COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,583 of 2,393

High Courts18 Feb 2002Allowed

Cargill Seeds India Limited, Bangalore Vs State

Karnataka High Court · (2002) CriLJ 3806 : (2002) ILR (Kar) 3730 : (2002) 3 KarLJ 597 : (2002) 2 KCCR 147 SN : (2002) 4 RCR(Criminal) 782

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Seeds Act, 1966 — Section 15, 16, 19 A

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High Courts18 Feb 2002

Gowramma and Others Vs Shamanna Reddy

Karnataka High Court · (2002) 3 CivCC 201 : (2002) ILR (Kar) 2723 : (2002) 5 KarLJ 131 : (2002) 2 KCCR 1318 : (2002) 4 RCR(Civil) 499

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High Courts18 Feb 2002

Chako and Another Vs Deputy Commissioner, Shimoga District, Shimoga and Others

Karnataka High Court · (2002) 3 KarLJ 175 : (2002) 2 KCCR 1162

Karnataka Land Revenue Act, 1964 — Section 94 (3), 94 B

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High Courts15 Feb 2002

Narayan etc. Vs Deputy Commissioner, Uttara Kannada and Another

Karnataka High Court · AIR 2002 Kar 273 : (2002) 4 KarLJ 382

Constitution of India, 1950 — Article 226, 227Karnataka Preservation of Trees Act, 1976 — Section 8, 8 (4)

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High Courts15 Feb 2002

G.S. Suresh Reddy and Another Vs Karnataka State Financial Corporation, Bangalore and Others

Karnataka High Court · AIR 2002 Kar 239 : (2002) 4 KarLJ 349 : (2002) 2 KCCR 146 SN

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High Courts15 Feb 2002Dismissed

Nair Coal Services Limited, Nagpur and Another Vs Karnataka Power Corporation Limited, Bangalore and Others

Karnataka High Court · (2002) ILR (Kar) 2575 : (2002) 3 KarLJ 101 : (2002) 2 KCCR 128 SN

Constitution of India, 1950 — Article 14, 19 (6), 226

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High Courts15 Feb 2002Allowed

Paul D''Souza and Others Vs Canara Bank, Bangalore and Others

Karnataka High Court · (2003) 113 CompCas 19 : (2002) 2 KarLJ 451

Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 22, 23Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 36

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High Courts15 Feb 2002

Boregowda Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2002) 5 KarLJ 174 : (2002) 2 KCCR 1313

Karnataka Land Revenue Act, 1964 — Section 71

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High Courts15 Feb 2002Allowed

Thottkat Kunjiram Madhav Vs The Commissioner of Police and Others

Karnataka High Court · (2002) 1 KCCR 451

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 165, 166, 482, 94Penal Code, 1860 (IPC) — Section 380, 457

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High Courts15 Feb 2002Allowed

Narayan and Others Vs Deputy Commissioner, Uttara Kannada, Karwar and Another

Karnataka High Court · AIR 2002 Kar 273 : (2002) 4 KarLJ 382

Constitution of India, 1950 — Article 226, 227Karnataka Preservation of Trees Act, 1976 — Section 8, 8 (4)

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High Courts14 Feb 2002Dismissed

Sri. Chamundeswari Sugars Limited Vs Union of India (UOI) and Another

Karnataka High Court · (2002) 2 KCCR 1156

Essential Commodities Act, 1955 — Section 3, 3 (3C)

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High Courts14 Feb 2002

Smt. A. Vishalaxi and Another Vs Union of India (UOI) and Others

Karnataka High Court · (2002) 2 ACC 444 : (2002) 2 KCCR 1150

Constitution of India, 1950 — Article 226

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High Courts14 Feb 2002Dismissed

Smt. A.R. Vishalaxi and Another Vs Union of India (UOI) and Others

Karnataka High Court · (2002) 3 KarLJ 654

Constitution of India, 1950 — Article 226

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High Courts14 Feb 2002Allowed

H.S. Umesha Prasad and Another Vs The Karnataka Electricity Board, Bangalore and Another

Karnataka High Court · (2002) ILR (Kar) 1452 : (2002) 2 KarLJ 448 : (2002) 2 KCCR 1153

Constitution of India, 1950 — Article 14

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High Courts14 Feb 2002

H.V. Venkatesh Vs Oriental Insurance Company Limited and Others

Karnataka High Court · (2002) 2 ACC 253 : (2002) ILR (Kar) 3666 : (2002) 2 KarLJ 519

Legal Services Authorities Act, 1987 — Section 19 (5), 20 (1)

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High Courts13 Feb 2002Allowed

Smt. Manjula B.R. and Others Vs Karnataka State Bar Council and Others

Karnataka High Court · (2002) ILR (Kar) 1544 : (2003) 2 KarLJ 380

Advocates Act, 1961 — Section 24, 49 (1) (j), 7 (1) (m)Bar Council of India Rules, 1975 — Rule 12, 13

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High Courts13 Feb 2002Dismissed

Sri Thomas Mates Gudinho Vs Election Commission of India, New Delhi and Others

Karnataka High Court · AIR 2002 Kar 232 : (2002) ILR (Kar) 3078 : (2002) 2 KCCR 1293

Representation of the Peoples Act, 1951 — Section 100 (1) (b), 123 (3), 150, 151 A, 84

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High Courts13 Feb 2002Allowed

Smt. Manjula B.R. and Others etc. Vs Karnataka State Bar Council and Others etc.

Karnataka High Court · AIR 2002 Kar 274

Advocates Act, 1961 — Section 49 (1) (j), 7 (1) (m)Bar Council of India Rules, 1975 — Rule 12, 13

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High Courts13 Feb 2002Dismissed

Thomas Mates Gudinho Vs The Election Commission of India, New Delhi and Others

Karnataka High Court · (2002) 4 KarLJ 36

Representation of the Peoples Act, 1951 — Section 100 (1) (b), 112, 116, 150

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High Courts13 Feb 2002Dismissed

Corporation of the City of Mangalore and Another Vs Kasturba Medical College, Mangalore

Karnataka High Court · (2002) 3 KarLJ 145

Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 110

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