COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 21 of 54

High Courts14 Aug 2003Dismissed

Vidyavardhaka Sangha Vs State of Karnataka and Others

Karnataka High Court · (2003) 5 KarLJ 493 : (2005) 3 KCCR 2017

Karnataka Education Act, 1983 — Section 2 (6), 3 (1), 3 (1) (2) (j)Karnataka Educational Institutions (Classification, and Prescription of Curricula, etc.) Rules, 1995 — Rule 12, 14, 15

Read judgment

High Courts14 Aug 2003Allowed

M.S. Saini Vs The Secretary, Department of Home and Others

Karnataka High Court · (2004) CriLJ 553 : (2004) ILR (Kar) 143 : (2004) 1 KCCR 24 : (2004) 2 RCR(Criminal) 909

Criminal Procedure Code, 1973 (CrPC) — Section 154

Read judgment

High Courts14 Aug 2003Dismissed

Jugraj Sethia Vs M. Ramaiah and Others

Karnataka High Court · (2003) 3 CivCC 468 : (2003) ILR (Kar) 3739

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

Read judgment

High Courts14 Aug 2003

Smt. Bhimavva and Others Vs Shankar @ Adya and Others

Karnataka High Court · (2003) ACJ 1829 : AIR 2004 Kar 58 : (2003) ILR (Kar) 3538 : (2004) 2 KarLJ 166

Motor Vehicles Act, 1988 — Section 146, 147, 147 (1) (b) (ii), 167, 94

Read judgment

High Courts14 Aug 2003

Bhimavva and Others Vs Shankar alias Adya and Others

Karnataka High Court · (2004) 2 KCCR 119 SN : (2004) 2 LLJ 235

Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (1) (b) (ii), 147 (2), 167

Read judgment

High Courts13 Aug 2003Dismissed

Basawanappa (deceased) by L.Rs. Vs Nana Rao Prakash and Others

Karnataka High Court · (2004) 2 KCCR 705

Evidence Act, 1872 — Section 92Hindu Minority and Guardianship Act, 1956 — Section 8, 8 (1), 8 (4)

Read judgment

High Courts13 Aug 2003Allowed

D.P. Mehta, Managing Director, Mangalore Chemicals and Fertilizers Limited and Another Vs State of Karnataka

Karnataka High Court · (2003) ILR (Kar) 4798 : (2004) 1 KarLJ 599 : (2004) 2 RCR(Criminal) 634

Criminal Procedure Code, 1973 (CrPC) — Section 321, 482

Read judgment

High Courts13 Aug 2003

H. Ramakrishna Vs Deputy Commissioner and Others

Karnataka High Court · (2003) 5 KarLJ 386 : (2003) 4 KCCR 2938

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 12, 15

Read judgment

High Courts13 Aug 2003Allowed

Dr. D. Hemachandra Sagar and Another Vs D. Prithviraj and Another

Karnataka High Court · AIR 2004 Kar 33 : (2004) 4 KCCR 2172

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 6

Read judgment

High Courts13 Aug 2003Allowed

Smt. K. Lakshmamma Vs T.M. Rangappa and Others

Karnataka High Court · (2003) ILR (Kar) 5072 : (2003) 4 KCCR 338 SN

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18

Read judgment

High Courts13 Aug 2003Allowed

Tractors and Farm Equipment Ltd., Karnataka Operations Vs State of Karnataka and Another

Karnataka High Court · (2003) 3 LLJ 760

Constitution of India, 1950 — Article 14, 19 (1) (g)Contract Labour (Regulation and Abolition) Act, 1970 — Section 10 (1), 10 (2)

Read judgment

High Courts13 Aug 2003Dismissed

The State Vs Manappa and Others

Karnataka High Court · (2003) ILR (Kar) 4663 : (2003) 4 KCCR 3157

Read judgment

High Courts13 Aug 2003Dismissed

D. Krishnamurthy Vs Devatha Saree Sadan and Others

Karnataka High Court · (2003) 4 KCCR 3155

Read judgment

High Courts12 Aug 2003Dismissed

The Karnataka Bank Ltd. Vs Union of India (UOI) and Another

Karnataka High Court · (2003) 185 CTR 15

Constitution of India, 1950 — Article 14, 366, 366 (29)Income Tax Act, 1961 — Section 26 C

Read judgment

High Courts12 Aug 2003Allowed

M.G. Umamahesh and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 5 KarLJ 360 : (2003) 4 KCCR 231 SN

Read judgment

High Courts12 Aug 2003Dismissed

The Karnataka Bank Limited Vs Union of India (UOI) and Another

Karnataka High Court · (2003) ILR (Kar) 4003 : (2004) 1 KarLJ 466

Constitution of India, 1950 — Article 14, 246, 246 (1), 248

Read judgment

High Courts12 Aug 2003Dismissed

Vijaya Bank Vs Smt. T.D. Jayamma and Another

Karnataka High Court · (2003) 4 KCCR 304 SN : (2004) 1 LLJ 706

Constitution of India, 1950 — Article 226

Read judgment

High Courts12 Aug 2003

Karnataka Bank Ltd. Vs Union of India

Karnataka High Court · (2004) 3 KCCR 321 SN : (2003) 132 TAXMAN 607

Constitution of India, 1950 — Article 14Interest Tax Act, 1974 — Section 2 (5A)

Read judgment

High Courts12 Aug 2003Allowed

M.G. Umamahesh and Others Vs The State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 3672

Read judgment

High Courts11 Aug 2003Allowed

Tippanna Vs Ghanashyam

Karnataka High Court · AIR 2004 Kar 446 : (2003) ILR (Kar) 4764 : (2003) 4 KCCR 3050

Karnataka Civil Practice Rules, 1967 — Rule 54

Read judgment