High Courts26 Sept 2003Dismissed
The Asst. Commissioner and Land Acquisition Officer and Another Vs Sham Rao
Karnataka High Court · (2003) ILR (Kar) 4350
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 54 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 14 of 54
High Courts26 Sept 2003Dismissed
The Assistant Commissioner and Land Acquisition Officer and Another Vs Sham Rao
Karnataka High Court · (2003) 6 KarLJ 255
Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 54 (1)
High Courts26 Sept 2003Allowed
Bureau of Indian Standards Vs Janak Raj and Others
Karnataka High Court · (2004) CriLJ 1025 : (2003) ILR (Kar) 4366
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Essential Commodities Act, 1955 — Section 3, 7
High Courts26 Sept 2003
The Joint Director, ESI Corporation and Another Vs Riddhi Siddhi and Chemicals Ltd.
Karnataka High Court · (2003) ILR (Kar) 4628
Employees General Regulations, 1950 — Regulation 31A, 31BEmployees State Insurance Act, 1948 — Section 39, 39 (5), 40, 75, 82 (2)
High Courts26 Sept 2003Dismissed
Shri Sukhsagar Hotel Vs Sukh Sagar Enterprises
Karnataka High Court · (2003) 27 PTC 516
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28
High Courts24 Sept 2003Dismissed
Ishwarappa Vs Arunkumar
Karnataka High Court · AIR 2004 Kar 417 : (2006) 2 CTLJ 91
Contract Act, 1872 — Section 202
High Courts24 Sept 2003
Basettappa Fakirappa Kadagad Vs State of Karnataka and Another
Karnataka High Court · (2003) 6 KarLJ 390 : (2003) 4 KCCR 390 SN : (2004) 1 RCR(Criminal) 540
Criminal Procedure Code, 1973 (CrPC) — Section 397, 452Penal Code, 1860 (IPC) — Section 406
High Courts24 Sept 2003Dismissed
The Agricultural Produce Market Committee and Others Vs The State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4225
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 9 (3)Karnataka Municipal Corporations Act, 1976 — Section 103, 110 (k), 504
High Courts24 Sept 2003Allowed
M.V. Gnanendra Nath Vs Union of India (UOI) and Others
Karnataka High Court · (2004) 186 CTR 324 : (2004) 266 ITR 250 : (2004) 1 KCCR 595 : (2004) 134 TAXMAN 766
High Courts23 Sept 2003Allowed
Sri. M. Krishnaiah Setty Vs Sri. S.S. Angadi
Karnataka High Court · (2004) 1 KCCR 327
Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 14, 21 (1) (h), 50 (1)
High Courts23 Sept 2003Dismissed
Puttachannaiah Vs R. Venkataram and Others
Karnataka High Court · (2004) 1 KarLJ 255 : (2004) 1 KCCR 39 SN
Karnataka Rent Act, 1999 — Section 29 (4), 45 (1)
High Courts23 Sept 2003Dismissed
Venkataramana alias Venkappa Annayya Hegde (since deceased by L.R.) Vs Ganpathi and Others
Karnataka High Court · AIR 2004 Kar 433 : (2004) 3 KCCR 2034 : (2005) 1 RCR(Civil) 835
Registration Act, 1908 — Section 17
High Courts23 Sept 2003Dismissed
K. Balaji Vs Integral Coach Factory
Karnataka High Court · (2003) ILR (Kar) 4202 : (2003) 4 KCCR 320 SN
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 6, 6 (1)Constitution of India, 1950 — Article 226
High Courts22 Sept 2003Allowed
Shankaragouda Yallanagouda Patil (since dead by L. Rs.) and Another Vs Hubli Dharwad Municipal Corpn.
Karnataka High Court · AIR 2004 Kar 283 : (2004) 2 KCCR 853
Karnataka Municipal Corporations Act, 1977 — Section 369 (2), 371, 372, 374, 377
High Courts22 Sept 2003Dismissed
State of Karnataka Vs Gouskhan and Others
Karnataka High Court · (2004) 1 KCCR 212
Evidence Act, 1872 — Section 113 BPenal Code, 1860 (IPC) — Section 302 B, 304 B, 306, 498, 498A
High Courts22 Sept 2003Dismissed
Modern Food Industries (India) Limited Vs The Regional Director, ESI Corporation
Karnataka High Court · (2003) ILR (Kar) 4830 : (2004) 2 LLJ 669
Employees State Insurance (General) Regulations, 1950 — Regulation 95AEmployees State Insurance Act, 1948 — Section 1 (5), 28, 46, 51, 57 (2)
High Courts22 Sept 2003Allowed
Shanthi Devi Lodha Vs The Deputy Conservator of Forest and Authorised Officer
Karnataka High Court · (2004) CriLJ 2451 : (2003) ILR (Kar) 4601 : (2004) 2 KarLJ 238 : (2004) 1 KCCR 117
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Forest Act, 1963 — Section 2 (11), 71 (B), 71 (D)Motor Vehicles Act, 1988 — Section 51 (5)
High Courts22 Sept 2003
Kumaramallappa Vs S. Govinda Baliga (Deceased) by L.Rs and Another
Karnataka High Court · (2003) 6 KarLJ 478
Karnataka Rent Control Act, 1961 — Section 21(1)(H)Karnataka Rent Control Act, 1999 — Section 46(1)
High Courts22 Sept 2003Dismissed
The Chief General Manager and Others Vs K. Gururajan
Karnataka High Court · (2004) ILR (Kar) 1002 : (2004) 2 KCCR 859
Central Civil Services (Conduct) Rules, 1964 — Rule 3, 7
High Courts22 Sept 2003
Kanayyalal Vs Divisional Controller, Karnataka State Road Transport Corporation
Karnataka High Court · (2004) 3 ACC 500 : (2004) ACJ 653 : (2003) 4 KCCR 351 SN
Motor Vehicles Act, 1988 — Section 173