High Courts20 Jan 2003Allowed
Taradevi and Another Vs Sakku Bai and Another
Karnataka High Court · (2003) 3 KarLJ 281 : (2003) 1 KCCR 714
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 52 of 54
High Courts17 Jan 2003Dismissed
Dr. M.K. Nanjappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 3 KarLJ 51
Constitution of India, 1950 — Article 14, 16 (1)
High Courts17 Jan 2003
M.S. Khalid and Another Vs K.R. Rangaswamy and Another
Karnataka High Court · AIR 2003 Kar 174 : (2003) 2 KarLJ 247 : (2003) 1 KCCR 711
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 41 Rule 1, 96Karnataka Civil Practice Rules, 1967 — Rule 5 (b)
High Courts17 Jan 2003Allowed
Shivamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2003) 2 KarLJ 71 : (2003) 1 KCCR 810
Karnataka Municipalities Act, 1964 — Section 42, 42 (9), 47, 47 (3)
High Courts17 Jan 2003Dismissed
Shivaramu Vs Gangamma and Others
Karnataka High Court · (2003) 3 KarLJ 412 : (2003) 1 KCCR 75 SN
High Courts16 Jan 2003Dismissed
Channegowda Vs State of Karnataka and Others
Karnataka High Court · (2003) 1 KCCR 805
Karnataka Land Reforms Act, 1961 — Section 2 (11), 2 (12), 45Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts16 Jan 2003
M.P. LAKSHMAN Vs APPROPRIATE AUTHORITY, LTD
Karnataka High Court · (2003) 128 TAXMAN 69
Income Tax Act, 1961 — Section 269 UB (1)
High Courts16 Jan 2003Dismissed
B.C. Ramakrishna Vs State of Karnataka and Others
Karnataka High Court · (2003) 97 FLR 178 : (2003) 2 KarLJ 45 : (2003) 1 KCCR 704 : (2003) 2 LLJ 494
Constitution of India, 1950 — Article 14, 16
High Courts16 Jan 2003
The Karnataka State Road Transport Corporation and Another Vs Sathyanarayan
Karnataka High Court · (2003) 97 FLR 181 : (2003) 2 KarLJ 125 : (2003) 1 KCCR 708 : (2003) 2 LLJ 301
Industrial Disputes Act, 1947 — Section 11 A
High Courts16 Jan 2003Dismissed
M.P. Lakshman Vs Appropriate Authority and Others
Karnataka High Court · (2003) 180 CTR 541
Income Tax Act, 1961 — Section 269 UD (1), 269 UE (1)
High Courts16 Jan 2003Dismissed
Dattaraj Vs State and Another
Karnataka High Court · (2003) CriLJ 3212 : (2003) 4 KarLJ 556 : (2003) 2 KCCR 1188
Criminal Procedure Code, 1973 (CrPC) — Section 200, 301, 301 (2), 482
High Courts16 Jan 2003Dismissed
Smt. Kanthamma Vs The Special Land Acquisition Officer, Karnataka Industrial Area Development Board (KIADB) and Another
Karnataka High Court · (2003) 2 KarLJ 7
High Courts14 Jan 2003
Institute of Chartered Accountants of India Vs Ajit Kumar Iddya
Karnataka High Court · AIR 2003 Kar 187 : (2003) 1 KCCR 61 SN : (2003) 128 TAXMAN 13
Companies Act, 1956 — Section 224, 225
High Courts14 Jan 2003
The Institute of Chartered Accountants of India Vs Ajit Kumar Iddya and Another
Karnataka High Court · (2003) 116 CompCas 571 : (2003) 2 KarLJ 1
Companies Act, 1956 — Section 224, 225
High Courts14 Jan 2003Dismissed
Smt. Sumangala Vs Laxminarayan Anant Hegde and Another
Karnataka High Court · (2003) CriLJ 1418 : (2003) 1 DMC 521 : (2003) 2 KarLJ 212 : (2003) 4 KCCR 259 SN : (2003) 2 RCR(Criminal) 457
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 364, 498A, 506
High Courts14 Jan 2003
Virabasayya Prabhayya Hallur and Another Vs State of Karnataka
Karnataka High Court · (2003) 2 ALD(Cri) 2 : (2003) CriLJ 992 : (2003) 1 KarLJ 530 : (2003) 2 KCCR 1417 : (2003) 2 RCR(Criminal) 154
Criminal Procedure Code, 1973 (CrPC) — Section 389 (3), 482Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
High Courts14 Jan 2003Dismissed
Mohammed Azamathulla alias Azzu and Others Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 2661 : (2003) ILR (Kar) 1541 : (2003) 3 RCR(Criminal) 795
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482
High Courts14 Jan 2003
Zamir Ahmed (since deceased) through LRs. Vs United India Insurance Co. Ltd.
Karnataka High Court · (2005) ACJ 1837 : (2003) 3 KCCR 1731
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts14 Jan 2003Allowed
Sanna Basappa Vs The Assistant Commissioner and Land Acquisition Officer and Another
Karnataka High Court · (2003) 2 KarLJ 22 : (2003) 1 KCCR 701
High Courts14 Jan 2003
Zamir Ahmed and Others Vs United India Insurance Co. Ltd.
Karnataka High Court · (2003) 3 ACC 721
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3