High Courts14 Feb 2002
H.V. Venkatesh Vs Oriental Insurance Company Limited and Others
Karnataka High Court · (2002) 2 ACC 253 : (2002) ILR (Kar) 3666 : (2002) 2 KarLJ 519
Legal Services Authorities Act, 1987 — Section 19 (5), 20 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 36 of 42
High Courts13 Feb 2002Allowed
Smt. Manjula B.R. and Others Vs Karnataka State Bar Council and Others
Karnataka High Court · (2002) ILR (Kar) 1544 : (2003) 2 KarLJ 380
Advocates Act, 1961 — Section 24, 49 (1) (j), 7 (1) (m)Bar Council of India Rules, 1975 — Rule 12, 13
High Courts13 Feb 2002Dismissed
Sri Thomas Mates Gudinho Vs Election Commission of India, New Delhi and Others
Karnataka High Court · AIR 2002 Kar 232 : (2002) ILR (Kar) 3078 : (2002) 2 KCCR 1293
Representation of the Peoples Act, 1951 — Section 100 (1) (b), 123 (3), 150, 151 A, 84
High Courts13 Feb 2002Allowed
Smt. Manjula B.R. and Others etc. Vs Karnataka State Bar Council and Others etc.
Karnataka High Court · AIR 2002 Kar 274
Advocates Act, 1961 — Section 49 (1) (j), 7 (1) (m)Bar Council of India Rules, 1975 — Rule 12, 13
High Courts13 Feb 2002Dismissed
Thomas Mates Gudinho Vs The Election Commission of India, New Delhi and Others
Karnataka High Court · (2002) 4 KarLJ 36
Representation of the Peoples Act, 1951 — Section 100 (1) (b), 112, 116, 150
High Courts13 Feb 2002Dismissed
Corporation of the City of Mangalore and Another Vs Kasturba Medical College, Mangalore
Karnataka High Court · (2002) 3 KarLJ 145
Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 110
High Courts13 Feb 2002Allowed
Bharamappa Puttappa Uppar and Others Vs Smt. Sushilabai and Others
Karnataka High Court · (2002) 3 KarLJ 577 : (2002) 2 KCCR 1289
Karnataka Land Reforms Act, 1961 — Section 14 (1), 4
High Courts13 Feb 2002Allowed
Smt. B.R. Manjula and Others Vs Karnataka State Bar Council and Others
Karnataka High Court · (2002) 2 KCCR 1302
Advocates Act, 1961 — Section 49 (1) (j), 7 (1) (m)Bar Council of India Rules, 1975 — Rule 12, 13
High Courts12 Feb 2002
Ms. A. Kalaivani Vs The State of Karnataka and Others
Karnataka High Court · (2002) 2 KCCR 1010
Karnataka Urban Development Authorities Act, 1987 — Section 13 (2) (a)
High Courts12 Feb 2002
State Vs Devaraj alias Ramashankarappa and Others
Karnataka High Court · (2002) CriLJ 2299 : (2003) 1 DMC 104 : (2002) 5 KarLJ 333
Penal Code, 1860 (IPC) — Section 201
High Courts12 Feb 2002Dismissed
Ghatge Patil Transport Limited, Kolhapur Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 2088 : (2002) 2 KarLJ 292 : (2002) 2 KCCR 1146
Karnataka Rent Control Act, 1961 — Section 2 (7) (b) (iii), 70
High Courts12 Feb 2002
Ms. Kalaivani A. and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1558 : (2002) 2 KarLJ 499
Karnataka Urban Development Authorities Act, 1987 — Section 13 (2) (a)
High Courts12 Feb 2002
State of Karnataka Vs Devaraj alias Ramashankarappa Urf Ramachandrappa and Others
Karnataka High Court · (2002) 3 KCCR 1943
Penal Code, 1860 (IPC) — Section 201
High Courts11 Feb 2002
State Vs Jattappa and Others
Karnataka High Court · (2003) 2 KarLJ 350 : (2002) 4 KCCR 258 SN
Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts11 Feb 2002Dismissed
State Vs C. Shivashankara
Karnataka High Court · (2002) 3 KarLJ 567 : (2002) 4 KCCR 315 SN
Penal Code, 1860 (IPC) — Section 304 B, 306, 498A
High Courts11 Feb 2002Allowed
B. Umanna Gowda Vs The Divisional Controller, KSRTC, Bellary Division
Karnataka High Court · (2002) 2 KCCR 1281
Industrial Disputes Act, 1947 — Section 11 A, 33 (2) (b), 33 AK.S.R.T.C. (Cadre and Recruitment) Regulations, 1982 — Regulation 18, 25, 3
High Courts08 Feb 2002Allowed
Smt. Karibasamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 5 KarLJ 535 : (2002) 2 KCCR 1140
Karnataka Land Revenue Act, 1964 — Section 136 (3), 140 (2)
High Courts08 Feb 2002Allowed
Mysore Cements Ltd. and Another Vs Assistant Labour Commissioner
Karnataka High Court · (2002) 3 KCCR 1853 : (2003) 1 LLJ 530
Payment of Bonus Act, 1965 — Section 23, 29, 30
High Courts08 Feb 2002Dismissed
Riyaz Khan and Others Vs Modi Mohammed Ismail and Others
Karnataka High Court · AIR 2003 Kar 3 : (2002) ILR (Kar) 3369 : (2002) 3 KarLJ 551 : (2002) 2 KCCR 1275
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4 (1), Order 13 Rule 6Karnataka Stamp Act, 1957 — Section 34, 35, 36
High Courts08 Feb 2002
The Mysore Paper Mills Limited, Bhadravathi Vs G. Shekar alias Gyana Shekharan
Karnataka High Court · (2002) 93 FLR 387 : (2002) ILR (Kar) 1069 : (2002) 2 KarLJ 469 : (2002) 2 KCCR 1121 : (2002) 2 LLJ 235
Industrial Disputes Act, 1947 — Section 10 (4-A)