High Courts20 Feb 2001
Subbaiah Vs State
Karnataka High Court · (2001) CriLJ 3163 : (2001) 4 KarLJ 358 : (2001) 3 KCCR 2030
Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 323, 341
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 38 of 46
High Courts20 Feb 2001Allowed
Branch Manager, National Insurance Co. Ltd. Vs Aslam Ali Baig and Others
Karnataka High Court · (2002) 1 ACC 705 : (2002) ACJ 705
High Courts20 Feb 2001
State Vs Shivaji and another
Karnataka High Court · (2001) 2 DMC 28 : (2001) ILR (Kar) 1460 : (2001) 4 KarLJ 500 : (2001) 2 KCCR 657
Penal Code, 1860 (IPC) — Section 307, 498A
High Courts20 Feb 2001Dismissed
Deepa Finance Corporation Vs A.K. Mohammed
Karnataka High Court · (2001) 2 ALD(Cri) 731 : (2001) 3 CivCC 382 : (2002) 108 CompCas 636 : (2001) CriLJ 3582 : (2001) ILR (Kar) 4310 : (2001) 2 KCCR 918 : (2001) 4 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts20 Feb 2001Dismissed
G. Raju Vs Smt. Basamma and Others
Karnataka High Court · (2001) 4 KCCR 2245
High Courts20 Feb 2001
Branch Manager, National Insurance Co. Limited Vs Aslam Ali Baig and Others
Karnataka High Court · (2001) 2 KCCR 1263
High Courts19 Feb 2001Dismissed
K.T. Sons Vs State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 1339
High Courts19 Feb 2001
S. Ramesh Vs Basanth Kumar Patil
Karnataka High Court · (2001) 3 CivCC 135 : (2001) ILR (Kar) 2833 : (2001) 6 KarLJ 201 : (2001) 4 KCCR 406 SN : (2001) 3 RCR(Criminal) 341
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 2001Allowed
The Women''s National Education Society Vs The Mangalore Theosophical Society
Karnataka High Court · (2004) ILR (Kar) 4513 : (2004) 4 KCCR 2697 : (2001) 2 KCCR 1422 : (2001) 2 KCCR 1401
Transfer of Property Act, 1882 — Section 11
High Courts19 Feb 2001Allowed
Mangalore Jesuit Education Society Vs Mrs. Rita D''Souza and Others
Karnataka High Court · AIR 2001 Kar 317 : (2001) ILR (Kar) 3358
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts19 Feb 2001
Commissioner of Income Tax Vs Hardware Trading Co.
Karnataka High Court · (2001) 167 CTR 4 : (2001) 248 ITR 673 : (2001) 116 TAXMAN 274
High Courts16 Feb 2001
Mahadevappa Vs The Circle Inspector of Police
Karnataka High Court · (2001) 2 KCCR 1331 : (2001) 2 RCR(Criminal) 514
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Feb 2001
Taxi Owners'' And Drivers'' Association Vs State of Karnataka and Others
Karnataka High Court · (2002) 3 ACC 748 : (2001) 2 KCCR 901
Constitution of India, 1950 — Article 19 (1) (g)
High Courts16 Feb 2001
Parvathamma and Another Vs General Manager, South Central Railways and Others
Karnataka High Court · (2002) 3 ACC 570 : (2001) 3 KCCR 1623
High Courts16 Feb 2001Allowed
Bharat Iron Vs The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2001) 2 KCCR 915
Karnataka Sales Tax Act, 1957 — Section 51, 8
High Courts16 Feb 2001
Hindustan Electro Technology Private Limited Vs Prabhakar Swaminathan and Others
Karnataka High Court · (2002) 92 FLR 98 : (2001) 2 KCCR 85 SN : (2002) 2 LLJ 365
Constitution of India, 1950 — Article 12, 226, 227Payment of Wages Act, 1936 — Section 9 (2)
High Courts16 Feb 2001Allowed
Madhu, J. Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KarLJ 346
Constitution of India, 1950 — Article 14
High Courts16 Feb 2001Dismissed
Anil Kamalakar Shirodkar Vs Dudhappa Santu Patil and Another
Karnataka High Court · (2002) 2 CivCC 171 : (2001) ILR (Kar) 5013 : (2001) 2 KCCR 1283 : (2002) 3 RCR(Civil) 681
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts16 Feb 2001
Joint Director of Public Instructions and Another Vs B.V. Suvarna and Another
Karnataka High Court · (2002) 2 ACC 50 : (2002) 1 ACC 128 : (2002) ACJ 128 : (2001) 2 KCCR 1310
Employees Compensation Act, 1923 — Section 2 (1) (n)
High Courts16 Feb 2001
The Regional Director, ESI Corporation, Bangalore Vs Deccan Studios, Bangalore and Another
Karnataka High Court · (2002) 95 FLR 168 : (2002) 3 KarLJ 257 : (2001) 2 KCCR 93 SN
Employees State Insurance Act, 1948 — Section 45 A