COURT ARCHIVE

Karnataka High Court judgments

47,845 judgments · page 1,597 of 2,393

High Courts15 Oct 2001Dismissed

Virupakshappa Malleshappa Sanklapur and Others Vs Akkamahadevi and Others

Karnataka High Court · AIR 2002 Kar 83 : (2002) 2 CivCC 520 : (2002) ILR (Kar) 1963 : (2002) 1 KarLJ 394 : (2002) 4 RCR(Civil) 232

Succession Act, 1925 — Section 63

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High Courts15 Oct 2001Dismissed

Virupakshappa Malleshappa and Others Vs Smt. Akkamahadevi and Others

Karnataka High Court · (2002) 4 KCCR 2726

Succession Act, 1925 — Section 63

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High Courts12 Oct 2001Dismissed

Ganesh Mal Vs Zeenathunnisa and Others

Karnataka High Court · (2002) 1 KCCR 253

Karnataka Rent Control Act, 1961 — Section 21

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High Courts12 Oct 2001

Bharathamma Vs The Deputy Commissioner for Food and Civil Supplies, Mandya District, Mandya and Others

Karnataka High Court · (2001) ILR (Kar) 5532 : (2002) 1 KarLJ 487 : (2001) 4 KCCR 443 SN

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High Courts12 Oct 2001

John Mahade Vs Smt. Mary alias Shanta

Karnataka High Court · (2002) 5 KarLJ 277 : (2002) 1 KCCR 41 SN

Karnataka Rent Control Act, 1961 — Section 21 (1) (p)

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High Courts11 Oct 2001

Union of India and Another Vs C. Dinkar and Others

Karnataka High Court · (2001) 6 KarLJ 268

Constitution of India, 1950 — Article 141, 142, 143, 309, 32

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High Courts11 Oct 2001Allowed

North West Karnataka Road Transport Corporation, Hubli Vs Abdul Salam

Karnataka High Court · (2002) 1 KarLJ 482

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High Courts10 Oct 2001Allowed

The North West Karnataka Road Transport Corporation, Hubli Vs S.L. Hosur

Karnataka High Court · (2002) 92 FLR 714 : (2001) ILR (Kar) 5539 : (2002) 1 KarLJ 327 : (2002) 1 KCCR 257

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4 )

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High Courts09 Oct 2001

Giriyappa Siddappa Beerannavar Vs Balagappa Ramappa Bhavani

Karnataka High Court · (2002) 1 CivCC 457 : (2001) ILR (Kar) 5156 : (2001) 6 KarLJ 483 : (2001) 4 KCCR 363 SN

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High Courts08 Oct 2001Dismissed

Punkuda Harijana Vs The State of Karnataka and Others

Karnataka High Court · (2002) 1 KCCR 226

Karnataka Land Reforms Act, 1961 — Section 77 A

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High Courts08 Oct 2001

G.S. Shivakumar Vs State of Karnataka and Others

Karnataka High Court · (2001) ILR (Kar) 4992 : (2002) 4 KarLJ 24

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High Courts08 Oct 2001Dismissed

Narayana Devadiga by L.Rs Vs Sharada and Others

Karnataka High Court · (2002) 1 KarLJ 581 : (2002) 1 KCCR 219

Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts08 Oct 2001Dismissed

B. Halappa Vs State of Karnataka and Others

Karnataka High Court · (2002) 1 KarLJ 198

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High Courts06 Oct 2001

T.V. Krishnaiah Achar Vs The State of Karnataka and Others

Karnataka High Court · (2002) 1 KCCR 231

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High Courts06 Oct 2001Allowed

Syndicate Bank, Bangalore Vs Chamundi Industries and Others

Karnataka High Court · AIR 2002 Kar 56 : (2002) 112 CompCas 394(1) : (2002) ILR (Kar) 695

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 24

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High Courts06 Oct 2001Allowed

K.N. Manjunath Vs R.P. Laxman and Others

Karnataka High Court · (2001) ILR (Kar) 5587 : (2002) 1 KarLJ 275

Karnataka Land Revenue Act, 1964 — Section 50

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High Courts06 Oct 2001Dismissed

The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division Vs C.A. Erappa

Karnataka High Court · (2003) 2 KarLJ 243 : (2002) 1 KCCR 648

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10

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High Courts06 Oct 2001

Commissioner of Income Tax Vs Sudharshan Silks and Sarees

Karnataka High Court · (2001) 171 CTR 256 : (2002) ILR (Kar) 82 : (2002) 253 ITR 145 : (2002) 120 TAXMAN 152

Income Tax Act, 1961 — Section 256 (1), 271 (1) (c)

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High Courts06 Oct 2001Allowed

M.C. Ingalagavi and Others Vs State of Karnataka and Others

Karnataka High Court · (2002) 1 KarLJ 352 : (2002) 1 KCCR 35 SN

Constitution of India, 1950 — Article 14, 226

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High Courts06 Oct 2001Dismissed

Laxman Omanna Bhamane Vs State of Karnataka and Others

Karnataka High Court · (2002) 92 FLR 1031 : (2002) ILR (Kar) 443 : (2002) 2 KarLJ 208 : (2002) 1 KCCR 36 SN

Constitution of India, 1950 — Article 30Karnataka Shops and Commercial Establishments Rules, 1963 — Rule 24A

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