COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 47 of 54

High Courts17 Feb 2003Dismissed

Corporation of City of Mangalore Vs Saptagiri Hotels (P) Ltd.

Karnataka High Court · (2003) ILR (Kar) 2410

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Municipal Corporations Act, 1976 — Section 147, 148Karnataka Taxation Rules, 1957 — Rule 22

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High Courts17 Feb 2003Dismissed

K.S. Shivanna Vs State

Karnataka High Court · (2003) CriLJ 2140 : (2003) 3 KarLJ 115 : (2003) 2 KCCR 1069

Criminal Procedure Code, 1973 (CrPC) — Section 446 (3)Penal Code, 1860 (IPC) — Section 376, 377, 511

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High Courts17 Feb 2003Allowed

K.N. Kulkarni Vs Karnataka Housing Board

Karnataka High Court · (2003) 3 KarLJ 498 : (2003) 2 KCCR 1352

Constitution of India, 1950 — Article 226, 227Karnataka Housing Board Act, 1962 — Section 10 (5), 10 (6)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8, 9 (2)

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High Courts17 Feb 2003

Corporation of City of Mangalore Vs Sapthagiri Hotels (Private) Limited

Karnataka High Court · (2003) 4 KarLJ 393 : (2003) 3 KCCR 2063

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Taxation Rules, 1957 — Rule 20, 22, 25

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High Courts14 Feb 2003Dismissed

The Management of Indian Telephone Industries Vs N. John Kay

Karnataka High Court · (2003) 4 KCCR 3105

Constitution of India, 1950 — Article 226

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High Courts14 Feb 2003

Dr. Praveen Bai Thogadia Vs State of Karnataka and Another

Karnataka High Court · (2003) CriLJ 4502 : (2003) 6 KarLJ 48 : (2003) 3 KCCR 2324

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 124 A, 143, 149, 153 A, 153 A (a)

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High Courts14 Feb 2003Allowed

Smt. H.P. Jalajakshi Vs Karnataka Bank Limited and Another

Karnataka High Court · AIR 2003 Kar 280 : (2003) 2 BC 289 : (2003) 2 CivCC 512 : (2004) ILR (Kar) 96 : (2003) 3 KarLJ 27

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High Courts14 Feb 2003Dismissed

Chandramma and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 5182 : (2003) 2 KarLJ 490 : (2003) 2 KCCR 1057

Constitution of India, 1950 — Article 31 (3)

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High Courts14 Feb 2003Dismissed

Venugopala and Others Vs Vasantha @ Subha Rao

Karnataka High Court · AIR 2003 Kar 279 : (2003) 5 KarLJ 268 : (2003) 2 KCCR 1053 : (2003) 3 RCR(Civil) 455 : (2003) 2 RCR(Rent) 161

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 2 (12)

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High Courts13 Feb 2003Allowed

Dr. Praveen Bai Thogadia, General Secretary, Vishwa Hindu Parishath Vs State of Karnataka and Another

Karnataka High Court · (2003) 2 KCCR 1043

Criminal Procedure Code, 1973 (CrPC) — Section 144 (5), 144 (6), 20, 20 (1), 20 (2)Penal Code, 1860 (IPC) — Section 143, 149, 153 A, 295 A, 504

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High Courts13 Feb 2003

In Re: Kirloskar Electric Co. Ltd.

Karnataka High Court · (2003) 116 CompCas 413 : (2003) 4 CompLJ 13 : (2003) 2 KCCR 106 SN : (2003) 43 SCL 186

Companies Act, 1956 — Section 391, 391 (1), 391 (2), 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3 (1) (o)

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High Courts13 Feb 2003

Dr. Praveen Bhai Thogadia Vs State of Karnataka and Another

Karnataka High Court · (2003) CriLJ 1769 : (2003) ILR (Kar) 3175 : (2003) 3 KarLJ 435

Criminal Procedure Code, 1973 (CrPC) — Section 144, 20, 20 (2), 482

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High Courts13 Feb 2003Allowed

Babu Gowda and Others Vs H. Ishwarappayya and Others

Karnataka High Court · AIR 2004 Kar 89 : (2004) 2 KarLJ 189 : (2003) 3 KCCR 140 SN

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High Courts13 Feb 2003Allowed

The Town Municipal Council Vs M. Nagaraju and Others

Karnataka High Court · (2003) 4 KarLJ 199 : (2003) 3 KCCR 1594

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High Courts11 Feb 2003Allowed

A.S. Mushtaq Ali deceased by L.Rs. Vs Special Land Acquisition Officer

Karnataka High Court · (2003) 3 KCCR 1590

Land Acquisition Act, 1894 — Section 4 (1)

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High Courts11 Feb 2003Dismissed

A.S. Gupta and Another Vs V. Ramachandra Naidu

Karnataka High Court · (2003) 2 KarLJ 641 : (2003) 2 KCCR 105 SN

Karnataka Rent Act, 1999 — Section 27 (2) (b), 31 (1) (c)

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High Courts11 Feb 2003Allowed

Basamma Vs Taluk Legal Services Committee and Another

Karnataka High Court · AIR 2003 Kar 242 : (2003) 2 CivCC 77 : (2003) 2 KarLJ 439 : (2003) 2 KCCR 1550

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1Legal Services Authorities Act, 1987 — Section 20, 20 (2)

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High Courts11 Feb 2003Allowed

Prabhu Vs Land Tribunal and Another

Karnataka High Court · (2003) 2 KCCR 1234

Karnataka Land Reforms Act, 1961 — Section 34, 48 A (1), 48 A (2), 48 A (3)Karnataka Land Reforms Rules, 1974 — Rule 17, 19

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High Courts10 Feb 2003Dismissed

Smt. Severine Pinto Vs H.J. Mascarenhas and Others

Karnataka High Court · (2003) 4 KCCR 2973

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 2 (18)

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High Courts10 Feb 2003Dismissed

Narasimha Jayadevarao Vs The Land Tribunal and Others

Karnataka High Court · (2003) 4 KarLJ 239 : (2003) 2 KCCR 104 SN

Karnataka Land Reforms Act, 1961 — Section 45Karnataka Land Revenue Act, 1964 — Section 133

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