High Courts03 Jun 2003Allowed
Veerashaiva Vidyavardhaka Sangha Vs The District Registrar and Others
Karnataka High Court · (2003) 4 KarLJ 409
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 34 of 54
High Courts03 Jun 2003
Mangalore Ganesh Beedi and Allied Beedi Factories Workers Association Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 26 : (2003) 3 KCCR 197 SN : (2003) 3 LLJ 861
Constitution of India, 1950 — Article 226, 39, 43Minimum Wages Act, 1948 — Section 3, 5, 5 (1) (b)
High Courts03 Jun 2003Allowed
Veerashiva Vidyavardhaka Sangha Vs The District Registrar and Others
Karnataka High Court · (2003) 3 KCCR 2135
High Courts02 Jun 2003Dismissed
State of Karnataka Vs Basappa
Karnataka High Court · (2003) CriLJ 4146 : (2003) 4 KCCR 290 SN : (2000) 1 KCCR 445
High Courts02 Jun 2003Dismissed
State of Karanataka Vs Hanumantha
Karnataka High Court · (2003) 3 KCCR 2375
High Courts02 Jun 2003Dismissed
Jahansaheb Muslhuddin Dundge Vs Sadroddin Imamsaheb Pinnitod and Others
Karnataka High Court · AIR 2003 Kar 496 : (2004) 1 CivCC 118 : (2003) 6 KarLJ 55 : (2004) 1 RCR(Civil) 44
High Courts02 Jun 2003Allowed
H.A. Krishna Naik Vs State of Karnataka and Another
Karnataka High Court · AIR 2004 Kar 125 : (2003) ILR (Kar) 2775 : (2003) 6 KarLJ 183 : (2003) 4 KCCR 288 SN
High Courts02 Jun 2003Dismissed
State of Karnataka Vs Jagappa and Another
Karnataka High Court · (2004) CriLJ 981 : (2003) 4 KCCR 289 SN
Penal Code, 1860 (IPC) — Section 109, 34
High Courts30 May 2003
S.A. Jayanarayana Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 3245 : (2003) 4 KarLJ 231
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Seeds Act, 1966 — Section 19 (a), 30, 30 (1), 6, 9
High Courts30 May 2003Dismissed
Sri Krishna Bhupathi Vs Chandana Constructions
Karnataka High Court · (2005) 1 ALD(Cri) 4 : (2004) 1 BC 467 : (2004) 2 CivCC 86 : (2003) ILR (Kar) 4241 : (2004) 1 KarLJ 553 : (2004) 2 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142 (b)
High Courts30 May 2003Dismissed
Tata Iron and Steel Company Limited Vs N.B. Exports
Karnataka High Court · (2003) 3 ARBLR 70 : (2003) 4 KarLJ 284
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8, 8 (1), 85General Clauses Act, 1897 — Section 6
High Courts30 May 2003Dismissed
S.A. Jayanarayana and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2395 : (2003) 4 RCR(Criminal) 244
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Seeds Act, 1966 — Section 16 (2), 16 (3), 19 (a), 6, 8Seeds Rules, 1968 — Rule 17
High Courts29 May 2003Allowed
K.M. Ganesha and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) CriLJ 3250 : (2003) ILR (Kar) 2488 : (2003) 5 KarLJ 412 : (2003) 3 KCCR 2370 : (2004) 1 RCR(Criminal) 518
Criminal Procedure Code, 1973 (CrPC) — Section 209, 26, 323Penal Code, 1860 (IPC) — Section 324, 34, 341, 506 (2)
High Courts29 May 2003Allowed
Nijalingayya @ Vijayappa and Others Vs Laxmidevi @ Gavisiddavva
Karnataka High Court · (2003) 3 KCCR 2206
High Courts29 May 2003Allowed
Liang Haut Aluminium Ltd. Vs Deputy Commissioner of Commercial Taxes and Another
Karnataka High Court · (2003) 4 KCCR 239 SN : (2004) 138 STC 57
Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B, 6 B, 8 AKarnataka Sales Tax Rules, 1957 — Rule 8-B
High Courts28 May 2003Allowed
Darga Hazarat Ataulla Shah and Nabhi Shah (Bada Makhan) Vs The Karnataka Wakf Tribunal and Another
Karnataka High Court · (2003) 4 KarLJ 274 : (2003) 3 KCCR 2367
Constitution of India, 1950 — Article 226, 227Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10 (1)Waqf Act, 1995 — Section 83, 85
High Courts28 May 2003Dismissed
Manjunath C. Kammar Vs A. Kanthilak and Company
Karnataka High Court · (2005) 2 BC 64 : (2003) CriLJ 2944 : (2003) ILR (Kar) 2789 : (2003) 3 KCCR 1998 : (2003) 4 RCR(Criminal) 4
Criminal Procedure Code, 1973 (CrPC) — Section 200, 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 May 2003Allowed
Shilpi Granites Exporters Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 322 : (2003) ILR (Kar) 2162 : (2003) 4 KarLJ 385 : (2003) 3 KCCR 2199
Karnataka Minor Mineral Concession Rules, 1994 — Rule 11, 3 (2), 8A (3), 8BMines and Mineral (Development and Regulation) Act, 1957 — Section 15
High Courts28 May 2003Allowed
Darga Hazarat Ataulla Shah Vs Karnataka Wakf Tribunal and Another
Karnataka High Court · (2003) ILR (Kar) 2452
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10, 10 (1)Waqf Act, 1954 — Section 83, 85
High Courts28 May 2003Allowed
Dr. H. Jayaram Reddy and Another Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · (2003) ILR (Kar) 2682 : (2004) 3 KarLJ 122
Karnataka Planning Authority Rules, 1965 — Rule 30Karnataka Town and Country Planning Act, 1961 — Section 13, 14, 14 A, 9