High Courts20 Dec 2002Partly Allowed
Dr. K.T. Shivaiah Vs G. Puttaswamy Gowda and Another
Karnataka High Court · (2003) ILR (Kar) 2199
Constitution of India, 1950 — Article 12
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 1 of 42
High Courts20 Dec 2002
Y.R. Shenoy and Others Vs Syndicate Bank and Others
Karnataka High Court · (2003) 97 FLR 812 : (2003) 4 KCCR 258 SN : (2003) 2 LLJ 977
Syndicate Bank Officers Service Regulations, 1979 — Regulation 46 (2)
High Courts20 Dec 2002
Boraiah alias Shekar Vs State
Karnataka High Court · (2003) 1 ALD(Cri) 951 : (2003) CriLJ 1031 : (2003) 3 KCCR 152 SN : (2003) 2 RCR(Criminal) 160
Criminal Procedure Code, 1973 (CrPC) — Section 294, 294 (1), 294 (3), 311Evidence Act, 1872 — Section 58Penal Code, 1860 (IPC) — Section 29
High Courts20 Dec 2002Allowed
Nagaraju Vs A.R. Lingaraju and Another
Karnataka High Court · (2004) ACJ 242 : (2003) 2 KarLJ 651 : (2003) 1 KCCR 649
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16, 151
High Courts20 Dec 2002Dismissed
A. Ravindranath Vs Smt. Uma S. Poojary and Others
Karnataka High Court · (2003) 3 KarLJ 197
High Courts20 Dec 2002
Shri C. Hameed Vs Union Bank of India
Karnataka High Court · (2003) 2 BC 295 : (2003) 1 KCCR 647
High Courts20 Dec 2002Allowed
Lakshmamma and Others Vs Riyaz Khan and Others
Karnataka High Court · AIR 2003 Kar 197 : (2003) 3 KCCR 1891
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, 113Evidence Act, 1872 — Section 91Stamp Act, 1899 — Section 35, 36
High Courts20 Dec 2002
Yashoda deceased by L.Rs. Vs Lingappa Poojary
Karnataka High Court · (2003) 1 KCCR 555
High Courts19 Dec 2002Allowed
U. Subba Rao and Others Vs State of Karnataka
Karnataka High Court · (2003) 2 DMC 102 : (2003) 2 KCCR 1177 : (2003) 3 RCR(Criminal) 403
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Dec 2002
North West Karnataka Road Transport Corporation Central Office and Others Vs Kariyappa and Others
Karnataka High Court · (2003) ACJ 1378 : (2003) 3 KCCR 151 SN
High Courts19 Dec 2002
Commissioner of Income Tax and Another Vs Mangalore Ganesh Beedi Works
Karnataka High Court · (2003) 182 CTR 23 : (2003) 264 ITR 142 : (2004) 136 TAXMAN 42
Income Tax Act, 1961 — Section 143 (3), 35 A, 35 AB, 37
High Courts19 Dec 2002Partly Allowed
B. Raghurama Prabhu Estate, Executrix Smt. M. Kaveri Bai and Others Vs Joint Commissioner of Income Tax Jt. Commissioner of Income Tax Vs Arathi Shenoy and Others
Karnataka High Court · (2003) 180 CTR 87 : (2003) 264 ITR 124
Income Tax Act, 1961 — Section 260 APartnership Act, 1932 — Section 14, 47
High Courts19 Dec 2002
Commissioner of Income Tax Vs Mangalore Ganesh Beedi Works
Karnataka High Court · (2004) 187 CTR 401 : (2004) 265 ITR 658
Income Tax Act, 1961 — Section 263, 45 (4)Partnership Act, 1932 — Section 47
High Courts19 Dec 2002
New India Assurance Co. Ltd. and Another Vs Devi Kumari and Others
Karnataka High Court · (2004) 3 ACC 443
Motor Vehicles Act, 1988 — Section 110 (2-A), 170
High Courts18 Dec 2002Dismissed
M.G. Ponnappa Vs State
Karnataka High Court · (2003) CriLJ 1728 : (2003) 2 KarLJ 408 : (2003) 1 KCCR 65 SN
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 2002
Monika Sanctis Vs Henry Joseph and Another
Karnataka High Court · AIR 2003 Kar 190 : (2003) 1 KCCR 635
Divorce Act, 1869 — Section 10, 11, 55Family Courts Act, 1984 — Section 19
High Courts17 Dec 2002Allowed
Shrirahatti, M.A. Vs N.G.E.F. Limited
Karnataka High Court · (2003) 4 KCCR 2850 : (2003) 2 LLJ 1004
Fundamental Rules, 1950 — Rule 48A
High Courts17 Dec 2002
Baby Kumar alias Janardhana Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 1425 : (2003) 2 KarLJ 133
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 323, 504
High Courts17 Dec 2002Allowed
Syed Abdul Ala Vs Narcotic Control Bureau, South Zone
Karnataka High Court · (2003) CriLJ 999 : (2003) 3 KarLJ 290 : (2003) 3 KCCR 1887 : (2003) 2 RCR(Criminal) 8
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 28, 29, 37
High Courts16 Dec 2002Allowed
G.K. Ananda Reddy Vs L.N. Basappa since deceased by his LRs. and Others
Karnataka High Court · (2004) ILR (Kar) 649 : (2003) 1 KCCR 633