High Courts31 Mar 2003Dismissed
Vima Rubbers Pvt. Ltd. Vs Commercial Tax Officer (INTL.) and Another
Karnataka High Court · (2006) 143 STC 486
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (5) (b) (ii)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 39 of 54
High Courts28 Mar 2003Allowed
Sri. Vasudeva Acharya Vs K. Vaman Baliga
Karnataka High Court · (2003) 3 KCCR 1656
High Courts28 Mar 2003
State of Karnataka and Others Vs B.R. Krishnaiah and Others
Karnataka High Court · (2003) 3 KarLJ 169
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 94A(4)Karnataka Land Revenue Rules, 1966 — Rule 108C
High Courts27 Mar 2003
D.S. Srinivas Vs ITO
Karnataka High Court · (2003) 129 TAXMAN 657
Income Tax Act, 1961 — Section 143 (3), 154, 37
High Courts27 Mar 2003
P.R. Anjanappa and Another Vs Yurej Agencies Private Limited and Others
Karnataka High Court · (2004) 2 ALT(Cri) 335 : (2004) CriLJ 2565 : (2004) ILR (Kar) 1883 : (2004) 2 KCCR 1281 : (2004) 3 RCR(Criminal) 897
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 431Penal Code, 1860 (IPC) — Section 64, 70
High Courts27 Mar 2003
Khoday India Limited Vs Nil
Karnataka High Court · (2004) ILR (Kar) 3091
Companies Act, 1956 — Section 39, 77 A
High Courts27 Mar 2003Dismissed
G.B. Bhandaragal (Deceased) by L.R. Vs Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2003) 4 KarLJ 412 : (2003) 4 KCCR 2990
Civil Procedure Code, 1908 (CPC) — Section 9Co-operative Societies Act, 1957 — Section 70, 70 (1)
High Courts27 Mar 2003
S.A. Khadar Vs Abdul Subhan Khan and Another
Karnataka High Court · (2004) 2 KarLJ 587
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Mar 2003Dismissed
Sree Gajanana Motor Transport Co. Ltd. Vs The Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 2003 Kar 326 : (2004) 2 KarLJ 87 : (2003) 3 KCCR 1801
Karnataka Motor Vehicles Rules, 1989 — Rule 88Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 83, 89, 89 (1), 89 (1) (b), 89 (1) (c)
High Courts27 Mar 2003
Anil Das Vs State
Karnataka High Court · (2003) CriLJ 2452 : (2003) 4 KarLJ 30 : (2003) 3 KCCR 1794 : (2003) 4 RCR(Criminal) 27 : (2003) 4 RCR(Criminal) 24
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b), 50, 50 (1)
High Courts27 Mar 2003Dismissed
Kyhrunnissa Vs Shabbeer Ahmed
Karnataka High Court · (2003) 4 KarLJ 103 : (2003) 2 KCCR 1503
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Karnataka Rent Control Rules, 1961 — Rule 28, 35
High Courts27 Mar 2003Allowed
D.S. Srinivas Vs Income Tax Officer and Another
Karnataka High Court · (2003) 183 CTR 269 : (2003) ILR (Kar) 3470 : (2003) 262 ITR 209 : (2003) 3 KCCR 1653
Income Tax Act, 1961 — Section 143 (3), 154, 32 (1)
High Courts26 Mar 2003Dismissed
Karnataka Electricity Board and Another Vs Lakshmi Keshava Chemicals (P) Ltd. and Others
Karnataka High Court · (2003) 4 KCCR 2983
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49 (1), 78 A
High Courts26 Mar 2003Dismissed
Chunilal B. Shah Vs Smt. Shanthakumari
Karnataka High Court · (2003) 3 KarLJ 592 : (2003) 2 KCCR 1509
Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b), 340 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)Penal Code, 1860 (IPC) — Section 193, 209
High Courts26 Mar 2003Allowed
Iraganteppa Ailas Veeragantappa Vs Hanumanth and Others
Karnataka High Court · (2003) ILR (Kar) 3035
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 43 A
High Courts26 Mar 2003
State of Karnataka Vs Raju
Karnataka High Court · (2003) ILR (Kar) 2077 : (2003) 4 KarLJ 186 : (2003) 3 KCCR 1646
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Mar 2003Allowed
N. Narasimhaiah Vs Karnataka State Financial Corporation and Others
Karnataka High Court · (2003) 5 KarLJ 164
Constitution of India, 1950 — Article 300AContract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29, 29 (1), 29 (4), 31
High Courts26 Mar 2003Allowed
N. Narasimahaiah and Others Vs Karnataka State Financial Corporation and Others
Karnataka High Court · AIR 2004 Kar 46 : (2004) 1 BC 49 : (2004) 1 CivCC 158 : (2003) ILR (Kar) 3344 : (2004) 52 SCL 370
Constitution of India, 1950 — Article 300AContract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29, 29 (1), 29 (4)
High Courts26 Mar 2003
Iragantappa alias Veeragantappa Vs Hanumanth and Others
Karnataka High Court · (2003) 6 KarLJ 342 : (2003) 3 KCCR 1951
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 43 A
High Courts26 Mar 2003Dismissed
Karnataka Electricity Board and Another Vs Lakshmi Keshava Chemicals P. Ltd. and Others
Karnataka High Court · (2004) ILR (Kar) 1013
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78 A