High Courts01 Oct 2001Dismissed
M.L. Lingaraj Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1286 : (2002) 1 KarLJ 175 : (2001) 4 KCCR 350 SN
COURT ARCHIVE
Karnataka High Court judgments, 2001
919 judgments · page 9 of 46
High Courts01 Oct 2001
Masthan Vs Sirajuddin and Others
Karnataka High Court · (2002) 1 KarLJ 224 : (2002) 1 KCCR 11 SN
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts01 Oct 2001
Sri Xavier and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) 1 KCCR 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts28 Sept 2001Allowed
Government Tool Room and Training Centre''s Supervisory and Officers Association and Another Vs Assistant Labour Commissioner and Others
Karnataka High Court · (2002) 3 CGLJ 339
High Courts28 Sept 2001Dismissed
Yeshoda and Others Vs Sindhura and Others
Karnataka High Court · (2002) 1 KarLJ 538
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Sept 2001Allowed
Government Tool Room and Training Centre''s Supervisory and Officers'' Association, Bangalore and Another Vs Assistant Labour Commissioner and Deputy Registrar of Trade Unions, Bangalore Division-I, Bangalore and Others
Karnataka High Court · (2002) 93 FLR 580 : (2002) 2 KarLJ 245 : (2002) 1 KCCR 645
Trade Unions Act, 1926 — Section 2
High Courts28 Sept 2001Dismissed
Ravi Shankar Shukla Vs Union of India (UOI) and Others
Karnataka High Court · (2001) ILR (Kar) 5344 : (2002) 2 KarLJ 329 : (2001) 4 KCCR 338 SN
Constitution of India, 1950 — Article 12
High Courts28 Sept 2001
State Bank of Saurashtra Vs Siddar Murthy and Another
Karnataka High Court · (2002) 108 CompCas 744 : (2002) ILR (Kar) 1292 : (2002) 1 KCCR 33 SN
Small Causes Courts Act, 1882 — Section 18
High Courts28 Sept 2001Allowed
J.L. Prasad Vs The General Manager, Southern Railway, Chennai
Karnataka High Court · (2002) 1 KarLJ 491
Arbitration and Conciliation Act, 1996 — Section 11
High Courts27 Sept 2001
Smt. Shantamma Kom Ajappa Mundarg Vs The Divisional Manager, Southern Railway and Others
Karnataka High Court · (2002) 1 KCCR 320
Central Administrative Tribunals Act — Section 21Indian Railway Establishment Manual — Rule 2318
High Courts27 Sept 2001Allowed
J. Kennedy Paul Vs State
Karnataka High Court · (2001) CriLJ 4494 : (2001) ILR (Kar) 4741 : (2002) 1 KarLJ 529 : (2001) 4 KCCR 429 SN : (2002) 1 RCR(Criminal) 347
Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 439
High Courts27 Sept 2001
North West Karnataka Road Transportation Corporation Vs J.F. Awardai and Another
Karnataka High Court · (2002) 1 KCCR 643
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts27 Sept 2001Allowed
Smt. Lakshmidevamma Vs K. Chinna Reddy and Others
Karnataka High Court · (2002) 5 KarLJ 594
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts26 Sept 2001Partly Allowed
Subhan Rao and Another Vs Parvathi Bai and Others
Karnataka High Court · AIR 2002 Kar 134 : (2002) ILR (Kar) 724 : (2002) 1 KarLJ 606 : (2002) 2 KCCR 764
Hindu Succession Act, 1956 — Section 14 (1)
High Courts26 Sept 2001
Lachchu and Another Vs The Assistant Commissioner, Bijapur District, Bijapur and Another
Karnataka High Court · (2001) ILR (Kar) 5648 : (2002) 2 KarLJ 369 : (2002) 1 KCCR 32 SN
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts26 Sept 2001Dismissed
K.P. Sadath and Another Vs State
Karnataka High Court · (2002) CriLJ 101 : (2001) ILR (Kar) 5205 : (2002) 2 KarLJ 76 : (2001) 4 KCCR 367 SN
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b)
High Courts26 Sept 2001Dismissed
A. Puttarajaiah Vs The Commissioner, Bangalore Mahanagara Palike and Another
Karnataka High Court · (2002) 2 KarLJ 391 : (2002) 1 KCCR 208
High Courts26 Sept 2001
C. Shivashankar Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · (2001) ILR (Kar) 4907 : (2002) 1 KarLJ 562 : (2001) 4 KCCR 432 SN
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 2001
Shanta Rathod and Another Vs Mahantesh
Karnataka High Court · (2002) 2 ACC 656 : (2003) ACJ 491 : (2002) 3 KCCR 1510
Motor Vehicles Act, 1988 — Section 149, 168
High Courts25 Sept 2001Allowed
The Manipal Academy of Higher Education, Manipal and Another Vs R. Swaminathan and Another
Karnataka High Court · (2002) 92 FLR 289 : (2001) ILR (Kar) 4835 : (2002) 1 KarLJ 1 : (2002) 3 LLJ 29