High Courts11 Jan 2002Allowed
Pukraj D. Jain and Others Vs Dr. Gopalakrishna G. and Others
Karnataka High Court · (2002) CriLJ 1904 : (2002) ILR (Kar) 1337 : (2002) 2 KarLJ 496 : (2002) 3 KCCR 245 SN
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,589 of 2,393
High Courts11 Jan 2002Dismissed
Smt. Deveeramma and Others Vs Shivalingappa
Karnataka High Court · (2002) 112 CompCas 15 : (2002) ILR (Kar) 1026 : (2002) 2 KarLJ 248 : (2002) 2 KCCR 821 : (2003) 1 RCR(Criminal) 520
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2002
Mohd. Haneef Vs Iqbal Ali and Others
Karnataka High Court · (2002) 6 KarLJ 384 : (2002) 2 KCCR 99 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Jan 2002Dismissed
E. Gurumurthy Vs Karnataka State Road Transport Corporation, Bangalore
Karnataka High Court · (2002) 94 FLR 217 : (2002) ILR (Kar) 600 : (2002) 2 KarLJ 1
Industrial Disputes Act, 1947 — Section 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 25
High Courts10 Jan 2002
C.R. Janardhan Vs Smt. N.S. Vinutha and Another
Karnataka High Court · AIR 2003 Kar 393 : (2002) 3 KarLJ 326 : (2002) 2 KCCR 998
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jan 2002Allowed
Shivanand S. Patil Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3013 : (2002) 2 KarLJ 156 : (2002) 2 KCCR 995
Karnataka Land Revenue Act, 1964 — Section 94 AKarnataka Land Revenue Rules, 1966 — Rule 108E
High Courts09 Jan 2002Dismissed
D.S. Vijaya Kumar Vs Deputy Conservator of Forest, Hassan Division, Hassan
Karnataka High Court · (2002) ILR (Kar) 1375 : (2002) 2 KarLJ 537 : (2002) 4 KCCR 2446
Karnataka Forest Act, 1963 — Section 62, 71 A
High Courts09 Jan 2002Dismissed
Ravindran Pillai K. Vs Kudremukh Iron Ore Company Limited and Others
Karnataka High Court · (2002) 4 KarLJ 91
High Courts08 Jan 2002Allowed
Iranna Venkappa Sakhare and Another Vs Shantabai Tukaram Sakhare and Others
Karnataka High Court · (2002) 5 KarLJ 416 : (2002) 1 KCCR 87 SN
High Courts08 Jan 2002Dismissed
K.B. Gurappa Gowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 2 KarLJ 66 : (2002) 1 KCCR 88 SN
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 27, 38
High Courts07 Jan 2002
Saptagiri Complex, Bangalore and Others Vs Bhupathi Naidu
Karnataka High Court · (2002) ILR (Kar) 1460 : (2002) 2 KarLJ 159 : (2002) 2 KCCR 1049
Karnataka Rent Act, 1999 — Section 70 (2), 70 (2) (b)
High Courts07 Jan 2002Dismissed
Malatesh Vs Maqboolahmad and Another
Karnataka High Court · AIR 2002 Kar 207 : (2002) ILR (Kar) 2634 : (2002) 2 KarLJ 559 : (2002) 2 KCCR 989
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Panchayat Raj Act, 1993 — Section 132 (2)Limitation Act, 1963 — Section 14
High Courts07 Jan 2002
H.A. Manjunatha Bhatta Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1820 : (2002) 4 KarLJ 174 : (2002) 2 KCCR 986
Karnataka Land Revenue Rules, 1966 — Rule 108 (1)
High Courts04 Jan 2002Allowed
Vijayanagar Educational Trust (Registered) Vs The Karnataka State Pollution Control Board
Karnataka High Court · (2002) 2 KCCR 791
Karnataka Land Reforms Act, 1961 — Section 109Karnataka Municipal Corporations Act, 1976 — Section 443, 443 (10)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 25 (7)
High Courts04 Jan 2002Dismissed
Smt. Uma M.G. alias Uma V. Shivapur Vs The High Court of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 1251 : (2002) 3 KarLJ 420 : (2002) 4 KCCR 2443
Constitution of India, 1950 — Article 14, 16
High Courts04 Jan 2002Partly Allowed
State Vs Moorthy alias Pungi
Karnataka High Court · (2002) CriLJ 1683 : (2002) 2 DMC 309 : (2002) 3 KarLJ 351 : (2002) 2 KCCR 808
Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jan 2002Dismissed
Smt. Devika V. Patil Vs The Director, Department of Mines and Geology, Bangalore and Another
Karnataka High Court · AIR 2002 Kar 203 : (2002) 2 KarLJ 366 : (2002) 2 KCCR 983
Mines and Mineral (Development and Regulation) Act, 1957 — Section 9, 9 A
High Courts04 Jan 2002Dismissed
S.R. Appu Rao Vs Padmavathamma
Karnataka High Court · (2002) ILR (Kar) 798 : (2002) 2 KarLJ 137 : (2002) 2 KCCR 813
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (c), 29 (1), 29 (4), 50
High Courts04 Jan 2002
Vijayanagar Educational Trust (Regd.), Bangalore Vs The Karnataka State Pollution Control Board, Bangalore
Karnataka High Court · AIR 2002 Kar 123 : (2002) ILR (Kar) 1231 : (2002) 2 KarLJ 296
Constitution of India, 1950 — Article 47, 48A, 51A (g)Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 25 (7)
High Courts03 Jan 2002Allowed
Divisional Controller, KSRTC and Another Vs G.P. Raghavendra
Karnataka High Court · (2002) 4 KCCR 2858
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115