High Courts13 Mar 2002Dismissed
Prakash Manikji Parishwad Vs Radha Krishna Ankalekar and Another
Karnataka High Court · (2002) 3 KCCR 1697
Karnataka Municipal Corporations Act, 1976 — Section 320, 321
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 32 of 42
High Courts13 Mar 2002Allowed
S.K. Joshi and Another Vs Vidyavardhaka Sangh, Bijapur and Others
Karnataka High Court · (2003) ILR (Kar) 1896 : (2002) 4 KarLJ 59 : (2002) 2 KCCR 167 SN
Constitution of India, 1950 — Article 226, 227Karnataka Education Act, 1983 — Section 131, 93, 94
High Courts13 Mar 2002
Prakash G. Khot Vs Chandni Khot
Karnataka High Court · (2002) 3 CivCC 491 : (2002) 2 DMC 798 : (2002) ILR (Kar) 3384 : (2002) 4 KarLJ 285 : (2002) 2 KCCR 149 SN : (2003) 1 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Section 19Hindu Adoption and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 13 B, 26, 9
High Courts13 Mar 2002Dismissed
Ravindreswar and Others Vs Shriram Chits Bangalore Limited and Others
Karnataka High Court · (2002) 2 KCCR 1020
Chit Funds Act, 1982 — Section 82 (1)
High Courts11 Mar 2002Partly Allowed
Sawen Ramesh Vs Yenepoya Dental College
Karnataka High Court · (2002) ILR (Kar) 2151 : (2002) 2 KCCR 1415
Karnataka Education Act, 1983 — Section 116, 2 (29), 42
High Courts11 Mar 2002Allowed
Smt. Sukanya Vs Canara Bank, Sagar Branch and Others
Karnataka High Court · (2002) 3 CivCC 160 : (2003) 115 CompCas 698 : (2002) ILR (Kar) 2555 : (2002) 3 KarLJ 487 : (2002) 2 KCCR 1405 : (2002) 4 RCR(Civil) 415
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 96
High Courts11 Mar 2002
Hewlett Packard India Ltd. Vs BPL Net. Com Ltd.
Karnataka High Court · (2002) 110 CompCas 575
High Courts11 Mar 2002Dismissed
Annappa Mestha Vs Mutayya Achari
Karnataka High Court · (2002) ILR (Kar) 3599 : (2002) 3 KarLJ 650 : (2002) 2 KCCR 1424
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151
High Courts11 Mar 2002Allowed
Sawen Ramesh Vs Yenepoya Dental College and Another
Karnataka High Court · AIR 2002 Kar 264 : (2003) 2 KarLJ 607
Karnataka Education Act, 1983 — Section 116, 2 (29)
High Courts08 Mar 2002Dismissed
Chikkarangappa and Another Vs The Karnataka State Pollution Control Board, Bangalore and Others
Karnataka High Court · (2002) 4 KarLJ 196 : (2002) 2 KCCR 163 SN
Air (Prevention and Control of Pollution) Act, 1981 — Section 16, 17, 19Environment (Protection) Act, 1986 — Section 25, 6Environment (Protection) Rules, 1986 — Rule 3
High Courts08 Mar 2002
The Oriental Insurance Company Limited, Bangalore Vs B. Singari Gowda and Another
Karnataka High Court · (2002) 2 ACC 738 : (2002) ACJ 1873 : (2002) ILR (Kar) 1955 : (2002) 3 KarLJ 356 : (2002) 2 KCCR 876
Motor Vehicles Act, 1988 — Section 149, 149 (2), 167, 173Workmens Compensation Act, 1923 — Section 30
High Courts08 Mar 2002
Smt. Mohini S. Hegde and Others Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 2117 : (2002) 4 KarLJ 48 : (2002) 2 KCCR 165 SN
Karnataka Urban Development Authorities Act, 1987 — Section 17, 18, 3
High Courts08 Mar 2002
Gangaiah and Others Vs The Deputy Commissioner, Tumkur District and Others
Karnataka High Court · (2002) ILR (Kar) 2262 : (2002) 4 KarLJ 385 : (2002) 2 KCCR 164 SN
Constitution of India, 1950 — Article 300AKarnataka Land Revenue Act, 1964 — Section 94 A
High Courts07 Mar 2002Allowed
N. Rajachar and Others Vs Kodandarama and Another
Karnataka High Court · (2003) 1 ALT(Cri) 47 : (2002) ILR (Kar) 2909 : (2002) 4 KarLJ 292 : (2002) 4 KCCR 278 SN
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 173 (8), 200
High Courts06 Mar 2002Dismissed
K. Balakrishna and Another Vs The State of Karnataka and Others
Karnataka High Court · (2002) 2 KCCR 1322
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 (5), 28 (6), 28 (7)Land Acquisition Act, 1894 — Section 11 A, 30
High Courts06 Mar 2002
Tulajappa and Others Vs Subhas and Others
Karnataka High Court · AIR 2003 Kar 118 : (2002) ILR (Kar) 4231 : (2002) 4 KCCR 2485
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 11Registration Act, 1908 — Section 17 (1), 49Transfer of Property Act, 1882 — Section 60
High Courts06 Mar 2002Dismissed
K. Balakrishna and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KarLJ 10
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 30Land Acquisition Act, 1894 — Section 11 A, 17
High Courts06 Mar 2002Dismissed
Smt. Lalitha and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 2235 : (2002) 3 KarLJ 424 : (2002) 2 KCCR 1383
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 90 A
High Courts06 Mar 2002Dismissed
H. Chandrakanth and Another Vs State of Karnataka
Karnataka High Court · (2002) ILR (Kar) 1785 : (2002) 4 KarLJ 152 : (2002) 2 KCCR 1385
Penal Code, 1860 (IPC) — Section 323, 34, 376, 450
High Courts06 Mar 2002Dismissed
Lexicon Finance Limited, Unit No. II, Mumbai Vs Union of India (UOI) and Others
Karnataka High Court · (2002) ILR (Kar) 2050 : (2002) 4 KarLJ 1 : (2002) 2 KCCR 1401
Arbitration and Conciliation Act, 1996 — Section 16, 16 (1), 16 (2), 16 (5), 16 (6)