COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,555 of 2,393

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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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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