High Courts08 Oct 2001Dismissed
Narayana Devadiga by L.Rs Vs Sharada and Others
Karnataka High Court · (2002) 1 KarLJ 581 : (2002) 1 KCCR 219
Karnataka Land Reforms Act, 1961 — Section 48 A
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 8 of 46
High Courts08 Oct 2001Dismissed
B. Halappa Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KarLJ 198
High Courts06 Oct 2001
T.V. Krishnaiah Achar Vs The State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 231
High Courts06 Oct 2001Allowed
Syndicate Bank, Bangalore Vs Chamundi Industries and Others
Karnataka High Court · AIR 2002 Kar 56 : (2002) 112 CompCas 394(1) : (2002) ILR (Kar) 695
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 24
High Courts06 Oct 2001Allowed
K.N. Manjunath Vs R.P. Laxman and Others
Karnataka High Court · (2001) ILR (Kar) 5587 : (2002) 1 KarLJ 275
Karnataka Land Revenue Act, 1964 — Section 50
High Courts06 Oct 2001Dismissed
The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division Vs C.A. Erappa
Karnataka High Court · (2003) 2 KarLJ 243 : (2002) 1 KCCR 648
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10
High Courts06 Oct 2001
Commissioner of Income Tax Vs Sudharshan Silks and Sarees
Karnataka High Court · (2001) 171 CTR 256 : (2002) ILR (Kar) 82 : (2002) 253 ITR 145 : (2002) 120 TAXMAN 152
Income Tax Act, 1961 — Section 256 (1), 271 (1) (c)
High Courts06 Oct 2001Allowed
M.C. Ingalagavi and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KarLJ 352 : (2002) 1 KCCR 35 SN
Constitution of India, 1950 — Article 14, 226
High Courts06 Oct 2001Dismissed
Laxman Omanna Bhamane Vs State of Karnataka and Others
Karnataka High Court · (2002) 92 FLR 1031 : (2002) ILR (Kar) 443 : (2002) 2 KarLJ 208 : (2002) 1 KCCR 36 SN
Constitution of India, 1950 — Article 30Karnataka Shops and Commercial Establishments Rules, 1963 — Rule 24A
High Courts06 Oct 2001Allowed
Indushekar B.S. and Others Vs The Special Land Acquisition Officer
Karnataka High Court · (2004) ILR (Kar) 2978
Karnataka Stamp Act, 1957 — Section 45 B, 45 B (3)Land Acquisition Act, 1894 — Section 18 (1)
High Courts06 Oct 2001
Syndicate Bank Vs Chamundi Industries and Others
Karnataka High Court · (2002) 1 KCCR 652
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17
High Courts05 Oct 2001Dismissed
Sri Krishna and Others Vs Superintendent of Police and Others
Karnataka High Court · (2002) 1 KCCR 11
High Courts05 Oct 2001
V.B. Dhanaraju Vs Cauvery Gramin Bank, Mysore and Another
Karnataka High Court · (2002) 1 KarLJ 250
Civil Procedure Code, 1908 (CPC) — Section 148 AConstitution of India, 1950 — Article 226
High Courts05 Oct 2001Dismissed
Ningappa Basappa Harijan and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KarLJ 302
Karnataka Land Reforms Act, 1961 — Section 106
High Courts05 Oct 2001Allowed
T.K. Murugendrappa Vs Karnataka State Agro Industries Corporation Limited, Bangalore
Karnataka High Court · (2002) ILR (Kar) 1471 : (2002) 1 KarLJ 21 : (2002) 1 KCCR 34 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27 (1)
High Courts05 Oct 2001Dismissed
Krishna and Others Vs Superintendent of Police, Gulbarga District and Others
Karnataka High Court · (2002) ILR (Kar) 1082 : (2002) 1 KarLJ 12
High Courts04 Oct 2001
Uday Shankar Bhat K. Vs Union of India (UOI) and Others
Karnataka High Court · (2002) 1 KCCR 211
Constitution of India, 1950 — Article 226, 227Karnataka Panchayat Raj Act, 1993 — Section 2 (13)
High Courts04 Oct 2001Dismissed
Uday Shankar Bhat Vs Union of India and Others
Karnataka High Court · (2002) ILR (Kar) 2056 : (2002) 1 KarLJ 190
Factories Act, 1948 — Section 2 (M)
High Courts03 Oct 2001Dismissed
Shashikala Vs S. Savithri and Another
Karnataka High Court · (2001) ILR (Kar) 5209 : (2002) 1 KarLJ 388 : (2001) 4 KCCR 229 SN
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Oct 2001Allowed
B. Vasudeva Belegar Vs Sri Anjanaya Gas Agency and Another
Karnataka High Court · (2002) 3 CivCC 545 : (2002) 3 CivCC 214 : (2001) ILR (Kar) 5655 : (2002) 5 KarLJ 107 : (2002) 4 RCR(Civil) 501