High Courts14 Jun 2002
K. Doddahanumaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) ILR (Kar) 3633 : (2002) 5 KarLJ 302 : (2002) 3 KCCR 2010
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 23 of 42
High Courts13 Jun 2002
K.S. Vasudeva Tatachar Vs State Bank of Mysore and Another
Karnataka High Court · (2002) 5 KarLJ 437 : (2002) 3 KCCR 223 SN : (2002) 3 LLJ 1029
State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 46
High Courts13 Jun 2002Dismissed
O.V. Narasimha Setty and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 4968 : (2003) 2 KarLJ 432 : (2002) 4 KCCR 2294
Bangalore Development Authority Act, 1976 — Section 17, 19, 36Constitution of India, 1950 — Article 226, 227
High Courts13 Jun 2002Dismissed
State of Karnataka Vs M. Babu and Another
Karnataka High Court · (2002) CriLJ 3604 : (2002) 3 KCCR 1922
Penal Code, 1860 (IPC) — Section 307, 323, 94, 95
High Courts12 Jun 2002Dismissed
Unnathi Projects Limited and Others Vs Bangalore Development Authority and Others
Karnataka High Court · (2002) 4 KCCR 2173
Constitution of India, 1950 — Article 226Karnataka Town and Country Planning Act, 1961 — Section 22 (4), 69, 69 (2)Land Acquisition Act, 1894 — Section 72
High Courts12 Jun 2002
G.R. Chandrashekara Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 5089 : (2002) 4 KCCR 345 SN
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts12 Jun 2002Dismissed
Petkar Shankar Rao Vs T. Pushpa and Others
Karnataka High Court · (2002) ILR (Kar) 3529 : (2002) 4 KarLJ 467 : (2002) 3 KCCR 1919
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts12 Jun 2002Dismissed
S.G. Krishna and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3304 : (2002) 5 KarLJ 1 : (2002) 3 KCCR 222 SN
Constitution of India, 1950 — Article 226
High Courts11 Jun 2002Allowed
K.W. Ganapathy Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 3867 : (2002) 4 KCCR 2169 : (2002) 4 RCR(Criminal) 499
Criminal Procedure Code, 1898 (CrPC) — Section 452, 457
High Courts11 Jun 2002
K.M. Narayana Vs R.V. Devaraj
Karnataka High Court · AIR 2002 Kar 397 : (2002) 3 KCCR 221 SN
Representation of the Peoples Act, 1951 — Section 100 (1) (b), 100 (1) (d) (ii)
High Courts11 Jun 2002Allowed
Subashchand Jain Vs Ganapathi and Another
Karnataka High Court · (2003) ACJ 1005 : (2002) ILR (Kar) 3355 : (2002) 4 KarLJ 433 : (2002) 3 KCCR 1949
High Courts11 Jun 2002Allowed
Sri Siddeshwara Housing Co-operative Society Limited Vs Ashok Linganagouda Patil and Others
Karnataka High Court · (2002) 5 KarLJ 578 : (2002) 3 KCCR 1917
Karnataka Co-operative Societies Act, 1959 — Section 105 A, 16 (5), 16 (6)
High Courts10 Jun 2002Allowed
K.T. Manjunathaiah and Others Vs D.V. Chidananda Murthy and Others
Karnataka High Court · (2002) ILR (Kar) 4144 : (2002) 6 KarLJ 408 : (2002) 4 KCCR 260 SN
Constitution of India, 1950 — Article 14, 16
High Courts10 Jun 2002
Smt. M.C. Sudhamani Vs Madaiah and Another
Karnataka High Court · (2002) 3 CivCC 477 : (2002) ILR (Kar) 4961 : (2002) 5 KarLJ 35 : (2002) 3 KCCR 1998 : (2003) 2 RCR(Civil) 12
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 99 (2)
High Courts10 Jun 2002
Smt. Savakka and Others Vs State of Karnataka
Karnataka High Court · (2003) 1 ALT(Cri) 226 : (2002) ILR (Kar) 3870 : (2002) 4 KarLJ 416 : (2002) 4 KCCR 2516
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Jun 2002
Union of India (UOI) and Others Vs XI Additional Chief Metropolitan Magistrate
Karnataka High Court · (2002) 5 KarLJ 275 : (2002) 3 KCCR 1915
Army Act, 1950 — Section 135, 135 (3)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 72
High Courts07 Jun 2002Dismissed
K.P. Jayaraj Vs Deputy Commissioner, Hassan District, Hassan and Others
Karnataka High Court · (2002) 4 KarLJ 570 : (2002) 4 KCCR 2509
Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts07 Jun 2002Dismissed
Fakeerappa and Another Vs Karnataka Cement Pipe Factory and Others
Karnataka High Court · (2002) 3 ACC 393 : (2004) ACJ 184
Motor Vehicles Act, 1988 — Section 163 A, 166, 173
High Courts06 Jun 2002Allowed
Abdul Haq Vs The Deputy Commissioner, Uttara Kannada, Karwar and Others
Karnataka High Court · (2002) ILR (Kar) 3403 : (2002) 5 KarLJ 109
Karnataka Land Reforms Act, 1961 — Section 48
High Courts06 Jun 2002Dismissed
Ivan Anand D'' Souza and Another Vs State of Karnataka
Karnataka High Court · (2002) 3 KCCR 1906
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161 (3), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 420