High Courts05 Nov 1999
Smitha R. And Others Vs The University of Agricultural Sciences, Bangalore And Another
Karnataka High Court · (2000) 1 KarLJ 635 : (2000) 2 KCCR 16 SN
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,687 of 2,390
High Courts05 Nov 1999Dismissed
Miss. H.R. Soumya and etc. Vs Controller of Examinations and Registrar Evaluation, Mysore University and Others
Karnataka High Court · AIR 2000 Kar 101 : (2000) ILR (Kar) 114 : (2000) 2 KCCR 881
High Courts05 Nov 1999
Maria Seva Sangha and Others Vs B.N. Fernandes and Another
Karnataka High Court · (2000) ILR (Kar) 472 : (2000) 4 KarLJ 509 : (2000) 4 KCCR 145 SN
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (b), 21 (1) (h), 50 (1)
High Courts04 Nov 1999
Basanagouda Vs State of Karnataka and Others
Karnataka High Court · AIR 2000 Kar 224 : (2000) 1 KarLJ 499
Constitution of India, 1950 — Article 123, 14, 213 (1)Karnataka Co-operative Societies Act, 1959 — Section 28 A, 29, 29 F
High Courts04 Nov 1999
Corporation Bank Vs The Darby and Others
Karnataka High Court · (1999) 97 CompCas 1
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts03 Nov 1999
T. Ramareddy Vs The Tahsildar and Others
Karnataka High Court · (2000) ILR (Kar) 1637 : (2000) 2 KarLJ 230 : (2000) 4 KCCR 394 SN
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7Transfer of Property Act, 1882 — Section 43
High Courts03 Nov 1999
Ningappa alias Ningaraddi and Another Vs State
Karnataka High Court · (2000) 1 KarLJ 427
Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts02 Nov 1999
G. Rajashekara Reddy (deceased) by L.Rs. Vs The Karnataka State Road Transport Corporation, Central Offices, Bangalore
Karnataka High Court · (2000) ILR (Kar) 331 : (2000) 2 KarLJ 132 : (2000) 4 KCCR 178 SN
High Courts02 Nov 1999
B.B. Bargiyavar Vs Hubli-Dharwad Municipal Corporation, Hubli
Karnataka High Court · (2000) 85 FLR 515 : (2000) ILR (Kar) 1273 : (2000) 6 KarLJ 100 : (2000) 4 KCCR 290 SN
Karnataka Municipal Corporations Act, 1976 — Section 90
High Courts02 Nov 1999
Shanthaveeraswamy and Others Vs State of Karnataka and Another
Karnataka High Court · AIR 2000 Kar 153
High Courts02 Nov 1999Dismissed
K. Mammu Vs Industrial Credit and Development Syndicate Limited and Another
Karnataka High Court · (2000) 2 KCCR 1398
High Courts29 Oct 1999
North West Karnataka Road Transport Corporation, Central Offices, Hubli and Another Vs I.H. Gadwal
Karnataka High Court · (2000) 84 FLR 761 : (1999) ILR (Kar) 4588 : (2000) 1 KarLJ 396 : (2000) 1 LLJ 667
Industrial Disputes (Karnataka Amendment) Act, 1987 — Section 10, 10 (4-A), 9 CIndustrial Disputes Act, 1947 — Section 2 A
High Courts27 Oct 1999Dismissed
The Regional Provident Fund Commissioner Vs Dev Kiran Paper Mills (P) Limited
Karnataka High Court · (2000) 2 KCCR 1114
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d), 7 AKarnataka State Finance Corporation Act, 1981 — Section 29
High Courts27 Oct 1999
The General Manager, Karnataka State Road Transport Corporation, Central Offices, Bangalore and Another Vs Smt. Housamathi Shidramappa Saladagi and Others
Karnataka High Court · (2000) 2 ACC 138 : (2000) ACJ 1556 : (2000) ILR (Kar) 170 : (2000) 1 KarLJ 537
Civil Procedure Code, 1908 (CPC) — Section 115, 24Motor Vehicles Act, 1988 — Section 165, 166, 169, 173, 176
High Courts27 Oct 1999
Regional Provident Fund Commissioner, Bangalore Vs M/s. Dev Kran Paper Mills (Private) Limited, Bangalore
Karnataka High Court · (2000) 85 FLR 251 : (2000) ILR (Kar) 703 : (2000) 1 KarLJ 1 : (2000) 1 LLJ 514
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (d), 7 AState Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 54
High Courts27 Oct 1999
D. Thimmappa Sheika and Another Vs State of Karnataka and Others
Karnataka High Court · (2000) 1 KarLJ 34
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Constitution of India, 1950 — Article 225, 226, 227
High Courts26 Oct 1999
Kum. C.P. Prathima Devi Vs Medical Council of India, New Delhi and Others
Karnataka High Court · (2000) ILR (Kar) 1159 : (2000) 3 KarLJ 554
Regulations on Postgraduate Medical Education, 1997 — Regulation 6
High Courts26 Oct 1999Allowed
Durgappa Vs Assistant Commissioner and Others
Karnataka High Court · (2000) 2 KCCR 829
Constitution of India, 1950 — Article 226, 227, 38, 46Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (1), 5 A
High Courts25 Oct 1999Dismissed
State of Karnataka Vs Ningappa Bhimappa Uppar and Others
Karnataka High Court · (2000) CriLJ 1757 : (2000) 1 KCCR 57
Evidence Act, 1872 — Section 118
High Courts25 Oct 1999
Raja Rajagopal and another Vs State of Karnataka and others
Karnataka High Court · (2000) 2 KarLJ 181