COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 29 of 54

High Courts04 Jul 2003Dismissed

H.M. Anusuyamma Vs The Assistant Commissioner, Chitradurga Sub-Division and Others

Karnataka High Court · (2003) 4 KCCR 2734

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (1) (a)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 43G (6)

High Courts04 Jul 2003Allowed

Smt. Sujaya Ramappa Vs The Assistant Commissioner and Another

Karnataka High Court · (2003) ILR (Kar) 2894

Karnataka Panchayat Raj Act, 1993 — Section 141 (2) (a), 141 (2) (b)

High Courts04 Jul 2003Allowed

Smt. Sujaya Ramappa Vs The Assistant Commissioner, Shimoga Sub-Division and Another

Karnataka High Court · (2003) 5 KarLJ 76 : (2003) 4 KCCR 414 SN

Karnataka Panchayat Raj Act, 1993 — Section 141 (2) (a)

High Courts04 Jul 2003Allowed

Manjunath M. Vs Rajesh P. Shah

Karnataka High Court · (2003) 6 KarLJ 160 : (2003) 4 KCCR 2567

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

High Courts03 Jul 2003Dismissed

Irrigation Engineering Company (India) Pvt. Ltd. and Another Vs The Small Scale Industries Development Bank of India (SIDBI)

Karnataka High Court · (2003) ILR (Kar) 4339

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357 (2), 357 (3), 389

High Courts03 Jul 2003Allowed

Noor Baig Vs Syed Anwer @ Anwer Sab and Others

Karnataka High Court · (2005) ACJ 959 : (2003) ILR (Kar) 3203 : (2003) 5 KarLJ 520

High Courts03 Jul 2003

Brindavan Phosphates Private Ltd. Vs Karnataka State Pollution Control Board and Others

Karnataka High Court · (2003) ILR (Kar) 4080 : (2004) 3 KCCR 340 SN

Environment (Protection) Act, 1986 — Section 5Environment (Protection) Rules, 1986 — Rule 4, 4 (3-a)Karnataka Water Act — Section 33 A

High Courts03 Jul 2003Dismissed

Irrigation Engineering Company (India) Private Limited and Another Vs The Small-Scale Industrial Development Bank of India (SIDBI)

Karnataka High Court · (2003) 6 KarLJ 387 : (2003) 4 KCCR 3130

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357 (2), 357 (3), 389

High Courts03 Jul 2003

Brindavan Phosphates Pvt. Ltd. Vs Karnataka State Pollution Control Board and Others

Karnataka High Court · AIR 2003 Kar 476

Environment (Protection) Act, 1986 — Section 5Environment (Protection) Rules, 1986 — Rule 4

High Courts03 Jul 2003Dismissed

Mr. David Paul Vs Karunakar M. Shetty and Another

Karnataka High Court · (2003) 3 KCCR 2275

Evidence Act, 1872 — Section 116, 40, 41, 42, 44Karnataka Rent Act, 1999 — Section 43Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)

High Courts03 Jul 2003

Noor Baig Vs Syed Anwer and Others

Karnataka High Court · (2005) 3 ACC 581 : (2003) 4 KCCR 211 SN

High Courts02 Jul 2003Dismissed

Commissioner of Income Tax and Another Vs Satish Chandra Hegde Family Trust

Karnataka High Court · (2005) 276 ITR 208

Income Tax Act, 1961 — Section 260 A, 43 B

High Courts02 Jul 2003Dismissed

Ummanna Urf Umapathi and Others Vs M.R. Naveen Shankar and Another

Karnataka High Court · (2005) ACJ 1793 : (2003) 3 KCCR 185 SN

Motor Vehicles Act, 1988 — Section 163 A, 166

High Courts02 Jul 2003Allowed

State of Karnataka Vs Babu @ Netaji Chougale and Another

Karnataka High Court · (2003) 3 KCCR 2419

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 34, 506

High Courts02 Jul 2003Dismissed

State of Karnataka Vs Daya @ Dayananda and Others

Karnataka High Court · (2003) 6 CriminalCC 555

High Courts01 Jul 2003Dismissed

State of Karnataka Vs Narasanna

Karnataka High Court · (2004) CriLJ 1973 : (2003) 4 KCCR 326 SN

Penal Code, 1860 (IPC) — Section 302, 304

High Courts01 Jul 2003Allowed

Smt. Chikkamma and Others Vs Smt. Laxmi Shedthi and Another

Karnataka High Court · (2003) 3 KCCR 2273

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5 (2)Karnataka Land Reforms Act, 1961 — Section 26

High Courts01 Jul 2003Allowed

Ramappa Hanumappa Naganoor and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 3498 : (2003) 3 KCCR 2286

Karnataka Co-operative Societies Act, 1959 — Section 108

High Courts01 Jul 2003Allowed

Mallappa and Others Vs The Assistant Registrar of Co-op. Societies and Others

Karnataka High Court · (2003) ILR (Kar) 2976 : (2003) 3 KCCR 184 SN

Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 — Section 12

High Courts30 Jun 2003Dismissed

Thimmappa and Another Vs State of Karnataka and Others

Karnataka High Court · (2003) 6 KarLJ 5 : (2003) 3 KCCR 2247

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 39, 4 (1), 42, 5 A, 6