High Courts15 Jun 2001Dismissed
Director, Karnataka Government Insurance Department, Bangalore Vs Ganga and Others
Karnataka High Court · (2002) ACJ 1966 : (2001) ILR (Kar) 4207 : (2001) 6 KarLJ 300
COURT ARCHIVE
Karnataka High Court judgments
47,795 judgments · page 1,611 of 2,390
High Courts15 Jun 2001Allowed
Ramappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2001) ILR (Kar) 3655 : (2002) 2 KarLJ 106
Constitution of India, 1950 — Article 226, 243T
High Courts15 Jun 2001
Thyamappa Gowda Vs Parameshwara Naika and Others
Karnataka High Court · (2001) 4 KCCR 2248
Karnataka Land Grant Rules, 1969 — Rule 3
High Courts14 Jun 2001Dismissed
Sri U. Kumararaju Vs The Deputy Commissioner and Others
Karnataka High Court · (2001) 3 KCCR 2139
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2)
High Courts14 Jun 2001
State Vs Babu
Karnataka High Court · (2001) 4 KarLJ 315 : (2001) 3 KCCR 1925
Penal Code, 1860 (IPC) — Section 302
High Courts14 Jun 2001Allowed
Resina Balakrishnan Vs State Bank of Travancore and Another
Karnataka High Court · (2002) 109 CompCas 15 : (2001) 3 KCCR 2101
High Courts14 Jun 2001Dismissed
State of Karnataka Vs Venugopal alias Gopi and another
Karnataka High Court · (2001) CriLJ 4354 : (2002) 1 DMC 9 : (2001) ILR (Kar) 4850 : (2001) 5 KarLJ 495 : (2001) 3 KCCR 1948
High Courts14 Jun 2001Dismissed
G.S. Murthy Vs State of Karnataka and Others
Karnataka High Court · AIR 2001 Kar 440 : (2001) ILR (Kar) 5256 : (2002) 5 KarLJ 599 : (2001) 3 KCCR 2133
Constitution of India, 1950 — Article 226
High Courts14 Jun 2001
R. Fiyaz Ahmed Vs The Chief Conservator of Forests, Bangalore and Others
Karnataka High Court · AIR 2001 Kar 492 : (2002) 4 KarLJ 145 : (2001) 4 KCCR 2280
High Courts14 Jun 2001
Shashi Prakash Vs B. Krishna Murthy
Karnataka High Court · (2004) ILR (Kar) 2938 : (2004) 3 KCCR 302 SN
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jun 2001
Mrs. Josephine Rose Clare Vs The Land Tribunal, Mangalore (II) and Others
Karnataka High Court · (2002) 1 KCCR 24
High Courts14 Jun 2001Allowed
M. Basavaraju and Another Vs Ashok Mallappa Hadimani
Karnataka High Court · (2003) ACJ 299 : (2001) 91 FLR 333 : (2001) ILR (Kar) 3823 : (2001) 6 KarLJ 192
High Courts14 Jun 2001
M. Basava Raju and Another Vs Ashok Mallappa Hadimani
Karnataka High Court · (2002) 1 ACC 508 : (2001) 4 KCCR 181 SN
High Courts13 Jun 2001Dismissed
B. Bhaskar Hegde Vs Kallappa Lingappa alias Ningappa Shiggaon (Deceased) by L.Rs
Karnataka High Court · (2002) ILR (Kar) 987 : (2002) 2 KarLJ 226 : (2002) 1 KCCR 163
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 108
High Courts13 Jun 2001
Sri R. Rajmal Vs The Commissioner, Corporation of City of Bangalore and Another
Karnataka High Court · (2001) 4 KCCR 2621
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Karnataka Municipal Corporations Act, 1976 — Section 114
High Courts13 Jun 2001Dismissed
T.S. Prameela Vs Balakrishna and Another
Karnataka High Court · (2002) 1 CivCC 402 : (2001) 6 KarLJ 102 : (2001) 3 KCCR 2007
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Jun 2001
Turnkey Constructions Private Limited, Bangalore Vs Mrs. V.R. Bijur and others
Karnataka High Court · (2001) 3 ARBLR 31 : (2001) ILR (Kar) 4666 : (2001) 4 KarLJ 320 : (2001) 3 KCCR 1781
Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5
High Courts12 Jun 2001
State of Karnataka Vs S.P. Devaraju
Karnataka High Court · (2002) 1 ALT(Cri) 27 : (2001) CriLJ 3598 : (2001) ILR (Kar) 3983 : (2001) 4 KarLJ 140 : (2001) 3 KCCR 1929
Penal Code, 1860 (IPC) — Section 109, 302
High Courts12 Jun 2001
D.P. Sharma Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · AIR 2001 Kar 401 : (2001) 4 KarLJ 132 : (2001) 3 KCCR 1792
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1 (2)
High Courts12 Jun 2001
The State of Karnataka Vs Chandra Marakala and Others
Karnataka High Court · (2001) 3 KCCR 1942
Penal Code, 1860 (IPC) — Section 302, 304