COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 35 of 42

High Courts20 Feb 2002Allowed

Thirthamurthy Vs Smt. Radha

Karnataka High Court · (2002) 2 ACC 479 : (2003) ACJ 537 : (2002) 94 ELT 588 : (2002) ILR (Kar) 3005 : (2002) 4 KarLJ 168 : (2002) 2 KCCR 1165

Workmens Compensation Act, 1923 — Section 2 (1) (n), 30 (1), 4 (1)

High Courts20 Feb 2002

State Vs Rangaswamy alias Narayanagowda and Others

Karnataka High Court · (2003) CriLJ 607 : (2002) 4 KarLJ 412 : (2002) 2 KCCR 155 SN

Penal Code, 1860 (IPC) — Section 323, 34, 354

High Courts20 Feb 2002

State Vs Sheku alias Shekhara Poojary and Others

Karnataka High Court · (2002) CriLJ 2148 : (2002) 5 KarLJ 25 : (2003) 1 RCR(Criminal) 365

Penal Code, 1860 (IPC) — Section 323, 325, 34

High Courts20 Feb 2002Dismissed

Shivangouda Sannalingangowda Patil (Deceased) by L.R. Vs Godigevva alias Vimalalatai and Others

Karnataka High Court · (2002) 5 KarLJ 497 : (2002) 2 KCCR 132 SN

High Courts19 Feb 2002

State of Karnataka Vs Shivaraj and Others

Karnataka High Court · (2002) CriLJ 2493 : (2002) 3 KCCR 191 SN

Penal Code, 1860 (IPC) — Section 302, 326, 34

High Courts18 Feb 2002Allowed

Gangawwa Vs Rudragouda Daramagonda Patil and Others

Karnataka High Court · (2002) 6 KarLJ 387 : (2002) 2 KCCR 130 SN : (2002) 3 RCR(Criminal) 153

Criminal Procedure Code, 1973 (CrPC) — Section 147

High Courts18 Feb 2002Allowed

Cargill Seeds India Limited, Bangalore Vs State

Karnataka High Court · (2002) CriLJ 3806 : (2002) ILR (Kar) 3730 : (2002) 3 KarLJ 597 : (2002) 2 KCCR 147 SN : (2002) 4 RCR(Criminal) 782

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Seeds Act, 1966 — Section 15, 16, 19 A

High Courts18 Feb 2002

Gowramma and Others Vs Shamanna Reddy

Karnataka High Court · (2002) 3 CivCC 201 : (2002) ILR (Kar) 2723 : (2002) 5 KarLJ 131 : (2002) 2 KCCR 1318 : (2002) 4 RCR(Civil) 499

High Courts18 Feb 2002

Chako and Another Vs Deputy Commissioner, Shimoga District, Shimoga and Others

Karnataka High Court · (2002) 3 KarLJ 175 : (2002) 2 KCCR 1162

Karnataka Land Revenue Act, 1964 — Section 94 (3), 94 B

High Courts15 Feb 2002

Narayan etc. Vs Deputy Commissioner, Uttara Kannada and Another

Karnataka High Court · AIR 2002 Kar 273 : (2002) 4 KarLJ 382

Constitution of India, 1950 — Article 226, 227Karnataka Preservation of Trees Act, 1976 — Section 8, 8 (4)

High Courts15 Feb 2002

G.S. Suresh Reddy and Another Vs Karnataka State Financial Corporation, Bangalore and Others

Karnataka High Court · AIR 2002 Kar 239 : (2002) 4 KarLJ 349 : (2002) 2 KCCR 146 SN

High Courts15 Feb 2002Dismissed

Nair Coal Services Limited, Nagpur and Another Vs Karnataka Power Corporation Limited, Bangalore and Others

Karnataka High Court · (2002) ILR (Kar) 2575 : (2002) 3 KarLJ 101 : (2002) 2 KCCR 128 SN

Constitution of India, 1950 — Article 14, 19 (6), 226

High Courts15 Feb 2002Allowed

Paul D''Souza and Others Vs Canara Bank, Bangalore and Others

Karnataka High Court · (2003) 113 CompCas 19 : (2002) 2 KarLJ 451

Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 22, 23Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 36

High Courts15 Feb 2002

Boregowda Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2002) 5 KarLJ 174 : (2002) 2 KCCR 1313

Karnataka Land Revenue Act, 1964 — Section 71

High Courts15 Feb 2002Allowed

Thottkat Kunjiram Madhav Vs The Commissioner of Police and Others

Karnataka High Court · (2002) 1 KCCR 451

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 165, 166, 482, 94Penal Code, 1860 (IPC) — Section 380, 457

High Courts15 Feb 2002Allowed

Narayan and Others Vs Deputy Commissioner, Uttara Kannada, Karwar and Another

Karnataka High Court · AIR 2002 Kar 273 : (2002) 4 KarLJ 382

Constitution of India, 1950 — Article 226, 227Karnataka Preservation of Trees Act, 1976 — Section 8, 8 (4)

High Courts14 Feb 2002Dismissed

Sri. Chamundeswari Sugars Limited Vs Union of India (UOI) and Another

Karnataka High Court · (2002) 2 KCCR 1156

Essential Commodities Act, 1955 — Section 3, 3 (3C)

High Courts14 Feb 2002

Smt. A. Vishalaxi and Another Vs Union of India (UOI) and Others

Karnataka High Court · (2002) 2 ACC 444 : (2002) 2 KCCR 1150

Constitution of India, 1950 — Article 226

High Courts14 Feb 2002Dismissed

Smt. A.R. Vishalaxi and Another Vs Union of India (UOI) and Others

Karnataka High Court · (2002) 3 KarLJ 654

Constitution of India, 1950 — Article 226

High Courts14 Feb 2002Allowed

H.S. Umesha Prasad and Another Vs The Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (2002) ILR (Kar) 1452 : (2002) 2 KarLJ 448 : (2002) 2 KCCR 1153

Constitution of India, 1950 — Article 14