COURT ARCHIVE

Karnataka High Court judgments, 2001

919 judgments · page 3 of 46

High Courts05 Dec 2001Allowed

N.A. Gangamma and Others Vs K.S. Yakub and Others

Karnataka High Court · (2002) 2 ACC 190 : (2003) ACJ 1040 : (2002) ILR (Kar) 647 : (2002) 2 KarLJ 39 : (2002) 1 KCCR 273

Motor Vehicles Act, 1988 — Section 173 (1)Penal Code, 1860 (IPC) — Section 304 A

Read judgment

High Courts05 Dec 2001Dismissed

Siruguppa Sugars and Chemicals Limited, Gauribidanur Vs The Commissioner of Labour, Government of Karnataka and Others

Karnataka High Court · (2002) 95 FLR 171 : (2002) 3 KarLJ 273 : (2002) 1 KCCR 524

Industrial Disputes Act, 1947 — Section 25 MSick Industrial Companies (Special Provisions) Act, 1985 — Section 22

Read judgment

High Courts05 Dec 2001

Prabhakar Rao P. Vs The Land Tribunal and Others

Karnataka High Court · (2002) 1 KCCR 518

Karnataka Land Reforms Act, 1961 — Section 2 (18)

Read judgment

High Courts04 Dec 2001

Managing Director, KSRTC Vs K.S. Venkataramappa and Others

Karnataka High Court · (2002) 1 KCCR 269

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts04 Dec 2001

Managing Director, K.S.R.T.C. Vs Venkataramappa K.S. and Others

Karnataka High Court · (2002) 2 ACC 81

Read judgment

High Courts04 Dec 2001Allowed

Managing Director, K.S.R.T.C., Bangalore Vs Venkataramappa K.S. and Others

Karnataka High Court · (2003) ACJ 597 : (2002) ILR (Kar) 887 : (2002) 2 KarLJ 345

Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts04 Dec 2001Partly Allowed

Bhaskar Rao and Others Vs Arunkumar

Karnataka High Court · (2002) 2 ACC 108 : (2003) ACJ 332 : (2002) ILR (Kar) 615 : (2002) 2 KarLJ 176 : (2002) 1 KCCR 400

Read judgment

High Courts04 Dec 2001Allowed

Bhoganna Vs Managing Director, Karnataka State Road Transport Corporation

Karnataka High Court · (2003) ACJ 150 : (2002) 2 KCCR 139 SN

Read judgment

High Courts03 Dec 2001Dismissed

Ashit Shetty and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) 3 KarLJ 240 : (2002) 1 KCCR 392

Bangalore Development Authority Act, 1976 — Section 19 (1)

Read judgment

High Courts03 Dec 2001Dismissed

Sampangiramaiah Vs Venkatamma

Karnataka High Court · (2002) 1 KCCR 85

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115

Read judgment

High Courts30 Nov 2001Allowed

D. Basavana Gowda and Another Vs The Deputy Registrar of Co-operative Societies and Others

Karnataka High Court · (2002) 1 KCCR 75

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

Read judgment

High Courts30 Nov 2001Dismissed

Sayed Abdul Ala and Others Vs Intelligence Officer, Narcotics Control Bureau

Karnataka High Court · (2002) 1 KCCR 378

Criminal Procedure Code, 1973 (CrPC) — Section 397Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 53

Read judgment

High Courts30 Nov 2001Dismissed

State Vs Bhimraj Ramappa Naik and Others

Karnataka High Court · (2001) ILR (Kar) 5592 : (2002) 1 KarLJ 600

Penal Code, 1860 (IPC) — Section 34, 504

Read judgment

High Courts30 Nov 2001Allowed

Basavanni Shankar Ammanagi Vs Smt. Keshavva and Others

Karnataka High Court · (2002) ILR (Kar) 581 : (2002) 1 KCCR 67 SN

Karnataka Land Revenue Act, 1964 — Section 49

Read judgment

High Courts30 Nov 2001

Smt. Sanjeevini Ananda Awate and Others Vs The Managing Director, Hiranyakeshi Sahakara Sakkare Karkhane, Nippani and Another

Karnataka High Court · (2002) ACJ 1814 : (2002) 4 KarLJ 28 : (2003) 1 KCCR 689

Civil Procedure Code, 1908 (CPC) — Section 98 (2)Interest Act, 1978 — Section 3, 4

Read judgment

High Courts30 Nov 2001Dismissed

K.M. Nanjappa Vs N. Nagaraj

Karnataka High Court · (2002) 2 KarLJ 250 : (2002) 1 KCCR 263

Karnataka Rent Control Act, 1961 — Section 21 C

Read judgment

High Courts30 Nov 2001Dismissed

H. Nagaraj Vs State

Karnataka High Court · (2002) ILR (Kar) 556 : (2002) 2 KarLJ 144 : (2002) 4 KCCR 2574

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 19, 7

Read judgment

High Courts30 Nov 2001Allowed

Gulbarga University, Gulbarga Vs Mallikarjun

Karnataka High Court · (2002) 2 KarLJ 398 : (2002) 1 KCCR 502

Arbitration and Conciliation Act, 1996 — Section 16, 34, 7Civil Procedure Code, 1908 (CPC) — Section 115, 47

Read judgment

High Courts30 Nov 2001Dismissed

Khasim Hussain Vs Gadigi Pratap

Karnataka High Court · (2002) 1 KCCR 390

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts30 Nov 2001Dismissed

M. Nagaraj Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 903

Criminal Procedure Code, 1973 (CrPC) — Section 227Prevention of Corruption Act, 1988 — Section 7

Read judgment