High Courts05 Feb 2001
Smt. Mamtha Shenoy Vs Smt. Siddalingamma and Another
Karnataka High Court · (2001) 2 KCCR 1371
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,627 of 2,390
High Courts05 Feb 2001
Sree Visalam Chit Funds Limited Vs Mrs. S. Suguna and Others
Karnataka High Court · AIR 2001 Kar 251 : (2001) ILR (Kar) 1524 : (2001) 4 KarLJ 226 : (2001) 4 KCCR 418 SN : (2002) 2 RCR(Civil) 396
Chit Funds Act, 1982 — Section 64 (3)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts05 Feb 2001Dismissed
Basavaraj M. and others Vs The Karnataka State Pharmacy Council, Bangalore and others
Karnataka High Court · AIR 2001 Kar 239 : (2001) 3 KCCR 1720
Constitution of India, 1950 — Article 226Pharmacy Act, 1948 — Section 12
High Courts02 Feb 2001
Khoday India Limited Vs DLF Industries Limited
Karnataka High Court · (2001) 2 KCCR 1137
Arbitration and Conciliation Act, 1996 — Section 14, 16, 34Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Feb 2001Dismissed
Mahalingeshwara Bhat and Another Vs M. Ganapathy Bhat
Karnataka High Court · (2001) ILR (Kar) 1988 : (2002) 1 KarLJ 124
Penal Code, 1860 (IPC) — Section 465, 468
High Courts02 Feb 2001
Sri Mahalingeshwara Bhat and Another Vs Sri M. Ganapathy Bhat
Karnataka High Court · (2001) 3 KCCR 1857
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 465, 468
High Courts02 Feb 2001
Taluk Panchayat Vs State of Karnataka and Others
Karnataka High Court · (2001) 3 KCCR 1734
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 184
High Courts02 Feb 2001Allowed
Taluk Panchayath Vs State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 320
Karnataka Panchayat Raj Act, 1993 — Section 184, 312
High Courts01 Feb 2001
Raviraja Shetty Vs Bhoopala Shetty
Karnataka High Court · (2001) 02 KAR CK 0101
High Courts01 Feb 2001Allowed
State of Karnataka and Others Vs The Karnataka Casual and Daily Rated Workers Union, Hubli
Karnataka High Court · (2002) 3 KarLJ 518 : (2001) 2 KCCR 49 SN
Constitution of India, 1950 — Article 309, 32
High Courts01 Feb 2001Dismissed
Krishnamurthy B.S. and Others Vs National Bank for Agriculture and Rural Development and Others
Karnataka High Court · (2002) 1 LLJ 1035
Constitution of India, 1950 — Article 14, 16National Bank for Agriculture and Rural Development Act, 1981 — Section 38 (1)
High Courts01 Feb 2001
Abdulali Mohammad Hussein (Since Dead) by LRs. Vs Mahadev Maruti Manginmani and Another
Karnataka High Court · (2001) 2 KCCR 1255
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Feb 2001
Management of KSRTC Vs B.C. Hiremath
Karnataka High Court · (2001) ILR (Kar) 5346 : (2001) 3 KCCR 127 SN : (2002) 1 LLJ 600
Industrial Disputes Act, 1947 — Section 10
High Courts31 Jan 2001Allowed
Belaire Refrigeration Services Vs Additional Commissioner of Commercial Taxes, Zone I
Karnataka High Court · (2001) 2 KCCR 88 SN : (2001) 123 STC 463
High Courts31 Jan 2001Dismissed
M.B. Gangadharappa Vs Bommagondappa
Karnataka High Court · (2001) 2 KCCR 1260
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50
High Courts31 Jan 2001Dismissed
Employees'' State Insurance Corporation Vs Karnataka Agro Industries Corporation Ltd.
Karnataka High Court · (2002) 94 FLR 659 : (2001) 2 LLJ 930
Employees State Insurance Act, 1948 — Section 45 A, 85 B
High Courts30 Jan 2001Allowed
State of Karnataka and Others Vs Falcon Tyres Ltd.
Karnataka High Court · (2001) ILR (Kar) 3141 : (2001) 122 STC 635
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 2, 3 (6)
High Courts30 Jan 2001Dismissed
United India Insurance Company Limited, Bhadravathi Vs Jhonsa and Others
Karnataka High Court · (2001) ACJ 1682 : (2001) 6 KarLJ 379
Motor Vehicles Act, 1988 — Section 170
High Courts29 Jan 2001Partly Allowed
My Dream Bar and Restaurant Vs Deputy Regional Director, E.S.I. Corporation
Karnataka High Court · (2001) 2 KCCR 893 : (2001) 2 LLJ 1461
Employees State Insurance Act, 1948 — Section 45 A
High Courts29 Jan 2001
K.S. Adappa Shetty since dead by L.Rs. Vs The Bangalore Finance Corporation and Others
Karnataka High Court · (2001) 2 KCCR 827
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Registration Rules, 1908 — Rule 123