High Courts30 Jun 2000
Modin Kutty (Deceased) by L.Rs and Another Vs Mrs. Hazel Fernandes and Others
Karnataka High Court · (2000) ILR (Kar) 2819 : (2000) 6 KarLJ 42 : (2000) 3 KCCR 2304
Karnataka Rent Control Act, 1961 — Section 3 (r)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,657 of 2,390
High Courts30 Jun 2000
Noble Plastic Industry, Bangalore Vs Karnataka Power Transmission Corporation Limited, Bangalore and Another
Karnataka High Court · (2000) 6 KarLJ 410
Constitution of India, 1950 — Article 226, 227
High Courts29 Jun 2000
Abdul Latief Vs State and Others
Karnataka High Court · (2001) 3 KarLJ 31
Criminal Procedure Code, 1973 (CrPC) — Section 200, 209, 244, 323Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
High Courts29 Jun 2000Dismissed
Babu alias Venkatesh Babu Vs State of Karnataka
Karnataka High Court · (2001) 1 KCCR 527
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4 (1)
High Courts29 Jun 2000
Karnataka State Road Transport Corporation, Bangalore Vs Jogi and Others
Karnataka High Court · (2000) 87 FLR 95 : (2000) ILR (Kar) 3028 : (2000) 5 KarLJ 520 : (2000) 4 KCCR 271 SN
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25 F
High Courts28 Jun 2000
Karnataka Trade Union Centre, Bangalore Vs Government of Karnataka and Others
Karnataka High Court · (2000) CriLJ 3737 : (2000) ILR (Kar) 2740 : (2001) 1 KarLJ 1 : (2000) 4 KCCR 217 SN
Karnataka Lokayukta Act, 1984 — Section 9 (6)
High Courts28 Jun 2000
Shankar Gurulingappa Gopashetty Vs State of Karnataka
Karnataka High Court · (2000) 7 KarLJ 454
Essential Commodities Act, 1955 — Section 7(1)(A)(Ii)
High Courts28 Jun 2000
M/s. Anugraha Distilleries Private Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2000) 1 KarLJ 277
High Courts27 Jun 2000
Arun Balavant Chandagadkar Vs Khutubuddin Shabhakhan Pathan and others
Karnataka High Court · AIR 2000 Kar 334 : (2000) ILR (Kar) 2646 : (2000) 5 KarLJ 274 : (2000) 4 KCCR 248 SN
Constitution of India, 1950 — Article 14, 21Karnataka Rent Control Act, 1961 — Section 14, 14 (6), 21
High Courts27 Jun 2000
The Mulky Co-Operative Service Bank Limited Vs Krishnappa T. Kotian
Karnataka High Court · (2001) 2 CivCC 564 : (2001) ILR (Kar) 451 : (2001) 2 KarLJ 464 : (2001) 4 KCCR 385 SN
Civil Procedure Code, 1908 (CPC) — Order 21Consumer Protection Act, 1986 — Section 25
High Courts27 Jun 2000
The Management of V.I.S.L., Bhadravathi, Shimoga District Vs B. Veeranna Gowda Patil and Another
Karnataka High Court · (2001) 88 FLR 617 : (2000) ILR (Kar) 4399 : (2000) 5 KarLJ 155 : (2001) 1 LLJ 394
Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts27 Jun 2000
Panchayya Vs Mallayya and Another
Karnataka High Court · (2000) ILR (Kar) 2598 : (2000) 5 KarLJ 215 : (2000) 3 KCCR 2174
Constitution of India, 1950 — Article 226, 227
High Courts26 Jun 2000
Sri. K. Moideen Vs Miss Aisha and Others
Karnataka High Court · (2002) 1 KCCR 84
Motor Vehicles Act, 1988 — Section 147 (2)
High Courts26 Jun 2000Dismissed
Jinnappa Pareesh Hulakund Vs State of Karnataka
Karnataka High Court · (2001) ILR (Kar) 607 : (2001) 4 KCCR 310 SN
Criminal Procedure Code, 1973 (CrPC) — Section 273, 278Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 506
High Courts24 Jun 2000
Ninganagowda And Others Vs Smt. Shantavva
Karnataka High Court · (2000) CriLJ 3749 : (2000) ILR (Kar) 3108 : (2000) 5 KarLJ 91 : (2000) 4 KCCR 274 SN
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200
High Courts23 Jun 2000Allowed
Sri. K.S. Nagaraja Rao Vs Chickmagalur Zilla Panchayat and Others
Karnataka High Court · (2000) 4 KCCR 2547
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 237, 237 (1), 237 (2), 237 (3), 237 (4)
High Courts23 Jun 2000
New India Assurance Company Limited, Bangalore Vs B.V. Paramesh and Others
Karnataka High Court · (2001) ACJ 913 : (2001) 4 KarLJ 173
Motor Vehicles Act, 1988 — Section 147, 2 (10), 2 (47)
High Courts23 Jun 2000
S. Rudrappa Vs The Secretary, Mysore Merchants'' Co-operative Bank Limited, Mysore and Others
Karnataka High Court · (2000) 7 KarLJ 445
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts22 Jun 2000Dismissed
Union of India (UOI) Vs Yokogawa Bluestar Ltd.
Karnataka High Court · (2000) 72 ECC 279 : (2001) 129 ELT 598
Customs Act, 1962 — Section 15, 25Imports and Exports (Control) Act, 1947 — Section 3 A