High Courts13 Feb 2002Allowed
Bharamappa Puttappa Uppar and Others Vs Smt. Sushilabai and Others
Karnataka High Court · (2002) 3 KarLJ 577 : (2002) 2 KCCR 1289
Karnataka Land Reforms Act, 1961 — Section 14 (1), 4
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,584 of 2,393
High Courts13 Feb 2002Allowed
Smt. B.R. Manjula and Others Vs Karnataka State Bar Council and Others
Karnataka High Court · (2002) 2 KCCR 1302
Advocates Act, 1961 — Section 49 (1) (j), 7 (1) (m)Bar Council of India Rules, 1975 — Rule 12, 13
High Courts12 Feb 2002
Ms. A. Kalaivani Vs The State of Karnataka and Others
Karnataka High Court · (2002) 2 KCCR 1010
Karnataka Urban Development Authorities Act, 1987 — Section 13 (2) (a)
High Courts12 Feb 2002
State Vs Devaraj alias Ramashankarappa and Others
Karnataka High Court · (2002) CriLJ 2299 : (2003) 1 DMC 104 : (2002) 5 KarLJ 333
Penal Code, 1860 (IPC) — Section 201
High Courts12 Feb 2002Dismissed
Ghatge Patil Transport Limited, Kolhapur Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 2088 : (2002) 2 KarLJ 292 : (2002) 2 KCCR 1146
Karnataka Rent Control Act, 1961 — Section 2 (7) (b) (iii), 70
High Courts12 Feb 2002
Ms. Kalaivani A. and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1558 : (2002) 2 KarLJ 499
Karnataka Urban Development Authorities Act, 1987 — Section 13 (2) (a)
High Courts12 Feb 2002
State of Karnataka Vs Devaraj alias Ramashankarappa Urf Ramachandrappa and Others
Karnataka High Court · (2002) 3 KCCR 1943
Penal Code, 1860 (IPC) — Section 201
High Courts11 Feb 2002
State Vs Jattappa and Others
Karnataka High Court · (2003) 2 KarLJ 350 : (2002) 4 KCCR 258 SN
Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts11 Feb 2002Dismissed
State Vs C. Shivashankara
Karnataka High Court · (2002) 3 KarLJ 567 : (2002) 4 KCCR 315 SN
Penal Code, 1860 (IPC) — Section 304 B, 306, 498A
High Courts11 Feb 2002Allowed
B. Umanna Gowda Vs The Divisional Controller, KSRTC, Bellary Division
Karnataka High Court · (2002) 2 KCCR 1281
Industrial Disputes Act, 1947 — Section 11 A, 33 (2) (b), 33 AK.S.R.T.C. (Cadre and Recruitment) Regulations, 1982 — Regulation 18, 25, 3
High Courts08 Feb 2002Allowed
Smt. Karibasamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 5 KarLJ 535 : (2002) 2 KCCR 1140
Karnataka Land Revenue Act, 1964 — Section 136 (3), 140 (2)
High Courts08 Feb 2002Allowed
Mysore Cements Ltd. and Another Vs Assistant Labour Commissioner
Karnataka High Court · (2002) 3 KCCR 1853 : (2003) 1 LLJ 530
Payment of Bonus Act, 1965 — Section 23, 29, 30
High Courts08 Feb 2002Dismissed
Riyaz Khan and Others Vs Modi Mohammed Ismail and Others
Karnataka High Court · AIR 2003 Kar 3 : (2002) ILR (Kar) 3369 : (2002) 3 KarLJ 551 : (2002) 2 KCCR 1275
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4 (1), Order 13 Rule 6Karnataka Stamp Act, 1957 — Section 34, 35, 36
High Courts08 Feb 2002
The Mysore Paper Mills Limited, Bhadravathi Vs G. Shekar alias Gyana Shekharan
Karnataka High Court · (2002) 93 FLR 387 : (2002) ILR (Kar) 1069 : (2002) 2 KarLJ 469 : (2002) 2 KCCR 1121 : (2002) 2 LLJ 235
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts08 Feb 2002Partly Allowed
Narasimhaiah Vs State and Another
Karnataka High Court · (2002) CriLJ 4795 : (2002) ILR (Kar) 3157 : (2002) 2 KarLJ 408 : (2002) 2 KCCR 1125
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 109, 114, 193, 201, 323
High Courts08 Feb 2002Dismissed
R. Varadaraj Vs Smt. V. Nirmala
Karnataka High Court · AIR 2002 Kar 241 : (2002) 2 DMC 120 : (2002) 2 KarLJ 460 : (2002) 2 KCCR 1138 : (2002) 3 RCR(Criminal) 152
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Family Courts Act, 1984 — Section 19 (1), 19 (4)
High Courts08 Feb 2002Dismissed
Galdi Abdul Khader Vs The Tahsildar and Taluk Magistrate and Others
Karnataka High Court · (2002) CriLJ 2107 : (2002) 3 KarLJ 665 : (2002) 2 KCCR 1143 : (2002) 3 RCR(Criminal) 155
Arms Rules, 1962 — Rule 5Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2002
Balaram Cine Publicities, Bangalore Vs Bangalore Mahanagara Palike and Another
Karnataka High Court · (2003) ILR (Kar) 1690 : (2002) 2 KarLJ 371 : (2002) 2 KCCR 1117
Karnataka Municipal Corporations Act, 1976 — Section 135, 443 (10)
High Courts08 Feb 2002Dismissed
Smt. H.T. Srimathi Rao Vs Prafulla and Others
Karnataka High Court · AIR 2002 Kar 255
High Courts08 Feb 2002Dismissed
Manicklal Verma and Another Vs Smt. Jamunadevi and Others
Karnataka High Court · AIR 2002 Kar 332 : (2002) ILR (Kar) 2347 : (2002) 4 KarLJ 400 : (2002) 2 KCCR 1269
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2 (2), 115Constitution of India, 1950 — Article 254 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (2), 29