COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,604 of 2,393

High Courts14 Aug 2001

Bharat Heavy Electricals Limited, Electronics Division, Bangalore Vs The Assistant Commissioner of Commercial Taxes (Int-i), Bangalore and Others

Karnataka High Court · (2001) 51 KarLJ 337

Karnataka Sales Tax Act, 1957 — Section 12(6)(B)

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High Courts13 Aug 2001Allowed

The Management of Hindustan Aeronautics Limited, Aircraft Division, Bangalore Vs P. Narayanappa and Another

Karnataka High Court · (2002) 92 FLR 622 : (2001) 6 KarLJ 325 : (2001) 4 KCCR 330 SN

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High Courts13 Aug 2001Allowed

P.A. Vijayan Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 535 : (2002) ILR (Kar) 1190 : (2002) 1 KarLJ 309 : (2002) 3 KCCR 231 SN : (2002) 1 RCR(Criminal) 685

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (2)

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High Courts13 Aug 2001Dismissed

Gautam Packaging Industries, Bangalore and Others Vs Gold Crest Finance (India) Limited, Mumbai

Karnataka High Court · AIR 2001 Kar 510 : (2002) 3 KarLJ 430

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226

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High Courts10 Aug 2001

Iqbal Ahamed Vs Deputy Commissioner of Commercial Taxes, Mangalore

Karnataka High Court · (2001) 51 KarLJ 390

Karnataka Sales Tax Act, 1957 — Section 17(6)Karnataka Sales Tax Rules, 1957 — Rule 8

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High Courts10 Aug 2001Partly Allowed

Yeshaswi Cashew Vs State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 194 SN : (2001) 124 STC 465

Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 13, 13 (2) (ii)

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High Courts10 Aug 2001Allowed

M. Raju Vs State of Karnataka

Karnataka High Court · (2002) 1 DMC 345 : (2001) ILR (Kar) 5600

Penal Code, 1860 (IPC) — Section 302

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High Courts10 Aug 2001

Jimmy Jahangir Madan Vs Bolly Cariyappa Hindley by L.Rs

Karnataka High Court · (2002) 1 CivCC 539 : (2003) 115 CompCas 770 : (2001) ILR (Kar) 5401 : (2002) 1 KarLJ 370 : (2001) 4 KCCR 2817

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 142

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High Courts10 Aug 2001

Jayashree, B. Vs The Divisional Commissioner, Bangalore Division, Bangalore and Others

Karnataka High Court · (2001) 6 KarLJ 329

Karnataka Stamp Act, 1957 — Section 45 A (3)

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High Courts09 Aug 2001Dismissed

Mohammed Ibrahim Vs Dist. Consumer Disputes Redressal Forum, Kolar and Others

Karnataka High Court · AIR 2002 Kar 176 : (2001) 4 KCCR 447 SN

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High Courts09 Aug 2001Allowed

Parvindar Kaur Chawla Vs Divisional Commissioner, Bangalore Division, Bangalore and Others

Karnataka High Court · (2001) 6 KarLJ 449 : (2001) 4 KCCR 231 SN

Karnataka Stamp Act, 1957 — Section 45 A

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High Courts09 Aug 2001Allowed

Basalingappa Chinnappa Goudar and Others Vs Shantavva and Others

Karnataka High Court · (2002) 1 CivCC 120 : (2002) ILR (Kar) 260 : (2001) 6 KarLJ 460 : (2002) 1 KCCR 194 : (2002) 2 RCR(Civil) 36

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10

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High Courts08 Aug 2001Allowed

Bhavera Kenchappa Vs B. Raghavendra and Others

Karnataka High Court · (2002) 1 KarLJ 4 : (2001) 4 KCCR 2515

Karnataka Village Offices Abolition Act, 1961 — Section 5 (6)Transfer of Property Act, 1882 — Section 53 A

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High Courts08 Aug 2001Allowed

Bharat Gold Mines Limited Vs Dhanalakshmi

Karnataka High Court · (2003) ACJ 39 : (2002) 93 FLR 1187 : (2002) ILR (Kar) 2164 : (2002) 2 KarLJ 131

Workmens Compensation Act, 1923 — Section 11, 3

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High Courts07 Aug 2001Dismissed

N.R. Sridhar Vs Bangalore Development Authority and Another

Karnataka High Court · (2002) 1 KarLJ 524 : (2001) 4 KCCR 2403

Bangalore Development Authority Act, 1976 — Section 38 B

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High Courts07 Aug 2001Dismissed

The Contract Workers of Karnataka Vidyuth Karkane Limited, Bangalore and Others Vs State of Karnataka

Karnataka High Court · (2002) 93 FLR 814 : (2001) 6 KarLJ 496 : (2002) 1 KCCR 18 SN

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10 (1)

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High Courts07 Aug 2001Allowed

Karnataka Gruha Nirmana Sahakara Sangha Limited Vs Karithimmaiah and Others

Karnataka High Court · (2002) 1 KarLJ 469

Land Acquisition Act, 1894 — Section 4 (1), 4 (1)

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High Courts06 Aug 2001Dismissed

M. Puttegowda and Another Vs The Assistant Commissioner, Mysore

Karnataka High Court · (2002) 1 KarLJ 16

Karnataka Panchayat Raj Act, 1993 — Section 49

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High Courts06 Aug 2001Dismissed

A.B. Vishalamma Vs A.B. Siddamallappa and others

Karnataka High Court · (2002) ILR (Kar) 3435 : (2001) 5 KarLJ 636 : (2001) 4 KCCR 2652

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts06 Aug 2001Dismissed

Ningamma Vs Shivarajegowda and Others

Karnataka High Court · (2001) 4 KCCR 2809

Karnataka Land Revenue Act, 1964 — Section 128, 129, 136 (3)

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