High Courts17 Dec 1999
Smt. Mahaboobbi Vs Shri Ibrahimsab Allisab Chanegan
Karnataka High Court · (2000) 2 KCCR 854
Constitution of India, 1950 — Article 372, 51A (e)Criminal Procedure Code, 1973 (CrPC) — Section 125, 128
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,682 of 2,390
High Courts17 Dec 1999
Indian Telephone Industries Limited, Bangalore Vs Bansons Engineering Company, Madras
Karnataka High Court · AIR 2000 Kar 161 : (2001) 2 KarLJ 351
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 423Interest Act, 1978 — Section 4
High Courts16 Dec 1999
State Vs Hanamappa
Karnataka High Court · (2000) CriLJ 2428 : (2000) ILR (Kar) 1974 : (2000) 2 KarLJ 362
Penal Code, 1860 (IPC) — Section 409
High Courts16 Dec 1999
Devagiri Pandu Ranga Vs The Government of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 774 : (2000) 2 KarLJ 96 : (2000) 2 KCCR 1276
Land Acquisition Act, 1894 — Section 4, 6, 9 (3)
High Courts16 Dec 1999Allowed
D.M. Ponnappa Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (2000) 4 KCCR 2943
Karnataka Cooperative Societies Rules, 1960 — Rule 38 (4) (a) (i), 38 (4) (a) (ii)
High Courts16 Dec 1999
Appayya Maniyani Vs B.S. Kulal and Others
Karnataka High Court · (2000) 3 KCCR 1748
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Municipalities Act, 1964 — Section 2 (9), 21, 21 (4), 23, 39
High Courts14 Dec 1999
Vijayakumar Mane Vs The Regional Transport Officer, Dharwad and Others
Karnataka High Court · AIR 2000 Kar 209 : (2000) ILR (Kar) 754 : (2000) 2 KarLJ 78 : (2000) 2 KCCR 1268
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16 (1), 3, 4, 7, 8Motor Vehicles Act, 1988 — Section 2 (30)
High Courts14 Dec 1999
Anjuman-E-Tarreqi-E-Funkaran-E-Urdu, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2000) ILR (Kar) 710 : (2000) 2 KarLJ 456 : (2000) 2 KCCR 933
Constitution of India, 1950 — Article 14, 19, 19 (6), 29, 30
High Courts13 Dec 1999
The New India Assurance Company Limited, Bangalore Vs Rajendra Singh and others
Karnataka High Court · (2000) 2 ACC 392 : (2000) ACJ 1039 : AIR 2000 Kar 202 : (2000) ILR (Kar) 886 : (2000) 2 KarLJ 207 : (2000) 4 KCCR 166 SN
Motor Vehicles Act, 1988 — Section 146, 147, 94, 95
High Courts13 Dec 1999
Javaraiah and Others Vs Smt. Rangamma and Others
Karnataka High Court · (2000) 2 KCCR 1392
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5
High Courts10 Dec 1999
A. Sathyanarayana Vs C. Nagaraj
Karnataka High Court · (2000) 2 CivCC 153 : (2000) CriLJ 2341 : (2000) ILR (Kar) 1255 : (2000) 2 KarLJ 183 : (2000) 3 RCR(Criminal) 281
Karnataka General Clauses Act, 1899 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 138 (c), 94
High Courts10 Dec 1999
Krishnappa Vs State of Karnataka and Others
Karnataka High Court · (2000) 8 KarLJ 124
Karnataka Land Reforms Act, 1961 — Section 45
High Courts10 Dec 1999
Ravindra and Company Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 1942 : (2001) 2 KarLJ 604 : (2000) 4 KCCR 311 SN
Karnataka Excise (Manufacture and Bottling of Arrack) Rules, 1987 — Rule 14 (3)Karnataka Excise Act, 1965 — Section 71
High Courts10 Dec 1999Allowed
P.B. Kumar Vs P.O., II Additional Labour Court and Another
Karnataka High Court · (2000) 84 FLR 1014 : (2000) ILR (Kar) 396 : (2000) 1 LLJ 1059
Industrial Disputes Act, 1947 — Section 11 (1), 33, 33 (3) (b)Industrial Employment (Standing Orders) Act, 1946 — Section 10 A
High Courts09 Dec 1999
State of Karnataka Vs Erappa Kurugodeppa Pujar and Others
Karnataka High Court · (2000) CriLJ 2163
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307Probation of Offenders Act, 1958 — Section 4, 6
High Courts09 Dec 1999
Gayathri Textiles Vs Commissioner of Income Tax
Karnataka High Court · (2000) 160 CTR 339 : (2000) 243 ITR 674
Income Tax Act, 1961 — Section 271 (1) (c), 271 (1) (c) (iii), 274 (2)
High Courts09 Dec 1999
Sri Ramanjaneyaswami Vidya Saunsthe Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 922 : (2000) 2 KarLJ 508 : (2000) 2 KCCR 13 SN
Constitution of India, 1950 — Article 14, 226, 32Karnataka Education Act, 1983 — Section 146 (3), 49
High Courts09 Dec 1999
Sunkamma Vs H. Ramayya Reddy and Others
Karnataka High Court · (2000) 3 CivCC 589 : (2000) ILR (Kar) 2681 : (2000) 1 KarLJ 366 : (2000) 4 KCCR 254 SN
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 27, 100, 151Evidence Act, 1872 — Section 114
High Courts09 Dec 1999
Sunil Acharya and Others Vs State of Karnataka and Others
Karnataka High Court · (2000) ILR (Kar) 2228 : (2000) 4 KarLJ 445 : (2000) 4 KCCR 189 SN
Indian Nursing Council Act, 1947 — Section 16 (g), 16 (h)Karnataka Nurses, Midwives and Health Visitors Act, 1961 — Section 12, 3
High Courts08 Dec 1999Dismissed
State of Karnataka Vs Venkatesha
Karnataka High Court · (1999) CriLJ 2187
Penal Code, 1860 (IPC) — Section 326