High Courts16 Jun 2003
B.C. Shivanne Gowd and Others Vs The Hindustan Paper Corporation Limited and Others
Karnataka High Court · (2003) ILR (Kar) 2869 : (2003) 3 KCCR 175 SN : (2003) 3 LLJ 1098
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 32 of 54
High Courts16 Jun 2003Allowed
Nagesh B. Prabhu Vs Syndicate Bank
Karnataka High Court · (2003) ILR (Kar) 2667 : (2003) 6 KarLJ 30 : (2003) 3 KCCR 204 SN : (2004) 2 LLJ 83
Constitution of India, 1950 — Article 12, 16 (1), 19 (1) (g)Syndicate Bank Employees Pension Regulations, 1995 — Regulation 29, 29 (4)
High Courts13 Jun 2003Allowed
Employees State Insurance Corporation Vs Sree Chandrodaya Mills Limited
Karnataka High Court · (2003) ILR (Kar) 2784 : (2003) 5 KarLJ 127 : (2003) 3 KCCR 174 SN : (2003) 3 LLJ 1039
Employees State Insurance Act, 1948 — Section 2 (22), 75
High Courts13 Jun 2003
Ganesh Rai and Others Vs Mahalinga Rai and Others
Karnataka High Court · (2003) ILR (Kar) 2764 : (2003) 5 KarLJ 253 : (2003) 4 KCCR 3014
Karnataka Land Reforms Act, 1961 — Section 133
High Courts12 Jun 2003Dismissed
State Vs Jenukurubara Harisha @ Ramesha and Another
Karnataka High Court · (2003) 4 KCCR 2527
High Courts12 Jun 2003Allowed
The Managing Director, The North East Karnataka Road Transport Corporation Vs Shivayananamath
Karnataka High Court · (2003) 5 KarLJ 150 : (2003) 4 KCCR 2498 : (2003) 3 LLJ 1086
Industrial Disputes Act, 1947 — Section 11 A
High Courts12 Jun 2003Allowed
Smt. B. Razia Razak Vs The District Registrar, Prevention of Undervaluation of the Instruments and Another
Karnataka High Court · AIR 2003 Kar 486 : (2003) ILR (Kar) 3233 : (2004) 1 KarLJ 629 : (2003) 3 KCCR 2213
Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 5
High Courts12 Jun 2003Allowed
Karnataka Neeravari Nigam Ltd. Vs Sri Ramachandra Narayan Nayak and Others
Karnataka High Court · (2003) 06 KAR CK 0008
High Courts12 Jun 2003
Smt. Shantha Ramamurthy and Others Vs Kanika Raj and Another
Karnataka High Court · (2005) ACJ 1946 : (2004) 1 KarLJ 386 : (2003) 4 KCCR 2493
High Courts11 Jun 2003Allowed
Smt. T. Jayamma (deceased) by L.Rs. Vs Smt. Devamma and Others
Karnataka High Court · (2003) 4 KCCR 2724
Evidence Act, 1872 — Section 21, 32 (3)Indian Trust Act, 1882 — Section 82Transfer of Property Act, 1882 — Section 41
High Courts11 Jun 2003Dismissed
Ravindra Vs The Assistant Registrar of Co-operative Societies and Another
Karnataka High Court · (2004) ILR (Kar) 2362 : (2004) 3 KCCR 318 SN
Co-operative Societies Act, 1957 — Section 28 A (4), 28 A (5)
High Courts11 Jun 2003
Smt. T. Jayamma and Others Vs Smt. Devamma and Others
Karnataka High Court · AIR 2004 Kar 96 : (2004) 189 CTR 178
Indian Trust Act, 1882 — Section 82Transfer of Property Act, 1882 — Section 41
High Courts11 Jun 2003Allowed
Javare Gowda Vs Additional Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 148
Karnataka Co-operative Societies Act, 1959 — Section 17, 29 (c) (8) (b)
High Courts11 Jun 2003Dismissed
Sri. Chandrappa Vs Sri. D. Duggappa
Karnataka High Court · (2003) 4 KCCR 2488
Income Tax Act, 1961 — Section 80 UKarnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31 (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts11 Jun 2003Dismissed
Chandrappa Vs D. Duggappa
Karnataka High Court · (2004) ILR (Kar) 1056
Karnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31
High Courts11 Jun 2003Dismissed
Kenchawwa Vs Amogonda and Others
Karnataka High Court · AIR 2003 Kar 434 : (2004) 1 CTLJ 161 : (2003) ILR (Kar) 2548 : (2003) 3 KCCR 202 SN
Evidence Act, 1872 — Section 114
High Courts10 Jun 2003Allowed
Shimoga Zilla Madivala Sangha and Another Vs The District Registrar, For Societies and Associations and Another
Karnataka High Court · (2003) ILR (Kar) 2906 : (2003) 6 KarLJ 153 : (2003) 3 KCCR 2138
Karnataka Societies Registration Act, 1960 — Section 25 (2), 27, 5, 6, 7
High Courts09 Jun 2003
State Vs T. Huchaiah
Karnataka High Court · (2004) 1 ALT(Cri) 242 : (2003) 6 KarLJ 77 : (2004) 3 KCCR 329 SN
High Courts09 Jun 2003Dismissed
Smt. Jayamma Vs The Commissioner of Excise in Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 272 : (2003) 3 KCCR 201 SN
Constitution of India, 1950 — Article 226Karnataka Excise Act, 1965 — Section 29, 29 (b)
High Courts09 Jun 2003Dismissed
Malleshappa (deceased) by L.Rs. Vs Assistant Commissioner/Special L.A.O. and Another
Karnataka High Court · (2003) 4 KCCR 2484