High Courts26 Aug 2002Allowed
Private Eye (P) Ltd. Vs Hind High Vaccum Co. Pvt. Ltd.
Karnataka High Court · AIR 2003 Kar 95 : (2002) ILR (Kar) 4875 : (2002) 4 KCCR 2662 : (2003) 1 RCR(Civil) 530
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,563 of 2,393
High Courts23 Aug 2002Dismissed
State Bank of India, Industrial Finance Branch Vs The Commissioner of Payments, Ministry of Textiles, Government of India and Others
Karnataka High Court · (2003) 3 KarLJ 300
Constitution of India, 1950 — Article 226, 227Sick Textile Undertakings Nationalisation Act, 1974 — Section 20, 23 (7), 5 (2)
High Courts23 Aug 2002
Shri B. Haleshappa Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KCCR 2113
Karnataka Village Offices Abolition (Amendment) Act, 1978 — Section 3 (2), 5 (2), 5 (3), 5 (4)Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7, 7 (1)Transfer of Property Act, 1882 — Section 43
High Courts23 Aug 2002Dismissed
Parashuram Yellappa Pote and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 4954 : (2003) 2 KarLJ 356 : (2002) 4 KCCR 2661
High Courts23 Aug 2002
M.R. Srinivas Vs Golden Green Farms and Resorts Private Limited
Karnataka High Court · (2003) 2 KarLJ 8
Companies Act, 1956 — Section 433, 434
High Courts23 Aug 2002Dismissed
M.R. Srinivas Vs Golden Green Farms and Resorts (P.) Ltd.
Karnataka High Court · (2002) 112 CompCas 445(1) : (2002) ILR (Kar) 4534 : (2002) 4 KCCR 307 SN
Companies Act, 1956 — Section 433, 434
High Courts23 Aug 2002Allowed
Guru Madhwa Seva Samithi and Others Vs Katti Ananth Acharya
Karnataka High Court · (2002) 4 KCCR 2793
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts23 Aug 2002Dismissed
M.R. Srinivas Vs Golden Green Farms and Resorts Pvt. Ltd.
Karnataka High Court · (2003) 113 CompCas 661b
Companies Act, 1956 — Section 433, 434
High Courts23 Aug 2002Dismissed
State Bank of India Vs The Commissioner of Payments, Ministry of Textiles, Govt. of India and Others
Karnataka High Court · (2002) ILR (Kar) 4633 : (2002) 4 KCCR 382 SN
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 23 (7), 27, 4
High Courts22 Aug 2002Dismissed
C.T. Ponnappa alias Chuppi Vs State
Karnataka High Court · (2002) ILR (Kar) 4390 : (2002) 6 KarLJ 436 : (2002) 4 KCCR 355 SN
Arms Act, 1959 — Section 25, 30Penal Code, 1860 (IPC) — Section 302
High Courts22 Aug 2002Dismissed
Chamundeswari Build Tech. Pvt. Ltd. Vs State of Revenue Secretary, Government of Karnataka and Others
Karnataka High Court · (2002) 08 KAR CK 0019
High Courts22 Aug 2002Allowed
Dr. Madhav Vs Ganapathi and Others
Karnataka High Court · (2002) 3 KCCR 2111
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (2), 151
High Courts21 Aug 2002Dismissed
H.R. Hareesh Kumar Vs The Chairman and Appellate Authority, Central Silk Board and Others
Karnataka High Court · (2002) 5 KarLJ 511 : (2002) 4 KCCR 381 SN
Constitution of India, 1950 — Article 226
High Courts21 Aug 2002Allowed
Smt. Padmavathi and Others Vs C. Lakshminarayana
Karnataka High Court · AIR 2002 Kar 424 : (2003) 3 CivCC 607 : (2003) 1 DMC 169 : (2002) ILR (Kar) 4804 : (2003) 3 KarLJ 556 : (2002) 4 KCCR 2378 : (2003) 3 RCR(Civil) 158
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 24, 9
High Courts21 Aug 2002Dismissed
Ratan Chandra Sharma and Another Vs Kum. Sheetal Sharma and Others
Karnataka High Court · (2003) CriLJ 746 : (2002) ILR (Kar) 4149 : (2002) 5 KarLJ 365 : (2002) 3 KCCR 2075
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 15, 20
High Courts21 Aug 2002
Shiva Kumar T.A. Vs Smt. Pushpa Rekha
Karnataka High Court · (2003) 1 CivCC 234 : (2003) 1 DMC 119 : (2002) ILR (Kar) 4212 : (2002) 5 KarLJ 393 : (2002) 4 KCCR 2371 : (2003) 2 RCR(Civil) 131
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Hindu Marriage Act, 1955 — Section 12 (1) (a), 24
High Courts21 Aug 2002Dismissed
B. Krishnappa Vs The Managing Director, Bangalore Metropolitan Transport Corporation
Karnataka High Court · (2003) 1 KarLJ 351 : (2003) 1 KCCR 21 : (2003) 2 LLJ 98
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts21 Aug 2002Allowed
Basavaneppa Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2930 : (2003) 4 KarLJ 109 : (2002) 4 KCCR 354 SN
Karnataka Land Reforms Act, 1961 — Section 48 A, 55 (1)
High Courts20 Aug 2002Dismissed
Nandhini Deluxe Restaurant Vs Nandhini and Another
Karnataka High Court · (2008) 36 PTC 634
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 11, 12Copyright Act, 1957 — Section 62
High Courts19 Aug 2002Allowed
Smt. Kamaladevi Vs Shivakumarswamy
Karnataka High Court · AIR 2003 Kar 36 : (2002) 2 DMC 738 : (2002) 5 KarLJ 553 : (2002) 4 KCCR 2654 : (2003) 1 RCR(Civil) 713
Hindu Marriage Act, 1955 — Section 13, 13 (1) (ia), 23