Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 156 (1), 227, 228, 239Penal Code, 1860 (IPC) — Section 120 A, 120 B, 419, 420, 477 APrevention of Corruption Act, 1947 — Section 13 (1) (d), 13 (2), 5 (1) (d), 5 (2)

Read judgment

High Courts09 Feb 2000

Rasool Sheriff Vs Bangalore Development Authority, Bangalore

Karnataka High Court · (2000) ILR (Kar) 3315 : (2000) 4 KarLJ 253

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts09 Feb 2000

Telecom District Manager, Belgaum Vs A.A. Angali and Others

Karnataka High Court · (2000) 87 FLR 97 : (2000) ILR (Kar) 2963 : (2000) 6 KarLJ 327 : (2000) 3 KCCR 1681 : (2000) 2 LLJ 1433

Industrial Disputes Act, 1947 — Section 10, 2 (oo), 2 (oo) (bb), 25 F

Read judgment

High Courts08 Feb 2000Allowed

Azad Coach Builders Pvt. Limited Vs State of Karnataka

Karnataka High Court · (2001) 123 STC 473

Central Sales Tax Act, 1956 — Section 5 (3)

Read judgment

High Courts08 Feb 2000

The Divisional Controller, KSRTC Vs Sri. Raja Ali

Karnataka High Court · (2000) 2 KCCR 808

Industrial Disputes Act, 1947 — Section 11 A

Read judgment

High Courts08 Feb 2000

Lahari Recording Company Private Limited, Bangalore Vs Sourabh Marketing and Agencies Private Limited, Secunderabad

Karnataka High Court · (2000) ILR (Kar) 5057 : (2001) 4 KarLJ 78

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 151Copyright Act, 1957 — Section 19 A (2), 72, 74, 75

Read judgment

High Courts08 Feb 2000

Syed Shaha Fathuallah Alvi Vs The City Municipal Council, Bidar and Others

Karnataka High Court · (2000) ILR (Kar) 2400 : (2000) 4 KarLJ 272 : (2000) 3 KCCR 1677

Karnataka Municipalities Act, 1964 — Section 111, 112, 113

Read judgment

High Courts08 Feb 2000

The Devisional Controller, Karnataka State Road Transport Corporation, Raichur Vs Raja Ali

Karnataka High Court · (2000) 86 FLR 250 : (2000) ILR (Kar) 1326 : (2000) 3 KarLJ 53

Industrial Disputes Act, 1947 — Section 11 A

Read judgment

High Courts08 Feb 2000

Asthan-E-Khadri Trust, Bangalore and Others Vs Karnataka State Board of Wakfs, Bangalore and Others

Karnataka High Court · (2000) ILR (Kar) 801 : (2001) 2 KarLJ 509 : (2000) 4 KCCR 200 SN

Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1995 — Section 3, 65

Read judgment

High Courts08 Feb 2000

D.B. Avalakki and Another Vs Union of India and Others

Karnataka High Court · (2000) 2 ACC 764 : (2001) ACJ 1258 : AIR 2000 Kar 269 : (2000) ILR (Kar) 1613 : (2000) 4 KarLJ 237 : (2000) 3 KCCR 1613

Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)Railway Accidents and Untoward Incidents (Compensation) Amendment Rules, 1990 — Rule 3Railway Claims Tribunal Act, 1987 — Section 13, 18 (3) (i)

Read judgment

High Courts07 Feb 2000