High Courts30 Jun 2003Allowed
Karnataka Electricity Board Engineers Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3424
Karnataka Electricity Reforms Act, 1999 — Section 13, 14, 15, 16, 3
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 30 of 54
High Courts30 Jun 2003
S.V. Narayana and Others Vs The Kolar Gramin Bank and Others
Karnataka High Court · (2003) ILR (Kar) 3615 : (2003) 4 KCCR 210 SN
Constitution of India, 1950 — Article 14, 16, 226Regional Rural Banks Act, 1976 — Section 17, 29
High Courts30 Jun 2003Allowed
Sri. Lakshmaiah Vs Smt. Saraojamma and Another
Karnataka High Court · (2004) 2 CivCC 310 : (2003) 3 KCCR 2255 : (2004) 2 RCR(Civil) 286
High Courts30 Jun 2003
Habeeb Jan Vs The Managing Director, K.S.R.T.C., Bangalore
Karnataka High Court · (2003) 6 KarLJ 530
Motor Vehicles Act, 1988 — Section 168
High Courts30 Jun 2003Allowed
State of Karnataka Vs T.R. Krishnamurthy, PSI
Karnataka High Court · (2003) CriLJ 3977 : (2003) ILR (Kar) 2980 : (2003) 3 KCCR 2268 : (2003) 4 RCR(Criminal) 530
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 19 (3), 7
High Courts30 Jun 2003Allowed
Lakshmaiah Vs Smt. Sarojamma and Another
Karnataka High Court · (2003) 5 KarLJ 184
High Courts30 Jun 2003
North West Karnataka Road Transport Corporation Vs Smt. Gangawwa and Another
Karnataka High Court · (2003) 6 KarLJ 179
High Courts30 Jun 2003Allowed
Karnataka Electricity Board Engineers Association Vs State of Karnataka and Others
Karnataka High Court · (2003) 3 KCCR 2257
Karnataka Electricity Reforms Act, 1999 — Section 14, 14 (2), 14 (3), 14 (5), 15
High Courts27 Jun 2003Dismissed
Smt. Gangalaxmamma Vs The Commissioner of Police and Another
Karnataka High Court · (2003) 6 KarLJ 114 : (2003) 3 KCCR 182 SN
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 116Karnataka Police Act, 1963 — Section 30, 30 (1), 30 (2)
High Courts27 Jun 2003Allowed
Radhakrishna Bhat Vs Smt. Radha Hengsu
Karnataka High Court · (2003) ILR (Kar) 3866 : (2003) 4 KCCR 364 SN
High Courts27 Jun 2003
G.B. Chebbi and Others Vs Syed Ulfath Hussain and Others
Karnataka High Court · (2003) ILR (Kar) 3367 : (2003) 3 KCCR 2409
Constitution of India, 1950 — Article 14, 16 (1)Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 7 (4)
High Courts27 Jun 2003Dismissed
Asea Brown Boveri Limited Vs Boving Fouress Limited
Karnataka High Court · (2004) 4 BC 405 : (2004) 120 CompCas 780 : (2003) ILR (Kar) 2814 : (2003) 6 KarLJ 1 : (2003) 3 KCCR 2242 : (2003) 47 SCL 554
Companies Act, 1956 — Section 433, 433 (e), 433 (f)
High Courts26 Jun 2003
Kashiram and Another Vs Karnataka State Road Transport Corporation (Now NEKRTC) and Others
Karnataka High Court · (2004) 1 LLJ 948
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts26 Jun 2003Allowed
Shridhar M. Kalmady and Another Vs H. Baburaya Nayak
Karnataka High Court · (2003) ILR (Kar) 2920 : (2003) 4 KCCR 2515
Karnataka Rent Act, 1999 — Section 2 (3) (g), 70 (2), 70 (2) (a), 70 (2) (c)
High Courts25 Jun 2003
Kumar Ajeet and Others Vs Sannabasappa and Another
Karnataka High Court · (2004) ACJ 1953 : (2003) 6 KarLJ 83 : (2003) 4 KCCR 236 SN
Motor Vehicles Act, 1988 — Section 149
High Courts25 Jun 2003
Ajeet and Others Vs Sannabasappa and Another
Karnataka High Court · (2005) 1 ACC 510
Motor Vehicles Act, 1988 — Section 149
High Courts24 Jun 2003Allowed
State Vs Yenkappa
Karnataka High Court · (2003) CriLJ 3558 : (2003) 4 KCCR 209 SN
Criminal Procedure Code, 1973 (CrPC) — Section 378, 428Penal Code, 1860 (IPC) — Section 300, 302, 304 (ii)
High Courts24 Jun 2003Dismissed
State of Karnataka Vs Shankarappa Basappa Ontihalli
Karnataka High Court · (2003) ILR (Kar) 2820 : (2003) 4 KCCR 294 SN : (2003) 4 KCCR 208 SN : (2004) 2 RCR(Criminal) 30
Penal Code, 1860 (IPC) — Section 342, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (i) (ii) (v) (x) (xi)
High Courts24 Jun 2003Allowed
Can Fin Homes Ltd. Vs A. Vittal Murthy and Others
Karnataka High Court · AIR 2003 Kar 440 : (2003) 4 KCCR 2897
Civil Procedure Code, 1908 (CPC) — Section 34Provincial Insolvency Act, 1920 — Section 28 (6), 47 (2), 48 (2), 75 (2)
High Courts23 Jun 2003Allowed
Oriental Insurance Co. Ltd. Vs Kempamani and Another
Karnataka High Court · (2004) ACJ 808 : (2003) 3 KCCR 2398
Motor Vehicles Act, 1988 — Section 140, 140 (1), 146 (1), 147, 166 (1)