High Courts09 Oct 2002
Shankar M.R. Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3124 : (2003) 1 KCCR 24 SN
Constitution of India, 1950 — Article 14, 19, 21, 39
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 9 of 42
High Courts08 Oct 2002
Mohammed Jaffar and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 4693 : (2003) 1 KarLJ 337 : (2003) 1 KCCR 110
Karnataka Land Reforms Act, 1961 — Section 45, 48 AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (b)
High Courts08 Oct 2002Dismissed
Kashinath Dikshit Vs Surgicals and Pharmaceuticals Co. (Mysore) Ltd. In Liquidation
Karnataka High Court · (2003) 1 KCCR 7 SN
Companies (Court) Rules, 1959 — Rule 67, 68Companies Act, 1956 — Section 391, 394
High Courts08 Oct 2002
Kashinath Dikshit and Another Vs Surgicals and Pharmaceuticals Company (Mysore) Limited (In Liquidation)
Karnataka High Court · (2002) ILR (Kar) 5191 : (2002) 6 KarLJ 430
Companies Act, 1956 — Section 391, 394, 395
High Courts08 Oct 2002Allowed
Asian Electronics Limited Vs Murugan Power Systems (Private) Limited
Karnataka High Court · (2003) 2 BC 424 : (2002) ILR (Kar) 4977 : (2002) 6 KarLJ 301 : (2003) 1 KCCR 8 SN
Companies Act, 1956 — Section 433, 433 (e), 434, 439
High Courts08 Oct 2002Dismissed
Ibrahim Farukmiya Karajgi Vs Kasimkhan and Another
Karnataka High Court · (2003) 2 CivCC 171 : (2003) 2 KarLJ 563 : (2003) 1 KCCR 92 : (2003) 3 RCR(Civil) 326
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5, 115, 115 (1)Evidence Act, 1872 — Section 118, 120
High Courts08 Oct 2002
The Majlis-E-Millia, Dargah Hazrath Shamsuddin Auliya Trust Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 81 : (2002) ILR (Kar) 4929 : (2002) 6 KarLJ 283 : (2003) 1 KCCR 81 : (2003) 1 RCR(Civil) 636
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 25, 25 (5), 25 (7), 25 (8), 26
High Courts08 Oct 2002
T. Muniraju Vs A. Venkataswamy and Another
Karnataka High Court · (2003) 1 KarLJ 473 : (2003) 1 KCCR 90
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41, 451, 457
High Courts08 Oct 2002Allowed
M.R. Ramachandra Vs Shantakumari and Another
Karnataka High Court · (2003) ILR (Kar) 2728 : (2003) 1 KarLJ 283 : (2003) 1 KCCR 107
Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 50 (1)
High Courts08 Oct 2002Allowed
Smt. Basavva (deceased) by L.R. Vs Parameshwarappa Mallappa Halli and Others
Karnataka High Court · (2003) 3 KarLJ 184 : (2003) 1 KCCR 9 SN
High Courts07 Oct 2002Dismissed
National Insurance Co. Ltd. and Another Vs Renuka and Others
Karnataka High Court · (2003) ACJ 1318
Motor Vehicles Act, 1988 — Section 146, 149 (2), 170, 173
High Courts04 Oct 2002Dismissed
Shakti Concrete Blocks and Poles and Another Vs Abdulgafar and Others
Karnataka High Court · (2003) 5 KarLJ 439 : (2003) 1 KCCR 449
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, Order 7 Rule 10, 104, 115
High Courts04 Oct 2002Dismissed
Snow White HI-Tech Launderette Vs Smt. Shamantha R. Hariharan
Karnataka High Court · (2006) ILR (Kar) 3105 : (2007) 3 RCR(Civil) 428 : (2007) 3 RCR(Criminal) 514
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts04 Oct 2002Allowed
B.N. Amarnath Vs Commissioner of Income Tax and Another
Karnataka High Court · (2003) 179 CTR 163 : (2002) ILR (Kar) 5399 : (2003) 259 ITR 590 : (2003) 1 KCCR 6 SN : (2003) 126 TAXMAN 201
Income Tax Act, 1961 — Section 144, 271 (1) (c), 275
High Courts03 Oct 2002
Kum. D.H. Samudhyatha Vs Visveswaraiah Technological University (VTU) and Another
Karnataka High Court · (2003) 4 KarLJ 265
Visveswaraiah Technological University Act, 1994 — Section 43
High Courts03 Oct 2002
M.G. Dodde Gowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 1 KCCR 780
High Courts03 Oct 2002
M.G. Doddegowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 KarLJ 455
High Courts01 Oct 2002Dismissed
A.U. Valiulla Vs A.V. Shafiulla
Karnataka High Court · (2003) 4 KarLJ 507 : (2002) 4 KCCR 402 SN
Limitation Act, 1963 — Section 5
High Courts01 Oct 2002
The Inspector of Excise, Bangalore Rural District and Another Vs D. Venkataramana Swamy
Karnataka High Court · (2003) 2 KarLJ 478 : (2003) 1 KCCR 189
Karnataka Excise Act, 1965 — Section 43 B (2)