High Courts05 Aug 2003Dismissed
Life Insurance Corporation of India Vs K. Rama Iyer and Another
Karnataka High Court · (2004) 3 ACC 380 : (2004) ACJ 591 : (2004) ILR (Kar) 249 : (2004) 1 KarLJ 216
Contract Act, 1872 — Section 182
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 23 of 54
High Courts05 Aug 2003Dismissed
M.C. Cherian (Dead) by L.Rs Vs Mahant P. Krishnananda Giri Goswamy and Others
Karnataka High Court · (2004) 1 KarLJ 125 : (2003) 4 KCCR 332 SN
Karnataka Land Reforms Act, 1961 — Section 121 A, 132, 133, 2 (A) (3), 48 A (1)
High Courts05 Aug 2003
Balakrishna and Others Vs State
Karnataka High Court · (2003) ILR (Kar) 4548 : (2003) 4 KCCR 2522
Essential Commodities Act, 1955 — Section 3, 7Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42
High Courts05 Aug 2003Allowed
K. Indukumar Vs G.M. Ravindra and Others
Karnataka High Court · (2003) ILR (Kar) 3796 : (2003) 5 KarLJ 6 : (2003) 4 KCCR 2650
High Courts05 Aug 2003Allowed
Centre for Development of Telematics (An Autonomous Body of the Government of India, Ministry of Communications) Vs D. Suresh and Others
Karnataka High Court · (2003) 3 LLJ 755
Industrial Disputes Act, 1947 — Section 11 A, 2 (oo), 25 FPayment of Bonus Act, 1965 — Section 3
High Courts05 Aug 2003
Centre for Development of Telematcs Vs D. Suresh and Others
Karnataka High Court · (2003) ILR (Kar) 3949 : (2003) 4 KCCR 303 SN
Industrial Disputes Act, 1947 — Section 2 (oo) (bb), 25 F
High Courts04 Aug 2003Dismissed
S. Seetharama Rao Vs The Secretary and Others
Karnataka High Court · (2004) ILR (Kar) 2181 : (2003) 4 KCCR 302 SN
Karnataka Co-operative Societies Act, 1959 — Section 111, 69
High Courts04 Aug 2003Dismissed
S.A. Mukund Vs Sri Ganapathi Urban Co-operative Bank Limited and Another
Karnataka High Court · (2004) 4 BC 595 : (2004) 121 CompCas 447 : (2003) 6 KarLJ 60 : (2003) 4 KCCR 256 SN
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts04 Aug 2003Dismissed
State of Karnataka Vs Ramachandra Bhimrao Bhamane
Karnataka High Court · (2004) CriLJ 330 : (2003) 4 KCCR 3047 : (2004) 1 RCR(Criminal) 410
Constitution of India, 1950 — Article 20, 21Penal Code, 1860 (IPC) — Section 326, 504
High Courts04 Aug 2003Allowed
V. Narayanaswamy and Another Vs State of Karnataka and Others
Karnataka High Court · (2004) 1 KCCR 504
Karnataka Societies Registration Act, 1960 — Section 15, 25, 27 A, 27 A (1) (c)
High Courts04 Aug 2003Allowed
State Vs Abdul Kareem Telgi @ Kareem Lala
Karnataka High Court · (2003) ILR (Kar) 3702
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2), 482Penal Code, 1860 (IPC) — Section 255, 256, 257, 258, 260
High Courts01 Aug 2003Allowed
Kanthamma @ Kadiramma Vs Chikka Nasarappa by L.Rs.
Karnataka High Court · (2003) 4 KCCR 2937
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15
High Courts01 Aug 2003Dismissed
Smt. Radhabai Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 293 : (2003) 4 KCCR 3141
Karnataka Forest Manual — Section 13 (C) (v), 131 (C)
High Courts01 Aug 2003Allowed
Radhika Video Centre and Others Vs The District Magistrate and Another
Karnataka High Court · (2003) 5 KarLJ 354 : (2003) 4 KCCR 331 SN
Karnataka Cinemas (Regulation) Act, 1964 — Section 2 (1)
High Courts01 Aug 2003Allowed
Smt. Parvathamma Vs Sri. K.B. Jayadevappa
Karnataka High Court · (2004) 1 KCCR 16
Evidence Act, 1872 — Section 101, 104, 112
High Courts01 Aug 2003
D.C. Ramesh and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 480 : (2003) 5 KarLJ 291 : (2003) 4 KCCR 2790
Karnataka Land Revenue Act, 1964 — Section 71, 72Karnataka Land Revenue Rules, 1966 — Rule 97
High Courts01 Aug 2003Dismissed
Flora International Limited and Another Vs The Registrar of Companies
Karnataka High Court · (2005) 124 CompCas 520 : (2003) 5 KarLJ 537 : (2003) 4 KCCR 228 SN
Companies Act, 1956 — Section 159, 162, 611 (2)
High Courts01 Aug 2003
Smt. Kanthamma @ Kadiramma and Others Vs Chikkanasarappa since deceased, by his LRs. and Others
Karnataka High Court · (2003) ILR (Kar) 3714
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15
High Courts31 Jul 2003Dismissed
Montu Dalmeda Vs Poul Dalmeda
Karnataka High Court · (2003) 4 KCCR 2642
Karnataka Land Reforms Act, 1961 — Section 125 (3), 132, 133, 77 (1), 77 A
High Courts31 Jul 2003Dismissed
State of Karnataka Vs Nagamma and Others
Karnataka High Court · (2003) 4 KCCR 3138