High Courts25 Feb 2003Partly Allowed
Smt. Rajamani and Others Vs K. Ravindra and Another
Karnataka High Court · (2005) ACJ 251 : (2003) 4 KarLJ 114
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 45 of 54
High Courts25 Feb 2003Allowed
Chitradurga District Mazdoor Sangh Vs Bhadra Sahakari Sakkare Karkhane Niyamita and Others
Karnataka High Court · (2003) 3 LLJ 300
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226, 32Karnataka Co-operative Societies Act, 1959 — Section 29, 29 G, 53 A, 54
High Courts25 Feb 2003Dismissed
Vasu Shetty and Others Vs Chellu Hengsu and Others
Karnataka High Court · (2003) 4 KarLJ 438 : (2003) 2 KCCR 118 SN
High Courts25 Feb 2003
Oriental Insurance Co. Ltd. Vs Shankra Naika and Others
Karnataka High Court · (2006) 1 ACC 441
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147 (1)
High Courts25 Feb 2003
Kazi Ataulla Haruni (Dead) by L.Rs Vs The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2004) 2 KarLJ 583 : (2003) 3 KCCR 1598
High Courts24 Feb 2003Dismissed
X.M. Joseph Vs Press Council of India
Karnataka High Court · (2003) 3 KCCR 1935
Constitution of India, 1950 — Article 19 (2)Press Council Act, 1978 — Section 13 (2) (b), 4, 5
High Courts24 Feb 2003Dismissed
Babulal and Another Vs K. Sharadamma and Another
Karnataka High Court · (2004) 3 KarLJ 106 : (2003) 2 KCCR 1367
Karnataka Rent Act, 1999 — Section 46 (1)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)
High Courts24 Feb 2003Allowed
T.H. Lakshmanprasad Vs Md. Iqbal since deceased by LR''s and Others
Karnataka High Court · (2003) ILR (Kar) 1551 : (2003) 5 KarLJ 116 : (2003) 2 KCCR 1270
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Karnataka Rent Act, 1999 — Section 2 (3) (G)
High Courts24 Feb 2003Allowed
M. Krishnappa Vs State Bank of India and Another
Karnataka High Court · (2003) ILR (Kar) 1676 : (2004) 3 KarLJ 37 : (2003) 2 KCCR 124 SN : (2003) 3 LLJ 1137
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18 (1), 2 (p)Industrial Disputes Rules, 1957 — Rule 58
High Courts24 Feb 2003
Shahwar Basheer and Others Vs Veena Mohan and Others
Karnataka High Court · (2003) ILR (Kar) 4732 : (2004) 3 KarLJ 49 : (2003) 2 KCCR 1073
Karnataka Rent Act, 1999 — Section 5, 70Karnataka Rent Control Act, 1961 — Section 21
High Courts24 Feb 2003Dismissed
Islamiah Institute of Technology Employees'' Union and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 137 : (2004) 1 KarLJ 416
Karnataka Societies Registration Act, 1960 — Section 25
High Courts23 Feb 2003Dismissed
Bangalore Development Authority Vs The Vysya Bank Ltd.
Karnataka High Court · (2005) ILR (Kar) 1419 : (2005) 2 KarLJ 511
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, 115Limitation Act, 1963 — Section 27Representation of the Peoples Act, 1951 — Section 83
High Courts21 Feb 2003Dismissed
Vasudeva Naik B. Vs Karnataka State Road Transport Corporation (KSRTC) and Another
Karnataka High Court · (2003) 97 FLR 955 : (2003) 2 LLJ 697
Industrial Disputes Act, 1947 — Section 11 A
High Courts21 Feb 2003Dismissed
Krishnappa Vs H. Srinivas Rao
Karnataka High Court · (2003) 3 KarLJ 156 : (2003) 2 KCCR 1268
Karnataka Rent Act, 1999 — Section 27 (2) (r)
High Courts21 Feb 2003Dismissed
Bangalore Bullion Traders Vs Minerals and Metal Trading Corporation Limited
Karnataka High Court · (2003) 2 KarLJ 555 : (2003) 2 KCCR 108 SN
Constitution of India, 1950 — Article 12, 14, 226, 265
High Courts21 Feb 2003
Darga Estate Committee Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 1589 : (2004) 3 KarLJ 363 : (2003) 4 KCCR 280 SN
Criminal Procedure Code, 1973 (CrPC) — Section 145Karnataka Land Reforms Act, 1961 — Section 107
High Courts21 Feb 2003Dismissed
Sri. B. Vasudeva Naik Vs Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2003) 2 KCCR 1266
Industrial Disputes Act, 1947 — Section 11 A
High Courts20 Feb 2003Dismissed
Shivalingappa Vs Chandramma and Others
Karnataka High Court · (2003) 2 KCCR 1072
Karnataka Land Reforms Act, 1961 — Section 118 A
High Courts20 Feb 2003
N.K. Nanjarajaiah and Another Vs Karnataka Electricity Board and Others
Karnataka High Court · AIR 2003 Kar 253 : (2003) 5 KarLJ 337
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 79 (c)
High Courts20 Feb 2003Allowed
Ennen Castings Pvt. Ltd. (In Liquidation) Vs M.M. Sundaresh and Others Y.R. Nagabhushan and Another Vs Ennen Castings Pvt. Ltd. (In Liquidation) and Others
Karnataka High Court · AIR 2003 Kar 293 : (2003) 3 BC 286 : (2003) 3 CivCC 526 : (2003) 114 CompCas 541 : (2003) 3 CompLJ 133 : (2003) ILR (Kar) 3490 : (2003) 4 KarLJ 122 : (2003) 2 KCCR 1413 : (2003) 47 SCL 752
Companies Act, 1956 — Section 543 (1)