High Courts02 Sept 2003Dismissed
Mallappa Shivalingappa Vs The State of Karnataka and Another
Karnataka High Court · (2004) 1 KCCR 47
Arms Act, 1959 — Section 13, 14Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 18 of 54
High Courts01 Sept 2003Allowed
Tata Consultancy Services Vs State of Karnataka and Another
Karnataka High Court · (2004) ILR (Kar) 674 : (2004) 1 KCCR 35
Karnataka Stamp Act, 1957 — Section 3 B, 9 (1) (a)
High Courts01 Sept 2003Dismissed
P. Surya Prakash Vs The Deputy Commissioner and Others
Karnataka High Court · (2004) 1 KarLJ 248 : (2003) 4 KCCR 3064
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2)
High Courts01 Sept 2003Dismissed
Mahadev Jyoti Umrani Vs Smt. Sumitra
Karnataka High Court · (2004) 1 DMC 398 : (2004) ILR (Kar) 512 : (2003) 6 KarLJ 323
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1AHindu Marriage Act, 1955 — Section 10, 13, 28, 9Karnataka Civil Courts Act, 1964 — Section 19, 19 (2)
High Courts01 Sept 2003
State Vs Siddappa and Others
Karnataka High Court · (2004) 1 KarLJ 186
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts01 Sept 2003Allowed
P. Shiva Vs The Union of India (UOI) and Others
Karnataka High Court · (2003) ILR (Kar) 3806 : (2003) 4 KCCR 344 SN
Railway Establishment Manual — Rule 127, 219J, 219K
High Courts01 Sept 2003Dismissed
Motisham Mohammed Ismail Vs Central Bureau of Investigation
Karnataka High Court · (2004) 1 ALT(Cri) 232 : (2003) CriLJ 4763 : (2003) ILR (Kar) 4059 : (2003) 6 KarLJ 375 : (2004) 1 KCCR 42 : (2004) 1 RCR(Criminal) 614
Criminal Procedure Code, 1973 (CrPC) — Section 173 (8)Passports Act, 1967 — Section 12 (i) (b)Penal Code, 1860 (IPC) — Section 419, 420
High Courts01 Sept 2003Dismissed
Tanibai Ramchandra Patil Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4056
High Courts01 Sept 2003Dismissed
H.L. Narayanachar Vs Revappa and Others
Karnataka High Court · (2003) ILR (Kar) 4248 : (2004) 1 KarLJ 559 : (2003) 4 KCCR 346 SN
High Courts01 Sept 2003Allowed
Indian Dental Association and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 4 KCCR 3161
All India Institute of Medical Sciences Act, 1956 — Section 3Dentists Act, 1948 — Section 3, 3 (c), 3 (d)University Grants Commission Act, 1956 — Section 2 (f), 3
High Courts01 Sept 2003Dismissed
Prabhakar Y.D. and Another Vs State of Karnataka and Another
Karnataka High Court · AIR 2003 Kar 466 : (2003) 5 KarLJ 514 : (2003) 4 KCCR 382 SN
Motor Vehicles Act, 1988 — Section 9, 9 (5)
High Courts29 Aug 2003
K. Nanjappa and Another Vs V. Sekar and Another
Karnataka High Court · (2004) ACJ 1186 : (2004) 2 KarLJ 329
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts29 Aug 2003
Union of India (UOI) and Others Vs Mysore Paper Mills Ltd. and Others
Karnataka High Court · (2003) ACJ 1871 : AIR 2004 Kar 1 : (2003) ILR (Kar) 4155 : (2004) 2 RCR(Civil) 312
Civil Procedure Code, 1908 (CPC) — Section 115, 3Railway Claims Tribunal Act, 1987 — Section 23 (2)
High Courts29 Aug 2003Allowed
A. Achutha and Others Vs Sri Rama Sahakara Sakkare Karkhane Limited
Karnataka High Court · (2003) ILR (Kar) 3826 : (2003) 4 KCCR 378 SN : (2004) 2 LLJ 755
Constitution of India, 1950 — Article 12, 14, 226Industrial Disputes Act, 1947 — Section 10
High Courts29 Aug 2003Allowed
Munivenkatappa Vs The Corporation of City of Bangalore and Others
Karnataka High Court · (2003) ILR (Kar) 3975 : (2004) 2 KarLJ 98 : (2003) 4 KCCR 379 SN
Bangalore Municipal Corporation Services (General) Cadre and Recruitment Regulations, 1971 — Regulation 4 (2)
High Courts28 Aug 2003Allowed
Neelakanth and Another Vs Siddalingayya and Others
Karnataka High Court · AIR 2004 Kar 258 : (2004) 1 KCCR 432
Transfer of Property Act, 1882 — Section 41
High Courts27 Aug 2003Allowed
P.E. Kalaiah Vs Union of India (UOI) and Others
Karnataka High Court · (2004) ILR (Kar) 3643 : (2003) 4 KCCR 376 SN
High Courts27 Aug 2003Dismissed
Munivenkatappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2003) 5 KarLJ 423 : (2003) 4 KCCR 374 SN
Karnataka High Court Act, 1961 — Section 4
High Courts27 Aug 2003Dismissed
G.P. Srinivas Vs K. Halappa and Others
Karnataka High Court · (2003) 6 KarLJ 347 : (2003) 4 KCCR 343 SN
Constitution of India, 1950 — Article 15, 15 (4), 16, 16 (4), 243K (4)Karnataka Panchayat Raj Act, 1993 — Section 2 (2)
High Courts27 Aug 2003Dismissed
Shivalingamma Vs T. Ramaiah and Others
Karnataka High Court · AIR 2004 Kar 307 : (2004) ILR (Kar) 921 : (2004) 1 KCCR 556
Evidence Act, 1872 — Section 114, 114 (i)