High Courts06 Dec 2001Dismissed
Sri. M.G. Ravindra and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 661
Industrial Disputes Act, 1947 — Section 25 F, 70
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,592 of 2,393
High Courts06 Dec 2001
I.T.I. Limited Vs P.N. Shetty (Prof)
Karnataka High Court · (2002) 1 KCCR 151
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 341, 452
High Courts06 Dec 2001Dismissed
Sri Siddaiah deceased by LR Vs The State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 532
High Courts06 Dec 2001Dismissed
B.N. Achar Vs G. Saraswathi
Karnataka High Court · (2002) 1 DMC 694 : (2002) ILR (Kar) 633 : (2002) 2 KarLJ 27 : (2002) 1 KCCR 407
Hindu Marriage Act, 1955 — Section 13 (1) (ia)
High Courts06 Dec 2001Allowed
Shiva Shankara S. Vs Karnataka State Bar Council, Bangalore and Others
Karnataka High Court · AIR 2002 Kar 108 : (2002) ILR (Kar) 623 : (2002) 3 KarLJ 557 : (2002) 1 KCCR 537
Bar Council of India Rules, 1975 — Rule 17
High Courts06 Dec 2001Allowed
Muniakkayyamma Vs Hanumakka and Others
Karnataka High Court · (2002) ILR (Kar) 3722 : (2002) 2 KarLJ 64 : (2002) 1 KCCR 69 SN
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts06 Dec 2001Allowed
Smt. Aruna Reddy Vs State of Karnataka and Others
Karnataka High Court · (2002) 3 KarLJ 509 : (2002) 1 KCCR 534
Karnataka Panchayat Raj Act, 1993 — Section 13 (1) (c)
High Courts05 Dec 2001
Gudadeshappa Urf Guddappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) 1 KCCR 405
High Courts05 Dec 2001
Commissioner of Income Tax Karnataka-3 Vs A.J. Shetty and Company Private Limited
Karnataka High Court · (2002) 1 KCCR 510
Income Tax Act, 1961 — Section 256 (1), 37 (1)
High Courts05 Dec 2001Allowed
Visveswaraya Iron and Steel Limited Contract Employees'' Union (Regd.), Bhadravati and Others Vs The Management of Steel Authority of India Limited, Visveswaraya Iron and Steel Plant, Bhadravati and Others
Karnataka High Court · (2002) 94 FLR 214 : (2002) 2 KarLJ 442
Industrial Disputes Act, 1947 — Section 10 (1) (d)
High Courts05 Dec 2001
Commissioner of Income Tax Vs A.J. Shetty and Co. P. Ltd.
Karnataka High Court · (2002) 173 CTR 375 : (2002) ILR (Kar) 906 : (2002) 255 ITR 180 : (2002) 122 TAXMAN 389
Income Tax Act, 1961 — Section 37 (1)
High Courts05 Dec 2001Allowed
N.A. Gangamma and Others Vs K.S. Yakub and Others
Karnataka High Court · (2002) 2 ACC 190 : (2003) ACJ 1040 : (2002) ILR (Kar) 647 : (2002) 2 KarLJ 39 : (2002) 1 KCCR 273
Motor Vehicles Act, 1988 — Section 173 (1)Penal Code, 1860 (IPC) — Section 304 A
High Courts05 Dec 2001Dismissed
Siruguppa Sugars and Chemicals Limited, Gauribidanur Vs The Commissioner of Labour, Government of Karnataka and Others
Karnataka High Court · (2002) 95 FLR 171 : (2002) 3 KarLJ 273 : (2002) 1 KCCR 524
Industrial Disputes Act, 1947 — Section 25 MSick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts05 Dec 2001
Prabhakar Rao P. Vs The Land Tribunal and Others
Karnataka High Court · (2002) 1 KCCR 518
Karnataka Land Reforms Act, 1961 — Section 2 (18)
High Courts04 Dec 2001
Managing Director, KSRTC Vs K.S. Venkataramappa and Others
Karnataka High Court · (2002) 1 KCCR 269
Motor Vehicles Act, 1988 — Section 166
High Courts04 Dec 2001
Managing Director, K.S.R.T.C. Vs Venkataramappa K.S. and Others
Karnataka High Court · (2002) 2 ACC 81
High Courts04 Dec 2001Allowed
Managing Director, K.S.R.T.C., Bangalore Vs Venkataramappa K.S. and Others
Karnataka High Court · (2003) ACJ 597 : (2002) ILR (Kar) 887 : (2002) 2 KarLJ 345
Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 166
High Courts04 Dec 2001Partly Allowed
Bhaskar Rao and Others Vs Arunkumar
Karnataka High Court · (2002) 2 ACC 108 : (2003) ACJ 332 : (2002) ILR (Kar) 615 : (2002) 2 KarLJ 176 : (2002) 1 KCCR 400
High Courts04 Dec 2001Allowed
Bhoganna Vs Managing Director, Karnataka State Road Transport Corporation
Karnataka High Court · (2003) ACJ 150 : (2002) 2 KCCR 139 SN
High Courts03 Dec 2001Dismissed
Ashit Shetty and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 3 KarLJ 240 : (2002) 1 KCCR 392
Bangalore Development Authority Act, 1976 — Section 19 (1)