COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 2 of 54

High Courts17 Dec 2003Dismissed

Kalasa Tea Produce Co. Ltd. Vs The Commissioner of Commercial Taxes and Others

Karnataka High Court · (2004) 187 CTR 428 : (2004) ILR (Kar) 482 : (2004) 267 ITR 29 : (2004) 1 KCCR 93 SN

Mysore Agricultural Income Tax Act, 1957 — Section 35 (2), 55 (1)

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High Courts17 Dec 2003

J.M. Narayana and Others Vs Corporation of the City of Bangalore and Others

Karnataka High Court · (2005) ILR (Kar) 60 : (2005) 1 KCCR 187

Karnataka Municipal Corporations Act, 1976 — Section 103, 110Mysore Court-fees and Suits Valuation Act, 1958 — Section 7, 7 (2) (b)

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High Courts17 Dec 2003Allowed

Assistant Commissioner of Income Tax Vs C.N. Ananthram

Karnataka High Court · (2004) 187 CTR 422 : (2004) ILR (Kar) 4680 : (2004) 2 KCCR 794

Income Tax Act, 1961 — Section 254 (1), 254 (2), 260 A, 54

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High Courts17 Dec 2003

Appaji Vs M. Krishna

Karnataka High Court · (2005) 2 ACC 591

Motor Vehicles Act, 1988 — Section 163 A

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High Courts17 Dec 2003

Kalasa Tea Produce Co. Ltd. Vs CCT

Karnataka High Court · (2004) 135 TAXMAN 105

Mysore Agricultural Income Tax Act, 1957 — Section 19 (3), 55 (1)

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High Courts17 Dec 2003

Yuvaraja Srikantadatta Narasimharaja Wodeyar Vs N.V. Mahadevappa (Deceased) by L.Rs and Others

Karnataka High Court · (2004) ILR (Kar) 1492 : (2004) 2 KarLJ 553 : (2004) 2 KCCR 164 SN

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 6 Rule 17, 100 (5)

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High Courts16 Dec 2003

K.V. Rajasekarappa Vs The Tahasildar and Others

Karnataka High Court · (2004) ILR (Kar) 478 : (2004) 2 KCCR 791

Government Grants Act, 1895 — Section 3Mysore Land Revenue Code, 1888 — Section 233, 234, 39Mysore Land Revenue Rules, 1960 — Rule 43G, 43J

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High Courts16 Dec 2003Dismissed

K.T. Venkatappa, since deceased by his LRs. and Others Vs The Land Tribunal and Another

Karnataka High Court · (2004) ILR (Kar) 1471 : (2004) 2 KCCR 128 SN

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 4, 5, 6, 9 AKarnataka Land Reforms Act, 1961 — Section 45

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High Courts15 Dec 2003

State Vs Dyavappa and Another

Karnataka High Court · (2004) 2 KarLJ 502 : (2004) 2 KCCR 127 SN

Penal Code, 1860 (IPC) — Section 323, 34

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High Courts15 Dec 2003Dismissed

P. Akkanagamma and Others Vs The State of Karnataka and Others

Karnataka High Court · (2004) 2 KCCR 1030

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High Courts15 Dec 2003Allowed

A.R. Parashuram Rao and Another Vs Kamalamma and Others

Karnataka High Court · (2004) 3 KCCR 1535

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High Courts15 Dec 2003Allowed

Mohamed Kasim Vs First Addl. Sessions Judge and Others

Karnataka High Court · (2004) ILR (Kar) 1672

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 386 (e), 421, 431, 452

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High Courts12 Dec 2003

Jayalakshmi Wine Land Vs State of Karnataka and Others

Karnataka High Court · (2007) 7 VST 593

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High Courts12 Dec 2003

Sri Somanath Kerebail Vs The State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 527 : (2004) 2 KCCR 163 SN

Karnataka Excise Act, 1965 — Section 32, 33, 34, 36, 37

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High Courts12 Dec 2003Allowed

Pepsico India Holdings Pvt. Ltd. Vs Government of Karnataka and Others

Karnataka High Court · (2004) 135 STC 343

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 18, 28 (6), 28 (7)

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High Courts12 Dec 2003

Manjunath and Another Vs Smt. Yellawwa and Others

Karnataka High Court · (2005) ILR (Kar) 1661 : (2004) 2 KCCR 868

Constitution of India, 1950 — Article 226, 227

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High Courts12 Dec 2003Dismissed

The State Vs Peddahanumappa and Others

Karnataka High Court · (2004) CriLJ 2255

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High Courts12 Dec 2003Allowed

A. Bihari and Another Vs State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 2846 : (2004) 3 KCCR 278 SN

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts11 Dec 2003

P. Vittal Bhandary Vs Sathish Naik and Others

Karnataka High Court · (2004) ACJ 1179 : (2004) 2 KCCR 161 SN

Motor Vehicles Act, 1988 — Section 166, 173 (1)

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High Courts11 Dec 2003

Sreedevi Vs Ramesh S. Bagi and Another

Karnataka High Court · (2005) 4 ACC 666

Motor Vehicles Act, 1988 — Section 173 (1)

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