COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,646 of 2,390

High Courts06 Sept 2000Dismissed

Sri. A.K. Laxmanagouda Vs Sri. A.K. Jayaram and Others

Karnataka High Court · (2000) 4 KCCR 2891

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Adoption and Maintenance Act, 1956 — Section 18Hindu Succession Act, 1956 — Section 14 (1), 14 (2)

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High Courts06 Sept 2000Allowed

M. Puttabasappa and Another Vs Smt. Pachiammal and Another

Karnataka High Court · (2000) 4 KCCR 2939

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115, 151Karnataka Civil Practice Rules, 1967 — Rule 18, 18 (2)

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High Courts05 Sept 2000

Smt. Lakshmamma and Another Vs Venugopal and Others

Karnataka High Court · (2000) 09 KAR CK 0091

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High Courts05 Sept 2000Dismissed

Shri Ramesh Srinivasa Jannu Vs Sri. Srinivas Vittoba Jannu since deceased by LRs. and Others

Karnataka High Court · (2000) 4 KCCR 2609

Mysore Court-fees and Suits Valuation Act, 1958 — Section 24, 25, 29, 41Transfer of Property Act, 1882 — Section 111, 111 (e), 111 (f)

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High Courts05 Sept 2000Dismissed

Shri Shivaputrappa Vs Shri Subhas Joshi and Others

Karnataka High Court · (2000) 4 KCCR 2429

Multi-State Co-operative Societies Act, 1984 — Section 35, 48

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High Courts05 Sept 2000

Khamruddin Vs N. Tahir Ahmed

Karnataka High Court · (2000) ILR (Kar) 3641 : (2000) 6 KarLJ 284 : (2000) 4 KCCR 172 SN

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High Courts05 Sept 2000Allowed

Management of Welcomegroup Windsor Manor Sherator and Towers Vs M.S. Subbaiah

Karnataka High Court · (2001) 89 FLR 736 : (2001) 1 LLJ 1182

Civil Procedure Code, 1908 (CPC) — Section 151Industrial Disputes Act, 1947 — Section 10 (1) (c), 11, 17 A, 20

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High Courts05 Sept 2000

Modinsaheb Peersaheb Peerzade and Others Vs Smt. Meerabi and Others

Karnataka High Court · (2000) ILR (Kar) 3716 : (2000) 6 KarLJ 616 : (2000) 4 KCCR 323 SN

Registration Act, 1908 — Section 17 (1), 17 (2)

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High Courts05 Sept 2000

Kanteppa and Another Vs Land Tribunal, Bidar and Another

Karnataka High Court · (2001) ILR (Kar) 426 : (2001) 4 KarLJ 208 : (2001) 4 KCCR 383 SN

Constitution of India, 1950 — Article 136, 226Karnataka Land Reforms Act, 1961 — Section 16, 17 (2)

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High Courts05 Sept 2000

Lakshmamma Vs Kamalamma and Others

Karnataka High Court · AIR 2001 Kar 120 : (2001) 3 CivCC 279 : (2001) 2 DMC 242 : (2000) ILR (Kar) 3837 : (2001) 2 KarLJ 470 : (2000) 4 KCCR 321 SN

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 5

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High Courts05 Sept 2000

Lagamanna Gangappa Salagere Vs Laxman and Others

Karnataka High Court · (2001) 1 ALT(Cri) 364 : (2000) ILR (Kar) 4015 : (2001) 1 KarLJ 189 : (2000) 4 KCCR 386 SN

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 397 (2)Penal Code, 1860 (IPC) — Section 147, 148, 506

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High Courts05 Sept 2000

Sharad V. Sampat and Others Vs The Karnataka Stte Financial Corporation and Others

Karnataka High Court · AIR 2000 Kar 393 : (2001) ILR (Kar) 229 : (2001) 2 KarLJ 138

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts05 Sept 2000

Shivaputrappa Vs Subhash Joshi and Others

Karnataka High Court · (2000) ILR (Kar) 3829 : (2001) 2 KarLJ 115

Multi-State Co-operative Societies Act, 1984 — Section 35, 48, 74

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High Courts05 Sept 2000

Shanthappa alias Thatappa Vs Smt. Buddamma alias Lakshmamma and Another

Karnataka High Court · (2001) 3 CivCC 270 : (2000) ILR (Kar) 4665 : (2001) 2 KarLJ 617

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11 (1), Order 47, 152, 153 A

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High Courts05 Sept 2000

Hanumanthagouda Vs Bandu alias Bandeppa Venkatesh Kulkarni and others

Karnataka High Court · AIR 2001 Kar 10 : (2001) ILR (Kar) 179 : (2001) 2 KarLJ 610

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 13, 14

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High Courts05 Sept 2000

Khamruddin (Deceased) by L.R. Vs N. Tahir Ahmed and Others

Karnataka High Court · (2000) ILR (Kar) 3641 : (2000) 6 KarLJ 284 : (2000) 4 KCCR 172 SN

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 269 UC

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High Courts05 Sept 2000Dismissed

Sri. Sharad V. Sampat and Others Vs The Karnataka State Financial Corporation and Others

Karnataka High Court · (2000) 4 KCCR 2557

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts05 Sept 2000Allowed

Sri. Hanumanthagouda Vs Sri. Bandu @ Bandeppa Venkatesh Kulkarni and Others

Karnataka High Court · (2000) 4 KCCR 2499

Constitution of India, 1950 — Article 141

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High Courts05 Sept 2000Dismissed

M.K. Purushottam Vs Smt. Mallamma and Others

Karnataka High Court · (2000) 4 KCCR 2809

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts05 Sept 2000Allowed

Mrs. Shakuntala Gupta Vs G. Saranappa

Karnataka High Court · (2001) 1 KCCR 50

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 29 Rule 4 (1), Order 7 Rule 11Limitation Act, 1963 — Section 3, 3 (1)

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