COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 24 of 54

High Courts31 Jul 2003Allowed

Hanumanthappa Vs S.B. Mastamaradi

Karnataka High Court · (2003) CriLJ 4359 : (2004) ILR (Kar) 152 : (2003) 5 KarLJ 277 : (2004) 3 KCCR 342 SN

Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 397Karnataka Police Act, 1963 — Section 170

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High Courts31 Jul 2003

Yellappa by his LRs Vs Smt. Yashodabai

Karnataka High Court · AIR 2004 Kar 388 : (2004) 3 BC 204 : (2003) ILR (Kar) 3881 : (2003) 4 KCCR 2648

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14A

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High Courts30 Jul 2003Allowed

Hindustan Cement Products Vs The District Registrar for Detection of Undervaluation of Stamps

Karnataka High Court · (2003) 4 KCCR 2930

Karnataka Stamp Act, 1957 — Section 45 ARegistration Act, 1908 — Section 78

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High Courts30 Jul 2003Dismissed

Karnataka State Road Transport Corporation Vs Sri. Lakkappa Hiremanappa Lamani and Others

Karnataka High Court · (2003) 4 KCCR 2785

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High Courts30 Jul 2003Allowed

Smt. Suguna Rajkumar Vs R. Rajmal and Another

Karnataka High Court · (2005) ILR (Kar) 1583 : (2004) 2 KCCR 191 SN

Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 114 ALand Acquisition Act, 1894 — Section 5 A

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High Courts30 Jul 2003

Advocate General, High Court of Karnataka Vs Chidambara and Another

Karnataka High Court · (2004) CriLJ 493 : (2003) ILR (Kar) 3631 : (2003) 4 KCCR 2625

Contempt of Courts Act, 1971 — Section 2 (c)Criminal Procedure Code, 1973 (CrPC) — Section 340 (3) (b), 428Penal Code, 1860 (IPC) — Section 193

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High Courts30 Jul 2003Allowed

Golden Colour Lab and Studio and Others Vs The Commissioner of Commercial Taxes and Others

Karnataka High Court · (2003) ILR (Kar) 4883 : (2003) 134 STC 570

Constitution of India, 1950 — Article 141, 366 (29A)Karnataka Sales Tax Act, 1957 — Section 5 (3-C), 5 B

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High Courts30 Jul 2003

Karnataka State Road Transport Corporation, Central Office Vs Lakkappa Hiremanappa Lamani and Others

Karnataka High Court · (2004) 2 ACC 275 : (2005) ACJ 1981 : (2003) 5 KarLJ 427

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High Courts30 Jul 2003

B.S. Parashivaiah (Dead) by L.Rs Vs State of Karnataka and Others

Karnataka High Court · (2003) 5 KarLJ 503

Karnataka Land Reforms Rules, 1974 — Rule 17 (6)

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High Courts30 Jul 2003

Barakur Laxman Setty Vs The Divisional Traffic Officer, N.W.K.R.T.C. and Others

Karnataka High Court · (2004) ILR (Kar) 1317 : (2003) 4 KCCR 2932

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10

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High Courts29 Jul 2003Dismissed

Seshadri Iyengar (Deceased) by L.Rs Vs P.V. Ramadas

Karnataka High Court · (2004) 3 KarLJ 451 : (2003) 4 KCCR 223 SN

Karnataka Rent Control Act, 1961 — Section 19, 21 (1)

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High Courts29 Jul 2003

Sri Yamanappa Sangappa Hulageri and Others Vs Kallappa Salabappa Ganganagoudar and Others

Karnataka High Court · (2003) ILR (Kar) 4875 : (2003) 4 KCCR 330 SN

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204 (2), 482

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High Courts29 Jul 2003Dismissed

Ramakrishna Theatre Limited Vs General Investments and Commercial Corporation Limited

Karnataka High Court · AIR 2003 Kar 502 : (2004) 1 ARBLR 430 : (2003) ILR (Kar) 3463 : (2004) 1 KarLJ 611 : (2003) 4 KCCR 2780

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts28 Jul 2003Allowed

Vikrant Transport Co. Vs Commercial Tax Officer (INT-I)

Karnataka High Court · (2006) 146 STC 76

Karnataka Sales Tax Act, 1957 — Section 28 A (4)

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High Courts28 Jul 2003Dismissed

Karnataka State Road Transport Corporation and Another Vs M. Keshava Raju

Karnataka High Court · AIR 2004 Kar 109 : (2004) 1 ARBLR 507 : (2003) 4 KCCR 301 SN

Arbitration and Conciliation Act, 1996 — Section 16, 16 (2), 34, 37 (1) (b), 4

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High Courts28 Jul 2003Dismissed

Basappa @ Basavaraj Vs The State, Gandhi Chowk Police

Karnataka High Court · (2004) 1 ALT(Cri) 327 : (2003) ILR (Kar) 3243 : (2003) 6 KarLJ 64 : (2003) 4 KCCR 222 SN

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 109, 114, 120 B, 147, 148

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High Courts28 Jul 2003Allowed

Y.M. Nagaraja Herekerehally Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 1047 : (2003) 5 KarLJ 216 : (2003) 4 KCCR 221 SN

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

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High Courts28 Jul 2003Allowed

Smt. Narasamma Vs The Karnataka Industrial Area Development Board and Others

Karnataka High Court · (2003) 6 KarLJ 299 : (2003) 4 KCCR 2926

Land Acquisition Act, 1894 — Section 18, 3 (c), 30, 31Specific Relief Act, 1963 — Section 21

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High Courts28 Jul 2003Allowed

Abdulaziz Mohammad Isaq Kothiwale (since deceased by L.R''s.) Vs Ismailbeg Kashimbeg Miraz and Another

Karnataka High Court · AIR 2004 Kar 211

Limitation Act, 1963 — Section 15 (1)

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High Courts28 Jul 2003

Kenchappa and Another Vs V. Jayalakshmamma and Others

Karnataka High Court · (2005) ACJ 290 : (2003) 4 KCCR 220 SN

Motor Vehicles Act, 1988 — Section 147

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