High Courts25 Jan 2002Dismissed
M. Manoharan Vs Syndicate Bank, Manipal and Another
Karnataka High Court · (2002) ILR (Kar) 1028 : (2002) 2 KarLJ 587 : (2002) 1 KCCR 729
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,587 of 2,393
High Courts25 Jan 2002Allowed
Caroline Perpetua Eardley Vs Glenn B. Eardley and Another
Karnataka High Court · (2002) 2 DMC 34 : (2002) ILR (Kar) 1618 : (2002) 2 KarLJ 509 : (2002) 2 KCCR 1094 : (2002) 3 RCR(Civil) 311
Divorce Act, 1869 — Section 36
High Courts25 Jan 2002Allowed
Vincent Britto Vs Mrs. Eunice Britto
Karnataka High Court · AIR 2002 Kar 179 : (2002) ILR (Kar) 2455 : (2002) 2 KarLJ 600 : (2002) 2 KCCR 841
Succession Act, 1925 — Section 276, 63
High Courts25 Jan 2002Dismissed
N. Gopal Vs The Karnataka Power Transmission Corporation Limited, Bangalore and Another
Karnataka High Court · (2002) 94 FLR 354 : (2002) 3 KarLJ 156
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 11, 14
High Courts25 Jan 2002
Venkataswamy Vs Narayana A. and Others
Karnataka High Court · AIR 2002 Kar 326 : (2002) 4 KarLJ 377 : (2002) 2 KCCR 1364
Mysore Court-fees and Suits Valuation Act, 1958 — Section 26
High Courts24 Jan 2002
Rame Gowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 5 KarLJ 299
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Jan 2002Dismissed
State Vs Pundalik Annappa Garage
Karnataka High Court · (2002) 4 KarLJ 409 : (2002) 4 KCCR 342 SN
Karnataka Co-operative Societies Act, 1959 — Section 111Penal Code, 1860 (IPC) — Section 406, 409
High Courts24 Jan 2002Allowed
The Commissioner, Karnataka State Public Instructions (Education), Bangalore and Others Vs Hanamant and Another
Karnataka High Court · AIR 2002 Kar 446 : (2002) 3 KarLJ 172 : (2002) 2 KCCR 110 SN : (2003) 1 RCR(Civil) 341
Legal Services Authorities Act, 1987 — Section 20, 21
High Courts22 Jan 2002Dismissed
State of Karnataka Vs Shivaraj and Another
Karnataka High Court · (2002) CriLJ 2741 : (2003) 2 DMC 214 : (2002) ILR (Kar) 3839 : (2002) 4 KCCR 341 SN
Penal Code, 1860 (IPC) — Section 304 B, 34, 498A
High Courts22 Jan 2002Dismissed
Chikkathayamma Vs Siddaiah alias Siddegowda and Others
Karnataka High Court · (2002) 4 KarLJ 306 : (2002) 2 KCCR 1088
Limitation Act, 1963 — Section 60
High Courts22 Jan 2002Dismissed
Patel Thippeswamy Vs Smt. Gangamma and Others
Karnataka High Court · (2002) 3 KarLJ 512 : (2002) 2 KCCR 1085 : (2002) 3 RCR(Civil) 327
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Transfer of Property Act, 1882 — Section 126
High Courts22 Jan 2002Dismissed
N. Nagambikadevi Vs Central Bureau of Investigation, Bangalore
Karnataka High Court · (2002) CriLJ 1334 : (2002) ILR (Kar) 997 : (2002) 2 KarLJ 90 : (2002) 2 KCCR 826 : (2002) 3 RCR(Criminal) 519
Criminal Procedure Code, 1973 (CrPC) — Section 160, 482Delhi Special Police Establishment Act, 1946 — Section 2, 5, 6Karnataka General Clauses Act, 1899 — Section 21
High Courts21 Jan 2002Dismissed
United Breweries Ltd. Vs Khodays Brewing and Distilling Industries Ltd.
Karnataka High Court · (2003) 26 PTC 130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1RTrade and Merchandise Marks Act, 1958 — Section 27, 28
High Courts21 Jan 2002
S.V. Kadanagoudar Vs The Managing Director, Karnataka State Seeds Corporation, Bangalore and Another
Karnataka High Court · (2002) 93 FLR 1043 : (2002) ILR (Kar) 2337 : (2002) 3 KarLJ 65 : (2002) 2 KCCR 1077
Industrial Disputes Act, 1947 — Section 25 FKarnataka State Seeds Corporation Limited Service Rules, 1980 — Rule 6 (c), 7 (b)
High Courts21 Jan 2002Dismissed
Sri Manjunatha Co-operative Housing Society Limited, Dharwad and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2002 Kar 237 : (2002) ILR (Kar) 1371 : (2002) 3 KarLJ 74 : (2002) 2 KCCR 1004
Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 45 A (5)
High Courts21 Jan 2002Dismissed
Usha S. Rao Vs The Common Entrance Test (C.E.T.) Cell, Bangalore and Others
Karnataka High Court · (2002) 2 KarLJ 141 : (2002) 2 KCCR 109 SN
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 18 (12)
High Courts18 Jan 2002Dismissed
B.N. Samiulla Vs Smt. Madina Begum and Another
Karnataka High Court · (2002) CriLJ 1899 : (2002) 2 DMC 225 : (2002) 3 KarLJ 332 : (2002) 2 KCCR 106 SN : (2002) 3 RCR(Criminal) 426
High Courts18 Jan 2002Allowed
Raghavendra Rao and Others Vs N. Veeravenkatrao and Others
Karnataka High Court · (2002) 2 CivCC 483 : (2002) 3 KarLJ 150 : (2002) 2 KCCR 1058
Evidence Act, 1872 — Section 58, 68
High Courts18 Jan 2002Dismissed
Hosabayya Nagappa Naik and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1342 : (2002) 3 KarLJ 53 : (2002) 2 KCCR 107
Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 77 AKarnataka Land Reforms Rules, 1974 — Rule 26C
High Courts18 Jan 2002Allowed
Smt. Sunanda Prabhakar Bhavana and Others Vs The Member, Karnataka Private Educational Appellate Tribunal and Principal District Judge, Belgaum and Others
Karnataka High Court · (2002) 93 FLR 376 : (2002) ILR (Kar) 1183 : (2002) 3 KarLJ 260 : (2002) 2 KCCR 108 SN