High Courts17 Aug 2002Dismissed
Ekanath Ekbote Vs The Gulbarga University and Another
Karnataka High Court · (2002) ILR (Kar) 4322 : (2002) 5 KarLJ 315 : (2002) 4 KCCR 323 SN
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,564 of 2,393
High Courts17 Aug 2002
Executive Engineer, I.D., NLBC Division Vs A. Prabhakara Reddy
Karnataka High Court · (2002) 4 KCCR 2652
High Courts16 Aug 2002Dismissed
State Bank of India and Others Vs D.K. Seetharam
Karnataka High Court · (2003) 96 FLR 614 : (2002) 5 KarLJ 347 : (2002) 4 KCCR 380 SN : (2002) 3 LLJ 1023
Industrial Disputes Act, 1947 — Section 18 (1), 2 (p)Industrial Disputes Rules, 1957 — Rule 58 (4)
High Courts16 Aug 2002Dismissed
G.R. Changalaraya Naidu and Others Vs The Assistant Commissioner and Another
Karnataka High Court · (2002) ILR (Kar) 4467 : (2002) 6 KarLJ 208 : (2003) 1 KCCR 342
Karnataka Land Reforms Act, 1961 — Section 79 B, 81Limitation Act, 1963 — Section 12, 14, 4, 5
High Courts14 Aug 2002Allowed
Dasegowda Vs Gangaraju
Karnataka High Court · (2003) 1 KCCR 334
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 96
High Courts14 Aug 2002Dismissed
State Bank of Hyderabad Vs Debts Recovery Appellate Tribunal and Others
Karnataka High Court · (2002) 6 KarLJ 174
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts14 Aug 2002Allowed
Shafiulla Rahim Khan Vs The High Court of Karnataka and Another
Karnataka High Court · (2003) 1 ALT(Cri) 454 : (2002) CriLJ 4774 : (2002) ILR (Kar) 4351 : (2002) 4 KCCR 2784
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts14 Aug 2002Allowed
Chandramma Vs Ramachandra and Others
Karnataka High Court · (2002) ILR (Kar) 4612 : (2002) 6 KarLJ 212 : (2002) 4 KCCR 2650
High Courts14 Aug 2002Allowed
Kaleem alias Kaleem Pasha Vs State
Karnataka High Court · (2003) 2 ALD(Cri) 13 : (2003) CriLJ 353 : (2002) ILR (Kar) 4609 : (2003) 1 KarLJ 224 : (2002) 4 KCCR 353 SN : (2003) 1 RCR(Criminal) 524
Penal Code, 1860 (IPC) — Section 363, 392
High Courts14 Aug 2002Dismissed
Steel Authority of India Limited and Another Vs S.K. Somanath
Karnataka High Court · (2002) ILR (Kar) 4546 : (2003) 2 KarLJ 518 : (2002) 4 KCCR 2243 : (2003) 1 LLJ 1108
Constitution of India, 1950 — Article 311 (2)
High Courts13 Aug 2002Dismissed
Smt. Prema Vs Nanje Gowda and Others
Karnataka High Court · AIR 2003 Kar 104
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (2), 144, 2 (2), 96
High Courts13 Aug 2002
Ramesh Lal alias Ramesh Vs National Insurance Company Limited and Another
Karnataka High Court · (2003) ACJ 134 : (2002) ILR (Kar) 5119 : (2002) 6 KarLJ 82 : (2002) 3 KCCR 2062
Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts13 Aug 2002Dismissed
The Special Land Acquisition Officer, Upper Krishna Project Vs Balappa
Karnataka High Court · (2002) ILR (Kar) 3880 : (2003) 2 KarLJ 390 : (2002) 4 KCCR 2233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 11, 23 (1A), 23 (2), 28, 31 (1)
High Courts13 Aug 2002Dismissed
Mrs. Mangalabai Vs The Sangli Bank Ltd. and Others
Karnataka High Court · (2002) 4 KCCR 2899
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 2002Allowed
B. Krishna Bhat Vs State of Karnataka and Others
Karnataka High Court · (2001) 4 KarLJ 289 : (2003) 4 KCCR 2525
Karnataka Municipal Corporations Act, 1976 — Section 364
High Courts13 Aug 2002Dismissed
Mrs. Mangalabai Vs The Sangli Bank Limited and Others
Karnataka High Court · AIR 2003 Kar 76 : (2003) 115 CompCas 764 : (2002) ILR (Kar) 4601 : (2002) 6 KarLJ 362
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 31
High Courts13 Aug 2002Allowed
Vyshali Mahila Samaj Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 2297 : (2004) 3 KCCR 319 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Karnataka Urban Development Authorities (Allotment of Civic Amenity Sites) Rules, 1991 — Rule 3 (3), 7 (1)
High Courts13 Aug 2002Dismissed
Bharat Electronics Limited and Another Vs G. Yeruswamy
Karnataka High Court · (2002) 95 FLR 1158 : (2002) ILR (Kar) 5321 : (2002) 6 KarLJ 79 : (2002) 3 KCCR 2071 : (2003) 1 LLJ 658
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts13 Aug 2002Allowed
Smt. Hemavathy K. Vs N. Ashok Kumar
Karnataka High Court · (2002) 3 CivCC 620 : (2003) 1 DMC 478 : (2002) ILR (Kar) 4165 : (2002) 5 KarLJ 360 : (2002) 3 KCCR 2101 : (2003) 1 RCR(Civil) 525
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6FHindu Marriage Act, 1955 — Section 23 A, 28, 9
High Courts12 Aug 2002Dismissed
Ghodawat Pan Masala Products (I) Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 4170 : (2002) 4 KCCR 2622 : (2003) 130 STC 276
Central Sales Tax Act, 1956 — Section 14 (ix), 15 (a)Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 301, 304 (b)Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2 (6B), 4