COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,647 of 2,390

High Courts05 Sept 2000Dismissed

Mangalore Ganesh Beedi Works Vs The Corporation of the City of Mangalore

Karnataka High Court · (2000) 4 KCCR 2434

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Karnataka Municipalities Act, 1964 — Section 324 (1)

High Courts05 Sept 2000

Prabhu alias H.C. Prabhakara Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 1427

Arms Act, 1959 — Section 25 (1B), 3Penal Code, 1860 (IPC) — Section 307, 324

High Courts04 Sept 2000Dismissed

Anjanappa and Others Vs The State of Karnataka and Others

Karnataka High Court · (2001) 1 KCCR 136

Karnataka Land Revenue Act, 1964 — Section 94 A

High Courts04 Sept 2000

Manipal Printers and Publishers Limited, Manipal Vs Workmen of Manipal Printers and Publishers (Private) Limited, Udupi, Dakshina Kannada and Others

Karnataka High Court · (2000) 8 KarLJ 172

Industrial Disputes Act, 1947 — Section 10Karnataka High Court Act, 1961 — Section 4

High Courts04 Sept 2000

Bangalore Mahanagara Nagareeka Kriyasamithi Vs Bangalore Mahanagara Palike and Another

Karnataka High Court · (2000) ILR (Kar) 3772 : (2001) 3 KarLJ 123 : (2000) 4 KCCR 318 SN

Constitution of India, 1950 — Article 226, 265Karnataka Municipal Corporations Act, 1976 — Section 103 (b) (i), 148, 57, 72

High Courts04 Sept 2000Dismissed

Venkatachalaiah Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 1433 : (2000) 4 KCCR 330 SN

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326

High Courts31 Aug 2000

Soudagar I.S. and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) 8 KarLJ 61

Constitution of India, 1950 — Article 226Karnataka State Civil Services Act, 1978 — Section 3(1)

High Courts31 Aug 2000

Chief Post Master General in Karnataka, Bangalore Vs H.N. Dayananda

Karnataka High Court · (2000) 8 KarLJ 142

Posts and Telegraphs Extra Departmental Agents (Conduct and Service) Rules, 1964 — Rule 9

High Courts31 Aug 2000

Maruthi Yamanappa Danoji Vs State of Karnataka

Karnataka High Court · (2000) 8 KarLJ 153

Penal Code, 1860 (IPC) — Section 300

High Courts31 Aug 2000

Riyaz Ahmed Vs The Commissioner, Bangalore City Corporation and another

Karnataka High Court · AIR 2001 Kar 93 : (2001) 3 KarLJ 182

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 11

High Courts31 Aug 2000Dismissed

Sri. Riyaz Ahmed Vs The Commissioner, Bangalore City Corporation and Another

Karnataka High Court · (2000) 4 KCCR 2835

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 11Turnover and Assessment Rules — Rule 18 (1)

High Courts30 Aug 2000

State Vs Mahalingu and Others

Karnataka High Court · (2001) 2 ALT(Cri) 7 : (2001) CriLJ 237 : (2000) ILR (Kar) 4499 : (2001) 2 KarLJ 427 : (2001) 3 RCR(Criminal) 401

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14

High Courts30 Aug 2000

M.C. Charati Vs Personnel Manager and Disciplinary Authority, Syndicate Bank and Others

Karnataka High Court · (2001) 88 FLR 305 : (2000) ILR (Kar) 4021 : (2001) 1 KarLJ 177 : (2000) 4 KCCR 384 SN

Constitution of India, 1950 — Article 226, 309, 311 (2)

High Courts30 Aug 2000Dismissed

Raja Enterprises Vs The State of Karnataka and Another

Karnataka High Court · (2000) 4 KCCR 2538

Constitution of India, 1950 — Article 265Karnataka Municipal Corporations Act, 1976 — Section 104, 108, 117, 147, 421

High Courts29 Aug 2000Dismissed

T.S. Honnappa Vs Oriental Insurance Co. Ltd. and Others

Karnataka High Court · (2001) ACJ 1935 : (2001) 1 KCCR 209

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 14, 5Motor Vehicles Rules, 1989 — Rule 254

High Courts29 Aug 2000Dismissed

Mallayya Kadayya Kambi since deceased by his LRs and Others Vs Shripad Yallappa Pawar since deceased by his LRs

Karnataka High Court · (2000) 4 KCCR 2964

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115

High Courts29 Aug 2000

Subhoda Shetty Vs Bottoms Up Windes and Others

Karnataka High Court · (2000) ILR (Kar) 4714 : (2001) 2 KarLJ 321 : (2000) 4 KCCR 2901

Arbitration and Conciliation Act, 1996 — Section 21, 36, 9

High Courts29 Aug 2000Allowed

Syndicate Bank Vs G. Venkataramani

Karnataka High Court · (2000) 4 KCCR 333 SN : (2001) 2 LLJ 483

High Courts28 Aug 2000Allowed

Gnanamandira Trust High School Vs R. Lakshmipathi and Another

Karnataka High Court · (2001) 1 KCCR 70

Civil Procedure Code, 1908 (CPC) — Section 2 (4), 24Karnataka Education Act, 1983 — Section 96 (1), 96 (2), 96 (5)Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10, 10 (2), 10 (4), 10 (5)

High Courts28 Aug 2000Allowed

Shyam Prasad Vs Agricultural Produce Market Committee

Karnataka High Court · (2000) 4 KCCR 2579

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 65 (2), 66, 66 (7)