COURT ARCHIVE

Karnataka High Court judgments

47,847 judgments · page 1,578 of 2,393

High Courts27 Mar 2002Allowed

Gurudeep Singh Vs Surjit Kaur and Another

Karnataka High Court · (2002) 95 FLR 862 : (2002) ILR (Kar) 3352 : (2002) 6 KarLJ 412 : (2002) 3 KCCR 177 SN : (2002) 3 LLJ 376

Workmens Compensation Act, 1923 — Section 4 A (3) (b)

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High Courts27 Mar 2002Dismissed

Ravindera Sheregara Vs Syndicate Bank, Udupi

Karnataka High Court · AIR 2002 Kar 324 : (2002) 4 KarLJ 299 : (2002) 2 KCCR 1586

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, 115

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High Courts27 Mar 2002Dismissed

Farooq Dadabhai and Another Vs State

Karnataka High Court · (2002) ILR (Kar) 3205 : (2002) 4 KarLJ 132 : (2002) 4 KCCR 316 SN : (2002) 4 RCR(Criminal) 234

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 204, 34, 406, 420

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High Courts27 Mar 2002

Uttam Kumar (Deceased) Vs Madhav and Another

Karnataka High Court · (2006) 1 ACC 378 : (2002) 2 KCCR 1590 : (2004) 1 RCR(Civil) 679

Motor Vehicles Act, 1988 — Section 166Succession Act, 1925 — Section 306

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High Courts27 Mar 2002Dismissed

Patel Byrappa and Another Vs The State of Karnataka and Others

Karnataka High Court · (2002) 3 KCCR 1576

Constitution of India, 1950 — Article 254, 254 (2)Land Acquisition (Mysore Extension and Amendment) Act, 1961 — Section 5Land Acquisition Act, 1894 — Section 1 (2), 10, 11 A, 4, 4 (1)

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High Courts22 Mar 2002Allowed

Gold Field College of Education, Bangarpet, Kolar District and Others Vs Directorate of State Education Research Training, Bangalore and Others

Karnataka High Court · (2002) 5 KarLJ 119 : (2002) 2 KCCR 152 SN

Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 7 (8)

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High Courts22 Mar 2002Dismissed

The Vyalikaval House Building Co-operative Society, Bangalore Vs V. Chandrappa and Others

Karnataka High Court · (2002) ILR (Kar) 2113 : (2002) 4 KarLJ 126 : (2002) 3 KCCR 176 SN

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High Courts22 Mar 2002

Manohar and Others Vs The Commissioner for Cane Development and The Director of Sugar, Bangalore and Others

Karnataka High Court · AIR 2002 Kar 330 : (2003) 115 CompCas 695 : (2002) ILR (Kar) 4007 : (2002) 4 KarLJ 565 : (2002) 3 KCCR 175 SN

Constitution of India, 1950 — Article 226, 227Sugarcane (Control) Order, 1966 — Section 3, 5 A

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High Courts22 Mar 2002

G. Ramappa Vs H. Maranna

Karnataka High Court · (2002) ILR (Kar) 2971 : (2002) 5 KarLJ 282 : (2002) 3 KCCR 1568

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1 (a)Karnataka Panchayat Raj Act, 1993 — Section 15, 15 (3)

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High Courts21 Mar 2002Allowed

Smt. Chowdamma Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2002) ILR (Kar) 3734 : (2002) 5 KarLJ 492 : (2002) 3 KCCR 247 SN

Karnataka Land Grant Rules, 1969 — Rule 43 (5)

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High Courts21 Mar 2002Dismissed

Harmonic Foods and Another Vs The Debt Recovery Appellate Tribunal and Others

Karnataka High Court · (2002) 112 CompCas 445 : (2002) 5 KarLJ 559 : (2002) 3 KCCR 1711

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 20, 31

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High Courts21 Mar 2002Dismissed

S. Umapathy and Another Vs The Karnataka Power Transmission Corporation Limited/Karnataka Electricity Board and Others

Karnataka High Court · (2002) ILR (Kar) 2205 : (2003) 2 KarLJ 472 : (2002) 3 KCCR 1563

Constitution of India, 1950 — Article 14

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High Courts20 Mar 2002Dismissed

Chennappa Gowda and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 2917 : (2002) 6 KarLJ 178 : (2002) 3 KCCR 204 SN

Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (3)

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High Courts20 Mar 2002Dismissed

Ubedulla Vs Smt. T. Nanmunnisa

Karnataka High Court · (2002) 3 CivCC 93 : (2002) CriLJ 2751 : (2002) 2 DMC 8 : (2002) ILR (Kar) 1989 : (2002) 3 KarLJ 438 : (2002) 3 KCCR 1557 : (2002) 3 RCR(Criminal) 361

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7, 8Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5

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High Courts20 Mar 2002Dismissed