High Courts31 Oct 2001Allowed
The Assistant Executive Engineer O. and M. Rural Sub-Division KEB Vs Milind Dolli
Karnataka High Court · AIR 2002 Kar 120
Electricity Act, 1910 — Section 24, 26
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,596 of 2,393
High Courts31 Oct 2001Allowed
The Assistant Executive Engineer (El.) O and M Rural Sub-Division K.E.B. now KPTCL Vs Sri Milind Dolli
Karnataka High Court · (2002) 1 KCCR 103
Electricity Act, 1910 — Section 24, 26
High Courts29 Oct 2001Dismissed
Basavanthappa Vs The Deputy Director of Land Records and Another
Karnataka High Court · (2002) 1 KCCR 251
Karnataka Land Revenue Rules, 1966 — Rule 21 (2) (b)
High Courts29 Oct 2001Dismissed
Nityanand Vs Jamuna Prakash
Karnataka High Court · (2002) 1 ALT(Cri) 381 : (2002) 1 CivCC 468 : (2001) ILR (Kar) 5469 : (2002) 1 KarLJ 448 : (2001) 4 KCCR 440 SN
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Oct 2001
Harsha N.S. Vs All India Council for Technical Education, New Delhi and Others
Karnataka High Court · AIR 2002 Kar 49 : (2002) ILR (Kar) 397
Constitution of India, 1950 — Article 14
High Courts19 Oct 2001Dismissed
Moazam Shah Khan and Others Vs The Vice-Chancellor, Rajiv Gandhi University of Health Sciences, Bangalore and Others
Karnataka High Court · (2002) ILR (Kar) 1146 : (2002) 1 KarLJ 56 : (2002) 1 KCCR 53 SN
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35
High Courts19 Oct 2001Dismissed
Rail India Technical and Economic Services Limited Vs Ravi Constructions and Another
Karnataka High Court · (2002) 1 KarLJ 419 : (2002) 1 KCCR 51 SN
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 230
High Courts19 Oct 2001
K.G. Srinivasamurthy Vs Habib Khathun and Others
Karnataka High Court · (2002) 2 ACC 510 : (2002) 1 ACC 557 : (2002) ACJ 557 : (2002) 1 KCCR 49 SN
Motor Vehicles Act, 1988 — Section 149, 149 (2) (a) (ii), 149 (4)
High Courts19 Oct 2001
Chikkappa and Others Vs State
Karnataka High Court · (2002) CriLJ 518 : (2001) ILR (Kar) 5483 : (2002) 1 KarLJ 61 : (2001) 4 KCCR 442 SN : (2002) 2 RCR(Criminal) 400
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 506
High Courts19 Oct 2001Partly Allowed
Neelappa Vs Banapayya and Another
Karnataka High Court · (2002) 3 KarLJ 483
High Courts19 Oct 2001Dismissed
Union of India and Another Vs Rao Constructions, Bangalore and Another
Karnataka High Court · (2002) 1 KarLJ 114
Arbitration Act, 1940 — Section 30, 31 (4), 33, 39
High Courts18 Oct 2001
R.V. Shanbhag Vs The Federation of Karnataka Chamber of Commerce and Industries and Others
Karnataka High Court · (2002) 1 KCCR 32
Income Tax Act, 1961 — Section 89Income Tax Rules, 1962 — Rule 2BA
High Courts18 Oct 2001Allowed
Valliappa Software Technological Park (Private) Limited Vs C. Sundaram and Others
Karnataka High Court · (2002) ILR (Kar) 1476 : (2002) 1 KarLJ 358 : (2002) 1 KCCR 46 SN
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Oct 2001Allowed
Shoba Vs Srinivas Veeranna Badiger
Karnataka High Court · (2002) 1 DMC 574 : (2002) ILR (Kar) 350 : (2002) 4 KarLJ 44 : (2002) 1 KCCR 44 SN
High Courts16 Oct 2001Dismissed
Anwar Vs T.R. Revanna
Karnataka High Court · (2002) 4 KarLJ 150 : (2002) 1 KCCR 43 SN
Karnataka Rent Control Act, 1961 — Section 21 () (a) (h), 21 (1) (a)
High Courts16 Oct 2001Allowed
Shobha Srinivas Bodigar Vs Srinivas Veeranna Bodigar
Karnataka High Court · AIR 2002 Kar 256 : (2002) 3 CivCC 340 : (2002) 3 RCR(Civil) 328
High Courts16 Oct 2001Allowed
S. Venkat Reddy Vs M. Bache Gowda
Karnataka High Court · (2001) ILR (Kar) 5466 : (2002) 3 KarLJ 503 : (2001) 4 KCCR 439 SN
Arbitration and Conciliation Act, 1996 — Section 16, 8
High Courts15 Oct 2001Allowed
Sri Bala Gurukulam Sanskrit Teacher Training Institute, Melakondumalur, Ramanathapuram District, Tamil Nadu Vs The Regional Director, National Council for Teacher Education, Southern Regional Committee, Bangalore and Another
Karnataka High Court · (2002) 4 KarLJ 213
Constitution of India, 1950 — Article 226 (1)
High Courts15 Oct 2001Dismissed
Saraswathi and Others Vs The University of Mysore and Another
Karnataka High Court · (2001) 6 KarLJ 469
High Courts15 Oct 2001
Sanjay G. Revankar Vs State
Karnataka High Court · (2002) CriLJ 1353 : (2002) ILR (Kar) 475 : (2002) 3 KarLJ 304 : (2002) 1 KCCR 323
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401Drugs and Cosmetics Act, 1940 — Section 18 (a) (i)