High Courts10 Feb 2003Dismissed
K.B. Jayaram and Another Vs Navineethamma and Others
Karnataka High Court · AIR 2003 Kar 241 : (2003) 3 KarLJ 225 : (2003) 4 KCCR 403 SN
Karnataka Stamp Act, 1957 — Section 33, 34
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 48 of 54
High Courts10 Feb 2003
United India Insurance Co. Ltd. and Another Vs P.M. Zeenath and Others
Karnataka High Court · (2005) ACJ 1774 : (2003) 3 KCCR 1586
High Courts07 Feb 2003Dismissed
United India Insurance Company Limited Vs S.S. Mukharam and Another
Karnataka High Court · (2003) 2 ACC 425 : (2004) ACJ 1984 : (2003) 3 KarLJ 117 : (2003) 2 KCCR 1229
Motor Vehicles Act, 1988 — Section 166
High Courts06 Feb 2003
Dalappa Vs Bangalore University and Another
Karnataka High Court · (2003) 6 KarLJ 236 : (2003) 2 KCCR 1222
Karnataka State Universities Act, 2000 — Section 2 (12)
High Courts06 Feb 2003Allowed
Hydromatik Belgaum Pvt. Ltd. Vs Commr. of C. Ex.
Karnataka High Court · (2003) 154 ELT 49
Finance Act, 1988 — Section 89Kar Vivad Samadhan Rules, 1998 — Rule 3 (1) (b)
High Courts06 Feb 2003
K.D. Nanaiah and Another Vs Kokkanda B. Poonacha and Others
Karnataka High Court · (2003) 3 KarLJ 459
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts05 Feb 2003Allowed
Somanna and Others Vs State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 2886 : (2003) 4 KCCR 413 SN
Karnataka State Universities Act, 1976 — Section 8 (8)
High Courts05 Feb 2003Dismissed
Khanderao Subbarao Nadagir Vs Hulagavva and Others
Karnataka High Court · AIR 2003 Kar 354 : (2004) 1 CivCC 491 : (2003) 2 KCCR 117 SN : (2004) 1 RCR(Civil) 18
Specific Relief Act, 1963 — Section 22
High Courts04 Feb 2003
Smt. V. Manjula Vs Commissioner for Food and Civil Supplies in Karnataka and Others
Karnataka High Court · AIR 2003 Kar 238 : (2003) 5 KarLJ 367 : (2003) 2 KCCR 102 SN
Essential Commodities Act, 1955 — Section 5Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 17 (1)
High Courts04 Feb 2003Allowed
Gopal Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3686 : (2003) 4 KarLJ 537 : (2000) 1 KCCR 470
Karnataka Land Reforms Act, 1961 — Section 116 B
High Courts04 Feb 2003
M. Nagaraj Vs State of Karnataka and Others
Karnataka High Court · (2003) 3 KarLJ 486
Karnataka Co-operative Societies Act, 1959 — Section 29 A, 29 F
High Courts04 Feb 2003
United India Insurance Company Ltd. Vs Ibrahim and Others
Karnataka High Court · (2003) 3 ACC 604
High Courts03 Feb 2003Allowed
K. Krishna Vs University of Mysore and Others
Karnataka High Court · (2003) 2 KCCR 965
Constitution of India, 1950 — Article 14, 16Karnataka State Universities Act, 1976 — Section 36 (4), 49, 50, 51 (A), 51 (B)
High Courts03 Feb 2003
K. Krishna and Others Vs The University of Mysore and Others
Karnataka High Court · (2003) ILR (Kar) 2578 : (2003) 3 KCCR 138 SN
Constitution of India, 1950 — Article 14, 16Karnataka State Universities Act, 1976 — Section 36 (1), 36 (4), 36 (5), 49
High Courts03 Feb 2003Partly Allowed
Hindusthan Photo Film Manufacturing Co. Ltd. Vs The State of Karnataka
Karnataka High Court · (2003) ILR (Kar) 1815 : (2003) 3 KCCR 1581
Karnataka Sales Tax Act, 1957 — Section 18 AA, 23 (1)
High Courts03 Feb 2003Allowed
B. Balachandra Rai Vs Indian Telephone Industries Limited and Another
Karnataka High Court · (2003) 5 KarLJ 79 : (2003) 2 KCCR 986
Penal Code, 1860 (IPC) — Section 120 B, 417, 419, 420, 511
High Courts03 Feb 2003Dismissed
Kalpatharu Solvents Pvt. Ltd. Vs Karnataka State Financial Corporation
Karnataka High Court · AIR 2003 Kar 221 : (2003) 2 BC 677 : (2003) 114 CompCas 394 : (2003) 3 KarLJ 478 : (2003) 4 KCCR 317 SN : (2003) 46 SCL 87
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 3, 31
High Courts03 Feb 2003
K.G. Mahalingaiah Vs C.R. Rajagopala Setty
Karnataka High Court · (2003) 3 KarLJ 351 : (2003) 3 KCCR 2320
Karnataka Rent Act, 1999 — Section 36, 70 (2) (b)Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28
High Courts03 Feb 2003
Madhav Bandopant Kulkarni and Another Vs The Land Tribunal and Others
Karnataka High Court · (2003) 5 KarLJ 13 : (2003) 3 KCCR 167 SN
Karnataka Land Reforms Act, 1961 — Section 2 (18)
High Courts03 Feb 2003Allowed
Siddalingeshwar and Others Vs Virupaxgouda and Others
Karnataka High Court · AIR 2003 Kar 407 : (2004) 1 CivCC 655 : (2003) ILR (Kar) 2559 : (2004) 2 KarLJ 28 : (2003) 3 KCCR 157 SN
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 7 Rule 11, 11