COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 3 of 42

High Courts11 Dec 2002Allowed

The Managing Director, North East Karnataka Road Transport Corporation Vs Ibrahim

Karnataka High Court · (2003) 97 FLR 678 : (2003) 2 KarLJ 13 : (2003) 1 KCCR 311 : (2003) 2 LLJ 279

Industrial Disputes Act, 1947 — Section 11 A

High Courts09 Dec 2002

Sesu Poojarthy Vs Yogish @ Narayana Prabhu and Others

Karnataka High Court · (2003) 3 KCCR 1871

High Courts09 Dec 2002

The University of Agricultural Science Employee House Building Co-operative Society Vs State of Karnataka and Others

Karnataka High Court · (2002) 12 KAR CK 0032

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

High Courts05 Dec 2002Dismissed

The Bangalore Malayali Catholic Association and Another Vs K.J. Joseph and Others

Karnataka High Court · (2003) 2 KarLJ 19 : (2003) 1 KCCR 536

Specific Relief Act, 1963 — Section 34, 39

High Courts05 Dec 2002Allowed

The Controller of State Accounts Department and Another Vs Smt. B. Nagarathnamma and Another

Karnataka High Court · (2003) 2 KarLJ 26 : (2003) 4 KCCR 314 SN

Constitution of India, 1950 — Article 283 (2)Karnataka Civil Services Rules, 1974 — Rule 12, 76

High Courts05 Dec 2002Dismissed

Pradeepa Kumara Vs The State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2171

High Courts05 Dec 2002

Commissioner of Income Tax Vs Syndicate Bank

Karnataka High Court · (2003) 180 CTR 1 : (2003) 261 ITR 528

Banking (Regulation) Act, 1949 — Section 24Income Tax Act, 1961 — Section 145, 5

High Courts05 Dec 2002Partly Allowed

Jayanthi S. Shetty Vs P. Shivaji Shetty and Another

Karnataka High Court · (2003) ACJ 809 : (2003) 3 KarLJ 333 : (2003) 1 KCCR 524

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 140, 163 A, 166, 173 (1)

High Courts05 Dec 2002Allowed

Sri. G.A. Narasimha Murthy Vs Sri. P.N. Murthy

Karnataka High Court · (2003) 1 KCCR 519

Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 21 (1) (d), 50 (1)

High Courts04 Dec 2002

The Commissioner of Labour, Government of Karnataka and Another Vs B.P.L. Group of Companies Karmikara Sangha (Regd.) and Another

Karnataka High Court · (2013) 3 KarLJ 241

High Courts04 Dec 2002Dismissed

B.M. Devaiah Vs Canara Bank and Others

Karnataka High Court · AIR 2003 Kar 143 : (2004) 3 BC 411 : (2003) 3 KarLJ 59 : (2003) 1 KCCR 511

Partnership Act, 1932 — Section 31

High Courts03 Dec 2002Dismissed

Mahalinga Madiwala, since deceased by LR Vs Padmanabha Khadilkar since deceased by L.Rs. and Others

Karnataka High Court · (2003) 3 KCCR 1681

High Courts03 Dec 2002Dismissed

Shri M.V. Thippeswamy Vs Shri V.R. Jampuri

Karnataka High Court · (2003) 1 KCCR 507

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 31

High Courts02 Dec 2002

Subba Naika Vs State of Karnataka and Others

Karnataka High Court · AIR 2003 Kar 237 : (2003) 1 KCCR 631

High Courts02 Dec 2002

Smt. Severine D''Souza and Another Vs Felix Ambrose D''Souza

Karnataka High Court · (2003) 2 KarLJ 206

Succession Act, 1925 — Section 213, 227

High Courts02 Dec 2002

Indian Bank and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 1 KCCR 501 : (2004) 55 SCL 138

Essential Commodities Act, 1955 — Section 3

High Courts02 Dec 2002Dismissed

The Regional Provident Fund Commissioner Vs B. Ganapathy Bhandarkar

Karnataka High Court · (2003) 4 KarLJ 10 : (2003) 3 LLJ 356

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A

High Courts02 Dec 2002Allowed

Basavannappa Shivappa Haveri Vs Virupaxappa

Karnataka High Court · (2003) 2 KCCR 1329

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10C

High Courts02 Dec 2002Allowed

P.R. Kamath Vs Indian Bank

Karnataka High Court · (2003) 2 BC 265 : (2003) 2 KarLJ 128 : (2003) 1 KCCR 48 SN : (2003) 2 LLJ 23

Banking (Regulation) Act, 1949 — Section 10 (1) (b) (i)Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts02 Dec 2002

Smt. Severine D'' Souza and Another Vs Felix Ambrose D'' Souza

Karnataka High Court · (2003) 1 KCCR 495

Karnataka Land Reforms Act, 1961 — Section 61Succession Act, 1925 — Section 213, 227