COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 25 of 42

High Courts31 May 2002Dismissed

Friends Cultural Educational Society, SVCK Institutions Vs State of Karnataka and Others

Karnataka High Court · (2002) 5 KarLJ 432 : (2002) 3 KCCR 212 SN

National Council for Teacher Education Regulations, 2002 — Regulation 5 (e), 5 (f)National Council for Teachers Education Act, 1993 — Section 14

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High Courts31 May 2002

Oriental Insurance Company Limited Vs Basavaraju and Others

Karnataka High Court · (2003) 1 ACC 254

Motor Vehicles Act, 1988 — Section 149 (2), 149 (5)

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High Courts31 May 2002Allowed

J.L. Builders and Another Vs Canara Bank

Karnataka High Court · (2002) ILR (Kar) 3591 : (2002) 3 KCCR 1827

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 16 Rule 6, Order 18 Rule 17A

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High Courts31 May 2002Dismissed

Smt. Sundari Acharthi Vs N. Shankara Bangera

Karnataka High Court · (2002) ILR (Kar) 4746 : (2003) 2 KarLJ 181

Karnataka Rent Act, 1999 — Section 27 (2) (r), 70Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts31 May 2002Dismissed

H.R. Vishwanath Vs Union Government of India

Karnataka High Court · (2002) ILR (Kar) 3359 : (2002) 5 KarLJ 245 : (2002) 3 KCCR 213 SN

Constitution of India, 1950 — Article 226, 54

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High Courts30 May 2002Allowed

Divisional Controller, Karnataka State Road Transport Corporation Vs S.B. Balli and Another

Karnataka High Court · (2002) 95 FLR 633 : (2002) 6 KarLJ 150 : (2002) 3 KCCR 1792 : (2002) 3 LLJ 778

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

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High Courts30 May 2002Dismissed

S. Saraswathi Vs Executive Member, Karnataka Industrial Area Development Board and Others

Karnataka High Court · AIR 2002 Kar 447 : (2002) 3 KCCR 1794

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High Courts29 May 2002Allowed

Nav Maharashtra Chakan Oil Mill Ltd. Vs Shivashakti Poultry Farm

Karnataka High Court · (2003) 2 CivCC 221 : (2002) CriLJ 4446 : (2002) 3 KCCR 1894 : (2003) 2 RCR(Criminal) 536

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482, 62, 64, 65Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 May 2002Dismissed

Latha Wines Vs Government of Karnataka

Karnataka High Court · (2002) 4 KCCR 2158 : (2002) 128 STC 510

Criminal Procedure Code, 1973 (CrPC) — Section 29 (2), 397Karnataka Sales Tax Act, 1957 — Section 13 (3), 13 (3) (b)

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High Courts29 May 2002Allowed

The Manager, Asian Paints (India) Limited Vs The Inspector of Legal Metrology, Flying Squad-1

Karnataka High Court · (2002) CriLJ 3869 : (2002) 6 KarLJ 481

Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 23 (1), 4, 6Standards of Weights and Measures Act, 1976 — Section 72

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High Courts29 May 2002Allowed

Secretary to Government of India Vs Sri. Vivekananda and Another

Karnataka High Court · (2002) 3 KCCR 1780

Arbitration and Conciliation Act, 1996 — Section 11 (4), 11 (5), 11 (6)Constitution of India, 1950 — Article 136, 226

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High Courts29 May 2002Allowed

Manager, Asian Paints (I) Limited Vs Inspector of Legal Metrology , Flying Squad 1

Karnataka High Court · (2002) 3 KCCR 1650

Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities), Rules, 1977 — Rule 23 (1), 23 (6), 23 (7), 4, 6Standards of Weights and Measures Act, 1976 — Section 72

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High Courts29 May 2002Dismissed

A.P. Madanna (deceased) by L.Rs. Vs A.P. Kushalappa and Others

Karnataka High Court · AIR 2002 Kar 439 : (2002) 6 KarLJ 250 : (2002) 4 KCCR 2160

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115Registration Act, 1908 — Section 23

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High Courts29 May 2002

A.P. Madanna (Deceased) by L.Rs Vs A.P. Kushalappa and Others

Karnataka High Court · AIR 2002 Kar 439 : (2002) 6 KarLJ 250 : (2002) 4 KCCR 2160

Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 23

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High Courts28 May 2002Allowed

Shri R. Lakshmana Vs Chief Security Commissioner, Railway Protection Force and Another

Karnataka High Court · (2002) 3 KCCR 1777

Railway Protection Force Rules, 1987 — Rule 146 (2), 148.3, 149

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High Courts28 May 2002

Narasareddy and Another Vs The Deputy Commissioner, Chitradurga District and Others

Karnataka High Court · (2002) ILR (Kar) 2758 : (2003) 2 KarLJ 158 : (2002) 3 KCCR 1486

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1)

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High Courts28 May 2002

C.N. Nagendra Singh Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2002) ILR (Kar) 2750 : (2002) 6 KarLJ 391 : (2002) 3 KCCR 1493 : (2002) 4 RCR(Civil) 323

Karnataka Land Revenue Act, 1964 — Section 127, 128, 129Succession Act, 1925 — Section 63, 64

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High Courts28 May 2002

H.S. Rangaramu Vs The Management of Karnataka State Road Transport Corporation and Others

Karnataka High Court · (2002) 94 FLR 592 : (2002) ILR (Kar) 2768 : (2002) 5 KarLJ 538 : (2002) 3 KCCR 1498 : (2002) 3 LLJ 32

Industrial Disputes Act, 1947 — Section 10 (4-A), 2 AKarnataka State Road Transport Corporation Act — Section 45

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High Courts28 May 2002

Sri. T. Satish U. Pai Vs Sri. Narayan Nagappa Nayak

Karnataka High Court · (2002) 3 KCCR 1963 : (2003) 1 RCR(Criminal) 467

Criminal Procedure Code, 1973 (CrPC) — Section 482, 500Penal Code, 1860 (IPC) — Section 499

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High Courts28 May 2002Allowed

The Management of Siruguppa Sugars and Chemicals Ltd. Vs C.S. Mohan and Another

Karnataka High Court · (2003) ILR (Kar) 2701

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

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