COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 22 of 46

High Courts29 Jun 2001Dismissed

The United Western Bank Limited, Bangalore Vs The Company Law Board, Chennai and others

Karnataka High Court · (2001) 107 CompCas 63 : (2001) 4 CompLJ 194 : (2001) ILR (Kar) 4427

Reserve Bank of India Act, 1934 — Section 45 QA

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High Courts29 Jun 2001Dismissed

Nagaraj and another Vs Ammayamma

Karnataka High Court · (2002) 1 CivCC 110 : (2002) 1 DMC 439 : (2001) ILR (Kar) 4004 : (2001) 5 KarLJ 516 : (2001) 4 KCCR 2208

Hindu Succession Act, 1956 — Section 14

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High Courts28 Jun 2001Allowed

S.M. Sundar Raj Vs The Deputy Commissioner (Administration) and Land Acquisition Officer, Corporation of the City of Bangalore and another

Karnataka High Court · (2001) ILR (Kar) 4067 : (2001) 4 KCCR 2429

Land Acquisition Act, 1894 — Section 4 (1)

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High Courts28 Jun 2001

H. Kemparaju Vs The Karnataka Appellate Tribunal, Bangalore and Others

Karnataka High Court · (2001) ILR (Kar) 4722 : (2002) 4 KarLJ 363 : (2002) 1 KCCR 59

Constitution of India, 1950 — Article 226

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High Courts28 Jun 2001Dismissed

Arockyadas alias Dass Chinnasavari Vs State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 2447

Karnataka Municipalities Act, 1964 — Section 13, 18 (1) (a)

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High Courts28 Jun 2001Allowed

Karnataka State Road Transport Corporation Central Offices Vs Durgappa

Karnataka High Court · (2001) 91 FLR 1156 : (2001) ILR (Kar) 3971 : (2001) 4 KCCR 211 SN : (2002) 1 LLJ 41

Industrial Disputes Act, 1947 — Section 11 A

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High Courts27 Jun 2001Dismissed

Devanur Grama Seva Sahakari Sangh Limited Vs Virupaxayya and Others

Karnataka High Court · (2002) 94 FLR 223 : (2001) ILR (Kar) 4839 : (2002) 2 KarLJ 6 : (2001) 4 KCCR 172 SN

Industrial Disputes Act, 1947 — Section 25 FKarnataka Co-operative Societies Act, 1959 — Section 70 (2) (d)

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High Courts27 Jun 2001Partly Allowed

The Assistant Commissioner and Land Acquisition Officer, Bijapur Vs Shivalingawwa and Another

Karnataka High Court · (2003) ILR (Kar) 2855 : (2001) 6 KarLJ 171 : (2003) 4 KCCR 411 SN : (2001) 4 KCCR 2712

Land Acquisition Act, 1894 — Section 23, 24

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High Courts27 Jun 2001Dismissed

State of Karnataka Vs Yellappa Vishwanathasa Magajikondi and Others

Karnataka High Court · (2001) 3 KCCR 2011

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts27 Jun 2001Partly Allowed

Janatha Tourist Corporation and Another Vs Indo U.S. Wire Casting Ltd. and Another

Karnataka High Court · AIR 2002 Kar 65

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High Courts27 Jun 2001Allowed

Sheshrao and Others Vs The State

Karnataka High Court · (2001) CriLJ 3805 : (2001) 4 KCCR 346 SN

Penal Code, 1860 (IPC) — Section 302, 34, 342

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High Courts26 Jun 2001Partly Allowed

Perfect Tube Centre Vs Deputy Commissioner of Commercial Taxes and Others

Karnataka High Court · (2002) 128 STC 293

Karnataka Sales Tax Act, 1957 — Section 5 (4)

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High Courts26 Jun 2001Dismissed

Channappa Gowda Vs State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 2804

Karnataka Land Revenue Act, 1964 — Section 136 (3)

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High Courts26 Jun 2001Dismissed

Shekar Alva Vs Ramanna Shetty and Others

Karnataka High Court · (2001) 4 KCCR 2879

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts26 Jun 2001Allowed

N.S. Venkatachalaiah Setty Vs Adinath Jain Swetamber Temple and Others

Karnataka High Court · (2002) 4 KCCR 2411

Civil Procedure Code, 1908 (CPC) — Section 65

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High Courts26 Jun 2001Dismissed

T. Basave Gowda Vs The Assistant Commissioner, Hunsur Sub-Division and Another

Karnataka High Court · (2001) 4 KCCR 2806

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High Courts25 Jun 2001

Rudrappa Mahadevappa Humbi (Deceased) by L.Rs and Others Vs Shivalingappa Gurupadappa Tandur (Deceased) by L.Rs and Others

Karnataka High Court · (2001) 6 KarLJ 394 : (2001) 4 KCCR 428 SN

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 108 j

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High Courts22 Jun 2001

Shri B.J. Mathias Vs A.M. Prabhu and Others

Karnataka High Court · (2001) 4 KCCR 2313

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High Courts22 Jun 2001Dismissed

Narasappa Durgappa Bandiwadda Vs Assistant Commissioner, Bailahongal Belgaum District and Another

Karnataka High Court · (2001) 3 KCCR 2165

Karnataka Panchayat Raj Act, 1993 — Section 52 (5)

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High Courts22 Jun 2001Dismissed

ITC Infotech India Limited Vs Senior Labour Inspector and Another

Karnataka High Court · (2001) 3 KCCR 2166

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