COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,663 of 2,390

High Courts22 May 2000

Dr. A.S. Shirwal Vs University of Agricultural Sciences, Bangalore and others

Karnataka High Court · (2000) ILR (Kar) 3938 : (2000) 4 KarLJ 119 : (2000) 4 KCCR 387 SN

Constitution of India, 1950 — Article 226, 227, 32Karnataka Civil Services Rules, 1957 — Rule 95 (3)

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High Courts21 May 2000

Eranna Vs The Deputy Commissioner, Chitradurga District, Chitradurga and others

Karnataka High Court · (2001) ILR (Kar) 3136 : (2001) 4 KarLJ 371

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2), 5

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High Courts07 May 2000

S.M. Subramani Vs Government of India and another

Karnataka High Court · (2001) 1 KarLJ 474

Constitution of India, 1950 — Article 21, 226

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High Courts04 May 2000

Yadathore Sri Jagadguru Yoganandeshwara Saraswathi Mutt Vs State of Karnataka And Others

Karnataka High Court · (2000) ILR (Kar) 2813 : (2000) 5 KarLJ 599 : (2000) 4 KCCR 266 SN

Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 15, 16, 17, 19, 21

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High Courts04 May 2000

M/s. Tanir Bavi Power Company Private Limited, Bangalore and Another Vs Karnataka Power Transmission Corporation Limited (Formerly Karnataka Electricity Board), Bangalore and Another

Karnataka High Court · (2000) ILR (Kar) 2604 : (2000) 5 KarLJ 220

Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 3

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High Courts04 May 2000

Tanir Bavi Power Co. Private Limited and Another Vs Karnataka Power Transmission Corporation Limited and Another

Karnataka High Court · (2000) 3 KCCR 2056

Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 3

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High Courts18 Apr 2000

H. Surendra Shetty Vs Vijaya Bank, Bangalore and Another

Karnataka High Court · (2000) ILR (Kar) 2883 : (2000) 5 KarLJ 436 : (2000) 4 KCCR 241 SN

Constitution of India, 1950 — Article 226

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High Courts13 Apr 2000Allowed

Sri. K. Ghouse Peer Vs The Registrar of Co-operative Societies and Others

Karnataka High Court · (2000) 3 KCCR 2039

Constitution of India, 1950 — Article 12, 226, 227Karnataka Cooperative Societies Rules, 1960 — Rule 38 (2) (I)

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High Courts13 Apr 2000

Kum. S. Shylaja and others Vs State of Karnataka and others

Karnataka High Court · (2000) ILR (Kar) 3892 : (2000) 6 KarLJ 349 : (2000) 3 KCCR 65 SN

Agricultural Produce (Development and Warehousing) Corporations Act, 1956 — Section 54 (1)Constitution of India, 1950 — Article 14, 16, 16 (1), 226, 227Warehousing Corporations Act, 1962 — Section 18, 20, 23

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High Courts13 Apr 2000

Shivsharnappa and Others Vs The Special Land Acquisition Officer for Minor Irrigation Projects

Karnataka High Court · (2000) 3 KCCR 1643

Land Acquisition Act, 1894 — Section 18 (1), 23 (1-A), 4 (1), 54

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High Courts13 Apr 2000Allowed

Sri. G. Doreswamy Naidu Vs Sri. B.N. Patil and Others

Karnataka High Court · (2000) 3 KCCR 1725

Karnataka Rent Control Act, 1961 — Section 19, 29, 29 (4), 44, 50Karnataka Rent Control Rules, 1961 — Rule 8, 9

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High Courts13 Apr 2000

State Vs Appajigowda

Karnataka High Court · (2001) 3 KarLJ 356 : (2000) 4 KCCR 319 SN

Penal Code, 1860 (IPC) — Section 302

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High Courts13 Apr 2000

Channabasappa Vs State of Karnataka and Another

Karnataka High Court · (2001) ILR (Kar) 681 : (2001) 1 KarLJ 542

Karnataka Co-operative Societies Act, 1959 — Section 29 (1), 29 C, 29 C (I), 53 AKarnataka General Clauses Act, 1899 — Section 21

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High Courts13 Apr 2000

Anjinappa and Others Vs State of Karnataka

Karnataka High Court · (2000) ILR (Kar) 3501 : (2000) 5 KarLJ 158 : (2000) 4 KCCR 322 SN

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts13 Apr 2000

N. Ganesh and Another Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 3982 : (2000) 6 KarLJ 459 : (2000) 4 KCCR 383 SN

Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 2 (a-1), 29 (1), 29 F (4), 29 F (6)

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High Courts13 Apr 2000

Narayana and Another Vs H.R. Mohankumar

Karnataka High Court · (2001) ACJ 493 : AIR 2000 Kar 349 : (2000) ILR (Kar) 4791 : (2001) 1 KarLJ 244 : (2000) 2 KCCR 61 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115, 151, 25Motor Vehicles Act, 1988 — Section 165, 168

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High Courts13 Apr 2000

K. Ghouse Peer Vs The Registrar of Co-operative Societies in Karnataka, Bangalore and Others

Karnataka High Court · (2000) ILR (Kar) 3132 : (2000) 5 KarLJ 115

Constitution of India, 1950 — Article 12, 226, 227Karnataka Cooperative Societies Rules, 1960 — Rule 38 (2) (i)

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High Courts13 Apr 2000

Mahadev Mallappa Karigannawar Vs Smt. Umadevi and Others

Karnataka High Court · (2001) 1 ACC 678 : (2001) ILR (Kar) 402 : (2001) 2 KarLJ 501 : (2001) 4 KCCR 381 SN

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High Courts13 Apr 2000

R. Maheshwari and Others Vs Karnataka State Transport Authority, Bangalore and Others

Karnataka High Court · (2001) 2 ACC 608 : (2001) 3 KarLJ 212

Motor Vehicles Act, 1988 — Section 217, 80, 80 (3), 81, 87

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High Courts13 Apr 2000

Smt. P. Aswathamma and Others Vs Hotel Sathyaprakash, Bangalore

Karnataka High Court · (2001) 2 CivCC 272 : (2001) 2 KarLJ 367

Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 45, 73

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