High Courts24 Sept 2002Allowed
Ajay Mehta and Others Vs State
Karnataka High Court · (2003) CriLJ 350 : (2003) 2 KarLJ 131 : (2002) 4 KCCR 2991 : (2003) 1 RCR(Criminal) 429
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 11 of 42
High Courts23 Sept 2002Dismissed
State of Karnataka and Others Vs Mallappa and Others
Karnataka High Court · (2003) ILR (Kar) 2336 : (2003) 6 KarLJ 334
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 35 (2), 54 (2)
High Courts23 Sept 2002Dismissed
Commissioner of Income Tax and Another Vs Distillers Co. Ltd.
Karnataka High Court · (2004) 266 ITR 276
Income Tax Act, 1961 — Section 260 A, 43 B
High Courts23 Sept 2002Dismissed
Ramagouda Malagouda Patil and Others Vs Bhajarang Tukaram Bhojane and Others
Karnataka High Court · AIR 2003 Kar 154 : (2002) 4 KCCR 391 SN
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Sept 2002Allowed
Smt. Susheela B. Jain Vs Bhawarlal Jain
Karnataka High Court · AIR 2003 Kar 71 : (2002) 4 KCCR 390 SN
High Courts23 Sept 2002Allowed
Mary Lazar (Deceased) by L.Rs Vs Krishna Gopal
Karnataka High Court · (2002) ILR (Kar) 4786 : (2002) 6 KarLJ 320 : (2002) 4 KCCR 389 SN
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts23 Sept 2002
Dr. B.N. Suryanarayana Rao Vs B.C. Seshadri
Karnataka High Court · (2003) 2 BC 226 : (2003) 114 CompCas 333 : (2003) CriLJ 1421 : (2003) 1 KCCR 440 : (2003) 2 RCR(Criminal) 525
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Sept 2002
Vasundhara and Others Vs Alisab Nadaf and Others
Karnataka High Court · (2003) ACJ 2058
High Courts23 Sept 2002Allowed
Dr. Mallikarjuna Swamy Adhivaith Hiremath Vs Gangamma and Others
Karnataka High Court · (2002) 4 KCCR 2989
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts21 Sept 2002Dismissed
Managing Director, North East Karnataka Road Trans. Corpn. Vs T. Prabhakar and Others
Karnataka High Court · (2003) 1 ACC 270 : (2003) ACJ 1420 : (2002) 4 KCCR 388 SN
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Sept 2002Allowed
K.G. Krishna Murthy Vs Union of India (UOI) and Another
Karnataka High Court · (2003) ILR (Kar) 4721 : (2003) 1 KCCR 35 SN : (2004) 1 LLJ 59
Constitution of India, 1950 — Article 14, 19, 21
High Courts21 Sept 2002Allowed
Union of India (UOI) Vs Ravi Construction Company
Karnataka High Court · (2003) 2 ARBLR 208 : (2002) ILR (Kar) 5326 : (2003) 2 KarLJ 532 : (2003) 1 KCCR 57
Arbitration Act, 1940 — Section 29, 30
High Courts21 Sept 2002Allowed
Smt. Nalini Sunder Vs Sri G.V. Sunder
Karnataka High Court · AIR 2003 Kar 86 : (2003) 1 DMC 254 : (2002) ILR (Kar) 4734 : (2003) 1 KCCR 48 : (2003) 1 RCR(Civil) 706
Hindu Marriage Act, 1955 — Section 13 (1) (ia)
High Courts21 Sept 2002
Mrs. Leeladevi Rao Vs K.U. Hari Rao
Karnataka High Court · (2003) 1 DMC 375 : (2003) 1 KarLJ 379 : (2003) 1 KCCR 39
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 9
High Courts20 Sept 2002
Laxmi Cotton Co. and Another Vs Sri. Mahant Cotton Co. and Others
Karnataka High Court · (2002) 4 KCCR 2987
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 33, 33 (2)
High Courts19 Sept 2002Allowed
State Vs Chikkabala Naika and Others
Karnataka High Court · (2002) ILR (Kar) 5151 : (2002) 6 KarLJ 165 : (2003) 1 KCCR 30 : (2003) 1 RCR(Criminal) 349
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157Karnataka Police Act, 1963 — Section 21Penal Code, 1860 (IPC) — Section 143, 148, 149, 307, 324
High Courts19 Sept 2002
Ismail and Others Vs Sushila Bai and Others
Karnataka High Court · (2002) 6 KarLJ 476 : (2003) 2 KCCR 87 SN
Karnataka Rent Act, 1999 — Section 70 (2)Karnataka Rent Control Act, 1961 — Section 2 (1) (h)
High Courts19 Sept 2002Dismissed
Bharath Gold Mines Limited Vs Smt. Manimala and Others
Karnataka High Court · (2003) ACJ 1216 : (2002) 95 FLR 1145 : (2002) ILR (Kar) 4480 : (2002) 6 KarLJ 226 : (2002) 4 KCCR 2982
Karnataka Workmens Compensation (Occupational Diseases) Rules, 1968 — Rule 3Workmens Compensation Act, 1923 — Section 30 (1)
High Courts19 Sept 2002Dismissed
R.G. Hegde Vs The Registrar, Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2003) 2 KarLJ 469 : (2002) 4 KCCR 369 SN
Rajiv Gandhi University of Health Sciences Rules, 1995 — Rule 6 (11)
High Courts19 Sept 2002Dismissed
R.G. Hegde Vs Registrar, Rajiv Gandhi University of Health Sciences
Karnataka High Court · AIR 2003 Kar 22 : (2002) ILR (Kar) 4626
Rajiv Gandhi University of Health Sciences Rules, 1995 — Rule 6 (11)