High Courts12 Sept 2002Dismissed
The Bangalore Development Authority Vs Smt. Ramakka (Deceased) by L.Rs
Karnataka High Court · (2002) 6 KarLJ 158 : (2002) 4 KCCR 2806
Bangalore Development Authority Act, 1976 — Section 38, 38 C
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,561 of 2,393
High Courts12 Sept 2002Allowed
Subhashish Talukder Vs The Principal, M.R. Medical College and Others
Karnataka High Court · (2002) ILR (Kar) 4644 : (2002) 6 KarLJ 219 : (2002) 4 KCCR 2812
High Courts12 Sept 2002
Nagalingappa Vs Smt. Indirawwa and Others
Karnataka High Court · (2003) 1 KarLJ 415 : (2003) 1 KCCR 170
Evidence Act, 1872 — Section 68, 90
High Courts11 Sept 2002Allowed
St. Johns Teacher Training Institute for Women Vs Union of India (UOI) and Others
Karnataka High Court · (2002) 4 KCCR 2924
Constitution of India, 1950 — Article 226, 226 (2), 227, 32National Council for Teachers Education Act, 1993 — Section 14, 14 (3), 18
High Courts11 Sept 2002Allowed
St. John''s Teacher Training Institute for Women Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 1 KarLJ 244
Constitution of India, 1950 — Article 226National Council for Teachers Education Act, 1993 — Section 14, 14 (3)
High Courts11 Sept 2002Dismissed
Mahabal S. Amin Vs Vijaya Bank
Karnataka High Court · (2002) ILR (Kar) 4903 : (2002) 6 KarLJ 267 : (2002) 4 KCCR 386 SN : (2003) 1 LLJ 394
Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 4, 7 (3)
High Courts11 Sept 2002
The Special Land Acquisition Officer, Hidkal Dam Project Vs L.B. Desai
Karnataka High Court · (2003) 1 KarLJ 257 : (2002) 4 KCCR 387 SN
High Courts11 Sept 2002
Sri. Viswanath Vs Sri. Ambalal, since deceased by his L.Rs.
Karnataka High Court · (2002) 4 KCCR 2804
High Courts09 Sept 2002
Amir Ali Vs Ahmed Patel and Others
Karnataka High Court · (2003) ILR (Kar) 2436 : (2003) 1 KarLJ 452 : (2003) 1 KCCR 27
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts06 Sept 2002Partly Allowed
Factory Manager, Rajashree Cements Vs Naeem Pasha and Others
Karnataka High Court · (2003) 96 FLR 285 : (2002) ILR (Kar) 4817 : (2003) 1 KarLJ 274 : (2002) 4 KCCR 330 SN : (2003) 1 LLJ 781
Evidence Act, 1872 — Section 142Industrial Disputes Act, 1947 — Section 11 A
High Courts05 Sept 2002Dismissed
Commissioner of Income Tax Vs Sri Ram Sahakari Bank Ltd.
Karnataka High Court · (2004) 138 TAXMAN 45
High Courts05 Sept 2002Allowed
Shivappa and Others Vs Coffee Land Limited and Another
Karnataka High Court · (2002) 4 KCCR 2919
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3 (2)
High Courts05 Sept 2002Dismissed
Commissioner of Income Tax and Another Vs Sri Ram Sahakari Bank Ltd.
Karnataka High Court · (2004) 186 CTR 734 : (2004) 266 ITR 632
Income Tax Act, 1961 — Section 260 A, 80 P (2) (a) (i)
High Courts04 Sept 2002Partly Allowed
Smt. C. Madhu Vs B.V.S. Murthy
Karnataka High Court · AIR 2003 Kar 113 : (2003) 3 RCR(Civil) 32
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Sept 2002Dismissed
The Bangalore Turf Club Limited Vs The Regional Director, Employees'' State Insurance Corporation
Karnataka High Court · (2002) 95 FLR 1149 : (2002) ILR (Kar) 4562 : (2003) 2 KarLJ 544 : (2002) 4 KCCR 328 SN : (2003) 1 LLJ 73
Employees State Insurance Act, 1948 — Section 1 (5), 2 (12), 45 A, 82
High Courts04 Sept 2002Allowed
Tulasamma Vs N. Seenan and Another
Karnataka High Court · (2003) 1 CivCC 347 : (2002) ILR (Kar) 4941 : (2002) 6 KarLJ 292 : (2003) 1 RCR(Civil) 10
Hindu Marriage Act, 1955 — Section 13 (1) (ia), 25
High Courts04 Sept 2002Dismissed
Dr. A.R. Aruna Kumar Vs Smt. Nalini
Karnataka High Court · AIR 2003 Kar 25 : (2003) 1 DMC 504 : (2002) 4 KCCR 2681 : (2003) 1 RCR(Civil) 588
Hindu Marriage Act, 1955 — Section 13 (1) (ia)
High Courts03 Sept 2002Allowed
Bakki Reddy deceased by L.Rs. Vs Govinda Reddy
Karnataka High Court · (2002) 4 KCCR 2916
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11DKarnataka Land Reforms Act, 1961 — Section 133
High Courts03 Sept 2002
Param Industries Limited Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 86 ECC 415 : (2002) 150 ELT 3 : (2002) ILR (Kar) 4523 : (2003) 1 KarLJ 213 : (2002) 4 KCCR 359 SN
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 14 (2), 25 (4), 25 (5)Evidence Act, 1872 — Section 35, 38, 81
High Courts03 Sept 2002Dismissed
Aicoboo Nagar Residents Welfare Association Vs Bangalore Development Authority and Another
Karnataka High Court · (2002) ILR (Kar) 4705 : (2002) 6 KarLJ 260 : (2002) 4 KCCR 327 SN
Bangalore Development Authority Act, 1976 — Section 2 (bb)Constitution of India, 1950 — Article 226