COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,634 of 2,390

High Courts13 Dec 2000Allowed

Mahila Shakthi Co-operative Bank Limited Vs The State of Karnataka and Others

Karnataka High Court · (2001) 2 KCCR 679

Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 132 (2), 28 A (5), 28 B (1), 29 (C) (1) (n), 31 (1)Karnataka Cooperative Societies Rules, 1960 — Rule 14, 14 (1), 14 (2)

Read judgment

High Courts13 Dec 2000Allowed

The State of Karnataka and Others Vs Nandi Agro Private Limited and Others

Karnataka High Court · (2001) 1 KCCR 545

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 9, Order 5 Rule 12, Order 5 Rule 6, 96Karnataka Civil Practice Rules, 1967 — Rule 41, 41 (1)Karnataka Conduct of Government Litigation Rules, 1985 — Rule 5 (2)

Read judgment

High Courts13 Dec 2000Dismissed

The Bangalore City Municipal Corporation Class 3 and 4 Employees Welfare Association Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 170

Read judgment

High Courts11 Dec 2000

Khimijibhai Mills and Another Vs Additional Commissioner of Commercial Taxes, Belgaum Zone

Karnataka High Court · (2001) ILR (Kar) 520 : (2001) 122 STC 32

Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (1), 22 A (2), 22 A (3), 22 B

Read judgment

High Courts11 Dec 2000Allowed

N. Renuka Vs Director of Medical Education and Others

Karnataka High Court · (2001) 2 KCCR 832

Constitution of India, 1950 — Article 19, 226Karnataka Selection of Candidates for Admission to M.Sc. Nursing Degree Course Nursing Rules, 1995 — Rule 3 (2), 4, 4 (2)

Read judgment

High Courts11 Dec 2000

Sri. Natarajan and Others Vs D. Rajendran and Another

Karnataka High Court · (2001) 1 KCCR 576

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 9 Rule 1

Read judgment

High Courts11 Dec 2000

Natarajan and Others Vs D. Rajendran and Another

Karnataka High Court · (2001) 1 ACC 715 : (2001) ILR (Kar) 715

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9

Read judgment

High Courts08 Dec 2000

Commissioner of Income Tax Vs Canbank Financial Services Ltd.

Karnataka High Court · (2002) 125 TAXMAN 354

Read judgment

High Courts08 Dec 2000

Commissioner of Income Tax and Another Vs Canbank Financial Services Ltd.

Karnataka High Court · (2001) 165 CTR 532

Income Tax Act, 1961 — Section 115 J, 115 J (2), 260 A

Read judgment

High Courts08 Dec 2000Allowed

Managing Director, Visvesvaraiah Iron and Steel Ltd. and Others Vs T. Ramachandra

Karnataka High Court · (2001) 89 FLR 66 : (2001) ILR (Kar) 1060 : (2001) 2 KCCR 875 : (2002) 4 LLJ 558

Workmens Compensation Act, 1923 — Section 2 (d), 8 (4)

Read judgment

High Courts08 Dec 2000Dismissed

K. Sanjay and Another Vs Principal Judge, Family Court

Karnataka High Court · (2001) 2 DMC 132 : (2001) ILR (Kar) 1510 : (2001) 3 RCR(Civil) 509

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13 B, 13 B (2)

Read judgment

High Courts08 Dec 2000Dismissed

All India Handloom Fabrics Marketing Co-operative Society Limited Vs Canara Bank and Another

Karnataka High Court · (2001) 1 KCCR 182

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 9Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 15, 4, 7Multi-State Co-operative Societies Act, 1984 — Section 101

Read judgment

High Courts08 Dec 2000