High Courts01 Aug 2002
Commissioner of Income Tax Vs Canara Bank
Karnataka High Court · (2007) 293 ITR 113
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,566 of 2,393
High Courts31 Jul 2002Allowed
S.B. Chhabberabhavi and Another Vs The Karnataka Power Corporation Limited and Others
Karnataka High Court · (2002) ILR (Kar) 3674 : (2002) 5 KarLJ 571
Constitution of India, 1950 — Article 309Karnataka Civil Services Rules, 1974 — Rule 41C
High Courts31 Jul 2002Dismissed
Jaya Moolya Vs The Assistant Commissioner and Another
Karnataka High Court · (2002) ILR (Kar) 4992 : (2002) 6 KarLJ 205 : (2002) 4 KCCR 2368
Karnataka Panchayat Raj Act, 1993 — Section 13 (1) (c), 13 (2)
High Courts30 Jul 2002Allowed
Karnataka State Bar Council and Another Vs P. Janakiram
Karnataka High Court · AIR 2003 Kar 1 : (2002) ILR (Kar) 4363 : (2002) 5 KarLJ 357 : (2002) 4 KCCR 2892
Karnataka Advocates Welfare Fund Act, 1983 — Section 16 (3), 21
High Courts29 Jul 2002Dismissed
Oriental Insurance Co. Ltd. Vs Veerappa and Others
Karnataka High Court · (2003) ACJ 1259
Motor Vehicles Act, 1988 — Section 146, 147 (5), 149 (1), 149 (2), 176
High Courts26 Jul 2002Allowed
Sri. Lakshminarayana Rao Vs Sai Rama Rao and Others
Karnataka High Court · (2002) 4 KCCR 2218
Karnataka Land Reforms Act, 1961 — Section 45, 49, 77 A
High Courts26 Jul 2002Dismissed
Karnataka State Board of Wakfs Vs Vishwarama Hotels Limited and Others
Karnataka High Court · (2002) ILR (Kar) 4069 : (2003) 1 KarLJ 483 : (2002) 4 KCCR 351 SN
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226
High Courts26 Jul 2002Dismissed
The St. Anne''s Education Society and Another Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 4096 : (2002) 5 KarLJ 563
Karnataka Land Grant Rules, 1969 — Rule 17A, 27Karnataka Land Revenue Rules, 1966 — Rule 108I
High Courts26 Jul 2002Allowed
Siddegowda Vs K. Munichinnappa and Another
Karnataka High Court · (2003) 2 KCCR 1323
High Courts26 Jul 2002Dismissed
Pioneer Enterprises Vs Joint Commissioner of Commercial Taxes (Appeals) and Another
Karnataka High Court · (2002) 4 KCCR 304 SN : (2004) 134 STC 138
Karnataka Sales Tax Act, 1957 — Section 12 A
High Courts25 Jul 2002
B. Idinabba since dead by L.Rs. and Others Vs Smt. Shantha Bai dead by L.Rs. and Another
Karnataka High Court · (2002) 4 KCCR 2367
Karnataka Rent Act, 1999 — Section 70 (2) (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (f)
High Courts25 Jul 2002
Diesel (India) Vs Smt. Kamalamma (Deceased) by L.Rs
Karnataka High Court · (2002) ILR (Kar) 4592 : (2002) 6 KarLJ 109 : (2002) 4 KCCR 271 SN
Karnataka Rent Act, 1999 — Section 2 (3), 70 (2) (c)
High Courts25 Jul 2002
M. Mohan Bhat Vs K. Vishwanath Kamath
Karnataka High Court · (2002) 4 KCCR 2611
Karnataka Rent Act, 1999 — Section 2 (3), 70 (2) (c)
High Courts24 Jul 2002Dismissed
Chandrabhagabai Krishnasa Basava @ Chandrabhagabai and Others Vs Vasant
Karnataka High Court · (2002) 4 CivCC 692 : (2003) ILR (Kar) 3868 : (2002) 4 KCCR 376 SN
High Courts24 Jul 2002Dismissed
Laxman Govindappa Kuri since dead by L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (2002) 4 KCCR 2608
High Courts23 Jul 2002Dismissed
A. Venkatasubbaiah and Co. Vs B.S. Rajanna Chetty and Others
Karnataka High Court · AIR 2002 Kar 400 : (2005) ILR (Kar) 1265 : (2005) 3 KCCR 1623 : (2002) 4 KCCR 2536
High Courts23 Jul 2002Allowed
V.V. Jayaram and Others Vs M.S. Sikandar Ahamed and Another
Karnataka High Court · AIR 2003 Kar 67 : (2002) 4 KCCR 2365
Mysore Court-fees and Suits Valuation Act, 1958 — Section 29, 7 (2), 7 (2) (d)
High Courts23 Jul 2002Dismissed
Sri. Ramachandra Vs Smt. Kempamma and Others
Karnataka High Court · (2003) 1 KCCR 433
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 99, Order 41 Rule 5, 96
High Courts23 Jul 2002Dismissed
Ramachandra Vs Smt. Kempamma and Others
Karnataka High Court · AIR 2003 Kar 251 : (2003) 2 CivCC 254 : (2003) 3 KarLJ 144
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 99, 96
High Courts22 Jul 2002Allowed
Rajashri and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) 3 KCCR 2049
Constitution of India, 1950 — Article 21, 226, 227