COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,626 of 2,390

High Courts13 Feb 2001Allowed

Sharada Properties, Bangalore and Others Vs Nirmal Kumar Misra and Another

Karnataka High Court · (2001) ILR (Kar) 3901 : (2001) 6 KarLJ 203 : (2001) 2 KCCR 1018 : (2002) 2 RCR(Criminal) 151

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts12 Feb 2001Dismissed

Nijalingappa Vs Siddappa Mallappa Gadigeppagol and Others

Karnataka High Court · (2002) 1 KarLJ 234 : (2001) 3 KCCR 122 SN

Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts12 Feb 2001Allowed

Mallanna alias Appaiah Vs Smt. Muninanjamma alias Nanjamma

Karnataka High Court · AIR 2001 Kar 205 : (2001) 2 KCCR 1410

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High Courts12 Feb 2001

K. Abdulla Vs Deputy Commissioner and Others

Karnataka High Court · (2001) 3 KCCR 1878

Karnataka Land Revenue Act, 1964 — Section 74, 75Karnataka Preservation of Trees Act, 1976 — Section 8

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High Courts12 Feb 2001Dismissed

V.I.S.L. Gents Recreation Association Vs Minimum Wages Authority and Labour Officer and Others

Karnataka High Court · (2001) 2 KCCR 1248

Criminal Procedure Code, 1898 (CrPC) — Section 482Minimum Wages Act, 1948 — Section 20

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High Courts09 Feb 2001

Prashanth K. Thakur, I.P.S. Vs Sri. Raghunath Kodikal

Karnataka High Court · (2001) 2 KCCR 1244

Penal Code, 1860 (IPC) — Section 34, 341, 504

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High Courts09 Feb 2001Dismissed

Mudakappa Veerappa Waddin Vs The Superintendent of Police, Karnataka Lokayuktha, Belgaum and another

Karnataka High Court · (2001) ILR (Kar) 3071 : (2001) 5 KarLJ 444 : (2001) 2 KCCR 1379

Penal Code, 1860 (IPC) — Section 161, 165, 165 a

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High Courts09 Feb 2001Allowed

Workmen of Hindustan Machine Tools Ltd. Specialised Watch Case Division Vs Hindustan Machine Tools Ltd. and Others

Karnataka High Court · (2001) 89 FLR 452 : (2001) ILR (Kar) 1502 : (2001) 1 LLJ 1449

Payment of Bonus Act, 1965 — Section 16 (2)

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High Courts09 Feb 2001Dismissed

Sri P.L. Thammanna Gowda Vs State of Karnataka and Another

Karnataka High Court · (2001) 3 KCCR 1976

Constitution of India, 1950 — Article 226Karnataka Preservation of Trees Act, 1976 — Section 8

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High Courts08 Feb 2001

Basavraj Yallappa Kengondad Vs Somappayyaswamy since deceased by L.Rs. and Others

Karnataka High Court · (2001) 3 KCCR 1661

Bombay Public Trust Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts08 Feb 2001Allowed

Smt. Amba alias Ambicadevi and Others Vs Smt. V. Sowbhagyamma and Others

Karnataka High Court · (2001) 3 KCCR 1972

Workmens Compensation Act, 1923 — Section 4, 4 A (3) (b)

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High Courts08 Feb 2001Allowed

Amba alias Ambicadevi and Others Vs V. Sowbhagyamma and Others

Karnataka High Court · (2002) ACJ 536 : (2001) 91 FLR 876 : (2001) ILR (Kar) 4700 : (2002) 1 KarLJ 548

Workmens Compensation Act, 1923 — Section 4 A (3) (b)

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High Courts07 Feb 2001Dismissed

K.V. Ramesh and Others Vs H.C. Ramesh

Karnataka High Court · (2001) CriLJ 3556 : (2001) 2 KCCR 1440

Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 482Penal Code, 1860 (IPC) — Section 120 B, 500

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High Courts07 Feb 2001Dismissed

Sgt. Singh S.K. Vs Union of India (UOI) and Others

Karnataka High Court · (2002) 4 KarLJ 253

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High Courts07 Feb 2001

Smt. Durgabai and Others Vs The Employees'' State Insurance Corporation Bangalore and others

Karnataka High Court · (2002) ACJ 975 : (2001) 4 KarLJ 242 : (2001) 4 KCCR 219 SN

Employees State Insurance Act, 1948 — Section 51 A

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High Courts07 Feb 2001Dismissed

Jayachandran Vs State of Karnataka and Another

Karnataka High Court · (2001) 6 KarLJ 389

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 420

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High Courts07 Feb 2001Dismissed

Singh S.K. Vs Union of India (UOI) and Others

Karnataka High Court · (2001) 2 KCCR 1374

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High Courts06 Feb 2001Dismissed

A.V. Kasargod and Others Vs The Registrar of Companies in Karnataka, Bangalore

Karnataka High Court · (2001) ILR (Kar) 3674 : (2002) 2 KarLJ 270 : (2001) 2 KCCR 91 SN

Companies Act, 1956 — Section 629 ACriminal Procedure Code, 1973 (CrPC) — Section 473

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High Courts06 Feb 2001Allowed

C. Veerabhadraiah Vs C. Channigappa and Others

Karnataka High Court · (2001) ILR (Kar) 4317 : (2002) 1 KarLJ 279 : (2003) 3 KCCR 162 SN

Representation of the Peoples Act, 1951 — Section 100 (1), 83

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High Courts05 Feb 2001

Chowdappa and Another Vs Munivenkatappa by LR.

Karnataka High Court · (2001) 02 KAR CK 0105

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