High Courts06 Jun 2001
The Range Forest Officer, Wildlife Division, Lakkavalli and Another Vs Smt. Shakira Banu
Karnataka High Court · (2001) ILR (Kar) 3652 : (2001) 4 KarLJ 369 : (2001) 3 KCCR 1990
Karnataka Forest Act, 1963 — Section 62
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 26 of 46
High Courts06 Jun 2001Allowed
Sunny Augastin Vs The Deputy Commissioner and Others
Karnataka High Court · (2001) 3 KCCR 2018
Karnataka Land Revenue Act, 1964 — Section 50, 94 A
High Courts04 Jun 2001Allowed
S.S. Diesel Systems Private Limited Vs The Deputy Commissioner and Another
Karnataka High Court · (2001) 4 KCCR 2738
High Courts04 Jun 2001
S.G. Shivaram Vs State of Karnataka and Others
Karnataka High Court · (2001) 4 KarLJ 303 : (2001) 4 KCCR 226 SN
Constitution of India, 1950 — Article 226
High Courts04 Jun 2001
Atmjit Singh Vs Commissioner of Income Tax
Karnataka High Court · (2001) 169 CTR 219 : (2001) ILR (Kar) 4833 : (2001) 252 ITR 233
High Courts01 Jun 2001Dismissed
Ramappa and Others Vs The Deputy Commissioner, Belgaum District and Others
Karnataka High Court · (2001) 4 KCCR 2739
Karnataka Land Revenue Act, 1964 — Section 136
High Courts01 Jun 2001
State of Karnataka and Another Vs H. Ganesh Rao and Others
Karnataka High Court · (2001) 4 KarLJ 466
Constitution of India, 1950 — Article 309
High Courts01 Jun 2001Dismissed
H.V. Thimmegowda and others Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 3156 : (2002) 94 FLR 928 : (2001) ILR (Kar) 3683 : (2001) 4 KarLJ 548 : (2001) 3 KCCR 2111 : (2001) 4 RCR(Criminal) 75
Criminal Procedure Code, 1973 (CrPC) — Section 239Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1)
High Courts01 Jun 2001
Employees'' State Insurance Corporation, Bangalore Vs Bhagatram and Sons, Bangalore and another
Karnataka High Court · (2001) 91 FLR 520 : (2001) ILR (Kar) 4089 : (2001) 4 KarLJ 384 : (2001) 2 LLJ 973
Electricity Act, 1910 — Section 2 (k)Employees State Insurance Act, 1948 — Section 45 A
High Courts31 May 2001Dismissed
Megharaj Vs The Commissioner, Karnataka Housing Board, Bangalore and Another
Karnataka High Court · (2002) 2 KarLJ 320 : (2001) 3 KCCR 1876
High Courts31 May 2001
Khaderbasaha Vs The State of Karnataka
Karnataka High Court · (2001) 3 KCCR 2000 : (2001) 4 RCR(Criminal) 806
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 376, 451
High Courts30 May 2001
Swetha Education Society Vs Sri K. Ramanna
Karnataka High Court · (2001) 3 KCCR 2136
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts29 May 2001Allowed
Ramachandra Gudi and Another Vs Anantha Ramacharya Gudi
Karnataka High Court · (2001) CriLJ 3603 : (2001) ILR (Kar) 4516 : (2002) 1 KarLJ 545 : (2001) 3 KCCR 1987
Criminal Procedure Code, 1973 (CrPC) — Section 200, 340, 482Penal Code, 1860 (IPC) — Section 149
High Courts29 May 2001Allowed
Anjaneyappa Vs The Divisional Commissioner, Bangalore and Another
Karnataka High Court · AIR 2001 Kar 352 : (2002) 1 KarLJ 173 : (2001) 3 KCCR 138 SN
High Courts29 May 2001
Rajashree Cement Limited Vs Karnataka Industrial Areas Development Board and Others
Karnataka High Court · (2000) ILR (Kar) 4600 : (2001) 4 KarLJ 136
Karnataka Industrial Area Development Act, 1966 — Section 29 (2)Land Acquisition Act, 1894 — Section 18
High Courts29 May 2001
Sandur Investment Company Limited, Sandur, Bellary District and others Vs The Registrar of Companies, Karnanataka Bangalore
Karnataka High Court · (2001) 4 KarLJ 427 : (2001) 4 KCCR 233 SN
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 May 2001
Talikote Subhash Vs The Returning Officer, Panchayat Town, Hungund, Bagalkot District and another
Karnataka High Court · (2001) 5 KarLJ 438
Karnataka Municipalities (Election of Councilors) Rules, 1977 — Rule 29 (2)
High Courts29 May 2001
A. Ahmed Pasha and Another Vs C. Gulnaz Jabeen
Karnataka High Court · AIR 2001 Kar 412 : (2001) ILR (Kar) 3729 : (2001) 6 KarLJ 413 : (2001) 4 KCCR 198 SN
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 20 (1)
High Courts28 May 2001Dismissed
Chandra Spinning and Weaving Mills Private Limited, Bangalore Vs The Bangalore Mahanagara Palike and others
Karnataka High Court · (2001) 3 KCCR 2022
High Courts28 May 2001
Triveni Theatres, Bangalore Vs R.S. Devakumar and another
Karnataka High Court · (2001) ILR (Kar) 5166
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 111 A