COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 40 of 42

High Courts21 Jan 2002Dismissed

Sri Manjunatha Co-operative Housing Society Limited, Dharwad and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2002 Kar 237 : (2002) ILR (Kar) 1371 : (2002) 3 KarLJ 74 : (2002) 2 KCCR 1004

Constitution of India, 1950 — Article 14Karnataka Stamp Act, 1957 — Section 45 A (5)

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High Courts21 Jan 2002Dismissed

Usha S. Rao Vs The Common Entrance Test (C.E.T.) Cell, Bangalore and Others

Karnataka High Court · (2002) 2 KarLJ 141 : (2002) 2 KCCR 109 SN

Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 18 (12)

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High Courts18 Jan 2002Dismissed

B.N. Samiulla Vs Smt. Madina Begum and Another

Karnataka High Court · (2002) CriLJ 1899 : (2002) 2 DMC 225 : (2002) 3 KarLJ 332 : (2002) 2 KCCR 106 SN : (2002) 3 RCR(Criminal) 426

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High Courts18 Jan 2002Allowed

Raghavendra Rao and Others Vs N. Veeravenkatrao and Others

Karnataka High Court · (2002) 2 CivCC 483 : (2002) 3 KarLJ 150 : (2002) 2 KCCR 1058

Evidence Act, 1872 — Section 58, 68

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High Courts18 Jan 2002Dismissed

Hosabayya Nagappa Naik and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 1342 : (2002) 3 KarLJ 53 : (2002) 2 KCCR 107

Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 77 AKarnataka Land Reforms Rules, 1974 — Rule 26C

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High Courts18 Jan 2002Allowed

Smt. Sunanda Prabhakar Bhavana and Others Vs The Member, Karnataka Private Educational Appellate Tribunal and Principal District Judge, Belgaum and Others

Karnataka High Court · (2002) 93 FLR 376 : (2002) ILR (Kar) 1183 : (2002) 3 KarLJ 260 : (2002) 2 KCCR 108 SN

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High Courts18 Jan 2002Dismissed

Hanumanthaiah Vs N. Ramegowda and Others

Karnataka High Court · (2002) ILR (Kar) 2431 : (2002) 2 KarLJ 569 : (2002) 2 KCCR 1055

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (e), 5 (3)

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High Courts18 Jan 2002Dismissed

The Special Land Acquisition Officer, Upper Krishna Project, Jamkhandi Vs Noorahammad Husen Mulla and Others

Karnataka High Court · (2002) 3 KarLJ 13 : (2002) 2 KCCR 1064

Karnataka Land Acquisition Act, 1961 — Section 54 (1)Land Acquisition Act, 1894 — Section 23 (1A), 4 (1)

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High Courts18 Jan 2002Dismissed

Mukunda Vs Dr. K. Radhakrishna Pai

Karnataka High Court · (2002) 3 KarLJ 573 : (2002) 2 KCCR 1360

Karnataka Rent Control Act, 1961 — Section 21 (1) (p)

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High Courts17 Jan 2002Dismissed

S. Ujjannappa Vs Commissioner of Income Tax

Karnataka High Court · (2002) 255 ITR 455

Income Tax Act, 1961 — Section 22, 23 (2), 23 (3)

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High Courts17 Jan 2002Allowed

Dr. R.A. Parangusa Das Vs Dr. N. Ugramurthy and Others

Karnataka High Court · (2002) 2 KarLJ 350 : (2002) 2 KCCR 118 SN

Constitution of India, 1950 — Article 12, 226

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High Courts17 Jan 2002Allowed

Kullegowda Vs Special Land Acquisition Officer, Holenarasipura, District Hassan

Karnataka High Court · (2002) 4 KarLJ 73 : (2002) 2 KCCR 120 SN

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High Courts16 Jan 2002

B.K. Vadiraja and Another Vs The Managing Director, L.I.C. of India, Mumbai and Others

Karnataka High Court · AIR 2002 Kar 113 : (2002) ILR (Kar) 1400 : (2002) 2 KarLJ 213 : (2002) 2 KCCR 104 SN

Life Insurance Corporation Act, 1956 — Section 49Life Insurance Corporation of India (Agents) Regulations, 1972 — Regulation 13, 17 (1)

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High Courts16 Jan 2002Dismissed

K.R. Mallesha Gowda and Another Vs Karnataka Administrative Tribunal, Bangalore and Others

Karnataka High Court · (2002) 93 FLR 574 : (2002) ILR (Kar) 875 : (2002) 2 KarLJ 162 : (2002) 2 KCCR 103 SN

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High Courts16 Jan 2002Dismissed

The Management of Majestic Exhibitors, Bangalore Vs Muthyalu

Karnataka High Court · (2002) 93 FLR 584 : (2002) ILR (Kar) 2722 : (2002) 2 KarLJ 289 : (2002) 2 KCCR 1052

Industrial Disputes Act, 1947 — Section 33 C (2)

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High Courts16 Jan 2002

State of Karnataka Vs Siddappa Mallappa Badachi and Others

Karnataka High Court · (2002) 5 KarLJ 20 : (2002) 4 KCCR 339 SN

Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts16 Jan 2002Dismissed

K.P. Chandrakala Vs The Kodagu Zilla Panchayat, Madikeri and Others

Karnataka High Court · (2002) ILR (Kar) 946 : (2002) 2 KarLJ 528 : (2002) 3 KCCR 246 SN

Karnataka Panchayat Raj Act, 1993 — Section 180 (2) (k)

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High Courts16 Jan 2002

The Management of Adikehole Estate and Malleshanagudda Estate Vs Narayana Shetty and Others

Karnataka High Court · (2002) 95 FLR 637 : (2002) ILR (Kar) 2029 : (2002) 2 KarLJ 578 : (2002) 3 LLJ 198

Constitution of India, 1950 — Article 226

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High Courts16 Jan 2002Dismissed

Gulisthan Shadi Mahal Trust, Bangalore Vs The Karnataka Board of Wakfs, Bangalore and Another

Karnataka High Court · (2002) ILR (Kar) 2592 : (2002) 3 KarLJ 115 : (2002) 2 KCCR 105 SN

Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 5 (2), 6, 6 (1)

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High Courts16 Jan 2002

G. Mahadevappa and Sons, Hubli and Another Vs The Dharwad District Co-operative Marketing Federation Limited, Hubli and Others

Karnataka High Court · (2002) ILR (Kar) 2009 : (2002) 3 KarLJ 129 : (2002) 2 KCCR 102 SN

Karnataka Co-operative Societies Act, 1959 — Section 70

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