High Courts19 Mar 2001Allowed
Nagesh Traders Vs Joint Commissioner of Commercial Taxes, Appeals, Bangalore City Division and Another
Karnataka High Court · (2001) 4 KCCR 180 SN : (2001) 124 STC 402
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,620 of 2,390
High Courts16 Mar 2001
Bharat Gold Mines Officers'' Association, Kolar Gold Fields and Others Vs Union of India and Others
Karnataka High Court · AIR 2001 Kar 257 : (2002) 1 KarLJ 130 : (2001) 2 KCCR 80 SN
Constitution of India, 1950 — Article 14, 21, 41Industrial Disputes Act, 1947 — Section 25 (O)
High Courts16 Mar 2001
Jakkanagouda B. Patil Vs The State of Karnataka
Karnataka High Court · (2001) 2 KCCR 1415
Notaries Act, 1952 — Section 5
High Courts16 Mar 2001Allowed
Krishtappa Vs Ananta Kalappa Jaratakhane and another
Karnataka High Court · AIR 2001 Kar 322 : (2001) ILR (Kar) 5239 : (2001) 2 KCCR 1427
Hindu Succession Act, 1956 — Section 14 (1)
High Courts16 Mar 2001Dismissed
Tam Tam Pedda Guruva Reddy B.T. Patil and Sons Vs State of Karnataka and others
Karnataka High Court · (2001) 03 KAR CK 0063
High Courts16 Mar 2001
Greenhills Exports (Private) Limited, Mangalore and Others Vs Coffee Board, Bangalore
Karnataka High Court · (2001) 44 ARBLR 307 : (2001) 44 CLA 149 : (2001) 106 CompCas 391 : (2001) ILR (Kar) 2950 : (2001) 4 KarLJ 158 : (2001) 4 KCCR 201 SN
Companies Act, 1956 — Section 433 (e) (f)
High Courts15 Mar 2001Allowed
Krishna and Co. Vs State of Karnataka
Karnataka High Court · (2001) 124 STC 423
High Courts15 Mar 2001Dismissed
Smt. Lakshmi Vs Proprietor, Hotel Ajantha, Mysore
Karnataka High Court · (2002) ACJ 1465 : (2001) 91 FLR 1170 : (2001) ILR (Kar) 4048 : (2002) 4 KarLJ 438 : (2001) 3 KCCR 163 SN
High Courts15 Mar 2001Dismissed
Smt. M.V. Shanthakumari and Another Vs Jagalur Taluk Panchayat and Others
Karnataka High Court · AIR 2001 Kar 345 : (2001) ILR (Kar) 2295 : (2001) 4 KarLJ 541 : (2001) 2 KCCR 94 SN
Karnataka Panchayat Raj Act, 1993 — Section 120
High Courts15 Mar 2001Dismissed
Arun Kumar Agarwal Vs Mrs. Radha Arun
Karnataka High Court · (2002) 1 DMC 84 : (2001) ILR (Kar) 4925 : (2001) 3 KCCR 1756 : (2002) 1 RCR(Criminal) 12
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 191, 193
High Courts15 Mar 2001Dismissed
Arun Kumar Agarwal Vs Radha Arun
Karnataka High Court · (2001) CriLJ 3561
Criminal Procedure Code, 1973 (CrPC) — Section 340Guardian and Wards Act, 1890 — Section 7, 8Penal Code, 1860 (IPC) — Section 191, 193
High Courts14 Mar 2001
N. Vijaya Raghavan Vs K. Sharada
Karnataka High Court · AIR 2001 Kar 300 : (2001) 3 KCCR 1520
Hindu Marriage Act, 1955 — Section 13 B
High Courts14 Mar 2001Dismissed
Laxmibai and Another Vs Manager, Vijayanand Roadlines Ltd. and Another
Karnataka High Court · (2002) ACJ 1413
Employees Compensation Act, 1923 — Section 4, 4 A
High Courts14 Mar 2001
North West Karnataka Road Trans. Corpn. Vs Kumar Anand Irappa Belawadi
Karnataka High Court · (2003) 2 ACC 89
High Courts14 Mar 2001Dismissed
Smt. Laxmibai and Another Vs The Manager, Vijayanand Roadlines Limited and Another
Karnataka High Court · (2001) 3 KCCR 1543
Workmen Compensation (Amendment) Act, 1995 — Section 4, 4 A
High Courts13 Mar 2001
N. Munivenkatappa Vs State of Karnataka and Another
Karnataka High Court · (2001) 3 KCCR 1714
High Courts13 Mar 2001
Ms. Helina Cynty Louis Vs The State of Karnataka
Karnataka High Court · (2001) 3 KCCR 1824
Criminal Procedure Code, 1973 (CrPC) — Section 156
High Courts13 Mar 2001
N. Ramaiah Vs Nagaraj S. and Another
Karnataka High Court · AIR 2001 Kar 395 : (2001) 3 CivCC 426 : (2001) ILR (Kar) 3466 : (2001) 4 KarLJ 12 : (2001) 4 KCCR 2657 : (2002) 3 RCR(Civil) 255
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 59
High Courts12 Mar 2001
The Karnataka Power Transmission Corporation Limited and Others Vs Mr. Kalalshetty
Karnataka High Court · (2001) 2 KCCR 1337
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 2001Dismissed
Smt. Celine Mary Vs Mrs. Alice Naidu
Karnataka High Court · (2001) 2 KCCR 1127
Karnataka Rent Control Act, 1961 — Section 21 (1)