High Courts26 Mar 2003Allowed
Ganapathi Parameshwara Bhat (Deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2004) 3 KarLJ 425 : (2003) 3 KCCR 1642
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 40 of 54
High Courts25 Mar 2003Dismissed
R.L. Raghunatha Reddy Vs University of Agricultural Sciences and Others
Karnataka High Court · (2003) 3 KarLJ 400 : (2003) 3 KCCR 1634
High Courts25 Mar 2003Allowed
North-West Karnataka Road Transport Corporation Vs K.S. Raghunathappa
Karnataka High Court · (2003) 97 FLR 1178 : (2003) 3 KarLJ 176 : (2003) 3 KCCR 1943 : (2003) 2 LLJ 989
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts25 Mar 2003Allowed
The Managing Director, K.S.R.T.C. Vs S. Nagaraj
Karnataka High Court · (2003) 97 FLR 1099 : (2003) ILR (Kar) 1416 : (2003) 3 KarLJ 10 : (2003) 4 KCCR 2885 : (2003) 2 LLJ 747
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts25 Mar 2003Dismissed
The Management of Tungabhadra Steel Products Limited Vs A.B. Patil and Another
Karnataka High Court · (2004) 3 KarLJ 380 : (2003) 3 KCCR 1625 : (2004) 3 LLJ 185
Industrial Disputes Act, 1947 — Section 10 (4-A), 2 (oo), 25 F
High Courts24 Mar 2003
Mohammad Jaffar and Others Vs Munafsab
Karnataka High Court · (2003) 2 CivCC 441 : (2003) ILR (Kar) 1559 : (2003) 3 KarLJ 316
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Mar 2003Dismissed
S.R. Hanumanthaiah Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 364 : (2003) 3 KCCR 1622
Karnataka Grama Panchayat Raj (Conduct of Elections) Rules, 1993 — Rule 74 (15) (b)Representation of the Peoples Act, 1951 — Section 54 (4)
High Courts21 Mar 2003Allowed
The Arogyanagar Co-operative Housing Society Ltd. and Another Vs Fakiragouda and Another
Karnataka High Court · (2004) ILR (Kar) 1445 : (2004) 3 KCCR 352 SN
Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts21 Mar 2003Allowed
Vinaya R. Kamath Vs Anupama Kamath and Another
Karnataka High Court · AIR 2003 Kar 366 : (2004) 4 BC 510 : (2004) 118 CompCas 117 : (2003) 3 KarLJ 415 : (2003) 2 KCCR 1409
Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 23, 24, 24 (d), 26
High Courts21 Mar 2003
Smt. Husenbi Sadroddin Shaiakh Vs Cantonment Board
Karnataka High Court · AIR 2003 Kar 281 : (2003) ILR (Kar) 1935 : (2003) 4 KarLJ 241
Cantonments Act, 1924 — Section 179, 256Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Mar 2003Dismissed
Laxman Sangappa Savadi Vs Dongaragaon Shahajan and Others
Karnataka High Court · (2003) ILR (Kar) 2732
Election Symbols (Reservation and Allotment) Order, 1968 — Section 13Representation of the Peoples Act, 1951 — Section 36, 36 (2), 36 (5)
High Courts20 Mar 2003Dismissed
V.P. Patil Vs Income Tax Officer and Another
Karnataka High Court · (2003) 262 ITR 135
Income Tax Act, 1961 — Section 143 (1) (a), 264
High Courts20 Mar 2003Allowed
Syed Shabbir Hussain and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2357 : (2003) 3 KarLJ 395 : (2003) 2 KCCR 1564
Constitution of India, 1950 — Article 21, 22 (2)
High Courts20 Mar 2003Allowed
Channabasappa Yallappa Karaddi Vs Hanamappa Channabasappa Karaddi
Karnataka High Court · (2003) ILR (Kar) 1507 : (2003) 3 KarLJ 584 : (2003) 4 KCCR 2880
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 18 Rule 2, Order 18 Rule 2 (4), 151
High Courts20 Mar 2003Dismissed
Ulleppa and Others Vs Smt. Gangabai
Karnataka High Court · (2003) CriLJ 2566 : (2003) 2 DMC 488 : (2003) ILR (Kar) 1946 : (2003) 5 KarLJ 227 : (2003) 2 KCCR 1420 : (2003) 3 RCR(Criminal) 405
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 20 (1)
High Courts20 Mar 2003Allowed
M.H. Gawali Vs State of Karnataka and Others
Karnataka High Court · (2003) 3 KarLJ 107 : (2003) 4 KCCR 262 SN
Karnataka Co-operative Societies Act, 1959 — Section 31 (1), 70
High Courts20 Mar 2003Dismissed
Vincent Stephen D''Souza Vs Joseph D''Souza and Others
Karnataka High Court · (2003) ILR (Kar) 1990 : (2003) 3 KCCR 1779
Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts20 Mar 2003
Banubai Vs Shivasharanappa
Karnataka High Court · (2003) 3 BC 168 : (2003) CriLJ 2419 : (2003) ILR (Kar) 1996 : (2003) 3 KarLJ 466 : (2003) 3 KCCR 1618 : (2004) 1 RCR(Criminal) 536
Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 378 (4), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Mar 2003Dismissed
M.P. Krishnappa Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 4 KarLJ 1 : (2003) 3 KCCR 2077
High Courts19 Mar 2003Allowed
Manager, Vijaya Bank Vs Regional Provident Fund Commissioner and Others
Karnataka High Court · (2004) 1 BC 268 : (2003) 116 CompCas 613 : (2003) ILR (Kar) 3381 : (2003) 6 KarLJ 413 : (2003) 3 LLJ 419
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 F (3) (i)