COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 50 of 54

High Courts29 Jan 2003Dismissed

Syndicate Bank Vs M. Sivarudrappa (Deceased) by L.Rs

Karnataka High Court · AIR 2003 Kar 210 : (2003) 2 BC 211 : (2003) 3 CivCC 81 : (2004) 118 CompCas 390 : (2003) 2 KarLJ 226 : (2003) 2 KCCR 1201

Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 58 (f), 59

Read judgment

High Courts29 Jan 2003

Mrs. Latha U. Kamath and Others Vs The Commissioner, Bangalore Development Authority and Others

Karnataka High Court · (2003) ILR (Kar) 1604 : (2003) 3 KCCR 166 SN

Land Acquisition Act, 1894 — Section 48

Read judgment

High Courts29 Jan 2003

Balakrishna N. Shetty and Others Vs B.K. Ibrahim and Others

Karnataka High Court · (2004) 1 ACC 510 : (2005) ACJ 2100 : (2003) ILR (Kar) 3801

Read judgment

High Courts29 Jan 2003Dismissed

Smt. Vithabai G. Ghodake and Another Vs The United Western Bank Limited and Others

Karnataka High Court · AIR 2003 Kar 266 : (2003) 2 BC 648 : (2003) 2 CivCC 137 : (2003) 114 CompCas 705 : (2003) 2 KarLJ 457 : (2003) 2 KCCR 1029

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 21 Rule 66 (3), 151General Clauses Act, 1897 — Section 27

Read judgment

High Courts29 Jan 2003Allowed

Sri Balakrishna N. Shetty and Another Vs B.K. Ibrahim and Others

Karnataka High Court · (2003) 4 KCCR 2970

Read judgment

High Courts28 Jan 2003Dismissed

Dr. Praveen Kumar I. Kusubi Vs Rajiv Gandhi University of Health Sciences and Others

Karnataka High Court · (2004) 3 KarLJ 218 : (2003) 2 KCCR 94 SN

Read judgment

High Courts28 Jan 2003Allowed

Bangalore Metropolitan Transport Corporation Vs K.R. Mahalingaiah and Another

Karnataka High Court · (2003) 3 KarLJ 445 : (2003) 4 KCCR 238 SN : (2003) 2 LLJ 766

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Industrial Disputes Act, 1947 — Section 11 A

Read judgment

High Courts28 Jan 2003Allowed

Bijapur Mahalaxmi Urban Co-operative Credit Bank Ltd. Vs Mohan Kamalakar and Others

Karnataka High Court · (2003) 97 FLR 651 : (2003) ILR (Kar) 1846 : (2003) 6 KarLJ 15 : (2003) 2 LLJ 595

Industrial Disputes Act, 1947 — Section 33 C (1), 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70

Read judgment

High Courts28 Jan 2003Allowed

The Bijapur Mahalaxmi Urban Co-operative Credit Bank Limited Vs Mohan Kamalakar Sindgikar and Others

Karnataka High Court · (2003) 01 KAR CK 0017

Industrial Disputes Act, 1947 — Section 33 C (1), 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70

Read judgment

High Courts27 Jan 2003Dismissed

The Special Land Acquisition Officer, Karanja Project Vs Nirmala Devi and Another

Karnataka High Court · (2003) 3 KCCR 1918

Read judgment

High Courts27 Jan 2003

M. Subramanyam and Others Vs General Manager, K.S.R.T.C.

Karnataka High Court · (2003) 2 ACC 533

Read judgment

High Courts27 Jan 2003Allowed

Chethana Ramatheertha Vs Kumar V. Jahgirdar

Karnataka High Court · (2003) 2 DMC 288 : (2003) 3 KarLJ 530 : (2009) 2 KCCR 1171 : (2003) 2 KCCR 932 : (2003) 3 RCR(Civil) 52

Hindu Marriage Act, 1955 — Section 25 (1), 26Hindu Minority and Guardianship Act, 1956 — Section 13, 6

Read judgment

High Courts27 Jan 2003

State of Karnataka and Another Vs Shivanand Fakirappa Naik

Karnataka High Court · AIR 2003 Kar 185 : (2003) 1 KCCR 846

Karnataka State Servants (Determination of Age) Act, 1974 — Section 5

Read judgment

High Courts27 Jan 2003Dismissed

Basappa Ningappa Banakar Vs Land Tribunal and Others

Karnataka High Court · (2003) 2 KCCR 955

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 38, 40 C, 48 A, 48 C

Read judgment

High Courts24 Jan 2003Allowed

S. Sathyanarayana Vs State

Karnataka High Court · (2003) CriLJ 1983 : (2003) 2 KarLJ 52 : (2003) 1 KCCR 836

Criminal Procedure Code, 1973 (CrPC) — Section 102, 397, 401

Read judgment

High Courts24 Jan 2003Allowed

The Deputy Director, Employees'' State Insurance Corporation and Another Vs Bhuwalka Steel Industries Limited

Karnataka High Court · (2003) 97 FLR 458 : (2003) 2 KarLJ 240 : (2003) 1 KCCR 80 SN : (2003) 2 LLJ 348

Employees State Insurance Act, 1948 — Section 45 A, 75, 77, 77 (1-A) (b)

Read judgment

High Courts24 Jan 2003Allowed

The National Education Society and Another Vs H. Yogesh and Others

Karnataka High Court · (2003) 5 KarLJ 434 : (2003) 1 KCCR 79 SN

Read judgment

High Courts24 Jan 2003Dismissed

Sheshagiri Vs Land Tribunal and Others

Karnataka High Court · (2003) 2 KCCR 927

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

Read judgment

High Courts24 Jan 2003Allowed

Sri. M. Vasanth Vs Kanoria Industries Limited

Karnataka High Court · (2003) 2 KCCR 923

Criminal Procedure Code, 1973 (CrPC) — Section 201, 203, 462Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts23 Jan 2003Dismissed

Union of India (UOI) and Others Vs M.R. Shivappa and Others

Karnataka High Court · (2003) 97 FLR 210 : (2003) 4 KarLJ 321

Central Civil Services (Pension) Rules, 1972 — Rule 26, 26 (1), 49, 49 (1)Payment of Gratuity Act, 1972 — Section 14, 2 (e), 4 (1)

Read judgment