High Courts07 Apr 2003
Central Silk Board Vs G.S. Shivaprakash (Deceased) by L.R.
Karnataka High Court · (2003) 4 KarLJ 499 : (2003) 3 KCCR 169 SN : (2003) 3 LLJ 976b
Central Silk Board Rules — Rule 26 (9)Constitution of India, 1950 — Article 12, 14
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 38 of 54
High Courts07 Apr 2003Allowed
Smt. Satya Srinath Vs Syndicate Bank
Karnataka High Court · (2003) ILR (Kar) 2605 : (2003) 3 KCCR 1831
Constitution of India, 1950 — Article 14, 16Syndicate Bank Employees Pension Regulations, 1995 — Regulation 2K, 3, 32, 34
High Courts07 Apr 2003Dismissed
M. Basavaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 1421 : (2003) 3 KarLJ 189 : (2003) 3 KCCR 1698
Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9Karnataka Land Revenue Act, 1964 — Section 133
High Courts04 Apr 2003Dismissed
Dr. Rajaratan Basavanneppa Ghanti and Another Vs Chandrasekhar Mahadevappa Aramani and Others
Karnataka High Court · (2003) 3 CivCC 253 : (2003) ILR (Kar) 2123 : (2003) 4 KarLJ 329 : (2003) 3 KCCR 168 SN : (2004) 2 RCR(Civil) 89
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A
High Courts04 Apr 2003Allowed
Mamtaj Vs Gangaram Baderia, District Magistrate and Others
Karnataka High Court · (2003) CriLJ 3100 : (2003) ILR (Kar) 2053 : (2003) 3 KarLJ 164 : (2003) 3 KCCR 1661
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 22 (5)
High Courts03 Apr 2003Dismissed
Siddaramappa Ningappa Totagi and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) 3 KarLJ 89
Karnataka Land Reforms Act, 1961 — Section 133
High Courts03 Apr 2003Allowed
Doddamahadevaiah Vs New Mangalore Port Trust and Others
Karnataka High Court · (2003) ILR (Kar) 2324 : (2003) 4 KCCR 263 SN
Mangalore Port Trust Act, 1963 — Section 126, 28
High Courts03 Apr 2003Dismissed
Sham Prasad Bekal and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 DMC 685 : (2003) 3 KarLJ 368 : (2003) 3 KCCR 1658
Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 3, 6, 7 (3)Penal Code, 1860 (IPC) — Section 302, 304 B, 498A
High Courts03 Apr 2003Allowed
Dr. Chandrashekar B. Kambara Vs Bangalore University and Others
Karnataka High Court · (2003) ILR (Kar) 2125
Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 49 (1), 49 (10)
High Courts03 Apr 2003
Smt. Parvathibai Vs The Deputy Commissioner and Others
Karnataka High Court · (2004) 3 KarLJ 6 : (2003) 3 KCCR 1958
High Courts03 Apr 2003Dismissed
P.N. Melinamutt (deceased) by L.Rs. Vs Canara Bank, Malamaddi Branch and Another
Karnataka High Court · (2003) 3 KCCR 2091
Contract Act, 1872 — Section 151, 152, 167, 172, 176
High Courts03 Apr 2003Allowed
Dr. Chandrashekhar B. Kambara Vs The Bangalore University and Others
Karnataka High Court · (2003) 3 KCCR 2083
Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 2 (7), 2 (8), 49 (1), 49 (10), 49 (9)
High Courts03 Apr 2003Allowed
Smt. Sumathi and Another Vs Vittala Kanchan
Karnataka High Court · (2004) ILR (Kar) 131 : (2003) 3 KCCR 2334
Karnataka Land Reforms Act, 1961 — Section 2 (18), 48 A, 61
High Courts01 Apr 2003Allowed
The Management of Continental Construction Limited Vs The Workmen of Continental Construction Limited
Karnataka High Court · (2003) 3 KCCR 1810
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (oo)Industrial Employment (Standing Orders) Act, 1946 — Section 3 (1)
High Courts01 Apr 2003Dismissed
S.G. Krishnamurthy Vs Vokkaligara Sangha and Another
Karnataka High Court · (2003) ILR (Kar) 1931 : (2003) 4 KarLJ 106 : (2003) 3 KCCR 1956
Karnataka Education Act, 1983 — Section 131, 92, 94
High Courts01 Apr 2003Dismissed
Kalyanappa Sanganabasappa Bagewadi (Deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 315
High Courts01 Apr 2003Dismissed
B.N. Panduranga Shet Vs S.N. Vijayalaxmi
Karnataka High Court · AIR 2003 Kar 357 : (2003) 2 CivCC 395 : (2004) 1 DMC 118 : (2003) ILR (Kar) 1852 : (2003) 3 KarLJ 247 : (2003) 3 KCCR 1686 : (2003) 3 RCR(Civil) 472
Hindu Marriage Act, 1955 — Section 13 (1) (iii), 28
High Courts01 Apr 2003Allowed
The Executive Engineer, No. 4, BRLBC Division and Others Vs Lokesh Reddy and Others
Karnataka High Court · (2003) 4 KarLJ 151 : (2003) 4 KCCR 283 SN : (2003) 3 LLJ 662
Industrial Disputes Act, 1947 — Section 10 (4-A), 25 F, 9 C
High Courts01 Apr 2003Dismissed
Dr. Akhtar Hussain Delvi Vs State of Karnataka
Karnataka High Court · AIR 2003 Kar 388 : (2003) ILR (Kar) 2137 : (2003) 4 KarLJ 217 : (2003) 3 KCCR 156 SN
Indian Medicine Central Council Act, 1970 — Section 17, 28Karnataka Ayurvedic Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 — Section 16, 21
High Courts01 Apr 2003Allowed
Management of Continental Construction Ltd. Vs Workmen of Continental Construction Ltd.
Karnataka High Court · (2004) ILR (Kar) 54 : (2003) 3 LLJ 612
Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (oo)