High Courts23 Nov 2001Dismissed
Shivaram Udupa Vs Sharada Achar and Others
Karnataka High Court · (2002) 1 KarLJ 25 : (2002) 1 KCCR 1 SN
Karnataka Land Reforms Act, 1961 — Section 48 A
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,594 of 2,393
High Courts23 Nov 2001Dismissed
Dharak Limited, Bangalore Vs The Regional Director, Employees'' State Insurance Corporation, Bangalore and Another
Karnataka High Court · (2002) 92 FLR 705 : (2001) ILR (Kar) 5674 : (2002) 2 KarLJ 446 : (2002) 1 KCCR 365
Employees State Insurance Act, 1948 — Section 45 A, 75
High Courts23 Nov 2001Allowed
Pharmacy Council of India, New Delhi and Another Vs Smt. Archna Patwari and Others
Karnataka High Court · (2002) ILR (Kar) 22 : (2002) 3 KarLJ 178 : (2002) 1 KCCR 61 SN
Pharmacy Act, 1948 — Section 31, 32
High Courts23 Nov 2001Dismissed
G.V. Venkatesh Babu and Another Vs Krishna Kumar
Karnataka High Court · (2002) ACJ 1998 : (2002) 93 FLR 126 : (2002) ILR (Kar) 812 : (2002) 2 KarLJ 277 : (2002) 1 KCCR 477
High Courts23 Nov 2001
Rajanna Vs Proprietor, Cupid Food Product
Karnataka High Court · (2003) ACJ 250 : (2003) 96 FLR 446 : (2002) ILR (Kar) 1256 : (2002) 6 KarLJ 191
Workmens Compensation Act, 1923 — Section 10 B, 4 (1) (c) (ii)
High Courts22 Nov 2001Allowed
Muneer Ahmed Qureshi, Muneer @ Gaun Muneer Vs State of Karnataka
Karnataka High Court · (2002) 1 KCCR 1
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 395
High Courts22 Nov 2001Allowed
Prof. M.S. Ramaraju Vs The State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 471
Constitution of India, 1950 — Article 226
High Courts21 Nov 2001
S.S. Puri alias Hotte Paksha Rangaswamy Vs The Forest Range Officer and Another
Karnataka High Court · (2002) 1 KCCR 355
Karnataka Land Revenue Act, 1964 — Section 94 A
High Courts21 Nov 2001Allowed
S.K. Katoch Vs Ministry of Defence and Others
Karnataka High Court · (2002) 1 KCCR 357
Army Act, 1950 — Section 20 (3)
High Courts21 Nov 2001Allowed
A. Diwakara Naik Vs The Karnataka State Transport Authority, Bangalore and Others
Karnataka High Court · (2003) 1 ACC 394 : (2002) ILR (Kar) 1357 : (2002) 4 KarLJ 230 : (2002) 3 KCCR 242 SN
Motor Vehicles Act, 1988 — Section 80 (3)
High Courts21 Nov 2001Allowed
Mohammad Naaseer Vs Abdul Majid and Others
Karnataka High Court · (2002) ILR (Kar) 3139 : (2002) 2 KarLJ 421 : (2002) 2 KCCR 114 SN
Karnataka Panchayat Raj Act, 1993 — Section 64
High Courts21 Nov 2001Dismissed
The Executive Engineer, Minor Irrigation Division and Others Vs Prabhakar
Karnataka High Court · (2002) 1 KCCR 353
Industrial Disputes Act, 1947 — Section 25 B, 25 F
High Courts20 Nov 2001Allowed
A.G. Lakshminarayana Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KCCR 458
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts20 Nov 2001Allowed
Sachidanandamurthy Vs Tripajit Singh
Karnataka High Court · (2002) 2 KCCR 1345
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Nov 2001Dismissed
G.A. Udaya Vs The Secretary, Ministry for Petroleum and Natural Gases, Government of India, New Delhi and Others
Karnataka High Court · (2002) 1 KarLJ 46 : (2002) 1 KCCR 15 SN
High Courts19 Nov 2001Dismissed
All India Vijaya Bank Officers Association and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2001) ILR (Kar) 5640 : (2002) 2 LLJ 129
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 12 (2)Constitution of India, 1950 — Article 14, 21, 43A
High Courts09 Nov 2001Allowed
Shivasharanappa Vs The State
Karnataka High Court · (2002) 1 KCCR 287
Criminal Procedure Code, 1973 (CrPC) — Section 375, 387
High Courts09 Nov 2001
Shivmoni Steel Tubes Limited (In Liquidation), Bangalore Vs A. Murali
Karnataka High Court · (2002) ILR (Kar) 387 : (2001) 6 KarLJ 563 : (2002) 1 KCCR 58 SN
Companies Act, 1956 — Section 257, 543 (1)
High Courts09 Nov 2001
Betco Enterprises Vs Pradhan Perfumers
Karnataka High Court · (2002) 1 KCCR 116
Trade Marks Act, 1999 — Section 23
High Courts09 Nov 2001Allowed
Vasudevamurthy and Another Vs The Director of Public Libraries, Bangalore and Others
Karnataka High Court · (2002) 2 KarLJ 590 : (2002) 1 KCCR 8 SN