High Courts04 May 2003
Anil Kamath Vs Vasu Naik N.
Karnataka High Court · (2006) ILR (Kar) 295
Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 36 of 54
High Courts24 Apr 2003
Parashuram and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2953 : (2003) 5 KarLJ 523
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 13 (4), 38, 42 (2)
High Courts22 Apr 2003Dismissed
Smt. Subbamma and Another Vs The Executive Officer, Nanjangud Panchayat and Others
Karnataka High Court · (2004) 3 KarLJ 99 : (2003) 3 KCCR 2176
Karnataka Panchayat Raj Act, 1993 — Section 141 (2) (a)
High Courts17 Apr 2003Allowed
Afza Teachers Training Institute and Another Vs Regional Director and Others
Karnataka High Court · (2003) ILR (Kar) 2385 : (2003) 3 KCCR 2128
Arbitration and Conciliation Act, 1996 — Section 34, 35, 36Karnataka Societies Registration Act, 1960 — Section 27 ANational Council for Teachers Education Act, 1993 — Section 14 (3) (a)
High Courts17 Apr 2003Dismissed
Nagarika Seva Trust (R) and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 79
Karnataka Stamp Act, 1957 — Section 45 B
High Courts17 Apr 2003Dismissed
Smt. Savitha Gupta Vs Smt. Nagarathna and Others
Karnataka High Court · AIR 2003 Kar 426 : (2003) 3 CivCC 172 : (2003) 4 KarLJ 14 : (2003) 4 KCCR 323 SN : (2003) 4 RCR(Civil) 499
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, 148, 151
High Courts17 Apr 2003Allowed
Sri Prasanna Parvathamba Vaidyanatheshwara Trust Vs M.S. Radhakrishna Dixit
Karnataka High Court · (2003) 3 CivCC 415 : (2003) 4 KarLJ 479 : (2003) 3 KCCR 1993
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 151
High Courts17 Apr 2003Allowed
Prasanna Parvathamba Vaidyanatheshwara Trust Vs M.S. Radhakrishna Dixit
Karnataka High Court · (2003) ILR (Kar) 3097
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10
High Courts17 Apr 2003Allowed
Sri. Prasanna Parvathamba Vs Sri. M.S. Radhakrishna Dixit
Karnataka High Court · AIR 2003 Kar 345
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10
High Courts17 Apr 2003Dismissed
Rajsheker R. Nadgoud and Another Vs State of Karnataka and Another
Karnataka High Court · AIR 2004 Kar 126 : (2003) 6 KarLJ 303 : (2003) 4 KCCR 322 SN
Karnataka Stamp Act, 1957 — Section 45 B, 458 A
High Courts17 Apr 2003Dismissed
Yemanappa Dudappa Marve (Since deceased by his L.Rs.) and Others Vs Smt. Yellubai, (since deceased by her L.Rs) and Others
Karnataka High Court · (2003) ILR (Kar) 3188
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts17 Apr 2003Dismissed
Gopal Soap Industries Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2003) 3 KCCR 163 SN : (2004) 138 STC 641
Constitution of India, 1950 — Article 14Karnataka Sales Tax Rules, 1957 — Rule 25A
High Courts17 Apr 2003Dismissed
Chandragiri Construction Co. Vs The Karnataka Slum Clearance Board and Others
Karnataka High Court · (2003) 3 KCCR 1988
Constitution of India, 1950 — Article 14, 226
High Courts17 Apr 2003Allowed
Commissioner of Income Tax Vs Electronic Research Ltd. and Another
Karnataka High Court · (2003) 182 CTR 258
Income Tax Act, 1961 — Section 260 A
High Courts17 Apr 2003
Yemanappa Dudappa Marve (deceased by L.Rs.) and Others Vs Smt. Yellubai (deceased by L.Rs.) and Others
Karnataka High Court · AIR 2003 Kar 396 : (2003) 4 KCCR 3003
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts16 Apr 2003
Agricultural Produce Market Committee Vs Shyam Prasad and Another
Karnataka High Court · (2004) 3 KarLJ 359 : (2003) 3 KCCR 170 SN
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 67
High Courts16 Apr 2003Allowed
Masay and Others Vs The Bangalore City Corporation and Others
Karnataka High Court · AIR 2003 Kar 468 : (2004) 1 CTLJ 132 : (2003) 4 KarLJ 168 : (2003) 3 KCCR 1980
Contract Act, 1872 — Section 23Karnataka Municipal Corporations Act, 1976 — Section 174
High Courts16 Apr 2003
Mohandas Dattaram Prabhu and Others Vs U.F.M. Mukund Honnappa Naik
Karnataka High Court · AIR 2003 Kar 428 : (2003) ILR (Kar) 2420 : (2004) 2 KarLJ 126 : (2003) 3 KCCR 2119
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts16 Apr 2003Dismissed
K.T. Nagaraj and Another Vs The Bangalore Mahanagara Palike and Another
Karnataka High Court · (2003) 4 KarLJ 306 : (2003) 3 KCCR 161 SN
Constitution Of India, 1950 — Article 14, 16Karnataka Municipal Corporations Act, 1976 — Section 91, 421, 421(4A)(6)Karnataka Excise Act, 1965 — Section 71(4)
High Courts16 Apr 2003Partly Allowed
T. Ramachandra and Others Vs N. Ranganatha Chettiar
Karnataka High Court · AIR 2003 Kar 489 : (2003) 4 KarLJ 467 : (2003) 3 KCCR 146 SN : (2003) 3 LLJ 976
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 144, 151Constitution of India, 1950 — Article 226, 227