COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,658 of 2,390

High Courts22 Jun 2000

Shekhappa Vs Assistant Commissioner and Land Acquisition Officer, Koppal and Another

Karnataka High Court · (2000) ILR (Kar) 3956 : (2000) 4 KCCR 380 SN

Karnataka Civil Practice Rules, 1967 — Rule 100A, 100DLand Acquisition Act, 1894 — Section 18

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High Courts22 Jun 2000

State of Karnataka Vs Samarth Constructions and another

Karnataka High Court · (2000) ILR (Kar) 2989 : (2001) 3 KarLJ 196 : (2000) 3 KCCR 2126

Arbitration Act, 1940 — Section 14 (2), 17Limitation Act, 1963 — Section 5

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High Courts22 Jun 2000

Gopi alias Razor Gopi alias Disco Gopi alias Gopinaidu Vs State of Karnataka

Karnataka High Court · (2001) ILR (Kar) 355 : (2001) 4 KarLJ 326 : (2001) 4 KCCR 307 SN

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304, 307

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High Courts22 Jun 2000

Appaji Vs State

Karnataka High Court · (2000) ILR (Kar) 2769 : (2000) 5 KarLJ 50 : (2000) 4 KCCR 216 SN

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

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High Courts21 Jun 2000Allowed

Laxman Channappa Divate and Others Vs The State of Karnataka

Karnataka High Court · (2000) 4 KCCR 2740

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 304, 34

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High Courts21 Jun 2000

Gem Granites Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2821 : (2000) 5 KarLJ 536 : (2000) 4 KCCR 259 SN

Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 226Karnataka Minor Minerals Concession Rules, 1969 — Rule 2

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High Courts21 Jun 2000

Ms. Basamma And Others Vs The Hon''ble Chief Justice, Karnataka High Court, Bangalore And Others

Karnataka High Court · (2000) ILR (Kar) 2471 : (2000) 4 KarLJ 348 : (2000) 4 KCCR 236 SN

Constitution of India, 1950 — Article 14, 16, 226, 227High Court of Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 — Rule 7

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High Courts21 Jun 2000

Union of India and others Vs K.S. Lakshmi Kumar and Others

Karnataka High Court · (2001) ACJ 134 : (2000) ILR (Kar) 3809 : (2001) 1 KarLJ 91 : (2000) 4 KCCR 2768

Motor Vehicles Act, 1988 — Section 110 CC, 171

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High Courts21 Jun 2000

Mohammed Ali Jangumiya Maniyar And Others Vs Tanzeem Committee Mecca Masjid, Belgaum

Karnataka High Court · (2000) 5 KarLJ 81

Karnataka Rent Control Act, 1961 — Section 2 (7) (bb) (iii)

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High Courts21 Jun 2000

Moolchand Prakashchand and Others Vs C.M. Singaraju

Karnataka High Court · (2000) ILR (Kar) 3360 : (2000) 5 KarLJ 233 : (2000) 4 KCCR 280 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50

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High Courts21 Jun 2000

M/s. Anchor Lines (Private) Limited, Mangalore Vs M/s. Cement Corporation of India Limited, New Delhi

Karnataka High Court · (2000) ILR (Kar) 4728 : (2000) 4 KarLJ 485

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High Courts21 Jun 2000

H.N. Parswanath Vs Commissioner of Income Tax

Karnataka High Court · (2001) 247 ITR 224 : (2001) 117 TAXMAN 547

Income Tax Act, 1961 — Section 256 (1), 256 (2), 69

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High Courts20 Jun 2000

Kannadapara Sanghatanegala Okkuta and Kannadigara Rakshana Vedike, Bangalore and others Vs Union of India and others

Karnataka High Court · (2001) 3 KarLJ 378

Constitution of India, 1950 — Article 299Railways Act, 1989 — Section 3

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High Courts20 Jun 2000

Union of India and Others Vs Alisab

Karnataka High Court · (2000) 7 KarLJ 419

Karnataka High Court Act, 1961 — Section 4

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High Courts20 Jun 2000Dismissed

Workmen of Bagalkot Udyog Ltd. Vs Bagalkot Udyog Ltd. and Others

Karnataka High Court · (2000) 3 KCCR 96 SN : (2001) 1 LLJ 621

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1), 2 (1) (a)Industrial Disputes Act, 1947 — Section 2 (a) (i), 39

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High Courts20 Jun 2000

Hanumanthegowda (Deceased) by L.Rs Vs The Divisional Commissioner, Bangalore Rural Disctrict, Bangalore and Others

Karnataka High Court · (2002) ILR (Kar) 1604 : (2000) 6 KarLJ 549

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 118

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High Courts19 Jun 2000

Ameer Jan Vs State and Karnataka Lokayuktha

Karnataka High Court · (2001) ILR (Kar) 371 : (2001) 1 KarLJ 533 : (2001) 4 KCCR 380 SN

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts19 Jun 2000

Anant Awadhani Vs Presiding Officer, Labour Court, Gulbarga and Another

Karnataka High Court · (2001) 89 FLR 284 : (2001) ILR (Kar) 653 : (2001) 1 KarLJ 43 : (2001) 4 KCCR 390 SN : (2001) 2 LLJ 1618

Industrial Disputes Act, 1947 — Section 6

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High Courts19 Jun 2000

S.H. Abbas Vs Karnataka State Transport Appellate Tribunal and Another

Karnataka High Court · (2001) 2 ACC 177

Motor Vehicles Act, 1988 — Section 83

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High Courts14 Jun 2000

Hasam Khan alias Hasim Vs State of Karnataka and others

Karnataka High Court · (2001) 3 KarLJ 106

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