High Courts21 Nov 2003
S. Borappa and Another Vs The State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 5127 : (2004) 2 KarLJ 425 : (2004) 1 KCCR 108 SN
Architects Act, 1972 — Section 2 (a), 25, 37
COURT ARCHIVE
Karnataka High Court judgments, 2003
1,079 judgments · page 6 of 54
High Courts21 Nov 2003
Koosappa Poojari Vs K. Sadabba and Others
Karnataka High Court · (2004) ACJ 2102 : (2004) 3 KarLJ 331
High Courts20 Nov 2003Allowed
New India Assurance Company Vs Smt. Veena Upadhya and Others
Karnataka High Court · (2005) ACJ 183 : (2004) ILR (Kar) 2036 : (2004) 1 KCCR 90 SN
Motor Vehicles Act, 1988 — Section 95 (2)
High Courts20 Nov 2003Dismissed
Smt. D.K. Tharadevi Siddhartha Vs Dr. Vijaya Mallya and Others
Karnataka High Court · AIR 2004 Kar 177 : (2004) ILR (Kar) 277 : (2004) 1 KCCR 107 SN
Constitution of India, 1950 — Article 102General Clauses Act, 1897 — Section 10Representation of the Peoples Act, 1951 — Section 100 (1) (a), 81
High Courts20 Nov 2003Allowed
R. Narayanaswamy Reddy Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 119 : (2004) 1 KCCR 670
Karnataka Stamp Act, 1957 — Section 2 (1) (q), 45 A
High Courts20 Nov 2003Dismissed
Shivakumar Vs Premavathi
Karnataka High Court · AIR 2004 Kar 146 : (2004) 1 KarLJ 194 : (2004) 2 KCCR 1122
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13, 28
High Courts20 Nov 2003Dismissed
Smt. D.K. Tharadevi Siddhartha Vs Electoral Registration Officer and Others
Karnataka High Court · (2004) ILR (Kar) 1245 : (2004) 3 KCCR 337 SN
Registration of Electors Rules, 1960 — Rule 26 (3)Representation of the Peoples Act, 1951 — Section 20, 22, 24, 31
High Courts19 Nov 2003Allowed
K. Gopala Reddy (deceased) by L.Rs. Vs Suryanarayana and Others
Karnataka High Court · (2004) 1 KCCR 662
High Courts19 Nov 2003
North West Karnataka Road Transport Corporation Vs R.S. Wali
Karnataka High Court · (2004) 2 KarLJ 479 : (2004) 2 KCCR 138 SN
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts19 Nov 2003
Shanthabai Shivappa Agasar and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 2614 : (2004) 1 KCCR 106 SN
High Courts18 Nov 2003Dismissed
State of Karnataka Vs Krishnappa
Karnataka High Court · (2004) 1 KCCR 656
Penal Code, 1860 (IPC) — Section 354, 376
High Courts18 Nov 2003
Fakkirappa Vs Yallawwa and Another
Karnataka High Court · (2004) ACJ 1141 : (2004) 1 KCCR 637
High Courts18 Nov 2003Dismissed
Ameer Jan Vs State of Karnataka
Karnataka High Court · (2004) 2 DMC 257 : (2004) ILR (Kar) 88 : (2004) 3 KarLJ 149 : (2004) 2 RCR(Criminal) 26
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32 (1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts18 Nov 2003
Malligenahalli Maheshwarappa and Others Vs K.N. Ramarao (Deceased) by L.Rs and Others
Karnataka High Court · (2004) ILR (Kar) 1433 : (2004) 2 KarLJ 401 : (2004) 1 KCCR 646
Karnataka Land Reforms Act, 1961 — Section 126Karnataka Village Offices Abolition Act, 1961 — Section 3, 3 (1), 4, 4 (2), 7
High Courts18 Nov 2003Dismissed
Eswarappa alias Doopada Eswarappa Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 1033 : (2004) 3 KarLJ 67 : (2004) 2 KCCR 973
Penal Code, 1860 (IPC) — Section 201, 302, 304 B, 498A
High Courts18 Nov 2003Dismissed
State of Karnataka Vs Shefi Ahamed
Karnataka High Court · (2004) CriLJ 1976 : (2004) 1 KCCR 658 : (2004) 3 RCR(Criminal) 104
Penal Code, 1860 (IPC) — Section 302
High Courts17 Nov 2003
N.S. Srinivasamurthy and Others Vs The Registrar of Co-operative Societies and Others
Karnataka High Court · (2003) ILR (Kar) 4858 : (2004) 1 KarLJ 179 : (2004) 1 KCCR 250 : (2004) 1 LLJ 1085
Karnataka General Clauses Act, 1899 — Section 24Karnataka Shops and Commercial Establishments Act, 1961 — Section 11, 3 (1)Mysore Shops and Establishments Act, 1948 — Section 6
High Courts17 Nov 2003Dismissed
Smt. Devamma Vs A.R. Raghu
Karnataka High Court · (2004) 3 BC 167 : (2004) 121 CompCas 322 : (2004) CriLJ 1357 : (2004) ILR (Kar) 1099 : (2004) 2 KarLJ 244 : (2004) 1 KCCR 464
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts17 Nov 2003Dismissed
Sri. G.R. Nagabhushan (deceased) by L.Rs. Vs Sri. Swami Hathiramjee Mutt
Karnataka High Court · (2004) 1 KCCR 627
Limitation Act, 1963 — Section 65
High Courts14 Nov 2003
Bangalore Institute of Dental Sciences and Another Vs Rajiv Gandhi University of Health Sciences, Bangalore
Karnataka High Court · (2003) 7 KarLJ 237
Constitution of India, 1950 — Article 226