COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,656 of 2,390

High Courts07 Jul 2000

Karnataka State Industrial Investment and Development Corporation Ltd. Vs Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2001) 105 CompCas 416 : (2000) ILR (Kar) 3399 : (2000) 4 KCCR 278 SN

Criminal Procedure Code, 1973 (CrPC) — Section 421 (1) (a)Karnataka Sales Tax Act, 1957 — Section 13 (2) (i), 13 (3) (b), 15State Financial Corporations Act, 1951 — Section 29, 29 (1), 29 (4)

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High Courts07 Jul 2000

Mahadevi Vs Karnataka Power Transmission Corporation Limited and Another

Karnataka High Court · (2000) ILR (Kar) 3446 : (2000) 6 KarLJ 370 : (2000) 3 KCCR 1965

Electricity (Supply) Act, 1948 — Section 79

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High Courts07 Jul 2000Dismissed

D.C. Kurnal and Others Vs Karnataka Public Service Commission and Others

Karnataka High Court · (2000) 3 KCCR 1994

Competitive Examination Rules — Rule 11

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High Courts07 Jul 2000Allowed

Vijaya Kuruba G. Vs Karnataka State Road Trans. Corpn.

Karnataka High Court · (2001) ACJ 1701

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High Courts06 Jul 2000

Smt. D.M. Jayamma Vs Smt. Muniyamma and Others

Karnataka High Court · (2000) 7 KarLJ 522

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts06 Jul 2000

Mahesh Vs State of Karnataka

Karnataka High Court · (2001) 4 KarLJ 116 : (2001) 4 KCCR 302 SN : (2000) 4 KCCR 2423

Penal Code, 1860 (IPC) — Section 302

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High Courts06 Jul 2000

Tammanagouda Sangappa Ninganur and Others Vs The State of Karnataka

Karnataka High Court · (2001) 3 KCCR 1851

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts06 Jul 2000

B. Parimala and Others Vs Riyaz Ahmed and Others

Karnataka High Court · (2002) ACJ 154

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High Courts05 Jul 2000Dismissed

Dr. Ramachandra Pai and Others Vs The State of Karnataka and Others

Karnataka High Court · (2000) 3 KCCR 2337

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High Courts05 Jul 2000

H. Surendra Shetty Vs Vijaya Bank, M.G. Road, Bangalore and Another

Karnataka High Court · (2000) ILR (Kar) 2413 : (2000) 5 KarLJ 419 : (2000) 4 KCCR 264 SN

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High Courts05 Jul 2000

Sanne Gowda Alias Gopala Vs State by Sakleshpur Rural Police

Karnataka High Court · (2000) 7 KarLJ 509

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 300

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High Courts04 Jul 2000

Kalaiah alias Kalinga Vs State of Karnataka

Karnataka High Court · (2001) CriLJ 785 : (2000) ILR (Kar) 4439 : (2001) 1 KarLJ 500

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302

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High Courts04 Jul 2000

Special Land Acquisition Officer, Mandya Vs Thimmamma and Others

Karnataka High Court · (2000) 7 KarLJ 504

Land Acquisition Act, 1894 — Section 54(1)

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High Courts04 Jul 2000

L. Sridhar Vs Union of India and Another

Karnataka High Court · (2001) 1 ACC 293 : (2001) ACJ 691 : AIR 2000 Kar 344 : (2000) ILR (Kar) 3372 : (2000) 6 KarLJ 208 : (2000) 4 KCCR 282 SN

Constitution of India, 1950 — Article 14, 226, 227Railway Accidents and Untoward Incidents (Compensation) Amendment Rules, 1990 — Rule 3, 4Railways Act, 1989 — Section 124

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High Courts04 Jul 2000