High Courts08 Feb 2002Allowed
M. Narasimhachar and Others Vs M. Raghavendrachar and Another
Karnataka High Court · (2002) 4 KCCR 2455
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 276, 59, 63
COURT ARCHIVE
Karnataka High Court judgments
47,845 judgments · page 1,585 of 2,393
High Courts07 Feb 2002
Commissioner of Wealth-tax Vs B. Abdulla Kunhi
Karnataka High Court · (2002) 257 ITR 456 : (2002) 4 KCCR 256 SN
Income Tax Act, 1961 — Section 154Wealth Tax Act, 1957 — Section 35
High Courts07 Feb 2002Dismissed
Ramanagouda Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1067 : (2002) 2 KarLJ 327 : (2002) 2 KCCR 1115
Karnataka Co-operative Societies Act, 1959 — Section 29 (3)
High Courts07 Feb 2002Dismissed
H.R. Vishwanath Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2002 Kar 206 : (2002) ILR (Kar) 1320 : (2002) 3 KarLJ 1 : (2002) 2 KCCR 121 SN
Constitution of India, 1950 — Article 48
High Courts07 Feb 2002
State Vs M.P. Ganesha and Others
Karnataka High Court · (2002) CriLJ 2510 : (2002) 3 KarLJ 570 : (2002) 4 KCCR 2580
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts07 Feb 2002
Commissioner of Wealth Tax Vs B. Abdulla Kunhi
Karnataka High Court · (2002) 257 ITR 456 : (2002) 4 KCCR 256 SN
High Courts07 Feb 2002Allowed
ICDS Ltd. Vs Deputy Commissioner of Income Tax (Asstt.)
Karnataka High Court · (2003) 179 CTR 424 : (2002) ILR (Kar) 5304 : (2002) 258 ITR 635
Income Tax Act, 1961 — Section 143 (1A), 143 (1A) (a), 154, 260 A
High Courts07 Feb 2002
CWT Vs B. Abdulla Kunhi
Karnataka High Court · (2002) 124 TAXMAN 157
Income Tax Act, 1961 — Section 154Wealth Tax Act, 1957 — Section 35
High Courts06 Feb 2002
State of Karnataka Vs Smt. Neelawwa
Karnataka High Court · (2002) CriLJ 3981 : (2003) 2 KarLJ 511 : (2002) 4 KCCR 255 SN
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts06 Feb 2002Dismissed
M.T. Mariswamy Gowda and Others Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 1314 : (2002) 2 KarLJ 322 : (2002) 2 KCCR 126 SN
Constitution of India, 1950 — Article 14
High Courts06 Feb 2002Dismissed
Jain Cloth Stores Vs M. Kewalchand (Deceased) by L.Rs
Karnataka High Court · (2002) ILR (Kar) 1694 : (2003) 2 KarLJ 276 : (2002) 3 KCCR 190 SN
Karnataka General Clauses Act, 1899 — Section 6Karnataka Rent Control Act, 1961 — Section 21 (1), 50 (1)
High Courts05 Feb 2002Dismissed
M.P. Lakshman Vs Appropriate Authority and Others
Karnataka High Court · (2003) 180 CTR 544
Income Tax Act, 1961 — Section 269 UD, 269 UD (1), 269 UE
High Courts05 Feb 2002Dismissed
Mrs. Devaki and Another Vs Mrs. Lingamma
Karnataka High Court · (2002) ILR (Kar) 2125 : (2002) 3 KarLJ 77 : (2002) 4 KCCR 2747
Evidence Act, 1872 — Section 68Karnataka Stamp Act, 1957 — Section 2 (q)Transfer of Property Act, 1882 — Section 123
High Courts05 Feb 2002
D. Chandrashekar Vs Chairman-cum-Managing Director, Karnataka Power Transmission Corporation Limited, Bangalore and Another
Karnataka High Court · (2002) 2 ACC 307 : (2002) ACJ 2014 : AIR 2002 Kar 205 : (2002) 2 KarLJ 525 : (2002) 2 KCCR 1112
Constitution of India, 1950 — Article 226
High Courts05 Feb 2002Allowed
Smt. L. Saroja Vs Bangalore Development Authority and Another
Karnataka High Court · (2002) ILR (Kar) 1624 : (2002) 3 KarLJ 443 : (2002) 2 KCCR 144 SN
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 10 (3), 13 (9)Bangalore Development Authority Act, 1976 — Section 69 (2)Contract Act, 1872 — Section 73, 74
High Courts05 Feb 2002Dismissed
M.P. Lakshman Vs Appropriate Authority and Others (No. 1)
Karnataka High Court · (2003) 262 ITR 223
Income Tax Act, 1961 — Section 269 UD, 269 UD (1), 269 UE
High Courts04 Feb 2002
Sri. Lakshminarasimaiah and Another Vs Kusuma Adiramaiah Setty and Susheelamma Trust and Others
Karnataka High Court · (2002) 2 KCCR 1108
Civil Procedure Code, 1908 (CPC) — Section 92, 92 (1)
High Courts01 Feb 2002Dismissed
The Deputy Commissioner and Another Vs P. Siddappa
Karnataka High Court · (2002) 2 KCCR 1104
Karnataka Land Reforms Act, 1961 — Section 63 (7), 79 B, 79 B (3)Karnataka Land Reforms Rules, 1974 — Rule 22
High Courts01 Feb 2002Allowed
Gopalakrishna Bhat Vs Smt. Kamala and Others
Karnataka High Court · (2002) 3 CivCC 497 : (2002) 5 KarLJ 29 : (2002) 2 KCCR 143 SN : (2003) 1 RCR(Civil) 198
Easements Act, 1882 — Section 15, 18
High Courts01 Feb 2002
P.S. Narayana Bhat and Another Vs The Chief of Central Transport HMT Ltd. and Others
Karnataka High Court · (2003) 3 KCCR 1713
Motor Vehicles Act, 1988 — Section 166