Karnataka High Court Judgments 2001

High Courts28 Dec 2001Dismissed

Karnataka ITDC Hotels Officers Association and Others Vs India Tourism Development Corporation and Others

Karnataka High Court · (2003) 115 CompCas 924 : (2002) 1 KCCR 82 SN : (2002) 2 LLJ 193 : (2004) 50 SCL 200

Companies Act, 1956 — Section 391, 393.Constitution of India, 1950 — Article 14, 16, 21

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High Courts28 Dec 2001Dismissed

M. Bhaktha Vachalam and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 1040 : (2002) 2 KarLJ 593 : (2002) 2 KCCR 967

Karnataka Municipalities Act, 1964 — Section 11 (1)

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High Courts21 Dec 2001Allowed

Smt. Sujatha and Others Vs H.M. Mallappa Naik and Another

Karnataka High Court · (2003) 1 ACC 56 : (2003) ACJ 791 : (2002) ILR (Kar) 675 : (2002) 2 KarLJ 358 : (2002) 1 KCCR 562

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 166

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High Courts21 Dec 2001Allowed

The Regional Director, Employees'' State Insurance Corporation, Bangalore Vs Cigifl Limited, Bangalore

Karnataka High Court · (2002) 93 FLR 1037 : (2002) ILR (Kar) 1768 : (2002) 3 KarLJ 161 : (2002) 2 KCCR 95 SN

Employees State Insurance Act, 1948 — Section 45 A, 77

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High Courts21 Dec 2001Dismissed

Dr. Vijayakumar Khandre and etc. Vs Prakash Khandre and others

Karnataka High Court · AIR 2002 Kar 145

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High Courts20 Dec 2001

Dr. R.R. Patil and Vs State of Karnataka and Others

Karnataka High Court · AIR 2002 Kar 211 : (2002) ILR (Kar) 300 : (2003) 4 KarLJ 331 : (2002) 1 KCCR 692

University Grants Commission Act, 1956 — Section 12 A

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High Courts14 Dec 2001Allowed

Purnima Sharma Vs State of Karnataka and Others

Karnataka High Court · AIR 2002 Kar 173 : (2002) 2 KarLJ 479 : (2002) 2 KCCR 782

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High Courts14 Dec 2001Allowed

Brijesh Singh and Another Vs State and Others

Karnataka High Court · (2002) CriLJ 1362 : (2002) ILR (Kar) 1427 : (2002) 2 KarLJ 548 : (2002) 2 RCR(Criminal) 330

Criminal Procedure Code, 1973 (CrPC) — Section 439 (1) (b)Penal Code, 1860 (IPC) — Section 109, 498A, 506

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High Courts14 Dec 2001

Mohammad Nissar Chandsab Mulla Vs State of Karnataka

Karnataka High Court · (2002) ILR (Kar) 722 : (2002) 2 KarLJ 406 : (2002) 3 KCCR 1977

Criminal Procedure Code, 1973 (CrPC) — Section 216, 239, 240, 468

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High Courts14 Dec 2001Allowed

Sri Nandi Basaveshwara Swamy Devaru, Attigere Village, Davanagere District Vs The Deputy Commissioner, Davanagere District and Others

Karnataka High Court · (2002) 3 KarLJ 669 : (2002) 2 KCCR 964

Karnataka Land Reforms Act, 1961 — Section 79 B (1)

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High Courts14 Dec 2001Allowed

Biju Ramesh and Others Vs The Chief Secretary, Department of Revenue, Government of Karnataka and Others

Karnataka High Court · (2002) 6 KarLJ 91

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 341, 342

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High Courts13 Dec 2001

Premalatha Vs The State of Karnataka and Another

Karnataka High Court · (2002) 1 KCCR 424

Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 29 (3)

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High Courts12 Dec 2001Allowed

Bangalore Metropolitan Transport Corporation, Bangalore Vs Kadiregowda

Karnataka High Court · (2002) 93 FLR 135 : (2002) ILR (Kar) 606 : (2002) 3 KarLJ 3

Constitution of India, 1950 — Article 226

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High Courts12 Dec 2001

The Divisional Controller, Karnataka State Road Transport Corporation, Bangalore Central Division, Bangalore Vs G.M.D. Murthy

Karnataka High Court · (2002) 2 KarLJ 484 : (2002) 1 KCCR 682

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 104 A

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High Courts12 Dec 2001Dismissed

Esthuri Subbaiah Setty since dead by LRs. Vs State of Karnataka and Others

Karnataka High Court · (2002) 1 KCCR 423

Karnataka Land Revenue Act, 1964 — Section 127, 128, 135 (2)

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High Courts12 Dec 2001Dismissed

Smt. Jayamma and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) 1 KCCR 419

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High Courts11 Dec 2001Dismissed

Mangalore Ganesh Beedi Works Vs Assistant Provident Fund Commissioner

Karnataka High Court · (2002) 2 KCCR 1040 : (2002) 3 LLJ 132

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (b), 6

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High Courts11 Dec 2001

Pandurang Malhar Rao More and Others Vs The Assistant Registrar of Co-operative Societies and Others

Karnataka High Court · (2002) 1 KCCR 560

Karnataka Co-operative Societies Act, 1959 — Section 29 C (8)

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High Courts11 Dec 2001

Smt. A.N. Yashoda Vs The State of Karnataka and Others

Karnataka High Court · (2002) 2 KCCR 1046

Karnataka Land Revenue Act, 1964 — Section 165

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High Courts10 Dec 2001Partly Allowed

Anand and Others Vs The Visweshwaraya Technological University, Belgaum and Others

Karnataka High Court · (2002) 3 KarLJ 186 : (2002) 1 KCCR 552

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Karnataka High Court judgments, 2001