COURT ARCHIVE

Karnataka High Court judgments, 2003

1,079 judgments · page 9 of 54

High Courts04 Nov 2003Dismissed

J.A. Ahamed Haji Vs State of Karnataka and Another

Karnataka High Court · (2004) 1 KarLJ 309 : (2003) 4 KCCR 400 SN

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Motor Vehicle Taxation Act, 1957 — Section 12 (1) (a), 3 (1), 4 (1), 9

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High Courts04 Nov 2003Allowed

Neelakant and Another Vs State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 2172 : (2004) 1 KarLJ 583 : (2003) 4 KCCR 401 SN

Constitution of India, 1950 — Article 14Notaries Rules, 1956 — Rule 3, 8 (3)

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High Courts04 Nov 2003

Hanumanthappa Vs Shankarappa Hemagiriyappa Rokhade and Others

Karnataka High Court · (2004) 4 KarLJ 297 : (2004) 2 KCCR 968

Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 284

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High Courts03 Nov 2003Allowed

Sri. Govindaraju Vs The State of Karnataka and Others

Karnataka High Court · (2004) 2 KCCR 1112

Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 29, 5, 5 A, 6 A, 7

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High Courts03 Nov 2003Dismissed

Smt. Sarfunnisa Vs Smt. Vijayalakshmi and Others

Karnataka High Court · (2004) 2 KCCR 730

Specific Relief Act, 1963 — Section 13 (c)

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High Courts03 Nov 2003Allowed

V.B. Raikar Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 333 : (2003) ILR (Kar) 4805 : (2004) 1 KarLJ 323 : (2004) 1 KCCR 231 : (2004) 2 RCR(Criminal) 150

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts31 Oct 2003Dismissed

Oriental Insurance Company Limited Vs Ramesh B. Jain and Others

Karnataka High Court · (2004) ACJ 677 : (2003) ILR (Kar) 5164 : (2004) 1 KarLJ 456 : (2003) 4 KCCR 399 SN

Motor Vehicles Act, 1988 — Section 149 (2), 181

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High Courts31 Oct 2003Dismissed

New India Assurance Co. Ltd. Vs Vibhuti and Others

Karnataka High Court · (2004) ACJ 769

Motor Vehicles Act, 1988 — Section 149 (2), 170

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High Courts31 Oct 2003Allowed

Sterling''s MAC Fast Food Vs MC Donald''s Corporation and Another

Karnataka High Court · (2004) ILR (Kar) 2893 : (2004) 4 KarLJ 612 : (2004) 3 KCCR 277 SN : (2005) 30 PTC 417

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts31 Oct 2003Allowed

The Assistant Executive Engineer Vs Karnataka State Government Daily Wage Employees Federation

Karnataka High Court · (2004) 101 FLR 853 : (2004) ILR (Kar) 1619 : (2004) 3 LLJ 164

Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 F

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High Courts31 Oct 2003Allowed

Paragouda Chanagouda and Others Vs The Special Land Acquisition Officer

Karnataka High Court · (2004) ILR (Kar) 1720 : (2004) 2 KCCR 121 SN

Land Acquisition Act, 1894 — Section 18, 4 (1)

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High Courts30 Oct 2003Dismissed

Sri. M.F. Pasha Vs The Union of India (UOI) and Others

Karnataka High Court · (2004) 2 KCCR 721

Administrative Tribunals Act, 1985 — Section 20 (2), 21, 21 (1)

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High Courts30 Oct 2003

Oriental Insurance Company Limited Vs K.C. Arunakumara and Another

Karnataka High Court · (2005) ACJ 4 : (2004) 1 KarLJ 335 : (2004) 1 KCCR 570

Motor Vehicles Act, 1988 — Section 173 (1)

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High Courts30 Oct 2003Dismissed

Group 4 Securitas Guarding Ltd. Vs The Regional Provident Fund Commissioner, Employees Provident Fund Organisation and Another

Karnataka High Court · (2004) 102 FLR 374 : (2004) ILR (Kar) 2067 : (2004) 2 KCCR 154 SN : (2004) 2 LLJ 1142

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A

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High Courts30 Oct 2003

Umesh Upadhya Vs The Registrar of Co-operative Societies and Another

Karnataka High Court · (2004) 1 KarLJ 175

Constitution of India, 1950 — Article 226, 227Karnataka Souhardha Sahakari Act, 1997 — Section 2 (d), 4, 71

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High Courts30 Oct 2003Allowed

Weizmann Homes Ltd. Vs Central Board of Direct Taxes

Karnataka High Court · (2003) 185 CTR 440 : (2004) 265 ITR 601 : (2004) 2 KCCR 155 SN

Companies Act, 1956 — Section 3, 617Income Tax Act, 1961 — Section 36 (1) (viii)

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High Courts30 Oct 2003

Commissioner of Income Tax Vs Mamta Enterprises

Karnataka High Court · (2004) 2 KCCR 1104 : (2004) 135 TAXMAN 393

Income Tax Act, 1961 — Section 256 (2), 37

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High Courts29 Oct 2003Dismissed

The Land Acquisition Officer/Assistant Commissioner Vs The Executive Engineer, KHB Bellary Division and Another

Karnataka High Court · (2004) 1 KCCR 528

Land Acquisition Act, 1894 — Section 18, 23, 24, 4 (1), 51 A

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High Courts29 Oct 2003Allowed

The Special Land Acquisition Officer, K.H.E.P. Vs Vithal Beerappa Naik (Deceased) by L.Rs and Another

Karnataka High Court · (2004) 1 KarLJ 162

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts29 Oct 2003Partly Allowed

Gajanana T. Bhat Vs The Registrar of Co-operative Societies and Others

Karnataka High Court · (2003) ILR (Kar) 5144 : (2004) 1 KarLJ 328

Karnataka Co-operative Societies Act, 1959 — Section 17, 18, 18 (1)

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