High Courts23 Jun 2003
Oriental Insurance Company Ltd. Vs Mrs. Kempamani and Another
Karnataka High Court · (2005) 1 ACC 585 : (2004) 1 RCR(Civil) 64
Motor Vehicles Act, 1988 — Section 166 (1), 173 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 31 of 54
High Courts23 Jun 2003
Sharanappa Vs The Land Acquisition Officer and Assistant Commissioner
Karnataka High Court · (2004) 1 KarLJ 435 : (2003) 3 KCCR 2235
Land Acquisition Act, 1894 — Section 11 A, 23, 4 (1)
High Courts20 Jun 2003Allowed
Sri Samaja Seva Sahakari Bank Niyamit Banwal Vs The Deputy Registrar of Co-op Societies
Karnataka High Court · (2003) ILR (Kar) 3240
Karnataka Co-operative Societies Act, 1959 — Section 12 (5), 12 (6)
High Courts20 Jun 2003Dismissed
Nanjappa Vs Maimanna (Deceased) by L.Rs and Others
Karnataka High Court · (2003) 5 KarLJ 162 : (2003) 3 KCCR 2233
High Courts20 Jun 2003Allowed
Smt. Sonavva Vs Mahadeo and Others
Karnataka High Court · AIR 2004 Kar 187 : (2003) ILR (Kar) 2483 : (2003) 5 KarLJ 282 : (2003) 3 KCCR 2141
Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 21, 35 (2)
High Courts20 Jun 2003Dismissed
Urukundi Vs Senior Divisional Manager, Life Insurance Corporation
Karnataka High Court · (2003) ILR (Kar) 2898 : (2003) 5 KarLJ 205 : (2003) 3 KCCR 180 SN
Life Insurance Corporation of India (Staff) Regulations, 1960 — Regulation 14 (4)Life Insurance Corporation of India Act, 1956 — Section 49 (2)
High Courts19 Jun 2003Dismissed
State of Karnataka Vs Shivaputrappa Basavannappa and Others
Karnataka High Court · (2004) 1 DMC 635 : (2003) ILR (Kar) 3576 : (2003) 4 KCCR 2891
Evidence Act, 1872 — Section 113 B
High Courts19 Jun 2003Dismissed
Centre for Development of Telemetrics (C-Dot) Vs Wg. Cdr. H.R. Parthasarathy
Karnataka High Court · (2003) 6 KarLJ 95
Constitution of India, 1950 — Article 12Karnataka Recruitment Rules — Rule 12, 21
High Courts19 Jun 2003Dismissed
Centre for Development of Telematics (C-DOT) Vs Wg.Cdr. H.R. Parthasarathy
Karnataka High Court · (2003) ILR (Kar) 3390 : (2003) 4 KCCR 207 SN
Constitution of India, 1950 — Article 12
High Courts18 Jun 2003
Smt. Chinnamma and Others Vs R. Venkataswamy and Others
Karnataka High Court · AIR 2003 Kar 444 : (2004) 1 CivCC 376 : (2003) 6 KarLJ 105
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts18 Jun 2003Partly Allowed
Suryakanth Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 3562 : (2004) 2 DMC 832 : (2003) ILR (Kar) 2720 : (2003) 5 KarLJ 373 : (2003) 4 KCCR 265 SN : (2003) 4 RCR(Criminal) 691
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 354
High Courts18 Jun 2003Dismissed
M. Ramachandrachar Vs The Registrar, University of Agricultural Science and Another
Karnataka High Court · (2003) ILR (Kar) 2655 : (2003) 5 KarLJ 441
Constitution of India, 1950 — Article 226, 227
High Courts18 Jun 2003Dismissed
State Vs Sadiq Pasha alias Syed Pasha alias Sajid
Karnataka High Court · (2003) 5 KarLJ 160 : (2003) 3 KCCR 2231
High Courts17 Jun 2003Allowed
Smt. Shobha Vs State Election Commission and Others
Karnataka High Court · (2003) ILR (Kar) 3104 : (2004) 2 KarLJ 375
Constitution of India, 1950 — Article 227Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b)
High Courts17 Jun 2003Dismissed
State of Karnataka Vs Salim Khan and Others
Karnataka High Court · (2004) CriLJ 335 : (2003) ILR (Kar) 3337 : (2003) 4 KCCR 242 SN
Penal Code, 1860 (IPC) — Section 304, 326, 34
High Courts17 Jun 2003Allowed
Malaprabha Co-operative Sugar Factory Limited Vs C.R. Shigehalli and Others
Karnataka High Court · (2003) ILR (Kar) 2779 : (2003) 3 KCCR 2218
Karnataka Co-operative Societies Act, 1959 — Section 64, 68
High Courts16 Jun 2003Dismissed
Sumitrabai Vs The State of Karnataka and Others
Karnataka High Court · (2003) 4 KCCR 2506
Karnataka Land Reforms Act, 1961 — Section 45, 45 (2) (i), 46, 77
High Courts16 Jun 2003Dismissed
State of Karnataka Vs Yamanappa Irappa Bommanahalli and Others
Karnataka High Court · (2004) CriLJ 1031 : (2003) 4 KCCR 292 SN
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jun 2003Allowed
Dulappa (deceased) by L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KCCR 3020
Karnataka Irrigation Act, 1965 — Section 33, 35, 36
High Courts16 Jun 2003Dismissed
The State Vs Dinesh Shastry
Karnataka High Court · (2004) CriLJ 332 : (2003) 4 KCCR 2565
Penal Code, 1860 (IPC) — Section 307, 326