COURT ARCHIVE

Karnataka High Court judgments, 2002

838 judgments · page 7 of 42

High Courts31 Oct 2002Allowed

Ningappa Patrappa Aralimatti Vs Kallappa Patrappa Aralimatti deceased by L.Rs. and Another

Karnataka High Court · (2003) 1 KCCR 227

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Karnataka Civil Practice Rules, 1967 — Rule 101, 101 (2)

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High Courts31 Oct 2002Allowed

Ningappa Patrappa Vs Kallappa Patrappa and Others

Karnataka High Court · (2003) ILR (Kar) 2431

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Karnataka Practice Civil Rules — Rule 101, 101 (2)

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High Courts31 Oct 2002Allowed

Kariyavva and Others Vs Bhimappa Basappa Beerannavar

Karnataka High Court · (2003) 1 KCCR 368

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts31 Oct 2002Dismissed

Munilakshmamma deceased by LR Vs Vijendra Rao deceased by L.Rs. and Others

Karnataka High Court · (2003) 1 KCCR 370

Evidence Act, 1872 — Section 113Karnataka Rent Control Act, 1961 — Section 8Mysore Land Revenue Code, 1888 — Section 64

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High Courts31 Oct 2002Allowed

National Insurance Co. Limited Vs Mohammed and Others

Karnataka High Court · (2003) 1 KCCR 284

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

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High Courts31 Oct 2002

Smt. Vimalabai Vs Babu and Another

Karnataka High Court · (2003) ACJ 2127 : (2003) 96 FLR 740 : (2003) 2 KarLJ 301 : (2003) 1 KCCR 13 SN

Workmens Compensation Act, 1923 — Section 22, 4 A (3)

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High Courts31 Oct 2002

K. Narayanappa Vs The Regional Transport Officer, Bangalore Central and Another

Karnataka High Court · (2003) 1 KarLJ 287 : (2003) 1 KCCR 14 SN

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High Courts31 Oct 2002

The National Insurance Company Limited Vs Mohammed and Others

Karnataka High Court · (2001) 90 FLR 77 : (2002) ILR (Kar) 5256 : (2003) 5 KarLJ 285

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151

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High Courts31 Oct 2002

Vimalabai Vs Babu and Another

Karnataka High Court · (2004) 3 ACC 71

Workmens Compensation Act, 1923 — Section 22, 4 A (1), 4 A (2)

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High Courts30 Oct 2002Dismissed

Rama K. Sundar Vs The 15th Land Tribunal and Others

Karnataka High Court · (2003) 3 KCCR 1569

Karnataka Land Reforms Act, 1961 — Section 2 A (18)

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High Courts29 Oct 2002Dismissed

The Special Land Acquisition Officer for House Sites Vs Puttegowda

Karnataka High Court · (2003) 3 KarLJ 375

Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 54 (2)

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High Courts29 Oct 2002Dismissed

Special Land Acquisition Officer for House Sites Vs Puttegowda

Karnataka High Court · (2003) 1 KCCR 28 SN

Civil Procedure Code, 1908 (CPC) — Section 100, 151Land Acquisition Act, 1894 — Section 54 (2)

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High Courts28 Oct 2002Dismissed

Siddeshwara and Co. Vs State of Karnataka

Karnataka High Court · (2004) 134 STC 270

Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 23 (1), 6 A (3)

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High Courts28 Oct 2002

Smt. Lakkavva Shrimant Holkar Vs Vittappa and Others

Karnataka High Court · (2003) 3 KarLJ 72 : (2003) 1 KCCR 202

Limitation Act, 1963 — Section 5

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High Courts28 Oct 2002Dismissed

Jayaram Vs State

Karnataka High Court · (2003) CriLJ 1422 : (2003) 2 KarLJ 630 : (2003) 2 RCR(Criminal) 451

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 161, 439Penal Code, 1860 (IPC) — Section 399, 400

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High Courts28 Oct 2002

Praveen Kumar Vs State

Karnataka High Court · (2003) 3 KarLJ 77

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 397

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High Courts28 Oct 2002

Samata Vedike and etc. Vs The State of Karnataka and Others

Karnataka High Court · (2003) CriLJ 1003 : (2002) ILR (Kar) 5230 : (2003) 1 KCCR 134 : (2003) 2 RCR(Criminal) 11

Constitution of India, 1950 — Article 21

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High Courts28 Oct 2002

Nagappa and Another Vs State of Karnataka

Karnataka High Court · (2003) CriLJ 796 : (2002) ILR (Kar) 5340 : (2003) 2 KarLJ 578 : (2003) 1 KCCR 206

Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 34

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High Courts28 Oct 2002Allowed

The Corporation Bank Vs M. Ramesh Kamath and Others

Karnataka High Court · (2003) 3 KarLJ 356 : (2003) 1 KCCR 54 SN : (2003) 3 LLJ 719

Constitution of India, 1950 — Article 226

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High Courts25 Oct 2002Allowed

Gousia Begum Vs Principal District and Sessions Judge and Another

Karnataka High Court · (2003) 1 KCCR 200

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