High Courts16 Jan 2002Dismissed
The Management of Majestic Exhibitors Vs Muthyalu
Karnataka High Court · (2002) 3 CGLJ 343
Industrial Disputes Act, 1947 — Section 33 C (2), 33 C (4)
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 41 of 42
High Courts15 Jan 2002Allowed
Shiddappa Adiveppa Jadi Vs Ramanna
Karnataka High Court · (2003) 1 CivCC 632 : (2002) 3 KCCR 1841
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20, 20 (2)Transfer of Property Act, 1882 — Section 53 A, 55 (4)
High Courts15 Jan 2002Dismissed
Rekha Vs Hindu Seva Prathistana, Bangalore and Others
Karnataka High Court · (2002) 2 CivCC 678 : (2002) 2 KarLJ 620 : (2002) 2 KCCR 823 : (2002) 3 RCR(Civil) 709
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts15 Jan 2002Partly Allowed
M. Shanmugam Vs Reserve Bank of India, Bombay and Others
Karnataka High Court · (2002) ILR (Kar) 2000 : (2002) 2 KarLJ 68 : (2002) 2 KCCR 100 SN
Constitution of India, 1950 — Article 226, 227Reserve Bank of India (Staff) Regulations, 1948 — Regulation 47, 47 (1) (b), 47 (1) (c), 47 (2), 47 (3)
High Courts15 Jan 2002
Birendra Singh Vs Commissioner of Income Tax
Karnataka High Court · (2002) 256 ITR 696
Income Tax Act, 1961 — Section 256 (2), 69 A
High Courts11 Jan 2002Dismissed
Laxmana Reddy Vs Police Inspector, Peenya Police Station, Bangalore and Others
Karnataka High Court · (2002) CriLJ 1201 : (2002) ILR (Kar) 1455 : (2002) 5 KarLJ 169 : (2002) 2 KCCR 816
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts11 Jan 2002Allowed
Pukraj D. Jain and Others Vs Dr. Gopalakrishna G. and Others
Karnataka High Court · (2002) CriLJ 1904 : (2002) ILR (Kar) 1337 : (2002) 2 KarLJ 496 : (2002) 3 KCCR 245 SN
High Courts11 Jan 2002Dismissed
Smt. Deveeramma and Others Vs Shivalingappa
Karnataka High Court · (2002) 112 CompCas 15 : (2002) ILR (Kar) 1026 : (2002) 2 KarLJ 248 : (2002) 2 KCCR 821 : (2003) 1 RCR(Criminal) 520
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2002
Mohd. Haneef Vs Iqbal Ali and Others
Karnataka High Court · (2002) 6 KarLJ 384 : (2002) 2 KCCR 99 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Jan 2002Dismissed
E. Gurumurthy Vs Karnataka State Road Transport Corporation, Bangalore
Karnataka High Court · (2002) 94 FLR 217 : (2002) ILR (Kar) 600 : (2002) 2 KarLJ 1
Industrial Disputes Act, 1947 — Section 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25
High Courts10 Jan 2002
C.R. Janardhan Vs Smt. N.S. Vinutha and Another
Karnataka High Court · AIR 2003 Kar 393 : (2002) 3 KarLJ 326 : (2002) 2 KCCR 998
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jan 2002Allowed
Shivanand S. Patil Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3013 : (2002) 2 KarLJ 156 : (2002) 2 KCCR 995
Karnataka Land Revenue Act, 1964 — Section 94 AKarnataka Land Revenue Rules, 1966 — Rule 108E
High Courts09 Jan 2002Dismissed
D.S. Vijaya Kumar Vs Deputy Conservator of Forest, Hassan Division, Hassan
Karnataka High Court · (2002) ILR (Kar) 1375 : (2002) 2 KarLJ 537 : (2002) 4 KCCR 2446
Karnataka Forest Act, 1963 — Section 62, 71 A
High Courts09 Jan 2002Dismissed
Ravindran Pillai K. Vs Kudremukh Iron Ore Company Limited and Others
Karnataka High Court · (2002) 4 KarLJ 91
High Courts08 Jan 2002Allowed
Iranna Venkappa Sakhare and Another Vs Shantabai Tukaram Sakhare and Others
Karnataka High Court · (2002) 5 KarLJ 416 : (2002) 1 KCCR 87 SN
High Courts08 Jan 2002Dismissed
K.B. Gurappa Gowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 2 KarLJ 66 : (2002) 1 KCCR 88 SN
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 27, 38
High Courts07 Jan 2002
Saptagiri Complex, Bangalore and Others Vs Bhupathi Naidu
Karnataka High Court · (2002) ILR (Kar) 1460 : (2002) 2 KarLJ 159 : (2002) 2 KCCR 1049
Karnataka Rent Act, 1999 — Section 70 (2), 70 (2) (b)
High Courts07 Jan 2002Dismissed
Malatesh Vs Maqboolahmad and Another
Karnataka High Court · AIR 2002 Kar 207 : (2002) ILR (Kar) 2634 : (2002) 2 KarLJ 559 : (2002) 2 KCCR 989
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Panchayat Raj Act, 1993 — Section 132 (2)Limitation Act, 1963 — Section 14
High Courts07 Jan 2002
H.A. Manjunatha Bhatta Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1820 : (2002) 4 KarLJ 174 : (2002) 2 KCCR 986
Karnataka Land Revenue Rules, 1966 — Rule 108 (1)
High Courts04 Jan 2002Allowed
Vijayanagar Educational Trust (Registered) Vs The Karnataka State Pollution Control Board
Karnataka High Court · (2002) 2 KCCR 791
Karnataka Land Reforms Act, 1961 — Section 109Karnataka Municipal Corporations Act, 1976 — Section 443, 443 (10)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 25 (7)