High Courts02 Sept 2002Allowed
Parvathamma Vs Vadde Sanna Hulugappa and Others
Karnataka High Court · (2002) 4 KCCR 2801
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,562 of 2,393
High Courts30 Aug 2002Allowed
Pamela Lakshminarayana and Others Vs Kamalamma and Others
Karnataka High Court · (2002) ILR (Kar) 4614 : (2002) 6 KarLJ 182 : (2002) 4 KCCR 325 SN
Karnataka Land Reforms Act, 1961 — Section 44Mysore Tenancy Act, 1952 — Section 15
High Courts30 Aug 2002Dismissed
K.N. Aswathnarayana Setty and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 4077 : (2003) 2 KarLJ 335 : (2003) 1 KCCR 351
Land Acquisition Act, 1894 — Section 4 (1), 48 (1), 6, 6 (1)
High Courts30 Aug 2002Dismissed
Jayalakshmi Reddy Vs Thippanna and Others
Karnataka High Court · (2002) ILR (Kar) 5163 : (2003) 5 KarLJ 263
Karnataka Stamp Act, 1957 — Section 34
High Courts29 Aug 2002
P. Varalakshmi Reddy and Others Vs Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2002) 2 ACC 372
High Courts29 Aug 2002Allowed
Sri. Basavaraj Vs Sri. Hire Doddanagouda and Others
Karnataka High Court · (2002) 4 KCCR 2669
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Panchayat Raj Act, 1993 — Section 16 (2)Representation of the Peoples Act, 1951 — Section 81 (3), 90
High Courts28 Aug 2002Allowed
M. Arjundas Vs State of Karnataka and Others
Karnataka High Court · (2002) CriLJ 4785 : (2002) 4 KCCR 2140
Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 8Prevention of Corruption Act, 1988 — Section 12, 12 (3), 14, 19, 9
High Courts28 Aug 2002
P.S. Pranava Vs State of Karnataka and Another
Karnataka High Court · (2002) 4 KCCR 2908
Constitution of India, 1950 — Article 14, 15, 16Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 14, 14 (3)
High Courts28 Aug 2002Dismissed
K. Dinakar Vs M.S. Kapoor and Another
Karnataka High Court · (2002) ILR (Kar) 4576 : (2002) 6 KarLJ 99
Constitution of India, 1950 — Article 32Contempt of Courts Act, 1971 — Section 11, 12, 2 (c)
High Courts28 Aug 2002Dismissed
Pranava P.S. Vs State of Karnataka and Another
Karnataka High Court · (2002) 6 KarLJ 492
Constitution of India, 1950 — Article 14, 15, 16Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 14 (3)
High Courts28 Aug 2002Dismissed
Jayaraja Hegde Vs State of Karnataka and Ors
Karnataka High Court · (2003) 1 KCCR 162
High Courts27 Aug 2002Allowed
Chandrashekar (Deceased) by L.Rs Vs The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2002) ILR (Kar) 4541 : (2003) 3 KarLJ 23
Land Acquisition Act, 1894 — Section 23 (1A), 4 (1)
High Courts27 Aug 2002Allowed
Ramappa Vs Shivaputrappa Adiveppa Navalagatti dead by L.Rs. and Others
Karnataka High Court · (2002) 4 KCCR 2905
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Aug 2002Allowed
Chandrashekar, Since deceased by L.Rs. Cross- Objectors Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2003) 2 CivCC 498 : (2002) 4 KCCR 2797
Land Acquisition Act, 1894 — Section 23 (1) (a)
High Courts27 Aug 2002Allowed
P.R. Krishnamurthy and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) ILR (Kar) 4352 : (2003) 3 KarLJ 288 : (2002) 4 KCCR 2666
High Courts26 Aug 2002Dismissed
Kota Co-operative Agricultural Bank Limited Vs State of Karnataka and Another
Karnataka High Court · AIR 2003 Kar 30 : (2002) ILR (Kar) 4085 : (2002) 4 KCCR 2150 : (2003) 1 RCR(Civil) 584
Advocates Act, 1961 — Section 16 (3), 29, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4 (6), 119Constitution of India, 1950 — Article 19 (1) (g)
High Courts26 Aug 2002Allowed
J. Rasaranjan and Another Vs State and Another
Karnataka High Court · (2002) ILR (Kar) 4451 : (2002) 5 KarLJ 419 : (2002) 4 KCCR 2388
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120 B, 420, 468, 471
High Courts26 Aug 2002
Veeranna and Another Vs The State of Karnataka and Others
Karnataka High Court · (2003) 2 KCCR 1542
Constitution of India, 1950 — Article 14, 19 (1)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 10 (4) (a), 44 (1), 44 (2), 63 (2) (a)
High Courts26 Aug 2002Allowed
State of Karnataka and Others Vs BPL Group of Companies Karmikara Sangha and Others
Karnataka High Court · (2002) 95 FLR 886 : (2002) ILR (Kar) 4330 : (2002) 6 KarLJ 11 : (2002) 4 KCCR 356 SN : (2003) 1 LLJ 131
Constitution of India, 1950 — Article 164 (2)Industrial Disputes Act, 1947 — Section 10 B
High Courts26 Aug 2002Dismissed
Bhagyavathi Vs Madanlal D. Jain
Karnataka High Court · (2002) 2 DMC 591 : (2003) 2 KarLJ 620 : (2002) 4 KCCR 2540
Civil Procedure Code, 1908 (CPC) — Section 24