High Courts11 Aug 2003
State Vs Mahaboob Pasha and Others
Karnataka High Court · (2004) 1 KarLJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 401 (3)Penal Code, 1860 (IPC) — Section 324, 34
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 22 of 54
High Courts11 Aug 2003Allowed
Prasad Technology Park Private Limited Vs The Sub-Registrar and Others
Karnataka High Court · (2003) 4 KCCR 3150
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Companies Act, 1956 — Section 11 (6), 21, 23
High Courts11 Aug 2003Dismissed
Murugan and Others Vs Dept. of Housing and Urban Development and Others
Karnataka High Court · AIR 2004 Kar 171 : (2004) 1 KCCR 63 SN
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 3Railways Act, 1989 — Section 147 (2)
High Courts08 Aug 2003Allowed
Yashoda Vs The Director, Karnataka Government Insurance Department and Another
Karnataka High Court · (2005) ACJ 122 : (2003) ILR (Kar) 4582 : (2003) 4 KCCR 336 SN
Constitution of India, 1950 — Article 226Karnataka Government Servants (Compulsory Life Insurance) Rules, 1958 — Rule 6
High Courts08 Aug 2003Dismissed
Ninge Gowda Vs The Sub-Divisional Officer, Pandavapura Sub-Division and Others
Karnataka High Court · (2003) 5 KarLJ 372 : (2003) 4 KCCR 230 SN
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2)
High Courts08 Aug 2003Allowed
S. Venkatashamappa Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4496 : (2004) 1 KarLJ 239 : (2004) 3 KCCR 341 SN
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 29, 30Land Acquisition Act, 1894 — Section 11
High Courts07 Aug 2003
Income Tax Officer Vs Karnataka Central Co-operative Bank Ltd.
Karnataka High Court · (2004) 186 CTR 737 : (2004) 266 ITR 635
Income Tax Act, 1961 — Section 260 A, 80 P (2) (a) (i)
High Courts07 Aug 2003
State of Karnataka and Others Vs Basavaraj Guddappa Maliger
Karnataka High Court · (2003) CriLJ 4252 : (2003) ILR (Kar) 3589 : (2003) 4 KCCR 2805
Karnataka Lokayukta Act, 1984 — Section 10, 15Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 17, 19
High Courts07 Aug 2003Dismissed
Doddappa S. Kalaginamani Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3846 : (2003) 4 KCCR 2721
Karnataka Town and Country Planning Act, 1961 — Section 4 C, 4 D (2)
High Courts07 Aug 2003
State of Karnataka and Others Vs K. Srinivasulu and Others
Karnataka High Court · (2003) ILR (Kar) 4400 : (2003) 4 KCCR 335 SN
General Recruitment Rules, 2006 — Rule 2 (1) (i), 9 (1)
High Courts07 Aug 2003
M.N. Rajan and Others Vs Konnali Khalid Haji and Another
Karnataka High Court · (2004) 3 ACC 273 : (2004) ACJ 484 : (2004) ILR (Kar) 3731 : (2003) 4 KCCR 229 SN
Motor Vehicles Act, 1988 — Section 165, 173 (1)
High Courts07 Aug 2003Allowed
Madura Coats Ltd. Vs The Labour Officer and Inspector and Another
Karnataka High Court · (2003) ILR (Kar) 4273 : (2004) 3 KarLJ 175
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 11, 3, 3 (1), 6 (1)
High Courts07 Aug 2003Allowed
Marinayaka Vs Syed Badruddin and Others
Karnataka High Court · (2003) ILR (Kar) 3690 : (2003) 4 KCCR 2801
Karnataka Land Reforms Act, 1961 — Section 45
High Courts07 Aug 2003Dismissed
State of Karnataka Vs S.B. Lokesh and Others
Karnataka High Court · (2004) 1 KCCR 325
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts06 Aug 2003Allowed
Friends Association Vs The Registrar of Societies
Karnataka High Court · (2004) 1 KCCR 321
Karnataka Societies Registration Act, 1960 — Section 13, 27
High Courts06 Aug 2003
Smt. Devamma Vs Registrar of Births and Deaths
Karnataka High Court · AIR 2004 Kar 221 : (2003) ILR (Kar) 4787 : (2003) 4 KCCR 3145
Registration of Births and Deaths Act, 1969 — Section 10, 13 (3), 31, 8Registration of Births and Deaths Rules, 1970 — Rule 7
High Courts06 Aug 2003Dismissed
S.M. Rao and Others Vs The Deputy Commissioner and District Magistrate and Others
Karnataka High Court · (2003) ILR (Kar) 4678
Electricity (Supply) Act, 1948 — Section 28Electricity Act, 2003 — Section 51Karnataka Town and Country Planning Act, 1961 — Section 2 (1) (C), 76 M
High Courts06 Aug 2003Allowed
Yashodamma G. and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3414
Karnataka Municipalities Act, 1964 — Section 11 (1), 11 (1) (b), 2 (14), 2 (4), 2 (6)
High Courts06 Aug 2003Allowed
Smt. Yashodamma G. Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 346 : (2004) 3 KCCR 328 SN
Karnataka Municipalities Act, 1964 — Section 11, 11 (1), 11 (1) (b), 2 (6), 42
High Courts06 Aug 2003Dismissed
V.S. Richards Vs The State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 3582 : (2004) 1 KarLJ 98 : (2003) 4 KCCR 2796
Karnataka Government Servants (Seniority) Rules, 1957 — Rule 5 (1), 5 (2), 6A