High Courts21 Jul 2000
Laxman and Another Vs State of Karnataka
Karnataka High Court · (2000) 7 KarLJ 666
Penal Code, 1860 (IPC) — Section 300
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,653 of 2,390
High Courts21 Jul 2000
Jaico Brothers, Bombay and Others Vs Mandya National Paper Mills Limited, Belagola
Karnataka High Court · (2000) 7 KarLJ 660
Arbitration Act, 1940 — Section 14(2)
High Courts20 Jul 2000Dismissed
Syndicate Bank Vs Cantreads Private Limited and Others
Karnataka High Court · (2000) 4 KCCR 2490
Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 24, 66, 67Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 31
High Courts20 Jul 2000
S. Nithyananda Vs The Bharath Gold Mines Limited, K.G.F. and Another
Karnataka High Court · (2000) 7 KarLJ 643
Constitution of India, 1950 — Article 226
High Courts20 Jul 2000
Mangalore Chemicals and Fertilizers Limited Vs Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · AIR 2001 Kar 30 : (2001) 2 KarLJ 379 : (2000) 4 KCCR 135 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 9Karnataka Electricity Board (Recovery of Dues) Act, 1976 — Section 2 (3)
High Courts20 Jul 2000Dismissed
The Executive Engineer, Special Minor Irrigation Division Vs Sri. R.N. Nayak
Karnataka High Court · (2000) 4 KCCR 2654
Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 2 (a), 3, 4
High Courts20 Jul 2000
Sri. Taralabalu Jagadguru Education Society (R) Sirigere Vs P.M. Prabhu
Karnataka High Court · (2000) 3 KCCR 2323
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 96
High Courts19 Jul 2000
Miss. Nandita S. Kumar Vs The State of Karnataka and Another
Karnataka High Court · (2000) 3 KCCR 2017
Karnataka Education Act, 1983 — Section 145, 22 (1), 22 (2)Karnataka Education Rules, 1983 — Rule 29, 30
High Courts19 Jul 2000Allowed
Subbamma Vs B.T. Krishnappa and Others
Karnataka High Court · (2000) 3 CivCC 231
High Courts19 Jul 2000
Krishnappa (Deceased) By L.R. Vs Karnataka Electricity Board, Bangalore And Another
Karnataka High Court · (2000) 6 KarLJ 153
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 79Karnataka Electricity Board Supply Regulations, 1988 — Regulation 4. 34
High Courts19 Jul 2000Dismissed
Sri. Krishnappa by LRs. Vs The Karnataka Electricity Board and Another
Karnataka High Court · (2000) 3 KCCR 2143
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49, 79Karnataka Electricity Board Supply Regulations, 1988 — Regulation 4.34
High Courts19 Jul 2000
Smt. Subbamma Vs B.T. Krishnappa And Others
Karnataka High Court · (2001) 1 DMC 41 : (2000) ILR (Kar) 3613 : (2000) 5 KarLJ 83 : (2000) 3 KCCR 2010
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 105, 136
High Courts19 Jul 2000
Ms. Nandita S. Kumar Vs State of Karnataka and Another
Karnataka High Court · AIR 2001 Kar 21 : (2000) ILR (Kar) 2565 : (2000) 6 KarLJ 197 : (2000) 3 KCCR 93 SN
Karnataka Education Act, 1983 — Section 145
High Courts19 Jul 2000
Dr. P.B. Deshpande Vs C.R. Lokesh Reddy and Others
Karnataka High Court · (2002) 1 ACC 296 : (2002) ACJ 296 : (2001) ILR (Kar) 574 : (2001) 4 KarLJ 26 : (2001) 4 KCCR 308 SN
High Courts18 Jul 2000
Mrs. Dulcine Emerenciana Rego alias Pereira Vs Lohithaksha and others
Karnataka High Court · (2000) ILR (Kar) 3923 : (2001) 2 KarLJ 161 : (2000) 4 KCCR 173 SN
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts18 Jul 2000
Chikke Gowda and another Vs L. Govinde Gowda
Karnataka High Court · (2001) 1 CivCC 662 : (2000) ILR (Kar) 3955 : (2001) 1 KarLJ 194 : (2000) 4 KCCR 2925 : (2001) 3 RCR(Civil) 623
Registration Act, 1908 — Section 17 (1) (b), 17 (1) (b)
High Courts18 Jul 2000Allowed
K. Manickam Vs COD Police
Karnataka High Court · (2000) 4 KCCR 2913
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts17 Jul 2000
The North West Karnataka Road Transport Corporation, Hubli and Another Vs S.S. Poleshi
Karnataka High Court · (2001) 88 FLR 255 : (2000) 4 KarLJ 538 : (2000) 2 LLJ 1581
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A
High Courts17 Jul 2000
A.C. Syamala and Others Vs Smt. Devaki Gopal and Others
Karnataka High Court · (2001) 1 ACC 513 : (2001) ACJ 1432 : (2001) ILR (Kar) 306 : (2001) 4 KarLJ 145 : (2000) 4 KCCR 2630
High Courts17 Jul 2000
Prakash Vs Smt. Akkamahadevi
Karnataka High Court · (2001) 3 CivCC 396 : (2001) 1 DMC 638 : (2001) ILR (Kar) 448 : (2001) 4 KarLJ 239 : (2000) 4 KCCR 2922
Hindu Marriage Act, 1955 — Section 26