COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 45 of 46

High Courts09 Jan 2001

Sri Srikanta Datta Narasimharaja Wadiyar Vs The State of Karnataka and Others

Karnataka High Court · (2001) 3 KCCR 1859

Constitution of India, 1950 — Article 300, 372 (1)Mysore Religious and Charitable Endowments Act, 1927 — Section 7

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High Courts09 Jan 2001

Sri C.N. Nagaraja deceased by L.Rs. and Others Vs The Chief Secretary, Zilla Parishad, Bangalore Rural District and Others

Karnataka High Court · (2001) 3 KCCR 1653

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 29

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High Courts09 Jan 2001Dismissed

Synopsys (Singapore) Private Limited, Singapore Vs GPS Usha Private Limited, Bangalore

Karnataka High Court · (2001) 6 KarLJ 348

Companies Act, 1956 — Section 433 (e), 434

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High Courts09 Jan 2001Allowed

United India Insurance Company Limited Vs Sri Siddanna Nimbanna Jawali and Another

Karnataka High Court · (2001) 2 CivCC 664 : (2001) 1 KCCR 648 : (2002) 3 RCR(Civil) 665

Road Traffic Act, 1930 — Section 36 (1)

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High Courts09 Jan 2001Dismissed

Workmen of Lokashikshana Trust Vs Lokashikshana Trust and its Newspaper Publications and Others

Karnataka High Court · (2001) 1 KCCR 641

Bombay Public Trust Act, 1950 — Section 50, 51

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High Courts08 Jan 2001Dismissed

Sreenivasa and Others Vs Sri. K. Srinivasulu and Others

Karnataka High Court · AIR 2001 Kar 497

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Jan 2001

K.N. Nagegowda Vs D.C. Thammanna and Others

Karnataka High Court · AIR 2001 Kar 349 : (2001) ILR (Kar) 1278 : (2001) 6 KarLJ 296 : (2001) 1 KCCR 41 SN

Representation of the Peoples Act, 1951 — Section 82, 87

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High Courts08 Jan 2001

M.C. Ananda and Another Vs M.C. Chikkanna and Another

Karnataka High Court · AIR 2001 Kar 139 : (2002) 3 CivCC 100 : (2001) 4 KarLJ 203 : (2001) 1 KCCR 443 : (2002) 3 RCR(Civil) 162

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 115

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High Courts08 Jan 2001

Nadeem Pasha Vs P.C. Chandrashekar and Another

Karnataka High Court · (2002) ACJ 837 : (2001) 4 KCCR 403 SN

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High Courts08 Jan 2001Allowed

The Karnataka Bank Limited, Head Office, Kodialabail and Another Vs B. Suresh

Karnataka High Court · (2001) CriLJ 1430 : (2001) ILR (Kar) 1657 : (2002) 1 KarLJ 316 : (2001) 1 KCCR 397 : (2001) 3 RCR(Criminal) 83

Companies Act, 1956 — Section 39 (2), 53Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts08 Jan 2001Dismissed

Sreenivasa Builders and Others Vs Sri K. Srinivasulu Reddy and Others

Karnataka High Court · (2001) 2 KCCR 739

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts05 Jan 2001Allowed

Krishna Trading Company, Puttur (Dakshina Kannada) Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 1111 : (2001) 6 KarLJ 5 : (2001) 1 KCCR 337 : (2001) 3 RCR(Civil) 597

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65

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High Courts05 Jan 2001Dismissed

Bangalore Grain Merchants Association Vs The District Registrar for Societies and Another

Karnataka High Court · (2001) 1 KCCR 292

Karnataka Societies Registration Act, 1960 — Section 25 (1)

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High Courts05 Jan 2001

A. Ramdas and another Vs State of Karnataka and another

Karnataka High Court · (2001) ILR (Kar) 5354 : (2001) 5 KarLJ 471 : (2001) 2 KCCR 1155

Constitution of India, 1950 — Article 14, 21Karnataka Municipal Corporations Act, 1976 — Section 7

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High Courts05 Jan 2001

Commissioner of Wealth-tax Vs D.M. Srinivas

Karnataka High Court · (2001) 166 CTR 59 : (2001) ILR (Kar) 504 : (2001) 248 ITR 406 : (2001) 4 KCCR 419 SN

Wealth Tax Act, 1957 — Section 27 (1)

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High Courts05 Jan 2001Allowed

Kishan Rao and Another Vs Bidar District Legal Services Authority and Others

Karnataka High Court · AIR 2001 Kar 407 : (2001) 2 KCCR 95 SN

Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 31

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High Courts05 Jan 2001Dismissed

Vittal Naika Vs P. Shiva Rao (since deceased) by L.Rs.

Karnataka High Court · (2001) 2 KCCR 780

Civil Procedure Code, 1908 (CPC) — Section 96 (1)

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High Courts04 Jan 2001

Jeevan Diesels Vs Additional Commissioner of Commercial Taxes

Karnataka High Court · AIR 2001 Kar 233 : (2001) 122 STC 436

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High Courts04 Jan 2001Dismissed

Dhananjaya Visweswara Hegde Vs Jatti Kuppa Naika (Deceased) by L.Rs and Others

Karnataka High Court · (2001) ILR (Kar) 1515 : (2002) 3 KarLJ 233 : (2001) 3 KCCR 135 SN

Karnataka Land Reforms Act, 1961 — Section 121 A

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High Courts04 Jan 2001Partly Allowed

Larsen and Toubro Limited Vs Additional Commissioner of Commercial Taxes, Zone-1

Karnataka High Court · (2001) 4 KCCR 203 SN : (2001) 124 STC 321

Karnataka Sales Tax Act, 1957 — Section 28 A

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