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
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,557 of 2,393
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)
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
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)