COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,649 of 2,390

High Courts18 Aug 2000Allowed

Shivashankar Somalingappa Malagali Vs Malagi Shivaputrappa Chanabasappa and Others

Karnataka High Court · (2000) 3 KCCR 2348

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the Peoples Act, 1951 — Section 117, 81, 81 (3), 82, 83

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High Courts18 Aug 2000

Peerasab and Another Vs The Land Tribunal, Dharwad and Others

Karnataka High Court · (2000) 8 KarLJ 54

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48A

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High Courts18 Aug 2000Dismissed

K. Shivakumar and Others Vs Commissioner, Mandya City Municipality and Another

Karnataka High Court · AIR 2001 Kar 49

Karnataka Municipalities Act, 1964 — Section 103, 103 (1) (d)Karnataka Rent Control Act, 1961 — Section 14

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High Courts17 Aug 2000

Smt. A.K. Sreemathy Vs Managing Director, Life Insurance Corporation of India and Others

Karnataka High Court · (2000) ILR (Kar) 4535 : (2001) 2 KarLJ 430 : (2000) 4 KCCR 126 SN

Constitution of India, 1950 — Article 14, 21, 226

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High Courts16 Aug 2000

M.R. Manjunatha and others Vs Chairman, Bangalore Paramedical College run by Balaji Educational Society (Registered) and Others

Karnataka High Court · AIR 2001 Kar 128 : (2000) ILR (Kar) 3014 : (2000) 6 KarLJ 106 : (2000) 4 KCCR 2450

Constitution of India, 1950 — Article 226, 32

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High Courts16 Aug 2000

Lakshminarayana N. and another Vs The Management of Loka Shikshana Trust and another

Karnataka High Court · (2000) 87 FLR 704 : (2000) ILR (Kar) 3959 : (2001) 1 KarLJ 133 : (2000) 3 KCCR 104 SN : (2001) 3 LLJ 1318

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33 (2) (b)

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High Courts16 Aug 2000

Assistant Collector of Central Excise (Legal and Appeals), Bangalore Vs Fibre Foils (Private) Limited, Bangalore and Others

Karnataka High Court · (2001) 130 ELT 37 : (2000) ILR (Kar) 3635 : (2000) 6 KarLJ 423

Central Excise Act, 1944 — Section 9 (1)Criminal Procedure Code, 1973 (CrPC) — Section 164 (2), 248Evidence Act, 1872 — Section 17, 20, 21

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High Courts14 Aug 2000

Smt. Soubhagya Vs The Chief Secretary, State of Karnataka and Others

Karnataka High Court · (2001) CriLJ 238

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 197Karnataka Police Act, 1963 — Section 170

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High Courts14 Aug 2000

Gurubasappa Sidramappa and Another Vs State of Karnataka

Karnataka High Court · (2000) 8 KarLJ 29

Penal Code, 1860 (IPC) — Section 300

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High Courts14 Aug 2000Dismissed

S. Putta Swamy Vs The Municipality and Another

Karnataka High Court · AIR 2001 Kar 19 : (2000) ILR (Kar) 4777

Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 72

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High Courts14 Aug 2000Allowed

Federation of Canara Bank Employees and Another Vs Canara Bank

Karnataka High Court · (2001) 1 LLJ 932

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High Courts11 Aug 2000Dismissed

Smt. T.V. Nagarthnamma Vs Sri. P.C. Renuka Prakash

Karnataka High Court · (2001) 2 KCCR 688

Hindu Marriage Act, 1955 — Section 10 (1), 13 (1) (i) (a), 23 A, 28, 9

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High Courts11 Aug 2000Dismissed

Balagouda and Another Vs The State of Karnataka and Others

Karnataka High Court · (2000) 4 KCCR 2658

Land Acquisition Act, 1894 — Section 23 (1), 4, 4 (1), 6, 6 (1)

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High Courts11 Aug 2000Dismissed

Y. Ravikantha Bhat Vs Mangalore University and Another

Karnataka High Court · (2000) 4 KCCR 2677

Karnataka State Universities Act, 1976 — Section 35 (m), 36

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High Courts11 Aug 2000

Chandrashekharappa Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 765 : (2000) ILR (Kar) 4936 : (2001) 3 KarLJ 244 : (2001) 1 KCCR 30

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 103

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High Courts11 Aug 2000

N.P. Ponnappa Vs State of Karnataka and Others

Karnataka High Court · AIR 2000 Kar 384 : (2000) ILR (Kar) 5046 : (2000) 6 KarLJ 84 : (2000) 3 KCCR 2308

Constitution of India, 1950 — Article 14, 21, 226Karnataka Preservation of Trees Act, 1976 — Section 21

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High Courts10 Aug 2000

Smt. Kumbalagunte Gowramma (Deceased) By L.Rs. and Others Vs Kumbalagunte Dodda Veeranna (Deceased) By L.Rs

Karnataka High Court · (2001) 3 CivCC 294 : (2000) ILR (Kar) 3695 : (2001) 2 KarLJ 456

Hindu Succession Act, 1956 — Section 15 (2) (a), 16

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High Courts08 Aug 2000

N.R. Narayana Swamy Vs The Bangalore Mahanagara Palike and Others

Karnataka High Court · (2000) 8 KarLJ 18

Constitution of India, 1950 — Article 226Karnataka Municipal Corporation Act, 1976 — Section 354(3)(A)

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High Courts07 Aug 2000

Karnataka State Road Transport Corporation Vs Nanjappa

Karnataka High Court · (2001) 1 ACC 100 : (2001) ILR (Kar) 100

Motor Vehicles Act, 1988 — Section 140

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High Courts07 Aug 2000

Smt. Shobha Vs N. Srinivasa

Karnataka High Court · (2000) 4 KCCR 2935

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13

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