High Courts31 Aug 2001Dismissed
Arun Kumar Agarwal Vs Mrs. Radha Arun and Another
Karnataka High Court · (2001) 4 KCCR 2791
Divorce Act, 1869 — Section 11Hindu Marriage Act, 1955 — Section 14, 21
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,602 of 2,393
High Courts31 Aug 2001Allowed
Ajit Narain Haksar and Others Vs Assistant Commissioner of Central Excise (Legal), Bangalore
Karnataka High Court · (2001) 78 ECC 326 : (2000) ECR 19 : (2002) ILR (Kar) 2175 : (2002) 4 KarLJ 107
Criminal Procedure Code, 1973 (CrPC) — Section 200, 319, 482
High Courts31 Aug 2001Allowed
Society of Jesus, Mary and Joseph, Bangalore and Another Vs Bangalore Mahanagar Palike and Others
Karnataka High Court · AIR 2002 Kar 31 : (2002) ILR (Kar) 94 : (2002) 2 KarLJ 192 : (2002) 4 KCCR 2425
Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 110 (e)
High Courts31 Aug 2001Dismissed
State of Karnataka and Others Vs Lalita and Others
Karnataka High Court · (2003) ACJ 228 : AIR 2001 Kar 485 : (2001) ILR (Kar) 4226 : (2001) 6 KarLJ 441 : (2002) 1 KCCR 22 SN
Fatal Accidents Act, 1855 — Section 1 AMotor Vehicles Act, 1988 — Section 110 B
High Courts31 Aug 2001Dismissed
Puttamma and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2002 Kar 169 : (2001) 4 KCCR 445 SN
Constitution of India, 1950 — Article 226
High Courts30 Aug 2001Dismissed
Hemavathi Laxmangowda Vs State of Karnataka and Others
Karnataka High Court · (2002) 1 KarLJ 340
High Courts29 Aug 2001Dismissed
B.D.K. Process Controls Private Limited, Hubli and another Vs Bharatiya Mazdoor Sangha, Dharwad
Karnataka High Court · (2002) 94 FLR 416 : (2001) 5 KarLJ 621
Industrial Disputes Act, 1947 — Section 33 A
High Courts29 Aug 2001Allowed
Management of Oriental Transport Ltd. Vs Saayi Govinda Rao
Karnataka High Court · (2001) 2 LLJ 1646
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts28 Aug 2001Allowed
B.H. Mahadevappa and Others Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2001) 4 KCCR 2742
Karnataka Electricity Board Employees Service Regulations — Regulation 182
High Courts28 Aug 2001Allowed
Nemichand Swaroopchand Shaha and Another Vs T.H. Raibhagi Firm
Karnataka High Court · (2001) CriLJ 4301
Criminal Procedure Code, 1973 (CrPC) — Section 190Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts27 Aug 2001Allowed
The Rajajinagar Co-operative Bank Limited, Bangalore Vs The Presiding Officer, Bangalore and Another
Karnataka High Court · (2002) 92 FLR 707 : (2001) 6 KarLJ 36
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 10 (1), 25 F
High Courts27 Aug 2001Allowed
The Mysore Sugar Company Limited, Mandya Vs Mohanraj
Karnataka High Court · (2002) ILR (Kar) 1048 : (2001) 6 KarLJ 64
Constitution of India, 1950 — Article 226
High Courts27 Aug 2001
State Vs Maregowda and Others
Karnataka High Court · (2001) CriLJ 4491 : (2002) 1 DMC 458 : (2001) ILR (Kar) 4657 : (2001) 6 KarLJ 50 : (2001) 4 KCCR 341 SN : (2002) 1 RCR(Criminal) 376
Dowry Prohibition Act, 1961 — Section 3, 4, 6 (2)
High Courts24 Aug 2001Allowed
M.B. Bulchand and Others Vs The Presiding Officer, Court of the Additional City Civil Judge, Court Hall No. 18, Bangalore
Karnataka High Court · AIR 2001 Kar 498 : (2001) ILR (Kar) 4369 : (2001) 6 KarLJ 127 : (2001) 4 KCCR 355 SN
Constitution of India, 1950 — Article 19, 21
High Courts24 Aug 2001
Mahesh Joshi Vs State
Karnataka High Court · (2002) CriLJ 97
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120 A
High Courts24 Aug 2001Allowed
S.P. Anand Vs The Competent Officer, Secretary to Bangalore Development Authority, Bangalore and Another
Karnataka High Court · (2001) 6 KarLJ 72
Constitution of India, 1950 — Article 19 (1) (g), 300
High Courts24 Aug 2001Dismissed
Agricultural Produce Market Committee, Bangalore Vs P. Varadarajaiah alias Varadaraju
Karnataka High Court · (2001) 6 KarLJ 57
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 378 (4)
High Courts24 Aug 2001
Yamunappa Vs Deputy Commissioner and Others
Karnataka High Court · (2001) 4 KCCR 2696
High Courts23 Aug 2001Allowed
P. Sridhar Vs State
Karnataka High Court · (2001) CriLJ 4490 : (2001) ILR (Kar) 4283 : (2002) 3 KarLJ 412 : (2001) 4 KCCR 360 SN : (2001) 4 RCR(Criminal) 531
Criminal Procedure Code, 1973 (CrPC) — Section 409Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Aug 2001Dismissed
National Insurance Company Limited Vs J. Krishna Sapalya and Others
Karnataka High Court · (2003) ACJ 912 : (2001) ILR (Kar) 5432 : (2002) 1 KarLJ 269 : (2001) 4 KCCR 2761
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149 (2)