High Courts22 Jun 2001Allowed
Employees'' State Insurance Corporation Vs Karnataka State Seeds Corporation Ltd.
Karnataka High Court · (2002) 2 LLJ 1068
Employees State Insurance Act, 1948 — Section 82 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 23 of 46
High Courts22 Jun 2001Allowed
Mothilal and Another Vs State
Karnataka High Court · (2001) CriLJ 4341 : (2001) ILR (Kar) 5093 : (2002) 4 KarLJ 222 : (2001) 4 KCCR 286 SN
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Jun 2001Dismissed
Gangaram''s Infotech Vs Dena Bank
Karnataka High Court · (2001) 107 CompCas 139 : (2001) 3 KCCR 2057
Constitution of India, 1950 — Article 226
High Courts22 Jun 2001Dismissed
M.L. Balaram Vs Canara Bank, Overseas Branch, Bangalore and another
Karnataka High Court · (2001) 3 CivCC 480 : (2002) 2 CivCC 602 : (2001) ILR (Kar) 4796 : (2001) 4 KCCR 2597 : (2002) 4 RCR(Civil) 32
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts22 Jun 2001
Sri R. Nagaraj Vs The Southern Railways and Others
Karnataka High Court · (2001) 3 KCCR 2060
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4 (1)
High Courts21 Jun 2001Allowed
North Eastern Karnataka Road Transport Corporation Vs Eranna
Karnataka High Court · (2001) 91 FLR 518 : (2001) ILR (Kar) 4196 : (2001) 4 KCCR 177 SN : (2001) 2 LLJ 1586
Industrial Disputes Act, 1947 — Section 11 A
High Courts21 Jun 2001Dismissed
L. Nagaraj and others Vs Doddaiah (Deceased) by L.Rs and others
Karnataka High Court · (2001) ILR (Kar) 3975 : (2001) 4 KarLJ 493 : (2001) 4 KCCR 332 SN
High Courts21 Jun 2001Allowed
Ashok V. Patil Vs Karnataka Road Development Corporation Limited, Bangalore and others
Karnataka High Court · (2001) 4 KarLJ 559 : (2001) 3 KCCR 2144
High Courts21 Jun 2001
State of Karnataka Vs Veerabhadrappa and another
Karnataka High Court · (2001) 2 DMC 411 : (2001) 4 KarLJ 150 : (2001) 3 KCCR 1933 : (2002) 3 RCR(Criminal) 509
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts21 Jun 2001Allowed
North West Road Transport Corporation Vs Narayana Sidram Zingade and Another
Karnataka High Court · (2001) 91 FLR 841 : (2001) ILR (Kar) 4399 : (2001) 4 KCCR 2846 : (2002) 1 LLJ 44
Industrial Disputes Act, 1947 — Section 11 A
High Courts20 Jun 2001
Deputy Commissioner of Income Tax Vs Abdul Sattar Sait
Karnataka High Court · (2001) 169 CTR 221 : (2001) 251 ITR 113 : (2001) 119 TAXMAN 678
Wealth Tax Act, 1957 — Section 27 A
High Courts20 Jun 2001
Bandi Gopalakrishna Vs Abubakar Beary and Others
Karnataka High Court · (2001) 4 KCCR 2842
High Courts20 Jun 2001
The Deputy Commissioner of Income-tax, Special Range-3, Bangalore Vs Hajee Abdul Sattar Sait
Karnataka High Court · (2001) 51 KarLJ 501
Wealth Tax Act, 1957 — Section 7(1)Wealth Tax Rules, 1957 — Rule 1Bb
High Courts19 Jun 2001Allowed
North West Karnataka Road Transport Corporation Vs Shankar Rao
Karnataka High Court · (2001) 4 KCCR 2839
Industrial Disputes Act, 1947 — Section 11 A
High Courts19 Jun 2001
State of Karnataka Vs B. Venkatareddy
Karnataka High Court · (2001) ILR (Kar) 4203 : (2001) 6 KarLJ 46 : (2001) 3 KCCR 1950
Penal Code, 1860 (IPC) — Section 302, 304 A
High Courts19 Jun 2001Allowed
North West Karnataka Road Transport Corporation Vs Shankaran Rao
Karnataka High Court · (2001) ILR (Kar) 5068 : (2002) 1 LLJ 345
Industrial Disputes Act, 1947 — Section 11 A
High Courts19 Jun 2001
N.S. Patellappa Vs The Managing Director, Bangalore Metropolitan Transport Corporation and Another
Karnataka High Court · (2001) 3 KCCR 2171
Industrial Disputes Act, 1947 — Section 104 (A)
High Courts19 Jun 2001
J.S. Subramanya Gupta Vs Dr. J.S. Rajendra and Others
Karnataka High Court · (2001) 4 KCCR 2393
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Depositories Act, 1996 — Section 10
High Courts18 Jun 2001Dismissed
Sri M.S. Rao Vs The Vice Chancellor, Mangalore University and Another
Karnataka High Court · (2001) 3 KCCR 2097
Arbitration and Conciliation Act, 1996 — Section 17, 8, 9