COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 24 of 42

High Courts06 Jun 2002Allowed

Sri. Abdul Haq Shamshuddin Saheb Vs Deputy Commissioner and Others

Karnataka High Court · (2002) 3 KCCR 1908

Karnataka Land Reforms Act, 1961 — Section 45, 45 (3), 58, 60Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 2 (b)

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High Courts06 Jun 2002

State Vs Singari and Another

Karnataka High Court · (2002) 6 KarLJ 52

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 304 (11)

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High Courts06 Jun 2002Allowed

Smt. Prabhavathi Vs K. Somashankar

Karnataka High Court · AIR 2002 Kar 431 : (2002) 2 DMC 407 : (2002) ILR (Kar) 3505 : (2002) 3 KCCR 1661

Hindu Marriage Act, 1955 — Section 13, 13 (1) (i-b)

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High Courts05 Jun 2002Allowed

S. Venkappa Poojary Vs Sri. Taranath

Karnataka High Court · (2002) 4 KCCR 2604

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts05 Jun 2002Dismissed

Shantha Exports Private Limited, Bangalore Vs The Director, Department of Mines and Geology, Bangalore and Others

Karnataka High Court · (2002) 50 BLJR 2551 : (2002) ILR (Kar) 3960 : (2002) 4 KarLJ 506 : (2002) 3 KCCR 220 SN

Forest (Conservation) Act, 1980 — Section 2

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High Courts05 Jun 2002Dismissed

Jijo and Another Vs State

Karnataka High Court · (2003) CriLJ 256 : (2002) ILR (Kar) 3994 : (2003) 1 RCR(Criminal) 348

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407, 420

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High Courts05 Jun 2002Dismissed

State of Kerala Vs V.P. Hassan

Karnataka High Court · (2002) CriLJ 3441 : (2002) 3 RCR(Criminal) 694

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (x)

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High Courts04 Jun 2002Allowed

Chandrashekarayya Gurusiddayya Charumurti Hiremath Vs The Special Land Acquisition Officer, Hidkal Dam Project, Hidkal

Karnataka High Court · (2002) ILR (Kar) 3592 : (2002) 4 KarLJ 441 : (2002) 3 KCCR 1832

Land Acquisition Act, 1894 — Section 18, 18 (1), 25, 31

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High Courts04 Jun 2002

M.M. Bhatia (HUF) and Others Vs Commissioner of Income Tax

Karnataka High Court · (2002) 257 ITR 422 : (2002) 4 KCCR 283 SN : (2002) 123 TAXMAN 1088

Income Tax Act, 1961 — Section 132, 132 A

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High Courts04 Jun 2002

M.B. Noor Mohammed Vs The Chief Officer, Town Municipal Council

Karnataka High Court · (2002) 5 KarLJ 127 : (2002) 3 KCCR 1965

Karnataka Municipalities Act, 1964 — Section 106, 106 (4), 150

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High Courts04 Jun 2002Allowed

V. Prabhakar and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 3533 : (2002) 4 KarLJ 470 : (2002) 3 KCCR 1900

Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6 (1)

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High Courts03 Jun 2002

The Chairman, Life Insurance Corporation of India and Others Vs Abdul Rahiman

Karnataka High Court · (2002) 95 FLR 399 : (2002) 5 KarLJ 200 : (2002) 3 KCCR 1806

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High Courts03 Jun 2002Dismissed

Carbeauti and Another Vs The Karnataka Bank Limited and Others

Karnataka High Court · AIR 2002 Kar 434 : (2002) 112 CompCas 75 : (2002) ILR (Kar) 4594 : (2002) 5 KarLJ 50 : (2002) 3 KCCR 216 SN

Constitution of India, 1950 — Article 227Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 19, 7Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19 (6), 19 (8)

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High Courts03 Jun 2002Allowed