High Courts04 Jan 2002Dismissed
Smt. Uma M.G. alias Uma V. Shivapur Vs The High Court of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 1251 : (2002) 3 KarLJ 420 : (2002) 4 KCCR 2443
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 42 of 42
High Courts04 Jan 2002Partly Allowed
State Vs Moorthy alias Pungi
Karnataka High Court · (2002) CriLJ 1683 : (2002) 2 DMC 309 : (2002) 3 KarLJ 351 : (2002) 2 KCCR 808
Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jan 2002Dismissed
Smt. Devika V. Patil Vs The Director, Department of Mines and Geology, Bangalore and Another
Karnataka High Court · AIR 2002 Kar 203 : (2002) 2 KarLJ 366 : (2002) 2 KCCR 983
Mines and Mineral (Development and Regulation) Act, 1957 — Section 9, 9 A
High Courts04 Jan 2002Dismissed
S.R. Appu Rao Vs Padmavathamma
Karnataka High Court · (2002) ILR (Kar) 798 : (2002) 2 KarLJ 137 : (2002) 2 KCCR 813
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (c), 29 (1), 29 (4), 50
High Courts04 Jan 2002
Vijayanagar Educational Trust (Regd.), Bangalore Vs The Karnataka State Pollution Control Board, Bangalore
Karnataka High Court · AIR 2002 Kar 123 : (2002) ILR (Kar) 1231 : (2002) 2 KarLJ 296
Constitution of India, 1950 — Article 47, 48A, 51A (g)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 25 (7)
High Courts03 Jan 2002Allowed
Divisional Controller, KSRTC and Another Vs G.P. Raghavendra
Karnataka High Court · (2002) 4 KCCR 2858
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115
High Courts03 Jan 2002Dismissed
State Vs Vaijinath and Others
Karnataka High Court · (2002) 01 KAR CK 0079
Penal Code, 1860 (IPC) — Section 148, 149, 302, 342
High Courts03 Jan 2002
Y.V. Srinivasa Rao and Another Vs Eranaika and Others
Karnataka High Court · (2002) ILR (Kar) 1687 : (2002) 2 KarLJ 236 : (2002) 1 KCCR 85 SN
Karnataka Land Reforms Act, 1961 — Section 15, 44, 5, 58
High Courts03 Jan 2002
Employees'' State Insurance Corporation, Bangalore Vs Lamina Suspension Products Private Limited
Karnataka High Court · (2002) 93 FLR 381 : (2002) ILR (Kar) 1220 : (2002) 2 KarLJ 123 : (2002) 1 KCCR 77 SN
Employees State Insurance (General) Regulations, 1950 — Regulation 40Employees State Insurance Act, 1948 — Section 2 (22), 26, 45 (2), 75Industrial Disputes Act, 1947 — Section 9 A
High Courts02 Jan 2002Dismissed
Abdul Shafiulla Vs Karnataka Power Transmission Corporation Limited, Bangalore and Another
Karnataka High Court · (2002) 95 FLR 864 : (2002) 3 KarLJ 505 : (2002) 2 KCCR 788
High Courts02 Jan 2002Allowed
State Vs Shivaputrappa
Karnataka High Court · (2002) CriLJ 1686 : (2002) ILR (Kar) 881 : (2002) 2 KarLJ 339
Penal Code, 1860 (IPC) — Section 302, 376, 506, 511
High Courts02 Jan 2002Dismissed
State Vs Basavaraj and Another
Karnataka High Court · (2002) 1 DMC 648 : (2002) 2 KarLJ 20
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts02 Jan 2002Dismissed
Shree Shanthi Homes Private Limited, Bangalore and Others Vs Cref Finance Limited, Calcutta
Karnataka High Court · AIR 2002 Kar 252 : (2002) ILR (Kar) 717 : (2002) 3 KarLJ 265 : (2002) 1 KCCR 429
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts02 Jan 2002Dismissed
S. Purushotham Vs Rev William Mossess and Others
Karnataka High Court · (2002) ILR (Kar) 976 : (2002) 2 KarLJ 220 : (2002) 1 KCCR 84 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts01 Jan 2002Allowed
G.K. Balakrishna Vs H. Venkateshappa
Karnataka High Court · (2002) 2 KarLJ 314 : (2002) 2 KCCR 96 SN
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 151
High Courts01 Jan 2002Dismissed
State Vs Puttarangappa
Karnataka High Court · (2002) 2 KarLJ 183 : (2002) 2 KCCR 974
Penal Code, 1860 (IPC) — Section 302
High Courts01 Jan 2002Dismissed
Ramachandraiah Vs Shivananje Gowda (Deceased) by L.Rs and Another
Karnataka High Court · (2002) 3 KarLJ 616 : (2002) 2 KCCR 97 SN
High Courts01 Jan 2002Allowed
Vasudev Gundo Patil Vs Seethabai and Others
Karnataka High Court · (2002) 2 KCCR 977
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4 (1)