COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,586 of 2,393

High Courts01 Feb 2002

Shariff M.A. and Others Vs Mysore City Corporation and Others

Karnataka High Court · (2002) ILR (Kar) 1673 : (2002) 4 KarLJ 243 : (2002) 2 KCCR 1259

Constitution of India, 1950 — Article 226Karnataka Municipal Corporations Act, 1976 — Section 322, 322 (1)

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High Courts01 Feb 2002

Neelanagouda Bharamagouda Hanchinamani Vs Ishwaradhya S. Hiremath and Others

Karnataka High Court · (2002) CriLJ 2109 : (2002) 2 KarLJ 441 : (2002) 2 KCCR 1103

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High Courts01 Feb 2002

S.A. Ramappa Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 1489 : (2002) 2 KarLJ 463 : (2002) 3 KCCR 1979

Constitution of India, 1950 — Article 226, 227Karnataka Land Grant Rules, 1969 — Rule 4 (2)

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High Courts01 Feb 2002Allowed

Smt. Ratnavva and Others Vs State

Karnataka High Court · (2002) 2 DMC 42 : (2002) 2 KarLJ 188 : (2002) 2 KCCR 872

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 201, 202, 302, 34, 498A

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High Courts31 Jan 2002

Commissioner of Income Tax Vs Sri Ramakrishna Enterprises

Karnataka High Court · (2002) 174 CTR 570

Income Tax Act, 1961 — Section 256 (1)

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High Courts31 Jan 2002Allowed

P.K. Tiwari Vs The Registrar, Gulbarga University, Gulbarga and Another

Karnataka High Court · (2002) ILR (Kar) 3340 : (2002) 3 KarLJ 220

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High Courts31 Jan 2002

S. Venkataraman Vs L.F. Malavalli and Others

Karnataka High Court · (2002) ILR (Kar) 3071 : (2002) 3 KarLJ 204

Contempt of Courts Act, 1971 — Section 15

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High Courts31 Jan 2002Dismissed

T.M. Rangaiah and Another Vs The Assistant Commissioner, Tiptur Sub-Division and Others

Karnataka High Court · (2002) ILR (Kar) 1897 : (2002) 5 KarLJ 188 : (2002) 2 KCCR 1257

Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43G (4)

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High Courts30 Jan 2002Dismissed

C. Prabhu Vs Sangam Corporation (Finance and Investment), Bangalore

Karnataka High Court · (2002) CriLJ 2142 : (2002) ILR (Kar) 2198 : (2002) 2 KarLJ 572 : (2002) 1 KCCR 732 : (2002) 2 RCR(Civil) 253 : (2002) 3 RCR(Criminal) 23

Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 69 (2)

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High Courts30 Jan 2002Dismissed

Pushpa Shivaprasad Vs C.G. Sarojamma and Others

Karnataka High Court · (2002) ILR (Kar) 3512 : (2002) 3 KarLJ 12 : (2002) 2 KCCR 119 SN

Mysore Court-fees and Suits Valuation Act, 1958 — Section 26, 26 (a)

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High Courts30 Jan 2002Allowed

Shivasubramanyam Vs State

Karnataka High Court · (2002) CriLJ 1998 : (2002) 3 KarLJ 280 : (2002) 2 KCCR 859

Arms Act, 1959 — Section 15, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439 (1)Penal Code, 1860 (IPC) — Section 212, 216 A, 34

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High Courts29 Jan 2002Allowed

Millipore India Private Ltd. Vs Government of India and Others

Karnataka High Court · AIR 2002 Kar 280 : (2002) 6 KarLJ 372

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226, 226 (1)

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High Courts29 Jan 2002Dismissed

Smt. Devamma Vs Somegowda and Others

Karnataka High Court · (2002) 3 KarLJ 433 : (2002) 2 KCCR 1099

Karnataka Land Revenue Act, 1964 — Section 128, 136 (3)

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High Courts29 Jan 2002

Registrar General, High Court of Karnataka Vs G.N. Vishwanathappa

Karnataka High Court · (2002) ILR (Kar) 2300 : (2002) 6 KarLJ 48

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High Courts29 Jan 2002Allowed

Millipore India Private Limited Vs Government of India and Others

Karnataka High Court · AIR 2002 Kar 280 : (2002) 6 KarLJ 372

Constitution of India, 1950 — Article 14, 226

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High Courts28 Jan 2002

B. Nagaraj Setty Sons Vs Assistant Commissioner of Commercial Taxes and Others

Karnataka High Court · (2002) 127 STC 407

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High Courts28 Jan 2002Allowed

Suryakantha Rao Vs State of Karnataka and Others

Karnataka High Court · (2002) 3 KarLJ 498

Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) Act, 1990 — Section 4 B

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High Courts28 Jan 2002Dismissed

Smt. K.S. Chayadevi and Others Vs Corporation of the City of Bangalore and Others

Karnataka High Court · (2002) 2 ACC 439 : (2003) ACJ 999 : (2002) ILR (Kar) 901 : (2002) 2 KarLJ 515 : (2002) 2 KCCR 1007 : (2002) 3 RCR(Civil) 682

Motor Vehicles Act, 1988 — Section 165

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High Courts28 Jan 2002

State Vs Chikkarangaiah and Others

Karnataka High Court · (2002) CriLJ 1734

Criminal Procedure Code, 1973 (CrPC) — Section 174, 428Penal Code, 1860 (IPC) — Section 114, 148, 149, 307

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High Courts28 Jan 2002Dismissed

Smt. Premabai Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 2515 : (2002) 5 KarLJ 17 : (2002) 2 KCCR 1254

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2)

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