COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 29 of 42

High Courts05 Apr 2002Dismissed

M.C.S. Barna Vs C.B. Ramamurthy

Karnataka High Court · (2002) CriLJ 2859 : (2002) ILR (Kar) 2360 : (2002) 4 KarLJ 423 : (2002) 4 KCCR 2762 : (2002) 4 RCR(Civil) 665 : (2002) 3 RCR(Criminal) 696

Advocates Act, 1961 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts05 Apr 2002

Mercury Press Vs Ameen Shacoor and Others

Karnataka High Court · (2002) ILR (Kar) 2304 : (2003) 3 KarLJ 505

Civil Procedure Code, 1908 (CPC) — Section 115, 26Karnataka General Clauses Act, 1899 — Section 6Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50

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High Courts05 Apr 2002

V.S. Gowdar Vs Oriental Insurance Co. Ltd.

Karnataka High Court · (2004) 1 ACC 69 : (2002) 3 KCCR 1723

Motor Vehicles Act, 1988 — Section 163 A, 163 B

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High Courts05 Apr 2002Dismissed

Yemakka and Another Vs The Special Deputy Commissioner and Another

Karnataka High Court · (2002) ILR (Kar) 2728 : (2002) 6 KarLJ 506 : (2002) 4 KCCR 282 SN

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 136 (2)

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High Courts05 Apr 2002

V.S. Gowdar Vs The Oriental Insurance Company Limited and Another

Karnataka High Court · (2002) 2 ACC 559 : (2002) ACJ 1638 : (2002) ILR (Kar) 2501 : (2002) 5 KarLJ 216

Motor Vehicles Act, 1988 — Section 163 A, 163 B, 166

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High Courts05 Apr 2002Allowed

Smt. Susheela B.S. Vs Maruthi Ferto Chemicals Limited

Karnataka High Court · (2002) 5 KarLJ 401 : (2002) 4 RCR(Criminal) 655

Criminal Procedure Code, 1973 (CrPC) — Section 407Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 Apr 2002Allowed

V.N. Shivaram Vs B.M. Nagappa and Another

Karnataka High Court · AIR 2003 Kar 18 : (2002) 3 KCCR 1872

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts04 Apr 2002Allowed

Mahadev Naik Vs State of Karnataka and Another

Karnataka High Court · AIR 2002 Kar 338 : (2003) ILR (Kar) 1724

Constitution of India, 1950 — Article 39AMysore Court-fees and Suits Valuation Act, 1958 — Section 7 (2) (a), 7 (2) (d)

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High Courts04 Apr 2002Allowed

Smt. Vithabai G. Ghodaka and Another Vs The United Western Bank Limited, Hubli and Another

Karnataka High Court · (2002) 2 CivCC 652 : (2003) 113 CompCas 360 : (2002) ILR (Kar) 2689 : (2002) 3 KarLJ 417 : (2002) 3 KCCR 1720 : (2002) 4 RCR(Civil) 109

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), 151

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High Courts04 Apr 2002

M.P. Gangarangaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 1871 : (2002) 5 KarLJ 178 : (2002) 2 KCCR 1440 : (2002) 4 RCR(Civil) 663

Constitution of India, 1950 — Article 226, 243G

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High Courts03 Apr 2002

G.E. Thippiah Vs The Additional Commissioner of Commercial Taxes, Zone-ii, Karnataka, Bangalore

Karnataka High Court · (2002) 53 KarLJ 43

Karnataka Agricultural Income Tax Act, 1957 — Section 55

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High Courts03 Apr 2002

H.R. Uttam Vs The Additional Commissioner of Commercial Taxes, Karnataka, Zone-ii, Bangalore

Karnataka High Court · (2002) 52 KarLJ 276

Karnataka Agricultural Income Tax Act, 1957 — Section 55

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High Courts03 Apr 2002Dismissed

Hotline Shares and Securities Limited, Hubli and Others Vs Dinesh Ganeshmal Shah

Karnataka High Court · (2002) 2 CivCC 581 : (2003) 113 CompCas 360b : (2002) CriLJ 3291 : (2002) ILR (Kar) 3174 : (2002) 3 KarLJ 380 : (2002) 2 KCCR 153 SN

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Apr 2002