COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 22 of 42

High Courts21 Jun 2002Allowed

Mallamma Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 4253 : (2002) 5 KarLJ 254 : (2002) 3 KCCR 1946

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1)Karnataka Panchayat Raj Act, 1993 — Section 49

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High Courts20 Jun 2002Dismissed

Sri Kumar alias B.A. Jayakumar Vs State of Karnataka

Karnataka High Court · (2003) CriLJ 252 : (2003) 1 DMC 606 : (2002) 4 KCCR 284 SN

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts20 Jun 2002

H.P. Lakshmidevaraje Urs Vs G.P. Asharani alias Nandini

Karnataka High Court · AIR 2002 Kar 399 : (2003) 1 CivCC 70 : (2003) 1 DMC 303 : (2002) 5 KarLJ 280 : (2002) 3 KCCR 2016

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Family Courts Act, 1984 — Section 7 (1)

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High Courts19 Jun 2002Allowed

State of Karnataka Vs Lokesh and Others

Karnataka High Court · (2002) CriLJ 3795 : (2002) 4 KCCR 2310

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 325, 34

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High Courts19 Jun 2002

Chowdrani Mahadevan Vs S. Chandrashekar

Karnataka High Court · AIR 2002 Kar 406 : (2002) 3 KCCR 1671

Transfer of Property Act, 1882 — Section 106

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High Courts18 Jun 2002

M.G. Maheshwara Rao and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 3848 : (2004) 3 KarLJ 187 : (2002) 4 KCCR 296 SN

Administrative Tribunals Act, 1985 — Section 19

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High Courts18 Jun 2002Dismissed

Siddagangappa Vs Thimmanna

Karnataka High Court · AIR 2003 Kar 164 : (2002) 3 KCCR 2088 : (2003) 2 RCR(Civil) 138

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (3)

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High Courts17 Jun 2002

Jaya alias Jayaram and Another Vs State of Karnataka

Karnataka High Court · (2002) 4 KCCR 2523

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts17 Jun 2002Dismissed

Sri. Somanath Vs Vijayakumar and Others

Karnataka High Court · (2002) 4 KCCR 2304

Karnataka Agriculture Produce Marketing Committee Act, 1966 — Section 16, 16 (1) (a), 17

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High Courts17 Jun 2002Dismissed

Guddappa Fakirappa Madar and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2002) 5 KarLJ 295 : (2002) 3 KCCR 1803

Karnataka Land Revenue Act, 1964 — Section 128, 129

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High Courts17 Jun 2002Allowed

Anjuman-A-Islam and Another Vs Director of Employment and Training and Another

Karnataka High Court · (2002) 3 KCCR 2097

Constitution of India, 1950 — Article 30 (1)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2 (e), 2 (g), 4 (2)Karnataka High Court Act, 1961 — Section 4

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High Courts17 Jun 2002Dismissed