High Courts07 Mar 2001Allowed
Yasmeen Begum Vs Board of Directors, Karnataka Leather Industries Development Corporation Limited, Bangalore and Another
Karnataka High Court · (2002) 4 KarLJ 71 : (2001) 3 KCCR 1547
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,622 of 2,390
High Courts07 Mar 2001Allowed
Prashanth E.L. Vs Kuvempu University, Shimoga and Others
Karnataka High Court · AIR 2001 Kar 448 : (2002) ILR (Kar) 684 : (2002) 3 KarLJ 364 : (2002) 1 KCCR 108
Constitution of India, 1950 — Article 226, 227Regulations of Kuvempu University regarding Assignment of Ranks of Students 1991 — Regulation 4
High Courts07 Mar 2001Allowed
Karnataka State Road Transport Corporation Vs A. Ramanna
Karnataka High Court · (2001) ILR (Kar) 2914 : (2001) 3 KCCR 115 SN : (2001) 2 LLJ 1212
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25
High Courts07 Mar 2001Dismissed
The Special Land Acquisition Officer, UKP Vs Husensab Dongrilal Mulla and Others
Karnataka High Court · (2001) 2 KCCR 981
Land Acquisition Act, 1894 — Section 18
High Courts07 Mar 2001
A. Shama Rao since deceased by his L.Rs. Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 924
High Courts05 Mar 2001Allowed
J.K. Jain Vs Director of Collegiate Education, Bangalore and Another
Karnataka High Court · (2002) 4 KarLJ 356 : (2001) 2 KCCR 1280
Limitation Act, 1963 — Section 29
High Courts05 Mar 2001Allowed
Smt. R. Rajeshwari Vs H.N. Jagadish and another
Karnataka High Court · (2001) 3 CivCC 498 : (2001) 5 KarLJ 634 : (2001) 3 KCCR 2027 : (2002) 1 RCR(Criminal) 111
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Mar 2001
Mohammad Ilyas Ahamed Vs Abdul Subhan
Karnataka High Court · (2001) 3 CivCC 32 : (2001) CriLJ 2821 : (2001) 2 KCCR 1413 : (2001) 3 RCR(Criminal) 458
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Mar 2001
Sidaraya Vs The State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 316 : (2001) 2 KCCR 1191
High Courts02 Mar 2001
Sri Vinayaka Deva of Idagunji Public Trust and Others Vs Manjunath Bhat and Others
Karnataka High Court · (2001) 2 KCCR 1001
Bombay Public Trust Act, 1950 — Section 50, 50 AKarnataka Land Reforms Act, 1961 — Section 48 A
High Courts01 Mar 2001Allowed
Spaceway Design Industries Vs State of Karnataka
Karnataka High Court · (2001) 4 KCCR 173 SN : (2001) 123 STC 607
High Courts01 Mar 2001
The Oriental Insurance Company Limited, Bangalore Vs Shabir Ahmed and Others
Karnataka High Court · (2002) 1 ACC 174 : (2002) ACJ 174 : (2002) 95 FLR 198 : (2001) ILR (Kar) 4501 : (2002) 4 KarLJ 288 : (2001) 3 KCCR 119 SN
Workmens Compensation Act, 1923 — Section 4, 4 (1) (a)
High Courts01 Mar 2001Dismissed
Sri Mastan Sab Vs Sri Ramalingareddy and Another
Karnataka High Court · (2001) 3 KCCR 1556
High Courts28 Feb 2001
Court Mohalla Mosqua Committee Vs Karnataka State Board of Wakfs and Others
Karnataka High Court · (2001) 02 KAR CK 0099
High Courts28 Feb 2001Allowed
The Managing Director, Jindal Praxair Oxygen Co. Limited Vs The Assistant Commissioner of Entry Tax, Office of the Assistant Commissioner of Commercial Tax
Karnataka High Court · (2001) 3 CivCC 242 : (2001) 2 KCCR 1265
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2001
I.C.D.S. Ltd. Vs Mangala Builders Pvt. Ltd. and Others
Karnataka High Court · AIR 2001 Kar 364 : (2001) ILR (Kar) 1860
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Section 15, 20Karnataka Civil Courts Act, 1964 — Section 14
High Courts28 Feb 2001Dismissed
The Oriental Insurance Company, Bangalore Vs N.R. Patel and Company, Chennai and Others
Karnataka High Court · (2001) ACJ 2042 : (2002) 3 KarLJ 361 : (2001) 3 KCCR 1717
High Courts28 Feb 2001
I.C.D.S. Limited Vs Mangala Builders Private Limited and Others
Karnataka High Court · (2001) 3 KCCR 1560
Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Section 38
High Courts28 Feb 2001Dismissed
Harish Vs K. Basha Sab and Others
Karnataka High Court · (2002) ACJ 1346 : (2001) 4 KCCR 2233
High Courts28 Feb 2001Allowed
Employees'' State Insurance Corporation, Regional Office (Karnataka), Bangalore Vs V. Doddaiah and Another
Karnataka High Court · (2003) ACJ 577 : (2002) 92 FLR 1177 : (2002) ILR (Kar) 448 : (2002) 1 KarLJ 379 : (2002) 1 LLJ 979
Employees State Insurance Act, 1948 — Section 2 (9), 46