COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,625 of 2,390

High Courts16 Feb 2001Dismissed

Anil Kamalakar Shirodkar Vs Dudhappa Santu Patil and Another

Karnataka High Court · (2002) 2 CivCC 171 : (2001) ILR (Kar) 5013 : (2001) 2 KCCR 1283 : (2002) 3 RCR(Civil) 681

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts16 Feb 2001

Joint Director of Public Instructions and Another Vs B.V. Suvarna and Another

Karnataka High Court · (2002) 2 ACC 50 : (2002) 1 ACC 128 : (2002) ACJ 128 : (2001) 2 KCCR 1310

Employees Compensation Act, 1923 — Section 2 (1) (n)

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High Courts16 Feb 2001

The Regional Director, ESI Corporation, Bangalore Vs Deccan Studios, Bangalore and Another

Karnataka High Court · (2002) 95 FLR 168 : (2002) 3 KarLJ 257 : (2001) 2 KCCR 93 SN

Employees State Insurance Act, 1948 — Section 45 A

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High Courts16 Feb 2001Dismissed

Taxi Owners'' and Drivers'' Association, Mysore Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 2255 : (2002) 2 KarLJ 263

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

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High Courts16 Feb 2001Dismissed

State of Karnataka Vs Irappa Dhareppa Hosamani

Karnataka High Court · (2001) CriLJ 3566 : (2001) 2 KCCR 1384 : (2001) 3 RCR(Criminal) 670

Penal Code, 1860 (IPC) — Section 323, 34

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High Courts16 Feb 2001Dismissed

Employees'' State Insurance Corporation Vs Swaroop Theatre and Others

Karnataka High Court · (2001) 2 KCCR 1366 : (2002) 1 LLJ 737

Employees State Insurance Act, 1948 — Section 44, 45 (2)

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High Courts16 Feb 2001

Smt. Gujamma and Another Vs Pundalikappa alias Pundalikrao deceased by LRs.

Karnataka High Court · (2001) 3 KCCR 1592

Civil Procedure Code, 1908 (CPC) — Section 100, 96Hindu Succession Act, 1956 — Section 14 (1)

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High Courts16 Feb 2001

Dr. J. Madhu Vs The State of Karnataka and Others

Karnataka High Court · (2001) 2 KCCR 909

Constitution of India, 1950 — Article 14

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High Courts16 Feb 2001Allowed

Annappa Gangappa Kumbar and Another Vs C. Subramanyam and Another

Karnataka High Court · (2001) 2 ACC 119 : (2002) ACJ 728 : (2001) 2 KCCR 1294

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High Courts16 Feb 2001

Anjuman Hami E Muslimi Vs G.M. Mahendra

Karnataka High Court · (2001) 2 KCCR 830

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Feb 2001Dismissed

K. Srinivasulu Reddy and Others Vs D.K. Audikesavulu and Others

Karnataka High Court · (2001) 3 KCCR 1568

Constitution of India, 1950 — Article 226

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High Courts15 Feb 2001Allowed

Mallanna alias Appaiah Vs Smt. Muninanjamma alias Nanjamma

Karnataka High Court · (2001) 3 KCCR 1572

Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 80

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High Courts15 Feb 2001

D. K. Abdul Khader and Others Vs Union of India and Others

Karnataka High Court · AIR 2001 Kar 176 : (2001) 105 CompCas 579 : (2001) ILR (Kar) 1809 : (2001) 2 KarLJ 534

Constitution of India, 1950 — Article 14, 21, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts15 Feb 2001Dismissed

L.V. Hosalappa Since deceased by LRs Vs The Bangalore Development Authority and Others

Karnataka High Court · (2001) 2 KCCR 816

Bangalore Development Authority Act, 1976 — Section 38 CConstitution of India, 1950 — Article 226, 227

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High Courts14 Feb 2001

The West Coast Paper Mills Limited Vs The State of Karnataka and Others

Karnataka High Court · (2001) 3 KCCR 1600

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 8

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High Courts14 Feb 2001Dismissed

Prahlad Vs The State of Karnataka and Others

Karnataka High Court · (2001) 3 KCCR 1744

Karnataka Land Reforms Act, 1961 — Section 21

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High Courts14 Feb 2001Dismissed

Pundalik Kamath Vs Periyaswamy and others

Karnataka High Court · (2001) ILR (Kar) 3241 : (2001) 5 KarLJ 349 : (2001) 3 KCCR 154 SN

Karnataka Land Reforms Act, 1961 — Section 12

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High Courts14 Feb 2001Dismissed

Shivram M. Vs Enforcement Officer

Karnataka High Court · (2001) 91 FLR 1015 : (2001) ILR (Kar) 5516 : (2001) 2 LLJ 1190

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 A

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High Courts14 Feb 2001

Sri. N.P. Narasimha Vs Union of India (UOI) and Others

Karnataka High Court · (2001) 2 KCCR 1236

Constitution of India, 1950 — Article 311Railway Protection Force Act, 1957 — Section 4, 6

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High Courts13 Feb 2001Dismissed

S.M. Sadanandaiah Vs The Returning Officer, Baramasagara Reserved Assembly Constituency, Chitradurga and Others

Karnataka High Court · AIR 2001 Kar 428 : (2001) ILR (Kar) 1314 : (2001) 6 KarLJ 522 : (2001) 4 KCCR 421 SN

Constitution of India, 1950 — Article 341, 342Representation of the Peoples Act, 1951 — Section 100 (1) (c)

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