High Courts21 Nov 2001Dismissed
The Executive Engineer, Minor Irrigation Division and Others Vs Prabhakar
Karnataka High Court · (2002) 1 KCCR 353
Industrial Disputes Act, 1947 — Section 25 B, 25 F
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 5 of 46
High Courts20 Nov 2001Allowed
A.G. Lakshminarayana Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 458
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts20 Nov 2001Allowed
Sachidanandamurthy Vs Tripajit Singh
Karnataka High Court · (2002) 2 KCCR 1345
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Nov 2001Dismissed
G.A. Udaya Vs The Secretary, Ministry for Petroleum and Natural Gases, Government of India, New Delhi and Others
Karnataka High Court · (2002) 1 KarLJ 46 : (2002) 1 KCCR 15 SN
High Courts19 Nov 2001Dismissed
All India Vijaya Bank Officers Association and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2001) ILR (Kar) 5640 : (2002) 2 LLJ 129
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 12 (2)Constitution of India, 1950 — Article 14, 21, 43A
High Courts09 Nov 2001Allowed
Shivasharanappa Vs The State
Karnataka High Court · (2002) 1 KCCR 287
Criminal Procedure Code, 1973 (CrPC) — Section 375, 387
High Courts09 Nov 2001
Shivmoni Steel Tubes Limited (In Liquidation), Bangalore Vs A. Murali
Karnataka High Court · (2002) ILR (Kar) 387 : (2001) 6 KarLJ 563 : (2002) 1 KCCR 58 SN
Companies Act, 1956 — Section 257, 543 (1)
High Courts09 Nov 2001
Betco Enterprises Vs Pradhan Perfumers
Karnataka High Court · (2002) 1 KCCR 116
Trade Marks Act, 1999 — Section 23
High Courts09 Nov 2001Allowed
Vasudevamurthy and Another Vs The Director of Public Libraries, Bangalore and Others
Karnataka High Court · (2002) 2 KarLJ 590 : (2002) 1 KCCR 8 SN
High Courts09 Nov 2001Allowed
M. Ravindran Vs The Management of Bharat Electronics Limited
Karnataka High Court · (2002) 1 KCCR 90
Penal Code, 1860 (IPC) — Section 381
High Courts09 Nov 2001Allowed
Bharat Earth Movers Limited and Others Vs Union of India and Others
Karnataka High Court · (2002) 1 KarLJ 588 : (2002) 1 KCCR 59 SN
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts09 Nov 2001Dismissed
Ramanagouda Siddanagouda Biradar and Others Vs Basavantraya Madivalappa Mulimani and Others
Karnataka High Court · AIR 2002 Kar 96 : (2002) 1 CivCC 263 : (2001) ILR (Kar) 5474 : (2001) 6 KarLJ 545 : (2001) 4 KCCR 441 SN
Civil Procedure Code, 1908 (CPC) — Section 54Transfer of Property Act, 1882 — Section 52
High Courts08 Nov 2001Allowed
Balsara Hygiene Products Ltd. Vs Joint Commissioner of Commercial Taxes (Appeals), Bangalore Division and Another
Karnataka High Court · (2002) 126 STC 61
Karnataka Sales Tax Act, 1957 — Section 20 (3), 5 (3)
High Courts08 Nov 2001Allowed
Bangalore Metropolitan Transport Corporation, Bangalore Vs D. Narayanaswamy
Karnataka High Court · (2002) 1 KarLJ 459
High Courts08 Nov 2001Allowed
State of Karnataka Vs B. Narayana Reddy
Karnataka High Court · (2002) CriLJ 845 : (2002) 2 KarLJ 80 : (2002) 1 KCCR 308
Criminal Procedure Code, 1973 (CrPC) — Section 8Prevention of Corruption Act, 1988 — Section 13 (2)
High Courts08 Nov 2001Allowed
V. Chandru and Others Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 1676 : (2002) ILR (Kar) 1205 : (2002) 2 KarLJ 425 : (2002) 1 KCCR 347
Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 482
High Courts08 Nov 2001
Mrs. Sahira and Others Vs T.A. Sundar Raj and Others
Karnataka High Court · (2002) 2 ACC 490
High Courts07 Nov 2001Partly Allowed
Papa Nayaka and Another Vs Krishnamurthy and Others
Karnataka High Court · (2002) 2 ACC 24 : (2003) ACJ 558 : (2002) ILR (Kar) 915 : (2002) 3 KarLJ 93 : (2002) 1 KCCR 341
Motor Vehicles Act, 1988 — Section 168
High Courts07 Nov 2001
Fakirappa Vs Shiddalingappa and Another
Karnataka High Court · (2002) 1 CivCC 275 : (2002) CriLJ 1926 : (2002) ILR (Kar) 181 : (2002) 1 KarLJ 119 : (2002) 1 KCCR 53 : (2002) 1 RCR(Criminal) 735
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Nov 2001Allowed
Karnataka Couriers'' Cargo and General Employees Union Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1016 : (2002) 1 KCCR 57 SN : (2002) 4 LLJ 171
Industrial Disputes Act, 1947 — Section 31, 34