High Courts30 Jan 2003
The Deputy Commissioner of Commercial Taxes (Assessments), Mangalore Vs M.G. Hussain
Karnataka High Court · (2003) 54 KarLJ 33
Karnataka High Court Act, 1961 — Section 4Limitation Act, 1963 — Section 5
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,544 of 2,393
High Courts30 Jan 2003Allowed
Nimbappa since deceased by his LR''s and Others Vs Land Tribunal and Others
Karnataka High Court · (2003) ILR (Kar) 2224 : (2003) 2 KCCR 95 SN
Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (2)Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts30 Jan 2003Allowed
Ashok Kumar P. Vs Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2003) 2 LLJ 923
Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (6) (b), 11 (1)
High Courts30 Jan 2003Dismissed
Smt. M.R. Prabhavathy Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2003) 183 CTR 272 : (2003) 2 KCCR 1535
Wealth Tax Act, 1957 — Section 16 (3), 17 (4), 17 B, 27 A
High Courts30 Jan 2003Allowed
Commissioner of Income Tax Vs Bhoopalam Commercial Complex and Industries (P.) Ltd.
Karnataka High Court · (2003) 183 CTR 275 : (2003) 262 ITR 517
Income Tax Act, 1961 — Section 22, 260 A, 28, 6, 9
High Courts30 Jan 2003Dismissed
Smt. M.R. Prabhavathy and Another Vs Assistant Commissioner of Income Tax, Now Deputy Commissioner of Income Tax and Another
Karnataka High Court · (2003) 262 ITR 501
Wealth Tax Act, 1957 — Section 17 B, 27
High Courts30 Jan 2003Allowed
Vijay Ramakrishna Naik Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2003) 2 KCCR 1213
Constitution of India, 1950 — Article 15, 39 (e), 46Karnataka State Civil Services Direct Recruitment by Selection Rules, 1973 — Rule 8 (2)
High Courts30 Jan 2003
Commissioner of Income Tax Vs Bhoopalam Commercial Complex and Industries (P) Ltd.
Karnataka High Court · (2003) 130 TAXMAN 338
Income Tax Act, 1961 — Section 260 A, 263
High Courts30 Jan 2003Allowed
Gajanana Subbaiah Kodsar and Others Vs Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2003) 3 KCCR 1579
Karnataka Co-operative Societies Act, 1959 — Section 63, 64, 65
High Courts30 Jan 2003
Smt. M.R. Prabhavathy Vs Asstt. Commissioner of Income Tax
Karnataka High Court · (2003) 130 TAXMAN 123
Wealth Tax Act, 1957 — Section 17 B (1), 27
High Courts29 Jan 2003
Raghuram Trading Company, Mangalore Vs The Assistant Commissioner of Commercial Taxes, I Circle, Mangalore
Karnataka High Court · (2004) 57 KarLJ 217
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13A
High Courts29 Jan 2003
Raveendra S. Karadi and Another Vs The Karnataka Forest Development Corporation Limited
Karnataka High Court · (2003) 2 KarLJ 189 : (2003) 2 KCCR 100 SN
Karnataka Civil Services (Revised Pay) Rules, 1982 — Rule 4 (2)
High Courts29 Jan 2003Dismissed
Syndicate Bank Vs M. Sivarudrappa (Deceased) by L.Rs
Karnataka High Court · AIR 2003 Kar 210 : (2003) 2 BC 211 : (2003) 3 CivCC 81 : (2004) 118 CompCas 390 : (2003) 2 KarLJ 226 : (2003) 2 KCCR 1201
Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 58 (f), 59
High Courts29 Jan 2003
Mrs. Latha U. Kamath and Others Vs The Commissioner, Bangalore Development Authority and Others
Karnataka High Court · (2003) ILR (Kar) 1604 : (2003) 3 KCCR 166 SN
Land Acquisition Act, 1894 — Section 48
High Courts29 Jan 2003
Balakrishna N. Shetty and Others Vs B.K. Ibrahim and Others
Karnataka High Court · (2004) 1 ACC 510 : (2005) ACJ 2100 : (2003) ILR (Kar) 3801
High Courts29 Jan 2003Dismissed
Smt. Vithabai G. Ghodake and Another Vs The United Western Bank Limited and Others
Karnataka High Court · AIR 2003 Kar 266 : (2003) 2 BC 648 : (2003) 2 CivCC 137 : (2003) 114 CompCas 705 : (2003) 2 KarLJ 457 : (2003) 2 KCCR 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 66 (3), 151General Clauses Act, 1897 — Section 27
High Courts29 Jan 2003Allowed
Sri Balakrishna N. Shetty and Another Vs B.K. Ibrahim and Others
Karnataka High Court · (2003) 4 KCCR 2970
High Courts28 Jan 2003Dismissed
Dr. Praveen Kumar I. Kusubi Vs Rajiv Gandhi University of Health Sciences and Others
Karnataka High Court · (2004) 3 KarLJ 218 : (2003) 2 KCCR 94 SN
High Courts28 Jan 2003Allowed
Bangalore Metropolitan Transport Corporation Vs K.R. Mahalingaiah and Another
Karnataka High Court · (2003) 3 KarLJ 445 : (2003) 4 KCCR 238 SN : (2003) 2 LLJ 766
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11 A
High Courts28 Jan 2003Allowed
Bijapur Mahalaxmi Urban Co-operative Credit Bank Ltd. Vs Mohan Kamalakar and Others
Karnataka High Court · (2003) 97 FLR 651 : (2003) ILR (Kar) 1846 : (2003) 6 KarLJ 15 : (2003) 2 LLJ 595
Industrial Disputes Act, 1947 — Section 33 C (1), 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70