High Courts04 Jul 2001Allowed
Karnataka State Co-operative Federation, Bangalore Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 4390
Constitution of India, 1950 — Article 14, 19 (1) (g)Textile Committee Act — Section 7 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,797 judgments · page 1,608 of 2,390
High Courts04 Jul 2001Dismissed
R. Veeraiyan Vs Intelligence Officer, Narcotics Control Bureau, South Zone, Chennai
Karnataka High Court · (2001) 77 ECC 315 : (2001) ILR (Kar) 5462 : (2001) 3 KCCR 2189
Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts04 Jul 2001Dismissed
N. Raje Urs Vs Common Cadre Committee for Secretaries of Primary Agricultural Credit Co-operative Societies in Mandya District and others
Karnataka High Court · (2001) ILR (Kar) 4073 : (2001) 4 KarLJ 516 : (2001) 4 KCCR 2431
Karnataka Co-operative Societies Act, 1959 — Section 128 A
High Courts04 Jul 2001Allowed
The Managing Director, Anup Product Limited and Another Vs The State of Karnataka
Karnataka High Court · (2001) 4 KCCR 2251
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 29 (1)
High Courts04 Jul 2001Allowed
The Managing Director, Anup Product Limited (Agro Chemical-Division), New Delhi and another Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 4334 : (2001) ILR (Kar) 5217
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 29 (1)
High Courts03 Jul 2001Allowed
R. Sreekanth and Another Vs The Divisional Commissioner, Bangalore Division and Others
Karnataka High Court · (2003) 2 KarLJ 231
Karnataka Rent Control Act, 1961 — Section 3 (r)Transfer of Property Act, 1882 — Section 105, 107
High Courts03 Jul 2001Allowed
R. Sreekanth and Another Vs Divisional Commissioner, Bangalore and Others
Karnataka High Court · AIR 2002 Kar 26 : (2004) ILR (Kar) 3835 : (2001) 4 KCCR 2436
Karnataka Rent Control Act, 1961 — Section 31Transfer of Property Act, 1882 — Section 105, 107
High Courts03 Jul 2001
State and Another Vs Ziaulla
Karnataka High Court · (2002) ILR (Kar) 473 : (2002) 3 KarLJ 269 : (2001) 4 KCCR 2463
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts03 Jul 2001Dismissed
The Jayanagar Co-operative Housing Society Limited, Bangalore Vs The State of Karnataka and others
Karnataka High Court · (2001) 5 KarLJ 467 : (2001) 4 KCCR 331 SN
Land Acquisition Act, 1894 — Section 4 (1), 48
High Courts02 Jul 2001Allowed
Employees'' State Insurance Corporation, Bangalore Vs Nutan Ayurvedic Karyalaya (Private) Limited, Bijapur and Another
Karnataka High Court · (2001) 91 FLR 873 : (2001) ILR (Kar) 4265 : (2001) 6 KarLJ 145
Limitation Act, 1963 — Section 5
High Courts02 Jul 2001Dismissed
Walter Rosario and another Vs Corporation Bank, Pandeshwar Branch, Mangalore and another
Karnataka High Court · AIR 2001 Kar 483 : (2001) 44 ARBLR 256 : (2001) ILR (Kar) 4235 : (2001) 4 KarLJ 620
Arbitration Act, 1940 — Section 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18
High Courts02 Jul 2001Allowed
The Commissioner, Corporation of the City of Bangalore Vs K.N. Vasudeva Murthy (Deceased) by L.Rs and Another
Karnataka High Court · (2002) ILR (Kar) 1073 : (2002) 2 KarLJ 331 : (2002) 2 KCCR 947
Karnataka Municipal Corporations Act, 1976 — Section 3Limitation Act, 1963 — Section 18
High Courts02 Jul 2001Allowed
J.B. Micheal D''Souza Vs Appellate Authority under Payment of Gratuity Act, Bangalore and others
Karnataka High Court · (2002) 92 FLR 1200 : (2002) ILR (Kar) 1396 : (2001) 4 KCCR 2386 : (2001) 2 LLJ 1450
Payment of Gratuity Act, 1972 — Section 4 (6) (a)
High Courts02 Jul 2001
United India Insurance Company Limited Vs Sridharagadde Basappa and Another
Karnataka High Court · (2002) 2 ACC 614 : (2001) 4 KCCR 182 SN
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts02 Jul 2001Dismissed
Walter Rosario and Others Vs Corporation Bank and Another
Karnataka High Court · (2001) 4 KCCR 2502
Arbitration Act, 1940 — Section 30, 33Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18
High Courts02 Jul 2001Dismissed
Hariappan Vs State
Karnataka High Court · (2001) CriLJ 4286 : (2001) ILR (Kar) 4211 : (2001) 4 KCCR 2326
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts29 Jun 2001Allowed
C.R. Nirmala Gupta Vs The Housing Commissioner, Karnataka Housing Board
Karnataka High Court · (2004) ILR (Kar) 1465 : (2004) 3 KCCR 348 SN
High Courts29 Jun 2001Dismissed
The United Western Bank Limited, Bangalore Vs The Company Law Board, Chennai and others
Karnataka High Court · (2001) 107 CompCas 63 : (2001) 4 CompLJ 194 : (2001) ILR (Kar) 4427
Reserve Bank of India Act, 1934 — Section 45 QA
High Courts29 Jun 2001Dismissed
Nagaraj and another Vs Ammayamma
Karnataka High Court · (2002) 1 CivCC 110 : (2002) 1 DMC 439 : (2001) ILR (Kar) 4004 : (2001) 5 KarLJ 516 : (2001) 4 KCCR 2208
Hindu Succession Act, 1956 — Section 14
High Courts28 Jun 2001Allowed
S.M. Sundar Raj Vs The Deputy Commissioner (Administration) and Land Acquisition Officer, Corporation of the City of Bangalore and another
Karnataka High Court · (2001) ILR (Kar) 4067 : (2001) 4 KCCR 2429
Land Acquisition Act, 1894 — Section 4 (1)