High Courts28 May 2002Dismissed
South India Corporation Limited Vs The Karnataka Power Corporation Limited and Others
Karnataka High Court · (2002) ILR (Kar) 3038 : (2003) 2 KarLJ 321
Constitution of India, 1950 — Article 14, 226, 299
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 26 of 42
High Courts28 May 2002Dismissed
Bhimappa Channappa Kapali (Deceased) by L.Rs and Others Vs Bhimappa Satyappa Kamagouda and Others
Karnataka High Court · (2002) ILR (Kar) 3055 : (2003) 2 KarLJ 148 : (2002) 3 KCCR 202 SN
Karnataka Land Revenue Act, 1964 — Section 133
High Courts28 May 2002Allowed
B.A. Srinivasa Guptha and Others Vs State and Another
Karnataka High Court · (2002) CriLJ 4540 : (2002) ILR (Kar) 3185 : (2003) 2 KarLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482
High Courts28 May 2002Allowed
K. Srinivas Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 3865 : (2002) 3 KCCR 1961
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts28 May 2002
Suresh Vs State of Karnataka
Karnataka High Court · (2002) 3 KCCR 1886
Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 May 2002
Timmane Gouda Narasimhappa Gouda Patil and Others Vs Narasimhappa Hanamappa Doddamani and Others
Karnataka High Court · (2002) 3 KCCR 1774
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts28 May 2002
The Management of Siruguppa Sugars and Chemicals Limited Vs C.S. Mohan and Another
Karnataka High Court · (2002) 6 KarLJ 125
Industrial Disputes Act, 1947 — Section 10 (4A), 11 A
High Courts28 May 2002Dismissed
N.K. Ramaswamy Iyengar and Another Vs Bangalore District and Bangalore Rural District Co-operative Central Bank Limited
Karnataka High Court · (2002) CriLJ 3502 : (2002) ILR (Kar) 3936 : (2002) 4 RCR(Criminal) 494
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 May 2002Dismissed
R.P. Balakrishna Vs Muthoot Leasing and Finance Ltd. and Another
Karnataka High Court · (2002) 112 CompCas 191 : (2002) CriLJ 4444 : (2002) 3 KCCR 1957 : (2003) 1 RCR(Criminal) 473
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts27 May 2002Dismissed
J.D. Ramakrishna Rao Vs State Bank of India and Others
Karnataka High Court · (2002) ILR (Kar) 3388 : (2002) 5 KarLJ 580 : (2002) 3 KCCR 200 SN : (2002) 3 LLJ 346
Constitution of India, 1950 — Article 14, 16, 226State Bank of India (Subsidiary Banks) Act, 1959 — Section 24, 50, 63State Bank of Mysore (Officers) Service Regulations, 1979 — Regulation 14
High Courts27 May 2002Dismissed
State Vs Smt. D. Jayamma and Another
Karnataka High Court · (2002) CriLJ 3872 : (2002) 3 KCCR 1649 : (2002) 4 RCR(Criminal) 727
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)
High Courts27 May 2002Allowed
Parvatewwa and Others Vs Bhagawwa and Others
Karnataka High Court · (2002) 3 KCCR 1825
High Courts27 May 2002
B. Suresh Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 1830 : (2002) 5 KarLJ 202 : (2002) 3 KCCR 199 SN
Administrative Tribunals Act, 1985 — Section 15, 15 (1) (b)Constitution of India, 1950 — Article 315, 320
High Courts18 May 2002Dismissed
Prestige Housewares (India) Ltd. and Another Vs Prestige Estates and Properties Cooper Arch and Another
Karnataka High Court · AIR 2002 Kar 313 : (2002) ILR (Kar) 3258
Copyright Act, 1957 — Section 14, 45, 50, 72 (2)
High Courts03 May 2002Dismissed
Ritti Vaidraj Achar and Others Vs Commissioner for Hindu Religious Institutions and Charitable Endowments, Government of Karnataka and Others
Karnataka High Court · (2002) 3 KCCR 1770
Constitution of India, 1950 — Article 226
High Courts03 May 2002Dismissed
Ritti Vaidraj Achar and Others Vs The Commissioner for Hindu Religious Institutions and Charitable Endowments, Government of Karnataka, Bangalore and Others
Karnataka High Court · (2002) ILR (Kar) 3363 : (2002) 5 KarLJ 149
Constitution of India, 1950 — Article 226
High Courts23 Apr 2002Dismissed
Uday Vs State of Karnataka
Karnataka High Court · (2002) 3 KCCR 1767
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (10)
High Courts19 Apr 2002Allowed
Umamaheshwar Mahabaleshwar Hegde Vs Sharada
Karnataka High Court · (2003) 2 DMC 56 : (2002) 3 KCCR 1763
Hindu Marriage Act, 1955 — Section 24, 26
High Courts19 Apr 2002
Mysore Sales International Ltd. Vs United Breweries Ltd.
Karnataka High Court · (2002) 112 CompCas 391
Companies Act, 1956 — Section 433 (e), 434 (1) (a)Limitation Act, 1963 — Section 72
High Courts19 Apr 2002Allowed
Col. J.B. Monis and Another Vs State of Karnataka and Another
Karnataka High Court · (2002) 3 KCCR 1762