electricity Board (Recruitment and Promotion of Employees of the Board Service) Regulations, 1969 — Regulation 10Karnataka High Court Act, 1961 — Section 4
High Courts03 Nov 2000
B.S. Yadiyurappa Vs Mahalingappa and Others
Karnataka High Court · AIR 2001 Kar 61 : (2000) ILR (Kar) 4449 : (2001) 2 KarLJ 577 : (2000) 4 KCCR 361 SN
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10 (2), Order 1 Rule 9Representation of the Peoples Act, 1951 — Section 100 (b), 101, 112, 16, 79
High Courts03 Nov 2000
New India Assurance Company Limited, Mangalore Vs The Member, Motor Accident Claims Tribunal, Udupi and others
Karnataka High Court · (2001) 2 ACC 512 : (2002) ACJ 189 : (2001) 2 KarLJ 629
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 110 C, 147, 149, 149 (2), 173
High Courts02 Nov 2000Allowed
Chotibi (Smt.) Vs Regional Provident Fund Commissioner and Another
Karnataka High Court · (2000) 3 LLJ 79
General Clauses Act, 1897 — Section 6
High Courts02 Nov 2000
Venkateshan S. Vs Union of India (UOI) and Others
Karnataka High Court · (2001) 73 ECC 387
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)
High Courts02 Nov 2000Dismissed
Coorg Honey and Wax Co-operative Marketing Limited, Virajpet Vs K.B. Muthanna (Deceased) by L.Rs and Another
Karnataka High Court · (2001) 1 KarLJ 354 : (2001) 1 KCCR 202 : (2001) 1 LLJ 820
Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts02 Nov 2000
Govindaraju Vs The Divisional Controller, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2000) 4 KCCR 2876
High Courts02 Nov 2000Dismissed
Tharunya Mahila Samaja Regd. Vs Deputy Commissioner and Others
Karnataka High Court · AIR 2001 Kar 35
High Courts02 Nov 2000Allowed
Dr. Hampa Nagarajaiah Vs The State of Karnataka and Others
Karnataka High Court · (2001) 1 KCCR 123
Karnataka Societies Registration Act, 1960 — Section 25
High Courts25 Oct 2000Dismissed
Dr. Vidya A.B. and Others etc. Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2001 Kar 135 : (2001) ILR (Kar) 1069 : (2001) 1 KCCR 95
Constitution of India, 1950 — Article 226
High Courts25 Oct 2000Allowed
Institute of Hotel Management, Catering Technology and Nutrition Vs Workmen, Institute of Hotel Management Class IV Employees Association and Others
Karnataka High Court · (2001) 90 FLR 333 : (2001) 2 LLJ 1315
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10, 10 (1), 12