High Courts01 Dec 2003
Smt. P. Vatsala Upadhya and Others Vs Srikanth Keshav Raikar
Karnataka High Court · (2004) ILR (Kar) 1637 : (2004) 3 KCCR 2111
Karnataka Rent Act, 1999 — Section 2 (3) (g), 46 (1), 70 (2) (C)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 5 of 54
High Courts01 Dec 2003Dismissed
Balkrishna Breeding Farms (P) Ltd. Vs Chief Commissioner of Income Tax and Another
Karnataka High Court · (2004) 186 CTR 313 : (2004) 266 ITR 15 : (2004) 1 KCCR 466
Income Tax Act, 1961 — Section 119, 234 A, 234 B, 234 C
High Courts01 Dec 2003
Abdul Sammad Vs Ileyas Ahmed Pasha and Another
Karnataka High Court · (2005) ACJ 333
High Courts01 Dec 2003Dismissed
Managing Director, K.S.R.T.C. and Another Vs Sunanda and Another
Karnataka High Court · (2004) ACJ 889 : (2004) 1 KarLJ 105
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts01 Dec 2003
Shivalinga Shivanagowda Patil and Others Vs Erappa Basappa Bhavihala and Others
Karnataka High Court · (2004) 2 ACC 470 : (2004) ACJ 333 : (2004) 101 FLR 178 : (2004) ILR (Kar) 193 : (2004) 1 KCCR 685 : (2004) 1 LLJ 1089
Workmens Compensation Act, 1923 — Section 11, 19, 22
High Courts01 Dec 2003
Balkrishna Breeding Farms (P) Ltd. Vs Chief Commissioner of Income Tax
Karnataka High Court · (2004) 134 TAXMAN 314
Income Tax Act, 1961 — Section 119, 234 B
High Courts28 Nov 2003
Bangalore Club Vs The Entertainment Tax Officer and Another
Karnataka High Court · AIR 2004 Kar 122 : (2004) ILR (Kar) 643 : (2004) 1 KCCR 109 SN
Karnataka Entertainment Tax Act, 1958 — Section 2 (e), 3 (1) (1-a)
High Courts28 Nov 2003Allowed
Atria Convergence Technologies Pvt. Ltd. and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 901
Constitution of India, 1950 — Article 19, 19 (1) (g), 304Karnataka Entertainment Tax Act, 1958 — Section 4 G
High Courts28 Nov 2003Dismissed
Pharmed Chemicals Limited and Others Vs Sainath Agencies
Karnataka High Court · (2004) CriLJ 2253 : (2004) 2 KarLJ 422 : (2004) 1 KCCR 587
Criminal Procedure Code, 1973 (CrPC) — Section 406, 415, 482Penal Code, 1860 (IPC) — Section 120 B, 406, 420
High Courts28 Nov 2003Dismissed
Sri. B.J. Prabhakar Vs Smt. S.A. Venagadamma (deceased) by L.Rs. and Another
Karnataka High Court · (2004) 1 KCCR 682
Administrator Generals Act, 1913 — Section 31, 32Succession Act, 1925 — Section 204 (3), 214, 57
High Courts27 Nov 2003Dismissed
Sankamma (deceased) by L.Rs. Vs Sangappa Mallappa Bennur and Another
Karnataka High Court · (2004) 1 KCCR 585
High Courts27 Nov 2003Dismissed
Mohd. Ibrahim Vs Mehrunisa Begum
Karnataka High Court · AIR 2004 Kar 261 : (2004) 2 KCCR 733
Family Courts Act, 1984 — Section 19 (1)Penal Code, 1860 (IPC) — Section 324, 498A
High Courts27 Nov 2003Dismissed
G. Siddagangappa Vs Smt. R. Shailaja
Karnataka High Court · AIR 2004 Kar 244 : (2004) 1 CivCC 694 : (2004) 1 DMC 690 : (2004) 2 KarLJ 74 : (2004) 1 KCCR 678 : (2004) 2 RCR(Civil) 640
Hindu Marriage Act, 1955 — Section 13 (1) (i-a)
High Courts27 Nov 2003
Jyothi Gas Ltd. and Another Vs The Labour Enforcement Officer
Karnataka High Court · (2004) CriLJ 1261 : (2004) ILR (Kar) 164 : (2004) 2 KarLJ 162 : (2004) 2 LLJ 659
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12 (1), 23, 24, 28
High Courts24 Nov 2003Dismissed
A. Ahalayamma Vs The State of Karnataka and Others
Karnataka High Court · (2004) 1 KCCR 676
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Nov 2003Dismissed
A. Ahalyamma Vs State of Karnataka and Others
Karnataka High Court · (2004) 2 KarLJ 221 : (2003) 4 KCCR 252 SN
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Nov 2003
Apoline Marcel D''Souza Vs State of Karnataka and Others
Karnataka High Court · (2004) 2 KarLJ 332 : (2004) 1 KCCR 23 SN
Karnataka Motor Vehicle Taxation Act, 1957 — Section 3Karnataka Motor Vehicles Rules, 1989 — Rule 151 (2)Motor Vehicles Rules, 1989 — Rule 128, 128 (10)
High Courts21 Nov 2003Allowed
Karnataka State Road Transport Corporation Vs Abdul Azeez
Karnataka High Court · (2004) ILR (Kar) 2761 : (2004) 3 KCCR 247 SN
General Clauses Act, 1897 — Section 9Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts21 Nov 2003Dismissed
Smt. Pushpa Vs N.C. Venkatappa
Karnataka High Court · (2004) 1 KarLJ 251
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 27 (2) (r), 70 (2)
High Courts21 Nov 2003Dismissed
K.S. Jayanth Kumar and Others Vs BNP Paribas
Karnataka High Court · (2005) 1 ALD(Cri) 10 : (2004) 2 BC 175 : (2003) ILR (Kar) 5137 : (2004) 1 KarLJ 651 : (2004) 1 KCCR 476
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141