High Courts13 Jul 2000Dismissed
New India Assurance Co. Ltd. Vs G.R. Radhamani and Others
Karnataka High Court · (2001) ACJ 1317
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 147, 147 (2), 173
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,655 of 2,390
High Courts12 Jul 2000Dismissed
Smt. Parvatamma Vs Anjanappa and Others
Karnataka High Court · (2000) 3 KCCR 2356
Civil Procedure Code, 1908 (CPC) — Section 105, 115, 2, 2 (14)
High Courts12 Jul 2000
Special Land Acquisition Officer, Karnataka Industrial Areas Development Board Vs Gaddadavanu and Others
Karnataka High Court · (2000) ILR (Kar) 3527 : (2000) 6 KarLJ 381 : (2000) 3 KCCR 95 SN
Court Fees Act, 1870 — Section 8Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Land Acquisition Act, 1894 — Section 18
High Courts11 Jul 2000Dismissed
Davantex Vs Indian Bank, Mandipet Branch
Karnataka High Court · (2000) 4 KCCR 2488
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1F, 115
High Courts11 Jul 2000Allowed
H.T. Govinda Gowda Vs Secretary B. Hosur Grama Panchayath
Karnataka High Court · (2000) 4 KCCR 2930
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Karnataka Panchayat Raj Act, 1993 — Section 211, 295Specific Relief Act, 1963 — Section 38
High Courts11 Jul 2000
Gulam Khader and Another Vs United India Insurance Company Limited and Another
Karnataka High Court · (2001) ACJ 163 : (2000) ILR (Kar) 4416 : (2001) 1 KarLJ 340 : (2000) 3 KCCR 2241
Motor Vehicles Act, 1988 — Section 163 A
High Courts11 Jul 2000
P.T. Ramasapalya and Others Vs Karnataka Regional Engineering College Society, Suratkal, Mangalore and Others
Karnataka High Court · (2000) 7 KarLJ 571
Karnataka High Court Act, 1961 — Section 4
High Courts11 Jul 2000
P.C. Sreeram Vs State of Karnataka and others
Karnataka High Court · (2000) ILR (Kar) 3358 : (2000) 6 KarLJ 266 : (2000) 4 KCCR 2473
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 3 (1), 3 (2), 3 (3)
High Courts10 Jul 2000Allowed
Smt. Avalambi Vs Sri. M.D. Patel and Another
Karnataka High Court · (2000) 4 KCCR 2606
High Courts10 Jul 2000
State of Karnataka and Another Vs Chandra Devi Jain H.P.
Karnataka High Court · (2000) ILR (Kar) 3657 : (2000) 6 KarLJ 291 : (2000) 4 KCCR 373 SN
Karnataka Forest Act, 1963 — Section 62 (1), 71 A, 71 B (1), 71 FMotor Vehicles Act, 1988 — Section 2 (30), 51 (5)
High Courts10 Jul 2000Allowed
Sri. K.J. Ninge Gowda Vs Bangalore Development Authority and Another
Karnataka High Court · (2000) 3 KCCR 1988
High Courts10 Jul 2000
M/s. Balaji Friedgram Industries, Bangalore Vs The Additional Commissioner of Commercial Taxes, Zone-ii, Bangalore and Others
Karnataka High Court · (2000) 49 KarLJ 101
Karnataka Sales Tax Act, 1957 — Section 22A(3)
High Courts10 Jul 2000
The United India Insurance Company Limited Vs Jahur Begaum and Others
Karnataka High Court · (2001) ACJ 1655 : (2000) ILR (Kar) 3796 : (2001) 1 KarLJ 316 : (2000) 4 KCCR 317 SN
Motor Vehicles Act, 1988 — Section 147, 147 (1), 173 (1)
High Courts10 Jul 2000
Agricultural Produce Market Committee, Tumkur Vs District Legal Services Authority, Tumkur and Others
Karnataka High Court · (2000) 7 KarLJ 551
Land Acquisition Act, 1894 — Section 6(1)
High Courts10 Jul 2000
Shri Mulki Venkataramana Temple, Mulki, Mangalore and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) 8 KarLJ 72
Constitution of India, 1950 — Article 226
High Courts10 Jul 2000
Sri Durga Enterprises Vs The Commissioner, Bangalore Mahanagar Palika, N.C. Circle and Another
Karnataka High Court · AIR 2000 Kar 399 : (2001) 2 KarLJ 174 : (2000) 3 KCCR 2122
Karnataka Municipal Corporations Act, 1976 — Section 147
High Courts10 Jul 2000
Akkasali Ashok Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 624 : (2000) ILR (Kar) 4672 : (2001) 3 KarLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Jul 2000Allowed
Navodaya Vidyalaya Vs K.R. Hemavathy
Karnataka High Court · (2001) 1 LLJ 779
Industrial Disputes Act, 1947 — Section 2 (oo), 25 F
High Courts07 Jul 2000
Babu Yallappa Sanadi Vs Land Tribunal, Belgaum and others
Karnataka High Court · (2000) ILR (Kar) 2872 : (2000) 6 KarLJ 44 : (2000) 3 KCCR 88 SN
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 25, 5 (3) (b)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts07 Jul 2000
The Karnataka State Accounts Department Employees'' Association, Bangalore and Another Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 3035 : (2000) 4 KarLJ 452
Constitution of India, 1950 — Article 14, 16, 162, 226, 246