COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 19 of 46

High Courts17 Jul 2001Dismissed

St. John''s Teacher Training Institute for Women, Veeravanallur Vs Union of India (UOI) and Others

Karnataka High Court · (2002) ILR (Kar) 5082 : (2002) 4 KarLJ 204

Constitution of India, 1950 — Article 226National Council for Teachers Education Act, 1993 — Section 14 (1)

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High Courts17 Jul 2001Dismissed

St. Johns Teacher Training Institute for Women Vs Union of India (UOI) and Others

Karnataka High Court · (2001) 4 KCCR 2795

Constitution of India, 1950 — Article 226National Council for Teachers Education Act, 1993 — Section 14 (1), 14 (3)

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High Courts17 Jul 2001Dismissed

K.V. Srinivasa and Another Vs Indian Bank

Karnataka High Court · (2001) ILR (Kar) 4782 : (2002) 1 KCCR 58

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High Courts16 Jul 2001Dismissed

Sujeethkumar D. Ghatke Vs State of Karnataka and Others

Karnataka High Court · (2001) 6 KarLJ 33

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High Courts16 Jul 2001Dismissed

Prahalad Narasimha Joshi Vs Vedavathi alias Leelavathi

Karnataka High Court · (2002) 1 DMC 128 : (2001) ILR (Kar) 4365 : (2002) 3 KarLJ 662

Hindu Marriage Act, 1955 — Section 24

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High Courts16 Jul 2001Dismissed

Kushal Guttedar Vs State of Karnataka and others

Karnataka High Court · (2001) ILR (Kar) 4518 : (2001) 5 KarLJ 497 : (2001) 3 KCCR 2182

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High Courts16 Jul 2001Dismissed

Prahlad Narasimha Joshi Vs Vedavathi @ Leelavathi

Karnataka High Court · (2001) 4 KCCR 2315

Hindu Marriage Act, 1955 — Section 24, 34

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High Courts16 Jul 2001

Mahtanis Enterprises Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 2567 : (2001) 4 KCCR 186 SN

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High Courts13 Jul 2001

Lawrance Vs The State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 2698

Karnataka Land Reforms Act, 1961 — Section 26Transfer of Property Act, 1882 — Section 111

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High Courts13 Jul 2001

Widia (India) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (2001) 169 CTR 393 : (2001) ILR (Kar) 4445 : (2001) 251 ITR 577 : (2001) 4 KCCR 342 SN

Income Tax Act, 1961 — Section 256 (1), 37

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High Courts13 Jul 2001Allowed

Susheela (Deceased) by L.Rs and another Vs State of Karnataka and others

Karnataka High Court · (2003) ACJ 512 : (2001) ILR (Kar) 4035 : (2001) 4 KCCR 2465

Constitution of India, 1950 — Article 226

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High Courts13 Jul 2001Allowed

Lakkappa Vs The Deputy Commissioner, Bangalore Rural District, Bangalore and Others

Karnataka High Court · (2001) ILR (Kar) 5665 : (2001) 6 KarLJ 96 : (2001) 4 KCCR 2488

Karnataka Panchayat Raj Act, 1993 — Section 19

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High Courts13 Jul 2001

N.P. Kudva Vs Syndicate Bank, Head Office, Manipal and Others

Karnataka High Court · (2001) ILR (Kar) 4254 : (2001) 6 KarLJ 304 : (2001) 4 KCCR 361 SN

Constitution of India, 1950 — Article 226

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High Courts12 Jul 2001Dismissed

Abdul Mazid Babalal Nadaf and Others Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 3755 : (2001) 6 KarLJ 487 : (2001) 4 KCCR 2203

Constitution of India, 1950 — Article 14, 16

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High Courts12 Jul 2001Dismissed

Sheif Mujeeb Vs The Director, Department of Mines and Geology, Bangalore and others

Karnataka High Court · (2001) 4 KCCR 2574

Karnataka Minor Mineral Concession Rules, 1994 — Rule 23 (2)

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High Courts11 Jul 2001Allowed

Azeez Khan Vs Anwar Pasha alias Khasim Khan and Others

Karnataka High Court · (2001) 4 KCCR 2730

Limitation Act, 1963 — Section 64Transfer of Property Act, 1882 — Section 53 A

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High Courts11 Jul 2001Allowed

Meer Naveed Khan Vs State

Karnataka High Court · (2001) ILR (Kar) 4269 : (2002) 1 KarLJ 102 : (2001) 4 KCCR 2295

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts11 Jul 2001Dismissed

MIC Cement Limited, Bangalore and Another Vs The Appellate Authority for Industrial and Financial Reconstruction, New Delhi and Others

Karnataka High Court · (2001) 6 KarLJ 60 : (2001) 4 KCCR 188 SN

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High Courts11 Jul 2001Allowed

Venkateshappa Vs State

Karnataka High Court · (2001) CriLJ 4322 : (2001) 2 DMC 588 : (2001) 4 KCCR 2506 : (2002) 1 RCR(Criminal) 23

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304 B

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High Courts11 Jul 2001Dismissed

The Accountant-General (A and E), Karnataka, Bangalore and others Vs S. Srinivas and another

Karnataka High Court · (2001) 5 KarLJ 537 : (2001) 4 KCCR 191 SN

Civil Procedure Code, 1908 (CPC) — Section 11

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