High Courts18 Jan 2001Dismissed
State of Karnataka and Another Vs Smt. T.S. Nagaveni and Another
Karnataka High Court · (2001) 2 KCCR 1163
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,629 of 2,390
High Courts18 Jan 2001Dismissed
Girish Vs Shivamurthappa
Karnataka High Court · AIR 2001 Kar 210 : (2002) 1 CivCC 57 : (2001) 6 KarLJ 210 : (2001) 1 KCCR 597 : (2002) 2 RCR(Civil) 256
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Jan 2001
Sri. Halashi Vs H.S. Chikkanna and Another
Karnataka High Court · (2001) 3 KCCR 1710
High Courts18 Jan 2001Dismissed
W.S. Telesystems Ltd. (Earlier W.S. Electronics Ltd.) Vs Additional Commissioner of Commercial Taxes, Zone-II and Another
Karnataka High Court · (2001) 3 KCCR 1786
Karnataka Sales Tax Act, 1957 — Section 28 A
High Courts17 Jan 2001
Irappa and Another Vs Keshava and Co. and Another
Karnataka High Court · (2002) 1 ACC 116 : (2002) ACJ 116 : (2001) 2 KCCR 959
Motor Vehicles Act, 1988 — Section 140
High Courts17 Jan 2001Allowed
Wipro Infotech Limited Vs Union of India (UOI)
Karnataka High Court · (2001) 75 ECC 498 : (2001) 130 ELT 27 : (2001) 3 KCCR 1749
Constitution of India, 1950 — Article 226
High Courts17 Jan 2001Allowed
Babu Rao Vs The Union of India (UOI)
Karnataka High Court · (2001) 2 KCCR 958
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts17 Jan 2001
Marcel Louis Vs The State of Karnataka
Karnataka High Court · (2001) 3 KCCR 1585
Civil Procedure Code, 1908 (CPC) — Section 100Madras Forest Act — Section 26
High Courts16 Jan 2001Allowed
National Insurance Co. Limited Vs Thirakappa Ramappa Itagi and Another
Karnataka High Court · (2001) 01 KAR CK 0107
High Courts16 Jan 2001
Loordswamy Vs Presiding Officer, Employees'' State Insurance Court and Another
Karnataka High Court · (2002) 1 ACC 320 : (2002) ACJ 320 : (2003) 1 CivCC 340 : (2003) 96 FLR 1154 : (2001) ILR (Kar) 2276 : (2002) 6 KarLJ 111 : (2001) 3 KCCR 111 SN : (2001) 2 LLJ 827 : (2003) 2 RCR(Civil) 576
Employees State Insurance Rules, 1950 — Rule 20BGeneral Clauses Act, 1897 — Section 3 (35)
High Courts16 Jan 2001
Chartered Housing and Bhoruka Finance Corporation Vs Appropriate Authority and Others
Karnataka High Court · (2001) 167 CTR 248 : (2001) 250 ITR 1 : (2001) 2 KCCR 69 SN : (2001) 116 TAXMAN 331
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 UD (1)Transfer of Property Act, 1882 — Section 53 A
High Courts16 Jan 2001Allowed
Sri Nagendraiah Vs Putteeramma and Others
Karnataka High Court · (2001) 2 KCCR 789
Limitation Act, 1963 — Section 5
High Courts16 Jan 2001Allowed
National Insurance Co. Ltd. Vs Thirakappa Ramappa Itagi and Another
Karnataka High Court · (2002) ACJ 753
Insurance Act, 1938 — Section 64 U
High Courts16 Jan 2001Allowed
The Secretary, Committee of Management, Sree Siddalingeswara Swamy Shrine Vs The Bangalore Development Authority and Another
Karnataka High Court · (2001) ILR (Kar) 3034 : (2002) 3 KarLJ 262 : (2001) 2 KCCR 1258
High Courts16 Jan 2001Allowed
Regional Director, E.S.I. Corporation, Bangalore Vs P.R. Packaging Company, Bangalore and Others
Karnataka High Court · (2002) 94 FLR 936 : (2002) 4 KarLJ 99
Employees State Insurance Act, 1948 — Section 45 A
High Courts16 Jan 2001
Smt. Gangavva Vs Arjunsa
Karnataka High Court · (2001) 2 CivCC 480 : (2001) 3 KCCR 1549
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Evidence Act, 1872 — Section 118
High Courts16 Jan 2001
Regional Director, ESI Corporation Vs P.R. Packaging Company and Others
Karnataka High Court · (2001) 2 KCCR 1026
Employees State Insurance Act, 1948 — Section 45 A
High Courts16 Jan 2001Dismissed
Chaparral Health Services Limited, Bangalore Vs Union of India and Others
Karnataka High Court · (2001) 75 ECC 33 : (2001) 130 ELT 34 : (2001) ILR (Kar) 2703 : (2001) 6 KarLJ 354 : (2001) 2 KCCR 1217
Customs Act, 1962 — Section 114 A, 25
High Courts15 Jan 2001
D.R. Girish Vs District Magistrate and Others
Karnataka High Court · (2001) 2 KCCR 854
Constitution of India, 1950 — Article 226, 227Telegraph Act, 1885 — Section 16
High Courts15 Jan 2001Dismissed
Jerome Saldanha Vs Smt. Kausalya Purushothama
Karnataka High Court · (2001) 3 CivCC 331 : (2001) ILR (Kar) 1684 : (2001) 4 KarLJ 530 : (2001) 2 KCCR 1391
Civil Procedure Code, 1908 (CPC) — Section 47