High Courts24 Jan 2001
Laxman Vs Smt. Ratna Bai deceased by L.Rs. and Others
Karnataka High Court · (2001) 2 KCCR 851
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 42 of 46
High Courts23 Jan 2001
Employees'' State Insurance Corporation, Bangalore Vs The Mysore Lamp Works Limited, Bangalore
Karnataka High Court · (2001) 91 FLR 511 : (2001) ILR (Kar) 4116 : (2001) 4 KarLJ 360 : (2001) 2 LLJ 965
Employees State Insurance Act, 1948 — Section 39, 45 A
High Courts23 Jan 2001Allowed
Hotel Ayodhya and Others Vs Hubli-Dharwad Municipal Corporation, Hubli
Karnataka High Court · AIR 2001 Kar 359 : (2001) 2 KCCR 1299
Karnataka Municipal Corporations Act, 1977 — Section 103, 104
High Courts23 Jan 2001
Duvent Fans (P) Ltd. Vs E.S.I. Corporation
Karnataka High Court · (2001) 90 FLR 939 : (2001) 2 LLJ 581
Employees State Insurance Act, 1948 — Section 1 (5), 2 (9)
High Courts23 Jan 2001
Employees State Insurance Corporation Vs The Mysore Lamp Works Limited
Karnataka High Court · (2001) 4 KCCR 2352
High Courts22 Jan 2001
D.K. Mohammed Haji Vs State of Karnataka and Others
Karnataka High Court · (2001) 01 KAR CK 0109
High Courts22 Jan 2001Allowed
S.B. Nagappa and Others Vs State of Karnataka and Another
Karnataka High Court · (2001) ILR (Kar) 1295 : (2002) 3 KarLJ 372 : (2001) 1 KCCR 628
Karnataka Urban Development Authorities Act, 1987 — Section 19 (7), 36, 36 (1)Land Acquisition Act, 1894 — Section 48 (1)
High Courts22 Jan 2001Dismissed
The Assistant Executive Engineer, N.H. No. 13, Bijapur Vs Shantavva and Others
Karnataka High Court · (2001) 2 ACC 439 : (2003) ACJ 79 : (2001) 90 FLR 584 : (2001) ILR (Kar) 3031 : (2002) 3 KarLJ 589
Workmens Compensation Act, 1923 — Section 3
High Courts22 Jan 2001Dismissed
The Assistant Executive Engineer Vs Shantavva and Others
Karnataka High Court · (2001) 2 KCCR 848
High Courts19 Jan 2001Dismissed
Employees'' State Insurance Corporation, Bangalore Vs M.P. Ranganayakalu Naidu and Another
Karnataka High Court · (2001) 2 ACC 98 : (2002) ACJ 590 : (2001) ILR (Kar) 2007 : (2001) 6 KarLJ 383 : (2001) 2 LLJ 67
Employees State Insurance Act, 1948 — Section 73
High Courts19 Jan 2001
Stella Silks Limited Vs State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 219 : (2001) ILR (Kar) 1689 : (2001) 1 KCCR 610 : (2002) 3 RCR(Civil) 386
Water (Prevention and Control of Pollution) Act, 1974 — Section 25 (1)
High Courts19 Jan 2001
Kanthu Vs The Land Tribunal, Siddapur, Uttara Kannada District and Others
Karnataka High Court · (2001) ILR (Kar) 2326 : (2001) 2 KarLJ 477 : (2001) 2 KCCR 705
High Courts19 Jan 2001
Sanjay Alloys (Private) Limited, Bangalore Vs V. Ramakrishna
Karnataka High Court · (2001) 3 KarLJ 394 : (2001) 2 KCCR 708
Karnataka Rent Control Act, 1961 — Section 21 (1) (H), 21 (1) (H)
High Courts19 Jan 2001
Karnataka Electricity Board and Another Vs B.P. Vasudeva Murthy and Another
Karnataka High Court · AIR 2001 Kar 228 : (2001) 2 CivCC 632 : (2001) 4 KarLJ 228
Consumer Protection Act, 1986 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 80
High Courts19 Jan 2001Dismissed
Employees State Insurance Corporation Vs Sri M.P. Ranganayakalu Naidu and Another
Karnataka High Court · (2001) 1 KCCR 591
Employees State Insurance Act, 1948 — Section 2 (9), 73
High Courts19 Jan 2001
Navachetana Friends Club Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 1039
Karnataka Land Revenue Act, 1964 — Section 68
High Courts18 Jan 2001
Puttabasappa since dead by L.Rs. and Others Vs Girijamma and Others
Karnataka High Court · (2001) 01 KAR CK 0106
High Courts18 Jan 2001Dismissed
State of Karnataka and Another Vs Smt. T.S. Nagaveni and Another
Karnataka High Court · (2001) 2 KCCR 1163
Constitution of India, 1950 — Article 309
High Courts18 Jan 2001Dismissed
Girish Vs Shivamurthappa
Karnataka High Court · AIR 2001 Kar 210 : (2002) 1 CivCC 57 : (2001) 6 KarLJ 210 : (2001) 1 KCCR 597 : (2002) 2 RCR(Civil) 256
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Jan 2001
Sri. Halashi Vs H.S. Chikkanna and Another
Karnataka High Court · (2001) 3 KCCR 1710