High Courts16 Dec 2002Allowed
M.T. Manjunatha Vs State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 1962 : (2003) 1 KarLJ 475 : (2003) 1 KCCR 551
Karnataka Education Act, 1983 — Section 133 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2002
838 judgments · page 2 of 42
High Courts16 Dec 2002
Babu Althaf Vs Farida Abba Khasim (Smt.) and Others
Karnataka High Court · (2003) ACJ 1599 : (2003) 3 LLJ 158
High Courts16 Dec 2002
Smt. Bhagirathi Vs B.R. Sharath Chandra and Another
Karnataka High Court · (2003) 3 KCCR 1885
High Courts16 Dec 2002Dismissed
Lokappa Marabasappa Koravi and Another Vs Marabasappa Huchhappa Koravi and Others
Karnataka High Court · (2003) 2 BC 186 : (2003) 1 KCCR 792
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19
High Courts16 Dec 2002Dismissed
The Land Acquisition Officer Vs Kopresh Rao
Karnataka High Court · (2003) ILR (Kar) 2320 : (2003) 2 KarLJ 186 : (2003) 3 KCCR 150 SN
High Courts16 Dec 2002
Babu Althaf Vs Farida Abba Khasim and Others
Karnataka High Court · (2004) 1 ACC 766
High Courts13 Dec 2002Allowed
Shantaram Dattatraye and Others Vs The State of Karnataka
Karnataka High Court · (2003) CriLJ 1775 : (2003) ILR (Kar) 2838 : (2003) 3 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 313, 318Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts13 Dec 2002Allowed
A. Siddaramaiah Vs The Asst. Labour Commissioner and the Controlling Authority and Another
Karnataka High Court · (2003) ILR (Kar) 5010 : (2004) 2 LLJ 175
Payment of Gratuity Act, 1972 — Section 14, 7
High Courts13 Dec 2002Allowed
Madala Janakiram Vs Delhi Special Police Establishment, Bangalore Branch and Others
Karnataka High Court · (2003) 3 KarLJ 31 : (2003) 1 KCCR 545
Civil Procedure Code, 1908 (CPC) — Order 47, 151Constitution of India, 1950 — Article 226
High Courts13 Dec 2002Dismissed
Hellios Food Additives Private Limited Vs State of Karnataka
Karnataka High Court · (2003) 2 KCCR 91 SN : (2003) 132 STC 47
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1)Prevention of Food Adulteration Rules, 1955 — Rule 60, 61
High Courts13 Dec 2002Allowed
Mugappa Vs Smt. Muniyamma
Karnataka High Court · (2003) 2 DMC 188 : (2003) 2 KCCR 114 SN
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Dec 2002Allowed
Doddananjappa and Others Vs The Sub-Registrar and Others
Karnataka High Court · AIR 2003 Kar 205 : (2003) 3 KCCR 1880 : (2003) 3 RCR(Civil) 422
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2
High Courts13 Dec 2002Dismissed
Bishrya Appanna Kale and Others Vs State
Karnataka High Court · (2003) 2 KarLJ 266
Criminal Procedure Code, 1973 (CrPC) — Section 219, 428Penal Code, 1860 (IPC) — Section 380, 457
High Courts12 Dec 2002
Parvathi and Another Vs Venkatramana Prasad and Others
Karnataka High Court · (2003) ILR (Kar) 2304 : (2003) 3 KCCR 1719
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (2), 42, 49
High Courts12 Dec 2002
The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division Vs C.A. Erappa
Karnataka High Court · (2003) 97 FLR 958 : (2003) 2 KarLJ 341 : (2003) 2 KCCR 887 : (2003) 2 LLJ 330
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A, 25 BRoad Transport Corporations Act, 1950 — Section 3, 4, 45
High Courts12 Dec 2002
Asian Institute of Rural Development Vs Bangalore City Corporation
Karnataka High Court · (2003) ILR (Kar) 2477 : (2003) 1 KarLJ 478 : (2003) 1 KCCR 301
Karnataka Municipal Corporations Act, 1976 — Section 114, 114 (3), 466, 467
High Courts12 Dec 2002Allowed
North West Karnataka Road Transport Corporation Vs B.U. Doni
Karnataka High Court · (2003) 3 KCCR 1874 : (2003) 3 LLJ 962
High Courts11 Dec 2002Allowed
M. Anantha Padmanabha Bhat Vs Kali Poojarthi and Others
Karnataka High Court · (2003) 2 KarLJ 176
Karnataka Land Reforms Act, 1961 — Section 2 (18)
High Courts11 Dec 2002Allowed
Martandappa B. Hosalli and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 KarLJ 419 : (2003) 2 KCCR 98 SN
Karnataka Municipalities Act, 1964 — Section 306Karnataka State Universities Act, 1976 — Section 8, 8 (8)
High Courts11 Dec 2002
Lalitha and Others Vs Divisional Controller, Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2003) ACJ 1751 : (2003) 1 KCCR 306
Motor Vehicles Act, 1988 — Section 167