High Courts30 May 2000Allowed
Sri. T.V. Nagaraj Vs Sri. B. Anjanappa
Karnataka High Court · (2000) 3 KCCR 1713
Criminal Procedure Code, 1973 (CrPC) — Section 200, 374 (2), 378, 378 (4), 397Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,662 of 2,390
High Courts29 May 2000Dismissed
Coorg and Mysore Coffee Co. Vs Deputy Labour Commissioner and Appellate Authority and Others
Karnataka High Court · (2001) 1 LLJ 781
Industrial Disputes Act, 1947 — Section 25 KPayment of Gratuity Act, 1972 — Section 4 (2)
High Courts29 May 2000
Channakeshavaiah Vs Smt. Lakshmi and another
Karnataka High Court · (2001) 2 CivCC 409 : (2001) CriLJ 187 : (2001) 2 DMC 314 : (2001) 3 KarLJ 458
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 18, 18 (2)
High Courts29 May 2000
Krishnamurthy Vs State
Karnataka High Court · (2000) ILR (Kar) 3844 : (2000) 6 KarLJ 243 : (2000) 4 KCCR 320 SN
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts29 May 2000
The Honnavar Urban Co-operative Bank Limited, Honnavar Vs Karnataka Co-operative Appellate Tribunal, Bangalore and Others
Karnataka High Court · (2000) ILR (Kar) 2220 : (2000) 4 KarLJ 265 : (2000) 3 KCCR 1900
Bank Employees Service Rules — Rule 5Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 17
High Courts29 May 2000
Ramappa Lachchappa Lamani (Deceased) by L.Rs and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 322 : (2001) 2 KarLJ 212 : (2000) 3 KCCR 57 SN
High Courts29 May 2000
Karnataka State Road Transport Corporation, Bangalore Vs Basavaraj and Another
Karnataka High Court · (2000) ILR (Kar) 2432 : (2000) 5 KarLJ 327
Industrial Disputes Act, 1947 — Section 226, 227
High Courts26 May 2000
Management of Nettur Technical Training Foundation, Bangalore Vs S. Muralikrishna
Karnataka High Court · (2001) 1 KarLJ 116
Karnataka Education Act, 1983 — Section 96 (3) (c)University Grants Commission Act, 1956 — Section 3
High Courts26 May 2000
Meghashyam Bhat Vs Seetharam Jois
Karnataka High Court · (2000) ILR (Kar) 2287 : (2000) 5 KarLJ 106
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 132, 133, 134, 48 A
High Courts26 May 2000Allowed
Sri. Meghashyam Bhat Vs Sri. Seetharam Jois
Karnataka High Court · (2000) 3 KCCR 1790
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 132, 133, 134, 48 A, 48 CSpecific Relief Act, 1963 — Section 6
High Courts25 May 2000
Gurushantha Pattedar Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 2388 : (2000) 4 KarLJ 433 : (2000) 4 KCCR 237 SN
Karnataka Panchayat Raj Act, 1993 — Section 16, 167 (1) (g), 17, 171, 18Representation of the Peoples Act, 1951 — Section 10, 100
High Courts25 May 2000
Ramachandra Vs Laxmana Rao
Karnataka High Court · AIR 2000 Kar 298 : (2001) 1 CivCC 209 : (2000) ILR (Kar) 2341 : (2000) 5 KarLJ 477 : (2000) 3 KCCR 1818 : (2001) 2 RCR(Civil) 379
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 146, 47, 50, 53Specific Relief Act, 1963 — Section 38 (3)Transfer of Property Act, 1882 — Section 11
High Courts25 May 2000
Karnataka State Road Transport Corporation, Hubli Division, Hubli (Now North West Karnataka Road Transport Corporation) Vs B.B. Tabusi
Karnataka High Court · (2000) 5 KarLJ 9
Industrial Disputes Act, 1947 — Section 11A
High Courts24 May 2000
G.V. Ronad Vs State of Karnataka and Another
Karnataka High Court · (2000) ILR (Kar) 2668 : (2000) 6 KarLJ 130
Constitution of India, 1950 — Article 124 (6), 226, 235Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3 (1)
High Courts24 May 2000
N. Saraswathi Vs Secretary To Government, Revenue Department, Bangalore And Others
Karnataka High Court · (2000) ILR (Kar) 2012 : (2000) 4 KarLJ 478 : (2000) 3 KCCR 54 SN
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 3
High Courts24 May 2000Dismissed
Sri. G.V. Ronad Vs The State of Karnataka and Another
Karnataka High Court · (2000) 3 KCCR 2198
Constitution of India, 1950 — Article 124 (6), 226, 235Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3 (1) (I)
High Courts23 May 2000
Lawrence Fernandes Vs Karnataka State Legal Service Authority, Bangalore and others
Karnataka High Court · AIR 2001 Kar 55 : (2000) ILR (Kar) 4817 : (2001) 2 KarLJ 324
Legal Services Authorities Act, 1987 — Section 7
High Courts23 May 2000
M/s. P. Dasaratharama Reddy Vs The Additional Deputy Commissioner of Commercial Taxes (Assessments), Raichur and Others
Karnataka High Court · (2000) 48 KarLJ 505
Karnataka Sales Tax Act, 1957 — Section 21
High Courts22 May 2000
Kum. A.G. Ramya Vs Syndicate Bank, Manipal
Karnataka High Court · (2000) ILR (Kar) 2619 : (2000) 3 KarLJ 587
Constitution of India, 1950 — Article 14, 16 (1)
High Courts22 May 2000
Venkataramanappa Vs B.N. Narashimhachar and another
Karnataka High Court · (2000) ILR (Kar) 2280 : (2000) 4 KarLJ 307 : (2000) 3 KCCR 1760
Karnataka Land Reforms Act, 1961 — Section 121 A, 25Karnataka Land Revenue Act, 1964 — Section 133