High Courts12 Apr 2001Allowed
The Assistant Commissioner/Land Acquisition Officer, Raichur Vs Mahadev
Karnataka High Court · (2001) 6 KarLJ 316 : (2001) 3 KCCR 152 SN
Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 29 of 46
High Courts11 Apr 2001Dismissed
Sri M. Ramachandra Prabhu Vs The State of Karnataka and Others
Karnataka High Court · (2001) 4 KCCR 2302
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 BKarnataka Land Revenue Act, 1964 — Section 36, 37
High Courts11 Apr 2001Dismissed
Natioinal Insurance Company Limited, Banglore Vs Smt. H.D. Nagarathnamma and others
Karnataka High Court · (2002) 2 ACC 716 : (2002) ACJ 1267 : (2001) 4 KarLJ 566 : (2001) 3 KCCR 143 SN
Motor Vehicles Act, 1988 — Section 149 (2)
High Courts11 Apr 2001Allowed
Smt. Parimala Vs Banking Service Recruitment Board, Bangalore and Others
Karnataka High Court · (2001) ILR (Kar) 2991 : (2002) 4 KarLJ 257 : (2001) 3 KCCR 123 SN
Constitution of India, 1950 — Article 226, 311 (2)
High Courts11 Apr 2001Dismissed
Commissioner of C. Ex. Vs Supra Foundry Services (P) Ltd.
Karnataka High Court · (2001) 132 ELT 543
High Courts11 Apr 2001Allowed
BPL Ltd. Vs Inter Modal Transport Technology Systems (Karnataka) Ltd.
Karnataka High Court · (2001) 43 CLA 228 : (2001) ILR (Kar) 5373
Companies Act, 1956 — Section 441 (2)Provincial Insolvency Act, 1920 — Section 28 (6)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22 A
High Courts10 Apr 2001Allowed
Special Dir., Enforcement Directorate Vs Mohtesham Mohd. Ismail
Karnataka High Court · (2001) 76 ECC 160 : (2001) 131 ELT 555 : (2001) 3 KCCR 100 SN
Foreign Exchange Regulation Act, 1973 (FERA) — Section 52, 54, 9 (3)
High Courts10 Apr 2001Allowed
S.K.V.I. Khadi Bhandar Vs Additional Commissioner of Commercial Taxes, Mysore Zone
Karnataka High Court · (2002) 125 STC 392
Karnataka Sales Tax Act, 1957 — Section 22 A (1)
High Courts10 Apr 2001Dismissed
Thimmanna Vs Union of India and Another
Karnataka High Court · (2002) 1 KarLJ 51 : (2001) 3 KCCR 165 SN
Army Act, 1950 — Section 116
High Courts10 Apr 2001
The Yamakanamardi Urban Co-operative Credit Society Limited Vs Raju Basavantrao Bhosale
Karnataka High Court · (2001) 4 KarLJ 67
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2001
Guruanna Vadi and another Vs The General Manager, Karnataka State Road Transport Corporation, Bangalore and another
Karnataka High Court · (2001) ACJ 1528 : AIR 2001 Kar 275 : (2001) ILR (Kar) 2879 : (2001) 5 KarLJ 322 : (2001) 3 KCCR 1492
Motor Vehicles Act, 1988 — Section 140, 163 A
High Courts10 Apr 2001Allowed
K.S. Manjunatha Vs Mazagon Dock Limited, Mumbai and Another
Karnataka High Court · (2002) ILR (Kar) 707 : (2001) 6 KarLJ 183
Prevention of Corruption Act, 1947 — Section 5 (2)
High Courts10 Apr 2001Allowed
Nalini Silks and Others Vs S.R. Vyasa Murthy
Karnataka High Court · (2001) 3 KCCR 1738
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts10 Apr 2001
The Yamakanamardi Urban Co-operative Credit Society Limited Vs Sri Raju Basavantrao Bhosale
Karnataka High Court · (2001) 3 CivCC 468 : (2001) 3 KCCR 1985
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2001
Guruanna Vedi and Another Vs General Manager, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2002) 3 ACC 350 : (2001) 3 CivCC 693
Motor Vehicles Act, 1988 — Section 163 A
High Courts09 Apr 2001
Munibyarappa Vs Commissioner of Income Tax
Karnataka High Court · (2001) 168 CTR 640
High Courts09 Apr 2001Allowed
Mohammed Ilias Vs State of Karnataka
Karnataka High Court · (2001) 2 DMC 353
Criminal Procedure Code, 1973 (CrPC) — Section 307, 34, 498A
High Courts09 Apr 2001
Munibyrappa Vs Commissioner of Income Tax
Karnataka High Court · (2004) 265 ITR 560 : (2001) 119 TAXMAN 204
High Courts09 Apr 2001Dismissed
National Insurance Company Limited Vs Smt. Pankajamma and Another
Karnataka High Court · (2001) 3 KCCR 2093
High Courts09 Apr 2001
S.A. Bahu and Another Vs Tahsildar and Taluk Executive Magistrate and Another
Karnataka High Court · (2001) CriLJ 3560
Criminal Procedure Code, 1973 (CrPC) — Section 145