High Courts30 Mar 2000
B.N. Vijay and others Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 213 : (2001) 1 KarLJ 269
Constitution of India, 1950 — Article 14, 141, 32University Grants Commission Act, 1956 — Section 12 A (2)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,666 of 2,390
High Courts30 Mar 2000
A.R. Subarao and Others Vs The Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (2001) 2 KarLJ 302
High Courts30 Mar 2000Dismissed
Mr. B. Omprakash Bajaj Vs Group Captain P.M. Mathai
Karnataka High Court · (2000) 3 KCCR 1866
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 B, 50
High Courts29 Mar 2000
Remidex Pharmaceuticals Private Limited, Bangalore and another Vs Union of India and another
Karnataka High Court · AIR 2000 Kar 288 : (2000) ILR (Kar) 2197 : (2000) 5 KarLJ 189 : (2000) 3 KCCR 52 SN
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3 (3-C)
High Courts29 Mar 2000
Smt. Sulochanamma Vs H. Nanjundaswamy and others
Karnataka High Court · (2001) 1 KarLJ 215 : (2001) 4 KCCR 389 SN
Registration Act, 1908 — Section 34, 35, 60
High Courts29 Mar 2000
The Karnataka Housing Board, Bangalore Vs Yamanur Sab and Others
Karnataka High Court · (2000) 4 KarLJ 516 : (2000) 3 KCCR 1910
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24, 24 (a), 25, 38
High Courts28 Mar 2000
Subbamma and Another Vs Narayanappa and Others
Karnataka High Court · (2000) 2 ACC 565 : (2001) ACJ 269 : (2000) ILR (Kar) 1806 : (2000) 4 KarLJ 76 : (2000) 3 KCCR 2141
High Courts28 Mar 2000
Bhagappa and Another Vs State of Karnataka
Karnataka High Court · (2000) 7 KarLJ 250
Land Acquisition Act, 1894 — Section 23(1A)
High Courts28 Mar 2000
Ashok Ramappa Kambale Vs State Through Police Inspector, Bilgi
Karnataka High Court · (2000) 7 KarLJ 247
Penal Code, 1860 (IPC) — Section 300
High Courts27 Mar 2000
Indiramma Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 355 : (2001) 2 KarLJ 483
Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 5Karnataka Stamp Act, 1957 — Section 9
High Courts27 Mar 2000
H.S. Gururaja Rao Vs Presiding Officer, Debt Recovery Tribunal, Bangalore and Another
Karnataka High Court · AIR 2000 Kar 274 : (2000) ILR (Kar) 2525 : (2000) 5 KarLJ 151 : (2000) 3 KCCR 1609
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts25 Mar 2000
Mabu Sab Vs M/s. United India Insurance Company Limited, Bellary
Karnataka High Court · (2001) ACJ 409 : (2000) ILR (Kar) 2312 : (2000) 5 KarLJ 142 : (2000) 3 KCCR 1716
Motor Vehicles Act, 1988 — Section 168 (3)
High Courts25 Mar 2000
P. Hari Sharma Vs P. Vaikunta Shenoy and Company, Bunder, Mangalore
Karnataka High Court · (2001) 3 KarLJ 357
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 46Karnataka Money Lenders Act, 1961 — Section 11, 20, 21, 23, 5
High Courts25 Mar 2000
Chamundi Granites P. Ltd. Vs Deputy Commissioner of Income Tax and Another
Karnataka High Court · (2000) ILR (Kar) 2743 : (2000) 245 ITR 661
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269 SS, 271 D
High Courts25 Mar 2000
CHAMUNDI GRANITES (P) LTD. Vs DEPUTY COMMISSIONER OF INCOME TAX and Another
Karnataka High Court · (2000) 162 CTR 129
Income Tax Act, 1961 — Section 269 SS, 271 D
High Courts24 Mar 2000
The Bangalore Development Authority, Bangalore Vs Akkallappa (Dead) by L.Rs
Karnataka High Court · (2000) 6 KarLJ 374
Bangalore Development Authority Act, 1976 — Section 38, 64
High Courts24 Mar 2000
New India Assurance Company Limited Vs Rachaiah Basaiah Ganachari and Another
Karnataka High Court · (2001) 2 ACC 377
Child Labour (Prohibition and Regulation) Act, 1986 — Section 2, 3
High Courts24 Mar 2000
Ramakrishna Gowda Vs Chairman, ZEE Television, New Delhi/Bombay and Others
Karnataka High Court · AIR 2000 Kar 276 : (2000) ILR (Kar) 2337 : (2001) 1 KarLJ 265 : (2000) 3 KCCR 1584
High Courts24 Mar 2000
The Commissioner, Bangalore Development Authority, Bangalore Vs State of KarNataka and Another
Karnataka High Court · (2000) 6 KarLJ 204 : (2000) 3 KCCR 84 SN
Bangalore Development Authority Act, 1976 — Section 36Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 226
High Courts24 Mar 2000
Devendra Kumar Vs NGEF Limited, Bangalore and Another
Karnataka High Court · (2000) ILR (Kar) 1514 : (2001) 1 KarLJ 521 : (2000) 3 KCCR 80 SN
Constitution of India, 1950 — Article 12, 226Officers Conduct and Discipline and Appeal Rules, 1988 — Rule 5