High Courts10 Jul 2002Dismissed
Linga Bhatta alias Thammaiah and Others Vs Saravana Enterprises and Another
Karnataka High Court · AIR 2003 Kar 128 : (2003) 1 KCCR 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 20 of 42
High Courts09 Jul 2002Dismissed
Abdul Rahimansaheb Vs Puttawwa (Deceased) by L.R.
Karnataka High Court · (2002) 3 CivCC 384 : (2002) ILR (Kar) 3713 : (2002) 5 KarLJ 385 : (2002) 4 KCCR 2199 : (2003) 1 RCR(Civil) 527
Transfer of Property Act, 1882 — Section 53 A
High Courts09 Jul 2002Dismissed
S.N. Manjunath and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3978 : (2002) 4 KarLJ 520 : (2002) 4 KCCR 348 SN
Constitution of India, 1950 — Article 226, 227, 243OKarnataka Panchayat Raj Act, 1993 — Section 44, 45 (2), 53 (1)
High Courts08 Jul 2002Dismissed
Jayaganesh Beedu Vs Union of India (UOI) and Others
Karnataka High Court · (2002) ILR (Kar) 3689 : (2002) 4 KarLJ 446 : (2002) 4 KCCR 300 SN
Constitution of India, 1950 — Article 14, 16, 226Major Port Trusts Act, 1963 — Section 124, 28New Mangalore Port Trust (Recruitment of Heads of Department) Regulations, 2001 — Regulation 12
High Courts08 Jul 2002
Deputy Commissioner of Income Tax Vs H.V. Shantharam
Karnataka High Court · (2003) 179 CTR 114 : (2003) ILR (Kar) 1877 : (2003) 260 ITR 156
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 254 (2), 260 A
High Courts08 Jul 2002
Dy. Commissioner of Income Tax Vs H.V. Shantharam
Karnataka High Court · (2002) 4 KCCR 299 SN : (2002) 123 TAXMAN 1093
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 254 (2), 260 A
High Courts08 Jul 2002
Smt. Savitha Vs The Commissioner and Director of Food and Civil Supplies, Bangalore and Others
Karnataka High Court · (2002) ILR (Kar) 3725 : (2002) 5 KarLJ 83 : (2002) 3 KCCR 2039
PDS Control Order — Clause 17
High Courts08 Jul 2002Allowed
Charles Rego Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KCCR 2195
Karnataka Land Revenue Act, 1964 — Section 128
High Courts08 Jul 2002Allowed
Honnali Taluk Co-operative Agricultural and Rural Development Bank Limited Vs Deputy Commissioner and Others
Karnataka High Court · (2002) 4 KCCR 2193
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (3), 7
High Courts05 Jul 2002Dismissed
Poornaprajna Education Centre, Belur Vs Pushpa
Karnataka High Court · (2002) 5 KarLJ 161 : (2002) 4 KCCR 2185
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Education Act, 1983 — Section 145, 92, 94Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 7
High Courts05 Jul 2002Dismissed
Sri. Somanath Vs Vijayakumar and Others
Karnataka High Court · (2002) 4 KCCR 2321
Electoral Registration Rules, 1960 — Rule 25Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16 (1) (a), 17Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (1)
High Courts05 Jul 2002Dismissed
Somanath Vs Vijayakumar and Others
Karnataka High Court · (2002) 5 KarLJ 10
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16 (1) (a), 17
High Courts04 Jul 2002Dismissed
Paramagonda and Others Vs Bangarewwa and Another
Karnataka High Court · (2003) 1 KCCR 145
Evidence Act, 1872 — Section 35, 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts03 Jul 2002Dismissed
Ibrahim Abdul Latif Shaikh Vs Corporation Bank and Another
Karnataka High Court · AIR 2003 Kar 98 : (2003) 2 ARBLR 564 : (2002) ILR (Kar) 5386 : (2002) 4 KCCR 2877
Contract Act, 1872 — Section 139, 141
High Courts03 Jul 2002
Chhaperia International Company, Bangalore Vs The Joint Commissioner of Commercial Taxes (Administration), Bangalore and Another
Karnataka High Court · (2002) 53 KarLJ 102
Karnataka Sales Tax Act, 1957 — Section 21(4)
High Courts03 Jul 2002Allowed
K. Anjaneya Setty Vs K.H. Rangiah Setty
Karnataka High Court · AIR 2002 Kar 387 : (2002) ILR (Kar) 3613 : (2002) 4 KarLJ 551 : (2002) 3 KCCR 2024
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Stamp Act, 1957 — Section 35Registration Act, 1908 — Section 17, 49
High Courts03 Jul 2002
Netley "B" Estate Vs Assistant Commissioner of Agricultural Income Tax and Another
Karnataka High Court · (2003) 179 CTR 167 : (2002) 257 ITR 532
Mysore Agricultural Income Tax Act, 1957 — Section 26, 26 (4), 27
High Courts02 Jul 2002Dismissed
Chandramma and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 KarLJ 600
Bangalore Development Authority Act, 1976 — Section 17, 19Land Acquisition Act, 1894 — Section 4, 6
High Courts01 Jul 2002
The Managing Director, Krishna Bhagya Jala Nigam Niyamith and Others Vs Mareppa M. Naik
Karnataka High Court · AIR 2003 Kar 115 : (2002) 4 KCCR 2871 : (2003) 3 RCR(Civil) 9
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts01 Jul 2002Dismissed
Prabhakar Rane Vs Asnotikar Vasant Kamalakar and Another
Karnataka High Court · AIR 2002 Kar 377 : (2002) 6 KarLJ 336
Representation of the Peoples Act, 1951 — Section 123 (3), 123 (3A)