High Courts19 Sept 2003Allowed
Lt. Col. K.C. Bheemaiah Vs Kakamada A. Kuttappa and Others
Karnataka High Court · (2004) 2 CivCC 130 : (2004) 1 KCCR 202
Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 10, 23
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 15 of 54
High Courts19 Sept 2003Dismissed
B.S. Nazir Hassan Khan Vs Aswathanarayana Rao and Others
Karnataka High Court · AIR 2004 Kar 92 : (2004) 2 KarLJ 191 : (2003) 4 KCCR 388 SN : (2004) 3 RCR(Civil) 340
High Courts19 Sept 2003
Lt. Col K.C. Bheemaiah Vs Kakamada A. Kuttappa and Others
Karnataka High Court · AIR 2004 Kar 224 : (2003) ILR (Kar) 4206 : (2004) 2 KarLJ 349
Specific Relief Act, 1963 — Section 10, 14, 22 (2), 23
High Courts19 Sept 2003
Papaiah alias Papa and Another Vs State
Karnataka High Court · (2003) 6 KarLJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts19 Sept 2003Dismissed
M.S. Shambulingappa and Others Vs High Court of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4511 : (2004) 1 KCCR 106
Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2
High Courts19 Sept 2003Dismissed
Avasarala Automation Ltd. Vs Joint Commissioner of Income Tax
Karnataka High Court · (2003) 185 CTR 402
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 260 ARegistration Act, 1908 — Section 17 (1) (d), 2 (6)
High Courts19 Sept 2003Allowed
Smt. Pushpa and Others Vs The Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 1964 : (2004) 1 KCCR 16 SN
Karnataka Co-operative Societies Act, 1959 — Section 30 (1)
High Courts19 Sept 2003
K. Rajavarma Ballal and etc. Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 138 : (2004) 1 KCCR 101
Motor Vehicles Act, 1988 — Section 68, 68 (3) (ca)
High Courts19 Sept 2003Dismissed
Avasarala Automation Limited Vs The Joint Commissioner of Income Tax
Karnataka High Court · (2003) ILR (Kar) 4443 : (2004) 266 ITR 178 : (2004) 1 KCCR 17 SN
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17 (1) (d), 2 (6)
High Courts19 Sept 2003
Papaiah @ Papa and Another Vs State of Karnataka
Karnataka High Court · (2003) ILR (Kar) 4330
Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts18 Sept 2003Allowed
Chief Controlling Authority, Inspector General of Registration and Commissioner of Stamps Vs Texas Instruments India Limited
Karnataka High Court · (2004) 1 KCCR 94
Karnataka Stamp Act, 1957 — Section 30 (c), 54, 54 (1)Transfer of Property Act, 1882 — Section 105
High Courts18 Sept 2003
The Chief Controlling Authority Vs Texas Instruments India Limited
Karnataka High Court · AIR 2004 Kar 70 : (2003) ILR (Kar) 4386
Karnataka Stamp Act, 1957 — Section 33, 39, 53 (2), 54, 54 (1)Transfer of Property Act, 1882 — Section 105
High Courts17 Sept 2003
Dr. M. Somashekar Vs Management of M.S. Ramaiah Medical College and Hospital
Karnataka High Court · (2004) 1 KarLJ 509 : (2004) 1 KCCR 66 SN
Karnataka Education Act, 1983 — Section 94Limitation Act, 1963 — Section 4, 5
High Courts17 Sept 2003Dismissed
Karnataka State Co-operative Marketing Federation Vs The Regional Director, Employees'' State Insurance Corporation
Karnataka High Court · (2003) ILR (Kar) 4422 : (2004) 1 LLJ 880
Employees State Insurance Act, 1948 — Section 15, 45 A, 75, 82
High Courts17 Sept 2003
Bal Pharma Limited, Bangalore Vs Commissioner of Commercial Taxes, Karnataka, Bangalore and Others
Karnataka High Court · (2003) 55 KarLJ 283
Karnataka Entry Tax Act, 1979 — Section 9(1)
High Courts17 Sept 2003Dismissed
Food Corporation of India Vs The Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (2004) ILR (Kar) 1201 : (2004) 1 KCCR 76 SN : (2004) 138 STC 235
Karnataka Sales Tax Act, 1957 — Section 12 A, 23 (1), 5 (3-C), 6
High Courts17 Sept 2003Dismissed
M.B. Bramhakumar and Others Vs M.B. Revamma and Another
Karnataka High Court · (2004) 2 KCCR 850
Transfer of Property Act, 1882 — Section 10, 11
High Courts16 Sept 2003Allowed
Kardicoppal Estate and Others Vs State of Karnataka, the Secretary, Finance Department and Others
Karnataka High Court · (2004) 188 CTR 68 : (2003) ILR (Kar) 4756 : (2004) 266 ITR 20 : (2004) 1 KCCR 7 SN
Mysore Agricultural Income Tax Act, 1957 — Section 15, 18
High Courts16 Sept 2003Allowed
Vasudeva Murthy, Since dead by his LRS. and Others Vs Mariyappa, since dead by his LRs. and Others
Karnataka High Court · (2004) 1 CivCC 440 : (2003) ILR (Kar) 4558 : (2004) 1 KarLJ 277 : (2004) 1 KCCR 89
High Courts16 Sept 2003
Consolidated Coffee Limited Vs The District Registrar and Another
Karnataka High Court · AIR 2003 Kar 525 : (2004) ILR (Kar) 781 : (2003) 6 KarLJ 273 : (2004) 1 KCCR 69
Karnataka Stamp Act, 1957 — Section 2 (1) (d), 31, 53, 54Mysore Village Panchayats and Local Boards Act, 1959 — Section 164 (7)