High Courts21 Mar 2000
Savin Kumar Shetty Vs Vittal Anchan and Others
Karnataka High Court · (2000) ILR (Kar) 2150 : (2000) 4 KarLJ 395 : (2000) 3 KCCR 1696
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,668 of 2,390
High Courts21 Mar 2000
D. Devaiah and others Vs Deputy Commissioner, Mandya District and others
Karnataka High Court · (2000) ILR (Kar) 3252 : (2001) 2 KarLJ 178 : (2000) 4 KCCR 225 SN
Karnataka Land Revenue Act, 1964 — Section 71, 94 AKarnataka Land Revenue Rules, 1966 — Rule 108D, 108D (6)
High Courts21 Mar 2000Dismissed
Sri. S. Raman since dead by L.Rs. Vs Sri. K.M. Ramaih and Others
Karnataka High Court · (2000) 3 KCCR 1631
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Land Reforms Act, 1961 — Section 80, 81, 82, 83
High Courts20 Mar 2000
Employees'' State Insurance Corporation, Bangalore Vs Bangalore Engineer''s Industry, Bangalore and Another
Karnataka High Court · (2000) 6 KarLJ 179
Employees State Insurance Act, 1948 — Section 1 (6), 45 A
High Courts20 Mar 2000
Karnataka State Road Transport Corporation Staff and Workers'' Federation, Bangalore and Others Vs Karnataka State Road Transport Corporation, Bangalore and Another
Karnataka High Court · (2000) 4 KarLJ 370
Constitution of India, 1950 — Article 19 (1) (c), 19 (4), 31, 33, 41Industrial Disputes Act, 1947 — Section 36K.S.R.T.C. Servants (Conduct and Discipline) Regulations, 1971 — Regulation 9 (5), 9 (6)
High Courts20 Mar 2000
Dr. Radhakrishna Gruha Nirmana Sahakari Sangha Limited, Hubli Vs Government of Karnataka
Karnataka High Court · (2000) 7 KarLJ 232
Karnataka Urban Development Authorities Act, 1987 — Section 16Land Acquisition Act, 1894 — Section 3(F)(Viii)(B)
High Courts20 Mar 2000
K.L. Ramnath Bhat Vs Karnataka Power Transmission Corporation (KPTC) and others
Karnataka High Court · (2000) ILR (Kar) 2334 : (2001) 2 KarLJ 182 : (2000) 3 KCCR 2113
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 2.33, 44.07
High Courts20 Mar 2000
Andhra Bank, Central Office, Hyderabad Vs M.L. Gopichander
Karnataka High Court · (2000) 87 FLR 274 : (2000) 3 KarLJ 499 : (2000) 2 KCCR 14 SN : (2000) 2 LLJ 307
High Courts20 Mar 2000
Dr. K.G. Ramachandra Gupta and another Vs Dr. G. Adinarayana
Karnataka High Court · (2000) 2 CivCC 577 : (2000) ILR (Kar) 1570 : (2000) 3 KarLJ 481 : (2000) 4 KCCR 390 SN
Criminal Procedure Code, 1973 (CrPC) — Section 219, 220 (1)Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts16 Mar 2000Allowed
United Breweries Limited Vs The Karnataka Bank Limited, Wilson Gardens Branch and Others
Karnataka High Court · (2000) 3 KCCR 2115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts16 Mar 2000Allowed
United Breweries Ltd. Vs Karnataka Bank Ltd. and Others
Karnataka High Court · (2001) 104 CompCas 230
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts16 Mar 2000Allowed
The Karnataka Board of Wakf Vs The State of Karnataka and Others
Karnataka High Court · (2000) 2 KCCR 1485
Karnataka Religious and Charitable Inams Abolitions Act, 1955 — Section 6 (a), 66 C
High Courts16 Mar 2000
The Karnataka Board of Wakf, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2000) 3 KarLJ 602
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6 AWaqf Act, 1995 — Section 66
High Courts16 Mar 2000
Majlis-E-Millia, Dargah-E-Hazrath Shamsuddin Auliya Trust, Bangarpet Vs State of Karnataka and others
Karnataka High Court · (2001) 1 KarLJ 126
Waqf Act, 1954 — Section 25, 26
High Courts16 Mar 2000
B.R. Deshpande Vs Chitradurga Gramina Bank, Chitradurga and Others
Karnataka High Court · (2000) ILR (Kar) 1917 : (2001) 1 KarLJ 82 : (2000) 3 KCCR 1772
Constitution of India, 1950 — Article 12Regional Rural Banks Act, 1976 — Section 17, 29
High Courts16 Mar 2000
Saibanna Vs The Assistant Commissioner and Land Acquisition Officer of Gulbarga, Gulbarga District
Karnataka High Court · (2000) ILR (Kar) 1717 : (2000) 3 KarLJ 643 : (2000) 3 KCCR 1800
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 4 (1)
High Courts16 Mar 2000
H.M. Chandregowda and Another Vs State
Karnataka High Court · (2001) CriLJ 2710 : (2000) ILR (Kar) 2851 : (2001) 2 KarLJ 480 : (2000) 4 KCCR 257 SN : (2001) 3 RCR(Criminal) 618
Criminal Procedure Code, 1973 (CrPC) — Section 313, 326, 407
High Courts16 Mar 2000
M/s. Prasanna and Company, Bangalore Vs Prasanna Kumar and Another
Karnataka High Court · (2000) 5 KarLJ 166
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 96Evidence Act, 1872 — Section 61, 64Karnataka Money Lenders Act, 1961 — Section 11, 20, 21
High Courts16 Mar 2000Allowed
Sri. Paramjit Singh Vs S. Ramakrishnan and Another
Karnataka High Court · (2000) 2 KCCR 1174
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151
High Courts16 Mar 2000
A.S. Loni Vs Town Municipal Council, Jamakhandi and Others
Karnataka High Court · (2000) ILR (Kar) 2593 : (2000) 5 KarLJ 46 : (2000) 3 KCCR 2045
Karnataka Municipalities Act, 1964 — Section 256 (4)