High Courts07 Mar 2003Allowed
Nestle India Limited Vs Asstt. Commissioner of C. Ex.
Karnataka High Court · (2003) 154 ELT 567 : (2004) ILR (Kar) 1641
Central Excise Act, 1944 — Section 11 B, 35 F
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 43 of 54
High Courts07 Mar 2003Dismissed
Deepak Kumar Vs State of Karnataka
Karnataka High Court · (2003) 4 KarLJ 277 : (2003) 3 KCCR 1937
Penal Code, 1860 (IPC) — Section 326, 394, 396, 397, 448
High Courts06 Mar 2003Dismissed
M. Bhoomi Reddy Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2003) ILR (Kar) 2087 : (2003) 4 KarLJ 193 : (2003) 3 KCCR 1756
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 2 (e), 4 (1), 5 A
High Courts06 Mar 2003
The Executive Engineer, SBC Division Vs K. Subba Reddy (Deceased) by L.Rs
Karnataka High Court · (2004) 2 ARBLR 274 : (2004) 3 KarLJ 143 : (2003) 3 KCCR 1609
High Courts06 Mar 2003Dismissed
B. Krishna Bhat Vs State of Karnataka
Karnataka High Court · (2003) 3 KarLJ 329 : (2003) 3 KCCR 139 SN
High Courts06 Mar 2003Allowed
Hanumantharayappa and Another Vs The State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 1513 : (2003) 2 KCCR 1425
High Courts06 Mar 2003
Mahadevappa Vs Sadashivappa and Others
Karnataka High Court · (2003) 4 KarLJ 25
High Courts06 Mar 2003Dismissed
Ashok Shamanna Vs Nayeem Khan
Karnataka High Court · AIR 2003 Kar 390 : (2003) 3 KCCR 1751
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151Karnataka Rent Act, 1999 — Section 46 (1)
High Courts05 Mar 2003
Abdul Rehman and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 311 : (2003) 4 KarLJ 148 : (2003) 3 KCCR 1749
Land Acquisition Act, 1894 — Section 11 A, 6
High Courts05 Mar 2003Allowed
Nagarajappa G. and Others Vs Centralized Admission Cell and Others
Karnataka High Court · (2003) ILR (Kar) 1912 : (2003) 3 KarLJ 271 : (2003) 3 KCCR 1601
Constitution of India, 1950 — Article 30 (1)Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 2M, 2O
High Courts05 Mar 2003Dismissed
The Divisional Commissioner, Belgaum Division and Others Vs Bhovi Samaja Seva Sangha and Others
Karnataka High Court · (2003) ILR (Kar) 1584 : (2004) 2 KarLJ 9 : (2003) 4 KCCR 2858
Constitution of India, 1950 — Article 341
High Courts05 Mar 2003Partly Allowed
Union Bank of India Vs Parasuram
Karnataka High Court · (2003) 4 KarLJ 144
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)
High Courts04 Mar 2003Allowed
Basamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 129
Karnataka Land Reforms Act, 1961 — Section 44
High Courts04 Mar 2003Allowed
S.G. Mallikarjun and Others Vs Smt. Asha
Karnataka High Court · (2004) 1 DMC 753 : (2003) ILR (Kar) 4076 : (2003) 3 KCCR 2070 : (2004) 4 RCR(Criminal) 795
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198, 200, 202Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 494
High Courts04 Mar 2003Dismissed
Mallappa Adiveppa Hadapad Vs Smt. Rudrawwa and Others
Karnataka High Court · (2003) ILR (Kar) 1774 : (2003) 3 KarLJ 470 : (2003) 2 KCCR 1382 : (2004) 1 RCR(Civil) 174
Transfer of Property Act, 1882 — Section 41
High Courts03 Mar 2003
Sripathy Govind Bhat Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4196 : (2003) 3 KCCR 2330
High Courts03 Mar 2003Dismissed
Mysore Cements Ltd. Vs Indian Oil Corporation Ltd. and Others
Karnataka High Court · (2003) 131 STC 345
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 18 A, 3 A, 3 BB
High Courts28 Feb 2003
Sudarshan Kumar Babu Vallurur Vs Visveswaraiah Technological University and Another
Karnataka High Court · (2003) ILR (Kar) 4771 : (2003) 4 KarLJ 252 : (2003) 2 KCCR 111 SN
Visveswaraiah Technological University Regulations Governing Master of Technology Course — Regulation 10
High Courts28 Feb 2003Dismissed
Raghunath Raghavendra Rao Jahagirdar Vs Srinivas Rao Raghavendra Rao Jahagirdar and Another
Karnataka High Court · (2003) 4 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Feb 2003
Ramaiah Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 296 : (2003) ILR (Kar) 1385 : (2004) 2 KarLJ 45 : (2003) 2 KCCR 1097
Constitution of India, 1950 — Article 31 (2)Mysore (Religious and Charitable) Inams Abolition Act, 1955 — Section 6, 9