High Courts06 Aug 2001
Basavani Vs The Commissioner of Cane Development and Director of Sugar and Others
Karnataka High Court · (2001) 4 KCCR 2807
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 477 A
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,605 of 2,393
High Courts03 Aug 2001Allowed
The Commissioner, Karnataka State Public Instruction (Education), Bangalore and Others Vs Nirupadi Virbhadrappa Shiva Simpi
Karnataka High Court · AIR 2001 Kar 504 : (2002) 1 CivCC 5 : (2001) ILR (Kar) 4338 : (2001) 6 KarLJ 402 : (2001) 4 KCCR 2587
Constitution of India, 1950 — Article 226, 227
High Courts03 Aug 2001Allowed
The Divisional Controller, Karnataka State Road Transport Corporation, Belgaum Division, Belgaum Vs C.R. Kupalli and Another
Karnataka High Court · (2002) 92 FLR 295 : (2002) 3 KarLJ 345 : (2002) 1 LLJ 329
High Courts03 Aug 2001Partly Allowed
Commissioner, Corporation of the City of Bangalore and another Vs Dr. N.A. Narayanaswamy and another
Karnataka High Court · (2001) 5 KarLJ 628
Civil Procedure Code, 1908 (CPC) — Section 34Karnataka Municipal Corporations Act, 1976 — Section 58
High Courts03 Aug 2001Allowed
Life Insurance Corporation of India, Dharwad Vs I.F. Kulkarni and Others
Karnataka High Court · (2002) 3 KarLJ 348
Industrial Disputes Act, 1947 — Section 11 A
High Courts03 Aug 2001Dismissed
Ramappa and Others Vs Special Deputy Commissioner and Another
Karnataka High Court · (2001) 4 KCCR 2300
Karnataka Land Revenue Act, 1964 — Section 135
High Courts03 Aug 2001
N. Vishwanath Vs The State Transport Authority, Bangalore and Another
Karnataka High Court · (2001) ILR (Kar) 4944 : (2001) 6 KarLJ 149 : (2001) 4 KCCR 2556
Motor Vehicles Act, 1988 — Section 80, 81
High Courts02 Aug 2001Partly Allowed
Binani Industries Limited Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2002) ILR (Kar) 4751 : (2003) 129 STC 199
Karnataka Sales Tax Act, 1957 — Section 5 C
High Courts02 Aug 2001Dismissed
Smt. Soubhagya Vs The Returning Officer, Horalavadi Grama Panchayat and Assistant Agricultural Officer, Nanjangud Taluq and others
Karnataka High Court · AIR 2001 Kar 501
Constitution of India, 1950 — Article 243D (4)
High Courts02 Aug 2001Dismissed
State of Karnataka and Others Vs Smt. Nomita Chandy
Karnataka High Court · (2002) 4 KCCR 2567
High Courts01 Aug 2001Dismissed
Sri Mohammed Ali and Another Vs Smt. Khutejatul Kubra and Others
Karnataka High Court · (2001) 4 KCCR 2748
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts01 Aug 2001Dismissed
Deputy Commissioner of Commercial Taxes and Others Vs Kirloskar Ferrous Industries Limited
Karnataka High Court · (2001) 4 KCCR 179 SN : (2001) 124 STC 725
Karnataka Sales Tax Act, 1957 — Section 5 (3) (b)
High Courts01 Aug 2001Allowed
Balappa Basamanappa Kosji and others Vs State of Karnataka and others
Karnataka High Court · AIR 2002 Kar 44 : (2002) ILR (Kar) 1524
Constitution of India, 1950 — Article 48AKarnataka Municipal Corporations Act, 1976 — Section 176 (6)
High Courts01 Aug 2001
K.C. Chandra Shekara Raju Vs State of Karnataka and Another
Karnataka High Court · (2001) 51 KarLJ 138
Karnataka Sales Tax Act, 1957 — Section 13(3)(B)
High Courts01 Aug 2001Dismissed
Sanjiva Matandooru Vs State of Karnataka and Another
Karnataka High Court · (2001) ILR (Kar) 4272 : (2001) 6 KarLJ 509 : (2001) 4 KCCR 2614
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11 (1) (ix)
High Courts01 Aug 2001Dismissed
Mohammed Ali and Another Vs Khutejatul Kubra and Others
Karnataka High Court · (2002) 2 CivCC 274 : (2001) ILR (Kar) 4580 : (2002) 1 KarLJ 596 : (2002) 3 RCR(Civil) 114
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts01 Aug 2001Dismissed
N. Shivashankarachari Vs The Bangalore Metropolitan Transport Corporation, Bangalore, and others
Karnataka High Court · (2001) 08 KAR CK 0008
Constitution of India, 1950 — Article 226
High Courts01 Aug 2001Allowed
Smt. Tayamma and Others Vs Tammannappa and Others
Karnataka High Court · (2002) 1 KCCR 191
Hindu Adoption and Maintenance Act, 1956 — Section 12
High Courts31 Jul 2001Dismissed
M.D. Gopalaiah Vs Smt. Usha Priyadarshini and Others
Karnataka High Court · AIR 2002 Kar 73 : (2002) 1 KCCR 185
Hindu Adoption and Maintenance Act, 1956 — Section 10Hindu Succession Act, 1956 — Section 14
High Courts31 Jul 2001Allowed
H.N. Hari Vs A.J. Mavla
Karnataka High Court · (2001) 6 KarLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138