High Courts09 Mar 2000
M.V. Krishnamurthy Vs Srinivasu and Another
Karnataka High Court · (2000) 7 KarLJ 211
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 10
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Karnataka High Court judgments
47,790 judgments · page 1,670 of 2,390
High Courts09 Mar 2000
United India Insurance Company, Bangalore Vs N. Srinivasa and Another
Karnataka High Court · (2001) 1 ACC 548 : (2001) ACJ 800 : (2000) ILR (Kar) 2829 : (2000) 5 KarLJ 254 : (2000) 4 KCCR 265 SN
High Courts09 Mar 2000Allowed
Veerashiva Co-operative Bank Ltd. Vs Presiding Officer, Labour Court and Others
Karnataka High Court · (2001) 90 FLR 326 : (2000) ILR (Kar) 3743 : (2001) 1 LLJ 980
Industrial Disputes Act, 1947 — Section 10, 10 (4A)Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)
High Courts08 Mar 2000
State of Karnataka Vs The University of Mysore, Mysore and Others
Karnataka High Court · (2000) 6 KarLJ 192
Constitution of India, 1950 — Article 14, 16Karnataka State Universities Act, 1976 — Section 35, 36, 43 (4)
High Courts08 Mar 2000
Muniga alias and Abbaiah Another Vs Muniraja and Others
Karnataka High Court · (2000) ILR (Kar) 3564 : (2000) 5 KarLJ 527 : (2000) 4 KCCR 371 SN
Evidence Act, 1872 — Section 112, 50
High Courts08 Mar 2000
M.S. Narayana Rao Vs S.K. Pundareeka
Karnataka High Court · (2001) 2 CivCC 400 : (2000) ILR (Kar) 1965 : (2001) 3 KarLJ 339 : (2000) 3 KCCR 1588
Transfer of Property Act, 1882 — Section 53 A, 63 A
High Courts08 Mar 2000
P. Sabitha Pai Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 2409 : (2000) 5 KarLJ 343 : (2000) 3 KCCR 2035
Bangalore Development Authority Act, 1976 — Section 17 (1), 17 (3), 19, 19 (1)
High Courts08 Mar 2000
The Management of Karnataka State Road Transport Corporation, Mysore Division, Mysore Vs K. Srinivasa Murthy
Karnataka High Court · (2001) 2 KarLJ 453 : (2000) 4 KCCR 219 SN : (2001) 2 LLJ 1181
Industrial Disputes Act, 1947 — Section 11 A, 2 (oo)K.S.R.T.C. (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (5)
High Courts08 Mar 2000Allowed
Canara Bank Vs U. Ramanath Bhat
Karnataka High Court · (2001) 105 CompCas 371 : (2000) 3 KCCR 2183
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts07 Mar 2000
New India Assurance Company Limited Vs Rubia Rasoolsab Desai and Another
Karnataka High Court · (2000) 2 KCCR 1095
High Courts07 Mar 2000
Honayya Vs State of Karnataka
Karnataka High Court · (2000) ILR (Kar) 3336 : (2000) 5 KarLJ 57 : (2000) 4 KCCR 277 SN
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 375, 376, 417, 448, 506
High Courts07 Mar 2000
Srinivasa Thanthri Vs State of Karnataka and Others
Karnataka High Court · (2001) 3 KarLJ 497
Constitution of India, 1950 — Article 226
High Courts07 Mar 2000
Farida Shoes Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2000) 49 KarLJ 229
Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 11A
High Courts07 Mar 2000
Bharat Electronics Limited Vs B.E.L. Head Office Staff Association And Another
Karnataka High Court · (2000) 85 FLR 364 : (2000) ILR (Kar) 1002 : (2001) 3 KarLJ 201 : (2000) 2 LLJ 1042
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2 (m)Payment of Wages Act, 1936 — Section 2 (ii)
High Courts07 Mar 2000
New India Assurance Company Limited, Bangalore Vs Rubia Rasoolsab Desai and Another
Karnataka High Court · (2001) 1 ACC 39 : (2001) ACJ 748 : (2000) 87 FLR 332 : (2000) ILR (Kar) 3380 : (2000) 5 KarLJ 337 : (2000) 4 KCCR 281 SN : (2001) 1 LLJ 90
High Courts07 Mar 2000
B. Harikrishna Vs Macro Links Private Limited, Bangalore and Another
Karnataka High Court · (2000) 2 CivCC 440 : (2001) 106 CompCas 207 : (2000) ILR (Kar) 2855 : (2000) 2 KarLJ 621 : (2000) 4 KCCR 260 SN
Criminal Procedure Code, 1973 (CrPC) — Section 200, 357Negotiable Instruments Act, 1881 (NI) — Section 117, 138, 142, 30Penal Code, 1860 (IPC) — Section 415, 420
High Courts06 Mar 2000
Shankar Vs The Assistant Executive Engineer, GRBC, Sub-Division 7 and Another
Karnataka High Court · (2001) ACJ 1119 : (2000) 86 FLR 871 : (2000) ILR (Kar) 2632 : (2000) 5 KarLJ 577 : (2000) 4 KCCR 253 SN
Workmens Compensation Act, 1923 — Section 28 (1)
High Courts06 Mar 2000
Karnataka State Road Transport Corporation, Bangalore Vs Pampareddy
Karnataka High Court · (2001) 2 CivCC 478 : (2000) 5 KarLJ 207 : (2002) 3 RCR(Civil) 379
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts06 Mar 2000
Karnataka State Road Transport Corporation Vs Nagaraj Hatwar
Karnataka High Court · AIR 2000 Kar 325 : (2001) 2 KarLJ 209 : (2000) 3 KCCR 1950
High Courts06 Mar 2000
Shankareppa Vs The Thungabhadra Grameena Bank, Mudagal Branch, Raichur District and Another
Karnataka High Court · AIR 2000 Kar 326 : (2000) 3 CivCC 478 : (2000) 5 KarLJ 264 : (2000) 3 KCCR 2027
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51, 58