High Courts24 Feb 2000
Keshav Vittal Naik Vs M/s. Channakeshava Prasad Wines, Honnavar, District Uttara Kannada and Others
Karnataka High Court · (2000) 4 KarLJ 230
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,672 of 2,390
High Courts23 Feb 2000Allowed
Narasimha Gajanna Ankolekar Vs The Deputy Commissioner, Karwar District and Others
Karnataka High Court · (2000) 2 KCCR 1521
Constitution of India, 1950 — Article 162, 342
High Courts23 Feb 2000
Smt. Flora Margaret Vs A. Lawrence
Karnataka High Court · (2001) 1 CivCC 105 : (2000) 6 KarLJ 27
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 68, 69Transfer of Property Act, 1882 — Section 122, 123
High Courts23 Feb 2000
Mohandas N. Hegde Vs State of karnataka and Another
Karnataka High Court · (2000) 2 ACC 583 : (2000) ILR (Kar) 1449 : (2000) 4 KarLJ 20 : (2005) 3 KCCR 1689 : (2000) 2 KCCR 1309
Constitution of India, 1950 — Article 14
High Courts23 Feb 2000
Mrs. Zita Farias Vs Patrick E.P. Mascarenhas and Others
Karnataka High Court · (2000) 3 CivCC 34 : (2000) 4 KarLJ 23 : (2000) 2 KCCR 1307
Succession Act, 1925 — Section 89
High Courts23 Feb 2000
The Oriental Insurance Co. Limited Vs Sri. Ningachari and Others
Karnataka High Court · (2000) 3 KCCR 2001
Workmens Compensation Act, 1923 — Section 4 A (3), 4 A (3) (3A)
High Courts23 Feb 2000
The Oriental Insurance Company Limited, Bangalore Vs Ningachari and another
Karnataka High Court · (2001) 1 ACC 125 : (2001) ACJ 366 : (2000) 85 FLR 758 : (2000) ILR (Kar) 1321 : (2000) 5 KarLJ 32 : (2000) 2 LLJ 538
Workmens Compensation Act, 1923 — Section 4 A (3)
High Courts23 Feb 2000
K. Narasimha Murthy and others Vs Karnataka Public Service Commission, Bangalore
Karnataka High Court · (2000) ILR (Kar) 1821 : (2000) 4 KarLJ 97 : (2000) 3 KCCR 56 SN
Constitution of India, 1950 — Article 14, 16 (1), 226Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 4, 5, 6, 7, 9
High Courts22 Feb 2000
Eyelite Optical Industries Vs Commissioner of Cus.
Karnataka High Court · (2000) 71 ECC 499 : (2000) 121 ELT 593
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111 (d), 111 (m)Finance Act, 1988 — Section 86
High Courts22 Feb 2000
Smt. Parvathamma Vs C. Subramanyam and Others
Karnataka High Court · (2001) ACJ 876 : AIR 2000 Kar 309 : (2001) 1 DMC 498 : (2000) 6 KarLJ 322 : (2000) 3 KCCR 73 SN
Motor Vehicles Act, 1988 — Section 166, 166 (c)Hindu Marriage Act, 1955 — Section 11, 5Hindu Succession Act, 1956 — Section 16, 8
High Courts22 Feb 2000
The United India Insurance Company Limited, Bangalore Vs S. Siddeswara and Another
Karnataka High Court · (2001) 1 ACC 764 : (2001) ACJ 1621 : (2001) 1 KarLJ 573
Motor Vehicles Act, 1988 — Section 95, 95 (1) (b), 95 (1) (b) (i), 96
High Courts22 Feb 2000
Eyelite Optical Industries Private Limited Vs The Commissioner of Customs
Karnataka High Court · (2000) 3 KCCR 1599
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 111 (d), 111 (m), 112, 124Finance Act, 1998 — Section 86, 95 (ii) (b)
High Courts21 Feb 2000
S.A. Aswathanarayana and Another Vs The Returning Officer, Somanahalli Grama Panchayat, Bangalore Rural District and Others
Karnataka High Court · (2000) ILR (Kar) 4229 : (2001) 1 KarLJ 108
Constitution of India, 1950 — Article 243O, 329Karnataka Panchayat Raj Act, 1993 — Section 15, 19Representation of the Peoples Act, 1951 — Section 80
High Courts21 Feb 2000
Basanagouda and Another Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 95 : (2000) 6 KarLJ 526
Karnataka Panchayat Raj Act, 1993 — Section 10, 10 (2), 165, 9Registration of Electors Rules, 1960 — Rule 21, 23
High Courts21 Feb 2000
Commissioner of Income Tax Vs Vijaya Enterprises
Karnataka High Court · (2001) 250 ITR 407 : (2002) 120 TAXMAN 262
Income Tax Act, 1961 — Section 43 B
High Courts21 Feb 2000
H. Rajaiah and Others Vs State of Karnatka and Another
Karnataka High Court · (2000) ILR (Kar) 4989 : (2000) 6 KarLJ 401
Constitution of India, 1950 — Article 14, 165, 310Karnataka Improvement Boards Act, 1976 — Section 5Karnataka Urban Development Authorities Act, 1987 — Section 5, 6
High Courts20 Feb 2000
Rukmayya Gowda And Others Vs Subbanna Gowda And Others
Karnataka High Court · (2000) 3 KarLJ 619
Karnataka Land Reforms Act, 1961 — Section 21
High Courts18 Feb 2000
A. Keshava Bhat Vs Income Tax Officer and Others
Karnataka High Court · (2001) 166 CTR 421 : (2001) ILR (Kar) 2126 : (2001) 247 ITR 83 : (2001) 4 KCCR 304 SN : (2001) 115 TAXMAN 208
Income Tax Act, 1961 — Section 6 F (1)Income Tax Rules, 1962 — Rule 271A, 273B, 44AA (3)
High Courts18 Feb 2000
G. Shivanna Vs Smt. S. Parvathamma and Others
Karnataka High Court · (2000) 7 KarLJ 167
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts18 Feb 2000
B.S. Venkatachalapathy Shetty (Deceased) by L.RS Vs C.J. Panduranga Setty
Karnataka High Court · (2000) 8 KarLJ 114
Civil Procedure Code, 1908 (CPC) — Section 2(2)