High Courts16 Oct 2003
North East Karnataka Road Transport Corporation, Gulbarga Vs M.N. Ramegowda
Karnataka High Court · (2003) 7 KarLJ 337
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(4A)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 12 of 54
High Courts16 Oct 2003Dismissed
A.M. Mallegowda Vs Kariyappa Gowda
Karnataka High Court · (2004) 2 KarLJ 137 : (2004) 1 KCCR 143
Karnataka Rent Act, 1999 — Section 43, 43 (1)
High Courts15 Oct 2003Allowed
United India Insurance Company Limited Vs Smt. Nagarathna and Others
Karnataka High Court · (2004) ACJ 478 : (2004) 1 KarLJ 158 : (2004) 1 KCCR 228
Workmens Compensation Act, 1923 — Section 30
High Courts15 Oct 2003
Suryakant Shivalingappa Muchandi Hiremutt Vs State of Karnataka and Others
Karnataka High Court · (2003) 7 KarLJ 283
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48A
High Courts15 Oct 2003Allowed
United India Insurance Co. Ltd. Vs Smt. Nagarathna and Others
Karnataka High Court · (2004) 1 ACC 536 : (2003) ILR (Kar) 4825
Workmens Compensation Act, 1923 — Section 30
High Courts15 Oct 2003Dismissed
Ajantha Caterers Vs State of Karnataka and Others
Karnataka High Court · (2004) 138 STC 62
Constitution of India, 1950 — Article 14, 19 (g), 265Karnataka Sales Tax Act, 1957 — Section 29 (1) (e)
High Courts15 Oct 2003
Mother Care (India) Ltd. Vs Prof. Ramaswamy P. Aiyar
Karnataka High Court · (2004) ILR (Kar) 1081 : (2004) 1 KCCR 558 : (2004) 51 SCL 243
Companies Act, 1956 — Section 454, 454 (5), 454 (5A), 538 (1) (a) (b) (c), 538 (1) (e)
High Courts14 Oct 2003Dismissed
State of Karnataka, Paper Town Police Station Vs Sheshadri Shetty and Others
Karnataka High Court · (2005) CriLJ 377 : (2004) ILR (Kar) 218 : (2005) 1 RCR(Criminal) 596
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 427
High Courts14 Oct 2003Dismissed
Ramesh Tai Seeta Naik Vs Huliya Yanka Naik and Others
Karnataka High Court · (2004) 3 KCCR 1921
Hindu Succession Act, 1956 — Section 4 (2)Limitation Act, 1963 — Section 14
High Courts14 Oct 2003Dismissed
K.R. Shenoy Vs Union of India (UOI) and Others
Karnataka High Court · (2004) 92 ECC 298 : (2004) 112 ECR 328 : (2003) 158 ELT 812 : (2003) 6 KarLJ 396 : (2003) 4 KCCR 358 SN
Customs Act, 1962 — Section 114, 14, 2 (41)
High Courts14 Oct 2003
The Director, National Institute of Technology and Others Vs N.S. Harsha and Others
Karnataka High Court · (2004) ILR (Kar) 4215 : (2004) 1 KCCR 69 SN
All India Council for Technical Education Act, 1987 — Section 10, 14Constitution of India, 1950 — Article 14
High Courts14 Oct 2003Allowed
The Deputy Regional Director, Employees'' State Insurance Corporation Vs Mizar Govind Annappa Pai and Sons
Karnataka High Court · (2004) ILR (Kar) 162 : (2004) 1 KarLJ 333 : (2003) 4 KCCR 393 SN : (2004) 1 LLJ 945
Employees State Insurance Act, 1948 — Section 2 (22), 75
High Courts14 Oct 2003Dismissed
The Manipal Academy of Higher Education and Others Vs The Provident Fund Commissioner, Employees'' Provident Fund Organisation and Another
Karnataka High Court · (2004) ILR (Kar) 80 : (2004) 1 KCCR 19 SN : (2004) 2 LLJ 35
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2 (b), 6
High Courts14 Oct 2003Allowed
Damodar Rice Industries Vs The State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1021 : (2004) 2 KCCR 1075
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6 A
High Courts13 Oct 2003
State Vs Dasegowda and Others
Karnataka High Court · (2004) 1 KarLJ 94
Penal Code, 1860 (IPC) — Section 34, 354, 451
High Courts13 Oct 2003Dismissed
Savitri Vs State of Karnataka and Others
Karnataka High Court · (2003) 6 KarLJ 286 : (2004) 1 KCCR 135
Karnataka Municipalities Act, 1964 — Section 11, 2 (6), 42 (9)
High Courts13 Oct 2003Dismissed
Smt. Savitri Vs The State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4653
Karnataka Municipalities Act, 1964 — Section 11, 2 (6), 42 (9)
High Courts13 Oct 2003Allowed
The Management of Sri Siddaganga Education Society and Another Vs S. Kumaraswamy and Another
Karnataka High Court · (2003) ILR (Kar) 4715
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8 (1)
High Courts13 Oct 2003Allowed
The Management of Sri Siddaganga Education Society (Registered) and Another Vs S. Kumaraswamy
Karnataka High Court · (2004) 1 KarLJ 111 : (2003) 4 KCCR 392 SN
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8 (1)
High Courts13 Oct 2003Dismissed
Annapurna Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 169 : (2004) 1 KarLJ 302 : (2003) 4 KCCR 357 SN
Constitution of India, 1950 — Article 14