High Courts17 Apr 2002Dismissed
P.K. Vasudevan Vs Deputy Commissioner and Others
Karnataka High Court · (2002) 4 KCCR 2285
Karnataka Land Revenue Act, 1964 — Section 128, 129Transfer of Property Act, 1882 — Section 100
COURT ARCHIVE
Karnataka High Court judgments
47,847 judgments · page 1,576 of 2,393
High Courts16 Apr 2002
National Insurance Company Limited Vs Smt. Prema and Others
Karnataka High Court · (2002) 2 ACC 671 : (2002) ILR (Kar) 2490 : (2002) 5 KarLJ 307 : (2002) 3 KCCR 249 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 173
High Courts16 Apr 2002
National Insurance Co. Ltd. Vs Prema and Others
Karnataka High Court · (2002) ACJ 1889 : (2002) 110 CompCas 31
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166
High Courts15 Apr 2002Dismissed
State of Karnataka Vs C.M. Rudrayya and Others
Karnataka High Court · (2002) 4 KCCR 2279
High Courts15 Apr 2002
Ramachandra Reddy and Others Vs Special Deputy Commissioner Bangalore District and Others
Karnataka High Court · (2002) 3 KCCR 2091
Karnataka Land Revenue Act, 1964 — Section 94 AKarnataka Land Revenue Rules, 1966 — Rule 108F
High Courts15 Apr 2002Partly Allowed
M.S. Srinivasan Vs State Bank of Mysore
Karnataka High Court · (2003) 96 FLR 878 : (2002) ILR (Kar) 2862 : (2003) 4 KarLJ 520 : (2002) 3 KCCR 187 SN : (2002) 3 LLJ 217
High Courts15 Apr 2002Dismissed
Mrs. Mercy Chandrashekaran Vs Controller General of Defence Accounts (CGDA) and Another
Karnataka High Court · (2003) ILR (Kar) 1595 : (2002) 5 KarLJ 467 : (2002) 3 KCCR 1479
Central Civil Services (Pension) Rules, 1972 — Rule 29, 48, 48A, 54 (2) (b)Fundamental Rules, 1950 — Rule 56
High Courts12 Apr 2002
C. Dinakar Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 6
High Courts12 Apr 2002Dismissed
India Lease Development Limited and Another Vs Thimmakka
Karnataka High Court · AIR 2003 Kar 97 : (2002) ILR (Kar) 4583 : (2002) 5 KarLJ 551 : (2002) 3 KCCR 248 SN
Arbitration and Conciliation Act, 1996 — Section 8, 8 (2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Apr 2002Allowed
A. Muniswamy and Another Vs Smt. Selvi
Karnataka High Court · (2002) 3 CivCC 711 : (2002) 5 KarLJ 262 : (2002) 3 KCCR 207 SN : (2002) 4 RCR(Civil) 753
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts11 Apr 2002Dismissed
Smt. Nanjamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 2795 : (2002) 4 KarLJ 6 : (2002) 2 KCCR 1212
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15, 48 A
High Courts10 Apr 2002Dismissed
Bhanusimha Y.P. and Others Vs Labour Enforcement Officer (Central) and Others
Karnataka High Court · (2002) 95 FLR 635 : (2002) 3 LLJ 705
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 23, 24, 28Industries (Development and Regulation) Act, 1951 — Section 2 (a) (i)
High Courts10 Apr 2002
Sri N.B. Gungarakoppa and Others Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 3311 : (2002) 3 KCCR 194 SN : (2002) 4 RCR(Criminal) 77
Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts10 Apr 2002
Shamsaheb Neerasaheb Multani Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 526 : (2003) 1 DMC 156 : (2002) 4 KCCR 2275
Penal Code, 1860 (IPC) — Section 302, 304 B
High Courts09 Apr 2002
C. Ramesh Vs N. Dilip Kumar and Others
Karnataka High Court · (2002) 4 KCCR 2271
High Courts08 Apr 2002
State of Karnataka Vs Syed Fareed
Karnataka High Court · (2002) CriLJ 2857 : (2002) 2 DMC 398 : (2002) 4 KCCR 317 SN
Penal Code, 1860 (IPC) — Section 307, 498A
High Courts05 Apr 2002Allowed
Smt. Susheela B.S. Vs Maruthi Ferto Chemicals Ltd.
Karnataka High Court · (2002) CriLJ 2865 : (2002) ILR (Kar) 3398
Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2002
Rosy Kurian Kannanaikal Vs Joseph Verghese Cheeran
Karnataka High Court · (2002) 2 DMC 79 : (2002) ILR (Kar) 1831 : (2004) 3 KarLJ 75 : (2002) 2 KCCR 1445
Divorce Act, 1869 — Section 10, 14, 19, 20Family Courts Act, 1984 — Section 19, 19 (1)
High Courts05 Apr 2002Allowed
Nagendrappa and Another Vs Deputy Commissioner, Davanagere and Others
Karnataka High Court · (2002) ILR (Kar) 2670 : (2002) 4 KarLJ 122 : (2002) 3 KCCR 1633
Evidence Act, 1872 — Section 65
High Courts05 Apr 2002Dismissed
M.C.S. Barna Vs C.B. Ramamurthy
Karnataka High Court · (2002) CriLJ 2859 : (2002) ILR (Kar) 2360 : (2002) 4 KarLJ 423 : (2002) 4 KCCR 2762 : (2002) 4 RCR(Civil) 665 : (2002) 3 RCR(Criminal) 696
Advocates Act, 1961 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 319