High Courts27 Feb 2002Dismissed
Smt. Bayamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KarLJ 398 : (2002) 2 KCCR 1194
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 34 of 42
High Courts27 Feb 2002
M.S. Ganesh and Others Vs H.K. Subramanya and Others
Karnataka High Court · (2002) ILR (Kar) 4123 : (2003) 5 KarLJ 306 : (2002) 4 KCCR 2469 : (2004) 1 LLJ 246
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 14, 16General Recruitment Rules, 2006 — Rule 15 (1) (b)
High Courts27 Feb 2002Dismissed
State Vs Mallesha and Others
Karnataka High Court · (2003) 2 DMC 84 : (2002) 4 KarLJ 406 : (2002) 2 KCCR 158 SN : (2002) 3 RCR(Criminal) 157
Dowry Prohibition Act, 1961 — Section 6
High Courts27 Feb 2002Dismissed
Patel Pillanna (Deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1878 : (2002) 3 KarLJ 515 : (2002) 2 KCCR 1191
Karnataka Panchayat Raj Act, 1993 — Section 111Land Acquisition Act, 1894 — Section 48
High Courts27 Feb 2002Dismissed
Abdul Sattar and Others Vs Gurlingayya and Another
Karnataka High Court · (2002) 2 KCCR 1196
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98 (1), 101, 151Constitution of India, 1950 — Article 141
High Courts26 Feb 2002
State Vs Shivappa Bhimappa Pathat
Karnataka High Court · (2002) 2 DMC 611 : (2003) 2 KarLJ 171 : (2002) 2 KCCR 157 SN
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts26 Feb 2002Allowed
The Managing Director, Karnataka State Road Transport Corporation, Bangalore Vs K.B. Chandrashekar
Karnataka High Court · (2002) 95 FLR 296 : (2002) ILR (Kar) 2284 : (2002) 4 KarLJ 394 : (2002) 2 KCCR 1182
Industrial Disputes Act, 1947 — Section 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25
High Courts26 Feb 2002Allowed
Kanhayalal Hukumatrai Banawani Since dead by LRs. and Others Vs Keshav Shankar Ranade and Others
Karnataka High Court · (2003) ILR (Kar) 3443 : (2002) 3 KCCR 171 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Specific Relief Act, 1963 — Section 19 (b)Transfer of Property Act, 1882 — Section 52
High Courts26 Feb 2002Dismissed
Smt. P. Venkatalakshmamma and Others Vs The Special Land Acquisition Officer, Bangalore and Others
Karnataka High Court · (2002) ILR (Kar) 2354 : (2002) 3 KarLJ 582 : (2002) 2 KCCR 1175
Land Acquisition Act, 1894 — Section 4, 5 A, 6, 6 (2)
High Courts26 Feb 2002
Babu Madivala (Deceased) by L.Rs and Others Vs Kuddu Madivala and Others
Karnataka High Court · (2002) ILR (Kar) 3417 : (2002) 3 KarLJ 645 : (2002) 3 KCCR 192 SN
Karnataka Land Reforms Act, 1961 — Section 2 (12), 2 (17)
High Courts26 Feb 2002Dismissed
Karibasamma and Another Vs Mahalingappa A. and Another
Karnataka High Court · (2002) ILR (Kar) 2374 : (2002) 4 KarLJ 97 : (2002) 2 KCCR 1368
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 98 (1) (a), Order 21 Rule 99, 151
High Courts26 Feb 2002
J.R. Rama Murthy Vs Kannada Vishwavidyalaya, Hampi and Another
Karnataka High Court · (2002) ILR (Kar) 3150 : (2002) 3 KarLJ 623 : (2002) 2 KCCR 1185
Kannada University Act, 1991 — Section 2 (f)
High Courts25 Feb 2002
Devendrappa Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 2867 : (2003) 1 DMC 317 : (2002) 3 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304 B
High Courts25 Feb 2002Dismissed
Industrial Rubber Products, Bangalore Vs Karnataka Electricity Board, Bangalore
Karnataka High Court · AIR 2002 Kar 335 : (2002) 4 KarLJ 529 : (2002) 2 KCCR 136 SN : (2002) 4 RCR(Civil) 617
High Courts25 Feb 2002Allowed
State of Karnataka and Others Vs M. Muniraju
Karnataka High Court · AIR 2002 Kar 287 : (2002) ILR (Kar) 2923 : (2003) 1 KarLJ 291 : (2002) 2 KCCR 135 SN
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100, 80Karnataka Land Grant Rules, 1969 — Rule 7Karnataka Land Revenue Act, 1964 — Section 49 C, 63, 67
High Courts25 Feb 2002Dismissed
Basavanneppa Shivappa Haveri Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 1497 : (2002) 3 KarLJ 463 : (2002) 2 KCCR 137 SN
Karnataka Land Reforms Act, 1961 — Section 108, 4, 44
High Courts22 Feb 2002
Mangilal S. Jain Vs Commissioner of Income Tax and Another
Karnataka High Court · (2002) 175 CTR 347
Finance Act, 1988 — Section 88Income Tax Act, 1961 — Section 140 A (1), 234 A, 234 B, 234 C
High Courts22 Feb 2002Allowed
Shekarappa Veerappa Harayabal Vs Mahammadsab Maliksab Nadaf
Karnataka High Court · (2002) 5 KarLJ 115
Easements Act, 1882 — Section 15
High Courts20 Feb 2002Allowed
Mahesh Kumar K.S. Vs State of Karnataka and Another
Karnataka High Court · (2003) CriLJ 528 : (2002) ILR (Kar) 3931 : (2002) 4 KarLJ 103 : (2002) 2 KCCR 1171 : (2003) 1 RCR(Criminal) 363
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 202 (1)Penal Code, 1860 (IPC) — Section 420, 421
High Courts20 Feb 2002
The Daily Thanthi, Bangalore Vs Under Secretary, Finance Department, Government of Karnataka and Another
Karnataka High Court · (2002) 52 KarLJ 209
Karnataka Tax on Entry of Goods Act, 1979 — Section 8(2)(Ii)