High Courts14 Jun 2000
Canara Bank, Somwarpet Branch, Kodagu District Vs T.T. Nanjunda and Another
Karnataka High Court · (2001) 3 CivCC 560 : (2001) 3 KarLJ 527
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 26, 34
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,659 of 2,390
High Courts14 Jun 2000
M/s. Baliga Exports (Private) Limited, Udupi Vs The Additional Chief Controller of Imports and Exports/Additional Director General of Foreign Trade, New Delhi and others
Karnataka High Court · (2001) 129 ELT 321 : (2001) 3 KarLJ 1 : (2000) 3 KCCR 2105
Imports (Control) Order, 1955 — Section 8Imports and Exports (Control) Act, 1947 — Section 4 I
High Courts14 Jun 2000
Smt. Lalitha Nagappa Naik Vs The Deputy Commissioner, Karwar, Uttara Kannada District and Others
Karnataka High Court · (2000) 6 KarLJ 92
Karnataka Land Reforms Act, 1961 — Section 45, 48 AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts14 Jun 2000Allowed
Canara Bank Vs T.T. Nanjunda and Another
Karnataka High Court · (2000) 06 KAR CK 0005
High Courts13 Jun 2000
A. Byanna Vs Ramakrishnappa and others
Karnataka High Court · (2001) 3 KarLJ 28
Civil Procedure Code, 1908 (CPC) — Section 16, 16 (b)Criminal Procedure Code, 1973 (CrPC) — Section 8Karnataka Civil Courts Act, 1964 — Section 2 (aa)
High Courts13 Jun 2000
D. Dasappa Vs State of Karnataka and Another
Karnataka High Court · (2001) ILR (Kar) 1373 : (2001) 2 KarLJ 282 : (2001) 4 KCCR 420 SN : (2001) 2 RCR(Criminal) 836
Criminal Procedure Code, 1973 (CrPC) — Section 206 (1), 306Motor Vehicles Act, 1988 — Section 208Payment of Wages Act, 1936 — Section 20, 20 (2), 20 (3), 20 (5)
High Courts13 Jun 2000Allowed
P. Amarnatha Shetty Vs Vishweshwara Bhat and Others
Karnataka High Court · (2000) 4 KCCR 2702
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 39 (a)
High Courts12 Jun 2000Dismissed
State of Karnataka Vs Kasturi and Sons Ltd.
Karnataka High Court · (2000) ILR (Kar) 2995 : (2000) 4 KCCR 114 SN : (2000) 120 STC 564
Karnataka Sales Tax Act, 1957 — Section 23 (1)
High Courts12 Jun 2000
K. Channaiah and others Vs State of Karnataka and others
Karnataka High Court · (2000) ILR (Kar) 2572 : (2000) 5 KarLJ 390 : (2000) 4 KCCR 250 SN
Karnataka Co-operative Societies Act, 1959 — Section 30 B
High Courts12 Jun 2000
Nagaraj Mallappa Nyamati Vs Chandrakant A. Basagadkar
Karnataka High Court · (2001) 3 KarLJ 650
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts12 Jun 2000
Ninge Gowda Vs Regional Transport Officer and The Registering Authority, Mysore and Another
Karnataka High Court · (2001) 2 KarLJ 277
Motor Vehicles Act, 1988 — Section 51 (5)Motor Vehicles Rules, 1989 — Rule 61 (3)
High Courts12 Jun 2000
Karnataka State Road Transport Corporation Vs M.N. Chawan
Karnataka High Court · (2000) ILR (Kar) 4841 : (2001) 2 KarLJ 80 : (2000) 4 KCCR 2419
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A
High Courts12 Jun 2000Dismissed
G.M. Sudarshan Reddy Vs Master Abhinay
Karnataka High Court · (2000) 4 KCCR 2598
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 115, 151Constitution of India, 1950 — Article 20 (3), 21Evidence Act, 1872 — Section 112
High Courts12 Jun 2000Dismissed
Sri. N.A. Ramakrishna Vs Sri. K.N. Panduranga Setty and Others
Karnataka High Court · (2000) 3 KCCR 2022
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115, 2 (14)
High Courts12 Jun 2000Dismissed
Sri. M.N. Mastansab Vs Abdul Wahabsab
Karnataka High Court · (2000) 3 KCCR 2361
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 4, 115, 151
High Courts12 Jun 2000
Paravatagouda Vs Revanashiddayya
Karnataka High Court · (2001) CriLJ 1446 : (2001) 4 KCCR 417 SN
Criminal Procedure Code, 1973 (CrPC) — Section 204
High Courts09 Jun 2000Allowed
V.K. Shivananda Vs The Regional Transport Officer, Davanagere
Karnataka High Court · (2001) 4 KarLJ 636
Karnataka Motor Vehicles Rules, 1989 — Rule 151, 49Motor Vehicles Act, 1988 — Section 52, 52 (1)
High Courts09 Jun 2000Allowed
Shri Ulavi Basaveshwar Dharma Fund Saunsthe and Another Vs Smt. Ratanbai and Others
Karnataka High Court · (2000) 3 KCCR 2069
Bombay Charities Act — Section 50
High Courts09 Jun 2000
Parmjit Singh Vs Union of India and Others
Karnataka High Court · (2000) 7 KarLJ 370
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 27
High Courts09 Jun 2000
Smt. Azeez Khan Naz Vs Paper Town High School, Bhadravathi and Others
Karnataka High Court · (2000) 7 KarLJ 387
Karnataka Education Act, 1983 — Section 41(2)(B)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 6(2)