COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 18 of 42

High Courts26 Jul 2002Dismissed

Karnataka State Board of Wakfs Vs Vishwarama Hotels Limited and Others

Karnataka High Court · (2002) ILR (Kar) 4069 : (2003) 1 KarLJ 483 : (2002) 4 KCCR 351 SN

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226

High Courts26 Jul 2002Dismissed

The St. Anne''s Education Society and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 4096 : (2002) 5 KarLJ 563

Karnataka Land Grant Rules, 1969 — Rule 17A, 27Karnataka Land Revenue Rules, 1966 — Rule 108I

High Courts26 Jul 2002Allowed

Siddegowda Vs K. Munichinnappa and Another

Karnataka High Court · (2003) 2 KCCR 1323

High Courts26 Jul 2002Dismissed

Pioneer Enterprises Vs Joint Commissioner of Commercial Taxes (Appeals) and Another

Karnataka High Court · (2002) 4 KCCR 304 SN : (2004) 134 STC 138

Karnataka Sales Tax Act, 1957 — Section 12 A

High Courts25 Jul 2002

B. Idinabba since dead by L.Rs. and Others Vs Smt. Shantha Bai dead by L.Rs. and Another

Karnataka High Court · (2002) 4 KCCR 2367

Karnataka Rent Act, 1999 — Section 70 (2) (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (f)

High Courts25 Jul 2002

Diesel (India) Vs Smt. Kamalamma (Deceased) by L.Rs

Karnataka High Court · (2002) ILR (Kar) 4592 : (2002) 6 KarLJ 109 : (2002) 4 KCCR 271 SN

Karnataka Rent Act, 1999 — Section 2 (3), 70 (2) (c)

High Courts25 Jul 2002

M. Mohan Bhat Vs K. Vishwanath Kamath

Karnataka High Court · (2002) 4 KCCR 2611

Karnataka Rent Act, 1999 — Section 2 (3), 70 (2) (c)

High Courts24 Jul 2002Dismissed

Chandrabhagabai Krishnasa Basava @ Chandrabhagabai and Others Vs Vasant

Karnataka High Court · (2002) 4 CivCC 692 : (2003) ILR (Kar) 3868 : (2002) 4 KCCR 376 SN

High Courts24 Jul 2002Dismissed

Laxman Govindappa Kuri since dead by L.Rs. Vs State of Karnataka and Others

Karnataka High Court · (2002) 4 KCCR 2608

High Courts23 Jul 2002Dismissed

A. Venkatasubbaiah and Co. Vs B.S. Rajanna Chetty and Others

Karnataka High Court · AIR 2002 Kar 400 : (2005) ILR (Kar) 1265 : (2005) 3 KCCR 1623 : (2002) 4 KCCR 2536

High Courts23 Jul 2002Allowed

V.V. Jayaram and Others Vs M.S. Sikandar Ahamed and Another

Karnataka High Court · AIR 2003 Kar 67 : (2002) 4 KCCR 2365

Mysore Court-fees and Suits Valuation Act, 1958 — Section 29, 7 (2), 7 (2) (d)

High Courts23 Jul 2002Dismissed

Sri. Ramachandra Vs Smt. Kempamma and Others

Karnataka High Court · (2003) 1 KCCR 433

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 99, Order 41 Rule 5, 96

High Courts23 Jul 2002Dismissed

Ramachandra Vs Smt. Kempamma and Others

Karnataka High Court · AIR 2003 Kar 251 : (2003) 2 CivCC 254 : (2003) 3 KarLJ 144

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 99, 96

High Courts22 Jul 2002Allowed

Rajashri and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) 3 KCCR 2049

Constitution of India, 1950 — Article 21, 226, 227

High Courts20 Jul 2002Dismissed

K.R. Subbaraju Vs Vasavi Trading Company, Bangalore and Others

Karnataka High Court · AIR 2002 Kar 407 : (2004) 2 BC 133 : (2002) 3 CivCC 353 : (2002) ILR (Kar) 3513 : (2002) 4 KarLJ 545 : (2002) 4 KCCR 2211 : (2002) 4 RCR(Civil) 603

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts19 Jul 2002Dismissed

Basana Gowda and Others Vs The Deputy Commissioner, Gadag District, Gadag and Others

Karnataka High Court · (2002) 5 KarLJ 157

Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 136 (2)

High Courts19 Jul 2002Dismissed

A.K. Subbaiah Vs Karnataka State Bar Council and Others

Karnataka High Court · AIR 2002 Kar 410 : (2002) ILR (Kar) 3918 : (2003) 4 KarLJ 219 : (2002) 4 KCCR 267 SN

Advocates Act, 1961 — Section 34, 35, 35 (1)

High Courts18 Jul 2002

Commissioner of Income Tax Vs GOGTE TEXTILES LTD.

Karnataka High Court · (2002) 177 CTR 13

Income Tax Act, 1961 — Section 256 (1), 37 (3A)

High Courts18 Jul 2002

Commissioner of Income Tax Vs Sandur Manganese Iron Ores (P) Ltd.

Karnataka High Court · (2002) 176 CTR 594 : (2002) 4 KCCR 303 SN

Income Tax Act, 1961 — Section 256 (1), 263

High Courts18 Jul 2002Allowed

Smt. Andalamma Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 1466 : (2002) 4 KCCR 2361

Land Acquisition Act, 1894 — Section 11 A, 4 (1), 6 (1)