High Courts26 Jul 2000Allowed
Sri. H.D. Gangaraj Vs Sri. N. Narayana Reddy and Another
Karnataka High Court · (2000) 4 KCCR 2461
Karnataka Rent Control Act, 1961 — Section 14, 44, 44 (2)Transfer of Property Act, 1882 — Section 108
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,652 of 2,390
High Courts26 Jul 2000
K. Ramachandra Nayak and Sons, Mangalore and Others Vs Mangalore Port (Old Port), Mangalore and Others
Karnataka High Court · (2000) 7 KarLJ 697
Karnataka Ports (Landing and Shipping Fees) Act, 1961 — Section 4Karnataka Ports (Landing and Shipping Fees) Rules, 1964 — Rule 20
High Courts26 Jul 2000
H.D. Gangaraj Vs N. Narayana Reddy and another
Karnataka High Court · (2000) ILR (Kar) 3604 : (2000) 6 KarLJ 268
Karnataka Rent Control Act, 1961 — Section 14Transfer of Property Act, 1882 — Section 108
High Courts26 Jul 2000
Parameshwar Timmayya Hegde and Others Vs Venkataraman Manjappa Hegde (Deceased) by L.Rs and Others
Karnataka High Court · (2000) ILR (Kar) 3170 : (2000) 5 KarLJ 456 : (2000) 3 KCCR 2269
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Karnataka Land Reforms Act, 1961 — Section 4Karnataka Land Reforms Rules, 1974 — Rule 19
High Courts26 Jul 2000
T.M. Jakkanna alias Tippanna Mallappa Jakkannavar and Another Vs Rajalaxmi Traders
Karnataka High Court · (2001) 1 CivCC 639 : (2000) ILR (Kar) 3881 : (2000) 6 KarLJ 625 : (2001) 2 RCR(Criminal) 572
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 5
High Courts25 Jul 2000Dismissed
Sridevi (deceased) through LRs. Vs Mastak Ahamad and Others
Karnataka High Court · (2001) ACJ 479
High Courts25 Jul 2000
Suresh Kumar Agarwal Vs Tikmani Metal Industries and Others
Karnataka High Court · (2000) 3 KCCR 2190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Industrial Disputes Act, 1947 — Section 10 (1), 25 FFAPartnership Act, 1932 — Section 43, 47, 48, 53
High Courts25 Jul 2000
Kota Co-operative Agricultural Bank Limited, Kota Vs State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 36 : (2000) ILR (Kar) 3063 : (2001) 2 KarLJ 188
Advocates Act, 1961 — Section 16 (2), 29, 30, 33, 34Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (2), Order 3 Rule 4 (6)Constitution of India, 1950 — Article 19 (1) (g), 226, 227
High Courts25 Jul 2000Allowed
S. Parvathi and Others Vs R. Pandurangasetty and Another
Karnataka High Court · (2001) ACJ 508 : (2000) 4 KCCR 2602
High Courts25 Jul 2000
Netravatti Venkatesh and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 3031 : (2000) 5 KarLJ 355 : (2000) 4 KCCR 273 SN
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts25 Jul 2000
Sridevi (Deceased) Through L.Rs Vs Mastak Ahamad and Others
Karnataka High Court · (2002) 1 ACC 262
High Courts25 Jul 2000Allowed
Saroja and Others Vs Mahalingappa and Another
Karnataka High Court · (2001) ACJ 1965 : (2000) 4 KCCR 324 SN
High Courts24 Jul 2000Allowed
F.J. Heredia and Another Vs Registrar of Companies
Karnataka High Court · (2001) 104 CompCas 273 : (2001) ILR (Kar) 1609
Companies Act, 1956 — Section 159, 162, 210 (5)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499
High Courts24 Jul 2000
United India Insurance Company Limited Vs D.C. Rajanna and Another
Karnataka High Court · (2001) 1 ACC 673 : (2001) ACJ 425 : (2000) ILR (Kar) 3443 : (2000) 6 KarLJ 638 : (2000) 3 KCCR 2343
High Courts24 Jul 2000
United India Insurance Company Limited and Another Vs Smt. V. Nagarathna and Others
Karnataka High Court · (2001) 1 ACC 579 : (2001) ACJ 1632 : (2000) ILR (Kar) 4618 : (2001) 1 KarLJ 462
Motor Vehicles Act, 1988 — Section 147, 149 (2), 163 A
High Courts24 Jul 2000
In Re: Apsara Theatre, Bijapur
Karnataka High Court · AIR 2000 Kar 389 : (2000) ILR (Kar) 2760 : (2001) 2 KarLJ 129 : (2000) 4 KCCR 2372
Civil Procedure Code, 1908 (CPC) — Section 148 A, 148 A (1), 148 A (2)Karnataka Civil Practice Rules, 1967 — Rule 16A
High Courts24 Jul 2000Allowed
M. Jagannathan and Another Vs The Labour Officer, Division I
Karnataka High Court · (2000) 4 KCCR 2871
Criminal Procedure Code, 1973 (CrPC) — Section 130, 206, 206 (1), 206 (2), 260Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 2 (3), 3Motor Vehicles Act, 1988 — Section 130
High Courts24 Jul 2000
Dr. B. Kumar and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 3187 : (2000) 6 KarLJ 296 : (2000) 3 KCCR 102 SN
Electricity Act, 2003 — Section 4
High Courts21 Jul 2000Allowed
The Special Land Acquisition Officer Vs Kallayya Rudrayya Ankalagi
Karnataka High Court · (2000) 4 KCCR 2412
Land Acquisition Act, 1894 — Section 18, 4 (1)