High Courts16 Apr 2003Dismissed
Hanumanthappa and Others Vs Gurappa (Dead) by L.Rs and Others
Karnataka High Court · (2004) 1 KarLJ 573
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 37 of 54
High Courts16 Apr 2003Allowed
Hanumanthappa and Others Vs Gurappa (deceased) by L.Rs. and Another
Karnataka High Court · (2003) 4 KCCR 2994
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Apr 2003Allowed
Mr. Masay and Others Vs The Bangalore City Corporation and Others
Karnataka High Court · (2003) ILR (Kar) 2286
Contract Act, 1872 — Section 23Karnataka Municipal Corporations Act, 1976 — Section 174Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts11 Apr 2003Dismissed
Mysore Coffee Curing Works Limited Vs Deputy Commissioner of Commercial Taxes (Assessments) and Another
Karnataka High Court · (2003) 3 KCCR 1843 : (2003) 132 STC 327
Constitution of India, 1950 — Article 286Karnataka Sales Tax Act, 1957 — Section 10 (1), 10 (2), 6 B
High Courts11 Apr 2003Partly Allowed
Deepam Silk International and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4072 : (2003) 3 KCCR 159 SN : (2004) 134 STC 337
Karnataka Tax on Luxuries Act, 1979 — Section 12 A, 4 B
High Courts11 Apr 2003Dismissed
The Oriental Insurance Company Limited and Another Vs Smt. Nanjamma and Others
Karnataka High Court · (2004) 1 ACC 111 : (2005) ACJ 1534 : (2003) ILR (Kar) 2228 : (2003) 4 KarLJ 291 : (2003) 3 KCCR 160 SN
Motor Vehicles Act, 1988 — Section 155Succession Act, 1925 — Section 306
High Courts10 Apr 2003
M.A. Raju Vs Annaiah and Others
Karnataka High Court · AIR 2003 Kar 497 : (2003) 3 KCCR 189 SN
High Courts10 Apr 2003Dismissed
J.K. Rama Rao Vs Smt. Indira Deenadayalu Naidu and Others
Karnataka High Court · (2003) ILR (Kar) 2218 : (2003) 5 KarLJ 532 : (2003) 3 KCCR 1976
Karnataka Rent Act, 1999 — Section 46 (1)
High Courts10 Apr 2003Allowed
Hanumanthappa and Others Vs M. Adisheshaiah and Others
Karnataka High Court · (2003) ILR (Kar) 2441 : (2003) 4 KCCR 321 SN
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Apr 2003Dismissed
Sri. Gundo Krishnaji Desai and Another Vs Sopan Mukand Mane (deceased by L.Rs.) and Others
Karnataka High Court · (2003) 3 KCCR 2112
Land Acquisition Act, 1894 — Section 18, 28, 28 A
High Courts09 Apr 2003Dismissed
Veerabhadrappa and Another Vs Smt. Gangamma and Another
Karnataka High Court · AIR 2003 Kar 348 : (2004) 3 KarLJ 13 : (2003) 3 KCCR 1672
High Courts09 Apr 2003
N. Muni Reddy Vs State of Karnataka and Others
Karnataka High Court · (2003) 7 KarLJ 573
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts09 Apr 2003Dismissed
M.R. Patel Vs R.K. Synthetics and Fibres Private Limited
Karnataka High Court · (2003) 3 BC 569 : (2003) CriLJ 3218 : (2003) ILR (Kar) 2937 : (2003) 4 KCCR 415 SN : (2003) 4 RCR(Criminal) 291
Criminal Procedure Code, 1973 (CrPC) — Section 357, 386, 386 (3), 389, 389 (1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Apr 2003Dismissed
Mehafoz Alam Dastagirsab Killedar Vs Shagufta
Karnataka High Court · AIR 2003 Kar 373 : (2003) 3 CivCC 311 : (2004) 1 DMC 76 : (2003) ILR (Kar) 2096 : (2003) 4 KarLJ 365 : (2003) 3 KCCR 2101
Dissolution of Muslim Marriage Act, 1939 — Section 2 (ii)Family Courts Act, 1984 — Section 19
High Courts09 Apr 2003
Thanaram Bhati Vs D. Annamalai Chettiar
Karnataka High Court · (2003) 5 KarLJ 250 : (2003) 3 KCCR 1704
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts08 Apr 2003Dismissed
Miss Sharda Maruthi Patil Vs The Chairman, Local Board Administrative Office and Others
Karnataka High Court · (2004) ILR (Kar) 2320 : (2004) 1 KarLJ 565 : (2003) 3 KCCR 1666
High Courts08 Apr 2003Dismissed
Shivarama Bhat and Others Vs Thimma Poojary and Others
Karnataka High Court · AIR 2003 Kar 455 : (2003) 3 KCCR 158 SN
High Courts08 Apr 2003Dismissed
Devarakondappa and Another Vs K. Rajeshwari alias Rajalakshmi
Karnataka High Court · AIR 2003 Kar 386 : (2003) 3 CivCC 202 : (2003) 2 DMC 821 : (2003) ILR (Kar) 4250 : (2003) 4 KarLJ 541 : (2003) 3 KCCR 2097 : (2003) 4 RCR(Civil) 289
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2
High Courts08 Apr 2003Dismissed
Ananda Pangala Vs T.R. Jagannath
Karnataka High Court · (2003) CriLJ 3215 : (2004) 1 KarLJ 623 : (2003) 3 KCCR 1965 : (2003) 4 RCR(Criminal) 249
Penal Code, 1860 (IPC) — Section 201, 302, 34, 392, 411Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2), 4
High Courts08 Apr 2003Dismissed
Basamma (Deceased) by L.Rs Vs Sayamma
Karnataka High Court · AIR 2003 Kar 380 : (2003) ILR (Kar) 2944 : (2003) 4 KarLJ 422 : (2003) 3 KCCR 1969
Civil Procedure Code, 1908 (CPC) — Section 100