COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 6 of 42

High Courts15 Nov 2002Partly Allowed

The National Insurance Company Limited Vs Hameed Ummarabba Yan Umar Byari and Another

Karnataka High Court · (2003) 2 ACC 443 : (2003) ACJ 1968 : (2003) 3 KarLJ 321

Workmens Compensation Act, 1923 — Section 10, 22, 4, 4 (1) (b), 4 A

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High Courts14 Nov 2002Partly Allowed

Ramdas G. Baliga Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 2298 : (2003) 3 KCCR 149 SN

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 2 (18), 2 (34)

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High Courts14 Nov 2002Allowed

Jayashree Nayak Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 5355 : (2003) 1 KarLJ 396 : (2003) 1 KCCR 15 SN

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High Courts14 Nov 2002Dismissed

The Management of Mysore Structurals Limited and Others Vs Vice-President, Bangalore General Labour Union

Karnataka High Court · (2003) 96 FLR 93 : (2002) 6 KarLJ 331 : (2003) 4 KCCR 278 SN : (2003) 1 LLJ 372

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Industrial Disputes Act, 1947 — Section 29, 34

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High Courts14 Nov 2002

Mohammedali Vs Elias Mathai

Karnataka High Court · (2004) 1 ACC 586

Motor Vehicles Act, 1988 — Section 69 (1)

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High Courts14 Nov 2002

V.B. Desai and Another (L/Rs. of late B.J. Desai) Vs Administrative Officer, Settlement Commission for I.T. and W.T. and Another (No. 2)

Karnataka High Court · (2003) 181 CTR 279 : (2003) 260 ITR 277 : (2003) 1 KCCR 456

Income Tax Act, 1961 — Section 155 (1) (c), 245 C (1)

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High Courts14 Nov 2002

V.B. Desai and R.B. Desai Vs Administrative Officer, Settlement Commission

Karnataka High Court · (2002) 125 TAXMAN 1097

Income Tax Act, 1961 — Section 155 (1) (c)

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High Courts13 Nov 2002Dismissed

North West Karnataka Road Transport Corporation Vs Mohammad Kamil Sindgikar

Karnataka High Court · (2003) 97 FLR 306 : (2003) 1 KarLJ 349 : (2003) 1 KCCR 237 : (2003) 2 LLJ 713

Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 23 (8)

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High Courts13 Nov 2002Dismissed

Infant Advertising Private Limited and Another Vs Bangalore City Corporation (Bangalore Mahanagara Palike) and Others

Karnataka High Court · AIR 2003 Kar 79 : (2003) 1 KarLJ 444 : (2003) 1 KCCR 233

Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 443 (10)

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High Courts13 Nov 2002Allowed

The Management of Bata India Limited Vs Workmen of Bata India Limited and Another

Karnataka High Court · (2003) 97 FLR 269 : (2003) 1 KarLJ 488 : (2003) 2 LLJ 68

Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 10 B

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High Courts12 Nov 2002Allowed

U. Ratnakar Rao Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 97 FLR 462 : (2003) 2 KarLJ 192 : (2003) 1 KCCR 616 : (2003) 2 LLJ 336

Central Civil Services (Pension) Rules, 1972 — Rule 50New Mangalore Port Trust (Adaptation of Rules) Regulations, 1980 — Regulation 4Payment of Gratuity Act, 1972 — Section 2 (e)

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High Courts12 Nov 2002Dismissed

President/Secretary District Madakari Nayaka Association and Another Vs Educational Appellate Tribunal and Others

Karnataka High Court · (2003) 1 KCCR 231

Government Order, 1981 — Rule 7

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High Courts12 Nov 2002

Lt Col (Retd.) K.S. Gopinath and Another Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 1 KCCR 269

Constitution of India, 1950 — Article 14, 19, 21Essential Commodities Act, 1955 — Section 3

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High Courts12 Nov 2002Allowed

Baptist D''Almeda (Deceased) by L.Rs and Another Vs Parameshwara and Others

Karnataka High Court · (2002) ILR (Kar) 5313 : (2003) 2 KarLJ 200 : (2003) 1 KCCR 139

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5

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High Courts11 Nov 2002Allowed

Smt. Vijaya Bai Vs Sri. Subhas Shripad Chinchewadikar and Another

Karnataka High Court · (2003) 1 KCCR 451

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 5, 51Karnataka Rent Control Act, 1961 — Section 21 (1) (f)

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High Courts11 Nov 2002

Ayesha Begum Vs Shahzadi

Karnataka High Court · (2003) ILR (Kar) 4255 : (2003) 1 KCCR 385

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 43, 70

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High Courts11 Nov 2002

K.L.E. Society and Another Vs Rajiv Gandhi University of Health Sciences and Others

Karnataka High Court · (2003) 2 KarLJ 480 : (2003) 1 KCCR 390

Indian Nursing Council Act, 1947 — Section 16 (1)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 45 (10)

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High Courts11 Nov 2002Dismissed

Ananda Kumar B. Pirgal Vs Sri. A.K. Gangadharan

Karnataka High Court · (2003) 1 KCCR 379

Karnataka Rent Act, 1999 — Section 27, 27 (2) (r), 28, 31Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)

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High Courts11 Nov 2002

H.S. Gangadhar Vs The University of Agricultural Sciences and Others

Karnataka High Court · (2003) 1 KCCR 255

Constitution of India, 1950 — Article 14, 16

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High Courts31 Oct 2002Allowed

Basaveshwara Vidya Vardhaka Sangha and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 1 KCCR 214

Karnataka Selection of Candidates for Admission to Engineering, Medical and Dental Couses Rules, 1997 — Rule 10, 12, 18 (14)

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