COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,559 of 2,393

High Courts26 Sept 2002Allowed

B.H. Umashankar and Others Vs Agricultural Produce Marketing Committee and Another

Karnataka High Court · (2003) 96 FLR 329 : (2002) ILR (Kar) 5361 : (2002) 6 KarLJ 115 : (2002) 4 KCCR 335 SN

Constitution of India, 1950 — Article 12, 226Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 79

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High Courts26 Sept 2002

Executive Engineer Karnataka Housing Board Vs Malleshappa (deceased) by L.Rs. and Another

Karnataka High Court · (2003) 2 KCCR 1170

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High Courts26 Sept 2002Dismissed

Smt. Kasturibai Vs Corporation of City of Hubli and Others

Karnataka High Court · AIR 2003 Kar 170 : (2002) ILR (Kar) 5351 : (2003) 4 KarLJ 55 : (2003) 1 KCCR 186

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts25 Sept 2002

The Special Land Acquisition Officer, Hidkal Dam Vs Gurlingappa Mallappa Kustigar (Deceased) by L.Rs

Karnataka High Court · (2003) 1 KarLJ 524 : (2003) 1 KCCR 178

Land Acquisition Act, 1894 — Section 23 (1A), 54 (2)

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High Courts25 Sept 2002Allowed

T.S. Prabhu and Others Vs Smt. Bhavani Poojary and Another

Karnataka High Court · (2003) 1 ACC 87 : (2003) ACJ 698 : (2003) 96 FLR 307 : (2002) ILR (Kar) 5382 : (2003) 1 KarLJ 469 : (2002) 4 KCCR 396 SN

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High Courts25 Sept 2002Allowed

Anjinamma and Another Vs Puttahariyappa and Others

Karnataka High Court · (2003) 1 KarLJ 441 : (2002) 4 KCCR 370 SN

Registration Act, 1908 — Section 77

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High Courts25 Sept 2002Dismissed

K. Shivaraj Vs Principal, Karnataka Regional Engineering College and Others

Karnataka High Court · AIR 2003 Kar 92 : (2002) ILR (Kar) 5012 : (2003) 1 KarLJ 455 : (2002) 4 KCCR 394 SN

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High Courts25 Sept 2002Dismissed

The Assistant Commissioner Vs Maruti Fakirappa Magadum and Others

Karnataka High Court · (2003) 6 KarLJ 143 : (2002) 4 KCCR 395 SN

Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 54 (2)

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High Courts24 Sept 2002

Krishnoji Gundu Kulkarni Vs State of Karnataka and Others

Karnataka High Court · (2002) 6 KarLJ 280 : (2002) 4 KCCR 393 SN

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High Courts24 Sept 2002Allowed

Venkataraman Dev (Deceased) by L.Rs Vs Gajanam Lakshmi Bangeri and Others

Karnataka High Court · (2002) ILR (Kar) 5309 : (2003) 1 KarLJ 358

Karnataka Land Reforms Rules, 1974 — Rule 17

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High Courts24 Sept 2002Allowed

Ajay Mehta and Others Vs State

Karnataka High Court · (2003) CriLJ 350 : (2003) 2 KarLJ 131 : (2002) 4 KCCR 2991 : (2003) 1 RCR(Criminal) 429

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High Courts23 Sept 2002Dismissed

State of Karnataka and Others Vs Mallappa and Others

Karnataka High Court · (2003) ILR (Kar) 2336 : (2003) 6 KarLJ 334

Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 35 (2), 54 (2)

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High Courts23 Sept 2002Dismissed

Commissioner of Income Tax and Another Vs Distillers Co. Ltd.

Karnataka High Court · (2004) 266 ITR 276

Income Tax Act, 1961 — Section 260 A, 43 B

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High Courts23 Sept 2002Dismissed

Ramagouda Malagouda Patil and Others Vs Bhajarang Tukaram Bhojane and Others

Karnataka High Court · AIR 2003 Kar 154 : (2002) 4 KCCR 391 SN

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts23 Sept 2002Allowed

Smt. Susheela B. Jain Vs Bhawarlal Jain

Karnataka High Court · AIR 2003 Kar 71 : (2002) 4 KCCR 390 SN

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High Courts23 Sept 2002Allowed

Mary Lazar (Deceased) by L.Rs Vs Krishna Gopal

Karnataka High Court · (2002) ILR (Kar) 4786 : (2002) 6 KarLJ 320 : (2002) 4 KCCR 389 SN

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts23 Sept 2002

Dr. B.N. Suryanarayana Rao Vs B.C. Seshadri

Karnataka High Court · (2003) 2 BC 226 : (2003) 114 CompCas 333 : (2003) CriLJ 1421 : (2003) 1 KCCR 440 : (2003) 2 RCR(Criminal) 525

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Sept 2002Allowed

Dr. Mallikarjuna Swamy Adhivaith Hiremath Vs Gangamma and Others

Karnataka High Court · (2002) 4 KCCR 2989

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts21 Sept 2002Dismissed

Managing Director, North East Karnataka Road Trans. Corpn. Vs T. Prabhakar and Others

Karnataka High Court · (2003) 1 ACC 270 : (2003) ACJ 1420 : (2002) 4 KCCR 388 SN

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts21 Sept 2002Allowed

K.G. Krishna Murthy Vs Union of India (UOI) and Another

Karnataka High Court · (2003) ILR (Kar) 4721 : (2003) 1 KCCR 35 SN : (2004) 1 LLJ 59

Constitution of India, 1950 — Article 14, 19, 21

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