COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,665 of 2,390

High Courts06 Apr 2000

D. Parthasarathy Vs Smt. Vinayaprabha

Karnataka High Court · (2001) 1 CivCC 595 : (2001) 1 DMC 563 : (2000) ILR (Kar) 1755 : (2001) 1 KarLJ 3 : (2000) 4 KCCR 314 SN : (2002) 2 RCR(Civil) 740

Family Courts Act, 1984 — Section 19 (1)Hindu Marriage Act, 1955 — Section 13 (1) (ia), 9

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High Courts06 Apr 2000

C.L. Viswanath Vs New Government Electric Factory Limited, Bangalore and another

Karnataka High Court · (2000) ILR (Kar) 2014 : (2000) 3 KarLJ 424 : (2000) 4 KCCR 404 SN

N.G.E.F. Officers Conduct, Discipline and Appeal Rules — Rule 36

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High Courts04 Apr 2000

C. Thyagarajan and Another Vs Corporation of the City of Bangalore and Others

Karnataka High Court · (2002) ACJ 1282

Constitution of India, 1950 — Article 226, 32

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High Courts04 Apr 2000

M.B. Ponnappa Vs State of Karnataka and Another

Karnataka High Court · (2000) ILR (Kar) 4000 : (2000) 6 KarLJ 589 : (2000) 3 KCCR 2138

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437Penal Code, 1860 (IPC) — Section 189, 332, 506 (1)

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High Courts04 Apr 2000

United India Insurance Company Limited Vs H.R. Bhargav and Another

Karnataka High Court · (2001) 1 ACC 645 : (2000) ILR (Kar) 5055 : (2001) 1 KarLJ 358

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High Courts04 Apr 2000

Chief General Manager, Reserve Bank of India, Bangalore Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court, Bangalore and Another

Karnataka High Court · (2000) ILR (Kar) 4356 : (2001) 3 KarLJ 137 : (2000) 3 LLJ 6

Constitution of India, 1950 — Article 14, 16, 21, 226, 227Industrial Disputes Act, 1947 — Section 11, 12 (3), 15, 18 (1), 18 (3)

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High Courts03 Apr 2000

B.H. Rangaiah Vs H.R.V. Basavaraju and Another

Karnataka High Court · (2000) 2 ACC 595 : (2001) ACJ 348 : AIR 2000 Kar 324 : (2000) ILR (Kar) 1803 : (2000) 4 KarLJ 262 : (2000) 4 KCCR 400 SN

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High Courts03 Apr 2000

Deva Prasad Reddy Vs Kamini Reddy

Karnataka High Court · (2000) CriLJ 3745 : (2000) ILR (Kar) 3663 : (2000) 6 KarLJ 95 : (2000) 3 KCCR 2132

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 309, 482, 494Penal Code, 1860 (IPC) — Section 494

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High Courts03 Apr 2000

Paramashivaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4830 : (2001) 1 KarLJ 442

Karnataka Land Reforms Act, 1961 — Section 2 (33), 4

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High Courts03 Apr 2000

Ravi Vs State of Karnataka

Karnataka High Court · (2000) 4 KCCR 2380

Penal Code, 1860 (IPC) — Section 201, 302, 304

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High Courts31 Mar 2000

K. Chennakeshava Vs Smt. Lakshmamma

Karnataka High Court · (2001) 4 KarLJ 287

Guardian and Wards Act, 1890 — Section 8Penal Code, 1860 (IPC) — Section 302, 304 B, 498A

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High Courts31 Mar 2000

S. Rudrappa Vs Smt. Parvathamma

Karnataka High Court · (2001) 3 KarLJ 566

Civil Procedure Code, 1908 (CPC) — Section 34, 96

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High Courts31 Mar 2000

Ramalingappa Vs Noorsab

Karnataka High Court · (2000) 7 KarLJ 264

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

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High Courts31 Mar 2000

Dr. Kanthi Rajashekher Kidiyappa Vs P.H. Poojar and Others

Karnataka High Court · (2000) 5 KarLJ 308

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the Peoples Act, 1951 — Section 100 (d), 83 (1) (a), 87

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High Courts31 Mar 2000

State and Others Vs Prabhakar

Karnataka High Court · (2001) 1 KarLJ 36

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 10, 80

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High Courts31 Mar 2000

The Management of Karnataka State Road Transport Corporation, Bangalore Vs K. Kempaiah

Karnataka High Court · (2000) ILR (Kar) 4987 : (2001) 1 KarLJ 292

Industrial Disputes Act, 1947 — Section 10 (4-A)

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High Courts31 Mar 2000

Smt. Reddivara Naramma (Deceased) By L.Rs Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 2303 : (2000) 4 KarLJ 524 : (2000) 3 KCCR 63 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Reforms Act, 1961 — Section 45, 48 AKarnataka Land Reforms Rules, 1974 — Rule 17

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High Courts31 Mar 2000

Prakash and Others Vs Superintending Engineer (Electrical), O and M Circle, Belgaum and Others

Karnataka High Court · (2001) 89 FLR 458 : (2001) 1 KarLJ 490 : (2001) 4 KCCR 372 SN

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High Courts30 Mar 2000

Shanmukhayya Vs The Division Controller, Karnataka State Road Transport Corporation, Koppal Division, Koppal District

Karnataka High Court · (2000) 03 KAR CK 0082

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High Courts30 Mar 2000

B. Om Prakash Bajaj Vs GP Capt. P.M. Mathai

Karnataka High Court · (2000) ILR (Kar) 2022 : (2000) 4 KarLJ 150

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 B

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