High Courts17 Sept 2002Dismissed
Kumar and Another Vs Kothandapani
Karnataka High Court · (2003) 2 CivCC 93 : (2002) 6 KarLJ 306 : (2003) 1 KCCR 357
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 12 of 42
High Courts17 Sept 2002Dismissed
Magaji Dhondusa Charities Private Religious and Charitable Trust Vs D. Ramaiah
Karnataka High Court · (2002) 4 KCCR 2962
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Sept 2002Dismissed
Smt. Thilothamma and Another Vs Smt. Rahmathunnisa
Karnataka High Court · (2002) ILR (Kar) 4846 : (2002) 6 KarLJ 368 : (2002) 4 KCCR 2973
Karnataka Rent Act, 1999 — Section 5, 70 (2)
High Courts17 Sept 2002Dismissed
C. Lakshminarayana Vs State of Karnataka and Another
Karnataka High Court · (2003) CriLJ 2087 : (2003) 1 KCCR 437
Karnataka Forest Act, 1963 — Section 104 AKarnataka Forest Rules, 1969 — Rule 127
High Courts16 Sept 2002Allowed
Vijayakumar Vs Suresh and Others
Karnataka High Court · (2002) 6 KarLJ 223 : (2002) 4 KCCR 2945
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 17Karnataka Civil Practice Rules, 1967 — Rule 23
High Courts16 Sept 2002Dismissed
S. Shankaranarayana Kedlaya Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 4716 : (2003) 3 KarLJ 201 : (2002) 4 KCCR 2948
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 117, 2 (28), 8
High Courts13 Sept 2002Allowed
Laxmi Kom Venkanna Nayak Vs Government of India
Karnataka High Court · AIR 2003 Kar 54 : (2002) 6 KarLJ 310 : (2002) 4 KCCR 2935
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Kallanagouda Vs The North Western Karnataka Road Transport Corporation and Another
Karnataka High Court · (2002) 6 KarLJ 104 : (2002) 4 KCCR 331 SN
High Courts13 Sept 2002
Piem Hotels Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2002) 4 KCCR 365 SN : (2003) 129 STC 373
Constitution of India, 1950 — Article 226Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2 (1), 3, 3 B, 3 C
High Courts13 Sept 2002
G. Veerabhdrayya Vs State Bank of Mysore and Others
Karnataka High Court · (2003) 3 KCCR 2281
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71A, Order 21 Rule 77, Order 21 Rule 82, Order 21 Rule 83, Order 21 Rule 84
High Courts13 Sept 2002Allowed
Larsen and Toubro Limited Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KCCR 2816 : (2003) 129 STC 401
Constitution of India, 1950 — Article 286, 366 (29A)Income Tax Act, 1961 — Section 244 AKarnataka Sales Tax Act, 1957 — Section 19 A, 5 B
High Courts12 Sept 2002Dismissed
The Bangalore Development Authority Vs Smt. Ramakka (Deceased) by L.Rs
Karnataka High Court · (2002) 6 KarLJ 158 : (2002) 4 KCCR 2806
Bangalore Development Authority Act, 1976 — Section 38, 38 C
High Courts12 Sept 2002Allowed
Subhashish Talukder Vs The Principal, M.R. Medical College and Others
Karnataka High Court · (2002) ILR (Kar) 4644 : (2002) 6 KarLJ 219 : (2002) 4 KCCR 2812
High Courts12 Sept 2002
Nagalingappa Vs Smt. Indirawwa and Others
Karnataka High Court · (2003) 1 KarLJ 415 : (2003) 1 KCCR 170
Evidence Act, 1872 — Section 68, 90
High Courts11 Sept 2002Allowed
St. Johns Teacher Training Institute for Women Vs Union of India (UOI) and Others
Karnataka High Court · (2002) 4 KCCR 2924
Constitution of India, 1950 — Article 226, 226 (2), 227, 32National Council for Teachers Education Act, 1993 — Section 14, 14 (3), 18
High Courts11 Sept 2002Allowed
St. John''s Teacher Training Institute for Women Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 1 KarLJ 244
Constitution of India, 1950 — Article 226National Council for Teachers Education Act, 1993 — Section 14, 14 (3)
High Courts11 Sept 2002Dismissed
Mahabal S. Amin Vs Vijaya Bank
Karnataka High Court · (2002) ILR (Kar) 4903 : (2002) 6 KarLJ 267 : (2002) 4 KCCR 386 SN : (2003) 1 LLJ 394
Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 4, 7 (3)
High Courts11 Sept 2002
The Special Land Acquisition Officer, Hidkal Dam Project Vs L.B. Desai
Karnataka High Court · (2003) 1 KarLJ 257 : (2002) 4 KCCR 387 SN
High Courts11 Sept 2002
Sri. Viswanath Vs Sri. Ambalal, since deceased by his L.Rs.
Karnataka High Court · (2002) 4 KCCR 2804