High Courts28 May 2001Dismissed
A. Vamana Acharya Vs Syndicate Bank, Head Office, Manipal
Karnataka High Court · (2002) 92 FLR 541 : (2001) ILR (Kar) 4896 : (2001) 3 KCCR 1889 : (2001) 2 LLJ 1184
Penal Code, 1860 (IPC) — Section 25, 405, 463
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 27 of 46
High Courts20 Apr 2001Allowed
Khemka Plyland Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2003) 129 STC 321
High Courts20 Apr 2001
National Insurance Company Limited Vs Abdul Majeed and Another
Karnataka High Court · (2001) 4 KCCR 2274
Workmens Compensation Act, 1923 — Section 10
High Courts20 Apr 2001
B.S. Malleshappa Vs Koratagere B. Shivalingappa and others
Karnataka High Court · AIR 2001 Kar 384 : (2001) ILR (Kar) 3988 : (2001) 4 KarLJ 431 : (2001) 4 KCCR 2665
Court Fees Act, 1870 — Section 7 (iv) (b)Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (2)
High Courts20 Apr 2001
The General Manager, Southern Railway, Madras and Others Vs Agarwal Traders
Karnataka High Court · (2003) ACJ 184 : AIR 2001 Kar 366 : (2002) 2 CivCC 224 : (2002) 1 KarLJ 201 : (2001) 3 KCCR 137 SN : (2002) 3 RCR(Civil) 110
Railway Claims Tribunal Act, 1987 — Section 24Railways Act, 1890 — Section 73, 85
High Courts20 Apr 2001Allowed
National Insurance Company Limited, Mangalore Vs Abdul Majeed and Another
Karnataka High Court · (2002) 2 ACC 59 : (2002) ACJ 1497 : (2001) 91 FLR 1 : (2001) ILR (Kar) 4544 : (2002) 2 KarLJ 430
Workmens Compensation Act, 1923 — Section 10
High Courts20 Apr 2001Allowed
R.P.M. Srinivasulu and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) 6 KarLJ 118 : (2001) 3 KCCR 158 SN
Land Acquisition Act, 1894 — Section 16, 50
High Courts20 Apr 2001Dismissed
Tata Consultancy Services Vs Union of India (UOI) and Another
Karnataka High Court · (2002) 111 CompCas 292 : (2002) 176 CTR 480 : (2001) 77 ECC 694 : (2001) 130 ELT 726 : (2001) ILR (Kar) 5421 : (2002) 257 ITR 710 : (2001) 3 KCCR 134 SN : (2006) 2 STR 386 : (2007) 6 STT 258
Finance Act, 1990 — Section 65, 68
High Courts20 Apr 2001Dismissed
P. Nagappaiaya Maiya and Others Vs Central Council of The Institute of Chartered Accountants of India and Others
Karnataka High Court · (2001) 4 KCCR 2254
Constitution of India, 1950 — Article 226
High Courts20 Apr 2001Allowed
The Air Craft Employees Co-Operative Society Ltd. Vs The Bangalore Development Authority and Others
Karnataka High Court · (2012) 5 KarLJ 94
High Courts20 Apr 2001Dismissed
Sri B.N. Jayasurya, since deceased by L.Rs. Vs Bangalore City Corporation and Another
Karnataka High Court · (2002) 1 CivCC 695 : (2001) 3 KCCR 1608 : (2002) 2 RCR(Civil) 488
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts20 Apr 2001Dismissed
National Insurance Company Limited Vs Member, Motor Accident Claims Tribunal and Others
Karnataka High Court · (2002) 1 KCCR 46
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110
High Courts19 Apr 2001Dismissed
Sannidhi Agencies Vs Brooke Bond Lipton India Limited
Karnataka High Court · (2002) 2 CivCC 277 : (2002) 1 KarLJ 233 : (2001) 3 KCCR 2023 : (2002) 3 RCR(Criminal) 18
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Apr 2001Allowed
New India Assurance Co. Ltd. Vs K. Tamil Selvi and Others
Karnataka High Court · (2002) ACJ 1810
High Courts19 Apr 2001
Vidyavardaka Sangha, Bangalore and another Vs State of Karnataka
Karnataka High Court · AIR 2001 Kar 329 : (2001) ILR (Kar) 2506 : (2001) 4 KarLJ 444 : (2001) 2 KCCR 106 SN
Karnataka Education Act, 1983 — Section 145
High Courts19 Apr 2001Dismissed
Commissioner of Income Tax Vs Motor Industries Co. Ltd.
Karnataka High Court · (2001) 169 CTR 122 : (2002) 253 ITR 585
Income Tax Act, 1961 — Section 256 (1)
High Courts19 Apr 2001
New India Assurance Co. Ltd. Vs K. Tamil Selvi
Karnataka High Court · (2003) 1 ACC 605
High Courts19 Apr 2001
New India Assurance Company Vs K. Tamil Selvi and Others
Karnataka High Court · (2001) 4 KCCR 2260
High Courts19 Apr 2001
Saraswathi Estate Vs Commissioner of Agricultural Income Tax and Another
Karnataka High Court · (2001) 251 ITR 168 : (2001) 3 KCCR 142 SN
Income Tax Act, 1961 — Section 271 (1) (c)
High Courts18 Apr 2001Allowed
Pushparaj Vs Subbanna and Others
Karnataka High Court · (2001) CriLJ 3601 : (2001) ILR (Kar) 4569 : (2002) 3 KarLJ 293 : (2001) 4 KCCR 2269 : (2002) 2 RCR(Criminal) 167
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)