High Courts04 Feb 2000
M/s. R.S. Exports Bangalore Vs State of Karnataka and Another
Karnataka High Court · AIR 2000 Kar 332 : (2000) 5 KarLJ 131 : (2000) 3 KCCR 2179
Karnataka Minor Mineral Concession Rules, 1994 — Rule 11, 34 (2), 8 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,676 of 2,390
High Courts04 Feb 2000
Momammed Mirajuddin Vs M.A. Iqbal and Others
Karnataka High Court · (2000) 6 KarLJ 431 : (2000) 3 KCCR 1780
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a)26, 27
High Courts04 Feb 2000
Mallappa Vs Yamanayya and another
Karnataka High Court · (2000) 2 ACC 185 : (2001) ACJ 795 : (2000) ILR (Kar) 919 : (2000) 3 KarLJ 226 : (2000) 2 KCCR 890
High Courts04 Feb 2000Dismissed
Crystal Chemical Industries Vs Jips Dyechem Industries and Others
Karnataka High Court · (2002) 109 CompCas 299
Negotiable Instruments Act, 1881 (NI) — Section 138, 141 (1), 141 (2)
High Courts02 Feb 2000
A. Ramadas Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 4385 : (2001) 3 KarLJ 292
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 12 (4), 14Karnataka Lokayukta Act, 1984 — Section 12 (3)Penal Code, 1860 (IPC) — Section 120 B
High Courts02 Feb 2000Dismissed
The Management of Cipla Limited, Bangalore Vs Cipla Karmikara Sangha (Registered), Bangalore
Karnataka High Court · (2001) 3 KarLJ 346 : (2001) 2 LLJ 476
Payment of Bonus Act, 1965 — Section 10, 11, 9
High Courts02 Feb 2000
State of Karnataka Vs K.M. Kukkappa
Karnataka High Court · (2000) ILR (Kar) 4403 : (2001) 1 KarLJ 255
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 Feb 2000
Balbir Singh Vs Union of India and Others
Karnataka High Court · (2000) 7 KarLJ 126
Constitution of India, 1950 — Article 226
High Courts02 Feb 2000
B.V. Nagarajachar Vs The Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court, Bangalore and Another
Karnataka High Court · (2000) 85 FLR 953 : (2000) ILR (Kar) 1191 : (2001) 1 KarLJ 206 : (2000) 4 KCCR 288 SN
Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts02 Feb 2000
State Vs Tulasidaran
Karnataka High Court · (2000) 2 ALT(Cri) 441 : (2000) CriLJ 3115 : (2000) ILR (Kar) 2967 : (2000) 4 KarLJ 25 : (2000) 2 KCCR 1472
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 448
High Courts31 Jan 2000
Sri. Aili Chandrappa and Another Vs The Deputy Commissioner and Another
Karnataka High Court · (2001) 2 KCCR 791
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b)
High Courts31 Jan 2000Dismissed
Sri. H.S. Devaraj and Others Vs The State Election Commissioner and Others
Karnataka High Court · (2000) 2 KCCR 1226
Constitution of India, 1950 — Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b), 4
High Courts31 Jan 2000
M/s. Kaiser-I-Hind-Depot (By Partners), Bangalore Vs G.R. Kote
Karnataka High Court · (2000) ILR (Kar) 1384 : (2000) 3 KarLJ 303 : (2000) 2 KCCR 957
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 151Constitution of India, 1950 — Article 136, 142Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 50 (1)
High Courts31 Jan 2000
H.S. Devaraj and others Vs State Election Commissioner, Karnataka State, Bangalore and others
Karnataka High Court · AIR 2000 Kar 311 : (2000) ILR (Kar) 1493 : (2000) 3 KarLJ 229
Constitution of India, 1950 — Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b), 4
High Courts31 Jan 2000
Shankar and another Vs Madhukar Bandopant Kulkarni and another
Karnataka High Court · (2000) ILR (Kar) 1019 : (2000) 2 KarLJ 422
Karnataka Land Reforms Act, 1961 — Section 133, 133 (2), 77, 77 A
High Courts31 Jan 2000
M.G. Eswara Rao Vs Smt. Rabiyabi and Others
Karnataka High Court · AIR 2000 Kar 232 : (2000) ILR (Kar) 998 : (2000) 2 KarLJ 568 : (2000) 2 KCCR 839
Civil Procedure Code, 1908 (CPC) — Section 97
High Courts31 Jan 2000
Viswanath Kappathanavar and Another Vs Channu Patil and Another
Karnataka High Court · AIR 2000 Kar 247 : (2000) ILR (Kar) 1646 : (2000) 3 KarLJ 56
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1) (b), 4
High Courts31 Jan 2000
Smt. Fulwanti Agarwal and Others Vs Naresh Kumar and Another
Karnataka High Court · (2000) CriLJ 3236 : (2000) ILR (Kar) 2034 : (2000) 4 KarLJ 176 : (2000) 3 KCCR 1626
Criminal Procedure Code, 1973 (CrPC) — Section 2 (d), 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420
High Courts31 Jan 2000Dismissed
State of Karnataka Vs Mazhar Alim
Karnataka High Court · (2000) CriLJ 2534 : (2000) 2 KCCR 1470
High Courts31 Jan 2000
S. Mahadevaiah Vs The Secretary, Department of Rural Development and Panchayat Raj, Government of Karnataka, Bangalore and Others
Karnataka High Court · AIR 2000 Kar 250 : (2000) 3 KarLJ 385 : (2000) 2 KCCR 1255
Karnataka Panchayat Raj Act, 1993 — Section 138, 140, 148, 177, 177 (2)