High Courts09 Apr 2001
A.G. Krishna Murthy Vs A.R. Rajanna and another
Karnataka High Court · (2001) ILR (Kar) 3911 : (2001) 4 KarLJ 605 : (2001) 3 KCCR 1705
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 30 of 46
High Courts09 Apr 2001Allowed
Regional Director, Employees'' State Insurance Corporation, Bangalore and Another Vs Malekopmath Metal Forms Private Limited, Gadag
Karnataka High Court · (2001) 6 KarLJ 139
Employees State Insurance Act, 1948 — Section 45 A
High Courts09 Apr 2001
Rama Balu Mangale (Deceased) By L.Rs Vs Gafar Babalal Mulla
Karnataka High Court · (2001) ILR (Kar) 4098 : (2001) 4 KarLJ 396 : (2001) 3 KCCR 131 SN
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21
High Courts09 Apr 2001Dismissed
H.M. Krishna Reddy Vs H.C. Narayana Reddy
Karnataka High Court · AIR 2001 Kar 442 : (2001) 3 CivCC 369 : (2001) ILR (Kar) 3870 : (2001) 4 KCCR 2449
Karnataka Land Reforms Act, 1961 — Section 39, 80
High Courts09 Apr 2001
Ravikumar Traders, Bangalore Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (2001) 51 KarLJ 109
Karnataka Sales Tax Act, 1957 — Section 23Karnataka Tax on Entry of Goods Act, 1979 — Section 15A
High Courts09 Apr 2001
S.A. Babu and Another Vs Tahsildar and Taluk Executive Magistrate and Another
Karnataka High Court · (2001) 4 KCCR 2298 : (2001) 4 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Apr 2001Allowed
Raj Trust and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 472 : (2001) ILR (Kar) 5501 : (2001) 3 KCCR 2151
Karnataka Stamp Act, 1957 — Section 45 A
High Courts04 Apr 2001
HVS Technologies Inc., United States of America Vs Aeronautical Development Agency (ADA), Bangalore and another
Karnataka High Court · (2001) 4 KarLJ 211 : (2001) 3 KCCR 1832
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts03 Apr 2001Dismissed
Nehru Smaraka Vidya Kendra''s Sree Venkateswara Dental College and Hospital, Uttarahalli and Another Vs Suneetha R. and Others
Karnataka High Court · AIR 2001 Kar 337 : (2001) ILR (Kar) 3440 : (2001) 3 KCCR 125 SN
High Courts02 Apr 2001Allowed
Chetana Enterprises Vs State of Karnataka
Karnataka High Court · (2001) 3 KCCR 114 SN : (2001) 123 STC 251
High Courts02 Apr 2001Dismissed
Gokul A.L. and Others Vs Government of India and Others
Karnataka High Court · (2001) 2 LLJ 602
Constitution of India, 1950 — Article 226
High Courts02 Apr 2001Allowed
Karnataka State Road Transport Corporation Vs Harjit Singh and Others
Karnataka High Court · (2002) ACJ 1353 : (2001) 4 KCCR 2265
High Courts02 Apr 2001Allowed
National Insurance Company Limited Vs Sakamma and Others
Karnataka High Court · (2001) 3 KCCR 2176
Motor Vehicles Act, 1988 — Section 2 (33), 3 (1)
High Courts02 Apr 2001Allowed
North West Karnataka Road Transport Corporation, Hubli Vs Ramappa alias Ramanagouda
Karnataka High Court · (2001) 4 KarLJ 534 : (2001) 3 KCCR 168 SN
Motor Vehicles Act, 1988 — Section 162, 168
High Courts30 Mar 2001Dismissed
Nanjamma Vs H.N. Siddaiah
Karnataka High Court · (2002) 2 CivCC 32 : (2001) ILR (Kar) 4529 : (2002) 1 KarLJ 239
Transfer of Property Act, 1882 — Section 54, 58
High Courts30 Mar 2001Allowed
Girijadevi V. Kadadevamath Vs Shiddheshwaraiah Madivalayya Kadadmarmath
Karnataka High Court · (2002) 5 KarLJ 596 : (2001) 3 KCCR 2039
High Courts30 Mar 2001Allowed
Shankar Construction Co. Vs Additional Commissioner of Commercial Taxes, Belgaum Zone
Karnataka High Court · (2001) 124 STC 265
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts30 Mar 2001
Dr. Giridhar Kamalpurkar Vs Dr. Venugopal Ram Rao and others
Karnataka High Court · (2001) 3 KarLJ 467 : (2001) 2 KCCR 75 SN
Constitution of India, 1950 — Article 12
High Courts30 Mar 2001Partly Allowed
Smt. Rangamma Vs The Chairman, Bangalore Development Authority
Karnataka High Court · (2001) ILR (Kar) 3722 : (2001) 3 KCCR 1898
Bangalore Development Authority Act, 1976 — Section 64
High Courts30 Mar 2001Dismissed
Smt. Nanjamma Vs Sri. H.N. Siddaiah
Karnataka High Court · (2001) 4 KCCR 2767
Transfer of Property Act, 1882 — Section 58