High Courts10 Oct 2003Dismissed
J. Mahabaleshwarappa Vs State of Karnataka and Others
Karnataka High Court · (2004) 1 KarLJ 139 : (2004) 1 KCCR 67 SN
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 13 of 54
High Courts10 Oct 2003
I.V. Suresha Vs Zilla Panchayat and Others
Karnataka High Court · (2003) ILR (Kar) 4794 : (2004) 1 KarLJ 305 : (2004) 1 KCCR 132
High Courts09 Oct 2003Allowed
Bharati (Private) Education Society Vs State of Karnataka and Another
Karnataka High Court · (2004) 1 KCCR 123
Karnataka Education Act, 1983 — Section 39 (2)
High Courts09 Oct 2003Partly Allowed
Sulochana and Others Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2004) 2 ACC 534 : (2005) ACJ 849 : (2003) ILR (Kar) 4911
Motor Vehicles Act, 1988 — Section 163 A
High Courts09 Oct 2003Dismissed
Abdul Khaleel Vs State
Karnataka High Court · (2003) 6 KarLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379, 411
High Courts09 Oct 2003Dismissed
Abdul Khaleel Vs State of Karnataka
Karnataka High Court · (2003) ILR (Kar) 4358 : (2004) 1 KCCR 127
Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379, 411
High Courts08 Oct 2003
The Managing Director, The Karnataka State Road Transport Corporation Vs Mallikarjuna
Karnataka High Court · (2004) ILR (Kar) 336 : (2004) 2 KarLJ 260 : (2004) 1 KCCR 310
Industrial Disputes Act, 1947 — Section 17 (b)
High Courts08 Oct 2003
Anneppa Vs The Tahsildar, Humnabad Taluk, Bidar District and Others
Karnataka High Court · (2003) 7 KarLJ 263
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
High Courts07 Oct 2003Allowed
State of Karnataka Vs Gurupadayya Balayya Karadi
Karnataka High Court · (2004) 2 KCCR 961
Evidence Act, 1872 — Section 114 APenal Code, 1860 (IPC) — Section 376, 451
High Courts07 Oct 2003Dismissed
The Divisional Controller, N.E.K.R.T.C., Bellary Division Vs Marembee and Others
Karnataka High Court · (2005) ACJ 1141 : (2003) 6 KarLJ 294 : (2004) 1 KCCR 346
Workmens Compensation Act, 1923 — Section 3, 30
High Courts07 Oct 2003Dismissed
Ali Agro Extract Pvt. Ltd. Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2006) 146 STC 373
Karnataka Sales Tax Act, 1957 — Section 13
High Courts07 Oct 2003Dismissed
Ananth Engineering Works and Another Vs Karnataka Electricity Board (KPTCL) and Another
Karnataka High Court · (2004) 3 KarLJ 337 : (2003) 4 KCCR 3070
Constitution of India, 1950 — Article 14, 19Electricity (Supply) Act, 1948 — Section 26, 49, 79 (j)Electricity Act, 2003 — Section 22
High Courts07 Oct 2003Dismissed
The Divisional Controller, NEKRTC Vs Marembee and Others
Karnataka High Court · (2004) 1 ACC 136 : (2003) ILR (Kar) 4221
Workmens Compensation Act, 1923 — Section 3, 30
High Courts07 Oct 2003Allowed
K. Gopala Gowda Vs The Special Land Acquisition Officer, KIADB and Others
Karnataka High Court · (2004) 1 KCCR 333
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Karnataka Land Revenue Rules, 1966 — Rule 107Karnataka Stamp (Constitution of Committee for Estimation of Property) Rules, 1992 — Rule 3, 4
High Courts06 Oct 2003
Zareen Bega Vs New India Assurance Co. Ltd. and Others
Karnataka High Court · (2004) ACJ 1148 : (2003) 4 KCCR 354 SN
Motor Vehicles Act, 1988 — Section 173
High Courts06 Oct 2003
Maqsood and Others Vs The Commissioner for Cane Development and The Director of Sugar and Others
Karnataka High Court · (2004) 1 KarLJ 133 : (2003) 4 KCCR 391 SN
High Courts01 Oct 2003Allowed
Indian Dental Association and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2003) ILR (Kar) 4564 : (2004) 1 KarLJ 282
Dentists Act, 1948 — Section 3 (c), 3 (d)University Grants Commission Act, 1956 — Section 2 (f), 3
High Courts26 Sept 2003Allowed
Smt. Sheetawwa Vs Hemareddi
Karnataka High Court · (2004) ILR (Kar) 2105 : (2004) 3 KCCR 2115
Specific Relief Act, 1963 — Section 20, 20 (2)
High Courts26 Sept 2003Dismissed
Prudential Engineers/Builders and Developers and Others Vs Kuskoor Bharath Ram
Karnataka High Court · (2005) 1 ALD(Cri) 8 : (2004) 1 BC 609 : (2004) CriLJ 672 : (2004) 1 KCCR 219 : (2004) 1 RCR(Criminal) 890
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Partnership Act, 1932 — Section 25
High Courts26 Sept 2003
The Joint Director of E.S.I. Corporation and Another Vs Riddhi Siddhi and Chemicals Limited
Karnataka High Court · (2003) 6 KarLJ 186 : (2004) 1 KCCR 40 SN : (2004) 1 LLJ 546
Employees State Insurance Act, 1948 — Section 2 (22), 39 (5), 39 (5) (a)Employees State Insurance Regulations, 1950 — Regulation 31A, 31B