High Courts04 Jan 2001
Jeevan Diesels Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · AIR 2001 Kar 233 : (2001) 122 STC 436
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,632 of 2,390
High Courts04 Jan 2001Dismissed
Dhananjaya Visweswara Hegde Vs Jatti Kuppa Naika (Deceased) by L.Rs and Others
Karnataka High Court · (2001) ILR (Kar) 1515 : (2002) 3 KarLJ 233 : (2001) 3 KCCR 135 SN
Karnataka Land Reforms Act, 1961 — Section 121 A
High Courts04 Jan 2001Partly Allowed
Larsen and Toubro Limited Vs Additional Commissioner of Commercial Taxes, Zone-1
Karnataka High Court · (2001) 4 KCCR 203 SN : (2001) 124 STC 321
Karnataka Sales Tax Act, 1957 — Section 28 A
High Courts04 Jan 2001
Chairman, Bangalore Development Authority Vs Smt. Radha Bai and others
Karnataka High Court · (2001) ILR (Kar) 416 : (2001) 4 KarLJ 196 : (2001) 1 KCCR 491
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 25
High Courts04 Jan 2001
The Karnataka Bank Ltd. and Others Vs The Secretary, Govt. of India, Ministry of Finance and Others
Karnataka High Court · (2002) 174 CTR 418
High Courts04 Jan 2001
Sri. Suresh Kumar Vs Corporation of City of Bangalore
Karnataka High Court · (2001) 2 KCCR 887
Karnataka Municipal Corporations Act, 1976 — Section 109
High Courts03 Jan 2001
New India Assurance Co. Limited Vs Parvathi and Others
Karnataka High Court · (2001) 91 FLR 6 : (2001) ILR (Kar) 3711 : (2001) 2 LLJ 1312
Workmens Compensation Act, 1923 — Section 2 (m)
High Courts03 Jan 2001
Anantha Refinery Private Limited, Challakere, Chitradurga District Vs State by Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (2001) 50 KarLJ 489
Karnataka Sales Tax Act, 1957 — Section 28A(4)
High Courts02 Jan 2001
Sri S. Kuberappa Vs The Assistant Commissioner, Davangere Sub-Division and Others
Karnataka High Court · (2001) 01 KAR CK 0108
High Courts02 Jan 2001
Thippanna and Another Vs The Hubli-Dharwad Municipal Corporation and Another
Karnataka High Court · (2001) 2 KCCR 868
Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 306
High Courts02 Jan 2001Dismissed
A.R. Associates Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (2001) 122 STC 134
Central Sales Tax Act, 1956 — Section 5 (3)
High Courts02 Jan 2001Dismissed
Sri Durga Distilleries Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (2001) 123 STC 487
High Courts02 Jan 2001Dismissed
K. Shankarappa Vs K.G. Gangadharaiah (deceased by L. Rs.) and Others
Karnataka High Court · AIR 2001 Kar 203 : (2001) ILR (Kar) 2292 : (2001) 2 KCCR 777
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115, 2 (11)
High Courts02 Jan 2001
A. Harihara Ayyar Vs State Bank of India, Central Office, Bombay and Others
Karnataka High Court · (2001) ILR (Kar) 1896 : (2001) 1 KarLJ 325 : (2001) 1 KCCR 39 SN : (2001) 2 LLJ 627
Constitution of India, 1950 — Article 14, 16, 30, 311
High Courts02 Jan 2001
Thirumala Agencies and Another Vs Samala Mareppa and Sons
Karnataka High Court · (2001) 3 CivCC 423 : (2001) CriLJ 2692 : (2001) ILR (Kar) 737 : (2001) 4 KCCR 392 SN : (2001) 3 RCR(Criminal) 328
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jan 2001Allowed
Mrs. Jayalakshmma and Another Vs The State
Karnataka High Court · (2001) 1 KCCR 427
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 198, 420, 471
High Courts02 Jan 2001
National Insurance Company Limited and Another Vs Mohammed
Karnataka High Court · (2001) 2 KCCR 772
Workmens Compensation Act, 1923 — Section 3, 4
High Courts01 Jan 2001Allowed
Sri Durga Distillery Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (2001) 122 STC 170
Karnataka Sales Tax Act, 1957 — Section 22 A, 5
High Courts01 Jan 2001Allowed
National Insurance Company Vs Smt. Thippawwa and Others
Karnataka High Court · (2001) 2 KCCR 1031
Motor Vehicles Act, 1988 — Section 2 (15)
High Courts01 Jan 2001Allowed
E. Mallanagowda Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 718 : (2001) 6 KarLJ 106 : (2001) 1 KCCR 448