COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 20 of 54

High Courts21 Aug 2003Dismissed

Widia (India) Limited and Others Vs The State of Karnataka and Others

Karnataka High Court · (2003) 08 KAR CK 0062

Constitution of India, 1950 — Article 226, 301, 304, 304 (a), 340 (b)Karnataka Industrial Area Development Act, 1966 — Section 3

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High Courts21 Aug 2003Dismissed

Dr. Rohit Dandekar Vs Dr. Raj Kavitha

Karnataka High Court · AIR 2003 Kar 511 : (2004) 1 DMC 216

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 26

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High Courts21 Aug 2003Dismissed

Smt. Yashoda Bai Vs Smt. Lakshmamma

Karnataka High Court · (2003) ILR (Kar) 3871 : (2003) 4 KCCR 342 SN

Karnataka Rent Act, 1999 — Section 27, 27 (2) (r), 3 (e)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts20 Aug 2003Dismissed

State of Karnataka Vs Narayanappa

Karnataka High Court · (2003) 4 KCCR 3196

Penal Code, 1860 (IPC) — Section 326

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High Courts20 Aug 2003Dismissed

Abdul Khader Vs Union of India (UOI)

Karnataka High Court · (2004) 92 ECC 252 : (2003) ECR 137 : (2003) 157 ELT 517 : (2003) 4 KCCR 268 SN

Customs Act, 1962 — Section 34Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B

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High Courts20 Aug 2003Allowed

Larsen and Toubro Ltd. Vs Joint Commissioner of Commercial Taxes (Appeals) and Another

Karnataka High Court · (2004) 138 STC 317

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High Courts20 Aug 2003Allowed

V. Ramakrishna and Another Vs State of Karnataka and Others

Karnataka High Court · (2003) 5 KarLJ 417 : (2003) 4 KCCR 2952

Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 78

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High Courts20 Aug 2003Allowed

Smt. Shrimanti and Others Vs Sri. Krishna Deva Madiwal and Others

Karnataka High Court · (2004) 3 KCCR 1827

Motor Vehicles Act, 1988 — Section 118, 149, 173 (1)Road Regulations, 1989 — Regulation 23, 24

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High Courts19 Aug 2003Dismissed

Smt. Khathijabi Vs St. Joseph''s Church

Karnataka High Court · (2003) ILR (Kar) 4506

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 106, 111

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High Courts19 Aug 2003

The Land Acquisition Officer and Assistant Commissioner Vs Fredrick Noronha (Deceased) by L.Rs and Others

Karnataka High Court · (2004) 3 KarLJ 388 : (2003) 4 KCCR 341 SN

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 10, 10 (2), 18, 23, 4 (1)

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High Courts19 Aug 2003

A.J. Shetty and Co. (P) Ltd. Vs The Commissioner of Commercial Taxes in Karnataka and Another

Karnataka High Court · (2003) ILR (Kar) 4544 : (2004) 3 KCCR 335 SN : (2006) 143 STC 255

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High Courts19 Aug 2003Allowed

Smt. Damawwa Vs The Chairman, Land Tribunal and Another

Karnataka High Court · (2003) 6 KarLJ 233 : (2003) 4 KCCR 2814

Karnataka Land Reforms (Amendment) Act, 1978 — Section 1Karnataka Land Reforms Act, 1961 — Section 121 A, 45, 48 A (1)

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High Courts19 Aug 2003Dismissed

Khaza Munsoor Ahmed Khan and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 4026 : (2003) 6 KarLJ 145 : (2003) 4 KCCR 3193

Karnataka Urban Development Authorities Act, 1987 — Section 17, 18, 19, 36Land Acquisition Act, 1894 — Section 4, 5 A, 6

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High Courts19 Aug 2003Dismissed

Mrs. Khathijabi Vs St. Joseph''s Church

Karnataka High Court · (2003) 6 KarLJ 229 : (2004) 1 KCCR 27

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 106, 111

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High Courts19 Aug 2003Dismissed

Quiet Corner India Vs Hameedulla Khan and Another

Karnataka High Court · (2003) 4 KCCR 2947

Karnataka Rent Act, 1999 — Section 21 (1) (p), 27 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (a)

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High Courts18 Aug 2003Allowed

Mallappa Vs Srinivasa Rao (Dead) by L.Rs

Karnataka High Court · AIR 2004 Kar 31 : (2003) 3 CivCC 602 : (2003) 5 KarLJ 517 : (2003) 4 KCCR 3158

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High Courts18 Aug 2003Allowed

Abdul Munaf Choudhari Vs State of Karnataka and Others

Karnataka High Court · (2003) CriLJ 4757 : (2003) ILR (Kar) 4087 : (2003) 4 KCCR 306 SN

Arms Act, 1959 — Section 3, 4Penal Code, 1860 (IPC) — Section 399, 401, 402

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High Courts14 Aug 2003Allowed

Bhimavva and Others Vs Shankar @ Adya and Others

Karnataka High Court · (2003) 4 KCCR 2654 : (2004) 2 RCR(Civil) 300

Motor Vehicles Act, 1988 — Section 146, 147, 147 (1), 147 (2)

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High Courts14 Aug 2003

Smt. Reena Janardhana Vs State of Karnataka and Others

Karnataka High Court · (2004) 3 KarLJ 493 : (2003) 4 KCCR 233 SN

Karnataka Municipal Corporations Act, 1976 — Section 32, 33, 38Representation of the Peoples Act, 1951 — Section 83 (1) (a)

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High Courts14 Aug 2003Dismissed

Jugraj Sethia Vs M. Ramaiah (Deceased) by L.Rs and Another

Karnataka High Court · AIR 2003 Kar 517 : (2003) 5 KarLJ 394 : (2003) 4 KCCR 2942

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 151, 153Limitation Act, 1963 — Section 5Small Causes Courts Act, 1882 — Section 18

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