COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 14 of 46

High Courts20 Aug 2001Allowed

T. Umesh Malli and Others Vs State of Karnataka

Karnataka High Court · (2002) ILR (Kar) 1201 : (2001) 6 KarLJ 292 : (2002) 3 KCCR 232 SN

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 326, 34, 506

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High Courts18 Aug 2001

Loharu Steel Industries Ltd. Vs D.C.M. Ltd.

Karnataka High Court · (2001) 107 CompCas 353 : (2001) ILR (Kar) 4673 : (2002) 1 KCCR 2 SN

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 433

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High Courts18 Aug 2001

Champabai and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 3052 : (2004) 3 KCCR 2135

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2001Dismissed

D.M. Nagesh and Others Vs The Assistant Superintendent of Post Offices, Bangalore South Division and Others

Karnataka High Court · (2002) ILR (Kar) 356 : (2002) 3 KarLJ 209

Constitution of India, 1950 — Article 309

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High Courts18 Aug 2001Dismissed

R.T. Venkatagiriyappa and Another Vs C.R. Krishnaiah and Others

Karnataka High Court · (2002) 4 KCCR 2422

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts17 Aug 2001Dismissed

Mohamed Yakoob Vs Karnataka Board of Wakf, Bangalore and Others

Karnataka High Court · (2002) 1 KarLJ 455

Waqf Act, 1995 — Section 64 (3)

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High Courts17 Aug 2001Allowed

Smt. Gowramma Vs Nanjappa and Others

Karnataka High Court · AIR 2002 Kar 76

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A

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High Courts16 Aug 2001Dismissed

Mrs. Roman Crasta Vs Mr. Frank W. D''Souza and Others

Karnataka High Court · (2002) 1 KCCR 21

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High Courts16 Aug 2001

Bellam Thimmappa alias Guntige Thimmappa and Another Vs Karnataka Slum Clearance Board and Others

Karnataka High Court · (2002) 1 KCCR 198

Constitution of India, 1950 — Article 226

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High Courts16 Aug 2001Allowed

Arasegowda alias Arasappa and another Vs State

Karnataka High Court · (2001) ILR (Kar) 4538 : (2001) 5 KarLJ 601 : (2001) 4 KCCR 422 SN

Criminal Procedure Code, 1973 (CrPC) — Section 262, 265

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High Courts14 Aug 2001

D.K. Mohammad Haji Vs State of Karnataka and Others

Karnataka High Court · (2002) 4 KarLJ 26

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High Courts14 Aug 2001

Bharat Heavy Electricals Limited, Electronics Division, Bangalore Vs The Assistant Commissioner of Commercial Taxes (Int-i), Bangalore and Others

Karnataka High Court · (2001) 51 KarLJ 337

Karnataka Sales Tax Act, 1957 — Section 12(6)(B)

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High Courts14 Aug 2001Dismissed

Union of India and Another Vs C. Dinakar and Others

Karnataka High Court · (2001) 6 KarLJ 213

All India Services Act, 1951 — Section 3 (1)Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts13 Aug 2001Allowed

The Management of Hindustan Aeronautics Limited, Aircraft Division, Bangalore Vs P. Narayanappa and Another

Karnataka High Court · (2002) 92 FLR 622 : (2001) 6 KarLJ 325 : (2001) 4 KCCR 330 SN

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High Courts13 Aug 2001Allowed

P.A. Vijayan Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 535 : (2002) ILR (Kar) 1190 : (2002) 1 KarLJ 309 : (2002) 3 KCCR 231 SN : (2002) 1 RCR(Criminal) 685

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (2)

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High Courts13 Aug 2001Dismissed

Gautam Packaging Industries, Bangalore and Others Vs Gold Crest Finance (India) Limited, Mumbai

Karnataka High Court · AIR 2001 Kar 510 : (2002) 3 KarLJ 430

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226

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High Courts10 Aug 2001

Iqbal Ahamed Vs Deputy Commissioner of Commercial Taxes, Mangalore

Karnataka High Court · (2001) 51 KarLJ 390

Karnataka Sales Tax Act, 1957 — Section 17(6)Karnataka Sales Tax Rules, 1957 — Rule 8

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High Courts10 Aug 2001Partly Allowed

Yeshaswi Cashew Vs State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 194 SN : (2001) 124 STC 465

Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 13, 13 (2) (ii)

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High Courts10 Aug 2001Allowed

M. Raju Vs State of Karnataka

Karnataka High Court · (2002) 1 DMC 345 : (2001) ILR (Kar) 5600

Penal Code, 1860 (IPC) — Section 302

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High Courts10 Aug 2001

Jimmy Jahangir Madan Vs Bolly Cariyappa Hindley by L.Rs

Karnataka High Court · (2002) 1 CivCC 539 : (2003) 115 CompCas 770 : (2001) ILR (Kar) 5401 : (2002) 1 KarLJ 370 : (2001) 4 KCCR 2817

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 142

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