High Courts02 Dec 2002
The Branch Manager, State Bank of Mysore and Others Vs K. Amarnath and Others
Karnataka High Court · (2003) 115 CompCas 887 : (2003) 2 KarLJ 31 : (2003) 3 KCCR 1867
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 4 of 42
High Courts29 Nov 2002
Adil Abbas Vs Abdul Kareem Bagmar
Karnataka High Court · (2003) 1 KCCR 422
Karnataka Rent Act, 1999 — Section 27 (2) (a)Karnataka Rent Control Act, 1961 — Section 21 (1) (a)Transfer of Property Act, 1882 — Section 106
High Courts29 Nov 2002
A.N. Shivaprasad Vs T. Venkatesh
Karnataka High Court · (2003) 1 KCCR 428
Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b), 340
High Courts29 Nov 2002Allowed
K.V. Rushyashringabhatta Vs S.G. Nagendra and Others
Karnataka High Court · (2003) ILR (Kar) 1643 : (2003) 1 KarLJ 492
Karnataka Land Reforms Act, 1961 — Section 133, 44, 48 A
High Courts29 Nov 2002Allowed
Dr. Usha Rani Vs University of Mysore and Another
Karnataka High Court · (2003) 2 KarLJ 102 : (2003) 2 KCCR 90 SN
High Courts29 Nov 2002Dismissed
Mahadeva Vs The Commissioner, Mysore City Corporation and Others
Karnataka High Court · AIR 2003 Kar 217 : (2003) ILR (Kar) 1653 : (2003) 1 KarLJ 518
Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 17, 49
High Courts29 Nov 2002Dismissed
Sri. Mahadeva Vs Commissioner Mysore City Corporation and Others
Karnataka High Court · (2003) 1 KCCR 625
Karnataka Stamp Act, 1957 — Section 34, 35Registration Act, 1908 — Section 17, 49
High Courts28 Nov 2002
Rangappadas Vs K. Srinivasa Rao and Others
Karnataka High Court · (2002) 2 ACC 680
High Courts28 Nov 2002Partly Allowed
Rangappadas alias Ranganath Vs K. Srinivasa Rao and Others
Karnataka High Court · (2004) ACJ 198 : (2003) 4 KarLJ 36
High Courts27 Nov 2002
Senior Superintendent of Post Offices, Bangalore South Division and Others Vs V.B. Ravindranathan
Karnataka High Court · (2003) 1 KarLJ 506 : (2003) 1 KCCR 416 : (2003) 2 LLJ 74
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14
High Courts27 Nov 2002Allowed
Unik Traders Kirana Vs The Commercial Tax Officer
Karnataka High Court · (2003) ILR (Kar) 3877
Karnataka Sales Tax Act, 1957 — Section 28 A (4), 28 A (4) (b)Karnataka Sales Tax Rules, 1957 — Rule 23B (1B) (b)
High Courts27 Nov 2002Dismissed
Badavara Ballaga Gandhi Ashrama Vs N. Gowramma
Karnataka High Court · (2003) 3 KCCR 1864
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 5
High Courts27 Nov 2002Allowed
Unik Traders Vs Commercial Tax Officer
Karnataka High Court · (2003) 1 KCCR 44 SN : (2003) 130 STC 92
Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (4), 28 A (4) (b)Karnataka Sales Tax Rules, 1957 — Rule 23B (1B)
High Courts27 Nov 2002
Sri Siddartha Educational Society Vs Tumkur District Technical Institutions Non-Teaching Employees Union (Regd.) and Another
Karnataka High Court · (2002) 11 KAR CK 0020
Industrial Disputes Act, 1947 — Section 10 (1) (c)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 5, 6
High Courts26 Nov 2002
Canara Bank and Others Vs Paul D''Souza and Others
Karnataka High Court · (2003) 1 KarLJ 346 : (2003) 2 KCCR 89 SN
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts26 Nov 2002
A.S. Srinivasan Vs The Karnataka State Small Industries Development Corporation Limited
Karnataka High Court · (2003) 1 KarLJ 503 : (2003) 1 KCCR 622
High Courts25 Nov 2002
Damodar and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 1 KCCR 491
Karnataka Irrigation Act, 1965 — Section 3 (b)
High Courts25 Nov 2002Allowed
Smt. Gayathri Vs Smt. Clement Mary
Karnataka High Court · AIR 2003 Kar 134 : (2003) 114 CompCas 333b
Criminal Procedure Code, 1973 (CrPC) — Section 250 (5), 357 (5)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Nov 2002Dismissed
M. Dinesan Vs State Bank of India
Karnataka High Court · (2003) 1 KarLJ 512 : (2003) 2 LLJ 70
Constitution of India, 1950 — Article 14, 16 (1)
High Courts25 Nov 2002Allowed
M. Indra Malini and Others Vs K. Raghavan
Karnataka High Court · (2003) 3 BC 310 : (2003) 2 CivCC 308 : (2003) 2 KCCR 1534 : (2003) 2 RCR(Criminal) 739