High Courts30 Mar 2001
Surendra Prabhu and Another Vs Sripada Rao Shankararao Patil and Another
Karnataka High Court · (2001) ACJ 1504 : (2001) 4 KarLJ 344 : (2001) 3 KCCR 1910
Motor Vehicles Act, 1988 — Section 147, 149
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 31 of 46
High Courts30 Mar 2001Allowed
Sri Ibrahim Sab Nadaf Vs The State of Karnataka and Another
Karnataka High Court · (2001) 4 KCCR 2292
High Courts30 Mar 2001
Siddappa Vs Savitramma and Others
Karnataka High Court · (2001) 4 KCCR 2633
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Succession Act, 1956 — Section 23
High Courts30 Mar 2001
C.M. Loganathan Vs Divisional Controller, B.T.S. Division, K.S.R.T.C.
Karnataka High Court · (2002) 3 ACC 406 : (2001) 3 KCCR 1807
High Courts29 Mar 2001
Shankaraiah and Another Vs Smt. Savithramma and Others
Karnataka High Court · (2002) 1 KCCR 80
Karnataka Irrigation Act, 1965 — Section 69 (5)
High Courts29 Mar 2001Dismissed
A. Ramdas and Others Vs State of Karnataka
Karnataka High Court · (2002) 6 KarLJ 273
Constitution of India, 1950 — Article 16 (4), 243T (6)Karnataka Municipal Corporations Act, 1976 — Section 7 (3)
High Courts29 Mar 2001
Welcomgroup Windsor Manor, Bangalore Vs The Deputy Regional Director, Employees'' State Insurance Corporation, Bangalore
Karnataka High Court · (2002) 93 FLR 1192 : (2002) ILR (Kar) 2145 : (2001) 4 KarLJ 422 : (2001) 2 LLJ 978
Employees State Insurance Act, 1948 — Section 45 A
High Courts29 Mar 2001Allowed
Karnataka State Road Transport Corporation and Another Vs K. Nataraj
Karnataka High Court · (2002) 1 KarLJ 185 : (2001) 4 KCCR 202 SN
Constitution of India, 1950 — Article 226
High Courts29 Mar 2001Partly Allowed
The State Trading Corporation of India Limited, Bangalore Vs Vanivilas Co-operative Sugar Factory Limited, Hiriyur, Chitradurga District
Karnataka High Court · (2001) 5 KarLJ 570 : (2001) 4 KCCR 189 SN
Civil Procedure Code, 1908 (CPC) — Section 96Mysore Court-fees and Suits Valuation Act, 1958 — Section 14
High Courts29 Mar 2001
Commissioner of Wealth Tax, Karnataka-i, Bangalore Vs K.L. Ramachandra (Indi)
Karnataka High Court · (2001) 51 KarLJ 516
Wealth Tax Act, 1957 — Section 34A
High Courts29 Mar 2001Allowed
The Sandu Manganese and Iron ores Limited, Yeshwantnagar, Karnataka Vs Maganese Ore (India) Limited, Nagpur
Karnataka High Court · (2001) ILR (Kar) 4420 : (2001) 4 KarLJ 590
Companies Act, 1956 — Section 433, 434 (1)
High Courts29 Mar 2001Dismissed
Smt. Rajamma Vs Smt. Munigiddamma and Others
Karnataka High Court · (2001) 4 KCCR 2525
Land Acquisition Act, 1894 — Section 30, 31 (2)Transfer of Property Act, 1882 — Section 53 A, 54
High Courts29 Mar 2001
Welcomgroup Windsor Manor Vs The Deputy Regional Director, Employees State Insurance Corporation
Karnataka High Court · (2001) 4 KCCR 2228
Employees State Insurance Act, 1948 — Section 45 A
High Courts28 Mar 2001
Anil Associates Vs Commissioner of Central Excise
Karnataka High Court · (2001) 76 ECC 320 : (2001) 96 ECR 226 : (2001) 130 ELT 429 : (2001) 3 KCCR 1633
High Courts28 Mar 2001
J. Bheemananda Gupta Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2001) 168 CTR 464 : (2001) 250 ITR 537 : (2001) 4 KCCR 204 SN
High Courts28 Mar 2001Allowed
K. Mukunda Bhat Vs State of Karnataka
Karnataka High Court · (2002) 3 KarLJ 657 : (2001) 3 KCCR 1996
High Courts28 Mar 2001
Suresh Umani Gugaratti Vs General Manager, Karnataka State Road Trans. Corpn. and Another
Karnataka High Court · (2002) ACJ 1234 : (2001) 3 KCCR 101 SN
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 140
High Courts28 Mar 2001
J. Bheemananda Gupta Vs Assistant Commissioner of Income-tax (Inv.), Circle-i, Mysore
Karnataka High Court · (2002) 52 KarLJ 252
Income Tax Act, 1961 — Section 255(6)
High Courts28 Mar 2001Dismissed
SE Narappa and others Vs Holalkere Taluk Primary Co-operative Agriculture and Rural Development Bank Limited and others
Karnataka High Court · (2001) ILR (Kar) 3802 : (2001) 5 KarLJ 523 : (2001) 4 KCCR 2812
Karnataka Co-operative Societies Act, 1959 — Section 29 B
High Courts28 Mar 2001
Shanthappa and Others Vs State
Karnataka High Court · (2001) CriLJ 2822 : (2001) 3 KCCR 1649 : (2001) 3 RCR(Criminal) 459
Criminal Procedure Code, 1973 (CrPC) — Section 482