COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,580 of 2,393

High Courts11 Mar 2002Allowed

Smt. Sukanya Vs Canara Bank, Sagar Branch and Others

Karnataka High Court · (2002) 3 CivCC 160 : (2003) 115 CompCas 698 : (2002) ILR (Kar) 2555 : (2002) 3 KarLJ 487 : (2002) 2 KCCR 1405 : (2002) 4 RCR(Civil) 415

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 96

High Courts11 Mar 2002

Hewlett Packard India Ltd. Vs BPL Net. Com Ltd.

Karnataka High Court · (2002) 110 CompCas 575

High Courts11 Mar 2002Dismissed

Annappa Mestha Vs Mutayya Achari

Karnataka High Court · (2002) ILR (Kar) 3599 : (2002) 3 KarLJ 650 : (2002) 2 KCCR 1424

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151

High Courts11 Mar 2002Allowed

Sawen Ramesh Vs Yenepoya Dental College and Another

Karnataka High Court · AIR 2002 Kar 264 : (2003) 2 KarLJ 607

Karnataka Education Act, 1983 — Section 116, 2 (29)

High Courts08 Mar 2002Dismissed

Chikkarangappa and Another Vs The Karnataka State Pollution Control Board, Bangalore and Others

Karnataka High Court · (2002) 4 KarLJ 196 : (2002) 2 KCCR 163 SN

Air (Prevention and Control of Pollution) Act, 1981 — Section 16, 17, 19Environment (Protection) Act, 1986 — Section 25, 6Environment (Protection) Rules, 1986 — Rule 3

High Courts08 Mar 2002

The Oriental Insurance Company Limited, Bangalore Vs B. Singari Gowda and Another

Karnataka High Court · (2002) 2 ACC 738 : (2002) ACJ 1873 : (2002) ILR (Kar) 1955 : (2002) 3 KarLJ 356 : (2002) 2 KCCR 876

Motor Vehicles Act, 1988 — Section 149, 149 (2), 167, 173Workmens Compensation Act, 1923 — Section 30

High Courts08 Mar 2002

Smt. Mohini S. Hegde and Others Vs State of Karnataka and Another

Karnataka High Court · (2002) ILR (Kar) 2117 : (2002) 4 KarLJ 48 : (2002) 2 KCCR 165 SN

Karnataka Urban Development Authorities Act, 1987 — Section 17, 18, 3

High Courts08 Mar 2002

Gangaiah and Others Vs The Deputy Commissioner, Tumkur District and Others

Karnataka High Court · (2002) ILR (Kar) 2262 : (2002) 4 KarLJ 385 : (2002) 2 KCCR 164 SN

Constitution of India, 1950 — Article 300AKarnataka Land Revenue Act, 1964 — Section 94 A

High Courts07 Mar 2002Allowed

N. Rajachar and Others Vs Kodandarama and Another

Karnataka High Court · (2003) 1 ALT(Cri) 47 : (2002) ILR (Kar) 2909 : (2002) 4 KarLJ 292 : (2002) 4 KCCR 278 SN

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 173 (8), 200

High Courts06 Mar 2002Dismissed

K. Balakrishna and Another Vs The State of Karnataka and Others

Karnataka High Court · (2002) 2 KCCR 1322

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 (5), 28 (6), 28 (7)Land Acquisition Act, 1894 — Section 11 A, 30

High Courts06 Mar 2002Dismissed

K. Balakrishna and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) 4 KarLJ 10

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 30Land Acquisition Act, 1894 — Section 11 A, 17

High Courts06 Mar 2002Dismissed

Smt. Lalitha and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 2235 : (2002) 3 KarLJ 424 : (2002) 2 KCCR 1383

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 90 A

High Courts06 Mar 2002Dismissed

H. Chandrakanth and Another Vs State of Karnataka

Karnataka High Court · (2002) ILR (Kar) 1785 : (2002) 4 KarLJ 152 : (2002) 2 KCCR 1385

Penal Code, 1860 (IPC) — Section 323, 34, 376, 450

High Courts06 Mar 2002Dismissed

Lexicon Finance Limited, Unit No. II, Mumbai Vs Union of India (UOI) and Others

Karnataka High Court · (2002) ILR (Kar) 2050 : (2002) 4 KarLJ 1 : (2002) 2 KCCR 1401

Arbitration and Conciliation Act, 1996 — Section 16, 16 (1), 16 (2), 16 (5), 16 (6)

High Courts05 Mar 2002

State of Karnataka Vs Chandrayya Hanumanthappa Mallappanavar and Others

Karnataka High Court · (2003) CriLJ 258

Penal Code, 1860 (IPC) — Section 109, 149, 376, 506

High Courts05 Mar 2002Dismissed

General Secretary, Vokkaligara Sangha, Bangalore and Another Vs R. Chandramouli and Others

Karnataka High Court · (2002) 94 FLR 818 : (2002) 4 KarLJ 129 : (2002) 2 KCCR 160 SN : (2002) 3 LLJ 399

Payment of Gratuity Rules, 1972 — Rule 7 (5)

High Courts05 Mar 2002

M. Anantha Mugeraya Vs Karnataka Land Army Corporation, Bangalore and Another

Karnataka High Court · (2002) ILR (Kar) 3539 : (2002) 4 KarLJ 309 : (2002) 2 KCCR 161 SN

Karnataka Land Army Corporation Limited Service Rules, 1974 — Rule 9.4

High Courts05 Mar 2002

Eiko Sales (Private) Limited and Another Vs The Presiding Officer, Debt Recovery Tribunal and Another

Karnataka High Court · (2003) 3 KarLJ 129

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31

High Courts05 Mar 2002Dismissed

K.Y. Kamath Vs The Chairman and Managing Director, Syndicate Bank, Manipal and Others

Karnataka High Court · (2002) ILR (Kar) 1636 : (2002) 3 KarLJ 467 : (2002) 2 KCCR 162 SN

Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 24, 3 (1)

High Courts05 Mar 2002Dismissed

G.V. Ronad Vs State of Karnataka and Another

Karnataka High Court · (2002) 93 FLR 767 : (2002) ILR (Kar) 1514 : (2002) 4 KarLJ 177 : (2000) 3 KCCR 2198

Constitution of India, 1950 — Article 226Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3 (I) (iii)