High Courts16 Sept 2003Allowed
Abdul Raheman Vs The State of Karnataka
Karnataka High Court · (2004) 1 KCCR 513
Criminal Procedure Code, 1973 (CrPC) — Section 439Karnataka Forest Act, 1963 — Section 86, 87Penal Code, 1860 (IPC) — Section 379, 411
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 16 of 54
High Courts16 Sept 2003Dismissed
S.P. Sridhar Vs Government of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1521 : (2004) 1 KCCR 75
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 2003Allowed
Khasim Sab Bapu Sab Sirgupi Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4333 : (2003) 4 KCCR 3240 : (2004) 2 RCR(Civil) 371
Waqf Act, 1995 — Section 14, 14 (1), 14 (3), 15
High Courts15 Sept 2003Allowed
Khasim Sab Bapu Sab Sirguppi Vs State of Karnataka and Others
Karnataka High Court · (2003) 6 KarLJ 382
Waqf Act, 1995 — Section 14, 14 (3), 15
High Courts15 Sept 2003Dismissed
Smt. Guduma Vs Shikandar and Others
Karnataka High Court · (2003) ILR (Kar) 3913 : (2003) 6 KarLJ 362 : (2004) 1 KCCR 195
Civil Procedure Code, 1908 (CPC) — Section 115, 9
High Courts15 Sept 2003Allowed
Sri. Ugregowda Vs The Special Land Acquisition Officer, Kabini Project
Karnataka High Court · (2003) 4 KCCR 3244
Land Acquisition Act, 1894 — Section 18, 23, 4 (1)
High Courts15 Sept 2003
H.V. Narayana Rao Vs A.R. Ravi and Others
Karnataka High Court · (2004) ACJ 271 : (2004) 1 KCCR 176
Motor Vehicles Act, 1988 — Section 166, 173
High Courts12 Sept 2003Allowed
M.R. Joseph, Enforcement Officer, EPF Vs John Menezes
Karnataka High Court · (2003) ILR (Kar) 4525
Criminal Procedure Code, 1973 (CrPC) — Section 472Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 (1B), 14 AC, 7 A
High Courts12 Sept 2003Allowed
Ms. Prafeena Phalgunan Vs The Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2003) 6 KarLJ 339
High Courts12 Sept 2003Allowed
Arun Kumar Agarwal Vs Radha Arun and Another
Karnataka High Court · AIR 2003 Kar 508 : (2004) ILR (Kar) 808 : (2003) 6 KarLJ 120 : (2007) 1 KCCR 594 : (2004) 2 RCR(Civil) 400
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 3, Order 1 Rule 5, Order 1 Rule 7Hindu Marriage Act, 1955 — Section 13 (1) (i)
High Courts12 Sept 2003Allowed
M.R. Joseph Vs John Menezes
Karnataka High Court · (2004) CriLJ 2291 : (2003) 6 KarLJ 163 : (2004) 1 KCCR 5 SN : (2004) 1 LLJ 650
Criminal Procedure Code, 1973 (CrPC) — Section 472Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (1A), 14 (2A), 14 AC
High Courts12 Sept 2003Allowed
Executive Engineer and Others Vs Bharath Engineering Service Technocrats and Company
Karnataka High Court · (2004) ILR (Kar) 1817 : (2004) 3 KCCR 276 SN
Arbitration Act, 1940 — Section 20, 30, 33, 8Limitation Act, 1963 — Section 5
High Courts11 Sept 2003
Smt. B.S. Annapurna and Others Vs Kumaraswamy and Another
Karnataka High Court · (2004) 1 CivCC 562 : (2004) 1 KarLJ 191 : (2004) 1 KCCR 65
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15
High Courts11 Sept 2003
K. Narayana Rao Vs The Secretary, Department of Transport and Others
Karnataka High Court · (2004) 1 ACC 119 : (2003) ILR (Kar) 4261 : (2004) 1 KCCR 67
Motor Vehicles Rules, 1989 — Rule 24 (3) (iii), 31
High Courts11 Sept 2003Dismissed
Hanumantharayappa Vs Pillappa and Another
Karnataka High Court · (2003) 4 KCCR 3066
High Courts11 Sept 2003
Basavarajegowda Vs Mahatma Gandhi Vidya Peeta Trust''s Dayananda Sagar Institutions and Others
Karnataka High Court · (2003) 6 KarLJ 130 : (2004) 1 KCCR 167
Karnataka Education Act, 1983 — Section 131, 94
High Courts10 Sept 2003Allowed
Bhavani Agencies Vs G.C. Colour Lab and Another
Karnataka High Court · (2005) 1 BC 187 : (2004) 2 CivCC 55 : (2004) 1 KarLJ 421 : (2004) 2 RCR(Criminal) 560
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69 (2)
High Courts10 Sept 2003Dismissed
M. Sanjeeva and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4867 : (2004) 1 KCCR 59
Multi-State Co-operative Societies Act, 2002 — Section 41 (3), 48
High Courts10 Sept 2003Allowed
K.M. Manjunatha and Others Vs The State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4590
Constitution of India, 1950 — Article 226
High Courts09 Sept 2003Allowed
K.H. Prabhakarachari Vs The Deputy Conservator of Forests and Others
Karnataka High Court · (2004) 1 KCCR 53
Karnataka Forest Rules, 1969 — Rule 163, 163 (1)