High Courts17 Apr 2001Dismissed
Ayanur Manjunatha Vs S. Bangarappa and Others
Karnataka High Court · (2002) ILR (Kar) 2642 : (2002) 2 KarLJ 50 : (2001) 3 KCCR 132 SN
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
COURT ARCHIVE
Karnataka High Court judgments
47,795 judgments · page 1,615 of 2,390
High Courts17 Apr 2001
S. Pratap Kumar Vs Thamas B. Choudi and Another
Karnataka High Court · AIR 2002 Kar 248 : (2002) 2 KCCR 1028
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 254Karnataka Civil Courts Act, 1964 — Section 23 A
High Courts17 Apr 2001Allowed
United India Insurance Co. Ltd. Vs Govindappa and Others
Karnataka High Court · (2002) ACJ 1102
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 50
High Courts17 Apr 2001
Uma Gangadhar Vs Classic Coffee and Spices Private Limited, Chickmagalur
Karnataka High Court · (2001) 6 KarLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Apr 2001
Dr. Uma Gangadhar Vs Classic Coffee and Spices Private Limited
Karnataka High Court · (2001) 3 KCCR 2050
Civil Procedure Code, 1908 (CPC) — Section 200, 482Companies Act, 1956 — Section 397, 398Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Apr 2001
Commissioner of Income Tax Vs Comfund Services India Ltd.
Karnataka High Court · (2001) 167 CTR 523 : (2001) 252 ITR 309 : (2002) 120 TAXMAN 688
Income Tax Act, 1961 — Section 256 (1), 256 (2)
High Courts16 Apr 2001Dismissed
C.P. Tayal and others Vs State
Karnataka High Court · (2001) 4 KarLJ 601 : (2001) 3 KCCR 2036
Karnataka Excise Act, 1965 — Section 37, 38 A
High Courts16 Apr 2001Allowed
Chakravarthy Vs State
Karnataka High Court · (2001) ILR (Kar) 3203 : (2001) 6 KarLJ 499 : (2001) 4 KCCR 2215
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201
High Courts16 Apr 2001Dismissed
Gulzar Khan Vs State of Karnataka and Another
Karnataka High Court · (2001) CriLJ 3586 : (2001) 3 KCCR 167 SN : (2001) 4 RCR(Criminal) 209
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24 (8)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (5)
High Courts12 Apr 2001
Rukma D. Suvarna Vs Dayanamdi and Others
Karnataka High Court · (2001) 04 KAR CK 0073
High Courts12 Apr 2001
Syed Abdul Ala Vs Intelligence Officer, Narcotics Control Bureau, South Zonal Unit, Chennai and Others
Karnataka High Court · (2002) ILR (Kar) 3244 : (2002) 1 KarLJ 417 : (2002) 2 RCR(Criminal) 150
Constitution of India, 1950 — Article 21
High Courts12 Apr 2001Allowed
Smt. Mangalagowri Vs H.N. Keshava Murthy and others
Karnataka High Court · (2001) 3 CivCC 699 : (2001) ILR (Kar) 1989 : (2001) 4 KarLJ 520 : (2001) 3 KCCR 166 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts12 Apr 2001
Lakshmi Coffee Curing Works Vs State of Karnataka
Karnataka High Court · (2001) 124 STC 207
High Courts12 Apr 2001Allowed
The Assistant Commissioner/Land Acquisition Officer, Raichur Vs Mahadev
Karnataka High Court · (2001) 6 KarLJ 316 : (2001) 3 KCCR 152 SN
Land Acquisition Act, 1894 — Section 18
High Courts11 Apr 2001Dismissed
Sri M. Ramachandra Prabhu Vs The State of Karnataka and Others
Karnataka High Court · (2001) 4 KCCR 2302
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 BKarnataka Land Revenue Act, 1964 — Section 36, 37
High Courts11 Apr 2001Dismissed
Natioinal Insurance Company Limited, Banglore Vs Smt. H.D. Nagarathnamma and others
Karnataka High Court · (2002) 2 ACC 716 : (2002) ACJ 1267 : (2001) 4 KarLJ 566 : (2001) 3 KCCR 143 SN
Motor Vehicles Act, 1988 — Section 149 (2)
High Courts11 Apr 2001Allowed
Smt. Parimala Vs Banking Service Recruitment Board, Bangalore and Others
Karnataka High Court · (2001) ILR (Kar) 2991 : (2002) 4 KarLJ 257 : (2001) 3 KCCR 123 SN
Constitution of India, 1950 — Article 226, 311 (2)
High Courts11 Apr 2001Dismissed
Commissioner of C. Ex. Vs Supra Foundry Services (P) Ltd.
Karnataka High Court · (2001) 132 ELT 543
High Courts11 Apr 2001Allowed
BPL Ltd. Vs Inter Modal Transport Technology Systems (Karnataka) Ltd.
Karnataka High Court · (2001) 43 CLA 228 : (2001) ILR (Kar) 5373
Companies Act, 1956 — Section 441 (2)Provincial Insolvency Act, 1920 — Section 28 (6)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22 A
High Courts10 Apr 2001Allowed
Special Dir., Enforcement Directorate Vs Mohtesham Mohd. Ismail
Karnataka High Court · (2001) 76 ECC 160 : (2001) 131 ELT 555 : (2001) 3 KCCR 100 SN
Foreign Exchange Regulation Act, 1973 (FERA) — Section 52, 54, 9 (3)