COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,660 of 2,390

High Courts09 Jun 2000

G.C. Nagaraju Vs The Executive Engineer, P.W.D., Mysore Division, Mysore And Another

Karnataka High Court · (2001) 1 CivCC 444 : (2000) ILR (Kar) 5033 : (2001) 1 KarLJ 71 : (2001) 3 RCR(Civil) 211

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80Contract Act, 1872 — Section 73

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High Courts09 Jun 2000Allowed

Smt. Renuka Shankar and Another Vs Sri. Shankar Narsingh Warute

Karnataka High Court · (2000) 3 KCCR 2346

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (2)Hindu Adoption and Maintenance Act, 1956 — Section 18

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High Courts08 Jun 2000

Girish and Another Vs Mallikarjun Durgaram Kamble

Karnataka High Court · (2001) 1 KCCR 403

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High Courts08 Jun 2000

Lakshmi Raman Malu Vs Smt. Venkatamma and another

Karnataka High Court · (2001) 3 CivCC 169 : (2000) ILR (Kar) 4746 : (2001) 3 KarLJ 374 : (2000) 4 KCCR 2542

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 21

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High Courts08 Jun 2000

Ramachandra Appayya Khot (Deceased) by L.Rs and others Vs State of Karnataka and others

Karnataka High Court · (2001) 4 KarLJ 461

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High Courts08 Jun 2000

Challa Venkata Naidu and Others Vs State of Karnataka and Others

Karnataka High Court · (2001) 2 KarLJ 466

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High Courts07 Jun 2000

B.S. Lakshminarayana Guptha and others Vs S. Boraiah and L. Ramaiah and others

Karnataka High Court · (2000) ILR (Kar) 3148 : (2000) 6 KarLJ 591 : (2000) 3 KCCR 2223

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

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High Courts07 Jun 2000

Smt. G.P. Lakshmi and Another Vs Smt. T.B. Rajamma (Deceased) by L.Rs

Karnataka High Court · (2000) 7 KarLJ 342

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts07 Jun 2000

P.B. Nawas Khan Vs Directorate of Revenue Intelligence, Zonal Unit, Bangalore and another

Karnataka High Court · (2001) CriLJ 798 : (2001) 73 ECC 444 : (2001) ILR (Kar) 1927 : (2001) 1 KarLJ 45 : (2001) 4 KCCR 395 SN

Criminal Procedure Code, 1973 (CrPC) — Section 167, 200, 482Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27 A, 29, 8 (c)

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High Courts07 Jun 2000

Chowrinathan and others Vs The Management of M/s. Bharath Gold Mines Limited, Kolar Gold Fields, Kolar

Karnataka High Court · (2001) 1 KarLJ 15 : (2001) 1 LLJ 1052

Mysore Mines Act, 1906 — Section 13, 5

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High Courts07 Jun 2000

M.B. Honnappa Vs State of Karnataka and Others

Karnataka High Court · (2001) 2 KarLJ 125

Constitution of India, 1950 — Article 16 (4)

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High Courts07 Jun 2000

Mairiyamma Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 3706 : (2000) 6 KarLJ 241 : (2000) 4 KCCR 370 SN

Karnataka Land Reforms Act, 1961 — Section 77 A, 77 A (ii)

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High Courts07 Jun 2000

J. Satyappa Vs Tungabhadra Gramin Bank, Bellary

Karnataka High Court · (2000) 6 KarLJ 607

Constitution of India, 1950 — Article 226

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High Courts06 Jun 2000

A.V. Ramakrishna Vs The Managing Director, Karnataka State Road Transport Corporation, Bangalore and Others

Karnataka High Court · (2000) 5 KarLJ 546 : (2000) 3 KCCR 69 SN

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High Courts06 Jun 2000

Gunawwa and Others Vs The Land Tribunal, Belgaum and Others

Karnataka High Court · (2000) ILR (Kar) 2055 : (2000) 4 KarLJ 206

Karnataka Land Reforms Act, 1961 — Section 39 (2), 4, 48Karnataka Land Reforms Amended Act, 1974 — Section 3 (2)

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High Courts05 Jun 2000

Bangalore Metropolitan Transport Corporation Vs M.D. Gangur

Karnataka High Court · (2000) 3 KCCR 100 SN : (2001) 2 LLJ 776

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High Courts05 Jun 2000

Smt. Chandramma and Another Vs Smt. Varamahalakshamma and Others

Karnataka High Court · (2000) ILR (Kar) 4561 : (2001) 2 KarLJ 215

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High Courts05 Jun 2000

Shivanagouda Vs Regional Transport Authority, Gadag Region, Gadag And Others

Karnataka High Court · (2001) 1 ACC 248 : (2000) ILR (Kar) 2430 : (2000) 5 KarLJ 92 : (2000) 3 KCCR 1916

Motor Vehicles Act, 1988 — Section 81, 87

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High Courts02 Jun 2000

Mysore Kirloskar Mazdoor Sangh, Bangalore Vs Management of Mysore Kirloskar Limited, Hubli Unit I, Hubli and Others

Karnataka High Court · (2000) 86 FLR 659 : (2000) ILR (Kar) 1992 : (2000) 5 KarLJ 35 : (2000) 3 KCCR 1855 : (2000) 2 LLJ 1050

Industrial Disputes Act, 1947 — Section 10, 12 (3), 18 (3), 22 (1)

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High Courts02 Jun 2000

T.G. Thimmaraya Gowda Vs State of Karnataka and Others

Karnataka High Court · (2000) 6 KarLJ 457 : (2000) 4 KCCR 268 SN

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