COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,591 of 2,393

High Courts14 Dec 2001Allowed

Sri Nandi Basaveshwara Swamy Devaru, Attigere Village, Davanagere District Vs The Deputy Commissioner, Davanagere District and Others

Karnataka High Court · (2002) 3 KarLJ 669 : (2002) 2 KCCR 964

Karnataka Land Reforms Act, 1961 — Section 79 B (1)

Read judgment

High Courts14 Dec 2001Allowed

Biju Ramesh and Others Vs The Chief Secretary, Department of Revenue, Government of Karnataka and Others

Karnataka High Court · (2002) 6 KarLJ 91

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 341, 342

Read judgment

High Courts13 Dec 2001

Premalatha Vs The State of Karnataka and Another

Karnataka High Court · (2002) 1 KCCR 424

Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 29 (3)

Read judgment

High Courts12 Dec 2001Allowed

Bangalore Metropolitan Transport Corporation, Bangalore Vs Kadiregowda

Karnataka High Court · (2002) 93 FLR 135 : (2002) ILR (Kar) 606 : (2002) 3 KarLJ 3

Constitution of India, 1950 — Article 226

Read judgment

High Courts12 Dec 2001

The Divisional Controller, Karnataka State Road Transport Corporation, Bangalore Central Division, Bangalore Vs G.M.D. Murthy

Karnataka High Court · (2002) 2 KarLJ 484 : (2002) 1 KCCR 682

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 104 A

Read judgment

High Courts12 Dec 2001Dismissed

Esthuri Subbaiah Setty since dead by LRs. Vs State of Karnataka and Others

Karnataka High Court · (2002) 1 KCCR 423

Karnataka Land Revenue Act, 1964 — Section 127, 128, 135 (2)

Read judgment

High Courts12 Dec 2001Dismissed

Smt. Jayamma and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) 1 KCCR 419

Read judgment

High Courts11 Dec 2001Dismissed

Mangalore Ganesh Beedi Works Vs Assistant Provident Fund Commissioner

Karnataka High Court · (2002) 2 KCCR 1040 : (2002) 3 LLJ 132

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (b), 6

Read judgment

High Courts11 Dec 2001

Pandurang Malhar Rao More and Others Vs The Assistant Registrar of Co-operative Societies and Others

Karnataka High Court · (2002) 1 KCCR 560

Karnataka Co-operative Societies Act, 1959 — Section 29 C (8)

Read judgment

High Courts11 Dec 2001

Smt. A.N. Yashoda Vs The State of Karnataka and Others

Karnataka High Court · (2002) 2 KCCR 1046

Karnataka Land Revenue Act, 1964 — Section 165

Read judgment

High Courts10 Dec 2001Partly Allowed

Anand and Others Vs The Visweshwaraya Technological University, Belgaum and Others

Karnataka High Court · (2002) 3 KarLJ 186 : (2002) 1 KCCR 552

Read judgment

High Courts10 Dec 2001Allowed

M.A. Muqtader Siddiqi and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) 3 KarLJ 7 : (2002) 1 KCCR 677

Read judgment

High Courts10 Dec 2001Dismissed

K.S. Narayan and Others Vs The Air India Corporation, New Delhi and Another

Karnataka High Court · (2002) CriLJ 1679 : (2002) 2 KarLJ 167 : (2002) 1 KCCR 665

Read judgment

High Courts10 Dec 2001Dismissed

Tippanna Bhimappa Kamate and Another Vs The Chief Executive Manager, APMS Ltd. and Others

Karnataka High Court · (2002) 1 KCCR 670

Read judgment

High Courts10 Dec 2001

Hacienda Club Vs The Assistant Commissioner of Commercial Taxes, District II

Karnataka High Court · (2002) 1 KCCR 557

Karnataka Sales Tax Act, 1957 — Section 10 A (4) (a)

Read judgment

High Courts10 Dec 2001Dismissed

Somalingappa Shiva Putrappa Mugabasav Vs Shree Renuka Sugars Ltd.

Karnataka High Court · (2002) 110 CompCas 371

Companies Act, 1956 — Section 165 (2)

Read judgment

High Courts07 Dec 2001Dismissed

U.G. Upadhya Vs The Director of Income Tax and Another

Karnataka High Court · (2002) 1 KCCR 570

Income Tax Act, 1961 — Section 133 (6)

Read judgment

High Courts07 Dec 2001

Venugopal Vs Abdul Karim and Another

Karnataka High Court · (2002) ILR (Kar) 2519 : (2002) 3 KarLJ 541

Contempt of Courts Act, 1971 — Section 2 (C)Penal Code, 1860 (IPC) — Section 499

Read judgment

High Courts07 Dec 2001Dismissed

U.G. Upadhya, General Manager, Janatha Co-operative Bank Ltd., Udupi Vs Director of Income Tax and Another

Karnataka High Court · (2002) 174 CTR 412 : (2002) ILR (Kar) 284 : (2002) 255 ITR 502

Income Tax Act, 1961 — Section 133 (6)

Read judgment

High Courts07 Dec 2001Allowed

D.B. Masur Vs The Karnatak University, Dharwad and Others

Karnataka High Court · (2002) ILR (Kar) 292 : (2002) 2 KarLJ 473 : (2002) 1 KCCR 545

Constitution of India, 1950 — Article 14, 226

Read judgment