COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 35 of 54

High Courts28 May 2003Allowed

G.V. Aswathanarayana Vs Central Bank of India and Others

Karnataka High Court · (2003) ILR (Kar) 3066 : (2004) 1 KarLJ 363 : (2004) 1 LLJ 36

Central Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3 (1)Constitution of India, 1950 — Article 226

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High Courts27 May 2003Dismissed

Mysore Plantations Ltd. Vs Commissioner of Income Tax and Another

Karnataka High Court · (2003) 184 CTR 64 : (2003) 262 ITR 397 : (2003) 3 KCCR 193 SN

Income Tax Act, 1961 — Section 132, 132 A, 133 A, 65 (1)

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High Courts27 May 2003Dismissed

Smt. Meenakshamma Vs Munivenkatappa

Karnataka High Court · AIR 2003 Kar 450 : (2003) ILR (Kar) 2753 : (2004) 1 KarLJ 267 : (2003) 3 KCCR 2358 : (2004) 1 RCR(Civil) 639

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151

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High Courts27 May 2003Allowed

H.M.T. Limited Vs Chaya Srivatsa

Karnataka High Court · (2003) 4 KCCR 325 SN : (2003) 3 LLJ 729

Constitution of India, 1950 — Article 226, 227

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High Courts27 May 2003Dismissed

The Special Land Acquisition Officer, UKP Vs Bhimappa and Another

Karnataka High Court · (2003) 3 KCCR 2354

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts26 May 2003Dismissed

Magaji Mhavarsa Kamakshi Bai Vs Assistant Commissioner of Commercial Taxes, District Circle-1 and Another

Karnataka High Court · (2006) 146 STC 473

Constitution of India, 1950 — Article 265Karnataka Tax on Luxuries (Hotels, Lodging Houses and Marriage Halls) (Amendment) Act, 1995 — Section 2 (1A), 2 (5), 3 C

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High Courts26 May 2003Allowed

Balappa Naikappa Naik (since deceased by L.Rs.) Vs Neelappa Khemappa Kashappagol

Karnataka High Court · AIR 2003 Kar 320 : (2003) ILR (Kar) 5043 : (2004) 1 KarLJ 618

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A

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High Courts26 May 2003Allowed

ESI Corporation, Sub-Regional Office Vs A.P.S. Star Industries Limited

Karnataka High Court · (2003) 4 KarLJ 297 : (2003) 3 LLJ 411

Employees State Insurance Act, 1948 — Section 40 (1), 45 A, 82, 82 (2), 85 BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4

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High Courts26 May 2003Dismissed

Doddabasappa Basappa Belavigi Vs Gadigeppa Veerappa Nelogal (Deceased by LRs) and Others

Karnataka High Court · (2003) ILR (Kar) 2987 : (2004) 2 KarLJ 251 : (2003) 3 KCCR 2345

Constitution of India, 1950 — Article 141

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High Courts26 May 2003Dismissed

Y. Venugopala Reddy Vs Commissioner of Income Tax and Another

Karnataka High Court · (2003) 183 CTR 260 : (2003) 4 KCCR 285 SN

Finance Act, 1988 — Section 140 A, 88

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High Courts26 May 2003Allowed

Shamanur Kallappa and Sons and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) 189 CTR 132 : (2003) ILR (Kar) 2140 : (2003) 4 KCCR 324 SN

Constitution of India, 1950 — Article 19 (1) (g), 265

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High Courts26 May 2003

Karnataka Sugar Workers Federation (R) Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 2531 : (2003) 4 KarLJ 453 : (2003) 4 KCCR 3117 : (2003) 3 LLJ 502

Constitution of India, 1950 — Article 14, 21, 254, 254 (2)Karnataka Co-operative Societies Act, 1959 — Section 70 (1) (d), 70 (2) (d)

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High Courts26 May 2003Allowed

Smt. Mariyamma and Others Vs Sri N.V. Srinivasa Murthy and Others

Karnataka High Court · (2003) ILR (Kar) 3134 : (2004) 3 KarLJ 417

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151

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High Courts26 May 2003

ESI Corporation Vs Belgaum Milk Union

Karnataka High Court · (2003) 4 KarLJ 445 : (2003) 3 KCCR 191 SN : (2003) 3 LLJ 1042

Constitution of India, 1950 — Article 141Employees State Insurance Act, 1948 — Section 2 (22), 75

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High Courts26 May 2003

The Special Land Acquisition Officer, Upper Krishna Project Vs Hanamanth and Others

Karnataka High Court · (2003) 5 KarLJ 333 : (2003) 4 KCCR 284 SN

Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts26 May 2003Allowed

Engee Industrial Services (P) Ltd. Vs Union of India (UOI)

Karnataka High Court · (2002) ECR 531 : (2004) 164 ELT 242 : (2003) 3 KCCR 192 SN

Customs Tariff Act, 1975 — Section 2, 3

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High Courts26 May 2003Allowed

Bharath Heavy Electricals Limited and Another Vs Bharath Heavy Electricals Limited, Supervisory Staff Association, Electronics Division and Another

Karnataka High Court · (2005) 3 KarLJ 335 : (2003) 4 KCCR 287 SN

Constitution of India, 1950 — Article 14

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High Courts26 May 2003Allowed

Mohammed Mumtaz and Others Vs S. Ravindranatha and Others

Karnataka High Court · (2004) 3 ACC 568 : (2005) ACJ 1951 : (2004) ILR (Kar) 109 : (2004) 3 KarLJ 115 : (2003) 3 KCCR 2339

Motor Vehicles Act, 1988 — Section 122

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High Courts26 May 2003

Y. Venugopala Reddy Vs Commissioner of Income Tax

Karnataka High Court · (2003) 130 TAXMAN 224

Income Tax Act, 1961 — Section 140 A, 143 (1) (a), 69 B

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High Courts06 May 2003Dismissed

Rayanagouda Vs The Deputy Commissioner and Others

Karnataka High Court · (2003) 4 KarLJ 518

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