High Courts14 Sept 2001
Shree Shivananda Shivyogi and Rajendra Mahaswamiji Vs H.S. Siddaramaiah and Others
Karnataka High Court · (2001) 4 KCCR 2788
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 11 of 46
High Courts13 Sept 2001Allowed
Shailaja Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 761 : (2002) 1 KarLJ 247 : (2002) 1 KCCR 25 SN : (2002) 2 RCR(Criminal) 423
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Seeds Act, 1966 — Section 6
High Courts13 Sept 2001Allowed
A. Basavarajappa Vs Tahsildar, Davanagere and Others
Karnataka High Court · (2002) 2 KarLJ 619 : (2001) 4 KCCR 2787
Karnataka Land Revenue Act, 1964 — Section 140 (2), 61
High Courts13 Sept 2001Dismissed
I.T.I. Limited Vs I.T.I. Ex/Vr Employees/Officers Welfare Association, Bangalore and Another
Karnataka High Court · (2002) ILR (Kar) 54 : (2002) 1 KarLJ 333 : (2002) 3 KCCR 236 SN
High Courts13 Sept 2001Allowed
Prakash Leasing Limited Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1386 : (2002) 1 KarLJ 517 : (2002) 1 KCCR 26 SN
Motor Vehicles Act, 1988 — Section 51
High Courts13 Sept 2001Allowed
Basappa and Another Vs Shobha and Others
Karnataka High Court · (2001) ILR (Kar) 4704 : (2001) 6 KarLJ 87 : (2001) 4 KCCR 425 SN
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Sept 2001Dismissed
K. Vasudeva Vs D.R. Neelappa Reddy
Karnataka High Court · (2002) 4 KarLJ 183
Transfer of Property Act, 1882 — Section 105
High Courts12 Sept 2001Partly Allowed
Bangalore Rural District and Marketing Co-operative Society Limited and Others Vs Bangalore Mahanagar Palike, Bangalore and Others
Karnataka High Court · AIR 2002 Kar 67 : (2002) 1 KarLJ 572
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 182
High Courts12 Sept 2001Dismissed
Canara Bank, Chamarajamohalla Branch, Mysore District Vs M.D. Chikkaswamy
Karnataka High Court · AIR 2002 Kar 100 : (2002) 1 CivCC 317 : (2003) 115 CompCas 542 : (2001) ILR (Kar) 5104 : (2001) 6 KarLJ 334 : (2001) 4 KCCR 285 SN
Banking (Regulation) Act, 1949 — Section 21 A
High Courts12 Sept 2001Dismissed
Delphine Ann Mascarenhas Vs Mervyin J.A. Menezes and Another
Karnataka High Court · (2001) ILR (Kar) 4883 : (2001) 6 KarLJ 81 : (2001) 4 KCCR 2548
Succession Act, 1925 — Section 124, 131
High Courts11 Sept 2001Allowed
Smt. Tulasamma and Others Vs G. Ravikumar and Others
Karnataka High Court · (2002) 1 KCCR 96
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts11 Sept 2001Dismissed
Commissioner of Central Excise, Mangalore Vs Lamina Foundries Limited, Nitte, Karkala
Karnataka High Court · (2001) 78 ECC 323 : (2000) ECR 17 : (2001) 134 ELT 353 : (2001) 5 KarLJ 545
Central Excise Act, 1944 — Section 35 G (3)
High Courts11 Sept 2001Dismissed
R. Krishne Gowda Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 8
High Courts11 Sept 2001Allowed
Gurusiddamma Vs Hanumanthappa and Others
Karnataka High Court · (2002) ILR (Kar) 612 : (2002) 1 KarLJ 478
High Courts10 Sept 2001Dismissed
Hanumanthi Vs PCH Marketing Services, Bangalore
Karnataka High Court · (2001) CriLJ 4438 : (2002) ILR (Kar) 2429 : (2001) 6 KarLJ 63
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Sept 2001Allowed
Sri Vanivilasa Rural Education Vidya Samsthe and Another Vs L.S. Mallikarjunaiah
Karnataka High Court · (2001) ILR (Kar) 4921 : (2002) 1 KarLJ 43 : (2001) 4 KCCR 434 SN
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 4, 5
High Courts07 Sept 2001Dismissed
Naresh Babu and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) CriLJ 4435 : (2003) 1 DMC 416 : (2002) ILR (Kar) 228 : (2002) 1 KarLJ 218 : (2002) 3 KCCR 235 SN
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts07 Sept 2001Dismissed
V.R. Narasimha Murthy Vs Harish Kumar and Others
Karnataka High Court · AIR 2002 Kar 116 : (2001) ILR (Kar) 4630 : (2001) 6 KarLJ 1 : (2001) 4 KCCR 225 SN
High Courts07 Sept 2001
Mahendra Labs Private Limited, Bangalore Vs State of Karnataka and others
Karnataka High Court · (2001) 5 KarLJ 604
Constitution of India, 1950 — Article 14
High Courts06 Sept 2001Dismissed
Kap Chem Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 5629 : (2002) 1 KarLJ 76
Constitution of India, 1950 — Article 226, 227