COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 21 of 42

High Courts01 Jul 2002

Government of India and Others Vs Dhanu S. Rathod

Karnataka High Court · (2002) ILR (Kar) 4911 : (2003) 1 KarLJ 364 : (2002) 4 KCCR 347 SN

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 19 (2)Constitution of India, 1950 — Article 14, 16, 226, 311 (2)

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High Courts28 Jun 2002Allowed

Pejavar Chitananda Rao and Others Vs Karnataka Electricity Board and Another

Karnataka High Court · (2004) ILR (Kar) 627 : (2002) 3 KCCR 1926 : (2003) 2 RCR(Civil) 135

Telegraph Act, 1885 — Section 10, 16 (3)

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High Courts28 Jun 2002Allowed

H.K. Rajanna Vs H.B. Chikkaboraiah and Another

Karnataka High Court · (2002) 3 KCCR 1809

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227

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High Courts28 Jun 2002

Mrs. Camilla Mackay Vs St. Sebastian''s Conference of St. Vincent D''Paul Society and Another

Karnataka High Court · (2002) 5 KarLJ 197 : (2002) 4 KCCR 2318

Karnataka Rent Control Act, 1961 — Section 2 (7) (bb) (iii)

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High Courts27 Jun 2002Allowed

Shivaji Rao Pandurang Ghatole and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 3462 : (2004) 2 KarLJ 14 : (2002) 3 KCCR 1673

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High Courts26 Jun 2002

State of Karnataka Vs Parasappa Bhimappa Bisirotti and Others

Karnataka High Court · (2003) 2 DMC 266 : (2002) 4 KCCR 261 SN

Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts26 Jun 2002Dismissed

Mary Associates Vs Smt. Padma Lalitha K.V.

Karnataka High Court · (2002) 4 KCCR 2183

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 11, 8

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High Courts26 Jun 2002

Kashiram and Another Vs Karnataka State Road Transport Corporation (Now NEKRTC) and Others

Karnataka High Court · (2003) ILR (Kar) 3961

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

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High Courts26 Jun 2002

Nagappa Hanumanthappa Lamani Vs Management of Sericulture Department, Hirekerur

Karnataka High Court · (2002) 94 FLR 1183 : (2002) ILR (Kar) 3573 : (2002) 4 KarLJ 497 : (2002) 3 KCCR 1931

Industrial Disputes Act, 1947 — Section 2 (s), 25 F, 25 FF, 25 FFF

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High Courts26 Jun 2002Dismissed

V.S. Bembalgi Vs Deputy Commissioner of Commercial Taxes and Others

Karnataka High Court · (2002) ILR (Kar) 5103 : (2002) 128 STC 626

Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (1), 5 (3) (a), 6

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High Courts26 Jun 2002Dismissed

State Vs Srikanth and Others

Karnataka High Court · (2002) CriLJ 3605 : (2003) 1 DMC 268 : (2002) ILR (Kar) 3469 : (2002) 5 KarLJ 191

Penal Code, 1860 (IPC) — Section 304 B, 306, 498A

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High Courts25 Jun 2002Dismissed

Gopichander M.L. Vs Andhra Bank

Karnataka High Court · (2002) 3 LLJ 570

Andhra Bank (Officers) Service Regulations, 1982 — Regulation 13, 13 (1), 20Constitution of India, 1950 — Article 226

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High Courts25 Jun 2002Dismissed

Nagamma Vs Gurupadappa (Deceased) by L.Rs and Another

Karnataka High Court · (2003) 1 CivCC 133 : (2002) 5 KarLJ 528 : (2002) 4 KCCR 2181 : (2002) 3 KCCR 1801 : (2003) 1 RCR(Civil) 689

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts25 Jun 2002Allowed

Vazeer Vs The District Magistrate

Karnataka High Court · AIR 2002 Kar 405

Constitution of India, 1950 — Article 19

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High Courts25 Jun 2002Dismissed

Sangappa Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 3603 : (2002) 5 KarLJ 257 : (2002) 3 KCCR 2019

Karnataka Land Reforms Act, 1961 — Section 55, 61, 61 (1)

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High Courts25 Jun 2002

The Manager, Reserve Bank of India Vs S. Mani and Others

Karnataka High Court · (2002) 95 FLR 273 : (2002) 5 KarLJ 30 : (2002) 4 KCCR 2313 : (2002) 3 LLJ 792

Industrial Disputes Act, 1947 — Section 25 FPenal Code, 1860 (IPC) — Section 420, 471

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High Courts24 Jun 2002Dismissed

Devidas Annappa Shetty (Deceased) by L.Rs. Vs The Land Tribunal, Honnavar-III and Others

Karnataka High Court · (2002) 6 KarLJ 487 : (2002) 3 KCCR 1837

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High Courts24 Jun 2002Dismissed

Ramachandra and Others Vs The State Election Commission and Others

Karnataka High Court · (2002) 6 KarLJ 324 : (2002) 4 KCCR 374 SN

Constitution of India, 1950 — Article 226, 227Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (b), 4

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High Courts21 Jun 2002Allowed

State of Karnataka and Others Vs Stellar Construction Company and Another

Karnataka High Court · AIR 2003 Kar 6 : (2003) 1 ARBLR 40 : (2002) ILR (Kar) 4367 : (2002) 5 KarLJ 474 : (2003) 1 KCCR 318

Contract Act, 1872 — Section 20, 70

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High Courts21 Jun 2002Allowed

Imamsaheb Vs Smt. Sarojini

Karnataka High Court · (2002) 4 KCCR 2126

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 100Specific Relief Act, 1963 — Section 10, 14, 15, 16 (c), 22Transfer of Property Act, 1882 — Section 53 A

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