High Courts20 Feb 2003Allowed
Muniyappa Vs G. Hanumanthappa (Deceased) by L.R. and Others
Karnataka High Court · (2003) 2 KarLJ 294 : (2003) 3 KCCR 141 SN
Karnataka Land Reforms Act, 1961 — Section 19, 39, 43, 48 A
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 46 of 54
High Courts20 Feb 2003Dismissed
State of Karnataka and Others Vs E. Bhaskar Rao
Karnataka High Court · (2003) ILR (Kar) 2064 : (2003) 2 KCCR 126 SN
Karnataka Land Reforms Act, 1961 — Section 2, 81
High Courts20 Feb 2003Allowed
C. Sesha Reddy Vs T. Basavana Goud
Karnataka High Court · AIR 2003 Kar 335 : (2004) 1 BC 19 : (2004) 1 CivCC 23 : (2003) ILR (Kar) 5067 : (2003) 6 KarLJ 409 : (2003) 2 KCCR 1427 : (2003) 4 RCR(Civil) 15
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3ANegotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Feb 2003
Dooja Kotian Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 1769 : (2003) 2 KCCR 1555
Karnataka Land Revenue Act, 1964 — Section 34
High Courts20 Feb 2003Allowed
Budavanat Subraya Palekar Vs Babu Vajra Chandavarkar and Others
Karnataka High Court · AIR 2004 Kar 105 : (2004) ILR (Kar) 4068 : (2004) 4 KCCR 434 SN
Evidence Act, 1872 — Section 65, 90Registration Act, 1908 — Section 58, 59, 60
High Courts19 Feb 2003Dismissed
Gowramma Vs Munivenkatamma
Karnataka High Court · (2004) 2 KarLJ 541 : (2003) 2 KCCR 1363 : (2003) 4 RCR(Civil) 291
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 47Karnataka Rent Act, 1999 — Section 46 (1)
High Courts19 Feb 2003
Smt. H.K. Puttathayamma Vs Smt. K. Bharathi and Another
Karnataka High Court · (2003) 3 KarLJ 158
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 12Transfer of Property Act, 1882 — Section 53A
High Courts19 Feb 2003Allowed
M. Sripathi Sampigethaya Vs P. Seetharam Bhat and Others
Karnataka High Court · (2003) ILR (Kar) 1500 : (2003) 4 KarLJ 98 : (2003) 2 KCCR 1253
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 47 (3), 57 (b), 61
High Courts18 Feb 2003Dismissed
Smt. M.V. Lalithamani and Others Vs Mysore Urban Development Authority and Others
Karnataka High Court · (2003) ILR (Kar) 1695 : (2003) 4 KarLJ 528 : (2003) 2 KCCR 127 SN
Karnataka Urban Development Authorities Act, 1987 — Section 15, 17, 17, 18, 19 (1)
High Courts18 Feb 2003Allowed
Prakash Dal Mill and Others Vs The Government of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 1622 : (2003) 2 KCCR 1241
Constitution of India, 1950 — Article 12, 14Karnataka Industrial Area Development Act, 1966 — Section 41 (2) (b)Karnataka Industrial Areas Development Board Regulations, 1966 — Regulation 10, 7, 8
High Courts18 Feb 2003Allowed
The Marimallappa Education Trust Vs Smt. K.S. Rathnamma and Another
Karnataka High Court · (2003) 4 KarLJ 229 : (2003) 2 KCCR 1133
Karnataka Education Act, 1983 — Section 130
High Courts18 Feb 2003Allowed
Syndicate Bank Vs Wilfred D''Souza
Karnataka High Court · AIR 2003 Kar 337 : (2003) 2 KCCR 97 SN
Constitution of India, 1950 — Article 14, 226, 227Contract Act, 1872 — Section 171
High Courts18 Feb 2003
Rayanagouda Vs The Deputy Commissioner and Others
Karnataka High Court · (2003) 4 KarLJ 450
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts18 Feb 2003Dismissed
Akki Virubhadrappa Vs State of Karnataka and Others
Karnataka High Court · (2003) 6 KarLJ 403 : (2003) 2 KCCR 1558
Karnataka Land Reforms Rules, 1974 — Rule 16, 17
High Courts18 Feb 2003Dismissed
Baswarajappa and Others Vs Smt. Gouramma @ Shakunatala Bai and Others
Karnataka High Court · (2003) 3 KCCR 2187
Hindu Succession Act, 1956 — Section 14
High Courts17 Feb 2003Allowed
New India Assurance Company Vs Smt. Kusum and Others
Karnataka High Court · (2003) ACJ 1992 : (2003) 4 KarLJ 545 : (2003) 3 KCCR 1740
Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (5)
High Courts17 Feb 2003Dismissed
Ranganatha Associates and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 180 CTR 441 : (2003) 3 KCCR 145 SN
Finance Act, 1998 — Section 90 (1), 90 (2), 90 (4), 91, 96
High Courts17 Feb 2003Allowed
The Karnataka Power Corporation Limited and Another Vs G.J. Fernandez
Karnataka High Court · (2003) 2 ARBLR 533 : (2003) 3 KarLJ 6
Arbitration and Conciliation Act, 1996 — Section 11, 11 (6)
High Courts17 Feb 2003Dismissed
Laxmappa Kakappa Nelagund Vs The Land Tribunal and Another
Karnataka High Court · (2003) ILR (Kar) 4096 : (2003) 2 KarLJ 647 : (2003) 2 KCCR 1237
Karnataka Land Reforms Act, 1961 — Section 108
High Courts17 Feb 2003Dismissed
BHEL Employees'' Association Vs Union of India (UOI) and Others
Karnataka High Court · (2003) 180 CTR 412 : (2003) 261 ITR 15 : (2003) 4 KCCR 295 SN : (2003) 2 KCCR 107 SN
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 15, 16, 17 (2)Income Tax Rules, 1962 — Rule 3