Karnataka High Court Judgments 2003

High Courts19 Dec 2003Dismissed

B. Yeshwanth Kumar Vs The State of Karnataka and Another

Karnataka High Court · (2004) 2 KCCR 1041

Constitution of India, 1950 — Article 226Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 8 (vii)

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High Courts19 Dec 2003

Durgappa Fakirappa Holer @ Bani and Others Vs Bhemappa Basappa Bhajantri and Others

Karnataka High Court · (2004) ILR (Kar) 1699 : (2004) 1 KCCR 95 SN

Land Acquisition Act, 1894 — Section 30 (1), 54 (1)

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High Courts19 Dec 2003Dismissed

A. Vasanth Kumar and Another Vs The State of Karnataka

Karnataka High Court · (2004) CriLJ 1958 : (2004) ILR (Kar) 358 : (2004) 2 KCCR 148 SN : (2004) 3 RCR(Criminal) 201

Criminal Procedure Code, 1973 (CrPC) — Section 319, 468Penal Code, 1860 (IPC) — Section 147, 149, 504, 506

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High Courts19 Dec 2003Dismissed

Sri Kunhambu Nair Vs B.T. Dinesh

Karnataka High Court · (2004) ILR (Kar) 695 : (2004) 1 KCCR 590

Criminal Procedure Code, 1973 (CrPC) — Section 357, 418, 421, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Dec 2003Dismissed

Ashwin Kumar Vs The State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 691 : (2004) 2 KarLJ 605 : (2004) 2 KCCR 146 SN

Criminal Procedure Code, 1898 (CrPC) — Section 239, 397, 407, 420Penal Code, 1860 (IPC) — Section 406, 420

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High Courts19 Dec 2003Allowed

FMC Sanmar Ltd. Vs State of Karnataka and Another

Karnataka High Court · (2004) 2 KCCR 147 SN : (2006) 143 STC 86

Karnataka Sales Tax Act, 1957 — Section 17 (6), 18 (2)Karnataka Taxation Laws Amendment Act, 1997 — Section 8 (14)

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High Courts18 Dec 2003Dismissed

State Vs Kalista Desoza

Karnataka High Court · (2004) CriLJ 1964 : (2004) 1 KCCR 535

Penal Code, 1860 (IPC) — Section 447

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High Courts18 Dec 2003Dismissed

Ennamuri Subharao and Others Vs Bar Council of India and Others

Karnataka High Court · (2004) ILR (Kar) 1682 : (2004) 2 KCCR 145 SN

Constitution of India, 1950 — Article 226, 227Karnataka Universities Act, 2000 — Section 59 (13), 59 (17), 61

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High Courts18 Dec 2003

K.P. Sachidananda and Others Vs State of Karnataka, Revenue Department and Others

Karnataka High Court · (2004) ILR (Kar) 593

Karnataka Industrial Area Development Act, 1966 — Section 1 (3), 28 (1), 28 (4), 3 (1)

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High Courts18 Dec 2003

Cascade Systems Vs Deputy Commissioner of Customs

Karnataka High Court · (2004) 91 ECC 586 : (2004) 165 ELT 400 : (2004) 2 KCCR 144 SN

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High Courts18 Dec 2003

B.L. Shindhe Vs B. Shamachar @ Shamanna

Karnataka High Court · (2004) 3 BC 151 : (2004) ILR (Kar) 709 : (2004) 2 KarLJ 283 : (2004) 2 KCCR 1039

Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts18 Dec 2003

The Shimoga District Central Co-operative Bank Limited and Another Vs Karnataka Food and Civil Supplies Corporation and Another

Karnataka High Court · (2004) 1 CTLJ 494 : (2004) 2 KarLJ 302 : (2004) 2 KCCR 1034

Contract Act, 1872 — Section 178, 178 A, 19, 19 A

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High Courts18 Dec 2003Allowed

H. Sowbhagya Vs N.G.E.F. Ltd. and Another

Karnataka High Court · AIR 2004 Kar 155 : (2004) 3 BC 252 : (2004) ILR (Kar) 942 : (2004) 3 KarLJ 45

Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 73

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High Courts17 Dec 2003Dismissed

Appaji (since deceased) and Another Vs M. Krishna and Another

Karnataka High Court · (2004) ACJ 1289

Motor Vehicles Act, 1988 — Section 147, 163 A

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High Courts17 Dec 2003Allowed

I. Varalakshmi and Others Vs Andhra Pradesh State Road Transport Corporation Limited

Karnataka High Court · (2005) ACJ 384 : (2004) 3 CivCC 216 : (2004) ILR (Kar) 815 : (2004) 2 KCCR 143 SN : (2004) 3 RCR(Civil) 833

Motor Vehicles Act, 1988 — Section 163 A (2)

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High Courts17 Dec 2003

Smt. Kavitha Dilip Patil and Others Vs Ananda Gnanu Patil and Others

Karnataka High Court · (2004) 2 ACC 221 : (2004) ACJ 1000 : (2004) ILR (Kar) 461 : (2004) 2 KarLJ 569 : (2004) 2 KCCR 141 SN : (2004) 2 LLJ 637 : (2005) 1 RCR(Civil) 138

Motor Vehicles Act, 1988 — Section 149 (2), 167, 170Workmens Compensation Act, 1923 — Section 30, 30 (1)

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High Courts17 Dec 2003

Vishwanatha and Another Vs State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 2828 : (2004) 3 RCR(Criminal) 98

Criminal Procedure Code, 1973 (CrPC) — Section 318, 329, 330, 331, 335Penal Code, 1860 (IPC) — Section 302, 326, 84

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High Courts17 Dec 2003Allowed

Mangalore Chemicals and Fertilizers Ltd. Vs Company Law Board

Karnataka High Court · (2005) 126 CompCas 261 : (2004) ILR (Kar) 4447 : (2004) 51 SCL 251

Companies Act, 1956 — Section 10 F, 125, 138, 141

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High Courts17 Dec 2003Dismissed

Karnataka State Road Transport Corporation Vs Abdul Rahiman and Others

Karnataka High Court · (2004) ILR (Kar) 372 : (2004) 2 KCCR 1031

Motor Vehicles Act, 1988 — Section 104, 90

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High Courts17 Dec 2003Dismissed

Escorts Limited and Others Vs The Regional Director, E.S.I. Corporation

Karnataka High Court · (2004) 102 FLR 1107 : (2004) ILR (Kar) 2996 : (2004) 3 KCCR 320 SN : (2004) 3 LLJ 200

Employees State Insurance Act, 1948 — Section 2 (22)Industrial Disputes Act, 1947 — Section 2 (p)

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Karnataka High Court judgments, 2003