COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 44 of 54

High Courts28 Feb 2003Allowed

Basappa Veerabhadrappa Hurakadli and Others Vs The Assistant Commissioner and Land Acquisition Officer

Karnataka High Court · (2003) 3 KarLJ 409 : (2003) 2 KCCR 1122

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 43, 151Land Acquisition Act, 1894 — Section 23 (1), 34

High Courts27 Feb 2003Dismissed

P.J. Surendranath Vs S.P. Pandurangan

Karnataka High Court · (2003) ILR (Kar) 2965 : (2003) 2 KCCR 1273

Karnataka Rent Act, 1999 — Section 27 (2) (r), 31 (c), 37, 42 (1), 42 (6)

High Courts27 Feb 2003Dismissed

Marishetty Vs Land Tribunal and Others

Karnataka High Court · (2004) 2 KarLJ 600 : (2003) 3 KCCR 137 SN

Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Reforms Rules, 1974 — Rule 17

High Courts27 Feb 2003Allowed

Gangadharappa Vs Smt. Kanthamma

Karnataka High Court · (2003) ILR (Kar) 1742

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151

High Courts27 Feb 2003Dismissed

Hanumanthaiah and Others Vs The Land Tribunal and Others

Karnataka High Court · (2003) ILR (Kar) 1410 : (2003) 3 KarLJ 482 : (2003) 2 KCCR 121 SN

Karnataka Land Reforms Act, 1961 — Section 4Karnataka Tenancy Act, 1952 — Section 4Karnataka Village Offices Abolition Act, 1961 — Section 5, 8

High Courts27 Feb 2003Dismissed

Rameshwari Varma Vs University of Mysore and Another

Karnataka High Court · (2003) 3 KarLJ 373

Constitution of India, 1950 — Article 14

High Courts27 Feb 2003Dismissed

B.S. Chandrappa (since deceased) by widow Anusuya and Others Vs Shobha and Others

Karnataka High Court · (2003) ACJ 1770 : (2003) 2 KCCR 1090 : (2003) 3 RCR(Civil) 414

High Courts26 Feb 2003Allowed

Mohammed Yousuf Vs Lakshmi and Others

Karnataka High Court · (2003) 3 KarLJ 554 : (2003) 2 KCCR 1135

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A (3), 151

High Courts26 Feb 2003Dismissed

S. Vasanthakumar Vs Mohammed Ariff and Another

Karnataka High Court · (2003) 4 KarLJ 126 : (2003) 2 KCCR 1380 : (2004) 3 RCR(Civil) 61

Civil Procedure Code, 1908 (CPC) — Section 144, 151Karnataka Rent Act, 1999 — Section 46 (1)

High Courts26 Feb 2003Dismissed

Southern Herbals Ltd. Vs Settlement Commission and Another

Karnataka High Court · (2003) 180 CTR 536 : (2003) 2 KCCR 110 SN

Income Tax Act, 1961 — Section 132, 245 C, 35 D, 4, 56

High Courts26 Feb 2003Dismissed

Southern Herbals Ltd. Vs Settlement Commission (IT and WT) and Another

Karnataka High Court · (2003) 261 ITR 681

Income Tax Act, 1961 — Section 132, 245 C, 35 D, 4, 56

High Courts26 Feb 2003Dismissed

P.S. Measurements and Controls Pvt. Ltd. Vs Technicom Systems (I) Pvt. Ltd. and Another

Karnataka High Court · (2005) 124 CompCas 144 : (2003) 4 KCCR 3106

Arbitration and Conciliation Act, 1996 — Section 9

High Courts26 Feb 2003Allowed

H.M. Natesh Vs The Karnataka Land Army Corporation Ltd. and Others

Karnataka High Court · (2003) ILR (Kar) 4923 : (2004) 1 KCCR 1

High Courts25 Feb 2003

Manager, Oriental Insurance Co. Ltd. Vs Shankra Naika and Others

Karnataka High Court · (2004) ACJ 1753 : (2003) 4 KCCR 318 SN

Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147, 147 (1)

High Courts25 Feb 2003Partly Allowed

Muninanjappa Vs The Managing Director, Karnataka State Road Transport Corporation

Karnataka High Court · (2005) ACJ 1416 : (2003) 4 KarLJ 132 : (2003) 2 KCCR 1374

High Courts25 Feb 2003Dismissed

M.R. Laxmana (dead by his LRs.) and Others Vs Govindappa

Karnataka High Court · AIR 2003 Kar 385 : (2004) 1 CivCC 147 : (2003) ILR (Kar) 1985 : (2003) 6 KarLJ 379 : (2003) 2 KCCR 1506 : (2003) 4 RCR(Civil) 311

Civil Procedure Code, 1908 (CPC) — Order 22, 100

High Courts25 Feb 2003Dismissed

Syed Mohiuddin Pasha Khadri and Others Vs State of Karnataka and Another

Karnataka High Court · (2003) ILR (Kar) 1555 : (2003) 2 KCCR 120 SN

High Courts25 Feb 2003Allowed

President, Chitradurga District Mazdoor Sangh Vs The Managing Director, Bhadra Sahakari Sakkare Karkhane Niyamita and Others

Karnataka High Court · (2004) ILR (Kar) 536 : (2003) 5 KarLJ 466 : (2003) 3 KCCR 131 SN

Constitution of India, 1950 — Article 12, 14, 226General Clauses Act, 1897 — Section 2 (42)

High Courts25 Feb 2003Allowed

Namdev Vyankat Ghadge and Another Vs Chandrakant Ganpat Chadge and Others

Karnataka High Court · (2003) ILR (Kar) 1794

Hindu Adoption and Maintenance Act, 1956 — Section 12Hindu Succession Act, 1956 — Section 6

High Courts25 Feb 2003Dismissed

Kobra, Association of Borrowers of Karnataka and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 3 BC 63 : (2005) 123 CompCas 269 : (2003) 3 KarLJ 489 : (2003) 2 KCCR 119 SN : (2003) 47 SCL 695

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 39 (3)