High Courts23 Jul 2003Allowed
Chikkaboraiah Vs State of Karnataka and Others
Karnataka High Court · (2003) 6 KarLJ 26 : (2003) 3 KCCR 2183
Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 19 (1), 27, 36
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 26 of 54
High Courts23 Jul 2003Allowed
L. Puttaiah and Others Vs Annaiapa (Dead by his LRs.) and Others
Karnataka High Court · (2004) 1 CivCC 61 : (2003) ILR (Kar) 3437
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts23 Jul 2003Allowed
L. Puttaiah and Others Vs Annaiappa (Deceased) by L.Rs and Others
Karnataka High Court · (2003) 5 KarLJ 211
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts22 Jul 2003Allowed
Robert D''Mello Vs Henry D''Mello and Another
Karnataka High Court · (2003) 3 CivCC 396 : (2003) 4 KCCR 2738
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5Evidence Act, 1872 — Section 114, 68, 71Karnataka Land Revenue Act, 1964 — Section 87 (3)
High Courts22 Jul 2003Dismissed
Vijayendra Shenoy Vs South Canara District Central Co-op. Bank Ltd. and Another
Karnataka High Court · AIR 2003 Kar 484 : (2005) 1 BC 74 : (2003) 4 KCCR 216 SN
Constitution of India, 1950 — Article 14, 19, 21
High Courts22 Jul 2003Dismissed
The Divisional Controller, B.T.S. Division, KSRTC Vs Smt. Vidya Shindhe and Another
Karnataka High Court · (2003) ILR (Kar) 4269 : (2003) 4 KCCR 3042
High Courts22 Jul 2003Dismissed
The Divisional Controller, B.T.S. Division, Karnataka State Road Transport Corporation Vs Vidya Shindhe and Another
Karnataka High Court · (2004) 1 ACC 132 : (2005) ACJ 69 : (2003) 6 KarLJ 359 : (2004) 2 RCR(Civil) 289
High Courts22 Jul 2003
The Commissioner Vs Shrishail and Others
Karnataka High Court · AIR 2004 Kar 75 : (2004) 1 CivCC 78 : (2003) ILR (Kar) 3329 : (2003) 6 KarLJ 279 : (2003) 4 KCCR 2762 : (2004) 2 RCR(Civil) 245
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 100, 115Limitation Act, 1963 — Section 5
High Courts22 Jul 2003
Venkatachalaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3985 : (2003) 6 KarLJ 261 : (2004) 2 RCR(Criminal) 917
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438 (2), 439
High Courts22 Jul 2003Allowed
Robert D'' Mello Vs Henry D''Mello and Another
Karnataka High Court · AIR 2004 Kar 78 : (2003) ILR (Kar) 3153 : (2003) 5 KarLJ 232
Evidence Act, 1872 — Section 68, 71
High Courts22 Jul 2003Allowed
Smt. Rosaline Theresa Fernandes Vs Sri. P.N. Appanna
Karnataka High Court · (2003) 4 KCCR 2757
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)
High Courts21 Jul 2003
Rajashekar Banavase Vs State of Karnataka and Another
Karnataka High Court · AIR 2003 Kar 506 : (2004) 1 KarLJ 590 : (2003) 4 KCCR 2621
Karnataka Minor Mineral Concession Rules, 1994 — Rule 27, 30
High Courts21 Jul 2003
North West Karnataka Road Transport Corporation Vs Hanmant Beerappa Kuribalappa
Karnataka High Court · (2004) 1 ACC 542 : (2005) ACJ 1372 : (2003) ILR (Kar) 3476 : (2003) 4 KCCR 365 SN
Motor Vehicles Act, 1988 — Section 166
High Courts18 Jul 2003Allowed
Hotel Bangalore International Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4295
Constitution of India, 1950 — Article 14, 19 (1) (g), 47Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 14Karnataka Excise Act, 1965 — Section 32, 36, 43, 45, 71
High Courts18 Jul 2003Allowed
Dr. Riaz Ahmad Sheriff Vs The University of Agricultural Sciences and Others
Karnataka High Court · (2003) ILR (Kar) 3653 : (2004) 3 KarLJ 165 : (2003) 4 KCCR 248 SN
University of Agricultural Sciences Act, 1963 — Section 7 (5)
High Courts18 Jul 2003Allowed
Mahabala Vs Satyanarayana and Others
Karnataka High Court · (2004) ACJ 850 : (2004) ILR (Kar) 375 : (2003) 4 KCCR 2602
Motor Vehicles Act, 1988 — Section 149 (2)
High Courts18 Jul 2003Allowed
Mehboob Sab and Others Vs The Special Land Acquisition Officer
Karnataka High Court · (2003) ILR (Kar) 3120 : (2003) 6 KarLJ 41 : (2004) 3 KCCR 327 SN
Land Acquisition Act, 1894 — Section 28 A, 28 A (2), 34
High Courts18 Jul 2003Allowed
K. Ravindra Mallya Vs The State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 3128 : (2004) 1 KarLJ 561 : (2003) 4 KCCR 2920
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Karnataka Excise Act, 1965 — Section 32, 34, 43 (3)
High Courts18 Jul 2003Allowed
Smt. Girija Vs K. Vinay
Karnataka High Court · (2003) 5 KarLJ 123
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jul 2003
Shiva Rama Upadyaya Vs Raja Satyanarayana Setty
Karnataka High Court · (2003) ILR (Kar) 4815
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Rent Control Act, 1961 — Section 21 (1) (j)