High Courts09 Nov 2001Allowed
M. Ravindran Vs The Management of Bharat Electronics Limited
Karnataka High Court · (2002) 1 KCCR 90
Penal Code, 1860 (IPC) — Section 381
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,595 of 2,393
High Courts09 Nov 2001Allowed
Bharat Earth Movers Limited and Others Vs Union of India and Others
Karnataka High Court · (2002) 1 KarLJ 588 : (2002) 1 KCCR 59 SN
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts09 Nov 2001Dismissed
Ramanagouda Siddanagouda Biradar and Others Vs Basavantraya Madivalappa Mulimani and Others
Karnataka High Court · AIR 2002 Kar 96 : (2002) 1 CivCC 263 : (2001) ILR (Kar) 5474 : (2001) 6 KarLJ 545 : (2001) 4 KCCR 441 SN
Civil Procedure Code, 1908 (CPC) — Section 54Transfer of Property Act, 1882 — Section 52
High Courts08 Nov 2001Allowed
Balsara Hygiene Products Ltd. Vs Joint Commissioner of Commercial Taxes (Appeals), Bangalore Division and Another
Karnataka High Court · (2002) 126 STC 61
Karnataka Sales Tax Act, 1957 — Section 20 (3), 5 (3)
High Courts08 Nov 2001Allowed
Bangalore Metropolitan Transport Corporation, Bangalore Vs D. Narayanaswamy
Karnataka High Court · (2002) 1 KarLJ 459
High Courts08 Nov 2001Allowed
State of Karnataka Vs B. Narayana Reddy
Karnataka High Court · (2002) CriLJ 845 : (2002) 2 KarLJ 80 : (2002) 1 KCCR 308
Criminal Procedure Code, 1973 (CrPC) — Section 8Prevention of Corruption Act, 1988 — Section 13 (2)
High Courts08 Nov 2001Allowed
V. Chandru and Others Vs State of Karnataka
Karnataka High Court · (2002) CriLJ 1676 : (2002) ILR (Kar) 1205 : (2002) 2 KarLJ 425 : (2002) 1 KCCR 347
Criminal Procedure Code, 1973 (CrPC) — Section 200, 468, 482
High Courts08 Nov 2001
Mrs. Sahira and Others Vs T.A. Sundar Raj and Others
Karnataka High Court · (2002) 2 ACC 490
High Courts07 Nov 2001Partly Allowed
Papa Nayaka and Another Vs Krishnamurthy and Others
Karnataka High Court · (2002) 2 ACC 24 : (2003) ACJ 558 : (2002) ILR (Kar) 915 : (2002) 3 KarLJ 93 : (2002) 1 KCCR 341
Motor Vehicles Act, 1988 — Section 168
High Courts07 Nov 2001
Fakirappa Vs Shiddalingappa and Another
Karnataka High Court · (2002) 1 CivCC 275 : (2002) CriLJ 1926 : (2002) ILR (Kar) 181 : (2002) 1 KarLJ 119 : (2002) 1 KCCR 53 : (2002) 1 RCR(Criminal) 735
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Nov 2001Allowed
Karnataka Couriers'' Cargo and General Employees Union Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1016 : (2002) 1 KCCR 57 SN : (2002) 4 LLJ 171
Industrial Disputes Act, 1947 — Section 31, 34
High Courts06 Nov 2001Dismissed
State Vs K.V. Nanjundaiah and Another
Karnataka High Court · (2002) ILR (Kar) 79 : (2002) 2 KarLJ 24 : (2002) 3 KCCR 241 SN
Penal Code, 1860 (IPC) — Section 34, 409
High Courts06 Nov 2001
State of Karnataka Vs K.V. Nanjundaiah and Another
Karnataka High Court · (2002) 3 KCCR 1975
Penal Code, 1860 (IPC) — Section 34, 409
High Courts05 Nov 2001
Condominium of Residents and Employees of Academy of General Education, Udupi Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 5677 : (2001) 6 KarLJ 552 : (2002) 1 KCCR 249
High Courts05 Nov 2001Dismissed
Aswath Vs Commissioner of Income Tax
Karnataka High Court · (2002) 257 ITR 554
Finance Act, 1997 — Section 64 (1)Income Tax Act, 1961 — Section 132
High Courts03 Nov 2001Dismissed
Rudrachar Vs Director of Income Tax (Inv.) and Others
Karnataka High Court · (2002) 178 CTR 314 : (2002) 257 ITR 549
Income Tax Act, 1961 — Section 132
High Courts03 Nov 2001Dismissed
Ganesha Shettigar and Others Vs The Chief Secretary to Government of Karnataka, Bangalore and Others
Karnataka High Court · (2001) 6 KarLJ 555
High Courts02 Nov 2001Dismissed
Shakti Prakash Metal Finishers Private Limited, Bangalore Vs Hindustan Machine Tools Limited (HMT Limited), Bangalore and Another
Karnataka High Court · (2002) ILR (Kar) 19 : (2001) 6 KarLJ 467 : (2002) 1 KCCR 285
Companies Act, 1956 — Section 433
High Courts02 Nov 2001Dismissed
Nagaveni Bhat and Others Vs Canara Leasing Limited and Others
Karnataka High Court · (2001) ILR (Kar) 5569 : (2002) 1 KarLJ 177 : (2002) 1 KCCR 338
Companies Act, 1956 — Section 433 (e)
High Courts31 Oct 2001
J.C. Tukol Vs Management of Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2002) 5 KarLJ 602 : (2002) 1 KCCR 6 SN
Industrial Disputes Act, 1947 — Section 11