High Courts09 Sept 2003Dismissed
Mrs. Vijayalaxmi Vs Smt. Shashikala @ Radha and Others
Karnataka High Court · (2003) 4 KCCR 3237
Hindu Succession Act, 1956 — Section 6Karnataka Land Reforms Act, 1961 — Section 21, 24, 61, 77
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 17 of 54
High Courts08 Sept 2003Allowed
Krishnappa Gowda Vs Mohammad Ali and Another
Karnataka High Court · (2004) 1 KCCR 512
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Sept 2003Allowed
Beacon Industries Vs Anupam Ghosh
Karnataka High Court · (2004) 1 BC 484 : (2003) ILR (Kar) 4325 : (2004) 1 RCR(Criminal) 231 : (2004) 52 SCL 345
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69, 69 (2)
High Courts08 Sept 2003Allowed
State of Karnataka and Another Vs Annayya
Karnataka High Court · (2004) 3 KarLJ 429 : (2004) 1 KCCR 164
Karnataka Excise Act, 1965 — Section 44 (2A)
High Courts05 Sept 2003Dismissed
Branch Manager, National Insurance Co. Ltd. Vs Hamza and Another
Karnataka High Court · (2005) ACJ 325 : (2004) ILR (Kar) 651 : (2004) 1 KCCR 388
High Courts05 Sept 2003
Chakrapani Vypar Pvt. Ltd. Vs Deputy Commercial Tax Officer and Others
Karnataka High Court · (2003) 4 KCCR 269 SN : (2006) 143 STC 124
Central Sales Tax Act, 1956 — Section 9 (1)Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 42, 42 (3)
High Courts05 Sept 2003
New India Assurance Co. Vs Annappa Laxman Karamoshi and Others
Karnataka High Court · (2005) ACJ 66 : (2004) ILR (Kar) 1077
Motor Vehicles Act, 1988 — Section 147
High Courts04 Sept 2003Dismissed
State of Karnataka Vs T. Balarama
Karnataka High Court · (2004) 1 KCCR 593 : (2004) 3 RCR(Criminal) 559
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts04 Sept 2003
Smt. Khamarunnisa Vs Mudalappa
Karnataka High Court · (2003) ILR (Kar) 4535 : (2004) 1 KCCR 148
Contract Act, 1872 — Section 73Karnataka Stamp Act, 1957 — Section 33Specific Relief Act, 1963 — Section 21
High Courts04 Sept 2003Allowed
S. Raghuram Reddy Vs The Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (2003) ILR (Kar) 3834 : (2003) 4 KCCR 349 SN : (2003) 134 STC 598
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v-i)
High Courts04 Sept 2003Allowed
Dyamawwa Vs Rekha and Another
Karnataka High Court · (2004) 3 KCCR 2139
Constitution of India, 1950 — Article 223 (o), 226, 227, 243 (o)
High Courts04 Sept 2003Dismissed
R. Sethurajan Vs N.S. Krishna Setty
Karnataka High Court · (2004) ILR (Kar) 1275 : (2005) 3 KarLJ 430 : (2004) 1 KCCR 156
Karnataka Rent Act, 1999 — Section 27 (2) (r), 3 (d), 46 (1)
High Courts03 Sept 2003
Dinesh Suvarna Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1094 : (2004) 2 KarLJ 308 : (2003) 4 KCCR 385 SN
Karnataka Co-operative Societies Act, 1959 — Section 29 C (1) (a)
High Courts03 Sept 2003Dismissed
Uday L. Pehekar Vs Karnataka State Financial Corporation Ltd. and Others
Karnataka High Court · AIR 2004 Kar 93 : (2004) 2 KarLJ 231 : (2003) 4 KCCR 383 SN : (2004) 53 SCL 67
State Financial Corporations Act, 1951 — Section 29
High Courts03 Sept 2003
Bhimashankar Vs State of Karnataka
Karnataka High Court · (2004) 2 KarLJ 25 : (2003) 4 KCCR 384 SN : (2004) 4 RCR(Criminal) 284
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts02 Sept 2003
Vikrant Tyres Limited Vs Nil
Karnataka High Court · (2003) ILR (Kar) 3885 : (2003) 4 KCCR 347 SN
Companies Act, 1956 — Section 391, 391 (2), 393, 394
High Courts02 Sept 2003Dismissed
G.M. Kunte Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2003) ILR (Kar) 3851 : (2003) 4 KCCR 3229
Electricity (Supply) Act, 1948 — Section 79 CKarnataka Electricity Board Employees Service Regulations — Regulation 171, 171C, 172
High Courts02 Sept 2003Allowed
S. Padamavathamma Vs S.R. Srinivasa and Others
Karnataka High Court · (2004) 1 KCCR 508
Hindu Succession Act, 1956 — Section 14 (1), 15, 15 (1) (b), 15 (2)
High Courts02 Sept 2003Allowed
C.G. Amanulla Khan and Others Vs Anwar Khan
Karnataka High Court · AIR 2004 Kar 22 : (2004) 1 KarLJ 142 : (2004) 1 KCCR 64 SN
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts02 Sept 2003
In Re: Vikrant Tyres Ltd.
Karnataka High Court · (2005) 126 CompCas 288 : (2003) 47 SCL 613
Companies Act, 1956 — Section 391, 391 (2), 393, 394