High Courts25 Oct 2000Allowed
Oriental Insurance Co. Ltd. Vs Husensab Goususab Talikaoti and Others
Karnataka High Court · (2001) ACJ 2008
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147, 149, 96, 96 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,641 of 2,390
High Courts25 Oct 2000
Hemalatha and Others Vs State of Karnataka and Another
Karnataka High Court · (2001) 2 KCCR 896
C.E.T. Rules, 1997 — Rule 13B, 18 (7), 18 (9)Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1)
High Courts24 Oct 2000
Asian Aid Organization Welfare Trust Vs Union of India (UOI)
Karnataka High Court · (2000) 4 KCCR 2956
Foreign Contribution (Regulation) Act, 1976 — Section 10 (a), 6 (1), 6 (1A)
High Courts24 Oct 2000
Asian Aid Organisation Welfare Trust Vs Union of India (UOI)
Karnataka High Court · (2000) 72 ECC 715
Foreign Contribution (Regulation) Act, 1976 — Section 10 (a), 6 (1), 6 (1A)
High Courts24 Oct 2000
A. Basavarajappa Vs The Village Accountant, Nittuvalli Village Davangere and Others
Karnataka High Court · (2000) 6 KarLJ 496 : (2000) 4 KCCR 353 SN
Constitution of India, 1950 — Article 226
High Courts23 Oct 2000
Venkaji Jiwaji Kulkarni Vs The Land Tribunal, Chikkodi, Belgaum District and Others
Karnataka High Court · (2000) 8 KarLJ 597
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts20 Oct 2000Dismissed
Sri. Thipparaiah Since dead by L.Rs. Vs The State of Karnataka and Others
Karnataka High Court · (2001) 2 KCCR 767
Mysore Religious and Charitable Inams Abolition Act, 1955 — Section 6, 6 A
High Courts20 Oct 2000Allowed
B.V. Subba Reddy Vs Deputy Commissioner of Commercial Taxes and Others
Karnataka High Court · (2002) 125 STC 287
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B
High Courts20 Oct 2000
The Oriental Insurance Company Limited Vs K. Buden Sab and Another
Karnataka High Court · (2002) 1 ACC 139 : (2001) 1 ACC 564 : (2002) ACJ 139 : (2000) ILR (Kar) 5030 : (2001) 1 KarLJ 352
High Courts19 Oct 2000
Mohinuddin Vs The Managing Director, K.S.R.T.C and Another
Karnataka High Court · (2000) 4 KCCR 2910
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19, 19 (3), 5
High Courts19 Oct 2000Dismissed
The State Vs K.S. Gopa Kumar and Another
Karnataka High Court · (2000) 4 KCCR 2885
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Oct 2000Dismissed
Adcon Outdoor Advertising Vs The Commissioner, Bangalore Mahanagara Palike and Others
Karnataka High Court · (2001) 3 KCCR 1822
Karnataka Municipal Corporations Act, 1976 — Section 135
High Courts18 Oct 2000
Manjunath R. and Others Vs Doddabylakhana House Building Co-operative Society Limited, Bangalore and Others
Karnataka High Court · (2000) 8 KarLJ 558
Bangalore Development Authority Act, 1976 — Section 38A
High Courts18 Oct 2000Dismissed
Bellary Steels and Alloys Ltd. and Others and Escorts Mahle Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2001) ILR (Kar) 805 : (2001) 123 STC 189
Constitution of India, 1950 — Article 14, 19 (1) (g), 255Karnataka Industrial Area Development Act, 1966 — Section 3Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 3 (1)
High Courts17 Oct 2000
V. Narayanamma Vs The Chief Officer, Town Municipal Council, Chickballapur Town, Kolar District and Others
Karnataka High Court · (2000) 8 KarLJ 556
Constitution of India, 1950 — Article 226
High Courts16 Oct 2000Allowed
Shri Ratnakar Dattatreya Shetwal Vs Sri. Krishna Traders and Others
Karnataka High Court · (2001) 1 KCCR 62
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Oct 2000
H.P. Lakshminarayana Vs Karnataka Forest Development Corporation and others
Karnataka High Court · (2000) ILR (Kar) 5089 : (2001) 2 KarLJ 623
Constitution of India, 1950 — Article 14, 16
High Courts16 Oct 2000Dismissed
INU Exports Pvt. Ltd. Vs Union of India (UOI)
Karnataka High Court · (2004) 163 ELT 301
Constitution of India, 1950 — Article 226, 227
High Courts16 Oct 2000
President, Cement Corporation of India Workers'' Union Vs Presiding Officer, Labour Court, Gulbarga and others
Karnataka High Court · (2001) 88 FLR 504 : (2000) ILR (Kar) 4695 : (2001) 3 KarLJ 413 : (2000) 3 LLJ 287
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Industrial Disputes Act, 1947 — Section 11, 18, 18 (3) (b)
High Courts13 Oct 2000Allowed
Ramakka and another Vs Bangalore Mahanagara Palike
Karnataka High Court · AIR 2001 Kar 154 : (2001) 5 KarLJ 406 : (2001) 2 KCCR 747
Constitution of India, 1950 — Article 19, 21Karnataka Municipal Corporations Act, 1976 — Section 321 (1), 321 (2), 321 (3), 444, 98 (3)