COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,667 of 2,390

High Courts24 Mar 2000

M. Gopalakrishnan Vs Canara Bank, Head Office, J.C. Road, Bangalore

Karnataka High Court · (2000) ILR (Kar) 1359 : (2001) 2 KarLJ 236 : (2000) 3 KCCR 60 SN

Constitution of India, 1950 — Article 14, 21, 226Discipline and Appeal Regulations, 1976 — Regulation 12Penal Code, 1860 (IPC) — Section 161

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High Courts24 Mar 2000

Mysore Construction Company Vs Karnataka Power Corporation Limited and Others

Karnataka High Court · (2001) 2 CivCC 613 : (2000) ILR (Kar) 4953 : (2001) 2 KarLJ 411 : (2001) 1 KCCR 2 SN

Arbitration and Conciliation Act, 1996 — Section 11, 11 (6), 3, 35, 7

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High Courts24 Mar 2000

Mohan Pavate and Others Vs Management of Malaprabha Grameena Bank, Dharwad and Others

Karnataka High Court · (2000) ILR (Kar) 1841 : (2001) 3 KarLJ 321 : (2000) 3 KCCR 59 SN : (2001) 2 LLJ 759

Constitution of India, 1950 — Article 14, 16Regional Rural Banks Act, 1976 — Section 30

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High Courts24 Mar 2000

New India Assurance Company Limited Vs Rachalah Basaiah Ganachari and Another

Karnataka High Court · (2001) ACJ 2113 : (2001) 88 FLR 488 : (2000) ILR (Kar) 4743 : (2001) 3 KarLJ 135

Child Labour (Prohibition and Regulation) Act, 1986 — Section 2

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High Courts24 Mar 2000

State Vs Siddaraju and Others

Karnataka High Court · (2000) CriLJ 4220 : (2000) ILR (Kar) 2778 : (2000) 5 KarLJ 494 : (2000) 4 KCCR 263 SN

Evidence Act, 1872 — Section 113 APenal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts24 Mar 2000

P. Hanumanthaiah Vs The University of Agricultural Sciences, Bangalore and others

Karnataka High Court · (2000) ILR (Kar) 1663 : (2000) 4 KarLJ 301 : (2000) 3 KCCR 1670

Karnataka Civil Services Rules, 1958 — Rule 215 (3) (b)

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High Courts23 Mar 2000Dismissed

Baraka Overseas Traders Vs Commissioner of Commercial Taxes and Another

Karnataka High Court · (2001) ILR (Kar) 2157 : (2001) 121 STC 277

Income Tax Act, 1961 — Section 80 HHC

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High Courts23 Mar 2000

Smt. Puttathayamma and Others Vs The Regional Director, Employees'' State Insurance Corporation, Bangalore and Another

Karnataka High Court · (2000) 86 FLR 101 : (2000) ILR (Kar) 1481 : (2000) 3 KarLJ 546 : (2000) 2 KCCR 1407

Employees State Insurance Act, 1948 — Section 2 (8), 26, 49, 52

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High Courts23 Mar 2000

Dr. Usha Mohan Das Vs The Divisional Commissioner, Bangalore Division, Bangalore and others

Karnataka High Court · (2001) 3 KarLJ 463

Karnataka Stamp Act, 1957 — Section 33, 45 A, 45 A (5)

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High Courts22 Mar 2000

Ansar Pasha and another Vs State

Karnataka High Court · (2001) 1 ALT(Cri) 420 : (2000) CriLJ 5066 : (2001) ILR (Kar) 2383 : (2000) 6 KarLJ 54 : (2001) 4 KCCR 313 SN

Criminal Procedure Code, 1973 (CrPC) — Section 293, 306, 313Penal Code, 1860 (IPC) — Section 302, 306, 34, 364

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High Courts22 Mar 2000

U. Suresh Mallya Vs Okazaki Sekizai Company Limited

Karnataka High Court · (2000) 3 CivCC 618 : (2001) 106 CompCas 354 : (2000) ILR (Kar) 2713 : (2000) 5 KarLJ 470 : (2000) 4 KCCR 255 SN

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3-A, Order 29 Rule 1, 115

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High Courts22 Mar 2000

H.C. Mohan Vs Smt. Sulochana

Karnataka High Court · (2001) CriLJ 1816 : (2001) 1 DMC 242 : (2000) ILR (Kar) 2488 : (2000) 6 KarLJ 141 : (2000) 4 KCCR 239 SN

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 488

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High Courts22 Mar 2000

Indian Bank, Sardar Patel Road, Mysore Vs Mrs. M. Ambika and Others

Karnataka High Court · (2001) 1 KarLJ 478

Contract Act, 1872 — Section 141

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High Courts22 Mar 2000Dismissed

Smt. Gowramma Vs P. Krishnappa @ P. Krishna Reddy

Karnataka High Court · (2001) 2 DMC 252 : (2000) 2 KCCR 1343

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High Courts22 Mar 2000

M. Srinivasa Reddy and Others Vs The Registrar of Co-operative Societies for Karnataka, Bangalore and Others

Karnataka High Court · (2000) ILR (Kar) 2841 : (2000) 5 KarLJ 365 : (2000) 3 KCCR 82 SN

Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30, 30 (1)

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High Courts21 Mar 2000

K.S. Bhagavan And Others Vs The Housing Commissioner, Karnataka Housing Board, Bangalore And Another

Karnataka High Court · (2000) 4 KarLJ 346 : (2000) 2 KCCR 39 SN

Housing Board Allotment Regulations — Regulation 11, 12

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High Courts21 Mar 2000

The Town Panchayat, Harapanahalli, Davanagere District Vs State of Karnataka and Other

Karnataka High Court · (2000) ILR (Kar) 1947 : (2000) 4 KarLJ 232 : (2000) 2 KCCR 31 SN

Mandi Township Act — Section 4

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High Courts21 Mar 2000

Railwaymen''s Credit Co-operative Society Limited, Bangalore Vs The Estate Officer, Southern Railway, Bangalore Division, Bangalore and Another

Karnataka High Court · (2000) 4 KarLJ 204 : (2000) 2 KCCR 1421

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4 (1)

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High Courts21 Mar 2000

Bhaskar alias Bhaskar Devaram Bangad Vs R.K. Srinivasan and Another

Karnataka High Court · (2001) 2 ACC 8 : (2001) ACJ 383 : (2000) ILR (Kar) 1954 : (2000) 6 KarLJ 531 : (2000) 3 KCCR 1689

Motor Vehicles Act, 1988 — Section 171

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High Courts21 Mar 2000

Smt. C. Rajeshwari Devi and Others Vs Karegowda alias Shanthaveera and Another

Karnataka High Court · (2001) 2 DMC 158 : (2000) ILR (Kar) 4003 : (2001) 3 KarLJ 74

Constitution of India, 1950 — Article 226, 227

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