High Courts02 Aug 2001Partly Allowed
Binani Industries Limited Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2002) ILR (Kar) 4751 : (2003) 129 STC 199
Karnataka Sales Tax Act, 1957 — Section 5 C
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 16 of 46
High Courts02 Aug 2001Dismissed
Smt. Soubhagya Vs The Returning Officer, Horalavadi Grama Panchayat and Assistant Agricultural Officer, Nanjangud Taluq and others
Karnataka High Court · AIR 2001 Kar 501
Constitution of India, 1950 — Article 243D (4)
High Courts02 Aug 2001Dismissed
State of Karnataka and Others Vs Smt. Nomita Chandy
Karnataka High Court · (2002) 4 KCCR 2567
High Courts01 Aug 2001Dismissed
Sri Mohammed Ali and Another Vs Smt. Khutejatul Kubra and Others
Karnataka High Court · (2001) 4 KCCR 2748
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts01 Aug 2001Dismissed
Deputy Commissioner of Commercial Taxes and Others Vs Kirloskar Ferrous Industries Limited
Karnataka High Court · (2001) 4 KCCR 179 SN : (2001) 124 STC 725
Karnataka Sales Tax Act, 1957 — Section 5 (3) (b)
High Courts01 Aug 2001Allowed
Balappa Basamanappa Kosji and others Vs State of Karnataka and others
Karnataka High Court · AIR 2002 Kar 44 : (2002) ILR (Kar) 1524
Constitution of India, 1950 — Article 48AKarnataka Municipal Corporations Act, 1976 — Section 176 (6)
High Courts01 Aug 2001
K.C. Chandra Shekara Raju Vs State of Karnataka and Another
Karnataka High Court · (2001) 51 KarLJ 138
Karnataka Sales Tax Act, 1957 — Section 13(3)(B)
High Courts01 Aug 2001Dismissed
Nanjundaiah and others Vs State of Karnataka and others
Karnataka High Court · (2002) 3 KCCR 1576 : (2001) 4 KCCR 2534
Constitution of India, 1950 — Article 254Land Acquisition Act, 1894 — Section 4 (1)
High Courts01 Aug 2001Dismissed
Sanjiva Matandooru Vs State of Karnataka and Another
Karnataka High Court · (2001) ILR (Kar) 4272 : (2001) 6 KarLJ 509 : (2001) 4 KCCR 2614
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11 (1) (ix)
High Courts01 Aug 2001Dismissed
Mohammed Ali and Another Vs Khutejatul Kubra and Others
Karnataka High Court · (2002) 2 CivCC 274 : (2001) ILR (Kar) 4580 : (2002) 1 KarLJ 596 : (2002) 3 RCR(Civil) 114
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts01 Aug 2001Dismissed
N. Shivashankarachari Vs The Bangalore Metropolitan Transport Corporation, Bangalore, and others
Karnataka High Court · (2001) 08 KAR CK 0008
Constitution of India, 1950 — Article 226
High Courts01 Aug 2001Allowed
Smt. Tayamma and Others Vs Tammannappa and Others
Karnataka High Court · (2002) 1 KCCR 191
Hindu Adoption and Maintenance Act, 1956 — Section 12
High Courts31 Jul 2001Dismissed
M.D. Gopalaiah Vs Smt. Usha Priyadarshini and Others
Karnataka High Court · AIR 2002 Kar 73 : (2002) 1 KCCR 185
Hindu Adoption and Maintenance Act, 1956 — Section 10Hindu Succession Act, 1956 — Section 14
High Courts31 Jul 2001Allowed
H.N. Hari Vs A.J. Mavla
Karnataka High Court · (2001) 6 KarLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Jul 2001Allowed
Sri H.N. Hari Vs Sri A.J. Mavla
Karnataka High Court · (2001) 4 KCCR 2341
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jul 2001
BPL Ltd. and Others Vs R. Sudhakar and Others
Karnataka High Court · (2001) 07 KAR CK 0110
High Courts30 Jul 2001
Kumaresh Chikkappa Bagodi Vs State
Karnataka High Court · (2001) ILR (Kar) 4964 : (2002) 3 KarLJ 609 : (2002) 2 RCR(Criminal) 208
Penal Code, 1860 (IPC) — Section 375, 376, 451
High Courts30 Jul 2001
Sri Kumaresh Chikkappa Bagodi Vs State of Karnataka
Karnataka High Court · (2001) 4 KCCR 2851
Penal Code, 1860 (IPC) — Section 376, 451, 506
High Courts30 Jul 2001Dismissed
Belgundi Cements Limited, Belgundi, Belgaum District and Others Vs The Branch Manager, Central Bank of India, Maruti Galli, Belgaum and Others
Karnataka High Court · (2001) ILR (Kar) 4246 : (2001) 6 KarLJ 437
High Courts30 Jul 2001
Ramachandra Ramakrishna Hegde Vs The Management of Grameena Vyavasaya Seva Sahakara Bank Niyamitha, Uttar Kannada District
Karnataka High Court · (2002) 95 FLR 269 : (2002) 5 KarLJ 45
Industrial Disputes Act, 1947 — Section 11 A