High Courts23 Jan 2003Dismissed
Bishendas and Another Vs The Divisional Commissioner and Others
Karnataka High Court · AIR 2003 Kar 273 : (2003) 2 KarLJ 79 : (2003) 1 KCCR 827
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6, 85
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 51 of 54
High Courts23 Jan 2003Dismissed
Bhimappa Bhagappa Bharmannavar Vs State of Karnataka and Others
Karnataka High Court · (2003) 2 KarLJ 137 : (2003) 1 KCCR 77 SN
High Courts23 Jan 2003
Cantonment Board Vs Asif Alim Sait and Others
Karnataka High Court · AIR 2004 Kar 158 : (2003) 4 KCCR 2961
Cantonments Act, 1924 — Section 185, 256
High Courts22 Jan 2003Allowed
Deputy Commissioner of Income Tax Vs Sri. H.V. Shantharam
Karnataka High Court · (2003) 180 CTR 300 : (2003) 261 ITR 435
Civil Procedure Code, 1908 (CPC) — Section 100, 103Income Tax Act, 1961 — Section 132, 132 (4), 132 A, 139 (1), 143 (3)
High Courts22 Jan 2003Allowed
Susheelamma and Others Vs Nooruddin and Another
Karnataka High Court · (2003) 2 ACC 482 : (2004) ACJ 2087 : (2003) 3 KCCR 1706
High Courts22 Jan 2003
Karnataka State Road Transport Corporation Vs Smt. Kumudavalli and Others
Karnataka High Court · (2004) 1 ACC 80 : (2005) ACJ 1598 : (2003) 4 KarLJ 177
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, 151
High Courts22 Jan 2003Dismissed
State of Karnataka Vs Unni and Others
Karnataka High Court · (2003) CriLJ 2790 : (2003) 1 KCCR 821
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 144, 148, 149, 302, 324
High Courts22 Jan 2003Dismissed
State Vs Unni and Others
Karnataka High Court · (2003) 2 KarLJ 36
Penal Code, 1860 (IPC) — Section 144, 148, 148, 302, 324
High Courts22 Jan 2003Allowed
Deputy Commissioner of Income Tax Vs H.V. Shantharam
Karnataka High Court · (2003) 180 CTR 300 : (2003) 261 ITR 435
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 132, 132 (4), 132 A, 158 BC, 158 BFA
High Courts22 Jan 2003Dismissed
State Bank of India Vs Nagesh Hariyappa Nayak and Others
Karnataka High Court · (2003) 3 BC 201 : (2003) ILR (Kar) 1435 : (2003) 4 KarLJ 68 : (2003) 4 KCCR 2841
Contract Act, 1872 — Section 141
High Courts22 Jan 2003
Mrs. Ammayyamma Vs State of Karnataka and Another
Karnataka High Court · (2002) ILR (Kar) 4106 : (2003) 3 KarLJ 462 : (2003) 1 KCCR 71 SN
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10
High Courts22 Jan 2003Allowed
Shridhar and Others Vs Excise Inspector, Dharwad Range and Others
Karnataka High Court · (2003) 3 KarLJ 578 : (2003) 2 KCCR 917
Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6), 301, 47Karnataka Excise Act, 1965 — Section 15 A, 32
High Courts22 Jan 2003Dismissed
C.M. Aiyanna Vs State of Karnataka and Others
Karnataka High Court · (2003) 1 KCCR 817
Karnataka Land Revenue Act, 1964 — Section 135, 136 (3)
High Courts21 Jan 2003Allowed
S.G. Narayana Swamy Vs Ramakrishnappa
Karnataka High Court · (2003) ILR (Kar) 2205
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, Order 9 Rule 13
High Courts21 Jan 2003
Mohammad Fayaz Ahmed alias Dadu Fayaz Ahmed Vs The Commissioner for Workmen''s Compensation, Bangalore Division-IV and Others
Karnataka High Court · (2003) 2 ACC 400 : (2004) ACJ 2076 : (2003) 97 FLR 599 : (2003) 2 KarLJ 166 : (2003) 2 LLJ 383
Constitution of India, 1950 — Article 14, 19Workmens Compensation Act, 1923 — Section 30, 30 (1)
High Courts21 Jan 2003Allowed
Karnataka State Financial Corporation Vs Mahabala Hospitals Private Limited
Karnataka High Court · AIR 2003 Kar 208 : (2003) 2 BC 478 : (2003) 116 CompCas 39 : (2003) 2 KarLJ 400
State Financial Corporations Act, 1951 — Section 29
High Courts21 Jan 2003
Smt. Annapurna Vs State and Others
Karnataka High Court · (2003) CriLJ 2665 : (2003) 3 KarLJ 29 : (2003) 1 KCCR 815 : (2003) 3 RCR(Criminal) 812
Criminal Procedure Code, 1973 (CrPC) — Section 190 (1) (b), 378 (4), 379, 401Penal Code, 1860 (IPC) — Section 120 B, 147, 148, 149, 201
High Courts21 Jan 2003
Vijayakumar Mane Vs Regional Transport Officer and Others
Karnataka High Court · AIR 2003 Kar 178 : (2004) 2 BC 311 : (2004) 2 KarLJ 78 : (2003) 1 KCCR 76 SN
Karnataka Motor Vehicle Taxation Act, 1957 — Section 16 (1), 7, 9
High Courts20 Jan 2003Allowed
V.K. Thimmaiah and Others Vs Smt. V.K. Parvathi and Others
Karnataka High Court · AIR 2003 Kar 245 : (2003) 4 KarLJ 376 : (2003) 2 KCCR 1192
High Courts20 Jan 2003Dismissed
Mahaveer Distributors Vs Bangalore Electric Supply Company Limited (BESCOM) and Others
Karnataka High Court · AIR 2004 Kar 205 : (2003) ILR (Kar) 2210 : (2003) 4 KarLJ 430 : (2003) 3 KCCR 1734 : (2005) 2 RCR(Civil) 298
Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) Code, 2001 — Section 214