COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,582 of 2,393

High Courts26 Feb 2002Allowed

The Managing Director, Karnataka State Road Transport Corporation, Bangalore Vs K.B. Chandrashekar

Karnataka High Court · (2002) 95 FLR 296 : (2002) ILR (Kar) 2284 : (2002) 4 KarLJ 394 : (2002) 2 KCCR 1182

Industrial Disputes Act, 1947 — Section 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25

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High Courts26 Feb 2002Allowed

Kanhayalal Hukumatrai Banawani Since dead by LRs. and Others Vs Keshav Shankar Ranade and Others

Karnataka High Court · (2003) ILR (Kar) 3443 : (2002) 3 KCCR 171 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Specific Relief Act, 1963 — Section 19 (b)Transfer of Property Act, 1882 — Section 52

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High Courts26 Feb 2002Dismissed

Smt. P. Venkatalakshmamma and Others Vs The Special Land Acquisition Officer, Bangalore and Others

Karnataka High Court · (2002) ILR (Kar) 2354 : (2002) 3 KarLJ 582 : (2002) 2 KCCR 1175

Land Acquisition Act, 1894 — Section 4, 5 A, 6, 6 (2)

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High Courts26 Feb 2002

Babu Madivala (Deceased) by L.Rs and Others Vs Kuddu Madivala and Others

Karnataka High Court · (2002) ILR (Kar) 3417 : (2002) 3 KarLJ 645 : (2002) 3 KCCR 192 SN

Karnataka Land Reforms Act, 1961 — Section 2 (12), 2 (17)

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High Courts26 Feb 2002Dismissed

Karibasamma and Another Vs Mahalingappa A. and Another

Karnataka High Court · (2002) ILR (Kar) 2374 : (2002) 4 KarLJ 97 : (2002) 2 KCCR 1368

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 98 (1) (a), Order 21 Rule 99, 151

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High Courts26 Feb 2002

J.R. Rama Murthy Vs Kannada Vishwavidyalaya, Hampi and Another

Karnataka High Court · (2002) ILR (Kar) 3150 : (2002) 3 KarLJ 623 : (2002) 2 KCCR 1185

Kannada University Act, 1991 — Section 2 (f)

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High Courts25 Feb 2002

Devendrappa Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 2867 : (2003) 1 DMC 317 : (2002) 3 RCR(Criminal) 690

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304 B

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High Courts25 Feb 2002Dismissed

Industrial Rubber Products, Bangalore Vs Karnataka Electricity Board, Bangalore

Karnataka High Court · AIR 2002 Kar 335 : (2002) 4 KarLJ 529 : (2002) 2 KCCR 136 SN : (2002) 4 RCR(Civil) 617

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High Courts25 Feb 2002Allowed

State of Karnataka and Others Vs M. Muniraju

Karnataka High Court · AIR 2002 Kar 287 : (2002) ILR (Kar) 2923 : (2003) 1 KarLJ 291 : (2002) 2 KCCR 135 SN

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100, 80Karnataka Land Grant Rules, 1969 — Rule 7Karnataka Land Revenue Act, 1964 — Section 49 C, 63, 67

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High Courts25 Feb 2002Dismissed