High Courts29 Nov 2001
Batoola Jan and Another Vs G. Mohd. Basheer and Others
Karnataka High Court · (2002) 1 KCCR 233
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 129
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 4 of 46
High Courts29 Nov 2001Allowed
Karnataka State Financial Corporation, Bangalore Vs Jayavant Products Limited, Hubli
Karnataka High Court · (2002) 3 KarLJ 169 : (2002) 2 KCCR 94 SN
State Financial Corporations Act, 1951 — Section 29
High Courts29 Nov 2001Allowed
Employees'' State Insurance Corporation, Bangalore Vs Tungabhadra Steel Products Limited, Tungabhadra Dam, Hospet
Karnataka High Court · (2002) 93 FLR 377 : (2002) ILR (Kar) 1185 : (2002) 2 KarLJ 394
Employees State Insurance Act, 1948 — Section 75, 85 B
High Courts29 Nov 2001Allowed
Karnataka Bank Limited Vs Smt. Rekha Rao and Others
Karnataka High Court · (2002) 1 KCCR 367
Constitution of India, 1950 — Article 12, 226
High Courts29 Nov 2001Dismissed
Hanumantharayappa and Others Vs A. Krishnappa and Another
Karnataka High Court · (2002) 2 KCCR 1033
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 2001
Moulasab Vs Varadaraj Ningappa Guttal deceased by LRs. and Others
Karnataka High Court · (2002) 1 KCCR 232
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 2001Allowed
The Senior Regional Manager, Food Corporation of India, Bangalore and Others Vs The Food Labour Contractor Co-operative Society Limited, Mysore and Others
Karnataka High Court · (2002) ILR (Kar) 1521 : (2002) 4 KarLJ 17 : (2002) 1 KCCR 63 SN
High Courts28 Nov 2001Allowed
Food Corporation of India, New Delhi and Others Vs Food Labour Contractor Co-operative Society Limited, Bangalore
Karnataka High Court · (2002) ILR (Kar) 1322 : (2002) 3 KarLJ 192
Constitution of India, 1950 — Article 12, 14, 141
High Courts27 Nov 2001Dismissed
Shimoga Urban Development Authority and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) 2 KCCR 958
Karnataka Urban Development Authorities Act, 1987 — Section 91 (1)
High Courts23 Nov 2001Dismissed
Shivaram Udupa Vs Sharada Achar and Others
Karnataka High Court · (2002) 1 KarLJ 25 : (2002) 1 KCCR 1 SN
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts23 Nov 2001Dismissed
Dharak Limited, Bangalore Vs The Regional Director, Employees'' State Insurance Corporation, Bangalore and Another
Karnataka High Court · (2002) 92 FLR 705 : (2001) ILR (Kar) 5674 : (2002) 2 KarLJ 446 : (2002) 1 KCCR 365
Employees State Insurance Act, 1948 — Section 45 A, 75
High Courts23 Nov 2001Allowed
Pharmacy Council of India, New Delhi and Another Vs Smt. Archna Patwari and Others
Karnataka High Court · (2002) ILR (Kar) 22 : (2002) 3 KarLJ 178 : (2002) 1 KCCR 61 SN
Pharmacy Act, 1948 — Section 31, 32
High Courts23 Nov 2001Dismissed
G.V. Venkatesh Babu and Another Vs Krishna Kumar
Karnataka High Court · (2002) ACJ 1998 : (2002) 93 FLR 126 : (2002) ILR (Kar) 812 : (2002) 2 KarLJ 277 : (2002) 1 KCCR 477
High Courts23 Nov 2001
Rajanna Vs Proprietor, Cupid Food Product
Karnataka High Court · (2003) ACJ 250 : (2003) 96 FLR 446 : (2002) ILR (Kar) 1256 : (2002) 6 KarLJ 191
Workmens Compensation Act, 1923 — Section 10 B, 4 (1) (c) (ii)
High Courts22 Nov 2001Allowed
Muneer Ahmed Qureshi, Muneer @ Gaun Muneer Vs State of Karnataka
Karnataka High Court · (2002) 1 KCCR 1
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 395
High Courts22 Nov 2001Allowed
Prof. M.S. Ramaraju Vs The State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 471
Constitution of India, 1950 — Article 226
High Courts21 Nov 2001
S.S. Puri alias Hotte Paksha Rangaswamy Vs The Forest Range Officer and Another
Karnataka High Court · (2002) 1 KCCR 355
Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts21 Nov 2001Allowed
S.K. Katoch Vs Ministry of Defence and Others
Karnataka High Court · (2002) 1 KCCR 357
Army Act, 1950 — Section 20 (3)
High Courts21 Nov 2001Allowed
A. Diwakara Naik Vs The Karnataka State Transport Authority, Bangalore and Others
Karnataka High Court · (2003) 1 ACC 394 : (2002) ILR (Kar) 1357 : (2002) 4 KarLJ 230 : (2002) 3 KCCR 242 SN
Motor Vehicles Act, 1988 — Section 80 (3)
High Courts21 Nov 2001Allowed
Mohammad Naaseer Vs Abdul Majid and Others
Karnataka High Court · (2002) ILR (Kar) 3139 : (2002) 2 KarLJ 421 : (2002) 2 KCCR 114 SN
Karnataka Panchayat Raj Act, 1993 — Section 64