COURT ARCHIVE

Karnataka High Court judgments

47,795 judgments · page 1,609 of 2,390

High Courts28 Jun 2001Allowed

Karnataka State Road Transport Corporation Central Offices Vs Durgappa

Karnataka High Court · (2001) 91 FLR 1156 : (2001) ILR (Kar) 3971 : (2001) 4 KCCR 211 SN : (2002) 1 LLJ 41

Industrial Disputes Act, 1947 — Section 11 A

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High Courts27 Jun 2001Dismissed

Devanur Grama Seva Sahakari Sangh Limited Vs Virupaxayya and Others

Karnataka High Court · (2002) 94 FLR 223 : (2001) ILR (Kar) 4839 : (2002) 2 KarLJ 6 : (2001) 4 KCCR 172 SN

Industrial Disputes Act, 1947 — Section 25 FKarnataka Co-operative Societies Act, 1959 — Section 70 (2) (d)

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High Courts27 Jun 2001Partly Allowed

The Assistant Commissioner and Land Acquisition Officer, Bijapur Vs Shivalingawwa and Another

Karnataka High Court · (2003) ILR (Kar) 2855 : (2001) 6 KarLJ 171 : (2003) 4 KCCR 411 SN : (2001) 4 KCCR 2712

Land Acquisition Act, 1894 — Section 23, 24

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High Courts27 Jun 2001Dismissed

State of Karnataka Vs Yellappa Vishwanathasa Magajikondi and Others

Karnataka High Court · (2001) 3 KCCR 2011

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts27 Jun 2001Partly Allowed

Janatha Tourist Corporation and Another Vs Indo U.S. Wire Casting Ltd. and Another

Karnataka High Court · AIR 2002 Kar 65

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High Courts26 Jun 2001Partly Allowed

Perfect Tube Centre Vs Deputy Commissioner of Commercial Taxes and Others

Karnataka High Court · (2002) 128 STC 293

Karnataka Sales Tax Act, 1957 — Section 5 (4)

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High Courts26 Jun 2001Dismissed

Channappa Gowda Vs State of Karnataka and Others

Karnataka High Court · (2001) 4 KCCR 2804

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

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High Courts26 Jun 2001Dismissed

Shekar Alva Vs Ramanna Shetty and Others

Karnataka High Court · (2001) 4 KCCR 2879

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts26 Jun 2001Allowed

N.S. Venkatachalaiah Setty Vs Adinath Jain Swetamber Temple and Others

Karnataka High Court · (2002) 4 KCCR 2411

Civil Procedure Code, 1908 (CPC) — Section 65

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High Courts26 Jun 2001Dismissed

T. Basave Gowda Vs The Assistant Commissioner, Hunsur Sub-Division and Another

Karnataka High Court · (2001) 4 KCCR 2806

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High Courts25 Jun 2001

Rudrappa Mahadevappa Humbi (Deceased) by L.Rs and Others Vs Shivalingappa Gurupadappa Tandur (Deceased) by L.Rs and Others

Karnataka High Court · (2001) 6 KarLJ 394 : (2001) 4 KCCR 428 SN

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 108 j

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High Courts22 Jun 2001

Shri B.J. Mathias Vs A.M. Prabhu and Others

Karnataka High Court · (2001) 4 KCCR 2313

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High Courts22 Jun 2001Dismissed

Narasappa Durgappa Bandiwadda Vs Assistant Commissioner, Bailahongal Belgaum District and Another

Karnataka High Court · (2001) 3 KCCR 2165

Karnataka Panchayat Raj Act, 1993 — Section 52 (5)

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High Courts22 Jun 2001Dismissed

ITC Infotech India Limited Vs Senior Labour Inspector and Another

Karnataka High Court · (2001) 3 KCCR 2166

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High Courts22 Jun 2001Allowed

Employees'' State Insurance Corporation Vs Karnataka State Seeds Corporation Ltd.

Karnataka High Court · (2002) 2 LLJ 1068

Employees State Insurance Act, 1948 — Section 82 (2)

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High Courts22 Jun 2001Allowed

Mothilal and Another Vs State

Karnataka High Court · (2001) CriLJ 4341 : (2001) ILR (Kar) 5093 : (2002) 4 KarLJ 222 : (2001) 4 KCCR 286 SN

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts22 Jun 2001Dismissed

Gangaram''s Infotech Vs Dena Bank

Karnataka High Court · (2001) 107 CompCas 139 : (2001) 3 KCCR 2057

Constitution of India, 1950 — Article 226

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High Courts22 Jun 2001Dismissed

M.L. Balaram Vs Canara Bank, Overseas Branch, Bangalore and another

Karnataka High Court · (2001) 3 CivCC 480 : (2002) 2 CivCC 602 : (2001) ILR (Kar) 4796 : (2001) 4 KCCR 2597 : (2002) 4 RCR(Civil) 32

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts22 Jun 2001

Sri R. Nagaraj Vs The Southern Railways and Others

Karnataka High Court · (2001) 3 KCCR 2060

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4 (1)

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High Courts21 Jun 2001Allowed

North Eastern Karnataka Road Transport Corporation Vs Eranna

Karnataka High Court · (2001) 91 FLR 518 : (2001) ILR (Kar) 4196 : (2001) 4 KCCR 177 SN : (2001) 2 LLJ 1586

Industrial Disputes Act, 1947 — Section 11 A

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