High Courts21 Sept 2002Allowed
Union of India (UOI) Vs Ravi Construction Company
Karnataka High Court · (2003) 2 ARBLR 208 : (2002) ILR (Kar) 5326 : (2003) 2 KarLJ 532 : (2003) 1 KCCR 57
Arbitration Act, 1940 — Section 29, 30
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,560 of 2,393
High Courts21 Sept 2002Allowed
Smt. Nalini Sunder Vs Sri G.V. Sunder
Karnataka High Court · AIR 2003 Kar 86 : (2003) 1 DMC 254 : (2002) ILR (Kar) 4734 : (2003) 1 KCCR 48 : (2003) 1 RCR(Civil) 706
Hindu Marriage Act, 1955 — Section 13 (1) (ia)
High Courts21 Sept 2002
Mrs. Leeladevi Rao Vs K.U. Hari Rao
Karnataka High Court · (2003) 1 DMC 375 : (2003) 1 KarLJ 379 : (2003) 1 KCCR 39
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 9
High Courts20 Sept 2002
Laxmi Cotton Co. and Another Vs Sri. Mahant Cotton Co. and Others
Karnataka High Court · (2002) 4 KCCR 2987
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 33, 33 (2)
High Courts19 Sept 2002Allowed
State Vs Chikkabala Naika and Others
Karnataka High Court · (2002) ILR (Kar) 5151 : (2002) 6 KarLJ 165 : (2003) 1 KCCR 30 : (2003) 1 RCR(Criminal) 349
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157Karnataka Police Act, 1963 — Section 21Penal Code, 1860 (IPC) — Section 143, 148, 149, 307, 324
High Courts19 Sept 2002
Ismail and Others Vs Sushila Bai and Others
Karnataka High Court · (2002) 6 KarLJ 476 : (2003) 2 KCCR 87 SN
Karnataka Rent Act, 1999 — Section 70 (2)Karnataka Rent Control Act, 1961 — Section 2 (1) (h)
High Courts19 Sept 2002Dismissed
R.G. Hegde Vs The Registrar, Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2003) 2 KarLJ 469 : (2002) 4 KCCR 369 SN
Rajiv Gandhi University of Health Sciences Rules, 1995 — Rule 6 (11)
High Courts19 Sept 2002Dismissed
R.G. Hegde Vs Registrar, Rajiv Gandhi University of Health Sciences
Karnataka High Court · AIR 2003 Kar 22 : (2002) ILR (Kar) 4626
Rajiv Gandhi University of Health Sciences Rules, 1995 — Rule 6 (11)
High Courts17 Sept 2002Dismissed
Kumar and Another Vs Kothandapani
Karnataka High Court · (2003) 2 CivCC 93 : (2002) 6 KarLJ 306 : (2003) 1 KCCR 357
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts17 Sept 2002Dismissed
Magaji Dhondusa Charities Private Religious and Charitable Trust Vs D. Ramaiah
Karnataka High Court · (2002) 4 KCCR 2962
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Sept 2002Dismissed
Smt. Thilothamma and Another Vs Smt. Rahmathunnisa
Karnataka High Court · (2002) ILR (Kar) 4846 : (2002) 6 KarLJ 368 : (2002) 4 KCCR 2973
Karnataka Rent Act, 1999 — Section 5, 70 (2)
High Courts17 Sept 2002Dismissed
C. Lakshminarayana Vs State of Karnataka and Another
Karnataka High Court · (2003) CriLJ 2087 : (2003) 1 KCCR 437
Karnataka Forest Act, 1963 — Section 104 AKarnataka Forest Rules, 1969 — Rule 127
High Courts16 Sept 2002Allowed
Vijayakumar Vs Suresh and Others
Karnataka High Court · (2002) 6 KarLJ 223 : (2002) 4 KCCR 2945
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 17Karnataka Civil Practice Rules, 1967 — Rule 23
High Courts16 Sept 2002Dismissed
S. Shankaranarayana Kedlaya Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 4716 : (2003) 3 KarLJ 201 : (2002) 4 KCCR 2948
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 117, 2 (28), 8
High Courts13 Sept 2002Allowed
Laxmi Kom Venkanna Nayak Vs Government of India
Karnataka High Court · AIR 2003 Kar 54 : (2002) 6 KarLJ 310 : (2002) 4 KCCR 2935
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Kallanagouda Vs The North Western Karnataka Road Transport Corporation and Another
Karnataka High Court · (2002) 6 KarLJ 104 : (2002) 4 KCCR 331 SN
High Courts13 Sept 2002
Piem Hotels Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2002) 4 KCCR 365 SN : (2003) 129 STC 373
Constitution of India, 1950 — Article 226Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 2 (1), 3, 3 B, 3 C
High Courts13 Sept 2002
G. Veerabhdrayya Vs State Bank of Mysore and Others
Karnataka High Court · (2003) 3 KCCR 2281
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71A, Order 21 Rule 77, Order 21 Rule 82, Order 21 Rule 83, Order 21 Rule 84
High Courts13 Sept 2002Allowed
Larsen and Toubro Limited Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KCCR 2816 : (2003) 129 STC 401
Constitution of India, 1950 — Article 286, 366 (29A)Income Tax Act, 1961 — Section 244 AKarnataka Sales Tax Act, 1957 — Section 19 A, 5 B