High Courts12 Aug 2002Allowed
R. Jyothi Vs The General Manager, Dena Bank and Others
Karnataka High Court · (2003) 96 FLR 325 : (2002) ILR (Kar) 4585 : (2002) 6 KarLJ 152 : (2002) 4 KCCR 322 SN : (2003) 1 LLJ 971
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,565 of 2,393
High Courts09 Aug 2002Dismissed
Sharanappa Vs Sharanamma and Another
Karnataka High Court · (2002) ILR (Kar) 4211 : (2004) 1 KarLJ 393 : (2002) 4 KCCR 2620
Karnataka Land Reforms Act, 1961 — Section 118, 118 (2), 77 A, 83
High Courts09 Aug 2002
K.N. Somasundara Vs B. Lingaraju and Another
Karnataka High Court · (2003) ACJ 963 : (2002) ILR (Kar) 3783 : (2002) 5 KarLJ 459
Motor Vehicles Act, 1988 — Section 171, 173 (1)
High Courts09 Aug 2002Allowed
Parappa Vs The Karnataka Appellate Tribunal and Others
Karnataka High Court · (2003) 3 KarLJ 313 : (2003) 1 KCCR 17
Karnataka Land Revenue Act, 1964 — Section 49 (b)
High Courts09 Aug 2002
K. Sridhara Acharya Vs Chennappa Gowda and Another
Karnataka High Court · (2003) 3 KCCR 1716
High Courts08 Aug 2002
Ashish Suman and Others Vs National Law School of India University and Others
Karnataka High Court · AIR 2003 Kar 136 : (2002) ILR (Kar) 3997 : (2002) 5 KarLJ 518 : (2002) 4 KCCR 2612
Constitution of India, 1950 — Article 226National Law School of India Act, 1986 — Section 31, 32
High Courts07 Aug 2002Dismissed
P. Nagappaiya Maiya Vs President, Institute of Chartered Accountants of India and Another
Karnataka High Court · AIR 2003 Kar 20 : (2002) ILR (Kar) 5367 : (2002) 6 KarLJ 120 : (2002) 4 KCCR 2895
Chartered Accountants (Amendment) Regulations, 1988 — Regulation 42Constitution of India, 1950 — Article 226
High Courts07 Aug 2002Dismissed
Kallinath Vs Veerappa alias Veeranna
Karnataka High Court · (2002) 4 KCCR 2232
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c)Penal Code, 1860 (IPC) — Section 420
High Courts06 Aug 2002Dismissed
Hanamant Basappa Choudhari alias Bennur Vs Smt. Laxmawwa and Another
Karnataka High Court · (2002) CriLJ 4397 : (2002) ILR (Kar) 4224 : (2002) 5 KarLJ 405 : (2002) 3 KCCR 1938 : (2002) 4 RCR(Criminal) 730
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (1)
High Courts06 Aug 2002Dismissed
B.G. Dayananda Murthy Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 3892 : (2002) 5 KarLJ 378 : (2002) 4 KCCR 2223
Constitution of India, 1950 — Article 14, 16, 226, 227Karnataka Civil Services Rules, 1974 — Rule 419 (a)
High Courts06 Aug 2002Dismissed
H. Puttaiah and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 3810 : (2002) 6 KarLJ 1 : (2002) 3 KCCR 2055
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 27Karnataka Land Revenue Act, 1964 — Section 71
High Courts06 Aug 2002Dismissed
Nana Rao Vs Union of India (UOI) and Others
Karnataka High Court · (2002) ILR (Kar) 3818 : (2002) 6 KarLJ 7 : (2002) 4 KCCR 378 SN
Constitution of India, 1950 — Article 226Criminal Law (Amendment) Ordinance, 1944 — Section 3 (1)Prevention of Corruption Act, 1988 — Section 13 (1) (e)
High Courts06 Aug 2002Dismissed
The Regional Director, Employees'' State Insurance Corporation Vs I.T. Solutions (India) Private Limited
Karnataka High Court · (2002) 95 FLR 465 : (2002) ILR (Kar) 4019 : (2002) 5 KarLJ 411 : (2002) 3 LLJ 757
Employees State Insurance Act, 1948 — Section 82 (2)
High Courts05 Aug 2002
Institute of Education Vs Sowcar A. Siddanna Endowment and K.H. Ramaiah Memorial Endowment Trust
Karnataka High Court · (2003) 1 KCCR 19 SN : (2003) 126 TAXMAN 181
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Income Tax Act, 1961 — Section 293
High Courts05 Aug 2002Allowed
M. Lakshmipathi Vs Employees'' State Insurance Corporation
Karnataka High Court · (2005) 1 ALD(Cri) 1 : (2003) 1 BC 328 : (2003) CriLJ 354 : (2002) 5 KarLJ 451 : (2003) 2 KCCR 86 SN : (2002) 4 KCCR 2537 : (2003) 1 RCR(Criminal) 519
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (c), 142
High Courts05 Aug 2002Allowed
Shekarayya Ningayya Tavarageri and Others Vs The Assistant Commissioner, Special Land Acquisition Officer, Bagalkot and Another
Karnataka High Court · (2002) 5 KarLJ 134
Land Acquisition Act, 1894 — Section 18 (1), 23, 28, 34
High Courts05 Aug 2002
Institute of Education and etc. Vs Sri Sowcar A. Siddanna Endowment and Sri K.H. Ramaiah Memorial Endowment Trust and Others etc.
Karnataka High Court · AIR 2003 Kar 226 : (2003) 181 CTR 264
Income Tax Act, 1961 — Section 293Transfer of Property Act, 1882 — Section 111 (g)Trusts Act, 1882 — Section 6
High Courts05 Aug 2002Allowed
Dr. A. Ebenezer Vs State
Karnataka High Court · (2003) CriLJ 265 : (2002) ILR (Kar) 5003 : (2003) 6 KarLJ 171 : (2002) 4 KCCR 320 SN : (2003) 1 RCR(Criminal) 284
Criminal Procedure Code, 1973 (CrPC) — Section 204, 317, 437 (3), 438, 438 (1)
High Courts02 Aug 2002Dismissed
Sridhara Bhat Vs The Deputy Commissioner and Others
Karnataka High Court · (2002) ILR (Kar) 4473 : (2002) 5 KarLJ 454 : (2003) 1 KCCR 775
Karnataka Land Revenue Act, 1964 — Section 79 (2)
High Courts01 Aug 2002Dismissed
Commissioner of Income Tax and Another Vs Narasegowda
Karnataka High Court · (2004) 267 ITR 766
Income Tax Act, 1961 — Section 43 BKarnataka Excise Act, 1965 — Section 17