COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,621 of 2,390

High Courts12 Mar 2001Dismissed

Bangalore Amateur Riders'' Institute Vs Regional Director, E.S.I. Corporation and Another

Karnataka High Court · (2001) 90 FLR 587 : (2001) ILR (Kar) 3029 : (2001) 2 LLJ 746

Employees State Insurance Act, 1948 — Section 75

High Courts12 Mar 2001Dismissed

Secretary, John Fowler Employees Union Vs Managing Director, John Fowler (I) Ltd. and Others

Karnataka High Court · (2001) 89 FLR 1101 : (2001) ILR (Kar) 2272 : (2001) 2 LLJ 22

Employees State Insurance Act, 1948 — Section 75 (1) (g)

High Courts12 Mar 2001

The Secretary, John Fowler Employees Union Vs The Managing Director, John Fowler (India) Limited and Others

Karnataka High Court · (2001) 2 KCCR 1418

Employees State Insurance Act, 1948 — Section 75 (1)

High Courts12 Mar 2001

The Bangalore Amateur Riders'' Institute Vs The Regional Director, ESI Corporation and Another

Karnataka High Court · (2001) 3 KCCR 1816

Employees State Insurance Act, 1948 — Section 75

High Courts09 Mar 2001

K.B. Prakash Vs Sri. S. Kumara Bangarappa and Others

Karnataka High Court · (2001) 2 KCCR 930

Representation of the Peoples Act, 1951 — Section 100 (b), 81, 83

High Courts09 Mar 2001Dismissed

Wale Babu Vs The Hutti Gold Mines Company Limited, Bangalore and Another

Karnataka High Court · (2001) ILR (Kar) 2014 : (2001) 6 KarLJ 516 : (2001) 2 KCCR 92 SN

Constitution of India, 1950 — Article 226

High Courts09 Mar 2001Dismissed

Tukaram Dhondiba Padatare and Others Vs Smt. Savithri and Others

Karnataka High Court · (2002) 1 DMC 396 : (2001) ILR (Kar) 5221

Hindu Marriage Act, 1955 — Section 11Hindu Succession Act, 1956 — Section 6

High Courts09 Mar 2001Dismissed

Smt. Tungamma and others Vs State of Karnataka and others

Karnataka High Court · AIR 2001 Kar 252 : (2001) ILR (Kar) 2785

Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2 (19)

High Courts09 Mar 2001Dismissed

Vasudeva K.S. Vs State Bank of Mysore

Karnataka High Court · (2001) ILR (Kar) 2845 : (2001) 2 LLJ 1044

Constitution of India, 1950 — Article 14, 16, 19 (1) (g), 21, 226

High Courts08 Mar 2001Dismissed

Gajanan Vs The State of Karnataka

Karnataka High Court · (2001) 2 ALT(Cri) 309 : (2001) CriLJ 3592 : (2001) 2 KCCR 63 SN

High Courts08 Mar 2001Dismissed

Oriental Insurance Co. Ltd. Vs Rafat Rehamath and Others

Karnataka High Court · (2002) ACJ 950 : (2001) 90 FLR 588 : (2001) ILR (Kar) 2945 : (2001) 3 KCCR 1524 : (2002) 1 LLJ 38

Motor Vehicles Act, 1988 — Section 149 (2)Workmens Compensation Act, 1923 — Section 30 (1)

High Courts08 Mar 2001

Senior Divisional Controller, North West Karnataka Road Transport Corporation Vs Smt. Shoba and Others

Karnataka High Court · (2002) 3 ACC 216 : (2001) 3 KCCR 161 SN

High Courts08 Mar 2001Allowed

Senior Divisional Controller, North West Karnataka Road Trans. Corporation Vs Shoba and Others

Karnataka High Court · (2002) ACJ 1740

High Courts08 Mar 2001Dismissed

Kathyayini Hotels Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes and Another

Karnataka High Court · (2004) 134 STC 170

High Courts08 Mar 2001

Arun Hegde and Another Vs M.J. Shetty

Karnataka High Court · (2002) 1 ALT(Cri) 553 : (2001) 2 CivCC 645 : (2001) 106 CompCas 541 : (2001) ILR (Kar) 3295 : (2001) 4 KCCR 409 SN : (2001) 3 RCR(Criminal) 104

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts08 Mar 2001

United India Insurance Co. Ltd. and Another Vs Rajeev Moses and Another

Karnataka High Court · (2002) ACJ 928

Motor Vehicles Act, 1988 — Section 168

High Courts08 Mar 2001Allowed

United India Insurance Company Limited and Another Vs Sri. Rajeev Moses and Another

Karnataka High Court · (2001) 2 KCCR 1187

Motor Vehicles Act, 1988 — Section 168

High Courts08 Mar 2001

Senior Divisional Controller, North West Karnataka Road Transport Corpn. Vs Shoba and Others

Karnataka High Court · (2003) 2 ACC 445

High Courts08 Mar 2001Dismissed

Smt. Jayashree P. Hiremath Vs University of Agricultural Sciences

Karnataka High Court · (2001) 3 KCCR 1802

Karnataka State University Statute Rules — Rule 30 (4B)

High Courts07 Mar 2001Dismissed

Modinbi and Others Vs The Kalal Khatik Samaj Seva Sangha and Others

Karnataka High Court · (2001) ILR (Kar) 2909 : (2002) 1 KarLJ 180 : (2001) 4 KCCR 2198

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48 (1)