COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 17 of 42

High Courts07 Aug 2002Dismissed

P. Nagappaiya Maiya Vs President, Institute of Chartered Accountants of India and Another

Karnataka High Court · AIR 2003 Kar 20 : (2002) ILR (Kar) 5367 : (2002) 6 KarLJ 120 : (2002) 4 KCCR 2895

Chartered Accountants (Amendment) Regulations, 1988 — Regulation 42Constitution of India, 1950 — Article 226

High Courts07 Aug 2002Dismissed

Kallinath Vs Veerappa alias Veeranna

Karnataka High Court · (2002) 4 KCCR 2232

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c)Penal Code, 1860 (IPC) — Section 420

High Courts06 Aug 2002Dismissed

Hanamant Basappa Choudhari alias Bennur Vs Smt. Laxmawwa and Another

Karnataka High Court · (2002) CriLJ 4397 : (2002) ILR (Kar) 4224 : (2002) 5 KarLJ 405 : (2002) 3 KCCR 1938 : (2002) 4 RCR(Criminal) 730

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (1)

High Courts06 Aug 2002Dismissed

B.G. Dayananda Murthy Vs State of Karnataka and Another

Karnataka High Court · (2002) ILR (Kar) 3892 : (2002) 5 KarLJ 378 : (2002) 4 KCCR 2223

Constitution of India, 1950 — Article 14, 16, 226, 227Karnataka Civil Services Rules, 1974 — Rule 419 (a)

High Courts06 Aug 2002Dismissed

H. Puttaiah and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 3810 : (2002) 6 KarLJ 1 : (2002) 3 KCCR 2055

Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 27Karnataka Land Revenue Act, 1964 — Section 71

High Courts06 Aug 2002Dismissed

Nana Rao Vs Union of India (UOI) and Others

Karnataka High Court · (2002) ILR (Kar) 3818 : (2002) 6 KarLJ 7 : (2002) 4 KCCR 378 SN

Constitution of India, 1950 — Article 226Criminal Law (Amendment) Ordinance, 1944 — Section 3 (1)Prevention of Corruption Act, 1988 — Section 13 (1) (e)

High Courts06 Aug 2002Dismissed

The Regional Director, Employees'' State Insurance Corporation Vs I.T. Solutions (India) Private Limited

Karnataka High Court · (2002) 95 FLR 465 : (2002) ILR (Kar) 4019 : (2002) 5 KarLJ 411 : (2002) 3 LLJ 757

Employees State Insurance Act, 1948 — Section 82 (2)

High Courts05 Aug 2002

Institute of Education Vs Sowcar A. Siddanna Endowment and K.H. Ramaiah Memorial Endowment Trust

Karnataka High Court · (2003) 1 KCCR 19 SN : (2003) 126 TAXMAN 181

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Income Tax Act, 1961 — Section 293

High Courts05 Aug 2002Allowed

M. Lakshmipathi Vs Employees'' State Insurance Corporation

Karnataka High Court · (2005) 1 ALD(Cri) 1 : (2003) 1 BC 328 : (2003) CriLJ 354 : (2002) 5 KarLJ 451 : (2003) 2 KCCR 86 SN : (2002) 4 KCCR 2537 : (2003) 1 RCR(Criminal) 519

Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c), 142

High Courts05 Aug 2002Allowed

Shekarayya Ningayya Tavarageri and Others Vs The Assistant Commissioner, Special Land Acquisition Officer, Bagalkot and Another

Karnataka High Court · (2002) 5 KarLJ 134

Land Acquisition Act, 1894 — Section 18 (1), 23, 28, 34

High Courts05 Aug 2002

Institute of Education and etc. Vs Sri Sowcar A. Siddanna Endowment and Sri K.H. Ramaiah Memorial Endowment Trust and Others etc.

Karnataka High Court · AIR 2003 Kar 226 : (2003) 181 CTR 264

Income Tax Act, 1961 — Section 293Transfer of Property Act, 1882 — Section 111 (g)Trusts Act, 1882 — Section 6

High Courts05 Aug 2002Allowed

Dr. A. Ebenezer Vs State

Karnataka High Court · (2003) CriLJ 265 : (2002) ILR (Kar) 5003 : (2003) 6 KarLJ 171 : (2002) 4 KCCR 320 SN : (2003) 1 RCR(Criminal) 284

Criminal Procedure Code, 1973 (CrPC) — Section 204, 317, 437 (3), 438, 438 (1)

High Courts02 Aug 2002Dismissed

Sridhara Bhat Vs The Deputy Commissioner and Others

Karnataka High Court · (2002) ILR (Kar) 4473 : (2002) 5 KarLJ 454 : (2003) 1 KCCR 775

Karnataka Land Revenue Act, 1964 — Section 79 (2)

High Courts01 Aug 2002Dismissed

Commissioner of Income Tax and Another Vs Narasegowda

Karnataka High Court · (2004) 267 ITR 766

Income Tax Act, 1961 — Section 43 BKarnataka Excise Act, 1965 — Section 17

High Courts01 Aug 2002

Commissioner of Income Tax Vs Canara Bank

Karnataka High Court · (2007) 293 ITR 113

High Courts31 Jul 2002Allowed

S.B. Chhabberabhavi and Another Vs The Karnataka Power Corporation Limited and Others

Karnataka High Court · (2002) ILR (Kar) 3674 : (2002) 5 KarLJ 571

Constitution of India, 1950 — Article 309Karnataka Civil Services Rules, 1974 — Rule 41C

High Courts31 Jul 2002Dismissed

Jaya Moolya Vs The Assistant Commissioner and Another

Karnataka High Court · (2002) ILR (Kar) 4992 : (2002) 6 KarLJ 205 : (2002) 4 KCCR 2368

Karnataka Panchayat Raj Act, 1993 — Section 13 (1) (c), 13 (2)

High Courts30 Jul 2002Allowed

Karnataka State Bar Council and Another Vs P. Janakiram

Karnataka High Court · AIR 2003 Kar 1 : (2002) ILR (Kar) 4363 : (2002) 5 KarLJ 357 : (2002) 4 KCCR 2892

Karnataka Advocates Welfare Fund Act, 1983 — Section 16 (3), 21

High Courts29 Jul 2002Dismissed

Oriental Insurance Co. Ltd. Vs Veerappa and Others

Karnataka High Court · (2003) ACJ 1259

Motor Vehicles Act, 1988 — Section 146, 147 (5), 149 (1), 149 (2), 176

High Courts26 Jul 2002Allowed

Sri. Lakshminarayana Rao Vs Sai Rama Rao and Others

Karnataka High Court · (2002) 4 KCCR 2218

Karnataka Land Reforms Act, 1961 — Section 45, 49, 77 A