High Courts05 Dec 2003Allowed
Hanumanth Ballappa Ilager Vs The Karnataka University and Another
Karnataka High Court · (2004) ILR (Kar) 946 : (2004) 2 KCCR 766
Karnataka State Universities Act, 2000 — Section 77 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 4 of 54
High Courts05 Dec 2003Dismissed
Voltas Ltd. Vs B.J.N. Hotel Ltd.
Karnataka High Court · (2005) 2 BC 219 : (2004) 122 CompCas 928
High Courts04 Dec 2003Allowed
Ramachandra Vs Shantaram and Others
Karnataka High Court · (2004) 2 KCCR 759
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b)
High Courts04 Dec 2003
R. Srikanth Reddy Vs The Registrar (Evaluation) and Others
Karnataka High Court · (2004) ILR (Kar) 684 : (2004) 1 KCCR 92 SN
High Courts04 Dec 2003Allowed
Ramachandra and Another Vs Shantaram and Others
Karnataka High Court · (2005) ACJ 462 : (2004) ILR (Kar) 398
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b)
High Courts04 Dec 2003
Vasanth Rao Vs Ramachandrasa @ Ramanathasa and Another
Karnataka High Court · (2004) ILR (Kar) 1070
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 249, 256, 362Penal Code, 1860 (IPC) — Section 420, 465, 468, 471, 474
High Courts03 Dec 2003Dismissed
State Vs Shivaji
Karnataka High Court · (2004) 3 KarLJ 668 : (2004) 3 KCCR 1925
Penal Code, 1860 (IPC) — Section 392
High Courts03 Dec 2003
Sundara Poojary Vs Shekara Poojary and Others
Karnataka High Court · (2005) 2 ACC 718 : (2004) 2 KCCR 840
Motor Vehicles Act, 1988 — Section 166, 166 (3)
High Courts03 Dec 2003Dismissed
C. Some Gowda Vs C. Ranga Rao and Others
Karnataka High Court · (2004) ILR (Kar) 705
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 43 Rule 1, 151
High Courts03 Dec 2003Dismissed
North West Karnataka Road Transport Corporation, Central Office Vs Devamma and Others
Karnataka High Court · (2005) ACJ 1591 : (2004) ILR (Kar) 962 : (2004) 3 KarLJ 93
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts03 Dec 2003Allowed
Ramachandra Vittal Pai Vs The Town Panchayath and Others
Karnataka High Court · (2004) ILR (Kar) 352 : (2004) 2 KarLJ 594 : (2004) 2 KCCR 754
Karnataka Municipalities Act, 1964 — Section 187, 306
High Courts03 Dec 2003Allowed
Grasim Industries Ltd. Vs C.B.E. and C.
Karnataka High Court · (2004) 91 ECC 583 : (2004) 163 ELT 10 : (2004) 1 KarLJ 259
CENVAT Credit Rules, 2002 — Rule 2G
High Courts03 Dec 2003Dismissed
State of Karnataka Vs N.R. Anthony Raj
Karnataka High Court · (2004) CriLJ 1720
Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 2003Dismissed
BPRL Fine Chemicals Pvt. Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2006) 143 STC 403
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12 A, 29, 31, 5 (1)
High Courts02 Dec 2003Dismissed
Vijaya Bank and Another Vs Naveen Mechanised Construction (Private) Limited and Others
Karnataka High Court · AIR 2004 Kar 199 : (2004) 1 CTLJ 598 : (2004) ILR (Kar) 993 : (2004) 2 KarLJ 338 : (2004) 1 KCCR 356
Contract Act, 1872 — Section 171
High Courts02 Dec 2003Allowed
L. and T. Komatsu Limited Vs Senior Sub-Registrar and Others
Karnataka High Court · AIR 2004 Kar 308
Karnataka Stamp Act, 1957 — Section 2 (e), 33, 37 (2), 39, 45 A
High Courts02 Dec 2003
State of Karnataka Vs Machendra Reddy and Others
Karnataka High Court · (2003) 7 KarLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)
High Courts02 Dec 2003
Rehman Hussain Vs Althaf Hussain and Another
Karnataka High Court · AIR 2004 Kar 172 : (2004) 2 CivCC 197 : (2004) ILR (Kar) 239 : (2004) 2 KarLJ 361 : (2004) 2 KCCR 746 : (2004) 2 RCR(Civil) 325
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, 113, 151Karnataka Civil Practice Rules, 1967 — Rule 60 (2)
High Courts01 Dec 2003Allowed
Smt. Bhagava Vs Sri Kadasiddeshwara Trading Company and Another
Karnataka High Court · (2004) ILR (Kar) 367 : (2004) 2 KCCR 864
Criminal Procedure Code, 1973 (CrPC) — Section 397 (2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2003Dismissed
Managing Director KSRTC and Another Vs Smt. Sunanda and Another
Karnataka High Court · (2004) 2 KCCR 741
Motor Vehicles Act, 1988 — Section 173 (1)