High Courts01 Mar 2002
Sanathkumar Bhimarao Chougule Vs The Joint Director of Land Records, Belgaum and Others
Karnataka High Court · (2002) 4 KarLJ 353
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,581 of 2,393
High Courts01 Mar 2002Dismissed
Devaramane Sringeshwaraiah and Another Vs M.R. Narasimha Pandith and Another
Karnataka High Court · (2002) CriLJ 2145 : (2002) ILR (Kar) 3567 : (2002) 5 KarLJ 589
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 195, 482Penal Code, 1860 (IPC) — Section 471, 475, 476
High Courts01 Mar 2002Dismissed
Mallaraddi H. Itagi and Others Vs The High Court of Karnataka, Bangalore and Another
Karnataka High Court · (2002) ILR (Kar) 2093 : (2002) 4 KarLJ 76 : (2002) 3 KCCR 1535
Bar Council of India Rules, 1975 — Rule 49, 5Constitution of India, 1950 — Article 14, 233 (2)Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2
High Courts01 Mar 2002Allowed
K.K. Appaiah Charitable Trust and Others Vs Mysore Urban Development Authority and Another
Karnataka High Court · (2002) 2 KCCR 1371
Constitution of India, 1950 — Article 14
High Courts28 Feb 2002Allowed
Milan Minerals Private Limited and Others Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2002 Kar 242 : (2002) 5 KarLJ 227 : (2002) 3 KCCR 1526
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 26, 59Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 11 (4), 5, 5 (1)
High Courts28 Feb 2002
Unique Non-woven Company, Bangalore Vs The Additional Deputy Commissioner of Commercial Taxes (Assessment 24), Bangalore and Another
Karnataka High Court · (2002) 52 KarLJ 259
Karnataka Sales Tax Act, 1957 — Section 21(4)
High Courts28 Feb 2002Allowed
Ramu S. Vs State of Karnataka and Others
Karnataka High Court · (2002) 2 KarLJ 375
Advocates Act, 1961 — Section 22, 24Bar Council of India (Training) Rules, 1995 — Rule 15A
High Courts28 Feb 2002
Holiyappa K. Patil alias Ajjappa Vs Lokappa
Karnataka High Court · (2002) 2 CivCC 367 : (2002) 3 KarLJ 148
Criminal Procedure Code, 1973 (CrPC) — Section 204 (2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2002
Navjot Kaur alias Dolly Vs Ajeet Singh Phull
Karnataka High Court · (2002) 2 CivCC 644 : (2003) 1 DMC 275 : (2002) ILR (Kar) 3145 : (2002) 3 KarLJ 592
Hindu Marriage Act, 1955 — Section 23 A, 24, 25, 9
High Courts28 Feb 2002Allowed
Milan Minerals Pvt. Ltd., Bangalore Vs Union of India and Others
Karnataka High Court · AIR 2002 Kar 242 : (2002) 5 KarLJ 227 : (2002) 3 KCCR 1526
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 59Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 5, 5 (1)
High Courts28 Feb 2002
K.M. Kumaraswamy Vs State
Karnataka High Court · (2002) CriLJ 3195 : (2002) 5 KarLJ 337 : (2002) 3 KCCR 1862
Constitution of India, 1950 — Article 20, 21Prevention of Corruption Act, 1947 — Section 5 (1) (d)
High Courts28 Feb 2002Dismissed
M.V. Rajashekar Vs B. Sridhar and Others
Karnataka High Court · (2002) 2 KCCR 1205
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 2 (11)
High Courts28 Feb 2002Dismissed
U.P. Jayaram Vs K. Leelavathi Rai Since dead by L.Rs. and Others
Karnataka High Court · (2002) 3 KCCR 1691
Transfer of Property Act, 1882 — Section 106, 107
High Courts28 Feb 2002Dismissed
P.R. Vijayakumar and Others Vs Commissioner, Mysore Urban Development Authority
Karnataka High Court · AIR 2002 Kar 438 : (2002) 2 KCCR 1208
Constitution of India, 1950 — Article 14, 226Karnataka Urban Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1991 — Rule 6 (2) (c)
High Courts27 Feb 2002Dismissed
Smt. Bayamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KarLJ 398 : (2002) 2 KCCR 1194
High Courts27 Feb 2002
M.S. Ganesh and Others Vs H.K. Subramanya and Others
Karnataka High Court · (2002) ILR (Kar) 4123 : (2003) 5 KarLJ 306 : (2002) 4 KCCR 2469 : (2004) 1 LLJ 246
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 14, 16General Recruitment Rules, 2006 — Rule 15 (1) (b)
High Courts27 Feb 2002Dismissed
State Vs Mallesha and Others
Karnataka High Court · (2003) 2 DMC 84 : (2002) 4 KarLJ 406 : (2002) 2 KCCR 158 SN : (2002) 3 RCR(Criminal) 157
Dowry Prohibition Act, 1961 — Section 6
High Courts27 Feb 2002Dismissed
Patel Pillanna (Deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1878 : (2002) 3 KarLJ 515 : (2002) 2 KCCR 1191
Karnataka Panchayat Raj Act, 1993 — Section 111Land Acquisition Act, 1894 — Section 48
High Courts27 Feb 2002Dismissed
Abdul Sattar and Others Vs Gurlingayya and Another
Karnataka High Court · (2002) 2 KCCR 1196
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98 (1), 101, 151Constitution of India, 1950 — Article 141
High Courts26 Feb 2002
State Vs Shivappa Bhimappa Pathat
Karnataka High Court · (2002) 2 DMC 611 : (2003) 2 KarLJ 171 : (2002) 2 KCCR 157 SN
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A