High Courts25 Nov 2002Dismissed
S. Nagaraja and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 2 KarLJ 88 : (2003) 1 KCCR 32 SN
Constitution of India, 1950 — Article 131 (c)River Boards Act, 1956 — Section 4 (4)
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 5 of 42
High Courts25 Nov 2002Dismissed
Sannu and Another Vs Smt. Sanni Kom. Somayya and Others
Karnataka High Court · (2002) 11 KAR CK 0016
Karnataka Land Reforms Act, 1961 — Section 133, 48 A
High Courts25 Nov 2002Dismissed
Sannu and Another Vs Smt. Sanni Kom Somayya and Others
Karnataka High Court · (2003) 1 KCCR 408
Karnataka Land Reforms Act, 1961 — Section 133, 2 A (17), 48 A
High Courts22 Nov 2002Allowed
Smt. Parvatamma Vs Sampath Kumar
Karnataka High Court · (2003) 2 KarLJ 91 : (2003) 1 KCCR 244
Karnataka Rent Act, 1999 — Section 27 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts22 Nov 2002
Smt. Ramakanya Devi and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 ACC 267 : (2003) 1 ACC 644 : (2003) 1 KarLJ 227 : (2003) 1 KCCR 17 SN
Constitution of India, 1950 — Article 14, 301, 304Karnataka Motor Vehicle Taxation Act, 1957 — Section 3
High Courts22 Nov 2002Dismissed
Rajeshwari and Others Vs Silvia Florance and Others
Karnataka High Court · (2003) 1 KCCR 478
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Hindu Marriage Act, 1955 — Section 16Karnataka Government Servants (Family Pension) Rules, 1964 — Rule 7, 8
High Courts22 Nov 2002
Smt. K.N. Saraswathamma Vs Smt. Sarala
Karnataka High Court · (2003) 1 KCCR 249
Karnataka Rent Act, 1999 — Section 21 (1) (h), 50
High Courts21 Nov 2002Allowed
Dr. B. Kenchaveeraiah Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 KarLJ 62 : (2003) 1 KCCR 55 SN
Grant-in-Aid Code Rules — Rule 18
High Courts21 Nov 2002Dismissed
Sangappa Mallappa Kuri Vs Special Land Acquisition Officer
Karnataka High Court · AIR 2003 Kar 142 : (2003) 1 KCCR 242
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3
High Courts20 Nov 2002Dismissed
Hanumanthe Gowda deceasedby L.Rs. Vs A. Nagaraju and Another
Karnataka High Court · (2003) 1 KCCR 474
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2 (2), Order 18 Rule 4 (1)Evidence Act, 1872 — Section 138
High Courts20 Nov 2002
Mrs. Mehrunnisa Begum and Others Vs General Manager and Another
Karnataka High Court · (2003) 1 KCCR 400
High Courts20 Nov 2002Dismissed
Kendra Upadhyaya Sangha (R) Vs Smt. Muniyamma and Others
Karnataka High Court · (2004) ILR (Kar) 575 : (2003) 2 KarLJ 216 : (2003) 1 KCCR 782
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Contract Act, 1872 — Section 31, 32Specific Relief Act, 1963 — Section 21, 22
High Courts20 Nov 2002
New India Assurance Co. Ltd. Vs Noor Jahan Begum and Others
Karnataka High Court · (2003) ACJ 1616
Motor Vehicles Act, 1988 — Section 170
High Courts19 Nov 2002Dismissed
Kazi Mohd. Muzeebulla Vs The High Court of Karnataka and Another
Karnataka High Court · (2003) 1 KarLJ 465 : (2003) 1 KCCR 16 SN
High Courts19 Nov 2002Dismissed
United India Insurance Co. Limited Vs Purushothama and Others
Karnataka High Court · (2003) 2 KCCR 885
Motor Vehicles Act, 1988 — Section 2 (28), 2 (34)
High Courts18 Nov 2002
Nandu Narasappa and Others Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (2003) 5 KarLJ 296 : (2003) 3 KCCR 187 SN
Environment (Protection) Act, 1986 — Section 5Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3 (2), 7
High Courts18 Nov 2002Dismissed
H.R. Shetty and Others Vs Titas Fernandes
Karnataka High Court · (2003) CriLJ 1383 : (2003) 2 KarLJ 617
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 362Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 326
High Courts18 Nov 2002Dismissed
V. Ramanujam Vs Karnataka State Financial Corporation and Others
Karnataka High Court · AIR 2003 Kar 176 : (2003) 3 BC 20 : (2003) 1 KarLJ 585 : (2003) 1 KCCR 469
Contract Act, 1872 — Section 126, 126 A, 127Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3, 4State Financial Corporations Act, 1951 — Section 29, 31
High Courts18 Nov 2002Dismissed
Moulasab Vs Mohammad Hasim (Deceased) by L.Rs and Others
Karnataka High Court · (2003) 2 KarLJ 48 : (2003) 1 KCCR 239
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 9 Rule 7
High Courts15 Nov 2002
Jalani Vs Gulashunabi
Karnataka High Court · (2004) ILR (Kar) 3045 : (2003) 2 KarLJ 270 : (2003) 1 KCCR 463 : (2003) 2 RCR(Criminal) 459
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3 (1) (a)