High Courts31 Jan 2000Allowed
Sri. Viswanath Kappathanavar and Another Vs Sri. Channu Patil and Another
Karnataka High Court · (2000) 2 KCCR 1250
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 3 (1), 4
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,677 of 2,390
High Courts31 Jan 2000Partly Allowed
K. Manjunath Vs Basavaiah and Others
Karnataka High Court · (2001) ACJ 38 : AIR 2000 Kar 358 : (2000) 2 KCCR 1168
Motor Vehicles Act, 1988 — Section 147, 147 (1)
High Courts31 Jan 2000Dismissed
Shri Shankar and Another Vs Shri Madhukar Bandopant and Another
Karnataka High Court · (2000) 2 KCCR 1170
Karnataka Land Reforms Act, 1961 — Section 133, 133 (2), 77, 77 A
High Courts28 Jan 2000Allowed
M. Mohan Nayak Vs M.S. Ibrahim and Another
Karnataka High Court · (2000) 2 KCCR 1022
Arbitration Act, 1940 — Section 14, 15Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 49
High Courts28 Jan 2000Dismissed
Pan Office Systems Private Limited Vs Blow Plast Limited
Karnataka High Court · (2000) 2 KCCR 1501
Sale of Goods Act, 1930 — Section 61 (2) (a)
High Courts28 Jan 2000Allowed
Sri. Keshava Bhandary and Another Vs The State of Karnataka
Karnataka High Court · (2000) 3 KCCR 1702
Penal Code, 1860 (IPC) — Section 109, 307, 447
High Courts28 Jan 2000Dismissed
K.N.K. Iyengar Vs Vijaya Bank and Another
Karnataka High Court · (2000) 2 KCCR 1247
General Clauses Act, 1897 — Section 3 (26), 4Transfer of Property Act, 1882 — Section 2, 8
High Courts28 Jan 2000Dismissed
Pan Office Systems Pvt. Ltd. Vs Blow Plast Ltd.
Karnataka High Court · (2003) 115 CompCas 600
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Sale of Goods Act, 1930 — Section 61 (2) (a)
High Courts28 Jan 2000
Rudrappa and Others Vs State of Karnataka
Karnataka High Court · (2001) CriLJ 78
Penal Code, 1860 (IPC) — Section 307, 325, 326, 34
High Courts28 Jan 2000Allowed
Sri. Maqbool Pasha Husseni Baig Vs The Union of India (UOI) and Others
Karnataka High Court · (2000) 3 KCCR 2283
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts27 Jan 2000
Syed Mohammed Adil Pasha Khadri Vs Karnataka Board of Wakfs, Bangalore and Others
Karnataka High Court · (2000) ILR (Kar) 2865 : (2000) 5 KarLJ 290 : (2000) 3 KCCR 1918
Waqf Act, 1995 — Section 26 A, 60, 65
High Courts27 Jan 2000Allowed
Employees State Insurance Corporation Vs Sri. P.S. Sreekantadatta
Karnataka High Court · (2000) 2 KCCR 1215
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378 (4), 468, 468 (2) (c), 468 (3) (c)Employees State Insurance Act, 1948 — Section 85 (e), 85 (i), 85 A, 86 (1), 93Penal Code, 1860 (IPC) — Section 21
High Courts27 Jan 2000
Employees'' State Insurance Corporation, Bangalore Vs P.S. Sreekantadatta
Karnataka High Court · (2000) 86 FLR 89 : (2000) ILR (Kar) 1498 : (2000) 2 KarLJ 549 : (2000) 2 LLJ 102
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4), 468 (2) (c), 472, 473Employees State Insurance Act, 1948 — Section 85 (e), 85 A
High Courts27 Jan 2000
State by Police Inspector, Bureau of Investigation, Karnataka Lokayuktha, City Division, Bangalore Vs H. Manjunatha
Karnataka High Court · (2000) 7 KarLJ 114
Prevention of Corruption Act, 1988 — Section 7
High Courts27 Jan 2000Dismissed
Karnataka Electricity Board Vs Basavva and Another
Karnataka High Court · (2001) 2 ACC 306 : (2002) ACJ 1043 : (2001) 3 CivCC 548
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 12
High Courts25 Jan 2000
Ramakrishna Aithala and Another Vs Smt. Bhagi Shettigarthy (Deceased) By L.r.
Karnataka High Court · (2000) ILR (Kar) 1880 : (2000) 3 KarLJ 134 : (2000) 2 KCCR 32 SN
Karnataka Land Reforms Act, 1961 — Section 38, 38 (1) (a), 45
High Courts25 Jan 2000
B.V. Ramanujam and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 255 : (2000) ILR (Kar) 1657 : (2000) 4 KarLJ 291 : (2000) 2 KCCR 1213
Karnataka Religious and Charitable Institutions Act, 1927 — Section 41, 6, 7
High Courts25 Jan 2000
A.G. Sathyanarayana Shetty Vs M/s. State Bank of Mysore, Bangarpete Branch, Kolar District and others
Karnataka High Court · AIR 2000 Kar 280 : (2002) 109 CompCas 559 : (2000) ILR (Kar) 1797 : (2000) 4 KarLJ 256 : (2000) 3 KCCR 1767
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 2 (g), 20, 34
High Courts25 Jan 2000Dismissed
Smt. K.S. Nagalambika Vs Corporation Bank and Another
Karnataka High Court · AIR 2000 Kar 201 : (2001) 106 CompCas 509 : (2000) 2 KCCR 1237
Contract Act, 1872 — Section 171
High Courts25 Jan 2000Allowed
Vimal Appayya Markal Vs The Land Tribunal and Others
Karnataka High Court · (2000) 2 KCCR 1523
Karnataka Land Reforms Act, 1961 — Section 21, 21 (1), 24