High Courts12 Mar 2003
G. Baramappa Vs Kenchappa and Others
Karnataka High Court · AIR 2003 Kar 331 : (2003) 4 KarLJ 289 : (2003) 2 KCCR 1431
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 35 (1), 35 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 42 of 54
High Courts12 Mar 2003
Mohanlal Jindal Vs B.P. Padmarajaiah (Deceased) by L.Rs
Karnataka High Court · (2004) 2 KarLJ 522
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (f)
High Courts12 Mar 2003Allowed
Shankar Raj Vs Joint Commissioner for (INT) South Zone and Another
Karnataka High Court · (2003) ILR (Kar) 3473 : (2003) 3 KCCR 1941 : (2004) 138 STC 690
Karnataka Sales Tax Act, 1957 — Section 26, 28, 29 (2) (m)
High Courts12 Mar 2003Allowed
Smt. Rukmini Bai and Another Vs Venkoba Rao and Others
Karnataka High Court · AIR 2003 Kar 473 : (2003) ILR (Kar) 2192 : (2003) 4 KarLJ 416 : (2003) 2 KCCR 1434
High Courts12 Mar 2003Dismissed
A.J.C. Estates and Others Vs The Coffee Board
Karnataka High Court · (2003) 3 KCCR 1769 : (2004) 138 STC 557
Coffee Act, 1942 — Section 32Constitution of India, 1950 — Article 12, 14
High Courts12 Mar 2003Allowed
Mutteppa Nagappa Karegar Vs G.B. Attar and Others
Karnataka High Court · (2004) ACJ 1929 : (2003) ILR (Kar) 2877 : (2003) 3 KarLJ 387 : (2003) 4 KCCR 412 SN : (2003) 3 KCCR 1762
Motor Vehicles Act, 1988 — Section 166, 166 (3), 173 (1)
High Courts11 Mar 2003Dismissed
Bangalore University Vs K.S. Gurumurthy and Others
Karnataka High Court · (2004) 2 KarLJ 1 : (2003) 4 KCCR 260 SN
Karnataka State Universities Act, 1976 — Section 2, 36 (4), 49 (1), 49 (8), 49 (9)
High Courts11 Mar 2003Allowed
M.N. Nagaraja Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 70
Karnataka Civil Services Rules, 1974 — Rule 32
High Courts11 Mar 2003Partly Allowed
Tiptur Taluk Agricultural Producers Co-operative Marketing Society Limited Vs District Consumer Disputes Redressal Forum and Others
Karnataka High Court · AIR 2003 Kar 307 : (2003) ILR (Kar) 1821 : (2003) 4 KarLJ 18 : (2003) 2 KCCR 125 SN
Consumer Protection Act, 1986 — Section 17, 2 (d) (ii)
High Courts11 Mar 2003Allowed
Bank Officers'' Co-operative Housing Society Limited Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 KarLJ 501
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 10, 11, 14, 16 (2), 48 (1)
High Courts11 Mar 2003Dismissed
Sambhav Constructions Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 326 : (2003) 6 KarLJ 243
Karnataka Transparency in Public Procurements Act, 1999 — Section 22 (3)
High Courts11 Mar 2003Dismissed
Sharin Dhiman Vs The Common Entrance Test Cell and Others
Karnataka High Court · (2004) 3 KarLJ 271 : (2003) 3 KCCR 153 SN
Karnataka (Selection of Candidates for Admission to Engineering, Medical and Dental Courses) Rules, 1999 — Rule 11
High Courts10 Mar 2003
Syndicate Bank Vs R.G. Bhide
Karnataka High Court · (2003) 2 LLJ 556
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 19
High Courts10 Mar 2003Dismissed
Prof. M. Gurunath and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2343
Constitution of India, 1950 — Article 14, 19 (1) (a), 19 (2)Karnataka Education Act, 1983 — Section 2 (28), 4
High Courts10 Mar 2003
M.S. Rao Vs Commissioner of Commercial Taxes, Karnataka, Bangalore
Karnataka High Court · (2003) 55 KarLJ 262
Karnataka Sales Tax Act, 1957 — Section 5B
High Courts10 Mar 2003Dismissed
Karnataka State Road Transport Corporation Vs Joint Labour Commissioner and Others
Karnataka High Court · (2003) ILR (Kar) 1429 : (2003) 4 KarLJ 43 : (2003) 2 KCCR 123 SN : (2003) 3 LLJ 450
Industrial Disputes Act, 1947 — Section 2 (8)Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19 (3), 19 (8)
High Courts10 Mar 2003Dismissed
Prof. M. Gurunath Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 203 : (2003) 3 KCCR 143 SN
Constitution of India, 1950 — Article 14, 19 (1) (a)Karnataka Civil Services (Conduct) Rules, 1966 — Rule 16Karnataka Education Act, 1983 — Section 2 (28), 4
High Courts07 Mar 2003Allowed
Shaik Usman Vs Jainabi (deceased) by L.Rs.
Karnataka High Court · (2003) 3 KCCR 2073
High Courts07 Mar 2003
Nestle India Limited Vs Assistant Commissioner of Central Excise, Mysore II Division
Karnataka High Court · (2003) 89 ECC 432 : (2003) 3 KarLJ 419 : (2004) 3 KCCR 274 SN
Central Excise Act, 1944 — Section 11 B, 35 F
High Courts07 Mar 2003Dismissed
Naveen Aronha and Another Vs Smt. Gangu and Others
Karnataka High Court · (2003) 2 ACC 553 : (2005) ACJ 415 : (2003) 3 KarLJ 229 : (2003) 3 KCCR 1614
Workmens Compensation Act, 1923 — Section 30, 30 (i)