High Courts24 Jul 2001
B. Premakumar Vs P. Sanjugtha and Another
Karnataka High Court · AIR 2001 Kar 482 : (2002) 2 CivCC 339 : (2001) ILR (Kar) 4350
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 18 of 46
High Courts24 Jul 2001
Karnataka Handloom Development Corporation Limited Vs D.L. Nanjundaswamy and Another
Karnataka High Court · (2002) 1 KCCR 177
Constitution of India, 1950 — Article 226, 227, 228Industrial Disputes Act, 1947 — Section 25 F
High Courts23 Jul 2001Allowed
Lakshmi Audio Visual Inc. and Another Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2001) 4 KCCR 214 SN : (2001) 124 STC 426
Karnataka Sales Tax Act, 1957 — Section 5 C
High Courts23 Jul 2001
G.S. Sadashiva Vs M.C. Srinivasan and Others
Karnataka High Court · AIR 2001 Kar 453 : (2001) ILR (Kar) 4576
Hindu Succession Act, 1956 — Section 25Penal Code, 1860 (IPC) — Section 308, 498A
High Courts23 Jul 2001
Smt. Kamala and Others Vs Smt. Lingamma Hengsu and Others
Karnataka High Court · (2002) 2 KarLJ 456
Karnataka Land Reforms Act, 1961 — Section 24
High Courts23 Jul 2001Allowed
K.C. Murgesh and Others Vs State
Karnataka High Court · (2002) ILR (Kar) 714 : (2002) 3 KarLJ 377 : (2002) 4 KCCR 2564
Criminal Procedure Code, 1973 (CrPC) — Section 134, 482Penal Code, 1860 (IPC) — Section 188
High Courts23 Jul 2001Dismissed
The Special Land Acquisition Officer, Upper Krishna Project, Almatti Vs Lalasa Husensa Choudhari
Karnataka High Court · (2002) ILR (Kar) 1288 : (2002) 3 KarLJ 427 : (2001) 4 KCCR 2317
Land Acquisition Act, 1894 — Section 5
High Courts20 Jul 2001
Union Bank of India, Dharwad Vs Momin Enterprises, Hubli and Another
Karnataka High Court · (2001) ILR (Kar) 4358 : (2001) 6 KarLJ 113
Contract Act, 1872 — Section 127
High Courts20 Jul 2001Dismissed
Sree Ramakrishna Soapnut Works Vs Superintendent of C. Ex.
Karnataka High Court · (2004) 164 ELT 238
High Courts20 Jul 2001Allowed
Union Bank of India Vs Monin Enterprises and another
Karnataka High Court · (2002) 1 CivCC 53 : (2001) 4 KCCR 2408
High Courts20 Jul 2001
Union Bank of India Vs Monin Enterprises and Another
Karnataka High Court · (2001) 4 KCCR 2408
Contract Act, 1872 — Section 127
High Courts19 Jul 2001Dismissed
M.V. Shantanarasimhaiah Vs Dena Bank and Others
Karnataka High Court · (2002) 2 CivCC 710 : (2004) 120 CompCas 811 : (2002) 4 RCR(Civil) 106
Contract Act, 1872 — Section 133, 139
High Courts19 Jul 2001Dismissed
Vasant Arjunrao Bhandak Vs State of Karnataka
Karnataka High Court · (2001) ILR (Kar) 5651 : (2001) 6 KarLJ 312
Criminal Procedure Code, 1973 (CrPC) — Section 190, 216Prevention of Corruption Act, 1988 — Section 13 (2)
High Courts19 Jul 2001
Sri H.S. Manjunath Vs The State of Karnataka and Others
Karnataka High Court · (2001) 4 KCCR 2752
Essential Commodities Act, 1955 — Section 6 C, 6 C (1)
High Courts19 Jul 2001Dismissed
M.V. Shantanarasimhaiah Vs Dena Bank, Mysore and Others
Karnataka High Court · (2002) 2 CivCC 710 : (2002) ILR (Kar) 250 : (2002) 2 KarLJ 255 : (2002) 1 KCCR 39 : (2002) 4 RCR(Civil) 106
Contract Act, 1872 — Section 133, 139, 141
High Courts18 Jul 2001Dismissed
M. Shivappa Vs K.S. Syed Mohideen (Deceased) by L.R.
Karnataka High Court · (2002) 2 CivCC 132 : (2001) ILR (Kar) 5695 : (2002) 2 KarLJ 436 : (2001) 4 KCCR 2398
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 47
High Courts18 Jul 2001Dismissed
Sri H.N. Maharudrappa Vs The Commissioner, Bangalore Mahanagara Palike and Others
Karnataka High Court · (2002) 1 KCCR 172
Karnataka Municipal Corporations Act, 1976 — Section 108, 109
High Courts17 Jul 2001Dismissed
Ekanath Ekbote Vs The Gulbarga University and another
Karnataka High Court · (2001) 5 KarLJ 374 : (2001) 4 KCCR 437 SN
Constitution of India, 1950 — Article 14, 16
High Courts17 Jul 2001Allowed
A.M. Sugunasundaram Vs Syndicate Bank, Manipal, Dakshina Kannada District
Karnataka High Court · (2001) ILR (Kar) 4052 : (2001) 5 KarLJ 557 : (2001) 4 KCCR 352 SN
High Courts17 Jul 2001
V.N. Sathyanarayan Vs The Assistant Commissioner-cum-Muzarai Officer, Chikmagalur Sub-Division, Chikmagalur and Others
Karnataka High Court · (2002) 2 KarLJ 384
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 115Karnataka Religious and Charitable Institutions Act, 1927 — Section 39