COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,599 of 2,393

High Courts27 Sept 2001

Smt. Shantamma Kom Ajappa Mundarg Vs The Divisional Manager, Southern Railway and Others

Karnataka High Court · (2002) 1 KCCR 320

Central Administrative Tribunals Act — Section 21Indian Railway Establishment Manual — Rule 2318

Read judgment

High Courts27 Sept 2001Allowed

J. Kennedy Paul Vs State

Karnataka High Court · (2001) CriLJ 4494 : (2001) ILR (Kar) 4741 : (2002) 1 KarLJ 529 : (2001) 4 KCCR 429 SN : (2002) 1 RCR(Criminal) 347

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 439

Read judgment

High Courts27 Sept 2001

North West Karnataka Road Transportation Corporation Vs J.F. Awardai and Another

Karnataka High Court · (2002) 1 KCCR 643

Industrial Disputes Act, 1947 — Section 10 (4A)

Read judgment

High Courts27 Sept 2001Allowed

Smt. Lakshmidevamma Vs K. Chinna Reddy and Others

Karnataka High Court · (2002) 5 KarLJ 594

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

Read judgment

High Courts26 Sept 2001Partly Allowed

Subhan Rao and Another Vs Parvathi Bai and Others

Karnataka High Court · AIR 2002 Kar 134 : (2002) ILR (Kar) 724 : (2002) 1 KarLJ 606 : (2002) 2 KCCR 764

Hindu Succession Act, 1956 — Section 14 (1)

Read judgment

High Courts26 Sept 2001

Lachchu and Another Vs The Assistant Commissioner, Bijapur District, Bijapur and Another

Karnataka High Court · (2001) ILR (Kar) 5648 : (2002) 2 KarLJ 369 : (2002) 1 KCCR 32 SN

Karnataka Land Reforms Act, 1961 — Section 77 A

Read judgment

High Courts26 Sept 2001Dismissed

K.P. Sadath and Another Vs State

Karnataka High Court · (2002) CriLJ 101 : (2001) ILR (Kar) 5205 : (2002) 2 KarLJ 76 : (2001) 4 KCCR 367 SN

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b)

Read judgment

High Courts26 Sept 2001Dismissed

A. Puttarajaiah Vs The Commissioner, Bangalore Mahanagara Palike and Another

Karnataka High Court · (2002) 2 KarLJ 391 : (2002) 1 KCCR 208

Read judgment

High Courts26 Sept 2001

C. Shivashankar Vs Bangalore Mahanagara Palike and Others

Karnataka High Court · (2001) ILR (Kar) 4907 : (2002) 1 KarLJ 562 : (2001) 4 KCCR 432 SN

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts25 Sept 2001Allowed

The Manipal Academy of Higher Education, Manipal and Another Vs R. Swaminathan and Another

Karnataka High Court · (2002) 92 FLR 289 : (2001) ILR (Kar) 4835 : (2002) 1 KarLJ 1 : (2002) 3 LLJ 29

Read judgment

High Courts25 Sept 2001

Ramakrishna Reddy Vs The Manager, Purchase, Hindustan Machine Tools Limited and Another

Karnataka High Court · (2002) 2 ACC 676 : (2003) ACJ 105 : (2002) ILR (Kar) 1905 : (2002) 1 KarLJ 500 : (2002) 4 KCCR 313 SN

Motor Vehicles Act, 1988 — Section 170

Read judgment

High Courts24 Sept 2001Dismissed

Employees'' State Insurance Corporation, Bangalore Vs Lucktex III, Bangalore

Karnataka High Court · (2002) 95 FLR 468 : (2002) ILR (Kar) 3929 : (2002) 2 KarLJ 546

Employees State Insurance Act, 1948 — Section 2 (22)

Read judgment

High Courts24 Sept 2001Dismissed

State of Karnataka and Others Vs Ramappa and Others

Karnataka High Court · (2002) ILR (Kar) 35 : (2002) 2 KarLJ 12

Constitution of India, 1950 — Article 14, 243Q, 243T

Read judgment

High Courts24 Sept 2001

A.Y. Nayak (Since Deceased) by L.Rs Vs Personnel Manager, Syndicate Bank, Manipal and Another

Karnataka High Court · (2002) ILR (Kar) 144 : (2002) 1 KarLJ 85 : (2002) 3 KCCR 237 SN

Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 3 (1)

Read judgment

High Courts24 Sept 2001Dismissed

Bistappa Rama Naik Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 191 : (2002) 1 KarLJ 105 : (2001) 4 KCCR 235 SN

Read judgment

High Courts21 Sept 2001Allowed

State of Karnataka Vs Siddappa Satyappa Jagadal

Karnataka High Court · (2002) CriLJ 314 : (2001) 4 KCCR 292 SN

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts21 Sept 2001Dismissed

Samrat Ashok Exports Ltd. Vs Asst. Provident Fund Commissioner and Recovery Officer and Others

Karnataka High Court · AIR 2002 Kar 61

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B

Read judgment

High Courts21 Sept 2001Dismissed

N. Rajagopalan Vs Juanki Ballabh and Another

Karnataka High Court · (2001) ILR (Kar) 5062 : (2002) 1 KarLJ 465 : (2001) 4 KCCR 295 SN

Read judgment

High Courts21 Sept 2001Dismissed

Hanamawwa Vs B. Alla Baksh and Others

Karnataka High Court · (2001) ILR (Kar) 5566 : (2002) 2 KarLJ 164

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

Read judgment

High Courts21 Sept 2001Partly Allowed

Union of India (UOI) and Another Vs State of Karnataka and Another

Karnataka High Court · (2002) 126 STC 501

Constitution of India, 1950 — Article 285

Read judgment