COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 25 of 46

High Courts13 Jun 2001

Sri R. Rajmal Vs The Commissioner, Corporation of City of Bangalore and Another

Karnataka High Court · (2001) 4 KCCR 2621

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Karnataka Municipal Corporations Act, 1976 — Section 114

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High Courts13 Jun 2001Dismissed

T.S. Prameela Vs Balakrishna and Another

Karnataka High Court · (2002) 1 CivCC 402 : (2001) 6 KarLJ 102 : (2001) 3 KCCR 2007

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts12 Jun 2001

Turnkey Constructions Private Limited, Bangalore Vs Mrs. V.R. Bijur and others

Karnataka High Court · (2001) 3 ARBLR 31 : (2001) ILR (Kar) 4666 : (2001) 4 KarLJ 320 : (2001) 3 KCCR 1781

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5

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High Courts12 Jun 2001

State of Karnataka Vs S.P. Devaraju

Karnataka High Court · (2002) 1 ALT(Cri) 27 : (2001) CriLJ 3598 : (2001) ILR (Kar) 3983 : (2001) 4 KarLJ 140 : (2001) 3 KCCR 1929

Penal Code, 1860 (IPC) — Section 109, 302

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High Courts12 Jun 2001

D.P. Sharma Vs Bangalore Mahanagara Palike and Others

Karnataka High Court · AIR 2001 Kar 401 : (2001) 4 KarLJ 132 : (2001) 3 KCCR 1792

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1 (2)

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High Courts12 Jun 2001

The State of Karnataka Vs Chandra Marakala and Others

Karnataka High Court · (2001) 3 KCCR 1942

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts11 Jun 2001Dismissed

Rajiv Gandhi University and Health Sciences, Bangalore Vs The Secab Association, Bijapur and others

Karnataka High Court · AIR 2001 Kar 400 : (2001) 4 KarLJ 491 : (2001) 4 KCCR 288 SN

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High Courts11 Jun 2001Allowed

K.R. Haris Chandra Naik Vs State

Karnataka High Court · (2001) ILR (Kar) 4727 : (2001) 4 KarLJ 587 : (2001) 3 KCCR 2168

Criminal Procedure Code, 1973 (CrPC) — Section 452, 517

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High Courts11 Jun 2001

Koty Poojary, Since deceased by LRs. Vs The State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 2339

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High Courts11 Jun 2001

Achappa Vs The Assistant Commissioner, North Sub-division and Others

Karnataka High Court · (2001) 3 KCCR 2059

Karnataka Land Revenue Act, 1964 — Section 136 (2)

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High Courts08 Jun 2001Allowed

Mysore Chest Care and Pain Therapy Centre (Private) Limited, Mysore and another Vs State of Karnataka and another

Karnataka High Court · (2001) 5 KarLJ 429

Constitution of India, 1950 — Article 141, 226

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High Courts08 Jun 2001Allowed

Tukaram Govind Naganvakar (Deceased) by L.Rs and another Vs State of Karnataka and others

Karnataka High Court · (2001) ILR (Kar) 3550 : (2001) 4 KarLJ 505 : (2001) 4 KCCR 197 SN

Transfer of Property Act, 1882 — Section 111 d

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High Courts08 Jun 2001

British India Corporation Limited, Kanpur Vs Star Spin and Twist Machinery Limited (In Liquidation), Bangalore

Karnataka High Court · (2001) 106 CompCas 467 : (2001) ILR (Kar) 3808

Companies Act, 1956 — Section 446 (1)

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High Courts08 Jun 2001Allowed

Sandur Laminates Limited and Another Vs The Asst. Commissioner and Another

Karnataka High Court · (2004) ILR (Kar) 1629 : (2001) 3 KCCR 2163

Karnataka Municipalities Act, 1964 — Section 94

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High Courts07 Jun 2001

Commissioner of Income Tax Vs Balakrishna Hatcheries

Karnataka High Court · (2001) 169 CTR 225

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High Courts07 Jun 2001

Bheemasenacharya Srinivasacharya Gudi and Others Vs Gadag Veeranarayana Dev and Others

Karnataka High Court · AIR 2002 Kar 1 : (2002) ILR (Kar) 2377 : (2002) 4 KCCR 311 SN

Bombay Public Trust Act, 1950 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 41 (h)

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High Courts07 Jun 2001Dismissed

Sathyawwa Vs The State of Karnataka and Another

Karnataka High Court · (2001) 3 KCCR 2020

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High Courts07 Jun 2001Dismissed

R. Nagendrareddy and Others Vs Doddanna and Others

Karnataka High Court · (2001) 3 KCCR 2028

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High Courts06 Jun 2001Dismissed

R.N. Singh Vs The Deputy Commissioner and Others

Karnataka High Court · (2001) 3 KCCR 2062

Industrial Disputes Act, 1947 — Section 18

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High Courts06 Jun 2001

Smt. Savitri Samson Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 3164 : (2001) ILR (Kar) 4080 : (2001) 4 KarLJ 283 : (2001) 4 KCCR 222 SN : (2001) 3 RCR(Criminal) 638

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439

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