High Courts18 Jul 2002
Commissioner of Income Tax Vs Sandur Manganese Iron Ores (P.) Ltd.
Karnataka High Court · (2002) ILR (Kar) 3661 : (2003) 259 ITR 446
Income Tax Act, 1961 — Section 256 (1), 263, 80 HHC
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 19 of 42
High Courts18 Jul 2002
Commissioner of Income Tax Vs Gogte Textiles Ltd.
Karnataka High Court · (2002) ILR (Kar) 3823 : (2003) 260 ITR 229
Income Tax Act, 1961 — Section 256 (1), 37 (3A)
High Courts17 Jul 2002Dismissed
H.N. Chandrashekar and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) ILR (Kar) 4867 : (2003) 2 KarLJ 635 : (2002) 4 KCCR 2777
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 50, 56
High Courts16 Jul 2002Allowed
Smt. Kashibai Ambekar and Others Vs Vasanthrao Hanumanthrao Ambekar
Karnataka High Court · (2002) ILR (Kar) 4442 : (2002) 6 KarLJ 470 : (2002) 4 KCCR 2209
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 23 Rule 1A
High Courts16 Jul 2002Dismissed
K.T. Plantation Pvt. Ltd. and Another Vs The State of Karnataka
Karnataka High Court · AIR 2002 Kar 365
Constitution of India, 1950 — Article 254 (2), 300AKarnataka Land Reforms Act, 1961 — Section 107, 110, 72
High Courts16 Jul 2002Allowed
Annie P. Mathews Vs Rajimon Abraham
Karnataka High Court · AIR 2002 Kar 385 : (2003) 1 DMC 582 : (2002) 4 KCCR 2359
Divorce Act, 1869 — Section 10
High Courts16 Jul 2002Dismissed
K.T. Plantation Private Limited and Another Vs State of Karnataka
Karnataka High Court · (2002) 6 KarLJ 27 : (2002) 4 KCCR 2339
Constitution of India, 1950 — Article 300AKarnataka Land Reforms Act, 1961 — Section 107 (1), 107 (2), 110
High Courts16 Jul 2002
Veerabhadrappa and Another Vs Tukaram and Others
Karnataka High Court · (2002) 4 KCCR 2887
Evidence Act, 1872 — Section 114
High Courts12 Jul 2002Dismissed
Sha Manickchand Lakshmichand and Co. Vs Bridal (India) Private Limited
Karnataka High Court · (2002) 4 KCCR 2606
High Courts12 Jul 2002Dismissed
The Executive Engineer, Karnataka Power Transmission Corporation Limited and Another Vs C.B. Appachu
Karnataka High Court · AIR 2003 Kar 61 : (2002) ILR (Kar) 4257 : (2002) 5 KarLJ 530 : (2002) 4 KCCR 2204
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Jul 2002
Veeramma alias Heera Vs Ugappa Madivala and Another
Karnataka High Court · (2002) 3 KCCR 1678
High Courts12 Jul 2002Dismissed
H.M. Basamma (Deceased) by L.Rs. Vs The Commissioner of Hindu Religious and Charitable Endowments, Bangalore and Another
Karnataka High Court · (2002) 4 KarLJ 535 : (2003) 1 KCCR 18 SN
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 57, 61
High Courts11 Jul 2002Allowed
Vasanthakumar Shetty Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 3717 : (2003) 3 KarLJ 102 : (2002) 4 KCCR 2334
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 12, 12 (j), 128 (1) (j)
High Courts11 Jul 2002Dismissed
Chowriappa Constructions, Bangalore and Others Vs Embassy Constructions and Developments Private Limited, Bangalore
Karnataka High Court · (2002) CriLJ 3863 : (2002) 4 KarLJ 532 : (2002) 4 KCCR 2532 : (2002) 4 RCR(Criminal) 496
Criminal Procedure Code, 1973 (CrPC) — Section 436Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jul 2002Dismissed
Prof. G.K. Govinda Rao and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3652 : (2002) 6 KarLJ 263 : (2002) 3 KCCR 2047
Constitution of India, 1950 — Article 51A (h)
High Courts10 Jul 2002Allowed
Sachchidananda Swamigalu Sri Guru Honnappa Devaru Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3902 : (2003) 3 KarLJ 258 : (2002) 3 KCCR 2042
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)
High Courts10 Jul 2002Allowed
In Re: Ujwal Shetty and Another
Karnataka High Court · (2002) 2 DMC 556 : (2003) 3 KarLJ 20 : (2002) 4 KCCR 2202
Hindu Marriage Act, 1955 — Section 13 B, 14
High Courts10 Jul 2002Dismissed
Undivided Family Manager, Ganapathi Subraya Bhat Vs Land tribunal, Honnavar 3 and Others
Karnataka High Court · (2002) 4 KCCR 2328
High Courts10 Jul 2002
Rocklines Constructions Vs Smt. Trupti K. Patel
Karnataka High Court · AIR 2003 Kar 73 : (2003) 1 ARBLR 222 : (2004) ILR (Kar) 325
Contract Act, 1872 — Section 221Specific Relief Act, 1963 — Section 14, 14 (1), 41