High Courts15 Mar 2000Dismissed
Chennappa Lane SC/ST Welfare Association Vs The Commissioner, Corporation of the City of Bangalore and Others
Karnataka High Court · (2000) 2 KCCR 1490
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,669 of 2,390
High Courts15 Mar 2000Dismissed
United India Insurance Co. Ltd. Vs Sri. Shivanna and Others
Karnataka High Court · (2000) 2 KCCR 1478
Motor Vehicles Act, 1988 — Section 173, 2 (21), 75 (2)
High Courts15 Mar 2000
The Managing Director, K.S.R.T.C., Bangalore Vs Gopalappa Amarappa Salimani and Another
Karnataka High Court · (2001) 2 KarLJ 256 : (2001) 4 KCCR 312 SN : (2001) 1 LLJ 943
Industrial Disputes Act, 1947 — Section 10 (4)
High Courts15 Mar 2000
State of Karnataka and Others Vs Smt. Chandrabhaga Bai and Another
Karnataka High Court · (2000) ILR (Kar) 2522 : (2001) 2 KarLJ 136 : (2000) 3 KCCR 1963
High Courts15 Mar 2000
United India Insurance Company Limited, Mysore Vs Shivanna and Others
Karnataka High Court · (2001) ACJ 782 : (2000) ILR (Kar) 1608 : (2000) 5 KarLJ 473
Motor Vehicles Act, 1988 — Section 173, 2 (21)
High Courts15 Mar 2000Allowed
Krishnappa Vs P. Venkatanarayana and Others
Karnataka High Court · (2002) 1 ACC 257 : (2002) ACJ 257 : (2001) ILR (Kar) 1004 : (2001) 6 KarLJ 541 : (2000) 4 KCCR 2832
High Courts15 Mar 2000
Kirloskar Brothers Limited and Another Vs Bangalore Water Supply and Sewerage Board and Others
Karnataka High Court · (2000) 5 KarLJ 373 : (2000) 4 KCCR 285 SN
Constitution of India, 1950 — Article 226
High Courts14 Mar 2000
Karnataka State Road Transport Corporation, Bangalore Vs Karnataka State Transport Authority, Bangalore and Others
Karnataka High Court · (2000) 3 KarLJ 501 : (2000) 2 KCCR 29 SN
Constitution of India, 1950 — Article 226
High Courts14 Mar 2000
State of Karnataka and Others Vs B. Krishna Bhat and Others
Karnataka High Court · (2001) ILR (Kar) 2030 : (2001) 2 KarLJ 1 : (2001) 4 KCCR 284 SN
High Court of Karnataka Rules, 1959 — Rule 6Karnataka High Court Act, 1961 — Section 10, 5, 6, 8, 9Motor Vehicles Act, 1988 — Section 110, 190, 190 (2)
High Courts14 Mar 2000
State Vs Ramu Thalapa Kamble and Others
Karnataka High Court · (2000) ILR (Kar) 3263 : (2000) 3 KarLJ 510
Penal Code, 1860 (IPC) — Section 302, 324, 326, 34
High Courts14 Mar 2000
K. Jathappa Rai Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 1205 : (2000) 4 KarLJ 503
Karnataka Land Reforms Act, 1961 — Section 121 A, 45, 95 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts13 Mar 2000
The Assistant Engineer (CXL), Maintenance, Telephone Exchange, Belgaum Vs S.K. Dinde
Karnataka High Court · (2000) 87 FLR 633 : (2000) ILR (Kar) 3493 : (2000) 6 KarLJ 14 : (2000) 4 KCCR 326 SN : (2001) 1 LLJ 404
Constitution of India, 1950 — Article 246, 254Industrial Disputes Act, 1947 — Section 10 (4-A), 25 F, 7
High Courts13 Mar 2000
The Executive Engineer, Karnataka Electricity Board, Bagalkot Vs M.K. Ron and Others
Karnataka High Court · (2000) 87 FLR 810 : (2000) ILR (Kar) 4099 : (2000) 6 KarLJ 538 : (2001) 1 LLJ 245
Industrial Disputes Act, 1947 — Section 25 F
High Courts13 Mar 2000
Ganapati Marthu Pai Vs The Chairman, Consumers Co-operative Limited
Karnataka High Court · (2000) ILR (Kar) 2040 : (2000) 4 KarLJ 333 : (2000) 3 KCCR 1736
Civil Procedure Code, 1908 (CPC) — Section 146Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 50
High Courts12 Mar 2000
Vijaya Bank, M.G. Road, Bangalore and Another Vs State
Karnataka High Court · (2000) ILR (Kar) 4773 : (2001) 1 KarLJ 457
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204 (2)Equal Remuneration Act, 1976 — Section 10, 10 (1), 9
High Courts10 Mar 2000
Smt. Hajarabi Vs Rafi Alias Rafikoddin and Others
Karnataka High Court · (2000) 7 KarLJ 223
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts10 Mar 2000
G. Mujeer Ahmed and Another Vs Mohammed Zafrulla
Karnataka High Court · AIR 2000 Kar 318 : (2000) ILR (Kar) 1534 : (2000) 5 KarLJ 94 : (2000) 3 KCCR 1844
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6, 151Karnataka Rent Control Act, 1961 — Section 21 (1) (a)Registration Act, 1908 — Section 17, 49
High Courts10 Mar 2000
K.A. Grace and Another Vs M.S. Lakshmipathi Naidu and Others
Karnataka High Court · (2000) ILR (Kar) 1670 : (2000) 5 KarLJ 255
Karnataka Rent Control Act, 1961 — Section 21, 29 (1), 29 (4)
High Courts10 Mar 2000Allowed
D. Shivanna Vs State of Karnataka
Karnataka High Court · (2000) 3 KCCR 74 SN : (2000) 120 STC 258
High Courts09 Mar 2000
Dr. Ramesh Singh Chouhan Thakur and Others Vs State and Another
Karnataka High Court · (2000) ILR (Kar) 3140 : (2000) 5 KarLJ 450 : (2000) 4 KCCR 275 SN
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 148 (3), 301, 342, 357, 359Penal Code, 1860 (IPC) — Section 465, 467, 478