CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 25 of 54

High Courts25 Jul 2003Allowed

M. Ramachandra Reddy Vs H. Puttaswamy and Another

Karnataka High Court · (2005) 126 CompCas 801 : (2003) ILR (Kar) 4193 : (2004) 1 KarLJ 487 : (2003) 4 KCCR 255 SN : (2004) 50 SCL 372

Companies Act, 1956 — Section 448, 524Company Court Rules, 1959 — Rule 9Provincial Insolvency Act, 1920 — Section 57
Read judgment
High Courts25 Jul 2003

Shanthakumar Vs The Deputy Commissioner and Others

Karnataka High Court · (2004) ILR (Kar) 4006 : (2004) 4 KCCR 474 SN

Karnataka Land Grant Rules, 1969 — Rule 43 (8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2), 5
Read judgment
High Courts23 Jul 2003Dismissed

Gopal Shetty M. Vs Syndicate Bank

Karnataka High Court · (2004) 2 LLJ 91

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14 (2)Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17Syndicate Bank Officers Employees (Conduct) Regulations, 1976 — Regulation 24, 3 (1)
Read judgment