High Courts13 Apr 2000
Shivsharnappa (Deceased) By L.Rs. And Others Vs The Special Land Acquisition Officer For Minor Irrigation Projects Gulbarga
Karnataka High Court · (2001) 3 KarLJ 229
Land Acquisition Act, 1894 — Section 23 (1-A), 4 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,664 of 2,390
High Courts13 Apr 2000
Chikkappa Ningappa Shygoti Vs State of Karnataka and Others
Karnataka High Court · (2000) 5 KarLJ 135 : (2000) 3 KCCR 1892
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11 (1), 146, 38 (2)
High Courts13 Apr 2000
Smt. R. Latha Vs T. Madiyal, Commissioner of Police, Bangalore City and Others
Karnataka High Court · (2000) 5 KarLJ 304 : (2000) 4 KCCR 218 SN
Constitution of India, 1950 — Article 22, 22 (5), 226
High Courts13 Apr 2000
G. Doreswamy Naidu Vs B.N. Patil and others
Karnataka High Court · (2000) ILR (Kar) 3406 : (2000) 4 KarLJ 322
Karnataka Rent Control Act, 1961 — Section 29 (1), 29 (4), 44, 50Karnataka Rent Control Rules, 1961 — Rule 9
High Courts12 Apr 2000
Mahesha alias Maheshkumar Vs State of Karnataka
Karnataka High Court · (2001) 1 DMC 532 : (2000) ILR (Kar) 4107 : (2000) 6 KarLJ 332
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts12 Apr 2000
Prabhakar Gogi Vs The Regional Transport Authority, Shimoga and another
Karnataka High Court · (2000) ILR (Kar) 2484 : (2000) 4 KarLJ 534 : (2000) 3 KCCR 1755
Motor Vehicles Act, 1988 — Section 90
High Courts12 Apr 2000
Smt. Rosamma (Deceased) by L.Rs and Others Vs B.V. Ramachandrappa
Karnataka High Court · (2000) 7 KarLJ 307
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts12 Apr 2000
B.D. Makkar Vs Union of India and Another
Karnataka High Court · (2000) ILR (Kar) 2960 : (2001) 2 KarLJ 608 : (2000) 4 KCCR 221 SN
High Courts12 Apr 2000
Waddara Bhovi Quarrying Labour Co-operative Society Limited Vs The Senior Geologist, Department of Mines And Geology, Gulbarga and Others
Karnataka High Court · (2001) 3 KarLJ 194 : (2000) 3 KCCR 2165
Karnataka Minor Mineral Concession Rules, 1994 — Rule 58Karnataka Minor Minerals Concession Rules, 1969 — Rule 19, 5 (ii)
High Courts11 Apr 2000
L. Sohanraj Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2003) 132 TAXMAN 483
High Courts11 Apr 2000Dismissed
L. Sohanraj and Others Vs Deputy Commissioner of Income Tax and Another (No. 1)
Karnataka High Court · (2003) 179 CTR 107 : (2003) 260 ITR 147
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254 (2), 260 A, 260 B
High Courts11 Apr 2000
Smt. T. Hanumakka Vs The Secretary, Ministry of Home Affairs, Union of India, New Delhi and Others
Karnataka High Court · (2000) 7 KarLJ 280
Karnataka Scheduled Castes and Scheduled Tribes and Other Backward Classes (Reservation of Appointments, Etc.) Act, 1990 — Section 13(1)Karnataka Scheduled Castes and Scheduled Tribes and Other Backward Classes (Reservation of Appointments, Etc.) Rules, 1992 — Rule 4
High Courts11 Apr 2000
Bharat B. Kurbetti and Others Vs State of Karnataka and Another
Karnataka High Court · (2000) CriLJ 4216 : (2000) 5 KarLJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 120 B, 34, 417
High Courts11 Apr 2000
V.S. Prasad Vs H.L. Jayanarasimha and Others
Karnataka High Court · (2000) ILR (Kar) 4335 : (2001) 3 KarLJ 161
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 6, Order 38 Rule 7Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12
High Courts10 Apr 2000Allowed
Mohammad Kamil Sindgikar Vs Divisional Controller, NWKRTC and Another
Karnataka High Court · (2000) 4 KCCR 168 SN : (2002) 4 LLJ 540
Karnataka State Road Transport Corporation Regulations, 1979 — Regulation 23 (8)
High Courts10 Apr 2000
State of Karnataka and Another Vs Lakshmappa Kallappa Balaganur and Another
Karnataka High Court · (2001) 3 KarLJ 498
Constitution of India, 1950 — Article 243C(4)Karnataka Panchayat Raj Act, 1993 — Section 120(2)
High Courts07 Apr 2000
Smt. Kalavathi Rathanakar Sate Vs Smt. Ambujamma
Karnataka High Court · (2001) 2 CivCC 417 : (2001) 2 KarLJ 262 : (2000) 4 KCCR 267 SN : (2002) 3 RCR(Civil) 380
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3
High Courts07 Apr 2000
Kallappa Vs The Chairman, Jamakhandi Co-operative Bank Limited, Jamakhandi and Another
Karnataka High Court · (2001) 1 KarLJ 49 : (2000) 4 KCCR 246 SN
Contract Act, 1872 — Section 171Co-operative Societies Act, 1957 — Section 70
High Courts06 Apr 2000Dismissed
Sri. P.A. Nagaraja Guptha Vs Dr. S. Subramanyan and Another
Karnataka High Court · (2000) 3 KCCR 2365
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11C, 148
High Courts06 Apr 2000
Dr. C. Renukaprasad Vs State of Karnataka and others
Karnataka High Court · (2000) ILR (Kar) 2256 : (2000) 3 KarLJ 265 : (2000) 4 KCCR 232 SN
Constitution of India, 1950 — Article 14, 16, 166, 226Karnataka Animal Husbandry and Veterinary Services (Recruitment) Rules, 1959 — Rule 2.5.4Karnataka Civil Services Rules, 1974 — Rule 8 (49)