COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 7 of 54

High Courts14 Nov 2003

Gousemohiddin Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 1033 : (2003) ILR (Kar) 4841 : (2004) 2 RCR(Criminal) 179

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 482Penal Code, 1860 (IPC) — Section 323, 34, 504, 506

Read judgment

High Courts14 Nov 2003

Gousemohiddin Vs State

Karnataka High Court · (2004) 1 KarLJ 166 : (2004) 1 KCCR 88 SN

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 482Penal Code, 1860 (IPC) — Section 34, 344, 346, 366 A, 376

Read judgment

High Courts14 Nov 2003Dismissed

Chinnathambi Vs N. Veerappa and Others

Karnataka High Court · (2004) 1 KarLJ 406 : (2004) 1 KCCR 625

Evidence Act, 1872 — Section 116Indian Trust Act, 1882 — Section 47Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts13 Nov 2003

Mysore Fruit Products Limited and Others Vs Fruits and Vegetables (Spl.) Agricultural Produce Marketing Committee

Karnataka High Court · (2004) CriLJ 340 : (2004) ILR (Kar) 426 : (2004) 1 KarLJ 461 : (2004) 1 KCCR 580

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468 (2)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 117, 117 A, 122Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts13 Nov 2003Dismissed

T. Palaksha Vs The Assistant Commissioner, Chitradurga Sub-Division and Others

Karnataka High Court · (2004) 1 KarLJ 595

Karnataka Panchayat Raj Act, 1993 — Section 13 (2)

Read judgment

High Courts13 Nov 2003Dismissed

Karnataka State Construction Corporation Limited Vs The State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 844 : (2004) 138 STC 75

Karnataka Sales Tax Act, 1957 — Section 17 (6), 23 (1), 5 B

Read judgment

High Courts12 Nov 2003Allowed

A.G.D. Reddy Vs State Bank of India

Karnataka High Court · (2004) ILR (Kar) 609

State Bank of India (Supervising Staff) Service Rules, 1975 — Rule 49 (e)

Read judgment

High Courts12 Nov 2003Allowed

Jasvinder Singh and Others Vs State of Karnataka

Karnataka High Court · (2005) 2 KCCR 1507

Arms Act, 1959 — Section 25 (1) (a), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120 B, 307, 324, 342, 504

Read judgment

High Courts12 Nov 2003Dismissed

M.R. Gopinath Vs Tribunal for Election Disputes of the Institute of Company Secretaries of India

Karnataka High Court · AIR 2004 Kar 188 : (2004) 49 SCL 720

Company Secretaries Act, 1980 — Section 10, 3, 9Company Secretaries Regulations, 1982 — Regulation 59, 87TGeneral Clauses Act, 1897 — Section 21

Read judgment

High Courts12 Nov 2003Allowed

Dr. K.C. Lakshmaiah and Another Vs Kidwai Memorial Institute of Oncology and Others

Karnataka High Court · (2003) ILR (Kar) 4986 : (2004) 2 KarLJ 107 : (2004) 1 KCCR 86 SN

Constitution of India, 1950 — Article 12, 14, 16 (4)Kidwai Memorial Institute of Oncology (Pay, Recruitment, Conditions of Service and Miscellaneous Provisions) Rules, 1981 — Rule 11, 16

Read judgment

High Courts12 Nov 2003Allowed

Smt. Rajanabi Vs State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 1090 : (2004) 1 KCCR 87 SN

Karnataka State Freedom Fighters Welfare Rules, 1969 — Rule 3

Read judgment

High Courts12 Nov 2003Allowed

The State of Karnataka Vs A. Sidramappa

Karnataka High Court · (2004) ILR (Kar) 270 : (2004) 2 KarLJ 370 : (2004) 1 KCCR 305

Karnataka Land Grant Rules, 1969 — Rule 106AKarnataka Land Revenue Act, 1964 — Section 95Karnataka Land Revenue Rules, 1966 — Rule 107

Read judgment

High Courts12 Nov 2003

K.G. Prasad and Another Vs Chief Commissioner of Income Tax

Karnataka High Court · (2003) 185 CTR 588 : (2004) ILR (Kar) 319 : (2004) 265 ITR 415

Income Tax Act, 1961 — Section 10 (2A), 139 (1), 234 A, 234 B, 234 C

Read judgment

High Courts11 Nov 2003Allowed

The Hanuman Transport Co. Pvt. Ltd. and Another Vs The Regional Transport Authority and Others

Karnataka High Court · AIR 2004 Kar 164

Motor Vehicles Act, 1988 — Section 83, 86, 86 (1) (c), 86 (5)

Read judgment

High Courts11 Nov 2003Dismissed

Management of M.S. Ramaiah Medical College and Hospital Vs Dr. M. Somashekar

Karnataka High Court · (2004) ILR (Kar) 37 : (2004) 1 KarLJ 532 : (2004) 1 KCCR 615

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Education Act, 1983 — Section 131, 92, 94

Read judgment

High Courts11 Nov 2003Dismissed

Boraiah alias Pujari Boraiah Vs State

Karnataka High Court · (2004) ILR (Kar) 2531 : (2004) 1 KarLJ 117 : (2004) 1 KCCR 457

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304

Read judgment

High Courts11 Nov 2003

M. Nataraj and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) 1 KarLJ 297 : (2004) 1 KCCR 103 SN

Constitution of India, 1950 — Article 226, 227Karnataka Societies Registration Act, 1960 — Section 25

Read judgment

High Courts11 Nov 2003

Shivaraj Vs Gurudeva

Karnataka High Court · (2005) 1 ALD(Cri) 10 : (2004) 2 BC 146 : (2003) ILR (Kar) 5168 : (2004) 1 KCCR 248 : (2004) 1 RCR(Criminal) 520

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204 (2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts11 Nov 2003Dismissed

Karnataka State Financial Corporation Vs K.M. Somashekar and Others

Karnataka High Court · (2004) ILR (Kar) 50 : (2004) 1 KarLJ 207 : (2004) 3 KCCR 343 SN

Mysore Court-fees and Suits Valuation Act, 1958 — Section 66, 66 (c)

Read judgment

High Courts10 Nov 2003Allowed

State of Karnataka Vs Rangappa

Karnataka High Court · (2004) CriLJ 3720 : (2004) 2 KCCR 137 SN

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 326

Read judgment