COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,603 of 2,393

High Courts21 Aug 2001Dismissed

L.V. Basavaraj Vs The Deputy Commissioner, Chikmagalur District, Food and Civil Supplies Department, Chikmagalur and Another

Karnataka High Court · AIR 2002 Kar 81 : (2001) ILR (Kar) 4584 : (2001) 6 KarLJ 519 : (2001) 4 KCCR 347 SN

Constitution of India, 1950 — Article 226

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High Courts21 Aug 2001

Anand C. Vs The Karnatak University, Dharwad and another

Karnataka High Court · (2001) ILR (Kar) 4815 : (2001) 5 KarLJ 597 : (2002) 1 KCCR 4 SN

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High Courts20 Aug 2001

Smt. N.K. Ranganayaki Vs The Chief Executive Officer and Others

Karnataka High Court · (2001) 4 KCCR 2740

Karnataka Panchayat Raj Act, 1993 — Section 111, 112

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High Courts20 Aug 2001

Sujay Enterprises, Bangalore Vs Airport Authority of India, Bangalore Airport and others

Karnataka High Court · (2001) 3 CivCC 592 : (2001) ILR (Kar) 4634 : (2001) 5 KarLJ 478 : (2001) 4 KCCR 2679 : (2002) 1 RCR(Criminal) 67

Constitution of India, 1950 — Article 14

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High Courts20 Aug 2001Dismissed

Venkatramana (Deceased) by L.Rs and Others Vs Gajanan Trading Company, Yellapur and Others

Karnataka High Court · (2002) ILR (Kar) 1649 : (2002) 3 KarLJ 127

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Limitation Act, 1963 — Section 136

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High Courts20 Aug 2001Allowed

Nemichand Swaroopchand Shaha and Another Vs State Public Prosecutor

Karnataka High Court · (2002) ILR (Kar) 984 : (2002) 2 KarLJ 233

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts20 Aug 2001Allowed

Nemichand Swaroopchand Shaha and Another Vs T.H. Raibhagi Firm and Others

Karnataka High Court · (2001) 4 KCCR 2444

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 451

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High Courts20 Aug 2001Allowed

H.N. Venaktesh and Others Vs State of Karnataka

Karnataka High Court · (2002) CriLJ 328 : (2001) 4 KCCR 348 SN

Penal Code, 1860 (IPC) — Section 323, 34, 457

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High Courts20 Aug 2001Allowed

Mahesh Vs The Commissioner of Public Instruction, Bangalore and Another

Karnataka High Court · (2002) ILR (Kar) 1997 : (2001) 6 KarLJ 189 : (2001) 4 KCCR 220 SN

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High Courts20 Aug 2001Allowed

T. Umesh Malli and Others Vs State of Karnataka

Karnataka High Court · (2002) ILR (Kar) 1201 : (2001) 6 KarLJ 292 : (2002) 3 KCCR 232 SN

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 326, 34, 506

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High Courts18 Aug 2001

Loharu Steel Industries Ltd. Vs D.C.M. Ltd.

Karnataka High Court · (2001) 107 CompCas 353 : (2001) ILR (Kar) 4673 : (2002) 1 KCCR 2 SN

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 433

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High Courts18 Aug 2001

Champabai and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 3052 : (2004) 3 KCCR 2135

Constitution of India, 1950 — Article 226

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High Courts18 Aug 2001Dismissed

D.M. Nagesh and Others Vs The Assistant Superintendent of Post Offices, Bangalore South Division and Others

Karnataka High Court · (2002) ILR (Kar) 356 : (2002) 3 KarLJ 209

Constitution of India, 1950 — Article 309

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High Courts18 Aug 2001Dismissed

R.T. Venkatagiriyappa and Another Vs C.R. Krishnaiah and Others

Karnataka High Court · (2002) 4 KCCR 2422

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts17 Aug 2001Dismissed

Mohamed Yakoob Vs Karnataka Board of Wakf, Bangalore and Others

Karnataka High Court · (2002) 1 KarLJ 455

Waqf Act, 1995 — Section 64 (3)

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High Courts17 Aug 2001Allowed

Smt. Gowramma Vs Nanjappa and Others

Karnataka High Court · AIR 2002 Kar 76

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A

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High Courts16 Aug 2001Dismissed

Mrs. Roman Crasta Vs Mr. Frank W. D''Souza and Others

Karnataka High Court · (2002) 1 KCCR 21

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High Courts16 Aug 2001

Bellam Thimmappa alias Guntige Thimmappa and Another Vs Karnataka Slum Clearance Board and Others

Karnataka High Court · (2002) 1 KCCR 198

Constitution of India, 1950 — Article 226

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High Courts16 Aug 2001Allowed

Arasegowda alias Arasappa and another Vs State

Karnataka High Court · (2001) ILR (Kar) 4538 : (2001) 5 KarLJ 601 : (2001) 4 KCCR 422 SN

Criminal Procedure Code, 1973 (CrPC) — Section 262, 265

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High Courts14 Aug 2001

D.K. Mohammad Haji Vs State of Karnataka and Others

Karnataka High Court · (2002) 4 KarLJ 26

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