COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,639 of 2,390

High Courts14 Nov 2000Dismissed

Anamika and Another Vs Debt Recovery Appellate Tribunal and Others

Karnataka High Court · (2001) 104 CompCas 401

Civil Procedure Code, 1908 (CPC) — Section 96Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 31

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High Courts14 Nov 2000Dismissed

Anamika and Another Vs The Debt Recovery Appellate Tribunal and Others

Karnataka High Court · (2001) 1 KCCR 5

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23 (1A)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 31

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High Courts14 Nov 2000Dismissed

M. Shivaprakash Vs The Karnataka Power Transmission Corporation Limited and Another

Karnataka High Court · (2001) 1 KCCR 281

Constitution of India, 1950 — Article 14, 19 (1) (g)Electricity (Supply) Act, 1948 — Section 49

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High Courts14 Nov 2000Dismissed

Shri Vasudevamurthy Vs Sri. Sri Mahantha Swamigalu Swamiji of Devanur Mutt and Others

Karnataka High Court · (2001) 3 KCCR 1577

Civil Procedure Code, 1908 (CPC) — Section 115, 115 (1), 151, 92

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High Courts14 Nov 2000

Smt. Ganga Rao K. And Others Vs V. Bhaskar Rao And Others

Karnataka High Court · (2000) ILR (Kar) 1026 : (2000) 3 KarLJ 610

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 115

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High Courts13 Nov 2000

Vinayaka Vs Laxmanappa and Others

Karnataka High Court · (2001) 1 KarLJ 467

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Mysore Court-fees and Suits Valuation Act, 1958 — Section 41 (d)

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High Courts13 Nov 2000

DEPUTY COMMISSIONER OF INCOME TAX Vs ASTRA IDL LTD.

Karnataka High Court · (2001) 164 CTR 514

Income Tax Act, 1961 — Section 260 A

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High Courts13 Nov 2000

Deputy Commissioner of Income Tax Vs Astra-IDL Ltd.

Karnataka High Court · (2000) 164 CTR 514 : (2001) 247 ITR 564 : (2001) 115 TAXMAN 622

Income Tax Act, 1961 — Section 260 A

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High Courts10 Nov 2000Allowed

P.D. Chiyanna Vs Karnataka Agro Industries Corporation Limited, Bangalore

Karnataka High Court · (2001) 88 FLR 814 : (2001) ILR (Kar) 483 : (2001) 4 KarLJ 632 : (2000) 4 KCCR 354 SN : (2001) 1 LLJ 967

Payment of Gratuity Act, 1972 — Section 4, 4 (6) (b)

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High Courts10 Nov 2000Allowed

Sri. Nanjunda Naik Vs State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 220

Karnataka Village Offices Abolition Act, 1961 — Section 5 (3)

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High Courts09 Nov 2000

Commissioner of Income Tax Vs Darshak Ltd.

Karnataka High Court · (2001) 165 CTR 17 : (2001) 247 ITR 489

Income Tax Act, 1961 — Section 260 A, 80 I

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High Courts09 Nov 2000Dismissed

Shevire Cashews Vs Agricultural Produce Market Committee

Karnataka High Court · (2001) 1 KCCR 251

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 65 (2A)

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High Courts09 Nov 2000Allowed

Sri. Fakirappa Bhimappa Talwar Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 349

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High Courts09 Nov 2000

Saqlain Shivani and others Vs State of Karnataka and another

Karnataka High Court · AIR 2001 Kar 206 : (2001) ILR (Kar) 654 : (2001) 4 KarLJ 42 : (2001) 1 KCCR 370

Constitution of India, 1950 — Article 14, 226, 227

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High Courts08 Nov 2000Dismissed

Surya Industries Rice Mill and Others Vs The Senior Regional Manager, Food Corporation of India and Others

Karnataka High Court · (2001) 1 KCCR 582

Food Corporation of India Act, 1964 — Section 13Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 134, 65 (1), 65 (2), 65 (2A)

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High Courts08 Nov 2000