High Courts03 Jan 2002Dismissed
State Vs Vaijinath and Others
Karnataka High Court · (2002) 01 KAR CK 0079
Penal Code, 1860 (IPC) — Section 148, 149, 302, 342
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,590 of 2,393
High Courts03 Jan 2002
Y.V. Srinivasa Rao and Another Vs Eranaika and Others
Karnataka High Court · (2002) ILR (Kar) 1687 : (2002) 2 KarLJ 236 : (2002) 1 KCCR 85 SN
Karnataka Land Reforms Act, 1961 — Section 15, 44, 5, 58
High Courts03 Jan 2002
Employees'' State Insurance Corporation, Bangalore Vs Lamina Suspension Products Private Limited
Karnataka High Court · (2002) 93 FLR 381 : (2002) ILR (Kar) 1220 : (2002) 2 KarLJ 123 : (2002) 1 KCCR 77 SN
Employees State Insurance (General) Regulations, 1950 — Regulation 40Employees State Insurance Act, 1948 — Section 2 (22), 26, 45 (2), 75Industrial Disputes Act, 1947 — Section 9 A
High Courts02 Jan 2002Dismissed
Abdul Shafiulla Vs Karnataka Power Transmission Corporation Limited, Bangalore and Another
Karnataka High Court · (2002) 95 FLR 864 : (2002) 3 KarLJ 505 : (2002) 2 KCCR 788
High Courts02 Jan 2002Allowed
State Vs Shivaputrappa
Karnataka High Court · (2002) CriLJ 1686 : (2002) ILR (Kar) 881 : (2002) 2 KarLJ 339
Penal Code, 1860 (IPC) — Section 302, 376, 506, 511
High Courts02 Jan 2002Dismissed
State Vs Basavaraj and Another
Karnataka High Court · (2002) 1 DMC 648 : (2002) 2 KarLJ 20
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts02 Jan 2002Dismissed
Shree Shanthi Homes Private Limited, Bangalore and Others Vs Cref Finance Limited, Calcutta
Karnataka High Court · AIR 2002 Kar 252 : (2002) ILR (Kar) 717 : (2002) 3 KarLJ 265 : (2002) 1 KCCR 429
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts02 Jan 2002Dismissed
S. Purushotham Vs Rev William Mossess and Others
Karnataka High Court · (2002) ILR (Kar) 976 : (2002) 2 KarLJ 220 : (2002) 1 KCCR 84 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts01 Jan 2002Allowed
G.K. Balakrishna Vs H. Venkateshappa
Karnataka High Court · (2002) 2 KarLJ 314 : (2002) 2 KCCR 96 SN
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 151
High Courts01 Jan 2002Dismissed
State Vs Puttarangappa
Karnataka High Court · (2002) 2 KarLJ 183 : (2002) 2 KCCR 974
Penal Code, 1860 (IPC) — Section 302
High Courts01 Jan 2002Dismissed
Ramachandraiah Vs Shivananje Gowda (Deceased) by L.Rs and Another
Karnataka High Court · (2002) 3 KarLJ 616 : (2002) 2 KCCR 97 SN
High Courts01 Jan 2002Allowed
Vasudev Gundo Patil Vs Seethabai and Others
Karnataka High Court · (2002) 2 KCCR 977
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4 (1)
High Courts28 Dec 2001Dismissed
Karnataka ITDC Hotels Officers Association and Others Vs India Tourism Development Corporation and Others
Karnataka High Court · (2003) 115 CompCas 924 : (2002) 1 KCCR 82 SN : (2002) 2 LLJ 193 : (2004) 50 SCL 200
Companies Act, 1956 — Section 391, 393.Constitution of India, 1950 — Article 14, 16, 21
High Courts28 Dec 2001Dismissed
M. Bhaktha Vachalam and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1040 : (2002) 2 KarLJ 593 : (2002) 2 KCCR 967
Karnataka Municipalities Act, 1964 — Section 11 (1)
High Courts21 Dec 2001Allowed
Smt. Sujatha and Others Vs H.M. Mallappa Naik and Another
Karnataka High Court · (2003) 1 ACC 56 : (2003) ACJ 791 : (2002) ILR (Kar) 675 : (2002) 2 KarLJ 358 : (2002) 1 KCCR 562
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 166
High Courts21 Dec 2001Allowed
The Regional Director, Employees'' State Insurance Corporation, Bangalore Vs Cigifl Limited, Bangalore
Karnataka High Court · (2002) 93 FLR 1037 : (2002) ILR (Kar) 1768 : (2002) 3 KarLJ 161 : (2002) 2 KCCR 95 SN
Employees State Insurance Act, 1948 — Section 45 A, 77
High Courts20 Dec 2001
Dr. R.R. Patil and Vs State of Karnataka and Others
Karnataka High Court · AIR 2002 Kar 211 : (2002) ILR (Kar) 300 : (2003) 4 KarLJ 331 : (2002) 1 KCCR 692
University Grants Commission Act, 1956 — Section 12 A
High Courts14 Dec 2001Allowed
Purnima Sharma Vs State of Karnataka and Others
Karnataka High Court · AIR 2002 Kar 173 : (2002) 2 KarLJ 479 : (2002) 2 KCCR 782
High Courts14 Dec 2001Allowed
Brijesh Singh and Another Vs State and Others
Karnataka High Court · (2002) CriLJ 1362 : (2002) ILR (Kar) 1427 : (2002) 2 KarLJ 548 : (2002) 2 RCR(Criminal) 330
Criminal Procedure Code, 1973 (CrPC) — Section 439 (1) (b)Penal Code, 1860 (IPC) — Section 109, 498A, 506
High Courts14 Dec 2001
Mohammad Nissar Chandsab Mulla Vs State of Karnataka
Karnataka High Court · (2002) ILR (Kar) 722 : (2002) 2 KarLJ 406 : (2002) 3 KCCR 1977
Criminal Procedure Code, 1973 (CrPC) — Section 216, 239, 240, 468