COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 28 of 42

High Courts17 Apr 2002

Sri B.S. Dwarakanath Vs State of Karnataka and Others

Karnataka High Court · (2002) CriLJ 2854 : (2002) 3 KCCR 2105

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 173 (4), 173 (8)Karnataka Police Act, 1963 — Section 77

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High Courts17 Apr 2002Dismissed

P.K. Vasudevan Vs Deputy Commissioner and Others

Karnataka High Court · (2002) 4 KCCR 2285

Karnataka Land Revenue Act, 1964 — Section 128, 129Transfer of Property Act, 1882 — Section 100

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High Courts16 Apr 2002

National Insurance Company Limited Vs Smt. Prema and Others

Karnataka High Court · (2002) 2 ACC 671 : (2002) ILR (Kar) 2490 : (2002) 5 KarLJ 307 : (2002) 3 KCCR 249 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 173

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High Courts16 Apr 2002

National Insurance Co. Ltd. Vs Prema and Others

Karnataka High Court · (2002) ACJ 1889 : (2002) 110 CompCas 31

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166

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High Courts15 Apr 2002Dismissed

State of Karnataka Vs C.M. Rudrayya and Others

Karnataka High Court · (2002) 4 KCCR 2279

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High Courts15 Apr 2002

Ramachandra Reddy and Others Vs Special Deputy Commissioner Bangalore District and Others

Karnataka High Court · (2002) 3 KCCR 2091

Karnataka Land Revenue Act, 1964 — Section 94 AKarnataka Land Revenue Rules, 1966 — Rule 108F

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High Courts15 Apr 2002Partly Allowed

M.S. Srinivasan Vs State Bank of Mysore

Karnataka High Court · (2003) 96 FLR 878 : (2002) ILR (Kar) 2862 : (2003) 4 KarLJ 520 : (2002) 3 KCCR 187 SN : (2002) 3 LLJ 217

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High Courts15 Apr 2002Dismissed

Mrs. Mercy Chandrashekaran Vs Controller General of Defence Accounts (CGDA) and Another

Karnataka High Court · (2003) ILR (Kar) 1595 : (2002) 5 KarLJ 467 : (2002) 3 KCCR 1479

Central Civil Services (Pension) Rules, 1972 — Rule 29, 48, 48A, 54 (2) (b)Fundamental Rules, 1950 — Rule 56

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High Courts12 Apr 2002

C. Dinakar Vs State of Karnataka and Others

Karnataka High Court · (2003) 4 KarLJ 6

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High Courts12 Apr 2002Dismissed

India Lease Development Limited and Another Vs Thimmakka

Karnataka High Court · AIR 2003 Kar 97 : (2002) ILR (Kar) 4583 : (2002) 5 KarLJ 551 : (2002) 3 KCCR 248 SN

Arbitration and Conciliation Act, 1996 — Section 8, 8 (2)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Apr 2002Allowed

A. Muniswamy and Another Vs Smt. Selvi

Karnataka High Court · (2002) 3 CivCC 711 : (2002) 5 KarLJ 262 : (2002) 3 KCCR 207 SN : (2002) 4 RCR(Civil) 753

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151

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High Courts11 Apr 2002Dismissed

Smt. Nanjamma and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 2795 : (2002) 4 KarLJ 6 : (2002) 2 KCCR 1212

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15, 48 A

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High Courts10 Apr 2002Dismissed

Bhanusimha Y.P. and Others Vs Labour Enforcement Officer (Central) and Others

Karnataka High Court · (2002) 95 FLR 635 : (2002) 3 LLJ 705

Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 23, 24, 28Industries (Development and Regulation) Act, 1951 — Section 2 (a) (i)

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High Courts10 Apr 2002

Sri N.B. Gungarakoppa and Others Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 3311 : (2002) 3 KCCR 194 SN : (2002) 4 RCR(Criminal) 77

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3

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High Courts10 Apr 2002

Shamsaheb Neerasaheb Multani Vs State of Karnataka

Karnataka High Court · (2003) CriLJ 526 : (2003) 1 DMC 156 : (2002) 4 KCCR 2275

Penal Code, 1860 (IPC) — Section 302, 304 B

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High Courts09 Apr 2002

C. Ramesh Vs N. Dilip Kumar and Others

Karnataka High Court · (2002) 4 KCCR 2271

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High Courts08 Apr 2002

State of Karnataka Vs Syed Fareed

Karnataka High Court · (2002) CriLJ 2857 : (2002) 2 DMC 398 : (2002) 4 KCCR 317 SN

Penal Code, 1860 (IPC) — Section 307, 498A

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High Courts05 Apr 2002Allowed

Smt. Susheela B.S. Vs Maruthi Ferto Chemicals Ltd.

Karnataka High Court · (2002) CriLJ 2865 : (2002) ILR (Kar) 3398

Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 Apr 2002

Rosy Kurian Kannanaikal Vs Joseph Verghese Cheeran

Karnataka High Court · (2002) 2 DMC 79 : (2002) ILR (Kar) 1831 : (2004) 3 KarLJ 75 : (2002) 2 KCCR 1445

Divorce Act, 1869 — Section 10, 14, 19, 20Family Courts Act, 1984 — Section 19, 19 (1)

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High Courts05 Apr 2002Allowed

Nagendrappa and Another Vs Deputy Commissioner, Davanagere and Others

Karnataka High Court · (2002) ILR (Kar) 2670 : (2002) 4 KarLJ 122 : (2002) 3 KCCR 1633

Evidence Act, 1872 — Section 65

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