High Courts10 Aug 2001
Jayashree, B. Vs The Divisional Commissioner, Bangalore Division, Bangalore and Others
Karnataka High Court · (2001) 6 KarLJ 329
Karnataka Stamp Act, 1957 — Section 45 A (3)
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 15 of 46
High Courts09 Aug 2001Dismissed
Mohammed Ibrahim Vs Dist. Consumer Disputes Redressal Forum, Kolar and Others
Karnataka High Court · AIR 2002 Kar 176 : (2001) 4 KCCR 447 SN
High Courts09 Aug 2001Allowed
Parvindar Kaur Chawla Vs Divisional Commissioner, Bangalore Division, Bangalore and Others
Karnataka High Court · (2001) 6 KarLJ 449 : (2001) 4 KCCR 231 SN
Karnataka Stamp Act, 1957 — Section 45 A
High Courts09 Aug 2001Allowed
Basalingappa Chinnappa Goudar and Others Vs Shantavva and Others
Karnataka High Court · (2002) 1 CivCC 120 : (2002) ILR (Kar) 260 : (2001) 6 KarLJ 460 : (2002) 1 KCCR 194 : (2002) 2 RCR(Civil) 36
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts09 Aug 2001Allowed
A. Narasimhaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) CriLJ 4293 : (2001) 4 KCCR 2827
Companies Act, 1956 — Section 617Co-operative Societies Act, 1957 — Section 64
High Courts08 Aug 2001Allowed
Bhavera Kenchappa Vs B. Raghavendra and Others
Karnataka High Court · (2002) 1 KarLJ 4 : (2001) 4 KCCR 2515
Karnataka Village Offices Abolition Act, 1961 — Section 5 (6)Transfer of Property Act, 1882 — Section 53 A
High Courts08 Aug 2001Allowed
Bharat Gold Mines Limited Vs Dhanalakshmi
Karnataka High Court · (2003) ACJ 39 : (2002) 93 FLR 1187 : (2002) ILR (Kar) 2164 : (2002) 2 KarLJ 131
Workmens Compensation Act, 1923 — Section 11, 3
High Courts07 Aug 2001Dismissed
N.R. Sridhar Vs Bangalore Development Authority and Another
Karnataka High Court · (2002) 1 KarLJ 524 : (2001) 4 KCCR 2403
Bangalore Development Authority Act, 1976 — Section 38 B
High Courts07 Aug 2001Dismissed
The Contract Workers of Karnataka Vidyuth Karkane Limited, Bangalore and Others Vs State of Karnataka
Karnataka High Court · (2002) 93 FLR 814 : (2001) 6 KarLJ 496 : (2002) 1 KCCR 18 SN
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10 (1)
High Courts07 Aug 2001Allowed
Karnataka Gruha Nirmana Sahakara Sangha Limited Vs Karithimmaiah and Others
Karnataka High Court · (2002) 1 KarLJ 469
Land Acquisition Act, 1894 — Section 4 (1), 4 (1)
High Courts06 Aug 2001Dismissed
M. Puttegowda and Another Vs The Assistant Commissioner, Mysore
Karnataka High Court · (2002) 1 KarLJ 16
Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts06 Aug 2001Dismissed
A.B. Vishalamma Vs A.B. Siddamallappa and others
Karnataka High Court · (2002) ILR (Kar) 3435 : (2001) 5 KarLJ 636 : (2001) 4 KCCR 2652
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Aug 2001Dismissed
Ningamma Vs Shivarajegowda and Others
Karnataka High Court · (2001) 4 KCCR 2809
Karnataka Land Revenue Act, 1964 — Section 128, 129, 136 (3)
High Courts06 Aug 2001
Basavani Vs The Commissioner of Cane Development and Director of Sugar and Others
Karnataka High Court · (2001) 4 KCCR 2807
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 477 A
High Courts03 Aug 2001Allowed
The Commissioner, Karnataka State Public Instruction (Education), Bangalore and Others Vs Nirupadi Virbhadrappa Shiva Simpi
Karnataka High Court · AIR 2001 Kar 504 : (2002) 1 CivCC 5 : (2001) ILR (Kar) 4338 : (2001) 6 KarLJ 402 : (2001) 4 KCCR 2587
Constitution of India, 1950 — Article 226, 227
High Courts03 Aug 2001Allowed
The Divisional Controller, Karnataka State Road Transport Corporation, Belgaum Division, Belgaum Vs C.R. Kupalli and Another
Karnataka High Court · (2002) 92 FLR 295 : (2002) 3 KarLJ 345 : (2002) 1 LLJ 329
High Courts03 Aug 2001Partly Allowed
Commissioner, Corporation of the City of Bangalore and another Vs Dr. N.A. Narayanaswamy and another
Karnataka High Court · (2001) 5 KarLJ 628
Civil Procedure Code, 1908 (CPC) — Section 34Karnataka Municipal Corporations Act, 1976 — Section 58
High Courts03 Aug 2001Allowed
Life Insurance Corporation of India, Dharwad Vs I.F. Kulkarni and Others
Karnataka High Court · (2002) 3 KarLJ 348
Industrial Disputes Act, 1947 — Section 11 A
High Courts03 Aug 2001Dismissed
Ramappa and Others Vs Special Deputy Commissioner and Another
Karnataka High Court · (2001) 4 KCCR 2300
Karnataka Land Revenue Act, 1964 — Section 135
High Courts03 Aug 2001
N. Vishwanath Vs The State Transport Authority, Bangalore and Another
Karnataka High Court · (2001) ILR (Kar) 4944 : (2001) 6 KarLJ 149 : (2001) 4 KCCR 2556
Motor Vehicles Act, 1988 — Section 80, 81