High Courts11 Dec 2003
Kumari Sreedevi Vs Ramesh S. Bagi and Others
Karnataka High Court · (2004) 2 ACC 415 : (2004) ACJ 1363 : (2004) 2 KarLJ 202 : (2004) 2 KCCR 162 SN
Motor Vehicles Act, 1988 — Section 173 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 3 of 54
High Courts11 Dec 2003
Smt. Bhimavva and Others Vs Shankar @ Adya and Others
Karnataka High Court · (2005) ACJ 301 : (2004) ILR (Kar) 3562
Motor Vehicles Act, 1988 — Section 147, 2 (18)Workmens Compensation Act, 1923 — Section 4
High Courts11 Dec 2003
DHL Worldwide Express (I) Pvt. Ltd. Vs Airfreight Employees Union and Another
Karnataka High Court · (2004) 101 FLR 399 : (2004) ILR (Kar) 1307 : (2004) 2 KCCR 783
Industrial Disputes Act, 1947 — Section 33 (4)Karnataka Industrial Disputes Rules, 1957 — Rule 62
High Courts11 Dec 2003Dismissed
Ramasita Finance and Investments Private Limited Vs Smt. Meenakshi Nagappa Halamanavar
Karnataka High Court · (2004) 3 BC 72 : (2004) CriLJ 1029 : (2004) ILR (Kar) 421 : (2004) 2 KarLJ 279 : (2004) 2 KCCR 126 SN
Companies Act, 1956 — Section 291, 292Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts10 Dec 2003Dismissed
Smt. Indira Gandhi Primary Education Society, CKR Teachers Training College Vs Southern Regional Committee, National Council for Teacher Education and Another
Karnataka High Court · (2004) 3 KarLJ 482 : (2004) 2 KCCR 160 SN
Constitution of India, 1950 — Article 226, 227National Council for Teachers Education Act, 1993 — Section 14
High Courts10 Dec 2003Dismissed
Smt. Susheela Devi and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1214 : (2004) 1 KCCR 46 SN
Land Acquisition Act, 1894 — Section 17
High Courts10 Dec 2003Dismissed
Union of India (UOI) and Others Vs Mysore Paper Mills Ltd. and Another
Karnataka High Court · (2004) 2 ACC 6 : (2005) ACJ 2002 : (2004) ILR (Kar) 1608 : (2004) 2 KCCR 118 SN : (2004) 3 RCR(Civil) 347
Civil Procedure Code, 1908 (CPC) — Section 115Railway Claims Tribunal Act, 1987 — Section 23
High Courts10 Dec 2003Dismissed
B. Prakash Chand Vs S.V. Gyanchand Jain
Karnataka High Court · (2004) ILR (Kar) 1387 : (2004) 2 KarLJ 504 : (2004) 2 KCCR 772
Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts09 Dec 2003
Siddaramappa and Others Vs Smt. Gouravva
Karnataka High Court · AIR 2004 Kar 230 : (2004) ILR (Kar) 3611 : (2004) 2 KCCR 981
Hindu Adoption and Maintenance Act, 1956 — Section 16, 6, 7Succession Act, 1925 — Section 63
High Courts09 Dec 2003Allowed
Krishnakudva and Another Vs Ganapathy Hegde
Karnataka High Court · (2004) ILR (Kar) 892 : (2004) 1 KCCR 362
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts08 Dec 2003Allowed
Pennaiah and Others Vs Thippamma
Karnataka High Court · AIR 2004 Kar 444 : (2004) 3 KCCR 1927
High Courts08 Dec 2003Allowed
S.T. Meenakshi Vs T. Thimmappa and Others
Karnataka High Court · (2004) ILR (Kar) 703 : (2004) 2 KCCR 771
Provincial Insolvency Act, 1920 — Section 4, 5, 53
High Courts08 Dec 2003
Smt. Aruna Kishore Acharya Vs The Director, Department of Information and Publicity, Films Division, Bangalore and Another
Karnataka High Court · (2004) 56 KarLJ 271
Constitution of India, 1950 — Article 14Karnataka Entertainments Tax Act, 1958 — Section 7A
High Courts08 Dec 2003
Karnataka State Electronics Development Corporation Limited Vs R. Venugopal
Karnataka High Court · (2004) ILR (Kar) 886 : (2004) 2 KarLJ 535 : (2004) 2 KCCR 1133
High Courts08 Dec 2003Allowed
Smt. Lakshmamma Vs K.S. Sheshanna
Karnataka High Court · (2004) ILR (Kar) 407 : (2004) 2 KarLJ 274 : (2004) 1 KCCR 471
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts08 Dec 2003Allowed
Union of India (UOI) and Others Vs Y.N.R. Rao
Karnataka High Court · (2004) 2 KarLJ 193 : (2004) 2 KCCR 117 SN
Central Civil Services (Pension) Rules, 1972 — Rule 5 (2), 50 (1)
High Courts08 Dec 2003Dismissed
New India Assurance Co. Ltd. Vs Gangarasaiah and Another
Karnataka High Court · (2004) ACJ 1846 : (2004) ILR (Kar) 413 : (2004) 2 KCCR 120 SN
Motor Vehicles Act, 1988 — Section 149 (2), 173 (1)
High Courts05 Dec 2003Dismissed
The State of Karnataka Vs Sri. Balu Rama Kalligaddi
Karnataka High Court · (2004) 2 KCCR 1126
Penal Code, 1860 (IPC) — Section 302, 304 A
High Courts05 Dec 2003
Mrs. Doris K. Raj @ Doris D'' Souza and Another Vs A.T. Francis
Karnataka High Court · (2004) ILR (Kar) 853 : (2004) 3 KCCR 339 SN
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482