COURT ARCHIVE

Karnataka High Court judgments

47,790 judgments · page 1,679 of 2,390

High Courts17 Jan 2000

Ramchandra Laxman Doddamani and another Vs Tilakraj Bhaktavarmal Mahajanshet and others

Karnataka High Court · (2000) 2 CivCC 269 : (2000) ILR (Kar) 1511 : (2000) 3 KarLJ 257

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 4

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High Courts17 Jan 2000

A. Madhava Hegde Vs Rajendra S. Revankar

Karnataka High Court · AIR 2000 Kar 319 : (2000) 4 KarLJ 364 : (2000) 4 KCCR 289 SN

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (2), 35

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High Courts17 Jan 2000

State of Karnataka Vs Sadanand Parusharam Hosurkar

Karnataka High Court · (2000) 2 ACC 312 : (2000) CriLJ 2426 : (2000) 2 KarLJ 477 : (2000) 2 KCCR 811

Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts17 Jan 2000

Binny Limited Vs Presiding Officer, Additional Labour Court, Bangalore and Others

Karnataka High Court · (2000) 1 LLJ 78

Industrial Disputes Act, 1947 — Section 10 (4), 25 F

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High Courts17 Jan 2000

Smt. Meera Arya and Another Vs Smt. Leela Nagraj and Another

Karnataka High Court · (2000) 3 CivCC 557 : (2000) ILR (Kar) 586 : (2000) 4 KarLJ 72 : (2000) 2 KCCR 1380

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5 (2), Order 38 Rule 6

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High Courts17 Jan 2000

Karabasappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 380 : (2001) 1 KarLJ 282 : (2001) 4 KCCR 379 SN

Essential Commodities Act, 1955 — Section 5Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 3 (2)

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High Courts17 Jan 2000

Prabhakara Shetty Vs The Divisional Commissioner, Mysore Division, Mysore and Another

Karnataka High Court · (2000) CriLJ 3692 : (2000) ILR (Kar) 1589 : (2000) 4 KarLJ 221 : (2000) 2 KCCR 1510 : (2001) 1 RCR(Criminal) 268

Arms Act, 1959 — Section 17 (3) (b)Penal Code, 1860 (IPC) — Section 307, 333, 34, 341

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High Courts17 Jan 2000Allowed

Sri. Ramachandra Laxman Doddamani and Another Vs Sri. Tilakaraj Bhaktavarmal Mahajanshet and Others

Karnataka High Court · (2000) 2 KCCR 892

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 4

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High Courts15 Jan 2000

Vimal Appayya Markal Vs The Land Tribunal, Belgaum and Others

Karnataka High Court · (2000) ILR (Kar) 1023 : (2000) 2 KarLJ 426

Karnataka Land Reforms Act, 1961 — Section 21, 24

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High Courts14 Jan 2000Allowed

Smt. Ganga Rao K. and Others Vs V. Bhaskar Rao and Others

Karnataka High Court · (2000) 2 KCCR 1012

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 115

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High Courts14 Jan 2000

C.M. Gopalaswamy Vs Union of India and Others

Karnataka High Court · (2002) 111 CompCas 565 : (2000) 3 KarLJ 1

Constitution of India, 1950 — Article 226, 300A

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High Courts14 Jan 2000

Smt. Girijamma and others Vs M/s. Kamala Engineering Works, Bangalore

Karnataka High Court · AIR 2000 Kar 239 : (2000) ILR (Kar) 1212 : (2000) 2 KarLJ 580 : (2000) 2 KCCR 945

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)

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High Courts14 Jan 2000

Mrs. Rita Menezes and Others Vs The Mangalore Corporation, Mangalore and Others

Karnataka High Court · AIR 2000 Kar 285 : (2000) ILR (Kar) 1749 : (2000) 3 KarLJ 338 : (2000) 2 KCCR 931

Karnataka Municipal Corporations Act, 1976 — Section 308, 321 (3), 436, 444 (3)

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High Courts14 Jan 2000

C.S. Gurushanthappa Vs State of Karnataka and Others

Karnataka High Court · (2000) 3 KarLJ 37 : (2000) 2 KCCR 8 SN

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Karnataka High Court Act, 1961 — Section 4Land Acquisition Act, 1894 — Section 4, 5, 9

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High Courts14 Jan 2000

Nalinikant Vs Ramacharya Burli (deceased) by L.Rs and another

Karnataka High Court · (2000) ILR (Kar) 1681 : (2000) 4 KarLJ 314

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 30

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High Courts13 Jan 2000

S.K. Ravi Shankar Vs State of Karnataka And Others

Karnataka High Court · (2000) ILR (Kar) 1786 : (2001) 1 KarLJ 162 : (2000) 4 KCCR 399 SN

Constitution of India, 1950 — Article 226Karnataka Village Offices Abolition Act, 1961 — Section 12, 12 (1), 6

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High Courts13 Jan 2000Dismissed

The Special Land Acquisition Officer Vs Parayya Hampayya Badasurmath

Karnataka High Court · (2000) 3 KCCR 2154

Limitation Act, 1963 — Section 24, 3, 4, 5

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High Courts12 Jan 2000Dismissed

State of Karnataka Vs Cherimonu @ Mohammed Ali

Karnataka High Court · (2000) 2 KCCR 1143

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High Courts12 Jan 2000

E. Bhaskar Rao Vs State of Karnataka and Others

Karnataka High Court · (2000) ILR (Kar) 4718 : (2000) 6 KarLJ 435

Karnataka Land Revenue Act, 1964 — Section 81, 95, 95 (1)

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High Courts12 Jan 2000

Suresh Ramachandrappa Kilabanur and Others Vs Kum. Vidya

Karnataka High Court · (2000) 5 KarLJ 371 : (2000) 3 KCCR 1934

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 151, 9, 96 (1)

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