High Courts07 Oct 1999
R.K. Agrawal and another Vs B.P.K. Johri and others
Karnataka High Court · (2001) 1 KarLJ 170
Arbitration and Conciliation Act, 1996 — Section 12 (3) (a), 13 (4), 13 (5), 34Constitution of India, 1950 — Article 14
COURT ARCHIVE
Karnataka High Court judgments
47,790 judgments · page 1,689 of 2,390
High Courts07 Oct 1999Allowed
N. Muniyappa and Others Vs The New India Assurance Limited and Others
Karnataka High Court · (2000) 2 KCCR 895
High Courts07 Oct 1999Allowed
Andavar Finance Corporation Vs V. Murthy and Another
Karnataka High Court · AIR 2000 Kar 236
Partnership Act, 1932 — Section 69 (2)
High Courts06 Oct 1999
Karnataka Bank Limited, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (2000) 2 KarLJ 396 : (2000) 2 KCCR 858
Mysore (now Karnataka) Weights and Measures (Enforcement) Act, 1958 — Section 11Standards of Weights and Measures (Enforcement) Act, 1985 — Section 24Standards of Weights and Measures Act, 1976 — Section 2 (z)
High Courts06 Oct 1999Dismissed
Tungabhadra Industries Ltd. Vs Crown Oil and Dal Industries
Karnataka High Court · (2002) 109 CompCas 468
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22 (1)
High Courts05 Oct 1999Dismissed
State of Karnataka Vs Mallappa Dyavappa Harijan @ Talawar and Others
Karnataka High Court · (2000) 2 KCCR 1321
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts05 Oct 1999
Smt. Pushpavathi and Others Vs The Chairman and Managing Director, Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (2000) ILR (Kar) 1901 : (2000) 6 KarLJ 308 : (2000) 2 KCCR 25 SN
Industrial Disputes Act, 1947 — Section 12, 18 (1)Workmens Compensation Act, 1923 — Section 2 (1) (l)
High Courts05 Oct 1999
M/s. Klen And Marshalls Manufacturers And Exporters Limited, Bangalore Vs State of Jammu And Kashmir And Another
Karnataka High Court · (2000) 100 CompCas 180 : (2000) 2 KarLJ 435 : (2000) 1 KCCR 43
Constitution of India, 1950 — Article 226 (2), 227Criminal Procedure Code, 1973 (CrPC) — Section 482, 91
High Courts05 Oct 1999
Krishna Reddy Vs State of Karnataka And Others
Karnataka High Court · (2001) 3 KarLJ 44
Agricultural Marketing Act, 1958 — Section 19 (3)Constitution of India, 1950 — Article 226, 227
High Courts05 Oct 1999
Pruthvi Educational Trust, Bangalore Vs Bar Council of India, New Delhi and Others
Karnataka High Court · (2000) ILR (Kar) 1808 : (2000) 4 KarLJ 78 : (2000) 2 KCCR 26 SN
Advocates Act, 1961 — Section 23, 29, 33, 7 (1) (m)Bar Council of India Rules, 1961 — Rule 12, 13Constitution of India, 1950 — Article 14
High Courts05 Oct 1999Dismissed
G.M.S. Prabhu Vs Canara Bank
Karnataka High Court · (1999) ILR (Kar) 4500 : (2000) 3 KCCR 1871 : (2001) 3 LLJ 354
Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 24, 3 (1), 6Constitution of India, 1950 — Article 226
High Courts05 Oct 1999
Smt. Kempajamma Vs Oriental Insurance Company Limited and Another
Karnataka High Court · (2000) 2 ACC 60
Constitution of India, 1950 — Article 226
High Courts04 Oct 1999Dismissed
Union of India (UOI) and Others Vs Vikrant Tyres Ltd.
Karnataka High Court · (2000) 67 ECC 363
High Courts04 Oct 1999
State of Karnataka Vs Adivappa Yallappa Gainal alias Ganganal and Others
Karnataka High Court · (2000) CriLJ 2148
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts04 Oct 1999
S. Bangarappa Vs State
Karnataka High Court · (2000) ILR (Kar) 637 : (2000) 3 KarLJ 432 : (2000) 2 KCCR 783
Criminal Procedure Code, 1973 (CrPC) — Section 482, 8 (1)Penal Code, 1860 (IPC) — Section 161, 165, 165 APrevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17
High Courts01 Oct 1999Allowed
H. Maregowda and etc. Vs Thippamma and Others
Karnataka High Court · AIR 2000 Kar 169 : (2000) 2 KCCR 9 SN
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 101, 103, 114Negotiable Instruments Act, 1881 (NI) — Section 118, 121
High Courts01 Oct 1999
M. Ratnavarma Padival Vs Karnataka Theatres Ltd. and Others
Karnataka High Court · (2002) 112 CompCas 282 : (2000) 1 KCCR 111
Companies Act, 1956 — Section 88, 89
High Courts01 Oct 1999
K.N. Eswara Rao Vs M/s. K.H. Shama Rao and Sons, Bangalore and others
Karnataka High Court · (2001) 103 CompCas 306 : (2000) ILR (Kar) 228 : (2000) 1 KarLJ 589
Companies Act, 1956 — Section 11, 397, 398, 433, 433 (f)
High Courts01 Oct 1999
Surana Pharmaceuticals Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2000) 243 ITR 218
Income Tax Act, 1961 — Section 2 (47) (vi), 256 (1), 32 (1)
High Courts01 Oct 1999
United India Insurance Company Limited, Bangalore Vs Chandamma and Others
Karnataka High Court · (2000) 2 ACC 631 : (2000) 2 ACC 574 : (2001) ACJ 1351 : (2000) ILR (Kar) 1302 : (2000) 2 KarLJ 462
Motor Vehicles Act, 1988 — Section 149 (1), 149 (2) (a) (i), 177, 192, 86