High Courts06 Oct 2001Allowed
Indushekar B.S. and Others Vs The Special Land Acquisition Officer
Karnataka High Court · (2004) ILR (Kar) 2978
Karnataka Stamp Act, 1957 — Section 45 B, 45 B (3)Land Acquisition Act, 1894 — Section 18 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,598 of 2,393
High Courts06 Oct 2001
Syndicate Bank Vs Chamundi Industries and Others
Karnataka High Court · (2002) 1 KCCR 652
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17
High Courts05 Oct 2001Dismissed
Sri Krishna and Others Vs Superintendent of Police and Others
Karnataka High Court · (2002) 1 KCCR 11
High Courts05 Oct 2001
V.B. Dhanaraju Vs Cauvery Gramin Bank, Mysore and Another
Karnataka High Court · (2002) 1 KarLJ 250
Civil Procedure Code, 1908 (CPC) — Section 148 AConstitution of India, 1950 — Article 226
High Courts05 Oct 2001Dismissed
Ningappa Basappa Harijan and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KarLJ 302
Karnataka Land Reforms Act, 1961 — Section 106
High Courts05 Oct 2001Allowed
T.K. Murugendrappa Vs Karnataka State Agro Industries Corporation Limited, Bangalore
Karnataka High Court · (2002) ILR (Kar) 1471 : (2002) 1 KarLJ 21 : (2002) 1 KCCR 34 SN
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27 (1)
High Courts05 Oct 2001Dismissed
Krishna and Others Vs Superintendent of Police, Gulbarga District and Others
Karnataka High Court · (2002) ILR (Kar) 1082 : (2002) 1 KarLJ 12
High Courts04 Oct 2001
Uday Shankar Bhat K. Vs Union of India (UOI) and Others
Karnataka High Court · (2002) 1 KCCR 211
Constitution of India, 1950 — Article 226, 227Karnataka Panchayat Raj Act, 1993 — Section 2 (13)
High Courts04 Oct 2001Dismissed
Uday Shankar Bhat Vs Union of India and Others
Karnataka High Court · (2002) ILR (Kar) 2056 : (2002) 1 KarLJ 190
Factories Act, 1948 — Section 2 (M)
High Courts03 Oct 2001Dismissed
Shashikala Vs S. Savithri and Another
Karnataka High Court · (2001) ILR (Kar) 5209 : (2002) 1 KarLJ 388 : (2001) 4 KCCR 229 SN
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Oct 2001Allowed
B. Vasudeva Belegar Vs Sri Anjanaya Gas Agency and Another
Karnataka High Court · (2002) 3 CivCC 545 : (2002) 3 CivCC 214 : (2001) ILR (Kar) 5655 : (2002) 5 KarLJ 107 : (2002) 4 RCR(Civil) 501
High Courts01 Oct 2001Dismissed
M.L. Lingaraj Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1286 : (2002) 1 KarLJ 175 : (2001) 4 KCCR 350 SN
High Courts01 Oct 2001
Masthan Vs Sirajuddin and Others
Karnataka High Court · (2002) 1 KarLJ 224 : (2002) 1 KCCR 11 SN
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts01 Oct 2001
Sri Xavier and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) 1 KCCR 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts28 Sept 2001Allowed
Government Tool Room and Training Centre''s Supervisory and Officers Association and Another Vs Assistant Labour Commissioner and Others
Karnataka High Court · (2002) 3 CGLJ 339
High Courts28 Sept 2001Dismissed
Yeshoda and Others Vs Sindhura and Others
Karnataka High Court · (2002) 1 KarLJ 538
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Sept 2001Allowed
Government Tool Room and Training Centre''s Supervisory and Officers'' Association, Bangalore and Another Vs Assistant Labour Commissioner and Deputy Registrar of Trade Unions, Bangalore Division-I, Bangalore and Others
Karnataka High Court · (2002) 93 FLR 580 : (2002) 2 KarLJ 245 : (2002) 1 KCCR 645
Trade Unions Act, 1926 — Section 2
High Courts28 Sept 2001Dismissed
Ravi Shankar Shukla Vs Union of India (UOI) and Others
Karnataka High Court · (2001) ILR (Kar) 5344 : (2002) 2 KarLJ 329 : (2001) 4 KCCR 338 SN
Constitution of India, 1950 — Article 12
High Courts28 Sept 2001
State Bank of Saurashtra Vs Siddar Murthy and Another
Karnataka High Court · (2002) 108 CompCas 744 : (2002) ILR (Kar) 1292 : (2002) 1 KCCR 33 SN
Small Causes Courts Act, 1882 — Section 18
High Courts28 Sept 2001Allowed
J.L. Prasad Vs The General Manager, Southern Railway, Chennai
Karnataka High Court · (2002) 1 KarLJ 491
Arbitration and Conciliation Act, 1996 — Section 11