High Courts09 Mar 2001Dismissed
Tukaram Dhondiba Padatare and Others Vs Smt. Savithri and Others
Karnataka High Court · (2002) 1 DMC 396 : (2001) ILR (Kar) 5221
Hindu Marriage Act, 1955 — Section 11Hindu Succession Act, 1956 — Section 6
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 35 of 46
High Courts09 Mar 2001Dismissed
Smt. Tungamma and others Vs State of Karnataka and others
Karnataka High Court · AIR 2001 Kar 252 : (2001) ILR (Kar) 2785
Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2 (19)
High Courts09 Mar 2001Dismissed
Vasudeva K.S. Vs State Bank of Mysore
Karnataka High Court · (2001) ILR (Kar) 2845 : (2001) 2 LLJ 1044
Constitution of India, 1950 — Article 14, 16, 19 (1) (g), 21, 226
High Courts08 Mar 2001Dismissed
Gajanan Vs The State of Karnataka
Karnataka High Court · (2001) 2 ALT(Cri) 309 : (2001) CriLJ 3592 : (2001) 2 KCCR 63 SN
High Courts08 Mar 2001Dismissed
Oriental Insurance Co. Ltd. Vs Rafat Rehamath and Others
Karnataka High Court · (2002) ACJ 950 : (2001) 90 FLR 588 : (2001) ILR (Kar) 2945 : (2001) 3 KCCR 1524 : (2002) 1 LLJ 38
Motor Vehicles Act, 1988 — Section 149 (2)Workmens Compensation Act, 1923 — Section 30 (1)
High Courts08 Mar 2001
Senior Divisional Controller, North West Karnataka Road Transport Corporation Vs Smt. Shoba and Others
Karnataka High Court · (2002) 3 ACC 216 : (2001) 3 KCCR 161 SN
High Courts08 Mar 2001Allowed
Senior Divisional Controller, North West Karnataka Road Trans. Corporation Vs Shoba and Others
Karnataka High Court · (2002) ACJ 1740
High Courts08 Mar 2001Dismissed
Kathyayini Hotels Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes and Another
Karnataka High Court · (2004) 134 STC 170
High Courts08 Mar 2001
Arun Hegde and Another Vs M.J. Shetty
Karnataka High Court · (2002) 1 ALT(Cri) 553 : (2001) 2 CivCC 645 : (2001) 106 CompCas 541 : (2001) ILR (Kar) 3295 : (2001) 4 KCCR 409 SN : (2001) 3 RCR(Criminal) 104
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Mar 2001
United India Insurance Co. Ltd. and Another Vs Rajeev Moses and Another
Karnataka High Court · (2002) ACJ 928
Motor Vehicles Act, 1988 — Section 168
High Courts08 Mar 2001Allowed
United India Insurance Company Limited and Another Vs Sri. Rajeev Moses and Another
Karnataka High Court · (2001) 2 KCCR 1187
Motor Vehicles Act, 1988 — Section 168
High Courts08 Mar 2001
Senior Divisional Controller, North West Karnataka Road Transport Corpn. Vs Shoba and Others
Karnataka High Court · (2003) 2 ACC 445
High Courts08 Mar 2001Dismissed
Smt. Jayashree P. Hiremath Vs University of Agricultural Sciences
Karnataka High Court · (2001) 3 KCCR 1802
Karnataka State University Statute Rules — Rule 30 (4B)
High Courts07 Mar 2001Dismissed
Modinbi and Others Vs The Kalal Khatik Samaj Seva Sangha and Others
Karnataka High Court · (2001) ILR (Kar) 2909 : (2002) 1 KarLJ 180 : (2001) 4 KCCR 2198
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48 (1)
High Courts07 Mar 2001Allowed
Yasmeen Begum Vs Board of Directors, Karnataka Leather Industries Development Corporation Limited, Bangalore and Another
Karnataka High Court · (2002) 4 KarLJ 71 : (2001) 3 KCCR 1547
High Courts07 Mar 2001Allowed
Prashanth E.L. Vs Kuvempu University, Shimoga and Others
Karnataka High Court · AIR 2001 Kar 448 : (2002) ILR (Kar) 684 : (2002) 3 KarLJ 364 : (2002) 1 KCCR 108
Constitution of India, 1950 — Article 226, 227Regulations of Kuvempu University regarding Assignment of Ranks of Students 1991 — Regulation 4
High Courts07 Mar 2001Allowed
Karnataka State Road Transport Corporation Vs A. Ramanna
Karnataka High Court · (2001) ILR (Kar) 2914 : (2001) 3 KCCR 115 SN : (2001) 2 LLJ 1212
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25
High Courts07 Mar 2001Dismissed
The Special Land Acquisition Officer, UKP Vs Husensab Dongrilal Mulla and Others
Karnataka High Court · (2001) 2 KCCR 981
Land Acquisition Act, 1894 — Section 18
High Courts07 Mar 2001
A. Shama Rao since deceased by his L.Rs. Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 924
High Courts05 Mar 2001
R.V. Dental College etc. Vs Union of India (UOI) and Another
Karnataka High Court · AIR 2001 Kar 302 : (2001) ILR (Kar) 3502 : (2001) 2 KCCR 76 SN
Dentists Act, 1948 — Section 10, 10 AKarnataka Universities Act, 1976 — Section 53