High Courts16 Feb 2001Dismissed
Taxi Owners'' and Drivers'' Association, Mysore Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 2255 : (2002) 2 KarLJ 263
Constitution of India, 1950 — Article 14, 19 (1) (g)
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 39 of 46
High Courts16 Feb 2001Dismissed
State of Karnataka Vs Irappa Dhareppa Hosamani
Karnataka High Court · (2001) CriLJ 3566 : (2001) 2 KCCR 1384 : (2001) 3 RCR(Criminal) 670
Penal Code, 1860 (IPC) — Section 323, 34
High Courts16 Feb 2001Dismissed
Employees'' State Insurance Corporation Vs Swaroop Theatre and Others
Karnataka High Court · (2001) 2 KCCR 1366 : (2002) 1 LLJ 737
Employees State Insurance Act, 1948 — Section 44, 45 (2)
High Courts16 Feb 2001
Smt. Gujamma and Another Vs Pundalikappa alias Pundalikrao deceased by LRs.
Karnataka High Court · (2001) 3 KCCR 1592
Civil Procedure Code, 1908 (CPC) — Section 100, 96Hindu Succession Act, 1956 — Section 14 (1)
High Courts16 Feb 2001
Dr. J. Madhu Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 909
Constitution of India, 1950 — Article 14
High Courts16 Feb 2001Allowed
Annappa Gangappa Kumbar and Another Vs C. Subramanyam and Another
Karnataka High Court · (2001) 2 ACC 119 : (2002) ACJ 728 : (2001) 2 KCCR 1294
High Courts16 Feb 2001
Anjuman Hami E Muslimi Vs G.M. Mahendra
Karnataka High Court · (2001) 2 KCCR 830
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Feb 2001Dismissed
K. Srinivasulu Reddy and Others Vs D.K. Audikesavulu and Others
Karnataka High Court · (2001) 3 KCCR 1568
Constitution of India, 1950 — Article 226
High Courts15 Feb 2001Allowed
Mallanna alias Appaiah Vs Smt. Muninanjamma alias Nanjamma
Karnataka High Court · (2001) 3 KCCR 1572
Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 80
High Courts15 Feb 2001
D. K. Abdul Khader and Others Vs Union of India and Others
Karnataka High Court · AIR 2001 Kar 176 : (2001) 105 CompCas 579 : (2001) ILR (Kar) 1809 : (2001) 2 KarLJ 534
Constitution of India, 1950 — Article 14, 21, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts15 Feb 2001Dismissed
L.V. Hosalappa Since deceased by LRs Vs The Bangalore Development Authority and Others
Karnataka High Court · (2001) 2 KCCR 816
Bangalore Development Authority Act, 1976 — Section 38 CConstitution of India, 1950 — Article 226, 227
High Courts14 Feb 2001
The West Coast Paper Mills Limited Vs The State of Karnataka and Others
Karnataka High Court · (2001) 3 KCCR 1600
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 8
High Courts14 Feb 2001Dismissed
Prahlad Vs The State of Karnataka and Others
Karnataka High Court · (2001) 3 KCCR 1744
Karnataka Land Reforms Act, 1961 — Section 21
High Courts14 Feb 2001Dismissed
Pundalik Kamath Vs Periyaswamy and others
Karnataka High Court · (2001) ILR (Kar) 3241 : (2001) 5 KarLJ 349 : (2001) 3 KCCR 154 SN
Karnataka Land Reforms Act, 1961 — Section 12
High Courts14 Feb 2001Dismissed
Shivram M. Vs Enforcement Officer
Karnataka High Court · (2001) 91 FLR 1015 : (2001) ILR (Kar) 5516 : (2001) 2 LLJ 1190
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 A
High Courts14 Feb 2001
Sri. N.P. Narasimha Vs Union of India (UOI) and Others
Karnataka High Court · (2001) 2 KCCR 1236
Constitution of India, 1950 — Article 311Railway Protection Force Act, 1957 — Section 4, 6
High Courts13 Feb 2001Dismissed
S.M. Sadanandaiah Vs The Returning Officer, Baramasagara Reserved Assembly Constituency, Chitradurga and Others
Karnataka High Court · AIR 2001 Kar 428 : (2001) ILR (Kar) 1314 : (2001) 6 KarLJ 522 : (2001) 4 KCCR 421 SN
Constitution of India, 1950 — Article 341, 342Representation of the Peoples Act, 1951 — Section 100 (1) (c)
High Courts13 Feb 2001Allowed
Sharada Properties, Bangalore and Others Vs Nirmal Kumar Misra and Another
Karnataka High Court · (2001) ILR (Kar) 3901 : (2001) 6 KarLJ 203 : (2001) 2 KCCR 1018 : (2002) 2 RCR(Criminal) 151
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts12 Feb 2001Dismissed
Nijalingappa Vs Siddappa Mallappa Gadigeppagol and Others
Karnataka High Court · (2002) 1 KarLJ 234 : (2001) 3 KCCR 122 SN
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts12 Feb 2001Allowed
Mallanna alias Appaiah Vs Smt. Muninanjamma alias Nanjamma
Karnataka High Court · AIR 2001 Kar 205 : (2001) 2 KCCR 1410