High Courts03 Dec 2001Dismissed
Sampangiramaiah Vs Venkatamma
Karnataka High Court · (2002) 1 KCCR 85
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,593 of 2,393
High Courts30 Nov 2001Allowed
D. Basavana Gowda and Another Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (2002) 1 KCCR 75
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts30 Nov 2001Dismissed
Sayed Abdul Ala and Others Vs Intelligence Officer, Narcotics Control Bureau
Karnataka High Court · (2002) 1 KCCR 378
Criminal Procedure Code, 1973 (CrPC) — Section 397Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 53
High Courts30 Nov 2001Dismissed
State Vs Bhimraj Ramappa Naik and Others
Karnataka High Court · (2001) ILR (Kar) 5592 : (2002) 1 KarLJ 600
Penal Code, 1860 (IPC) — Section 34, 504
High Courts30 Nov 2001Allowed
Basavanni Shankar Ammanagi Vs Smt. Keshavva and Others
Karnataka High Court · (2002) ILR (Kar) 581 : (2002) 1 KCCR 67 SN
Karnataka Land Revenue Act, 1964 — Section 49
High Courts30 Nov 2001
Smt. Sanjeevini Ananda Awate and Others Vs The Managing Director, Hiranyakeshi Sahakara Sakkare Karkhane, Nippani and Another
Karnataka High Court · (2002) ACJ 1814 : (2002) 4 KarLJ 28 : (2003) 1 KCCR 689
Civil Procedure Code, 1908 (CPC) — Section 98 (2)Interest Act, 1978 — Section 3, 4
High Courts30 Nov 2001Dismissed
K.M. Nanjappa Vs N. Nagaraj
Karnataka High Court · (2002) 2 KarLJ 250 : (2002) 1 KCCR 263
Karnataka Rent Control Act, 1961 — Section 21 C
High Courts30 Nov 2001Dismissed
H. Nagaraj Vs State
Karnataka High Court · (2002) ILR (Kar) 556 : (2002) 2 KarLJ 144 : (2002) 4 KCCR 2574
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 19, 7
High Courts30 Nov 2001Allowed
Gulbarga University, Gulbarga Vs Mallikarjun
Karnataka High Court · (2002) 2 KarLJ 398 : (2002) 1 KCCR 502
Arbitration and Conciliation Act, 1996 — Section 16, 34, 7Civil Procedure Code, 1908 (CPC) — Section 115, 47
High Courts30 Nov 2001Dismissed
Khasim Hussain Vs Gadigi Pratap
Karnataka High Court · (2002) 1 KCCR 390
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Nov 2001Dismissed
M. Nagaraj Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 903
Criminal Procedure Code, 1973 (CrPC) — Section 227Prevention of Corruption Act, 1988 — Section 7
High Courts29 Nov 2001
Batoola Jan and Another Vs G. Mohd. Basheer and Others
Karnataka High Court · (2002) 1 KCCR 233
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 129
High Courts29 Nov 2001Allowed
Karnataka State Financial Corporation, Bangalore Vs Jayavant Products Limited, Hubli
Karnataka High Court · (2002) 3 KarLJ 169 : (2002) 2 KCCR 94 SN
State Financial Corporations Act, 1951 — Section 29
High Courts29 Nov 2001Allowed
Employees'' State Insurance Corporation, Bangalore Vs Tungabhadra Steel Products Limited, Tungabhadra Dam, Hospet
Karnataka High Court · (2002) 93 FLR 377 : (2002) ILR (Kar) 1185 : (2002) 2 KarLJ 394
Employees State Insurance Act, 1948 — Section 75, 85 B
High Courts29 Nov 2001Allowed
Karnataka Bank Limited Vs Smt. Rekha Rao and Others
Karnataka High Court · (2002) 1 KCCR 367
Constitution of India, 1950 — Article 12, 226
High Courts29 Nov 2001Dismissed
Hanumantharayappa and Others Vs A. Krishnappa and Another
Karnataka High Court · (2002) 2 KCCR 1033
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 2001
Moulasab Vs Varadaraj Ningappa Guttal deceased by LRs. and Others
Karnataka High Court · (2002) 1 KCCR 232
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 2001Allowed
The Senior Regional Manager, Food Corporation of India, Bangalore and Others Vs The Food Labour Contractor Co-operative Society Limited, Mysore and Others
Karnataka High Court · (2002) ILR (Kar) 1521 : (2002) 4 KarLJ 17 : (2002) 1 KCCR 63 SN
High Courts28 Nov 2001Allowed
Food Corporation of India, New Delhi and Others Vs Food Labour Contractor Co-operative Society Limited, Bangalore
Karnataka High Court · (2002) ILR (Kar) 1322 : (2002) 3 KarLJ 192
Constitution of India, 1950 — Article 12, 14, 141
High Courts27 Nov 2001Dismissed
Shimoga Urban Development Authority and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) 2 KCCR 958
Karnataka Urban Development Authorities Act, 1987 — Section 91 (1)