COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,638 of 2,390

High Courts20 Nov 2000

D.V. Lakshmana Rao Vs State of Karnataka and others

Karnataka High Court · (2001) ILR (Kar) 2689 : (2001) 4 KarLJ 185 : (2001) 1 KCCR 325

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (7), 5Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 30Land Acquisition Act, 1894 — Section 11 A

Read judgment

High Courts20 Nov 2000Allowed

M. Katappa and Others Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 513

Karnataka Land Revenue Act, 1964 — Section 71, 72Karnataka Land Revenue Rules, 1966 — Rule 97, 97 (1), 97 (4)Karnataka Minor Minerals Concession Rules, 1969 — Rule 3 (2), 3A, 9, 9 (2)

Read judgment

High Courts20 Nov 2000

Smt. Rajeshwari Vs Shri Suryakant

Karnataka High Court · (2001) 1 KCCR 508

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3)Family Courts Act, 1984 — Section 19 (4)Hindu Adoption and Maintenance Act, 1956 — Section 18 (2)

Read judgment

High Courts17 Nov 2000Allowed

K. Ramaswamy Vs The Assistant Commissioner, Mysore Sub-Division, Mysore

Karnataka High Court · (2001) ILR (Kar) 748 : (2001) 1 KCCR 637

Karnataka Land Revenue Act, 1964 — Section 94 A, 95 (3) (b)

Read judgment

High Courts17 Nov 2000Allowed

Sri Ganeshwar Textile Mills Ltd. Vs Appellate Authority under Payment of Gratuity Act and Others

Karnataka High Court · (2001) 2 LLJ 718

Income Tax Act, 1961 — Section 296Payment of Gratuity Act, 1972 — Section 4, 7 (7)

Read judgment

High Courts17 Nov 2000

Jayaram Vs State of Karnataka and Others

Karnataka High Court · (2000) 8 KarLJ 610

Karnataka Minor Mineral Concession Rules, 1994 — Rule 19AMines and Minerals (Development and Regulation) Act, 1957 — Section 15

Read judgment

High Courts17 Nov 2000Allowed

Bata Employees Association and Others Vs Sri. R. Jaya Prakash and Others

Karnataka High Court · (2001) 1 KCCR 274

Civil Procedure Code, 1908 (CPC) — Order 39

Read judgment

High Courts17 Nov 2000

Sports Authority of India Vs Private Eye Investigation Security Services

Karnataka High Court · (2001) 2 KCCR 728

Arbitration Act, 1940 — Section 34, 4Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts17 Nov 2000Dismissed

Sri. G. Premdas Vs Sri. Venkataraman

Karnataka High Court · (2001) 1 KCCR 437

Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

Read judgment

High Courts17 Nov 2000

Income Tax Officer Vs Mandira D. Vakharia

Karnataka High Court · (2001) 167 CTR 224 : (2001) 250 ITR 432 : (2001) 117 TAXMAN 236

Income Tax Act, 1961 — Section 143 (1) (a), 154, 260 A, 80 GG, 80 HHE (4)

Read judgment

High Courts16 Nov 2000Dismissed

Smt. Sharitha P. Bhandary Vs Smt. Vanaja Heggadthi and Others

Karnataka High Court · (2001) 1 KCCR 179

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115, 151

Read judgment

High Courts16 Nov 2000

Sanna Adike Belegarara Recreation Association and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4822 : (2001) 1 KarLJ 335 : (2001) 1 KCCR 9

Constitution of India, 1950 — Article 226Karnataka Police Act, 1963 — Section 2 (14), 79, 80

Read judgment

High Courts16 Nov 2000

Deputy Commissioner of Income Tax Vs Varma Industrial Ltd.

Karnataka High Court · (2001) 167 CTR 106 : (2001) 250 ITR 472 : (2001) 117 TAXMAN 512

Income Tax Act, 1961 — Section 260 A, 263

Read judgment

High Courts15 Nov 2000

Sadananda Devadiga and Others, Management of Manipal Power Press and Rama Poojari P. and Others Vs Presiding Officer and Others

Karnataka High Court · (2001) 1 KCCR 23 SN : (2001) 2 LLJ 1600

Constitution of India, 1950 — Article 226Karnataka Industrial Employment (Standing Orders) Rules, 1961 — Rule 6A (2) (b)

Read judgment

High Courts15 Nov 2000Dismissed

H.R. Patil Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 238

Co-operative Societies Act, 1957 — Section 2 (d-1)Karnataka General Clauses Act, 1899 — Section 3 (43)

Read judgment

High Courts15 Nov 2000

Smt. Dr. Banu V.T. and Another Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 2263 : (2001) 1 KarLJ 492 : (2001) 1 KCCR 40 SN

Constitution of India, 1950 — Article 14, 226, 227Karnataka Conduct of Entrance Test for Admission to Post-graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 2H

Read judgment

High Courts15 Nov 2000