High Courts03 Feb 2003Dismissed
S. Gowrishankar Vs The Secretary, Bar Council of India
Karnataka High Court · (2003) ILR (Kar) 2772 : (2003) 5 KarLJ 114 : (2003) 3 KCCR 144 SN
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 49 of 54
High Courts03 Feb 2003Dismissed
H. Sirajuddin Vs Shaziya alias Afsana and Another
Karnataka High Court · AIR 2003 Kar 224 : (2003) 2 DMC 618 : (2003) 2 KCCR 1219
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts31 Jan 2003Allowed
B.M. Krishnappa Gowda Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2405 : (2003) 3 KarLJ 589 : (2003) 2 KCCR 101 SN
High Courts31 Jan 2003Allowed
Pramod Muthalik Vs The District Magistrate
Karnataka High Court · (2003) CriLJ 1783 : (2003) ILR (Kar) 1953 : (2004) 2 KarLJ 139 : (2003) 2 KCCR 958 : (2003) 3 RCR(Criminal) 247
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323
High Courts31 Jan 2003
The Registrar General, High Court of Karnataka Vs Talawara Venkatappa
Karnataka High Court · (2003) ILR (Kar) 4933 : (2004) 1 KCCR 390
Criminal Procedure Code, 1973 (CrPC) — Section 354 (3), 366Penal Code, 1860 (IPC) — Section 302
High Courts30 Jan 2003Allowed
The Commissioner of Income Tax Vs Bhoopalam Commercial Complex and Industries Private Limited
Karnataka High Court · (2003) 2 KCCR 1539
Income Tax Act, 1961 — Section 22, 260 A, 263, 28, 6
High Courts30 Jan 2003Allowed
P. Ashok Kumar Vs The Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2004) 1 KarLJ 199 : (2003) 2 KCCR 1206
Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (6) (b), 11
High Courts30 Jan 2003
Cauvery Grameena Bank and Others Vs R. Janardhana Naidu
Karnataka High Court · (2003) 3 KarLJ 67 : (2003) 2 KCCR 96 SN : (2003) 2 LLJ 668
Cauvery Grammeena Bank Staff Service Regulations, 1980 — Regulation 30 (1), 30 (4)
High Courts30 Jan 2003
The Deputy Commissioner of Commercial Taxes (Assessments), Mangalore Vs M.G. Hussain
Karnataka High Court · (2003) 54 KarLJ 33
Karnataka High Court Act, 1961 — Section 4Limitation Act, 1963 — Section 5
High Courts30 Jan 2003Allowed
Nimbappa since deceased by his LR''s and Others Vs Land Tribunal and Others
Karnataka High Court · (2003) ILR (Kar) 2224 : (2003) 2 KCCR 95 SN
Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (2)Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts30 Jan 2003Allowed
Ashok Kumar P. Vs Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2003) 2 LLJ 923
Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (6) (b), 11 (1)
High Courts30 Jan 2003Dismissed
Smt. M.R. Prabhavathy Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2003) 183 CTR 272 : (2003) 2 KCCR 1535
Wealth Tax Act, 1957 — Section 16 (3), 17 (4), 17 B, 27 A
High Courts30 Jan 2003Allowed
Commissioner of Income Tax Vs Bhoopalam Commercial Complex and Industries (P.) Ltd.
Karnataka High Court · (2003) 183 CTR 275 : (2003) 262 ITR 517
Income Tax Act, 1961 — Section 22, 260 A, 28, 6, 9
High Courts30 Jan 2003Dismissed
Smt. M.R. Prabhavathy and Another Vs Assistant Commissioner of Income Tax, Now Deputy Commissioner of Income Tax and Another
Karnataka High Court · (2003) 262 ITR 501
Wealth Tax Act, 1957 — Section 17 B, 27
High Courts30 Jan 2003Allowed
Vijay Ramakrishna Naik Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2003) 2 KCCR 1213
Constitution of India, 1950 — Article 15, 39 (e), 46Karnataka State Civil Services Direct Recruitment by Selection Rules, 1973 — Rule 8 (2)
High Courts30 Jan 2003
Commissioner of Income Tax Vs Bhoopalam Commercial Complex and Industries (P) Ltd.
Karnataka High Court · (2003) 130 TAXMAN 338
Income Tax Act, 1961 — Section 260 A, 263
High Courts30 Jan 2003Allowed
Gajanana Subbaiah Kodsar and Others Vs Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2003) 3 KCCR 1579
Karnataka Co-operative Societies Act, 1959 — Section 63, 64, 65
High Courts30 Jan 2003
Smt. M.R. Prabhavathy Vs Asstt. Commissioner of Income Tax
Karnataka High Court · (2003) 130 TAXMAN 123
Wealth Tax Act, 1957 — Section 17 B (1), 27
High Courts29 Jan 2003
Raghuram Trading Company, Mangalore Vs The Assistant Commissioner of Commercial Taxes, I Circle, Mangalore
Karnataka High Court · (2004) 57 KarLJ 217
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13A
High Courts29 Jan 2003
Raveendra S. Karadi and Another Vs The Karnataka Forest Development Corporation Limited
Karnataka High Court · (2003) 2 KarLJ 189 : (2003) 2 KCCR 100 SN
Karnataka Civil Services (Revised Pay) Rules, 1982 — Rule 4 (2)