High Courts14 Jan 2003
North West Karnataka Road Transport Corporation Vs Rafiq Moulasab Bagawan and Another
Karnataka High Court · (2005) ACJ 1723 : (2003) ILR (Kar) 5149 : (2003) 6 KarLJ 220 : (2003) 4 KCCR 237 SN
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 53 of 54
High Courts13 Jan 2003Allowed
Vijay Kumar and Others Vs The State of Karnataka and Others
Karnataka High Court · (2003) 3 KCCR 1911
Land Acquisition (Amendment) Act, 1984 — Section 11, 11 A, 4 (1)
High Courts13 Jan 2003Allowed
R. Suresh Vs Smt. Chandra M.A.
Karnataka High Court · AIR 2003 Kar 183 : (2003) 1 CivCC 675 : (2003) 1 DMC 532 : (2003) ILR (Kar) 1638 : (2003) 2 KarLJ 67 : (2003) 1 KCCR 802 : (2003) 2 RCR(Civil) 490
Hindu Adoption and Maintenance Act, 1956 — Section 3 (b) (i)Hindu Marriage Act, 1955 — Section 24
High Courts13 Jan 2003Dismissed
State of Karnataka and Others Vs T.B. Manjunath and Others
Karnataka High Court · (2003) ILR (Kar) 2827 : (2003) 4 KCCR 410 SN
Constitution of India, 1950 — Article 16
High Courts10 Jan 2003Allowed
Dr. K. Krishnamurthy and Others Vs State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 2177 : (2003) 1 KCCR 74 SN
Constitution of India, 1950 — Article 38, 41University of Agricultural Sciences Act, 1963 — Section 32 (2), 7 (2)
High Courts10 Jan 2003Allowed
Giriyappa Poojary (Deceased) by L.Rs Vs Kanthappa Poojari (Deceased) by L.Rs and Others
Karnataka High Court · (2003) 4 KarLJ 391 : (2003) 1 KCCR 699
Karnataka Land Reforms Act, 1961 — Section 24Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts10 Jan 2003Dismissed
Puttaraje Urs Vs State
Karnataka High Court · (2003) CriLJ 1148 : (2003) 1 KarLJ 575 : (2003) 1 KCCR 560 : (2003) 2 RCR(Criminal) 532
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts10 Jan 2003
Smt. Sanjeevini Ananda Awate and Others Vs The Managing Director, Hiranyakeshi Sahakari Sakkare Karkhane and Another
Karnataka High Court · (2003) 2 ACC 461 : (2003) ACJ 1237 : (2003) 2 KarLJ 42
Civil Procedure Code, 1908 (CPC) — Section 98, 98 (2)
High Courts10 Jan 2003
Registrar General, High Court of Karnataka Vs The Editor, Mysore Mitra and Others
Karnataka High Court · (2003) CriLJ 1414 : (2003) 2 KarLJ 95 : (2003) 1 KCCR 692 : (2003) 2 RCR(Criminal) 462
Constitution of India, 1950 — Article 235Contempt of Courts Act, 1971 — Section 2 (c)
High Courts09 Jan 2003Allowed
Sri. Ravikumar Vs The Manager, Indian Textiles Co-operative Limited and Another
Karnataka High Court · (2003) 3 KCCR 1908
High Courts09 Jan 2003Dismissed
Bharamavva and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 120
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 2003
S.N. Prakash Vs Raju Shankaralal Goel and Another
Karnataka High Court · (2003) 2 KarLJ 347 : (2003) 1 KCCR 677
High Courts09 Jan 2003Dismissed
P. Mohan Vs Basavaraju
Karnataka High Court · AIR 2003 Kar 213 : (2003) 2 BC 237 : (2003) 2 CivCC 406 : (2003) 3 KarLJ 138 : (2003) 4 KCCR 404 SN : (2003) 4 RCR(Civil) 13
Limitation Act, 1963 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 138, 80
High Courts09 Jan 2003
Twentieth Century Fox Film Corporation and Another Vs NRI Film Production Associates (P) Ltd.
Karnataka High Court · AIR 2003 Kar 148 : (2003) 2 CivCC 435 : (2004) 1 CivCC 288 : (2003) 5 KarLJ 98 : (2003) 1 KCCR 680 : (2003) 2 RCR(Civil) 307
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3 (4), 115
High Courts09 Jan 2003Allowed
Ind Telesoft Private Limited Vs Jawad Ayaz and Others
Karnataka High Court · (2003) 117 CompCas 738 : (2003) 3 KarLJ 295 : (2003) 2 KCCR 116 SN
Companies Act, 1956 — Section 392 (1)
High Courts09 Jan 2003Dismissed
Lawrence D''Souza Vs Kariya Moolya and Others
Karnataka High Court · (2003) 6 KarLJ 249 : (2003) 1 KCCR 60 SN
High Courts09 Jan 2003
Ravi Kumar Vs Indian Textiles Cooperative Ltd. and Another
Karnataka High Court · (2006) 1 ACC 184
High Courts08 Jan 2003Allowed
Corporation of City of Bangalore and Others Vs Sudha V.S. Reddy and Others
Karnataka High Court · (2003) 1 KCCR 671
Karnataka Municipal Corporations Act, 1976 — Section 110 (b), 343
High Courts08 Jan 2003Allowed
Smt. K.S. Muddugowramma Vs P. Suryanarayana (Deceased) by L.Rs.
Karnataka High Court · (2003) 5 KarLJ 87 : (2003) 1 KCCR 59 SN
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 5Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts08 Jan 2003
Blue Crystal Chemicals Limited, Bangalore Vs Assistant Commissioner of Commercial Taxes, 17th Circle, Bangalore and Others
Karnataka High Court · (2003) 54 KarLJ 18
Karnataka Sales Tax Act, 1957 — Section 13(2)(I)State Financial Corporations Act, 1951 — Section 29