High Courts06 Nov 2001Dismissed
State Vs K.V. Nanjundaiah and Another
Karnataka High Court · (2002) ILR (Kar) 79 : (2002) 2 KarLJ 24 : (2002) 3 KCCR 241 SN
Penal Code, 1860 (IPC) — Section 34, 409
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 6 of 46
High Courts06 Nov 2001
State of Karnataka Vs K.V. Nanjundaiah and Another
Karnataka High Court · (2002) 3 KCCR 1975
Penal Code, 1860 (IPC) — Section 34, 409
High Courts05 Nov 2001
Condominium of Residents and Employees of Academy of General Education, Udupi Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 5677 : (2001) 6 KarLJ 552 : (2002) 1 KCCR 249
High Courts05 Nov 2001Dismissed
Aswath Vs Commissioner of Income Tax
Karnataka High Court · (2002) 257 ITR 554
Finance Act, 1997 — Section 64 (1)Income Tax Act, 1961 — Section 132
High Courts03 Nov 2001Dismissed
Rudrachar Vs Director of Income Tax (Inv.) and Others
Karnataka High Court · (2002) 178 CTR 314 : (2002) 257 ITR 549
Income Tax Act, 1961 — Section 132
High Courts03 Nov 2001Dismissed
Ganesha Shettigar and Others Vs The Chief Secretary to Government of Karnataka, Bangalore and Others
Karnataka High Court · (2001) 6 KarLJ 555
High Courts02 Nov 2001Dismissed
Shakti Prakash Metal Finishers Private Limited, Bangalore Vs Hindustan Machine Tools Limited (HMT Limited), Bangalore and Another
Karnataka High Court · (2002) ILR (Kar) 19 : (2001) 6 KarLJ 467 : (2002) 1 KCCR 285
Companies Act, 1956 — Section 433
High Courts02 Nov 2001Dismissed
Nagaveni Bhat and Others Vs Canara Leasing Limited and Others
Karnataka High Court · (2001) ILR (Kar) 5569 : (2002) 1 KarLJ 177 : (2002) 1 KCCR 338
Companies Act, 1956 — Section 433 (e)
High Courts31 Oct 2001
J.C. Tukol Vs Management of Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2002) 5 KarLJ 602 : (2002) 1 KCCR 6 SN
Industrial Disputes Act, 1947 — Section 11
High Courts31 Oct 2001Allowed
The Assistant Executive Engineer O. and M. Rural Sub-Division KEB Vs Milind Dolli
Karnataka High Court · AIR 2002 Kar 120
Electricity Act, 1910 — Section 24, 26
High Courts31 Oct 2001Allowed
The Assistant Executive Engineer (El.) O and M Rural Sub-Division K.E.B. now KPTCL Vs Sri Milind Dolli
Karnataka High Court · (2002) 1 KCCR 103
Electricity Act, 1910 — Section 24, 26
High Courts29 Oct 2001Dismissed
Basavanthappa Vs The Deputy Director of Land Records and Another
Karnataka High Court · (2002) 1 KCCR 251
Karnataka Land Revenue Rules, 1966 — Rule 21 (2) (b)
High Courts29 Oct 2001Dismissed
Nityanand Vs Jamuna Prakash
Karnataka High Court · (2002) 1 ALT(Cri) 381 : (2002) 1 CivCC 468 : (2001) ILR (Kar) 5469 : (2002) 1 KarLJ 448 : (2001) 4 KCCR 440 SN
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Oct 2001
Harsha N.S. Vs All India Council for Technical Education, New Delhi and Others
Karnataka High Court · AIR 2002 Kar 49 : (2002) ILR (Kar) 397
Constitution of India, 1950 — Article 14
High Courts19 Oct 2001Dismissed
Moazam Shah Khan and Others Vs The Vice-Chancellor, Rajiv Gandhi University of Health Sciences, Bangalore and Others
Karnataka High Court · (2002) ILR (Kar) 1146 : (2002) 1 KarLJ 56 : (2002) 1 KCCR 53 SN
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35
High Courts19 Oct 2001Dismissed
Rail India Technical and Economic Services Limited Vs Ravi Constructions and Another
Karnataka High Court · (2002) 1 KarLJ 419 : (2002) 1 KCCR 51 SN
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 230
High Courts19 Oct 2001
K.G. Srinivasamurthy Vs Habib Khathun and Others
Karnataka High Court · (2002) 2 ACC 510 : (2002) 1 ACC 557 : (2002) ACJ 557 : (2002) 1 KCCR 49 SN
Motor Vehicles Act, 1988 — Section 149, 149 (2) (a) (ii), 149 (4)
High Courts19 Oct 2001
Chikkappa and Others Vs State
Karnataka High Court · (2002) CriLJ 518 : (2001) ILR (Kar) 5483 : (2002) 1 KarLJ 61 : (2001) 4 KCCR 442 SN : (2002) 2 RCR(Criminal) 400
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 506
High Courts19 Oct 2001Partly Allowed
Neelappa Vs Banapayya and Another
Karnataka High Court · (2002) 3 KarLJ 483
High Courts19 Oct 2001Dismissed
Union of India and Another Vs Rao Constructions, Bangalore and Another
Karnataka High Court · (2002) 1 KarLJ 114
Arbitration Act, 1940 — Section 30, 31 (4), 33, 39