COURT ARCHIVE

Karnataka High Court judgments

47,795 judgments · page 1,617 of 2,390

High Courts04 Apr 2001

HVS Technologies Inc., United States of America Vs Aeronautical Development Agency (ADA), Bangalore and another

Karnataka High Court · (2001) 4 KarLJ 211 : (2001) 3 KCCR 1832

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts03 Apr 2001Dismissed

Nehru Smaraka Vidya Kendra''s Sree Venkateswara Dental College and Hospital, Uttarahalli and Another Vs Suneetha R. and Others

Karnataka High Court · AIR 2001 Kar 337 : (2001) ILR (Kar) 3440 : (2001) 3 KCCR 125 SN

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High Courts02 Apr 2001Allowed

Chetana Enterprises Vs State of Karnataka

Karnataka High Court · (2001) 3 KCCR 114 SN : (2001) 123 STC 251

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High Courts02 Apr 2001Dismissed

Gokul A.L. and Others Vs Government of India and Others

Karnataka High Court · (2001) 2 LLJ 602

Constitution of India, 1950 — Article 226

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High Courts02 Apr 2001Allowed

Karnataka State Road Transport Corporation Vs Harjit Singh and Others

Karnataka High Court · (2002) ACJ 1353 : (2001) 4 KCCR 2265

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High Courts02 Apr 2001Allowed

National Insurance Company Limited Vs Sakamma and Others

Karnataka High Court · (2001) 3 KCCR 2176

Motor Vehicles Act, 1988 — Section 2 (33), 3 (1)

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High Courts02 Apr 2001Allowed

North West Karnataka Road Transport Corporation, Hubli Vs Ramappa alias Ramanagouda

Karnataka High Court · (2001) 4 KarLJ 534 : (2001) 3 KCCR 168 SN

Motor Vehicles Act, 1988 — Section 162, 168

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High Courts30 Mar 2001Dismissed

Nanjamma Vs H.N. Siddaiah

Karnataka High Court · (2002) 2 CivCC 32 : (2001) ILR (Kar) 4529 : (2002) 1 KarLJ 239

Transfer of Property Act, 1882 — Section 54, 58

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High Courts30 Mar 2001Allowed

Girijadevi V. Kadadevamath Vs Shiddheshwaraiah Madivalayya Kadadmarmath

Karnataka High Court · (2002) 5 KarLJ 596 : (2001) 3 KCCR 2039

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High Courts30 Mar 2001Allowed

Shankar Construction Co. Vs Additional Commissioner of Commercial Taxes, Belgaum Zone

Karnataka High Court · (2001) 124 STC 265

Karnataka Sales Tax Act, 1957 — Section 22 A

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High Courts30 Mar 2001

Dr. Giridhar Kamalpurkar Vs Dr. Venugopal Ram Rao and others

Karnataka High Court · (2001) 3 KarLJ 467 : (2001) 2 KCCR 75 SN

Constitution of India, 1950 — Article 12

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High Courts30 Mar 2001Partly Allowed

Smt. Rangamma Vs The Chairman, Bangalore Development Authority

Karnataka High Court · (2001) ILR (Kar) 3722 : (2001) 3 KCCR 1898

Bangalore Development Authority Act, 1976 — Section 64

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High Courts30 Mar 2001Dismissed

Smt. Nanjamma Vs Sri. H.N. Siddaiah

Karnataka High Court · (2001) 4 KCCR 2767

Transfer of Property Act, 1882 — Section 58

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High Courts30 Mar 2001

Surendra Prabhu and Another Vs Sripada Rao Shankararao Patil and Another

Karnataka High Court · (2001) ACJ 1504 : (2001) 4 KarLJ 344 : (2001) 3 KCCR 1910

Motor Vehicles Act, 1988 — Section 147, 149

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High Courts30 Mar 2001Allowed

Sri Ibrahim Sab Nadaf Vs The State of Karnataka and Another

Karnataka High Court · (2001) 4 KCCR 2292

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High Courts30 Mar 2001

Siddappa Vs Savitramma and Others

Karnataka High Court · (2001) 4 KCCR 2633

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Succession Act, 1956 — Section 23

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High Courts30 Mar 2001

C.M. Loganathan Vs Divisional Controller, B.T.S. Division, K.S.R.T.C.

Karnataka High Court · (2002) 3 ACC 406 : (2001) 3 KCCR 1807

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High Courts29 Mar 2001

Shankaraiah and Another Vs Smt. Savithramma and Others

Karnataka High Court · (2002) 1 KCCR 80

Karnataka Irrigation Act, 1965 — Section 69 (5)

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High Courts29 Mar 2001Dismissed

A. Ramdas and Others Vs State of Karnataka

Karnataka High Court · (2002) 6 KarLJ 273

Constitution of India, 1950 — Article 16 (4), 243T (6)Karnataka Municipal Corporations Act, 1976 — Section 7 (3)

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High Courts29 Mar 2001

Welcomgroup Windsor Manor, Bangalore Vs The Deputy Regional Director, Employees'' State Insurance Corporation, Bangalore

Karnataka High Court · (2002) 93 FLR 1192 : (2002) ILR (Kar) 2145 : (2001) 4 KarLJ 422 : (2001) 2 LLJ 978

Employees State Insurance Act, 1948 — Section 45 A

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