High Courts23 Aug 2002Allowed
Guru Madhwa Seva Samithi and Others Vs Katti Ananth Acharya
Karnataka High Court · (2002) 4 KCCR 2793
Civil Procedure Code, 1908 (CPC) — Section 151, 152
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 15 of 42
High Courts23 Aug 2002Dismissed
M.R. Srinivas Vs Golden Green Farms and Resorts Pvt. Ltd.
Karnataka High Court · (2003) 113 CompCas 661b
Companies Act, 1956 — Section 433, 434
High Courts23 Aug 2002Dismissed
State Bank of India Vs The Commissioner of Payments, Ministry of Textiles, Govt. of India and Others
Karnataka High Court · (2002) ILR (Kar) 4633 : (2002) 4 KCCR 382 SN
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 23 (7), 27, 4
High Courts22 Aug 2002Dismissed
C.T. Ponnappa alias Chuppi Vs State
Karnataka High Court · (2002) ILR (Kar) 4390 : (2002) 6 KarLJ 436 : (2002) 4 KCCR 355 SN
Arms Act, 1959 — Section 25, 30Penal Code, 1860 (IPC) — Section 302
High Courts22 Aug 2002Dismissed
Chamundeswari Build Tech. Pvt. Ltd. Vs State of Revenue Secretary, Government of Karnataka and Others
Karnataka High Court · (2002) 08 KAR CK 0019
High Courts22 Aug 2002Allowed
Dr. Madhav Vs Ganapathi and Others
Karnataka High Court · (2002) 3 KCCR 2111
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (2), 151
High Courts21 Aug 2002Dismissed
H.R. Hareesh Kumar Vs The Chairman and Appellate Authority, Central Silk Board and Others
Karnataka High Court · (2002) 5 KarLJ 511 : (2002) 4 KCCR 381 SN
Constitution of India, 1950 — Article 226
High Courts21 Aug 2002Allowed
Smt. Padmavathi and Others Vs C. Lakshminarayana
Karnataka High Court · AIR 2002 Kar 424 : (2003) 3 CivCC 607 : (2003) 1 DMC 169 : (2002) ILR (Kar) 4804 : (2003) 3 KarLJ 556 : (2002) 4 KCCR 2378 : (2003) 3 RCR(Civil) 158
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 24, 9
High Courts21 Aug 2002Dismissed
Ratan Chandra Sharma and Another Vs Kum. Sheetal Sharma and Others
Karnataka High Court · (2003) CriLJ 746 : (2002) ILR (Kar) 4149 : (2002) 5 KarLJ 365 : (2002) 3 KCCR 2075
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 15, 20
High Courts21 Aug 2002
Shiva Kumar T.A. Vs Smt. Pushpa Rekha
Karnataka High Court · (2003) 1 CivCC 234 : (2003) 1 DMC 119 : (2002) ILR (Kar) 4212 : (2002) 5 KarLJ 393 : (2002) 4 KCCR 2371 : (2003) 2 RCR(Civil) 131
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Hindu Marriage Act, 1955 — Section 12 (1) (a), 24
High Courts21 Aug 2002Dismissed
B. Krishnappa Vs The Managing Director, Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2003) 1 KarLJ 351 : (2003) 1 KCCR 21 : (2003) 2 LLJ 98
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts21 Aug 2002Allowed
Basavaneppa Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2930 : (2003) 4 KarLJ 109 : (2002) 4 KCCR 354 SN
Karnataka Land Reforms Act, 1961 — Section 48 A, 55 (1)
High Courts20 Aug 2002Dismissed
Nandhini Deluxe Restaurant Vs Nandhini and Another
Karnataka High Court · (2008) 36 PTC 634
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 11, 12Copyright Act, 1957 — Section 62
High Courts19 Aug 2002Allowed
Smt. Kamaladevi Vs Shivakumarswamy
Karnataka High Court · AIR 2003 Kar 36 : (2002) 2 DMC 738 : (2002) 5 KarLJ 553 : (2002) 4 KCCR 2654 : (2003) 1 RCR(Civil) 713
Hindu Marriage Act, 1955 — Section 13, 13 (1) (ia), 23
High Courts17 Aug 2002Dismissed
Ekanath Ekbote Vs The Gulbarga University and Another
Karnataka High Court · (2002) ILR (Kar) 4322 : (2002) 5 KarLJ 315 : (2002) 4 KCCR 323 SN
High Courts17 Aug 2002
Executive Engineer, I.D., NLBC Division Vs A. Prabhakara Reddy
Karnataka High Court · (2002) 4 KCCR 2652
High Courts16 Aug 2002Dismissed
State Bank of India and Others Vs D.K. Seetharam
Karnataka High Court · (2003) 96 FLR 614 : (2002) 5 KarLJ 347 : (2002) 4 KCCR 380 SN : (2002) 3 LLJ 1023
Industrial Disputes Act, 1947 — Section 18 (1), 2 (p)Industrial Disputes Rules, 1957 — Rule 58 (4)
High Courts16 Aug 2002Dismissed
G.R. Changalaraya Naidu and Others Vs The Assistant Commissioner and Another
Karnataka High Court · (2002) ILR (Kar) 4467 : (2002) 6 KarLJ 208 : (2003) 1 KCCR 342
Karnataka Land Reforms Act, 1961 — Section 79 B, 81Limitation Act, 1963 — Section 12, 14, 4, 5
High Courts14 Aug 2002Allowed
Dasegowda Vs Gangaraju
Karnataka High Court · (2003) 1 KCCR 334
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 96
High Courts14 Aug 2002Dismissed
State Bank of Hyderabad Vs Debts Recovery Appellate Tribunal and Others
Karnataka High Court · (2002) 6 KarLJ 174
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5