High Courts11 Jun 2001Dismissed
Rajiv Gandhi University and Health Sciences, Bangalore Vs The Secab Association, Bijapur and others
Karnataka High Court · AIR 2001 Kar 400 : (2001) 4 KarLJ 491 : (2001) 4 KCCR 288 SN
COURT ARCHIVE
Karnataka High Court judgments
47,795 judgments · page 1,612 of 2,390
High Courts11 Jun 2001Allowed
K.R. Haris Chandra Naik Vs State
Karnataka High Court · (2001) ILR (Kar) 4727 : (2001) 4 KarLJ 587 : (2001) 3 KCCR 2168
Criminal Procedure Code, 1973 (CrPC) — Section 452, 517
High Courts11 Jun 2001
Koty Poojary, Since deceased by LRs. Vs The State of Karnataka and Others
Karnataka High Court · (2001) 4 KCCR 2339
High Courts11 Jun 2001
Achappa Vs The Assistant Commissioner, North Sub-division and Others
Karnataka High Court · (2001) 3 KCCR 2059
Karnataka Land Revenue Act, 1964 — Section 136 (2)
High Courts08 Jun 2001Allowed
Mysore Chest Care and Pain Therapy Centre (Private) Limited, Mysore and another Vs State of Karnataka and another
Karnataka High Court · (2001) 5 KarLJ 429
Constitution of India, 1950 — Article 141, 226
High Courts08 Jun 2001Allowed
Tukaram Govind Naganvakar (Deceased) by L.Rs and another Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 3550 : (2001) 4 KarLJ 505 : (2001) 4 KCCR 197 SN
Transfer of Property Act, 1882 — Section 111 d
High Courts08 Jun 2001
British India Corporation Limited, Kanpur Vs Star Spin and Twist Machinery Limited (In Liquidation), Bangalore
Karnataka High Court · (2001) 106 CompCas 467 : (2001) ILR (Kar) 3808
Companies Act, 1956 — Section 446 (1)
High Courts08 Jun 2001Allowed
Sandur Laminates Limited and Another Vs The Asst. Commissioner and Another
Karnataka High Court · (2004) ILR (Kar) 1629 : (2001) 3 KCCR 2163
Karnataka Municipalities Act, 1964 — Section 94
High Courts07 Jun 2001
Commissioner of Income Tax Vs Balakrishna Hatcheries
Karnataka High Court · (2001) 169 CTR 225
High Courts07 Jun 2001
Bheemasenacharya Srinivasacharya Gudi and Others Vs Gadag Veeranarayana Dev and Others
Karnataka High Court · AIR 2002 Kar 1 : (2002) ILR (Kar) 2377 : (2002) 4 KCCR 311 SN
Bombay Public Trust Act, 1950 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 41 (h)
High Courts07 Jun 2001Dismissed
Sathyawwa Vs The State of Karnataka and Another
Karnataka High Court · (2001) 3 KCCR 2020
High Courts07 Jun 2001Dismissed
R. Nagendrareddy and Others Vs Doddanna and Others
Karnataka High Court · (2001) 3 KCCR 2028
High Courts06 Jun 2001Dismissed
R.N. Singh Vs The Deputy Commissioner and Others
Karnataka High Court · (2001) 3 KCCR 2062
Industrial Disputes Act, 1947 — Section 18
High Courts06 Jun 2001
Smt. Savitri Samson Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 3164 : (2001) ILR (Kar) 4080 : (2001) 4 KarLJ 283 : (2001) 4 KCCR 222 SN : (2001) 3 RCR(Criminal) 638
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts06 Jun 2001
The Range Forest Officer, Wildlife Division, Lakkavalli and Another Vs Smt. Shakira Banu
Karnataka High Court · (2001) ILR (Kar) 3652 : (2001) 4 KarLJ 369 : (2001) 3 KCCR 1990
Karnataka Forest Act, 1963 — Section 62
High Courts06 Jun 2001Allowed
Sunny Augastin Vs The Deputy Commissioner and Others
Karnataka High Court · (2001) 3 KCCR 2018
Karnataka Land Revenue Act, 1964 — Section 50, 94 A
High Courts04 Jun 2001Allowed
S.S. Diesel Systems Private Limited Vs The Deputy Commissioner and Another
Karnataka High Court · (2001) 4 KCCR 2738
High Courts04 Jun 2001
S.G. Shivaram Vs State of Karnataka and Others
Karnataka High Court · (2001) 4 KarLJ 303 : (2001) 4 KCCR 226 SN
Constitution of India, 1950 — Article 226
High Courts04 Jun 2001
Atmjit Singh Vs Commissioner of Income Tax
Karnataka High Court · (2001) 169 CTR 219 : (2001) ILR (Kar) 4833 : (2001) 252 ITR 233
High Courts01 Jun 2001Dismissed
Ramappa and Others Vs The Deputy Commissioner, Belgaum District and Others
Karnataka High Court · (2001) 4 KCCR 2739
Karnataka Land Revenue Act, 1964 — Section 136