High Courts05 Mar 2002
State of Karnataka Vs Chandrayya Hanumanthappa Mallappanavar and Others
Karnataka High Court · (2003) CriLJ 258
Penal Code, 1860 (IPC) — Section 109, 149, 376, 506
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 33 of 42
High Courts05 Mar 2002Dismissed
General Secretary, Vokkaligara Sangha, Bangalore and Another Vs R. Chandramouli and Others
Karnataka High Court · (2002) 94 FLR 818 : (2002) 4 KarLJ 129 : (2002) 2 KCCR 160 SN : (2002) 3 LLJ 399
Payment of Gratuity Rules, 1972 — Rule 7 (5)
High Courts05 Mar 2002
M. Anantha Mugeraya Vs Karnataka Land Army Corporation, Bangalore and Another
Karnataka High Court · (2002) ILR (Kar) 3539 : (2002) 4 KarLJ 309 : (2002) 2 KCCR 161 SN
Karnataka Land Army Corporation Limited Service Rules, 1974 — Rule 9.4
High Courts05 Mar 2002
Eiko Sales (Private) Limited and Another Vs The Presiding Officer, Debt Recovery Tribunal and Another
Karnataka High Court · (2003) 3 KarLJ 129
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31
High Courts05 Mar 2002Dismissed
K.Y. Kamath Vs The Chairman and Managing Director, Syndicate Bank, Manipal and Others
Karnataka High Court · (2002) ILR (Kar) 1636 : (2002) 3 KarLJ 467 : (2002) 2 KCCR 162 SN
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 24, 3 (1)
High Courts05 Mar 2002Dismissed
G.V. Ronad Vs State of Karnataka and Another
Karnataka High Court · (2002) 93 FLR 767 : (2002) ILR (Kar) 1514 : (2002) 4 KarLJ 177 : (2000) 3 KCCR 2198
Constitution of India, 1950 — Article 226Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3 (I) (iii)
High Courts01 Mar 2002
Sanathkumar Bhimarao Chougule Vs The Joint Director of Land Records, Belgaum and Others
Karnataka High Court · (2002) 4 KarLJ 353
High Courts01 Mar 2002Dismissed
Devaramane Sringeshwaraiah and Another Vs M.R. Narasimha Pandith and Another
Karnataka High Court · (2002) CriLJ 2145 : (2002) ILR (Kar) 3567 : (2002) 5 KarLJ 589
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 195, 482Penal Code, 1860 (IPC) — Section 471, 475, 476
High Courts01 Mar 2002Dismissed
Mallaraddi H. Itagi and Others Vs The High Court of Karnataka, Bangalore and Another
Karnataka High Court · (2002) ILR (Kar) 2093 : (2002) 4 KarLJ 76 : (2002) 3 KCCR 1535
Bar Council of India Rules, 1975 — Rule 49, 5Constitution of India, 1950 — Article 14, 233 (2)Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2
High Courts01 Mar 2002Allowed
K.K. Appaiah Charitable Trust and Others Vs Mysore Urban Development Authority and Another
Karnataka High Court · (2002) 2 KCCR 1371
Constitution of India, 1950 — Article 14
High Courts28 Feb 2002Allowed
Milan Minerals Private Limited and Others Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2002 Kar 242 : (2002) 5 KarLJ 227 : (2002) 3 KCCR 1526
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 26, 59Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 11 (4), 5, 5 (1)
High Courts28 Feb 2002
Unique Non-woven Company, Bangalore Vs The Additional Deputy Commissioner of Commercial Taxes (Assessment 24), Bangalore and Another
Karnataka High Court · (2002) 52 KarLJ 259
Karnataka Sales Tax Act, 1957 — Section 21(4)
High Courts28 Feb 2002Allowed
Ramu S. Vs State of Karnataka and Others
Karnataka High Court · (2002) 2 KarLJ 375
Advocates Act, 1961 — Section 22, 24Bar Council of India (Training) Rules, 1995 — Rule 15A
High Courts28 Feb 2002
Holiyappa K. Patil alias Ajjappa Vs Lokappa
Karnataka High Court · (2002) 2 CivCC 367 : (2002) 3 KarLJ 148
Criminal Procedure Code, 1973 (CrPC) — Section 204 (2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2002
Navjot Kaur alias Dolly Vs Ajeet Singh Phull
Karnataka High Court · (2002) 2 CivCC 644 : (2003) 1 DMC 275 : (2002) ILR (Kar) 3145 : (2002) 3 KarLJ 592
Hindu Marriage Act, 1955 — Section 23 A, 24, 25, 9
High Courts28 Feb 2002Allowed
Milan Minerals Pvt. Ltd., Bangalore Vs Union of India and Others
Karnataka High Court · AIR 2002 Kar 242 : (2002) 5 KarLJ 227 : (2002) 3 KCCR 1526
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 59Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 5, 5 (1)
High Courts28 Feb 2002
K.M. Kumaraswamy Vs State
Karnataka High Court · (2002) CriLJ 3195 : (2002) 5 KarLJ 337 : (2002) 3 KCCR 1862
Constitution of India, 1950 — Article 20, 21Prevention of Corruption Act, 1947 — Section 5 (1) (d)
High Courts28 Feb 2002Dismissed
M.V. Rajashekar Vs B. Sridhar and Others
Karnataka High Court · (2002) 2 KCCR 1205
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 2 (11)
High Courts28 Feb 2002Dismissed
U.P. Jayaram Vs K. Leelavathi Rai Since dead by L.Rs. and Others
Karnataka High Court · (2002) 3 KCCR 1691
Transfer of Property Act, 1882 — Section 106, 107
High Courts28 Feb 2002Dismissed
P.R. Vijayakumar and Others Vs Commissioner, Mysore Urban Development Authority
Karnataka High Court · AIR 2002 Kar 438 : (2002) 2 KCCR 1208
Constitution of India, 1950 — Article 14, 226Karnataka Urban Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1991 — Rule 6 (2) (c)