High Courts15 Mar 2001Dismissed
Smt. Lakshmi Vs Proprietor, Hotel Ajantha, Mysore
Karnataka High Court · (2002) ACJ 1465 : (2001) 91 FLR 1170 : (2001) ILR (Kar) 4048 : (2002) 4 KarLJ 438 : (2001) 3 KCCR 163 SN
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 34 of 46
High Courts15 Mar 2001Dismissed
Smt. M.V. Shanthakumari and Another Vs Jagalur Taluk Panchayat and Others
Karnataka High Court · AIR 2001 Kar 345 : (2001) ILR (Kar) 2295 : (2001) 4 KarLJ 541 : (2001) 2 KCCR 94 SN
Karnataka Panchayat Raj Act, 1993 — Section 120
High Courts15 Mar 2001Dismissed
Arun Kumar Agarwal Vs Mrs. Radha Arun
Karnataka High Court · (2002) 1 DMC 84 : (2001) ILR (Kar) 4925 : (2001) 3 KCCR 1756 : (2002) 1 RCR(Criminal) 12
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 191, 193
High Courts15 Mar 2001Dismissed
Arun Kumar Agarwal Vs Radha Arun
Karnataka High Court · (2001) CriLJ 3561
Criminal Procedure Code, 1973 (CrPC) — Section 340Guardian and Wards Act, 1890 — Section 7, 8Penal Code, 1860 (IPC) — Section 191, 193
High Courts14 Mar 2001
N. Vijaya Raghavan Vs K. Sharada
Karnataka High Court · AIR 2001 Kar 300 : (2001) 3 KCCR 1520
Hindu Marriage Act, 1955 — Section 13 B
High Courts14 Mar 2001Dismissed
Laxmibai and Another Vs Manager, Vijayanand Roadlines Ltd. and Another
Karnataka High Court · (2002) ACJ 1413
Employees Compensation Act, 1923 — Section 4, 4 A
High Courts14 Mar 2001
North West Karnataka Road Trans. Corpn. Vs Kumar Anand Irappa Belawadi
Karnataka High Court · (2003) 2 ACC 89
High Courts14 Mar 2001
Arya Vysya Srirama Co-operative Society Limited, Shimoga and others Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 2524 : (2001) 2 KCCR 68 SN
Constitution of India, 1950 — Article 14, 19 (1) (g), 21
High Courts14 Mar 2001Dismissed
Smt. Laxmibai and Another Vs The Manager, Vijayanand Roadlines Limited and Another
Karnataka High Court · (2001) 3 KCCR 1543
Workmen Compensation (Amendment) Act, 1995 — Section 4, 4 A
High Courts13 Mar 2001
N. Munivenkatappa Vs State of Karnataka and Another
Karnataka High Court · (2001) 3 KCCR 1714
High Courts13 Mar 2001
Ms. Helina Cynty Louis Vs The State of Karnataka
Karnataka High Court · (2001) 3 KCCR 1824
Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts13 Mar 2001
N. Ramaiah Vs Nagaraj S. and Another
Karnataka High Court · AIR 2001 Kar 395 : (2001) 3 CivCC 426 : (2001) ILR (Kar) 3466 : (2001) 4 KarLJ 12 : (2001) 4 KCCR 2657 : (2002) 3 RCR(Civil) 255
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 59
High Courts12 Mar 2001
The Karnataka Power Transmission Corporation Limited and Others Vs Mr. Kalalshetty
Karnataka High Court · (2001) 2 KCCR 1337
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 2001Dismissed
Smt. Celine Mary Vs Mrs. Alice Naidu
Karnataka High Court · (2001) 2 KCCR 1127
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts12 Mar 2001Dismissed
Bangalore Amateur Riders'' Institute Vs Regional Director, E.S.I. Corporation and Another
Karnataka High Court · (2001) 90 FLR 587 : (2001) ILR (Kar) 3029 : (2001) 2 LLJ 746
Employees State Insurance Act, 1948 — Section 75
High Courts12 Mar 2001Dismissed
Secretary, John Fowler Employees Union Vs Managing Director, John Fowler (I) Ltd. and Others
Karnataka High Court · (2001) 89 FLR 1101 : (2001) ILR (Kar) 2272 : (2001) 2 LLJ 22
Employees State Insurance Act, 1948 — Section 75 (1) (g)
High Courts12 Mar 2001
The Secretary, John Fowler Employees Union Vs The Managing Director, John Fowler (India) Limited and Others
Karnataka High Court · (2001) 2 KCCR 1418
Employees State Insurance Act, 1948 — Section 75 (1)
High Courts12 Mar 2001
The Bangalore Amateur Riders'' Institute Vs The Regional Director, ESI Corporation and Another
Karnataka High Court · (2001) 3 KCCR 1816
Employees State Insurance Act, 1948 — Section 75
High Courts09 Mar 2001
K.B. Prakash Vs Sri. S. Kumara Bangarappa and Others
Karnataka High Court · (2001) 2 KCCR 930
Representation of the Peoples Act, 1951 — Section 100 (b), 81, 83
High Courts09 Mar 2001Dismissed
Wale Babu Vs The Hutti Gold Mines Company Limited, Bangalore and Another
Karnataka High Court · (2001) ILR (Kar) 2014 : (2001) 6 KarLJ 516 : (2001) 2 KCCR 92 SN
Constitution of India, 1950 — Article 226