High Courts06 Mar 2000
Matada Basaiah Vs Gowdara Nanjappa And Others
Karnataka High Court · (2000) 4 KarLJ 357 : (2000) 3 KCCR 1886
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,671 of 2,390
High Courts03 Mar 2000
Smt. Marulamma Vs G. Lakshmapa Naika And Another
Karnataka High Court · (2000) ILR (Kar) 2428 : (2000) 4 KarLJ 498 : (2000) 3 KCCR 64 SN
High Courts03 Mar 2000
S.A. Syed and Others Vs Corporation of the City of Bangalore
Karnataka High Court · (2000) 7 KarLJ 195
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4
High Courts03 Mar 2000
K. Aswathanarayana Vs State of Karnataka and Others
Karnataka High Court · (2000) 7 KarLJ 203
Karnataka Village Offices Abolition Act, 1961 — Section 6
High Courts02 Mar 2000
M. Manjunath Vs State of Karnataka and others
Karnataka High Court · (2001) ILR (Kar) 117 : (2001) 1 KarLJ 195 : (2001) 4 KCCR 376 SN
Karnataka Land Grant Rules, 1969 — Rule 25Karnataka Land Reforms Act, 1961 — Section 80Karnataka Land Revenue Act, 1964 — Section 49, 67 (2)
High Courts02 Mar 2000
Devi Tyres, Bangalore Vs Nawab Jan
Karnataka High Court · (2000) 7 KarLJ 185
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Mar 2000
T.S. Raju Vs S. Anil Kumar and another
Karnataka High Court · (2001) 2 CivCC 436 : (2001) 3 KarLJ 336 : (2000) 3 KCCR 86 SN : (2001) 4 RCR(Civil) 623
Specific Relief Act, 1963 — Section 31, 34
High Courts02 Mar 2000
H.V. Nagendrappa Vs M.H. Hanumappa and Others
Karnataka High Court · (2000) 3 KCCR 1913
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts01 Mar 2000
Canara Bank, J.C. Road, Bangalore Vs B.E. Nanjundalah and Others
Karnataka High Court · (2001) 3 KarLJ 20
Banking (Regulation) Act, 1949 — Section 21, 35 A
High Courts01 Mar 2000Allowed
Sharanappa Vs The Special Land Acquisition Officer, Upper Krishna Project
Karnataka High Court · (2000) 2 KCCR 1534
Civil Procedure Code, 1908 (CPC) — Order 41Court Fees Act, 1870 — Section 4, 54, 6
High Courts01 Mar 2000
Bibu Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 2405 : (2000) 5 KarLJ 447
High Courts29 Feb 2000
M.V. Venkatappa Vs State
Karnataka High Court · (2000) 2 ACC 522 : (2000) ILR (Kar) 1701 : (2000) 3 KarLJ 625 : (2000) 2 KCCR 1378
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Motor Vehicles Act, 1988 — Section 136
High Courts29 Feb 2000Dismissed
V. Padmanabha Kedilaya Vs Union of India (UOI) and Others
Karnataka High Court · (2000) 2 KCCR 1348
High Courts29 Feb 2000
H. Chandrashekar Vs Shafiq Ali Khan
Karnataka High Court · (2000) 6 KarLJ 237
Civil Procedure Code, 1908 (CPC) — Section 125, 151Evidence Act, 1872 — Section 45, 73
High Courts29 Feb 2000
S.K. Rama Reddy Vs The Assistant Registrar of Co-operative Societies, Harapanahalli Sub-Division, Davanagere District and others
Karnataka High Court · AIR 2000 Kar 330 : (2000) ILR (Kar) 2642 : (2000) 5 KarLJ 271 : (2000) 3 KCCR 2167
Karnataka Co-operative Societies Act, 1959 — Section 29 F (4), 29 F (8), 31
High Courts28 Feb 2000
Sri Siddhartha Medical College Students'' Parents Association, Tumkur Vs Union of India
Karnataka High Court · AIR 2001 Kar 457 : (2001) ILR (Kar) 278 : (2001) 4 KCCR 306 SN
University Grants Commission Act, 1956 — Section 12 A, 12 A (3), 2 (f)
High Courts28 Feb 2000
Basavarajappa Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 2666 : (2000) 4 KarLJ 521 : (2000) 4 KCCR 249 SN
Constitution of India, 1950 — Article 226
High Courts28 Feb 2000Dismissed
A.T. Chengappa Vs State of Karnataka and Another
Karnataka High Court · AIR 2000 Kar 287 : (2000) ILR (Kar) 2301 : (2000) 4 KCCR 231 SN
High Courts25 Feb 2000
Smt. Kori Gowramma Vs The Vysya Bank Limited, Kampli and Others
Karnataka High Court · (2001) 2 CivCC 230 : (2001) 2 KarLJ 524 : (2000) 3 KCCR 1841 : (2002) 3 RCR(Civil) 288
Transfer of Property Act, 1882 — Section 3, 58, 59
High Courts24 Feb 2000Dismissed
Sri. Keshav Vittal Naik Vs Channakeshava Prasad Wines and Others
Karnataka High Court · (2000) 3 KCCR 1607