COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 10 of 46

High Courts25 Sept 2001

Ramakrishna Reddy Vs The Manager, Purchase, Hindustan Machine Tools Limited and Another

Karnataka High Court · (2002) 2 ACC 676 : (2003) ACJ 105 : (2002) ILR (Kar) 1905 : (2002) 1 KarLJ 500 : (2002) 4 KCCR 313 SN

Motor Vehicles Act, 1988 — Section 170

High Courts24 Sept 2001Dismissed

Employees'' State Insurance Corporation, Bangalore Vs Lucktex III, Bangalore

Karnataka High Court · (2002) 95 FLR 468 : (2002) ILR (Kar) 3929 : (2002) 2 KarLJ 546

Employees State Insurance Act, 1948 — Section 2 (22)

High Courts24 Sept 2001Dismissed

State of Karnataka and Others Vs Ramappa and Others

Karnataka High Court · (2002) ILR (Kar) 35 : (2002) 2 KarLJ 12

Constitution of India, 1950 — Article 14, 243Q, 243T

High Courts24 Sept 2001

A.Y. Nayak (Since Deceased) by L.Rs Vs Personnel Manager, Syndicate Bank, Manipal and Another

Karnataka High Court · (2002) ILR (Kar) 144 : (2002) 1 KarLJ 85 : (2002) 3 KCCR 237 SN

Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 3 (1)

High Courts24 Sept 2001Dismissed

Bistappa Rama Naik Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 191 : (2002) 1 KarLJ 105 : (2001) 4 KCCR 235 SN

High Courts21 Sept 2001Allowed

State of Karnataka Vs Siddappa Satyappa Jagadal

Karnataka High Court · (2002) CriLJ 314 : (2001) 4 KCCR 292 SN

Penal Code, 1860 (IPC) — Section 302

High Courts21 Sept 2001Dismissed

Samrat Ashok Exports Ltd. Vs Asst. Provident Fund Commissioner and Recovery Officer and Others

Karnataka High Court · AIR 2002 Kar 61

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B

High Courts21 Sept 2001Dismissed

N. Rajagopalan Vs Juanki Ballabh and Another

Karnataka High Court · (2001) ILR (Kar) 5062 : (2002) 1 KarLJ 465 : (2001) 4 KCCR 295 SN

High Courts21 Sept 2001Dismissed

Hanamawwa Vs B. Alla Baksh and Others

Karnataka High Court · (2001) ILR (Kar) 5566 : (2002) 2 KarLJ 164

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

High Courts21 Sept 2001Partly Allowed

Union of India (UOI) and Another Vs State of Karnataka and Another

Karnataka High Court · (2002) 126 STC 501

Constitution of India, 1950 — Article 285

High Courts21 Sept 2001Allowed

M.K. Hegde Constructions Private Limited, Dharwad Vs The Karnatak University, Dharwad and Others

Karnataka High Court · AIR 2002 Kar 41 : (2002) 2 KarLJ 581

Constitution of India, 1950 — Article 14

High Courts21 Sept 2001

Cauvery Achayya and Others Vs Shri Syed Mukthar

Karnataka High Court · (2001) CriLJ 4532 : (2002) 1 KCCR 47 SN

Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts21 Sept 2001Dismissed

State Bank of Travancore Vs Recovery Officer, Employees Provident Fund Organisation and Others

Karnataka High Court · (2002) 95 FLR 318 : (2003) 1 LLJ 88

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 AB

High Courts19 Sept 2001Dismissed

S. Vasupalaiah Vs The Vysya Bank, Kodagenahalli Branch

Karnataka High Court · (2002) 1 CivCC 594 : (2002) 112 CompCas 394 : (2001) ILR (Kar) 5015 : (2002) 1 KarLJ 296 : (2001) 4 KCCR 436 SN : (2002) 2 RCR(Civil) 494

Contract Act, 1872 — Section 171

High Courts19 Sept 2001

Keshavamurthy Vs State

Karnataka High Court · (2002) CriLJ 103 : (2001) ILR (Kar) 5657 : (2002) 1 KarLJ 532 : (2001) 4 KCCR 2725

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338

High Courts18 Sept 2001Allowed

Catholic Board of Education, Mangalore Vs Theresa D''Souza

Karnataka High Court · (2002) 1 KarLJ 210

High Courts18 Sept 2001Dismissed

Karnataka State Road Transport Corporation, Central Offices, Bangalore Vs K. Prahalada Vaidya

Karnataka High Court · (2001) ILR (Kar) 5459 : (2002) 1 KarLJ 543 : (2001) 4 KCCR 438 SN

High Courts18 Sept 2001Dismissed

Shivalingamma and Others Vs Ashraya Yojana Committee Huliyur Durga Constituency and Others

Karnataka High Court · (2002) 4 KCCR 2571

Karnataka Land Revenue Act, 1964 — Section 71, 94 A

High Courts14 Sept 2001

State of Karnataka and Others Vs K. Madhava and Another

Karnataka High Court · (2002) 4 KarLJ 188 : (2002) 1 KCCR 26

Constitution of India, 1950 — Article 20

High Courts14 Sept 2001Dismissed

Munichannaiah and others Vs State of Karnataka and others

Karnataka High Court · AIR 2002 Kar 337 : (2001) ILR (Kar) 5253 : (2001) 5 KarLJ 534 : (2001) 4 KCCR 366 SN

Constitution of India, 1950 — Article 14