High Courts25 Oct 2002
Jindal Vijayanagar Steel Ltd. Vs Union of India (UOI)
Karnataka High Court · (2003) 153 ELT 295 : (2004) ILR (Kar) 1286
Constitution of India, 1950 — Article 226, 226 (2)Customs Act, 1962 — Section 25
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 8 of 42
High Courts24 Oct 2002Dismissed
Kedari and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 157 : (2003) 1 KCCR 11 SN
Constitution of India, 1950 — Article 14, 73
High Courts24 Oct 2002Dismissed
H.M. Muninarayana Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 5114 : (2003) 1 KarLJ 261 : (2003) 1 KCCR 131
Karnataka Land Grant Rules, 1969 — Rule 27
High Courts24 Oct 2002Allowed
G.V. Aswathnarayan Vs The Zonal Manager and Appellate Authority and Others
Karnataka High Court · (2004) ILR (Kar) 298
Discipline and Appeal Regulation of Central Bank of India, Regulations — Regulation 6 (3)
High Courts23 Oct 2002Dismissed
Naga alias Nagaraja Vs State
Karnataka High Court · (2003) CriLJ 754 : (2002) ILR (Kar) 5129 : (2003) 3 KarLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 190, 228, 313Penal Code, 1860 (IPC) — Section 120 B, 302, 34
High Courts23 Oct 2002
N.G. Somashekar Vs S.V. Shivaprasad
Karnataka High Court · (2003) 2 CivCC 456 : (2003) 115 CompCas 828 : (2003) CriLJ 351 : (2002) ILR (Kar) 5215 : (2003) 1 KarLJ 437 : (2003) 1 KCCR 127 : (2003) 1 RCR(Criminal) 510
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Oct 2002Dismissed
C.M. Mahantkumar Vs NGEF Limited and Another
Karnataka High Court · (2003) 4 KarLJ 554 : (2003) 1 KCCR 40 SN
High Courts22 Oct 2002
Manas Electric Company, Bangalore Vs The Commercial Tax Officer (Intelligence)-x, South Zone, Bangalore and Others
Karnataka High Court · (2002) 53 KarLJ 346
Karnataka Sales Tax Act, 1957 — Section 12A
High Courts22 Oct 2002
Irappa and Another Vs The Managing Director, KSRTC
Karnataka High Court · (2003) ACJ 1612 : (2003) 3 KarLJ 364
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts22 Oct 2002Dismissed
Kirloskar Electric Company Limited Vs Nil
Karnataka High Court · (2003) 1 KarLJ 556 : (2003) 1 KCCR 64 SN
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 391, 394
High Courts21 Oct 2002
R.S. Trikannad Vs Vijaya Bank
Karnataka High Court · (2004) 101 FLR 790 : (2004) ILR (Kar) 1482 : (2003) 2 KarLJ 626 : (2002) 4 KCCR 405 SN
Vijaya Bank Officers Service Regulations, 1982 — Regulation 48, 56
High Courts21 Oct 2002Allowed
Smt. Muthamma Vs The Special Dy. Commissioner
Karnataka High Court · (2004) ILR (Kar) 107
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Land Revenue Rules, 1966 — Rule 107, 107A
High Courts11 Oct 2002
Lalita and Another Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2003 Kar 165 : (2003) 1 KarLJ 406 : (2003) 1 KCCR 360
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23 (1A), 23 (2)National Highways Act, 1956 — Section 3 A (1), 3 D
High Courts11 Oct 2002
Shilpi Papachar Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 111 : (2003) 1 KCCR 123
High Courts10 Oct 2002
Narasamma and Others Vs M. Saibaba and Another
Karnataka High Court · (2006) 3 ACC 672
High Courts10 Oct 2002Dismissed
The Gadag Co. Operative Cotton Sale Society Ltd. Vs Ramanath and Others
Karnataka High Court · (2003) ILR (Kar) 2644 : (2003) 1 KCCR 191
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts09 Oct 2002
Sushil Machhan Vs Rajiv Gandhi University of Health Sciences and Another
Karnataka High Court · (2002) ILR (Kar) 5245 : (2003) 3 KarLJ 149 : (2003) 1 KCCR 25 SN
High Courts09 Oct 2002Allowed
A. Jayaram Vs Secretary to the Government of Karnataka Department of Housing and Urban Development and Another
Karnataka High Court · (2003) 1 KCCR 122
High Courts09 Oct 2002Allowed
Ranjit Chaudhury Vs India Tourism Development Corporation Limited and Others
Karnataka High Court · (2003) 96 FLR 517 : (2004) ILR (Kar) 1923 : (2003) 3 KarLJ 603 : (2003) 1 KCCR 10 SN : (2003) 1 LLJ 40
Constitution of India, 1950 — Article 12
High Courts09 Oct 2002Dismissed
Rainbow Advertising Vs Bangalore Mahanagara Palike and Another
Karnataka High Court · (2003) 2 KarLJ 623 : (2003) 1 KCCR 118
Karnataka Municipal Corporations Act, 1976 — Section 443 (10)