High Courts10 Apr 2001Allowed
S.K.V.I. Khadi Bhandar Vs Additional Commissioner of Commercial Taxes, Mysore Zone
Karnataka High Court · (2002) 125 STC 392
Karnataka Sales Tax Act, 1957 — Section 22 A (1)
COURT ARCHIVE
Karnataka High Court judgments
47,795 judgments · page 1,616 of 2,390
High Courts10 Apr 2001Dismissed
Thimmanna Vs Union of India and Another
Karnataka High Court · (2002) 1 KarLJ 51 : (2001) 3 KCCR 165 SN
Army Act, 1950 — Section 116
High Courts10 Apr 2001
The Yamakanamardi Urban Co-operative Credit Society Limited Vs Raju Basavantrao Bhosale
Karnataka High Court · (2001) 4 KarLJ 67
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2001
Guruanna Vadi and another Vs The General Manager, Karnataka State Road Transport Corporation, Bangalore and another
Karnataka High Court · (2001) ACJ 1528 : AIR 2001 Kar 275 : (2001) ILR (Kar) 2879 : (2001) 5 KarLJ 322 : (2001) 3 KCCR 1492
Motor Vehicles Act, 1988 — Section 140, 163 A
High Courts10 Apr 2001Allowed
K.S. Manjunatha Vs Mazagon Dock Limited, Mumbai and Another
Karnataka High Court · (2002) ILR (Kar) 707 : (2001) 6 KarLJ 183
Prevention of Corruption Act, 1947 — Section 5 (2)
High Courts10 Apr 2001Allowed
Nalini Silks and Others Vs S.R. Vyasa Murthy
Karnataka High Court · (2001) 3 KCCR 1738
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts10 Apr 2001
The Yamakanamardi Urban Co-operative Credit Society Limited Vs Sri Raju Basavantrao Bhosale
Karnataka High Court · (2001) 3 CivCC 468 : (2001) 3 KCCR 1985
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2001
Guruanna Vedi and Another Vs General Manager, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2002) 3 ACC 350 : (2001) 3 CivCC 693
Motor Vehicles Act, 1988 — Section 163 A
High Courts09 Apr 2001
Munibyarappa Vs Commissioner of Income Tax
Karnataka High Court · (2001) 168 CTR 640
High Courts09 Apr 2001Allowed
Mohammed Ilias Vs State of Karnataka
Karnataka High Court · (2001) 2 DMC 353
Criminal Procedure Code, 1973 (CrPC) — Section 307, 34, 498A
High Courts09 Apr 2001
Munibyrappa Vs Commissioner of Income Tax
Karnataka High Court · (2004) 265 ITR 560 : (2001) 119 TAXMAN 204
High Courts09 Apr 2001Dismissed
National Insurance Company Limited Vs Smt. Pankajamma and Another
Karnataka High Court · (2001) 3 KCCR 2093
High Courts09 Apr 2001
S.A. Bahu and Another Vs Tahsildar and Taluk Executive Magistrate and Another
Karnataka High Court · (2001) CriLJ 3560
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts09 Apr 2001
A.G. Krishna Murthy Vs A.R. Rajanna and another
Karnataka High Court · (2001) ILR (Kar) 3911 : (2001) 4 KarLJ 605 : (2001) 3 KCCR 1705
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts09 Apr 2001Allowed
Regional Director, Employees'' State Insurance Corporation, Bangalore and Another Vs Malekopmath Metal Forms Private Limited, Gadag
Karnataka High Court · (2001) 6 KarLJ 139
Employees State Insurance Act, 1948 — Section 45 A
High Courts09 Apr 2001
Rama Balu Mangale (Deceased) By L.Rs Vs Gafar Babalal Mulla
Karnataka High Court · (2001) ILR (Kar) 4098 : (2001) 4 KarLJ 396 : (2001) 3 KCCR 131 SN
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21
High Courts09 Apr 2001Dismissed
H.M. Krishna Reddy Vs H.C. Narayana Reddy
Karnataka High Court · AIR 2001 Kar 442 : (2001) 3 CivCC 369 : (2001) ILR (Kar) 3870 : (2001) 4 KCCR 2449
Karnataka Land Reforms Act, 1961 — Section 39, 80
High Courts09 Apr 2001
Ravikumar Traders, Bangalore Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (2001) 51 KarLJ 109
Karnataka Sales Tax Act, 1957 — Section 23Karnataka Tax on Entry of Goods Act, 1979 — Section 15A
High Courts09 Apr 2001
S.A. Babu and Another Vs Tahsildar and Taluk Executive Magistrate and Another
Karnataka High Court · (2001) 4 KCCR 2298 : (2001) 4 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Apr 2001Allowed
Raj Trust and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 472 : (2001) ILR (Kar) 5501 : (2001) 3 KCCR 2151
Karnataka Stamp Act, 1957 — Section 45 A