High Courts01 Oct 2002Partly Allowed
M. Shivamurthy Vs Mallaiah and Others
Karnataka High Court · (2003) ACJ 1199 : (2002) 6 KarLJ 462 : (2003) 1 KCCR 75
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 10 of 42
High Courts30 Sept 2002Allowed
P.R. Venugopal Vs G.P. Rajashekar and Others
Karnataka High Court · (2003) 4 KarLJ 280 : (2003) 3 KCCR 1854 : (2003) 2 KCCR 1325
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190, 191, 200, 482
High Courts30 Sept 2002Allowed
Eralingappa and Another Vs Nagamma and Others
Karnataka High Court · AIR 2003 Kar 201 : (2003) 1 KCCR 67
Constitution of India, 1950 — Article 227
High Courts30 Sept 2002Dismissed
Smt. Ananda Lakshmi and Another Vs Deputy Commissioner, Mysore District and Others
Karnataka High Court · (2002) ILR (Kar) 5199 : (2003) 1 KarLJ 423 : (2002) 4 KCCR 371 SN
Constitution of India, 1950 — Article 226Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b), 3 A
High Courts30 Sept 2002Partly Allowed
R. Manjunath Shetty Vs The Catholic Board of Education
Karnataka High Court · (2003) 1 KarLJ 361 : (2002) 4 KCCR 401 SN
High Courts30 Sept 2002Allowed
Cyprian D''Souza Vs Smt. Rene D''Souza
Karnataka High Court · AIR 2003 Kar 64 : (2003) 1 DMC 409 : (2002) ILR (Kar) 5145 : (2003) 1 KarLJ 401 : (2003) 1 KCCR 70 : (2003) 3 RCR(Civil) 30
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 151Family Courts Act, 1984 — Section 19 (1)
High Courts27 Sept 2002
Basha alias Bashakhan and etc. Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 988 : (2003) 1 KCCR 443
Karnataka Excise Act, 1965 — Section 43 (E)
High Courts27 Sept 2002Dismissed
Kum. V.M. Nagamani Vs University of Agricultural Sciences and Another
Karnataka High Court · AIR 2003 Kar 68
Karnataka University of Agricultural Science Act, 1963 — Section 5 (2)
High Courts26 Sept 2002Dismissed
The Special Land Acquisition Officer, K.R. Project Vs K. Basavanna
Karnataka High Court · (2003) 1 KarLJ 392 : (2003) 1 KCCR 182
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 54 (2)
High Courts26 Sept 2002Dismissed
The Special Land Acquisition Officer, K.R. Project Vs Shivanna
Karnataka High Court · (2002) ILR (Kar) 4956 : (2003) 2 KarLJ 404 : (2002) 4 KCCR 397 SN
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 54 (2)
High Courts26 Sept 2002Allowed
B.H. Umashankar and Others Vs Agricultural Produce Marketing Committee and Another
Karnataka High Court · (2003) 96 FLR 329 : (2002) ILR (Kar) 5361 : (2002) 6 KarLJ 115 : (2002) 4 KCCR 335 SN
Constitution of India, 1950 — Article 12, 226Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 79
High Courts26 Sept 2002
Executive Engineer Karnataka Housing Board Vs Malleshappa (deceased) by L.Rs. and Another
Karnataka High Court · (2003) 2 KCCR 1170
High Courts26 Sept 2002Dismissed
Smt. Kasturibai Vs Corporation of City of Hubli and Others
Karnataka High Court · AIR 2003 Kar 170 : (2002) ILR (Kar) 5351 : (2003) 4 KarLJ 55 : (2003) 1 KCCR 186
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Sept 2002
The Special Land Acquisition Officer, Hidkal Dam Vs Gurlingappa Mallappa Kustigar (Deceased) by L.Rs
Karnataka High Court · (2003) 1 KarLJ 524 : (2003) 1 KCCR 178
Land Acquisition Act, 1894 — Section 23 (1A), 54 (2)
High Courts25 Sept 2002Allowed
T.S. Prabhu and Others Vs Smt. Bhavani Poojary and Another
Karnataka High Court · (2003) 1 ACC 87 : (2003) ACJ 698 : (2003) 96 FLR 307 : (2002) ILR (Kar) 5382 : (2003) 1 KarLJ 469 : (2002) 4 KCCR 396 SN
High Courts25 Sept 2002Allowed
Anjinamma and Another Vs Puttahariyappa and Others
Karnataka High Court · (2003) 1 KarLJ 441 : (2002) 4 KCCR 370 SN
Registration Act, 1908 — Section 77
High Courts25 Sept 2002Dismissed
K. Shivaraj Vs Principal, Karnataka Regional Engineering College and Others
Karnataka High Court · AIR 2003 Kar 92 : (2002) ILR (Kar) 5012 : (2003) 1 KarLJ 455 : (2002) 4 KCCR 394 SN
High Courts25 Sept 2002Dismissed
The Assistant Commissioner Vs Maruti Fakirappa Magadum and Others
Karnataka High Court · (2003) 6 KarLJ 143 : (2002) 4 KCCR 395 SN
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 54 (2)
High Courts24 Sept 2002
Krishnoji Gundu Kulkarni Vs State of Karnataka and Others
Karnataka High Court · (2002) 6 KarLJ 280 : (2002) 4 KCCR 393 SN
High Courts24 Sept 2002Allowed
Venkataraman Dev (Deceased) by L.Rs Vs Gajanam Lakshmi Bangeri and Others
Karnataka High Court · (2002) ILR (Kar) 5309 : (2003) 1 KarLJ 358
Karnataka Land Reforms Rules, 1974 — Rule 17