High Courts12 Feb 2001
K. Abdulla Vs Deputy Commissioner and Others
Karnataka High Court · (2001) 3 KCCR 1878
Karnataka Land Revenue Act, 1964 — Section 74, 75Karnataka Preservation of Trees Act, 1976 — Section 8
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 40 of 46
High Courts12 Feb 2001Dismissed
V.I.S.L. Gents Recreation Association Vs Minimum Wages Authority and Labour Officer and Others
Karnataka High Court · (2001) 2 KCCR 1248
Criminal Procedure Code, 1898 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 20
High Courts09 Feb 2001
Prashanth K. Thakur, I.P.S. Vs Sri. Raghunath Kodikal
Karnataka High Court · (2001) 2 KCCR 1244
Penal Code, 1860 (IPC) — Section 34, 341, 504
High Courts09 Feb 2001Dismissed
Mudakappa Veerappa Waddin Vs The Superintendent of Police, Karnataka Lokayuktha, Belgaum and another
Karnataka High Court · (2001) ILR (Kar) 3071 : (2001) 5 KarLJ 444 : (2001) 2 KCCR 1379
Penal Code, 1860 (IPC) — Section 161, 165, 165 a
High Courts09 Feb 2001Allowed
Workmen of Hindustan Machine Tools Ltd. Specialised Watch Case Division Vs Hindustan Machine Tools Ltd. and Others
Karnataka High Court · (2001) 89 FLR 452 : (2001) ILR (Kar) 1502 : (2001) 1 LLJ 1449
Payment of Bonus Act, 1965 — Section 16 (2)
High Courts09 Feb 2001Dismissed
Sri P.L. Thammanna Gowda Vs State of Karnataka and Another
Karnataka High Court · (2001) 3 KCCR 1976
Constitution of India, 1950 — Article 226Karnataka Preservation of Trees Act, 1976 — Section 8
High Courts08 Feb 2001
Basavraj Yallappa Kengondad Vs Somappayyaswamy since deceased by L.Rs. and Others
Karnataka High Court · (2001) 3 KCCR 1661
Bombay Public Trust Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts08 Feb 2001Allowed
Smt. Amba alias Ambicadevi and Others Vs Smt. V. Sowbhagyamma and Others
Karnataka High Court · (2001) 3 KCCR 1972
Workmens Compensation Act, 1923 — Section 4, 4 A (3) (b)
High Courts08 Feb 2001Allowed
Amba alias Ambicadevi and Others Vs V. Sowbhagyamma and Others
Karnataka High Court · (2002) ACJ 536 : (2001) 91 FLR 876 : (2001) ILR (Kar) 4700 : (2002) 1 KarLJ 548
Workmens Compensation Act, 1923 — Section 4 A (3) (b)
High Courts07 Feb 2001Dismissed
K.V. Ramesh and Others Vs H.C. Ramesh
Karnataka High Court · (2001) CriLJ 3556 : (2001) 2 KCCR 1440
Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 482Penal Code, 1860 (IPC) — Section 120 B, 500
High Courts07 Feb 2001Dismissed
Sgt. Singh S.K. Vs Union of India (UOI) and Others
Karnataka High Court · (2002) 4 KarLJ 253
High Courts07 Feb 2001
Smt. Durgabai and Others Vs The Employees'' State Insurance Corporation Bangalore and others
Karnataka High Court · (2002) ACJ 975 : (2001) 4 KarLJ 242 : (2001) 4 KCCR 219 SN
Employees State Insurance Act, 1948 — Section 51 A
High Courts07 Feb 2001Dismissed
Jayachandran Vs State of Karnataka and Another
Karnataka High Court · (2001) 6 KarLJ 389
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 420
High Courts07 Feb 2001Dismissed
Singh S.K. Vs Union of India (UOI) and Others
Karnataka High Court · (2001) 2 KCCR 1374
High Courts06 Feb 2001Dismissed
A.V. Kasargod and Others Vs The Registrar of Companies in Karnataka, Bangalore
Karnataka High Court · (2001) ILR (Kar) 3674 : (2002) 2 KarLJ 270 : (2001) 2 KCCR 91 SN
Companies Act, 1956 — Section 629 ACriminal Procedure Code, 1973 (CrPC) — Section 473
High Courts06 Feb 2001Allowed
C. Veerabhadraiah Vs C. Channigappa and Others
Karnataka High Court · (2001) ILR (Kar) 4317 : (2002) 1 KarLJ 279 : (2003) 3 KCCR 162 SN
Representation of the Peoples Act, 1951 — Section 100 (1), 83
High Courts05 Feb 2001
Chowdappa and Another Vs Munivenkatappa by LR.
Karnataka High Court · (2001) 02 KAR CK 0105
High Courts05 Feb 2001
Smt. Mamtha Shenoy Vs Smt. Siddalingamma and Another
Karnataka High Court · (2001) 2 KCCR 1371
High Courts05 Feb 2001
Sree Visalam Chit Funds Limited Vs Mrs. S. Suguna and Others
Karnataka High Court · AIR 2001 Kar 251 : (2001) ILR (Kar) 1524 : (2001) 4 KarLJ 226 : (2001) 4 KCCR 418 SN : (2002) 2 RCR(Civil) 396
Chit Funds Act, 1982 — Section 64 (3)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts05 Feb 2001Dismissed
Basavaraj M. and others Vs The Karnataka State Pharmacy Council, Bangalore and others
Karnataka High Court · AIR 2001 Kar 239 : (2001) 3 KCCR 1720
Constitution of India, 1950 — Article 226Pharmacy Act, 1948 — Section 12