High Courts08 Jan 2003
Mahadev Jyoti Umrani Vs Smt. Sumitra
Karnataka High Court · (2003) 2 KarLJ 139 : (2003) 2 KCCR 909
Hindu Marriage Act, 1955 — Section 13 (1), 19, 28, 28 (1), 3Mysore Court-fees and Suits Valuation Act, 1958 — Section 49
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 54 of 54
High Courts08 Jan 2003
State of Kerala Vs Intelligence Officer, Directorate of Revenue Intelligence and Another
Karnataka High Court · (2003) CriLJ 3210 : (2003) 4 KarLJ 117 : (2003) 2 KCCR 115 SN : (2003) 4 RCR(Criminal) 441
Criminal Procedure Code, 1973 (CrPC) — Section 161 (3), 200, 210Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 51, 52, 52 A, 53Penal Code, 1860 (IPC) — Section 120 B, 195, 196, 201, 211
High Courts08 Jan 2003
Corporation of the city of Bangalore and Others Vs Smt. Sudha V. Reddy and Others
Karnataka High Court · (2004) ILR (Kar) 504 : (2003) 5 KarLJ 299
Karnataka Municipal Corporations Act, 1976 — Section 110, 110 (b)
High Courts07 Jan 2003
Bangalore Development Authority Vs P. Anjanappa (Deceased) by L.Rs
Karnataka High Court · (2003) 3 CivCC 23 : (2003) ILR (Kar) 1471 : (2003) 2 KarLJ 250 : (2003) 2 KCCR 893
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts07 Jan 2003Allowed
Bouramma Vs Siddappa Jeevappa Patarad
Karnataka High Court · AIR 2003 Kar 342 : (2003) 2 CivCC 291 : (2003) 1 DMC 691 : (2003) 1 KarLJ 581 : (2003) 1 KCCR 666 : (2003) 3 RCR(Civil) 430
Hindu Adoption and Maintenance Act, 1956 — Section 18
High Courts07 Jan 2003Allowed
P.A. Babu Jayaprakash Vs The Managing Director, Karnataka Soaps and Detergents Limited and Others
Karnataka High Court · (2003) 97 FLR 293 : (2003) 1 KarLJ 541 : (2003) 2 LLJ 884
Constitution of India, 1950 — Article 14, 21
High Courts07 Jan 2003Allowed
Ashabi Vs Bashasab Takke and Another
Karnataka High Court · AIR 2003 Kar 172 : (2003) 1 DMC 725 : (2003) 2 KarLJ 429 : (2003) 4 KCCR 315 SN : (2003) 2 RCR(Civil) 303
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Jan 2003
State Vs P. Manohara
Karnataka High Court · (2003) 2 ACC 28 : (2003) CriLJ 1002 : (2003) 2 KarLJ 76 : (2003) 1 KCCR 557
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts03 Jan 2003
Mallamma Vs Balaji and Others
Karnataka High Court · (2003) 2 ACC 257 : (2004) ACJ 368 : (2003) 2 KarLJ 112 : (2003) 1 KCCR 660
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts03 Jan 2003Dismissed
R.V. Kumar Vs S.S. Jayeesha
Karnataka High Court · (2003) 1 KarLJ 461 : (2003) 1 KCCR 656
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Panchayat Raj Act, 1993 — Section 15, 16, 17 (1)
High Courts03 Jan 2003
Konerao Vs State of Karnataka and Others
Karnataka High Court · (2003) 7 KarLJ 448
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48A
High Courts02 Jan 2003
G.N. Vishwanathappa Vs Canara Bank
Karnataka High Court · AIR 2003 Kar 220 : (2004) 2 CivCC 115 : (2004) 1 KarLJ 413 : (2003) 1 KCCR 73 SN
High Courts02 Jan 2003Allowed
S. Vijayalakshmi and Others Vs Bhashkarachar and Another
Karnataka High Court · (2003) 2 ACC 235 : (2003) 1 KarLJ 501 : (2003) 1 KCCR 654
High Courts02 Jan 2003Dismissed
The Assistant Commissioner, Land Acquisition Officer Vs Smt. Kursheed Begum
Karnataka High Court · (2003) 5 KarLJ 421 : (2003) 3 KCCR 1903
High Courts02 Jan 2003Allowed
Sri. Gangappa and Another Vs S.N. Basha and Another
Karnataka High Court · (2003) 3 KCCR 1905
High Courts01 Jan 2003
P.S. Somaiah and Another Vs The Director, Bangalore Diary and Others
Karnataka High Court · (2005) ACJ 1359 : AIR 2003 Kar 258 : (2004) 1 KarLJ 498 : (2003) 3 KCCR 1897
Motor Vehicles Act, 1988 — Section 128
High Courts01 Jan 2003Partly Allowed
Saroja Dattatreya Vs S.R. Subbarajayya Shetty
Karnataka High Court · (2003) 1 KarLJ 590 : (2003) 3 KCCR 1710
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h), 21 (1) (p)
High Courts01 Jan 2003
Smt. Mayamma Vs Siddaiah and Others
Karnataka High Court · (2003) ACJ 1397 : (2003) 3 KarLJ 14 : (2003) 1 KCCR 797 : (2003) 3 RCR(Civil) 50
High Courts01 Jan 2003Allowed
Ramesh S. Lamani Vs The Life Insurance Corporation of India
Karnataka High Court · (2003) 4 KarLJ 510 : (2003) 2 KCCR 1180
Constitution of India, 1950 — Article 14, 226, 227Life Insurance Corporation of India (Staff) Regulations, 1960 — Regulation 14 (4)