High Courts21 Aug 2003Dismissed
Dr. Rohit Dandekar Vs Dr. Raj Kavitha
Karnataka High Court · AIR 2003 Kar 511 : (2004) 1 DMC 216
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 26
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,515 of 2,393
High Courts21 Aug 2003Dismissed
Smt. Yashoda Bai Vs Smt. Lakshmamma
Karnataka High Court · (2003) ILR (Kar) 3871 : (2003) 4 KCCR 342 SN
Karnataka Rent Act, 1999 — Section 27, 27 (2) (r), 3 (e)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts20 Aug 2003Dismissed
State of Karnataka Vs Narayanappa
Karnataka High Court · (2003) 4 KCCR 3196
Penal Code, 1860 (IPC) — Section 326
High Courts20 Aug 2003Dismissed
Abdul Khader Vs Union of India (UOI)
Karnataka High Court · (2004) 92 ECC 252 : (2003) ECR 137 : (2003) 157 ELT 517 : (2003) 4 KCCR 268 SN
Customs Act, 1962 — Section 34Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B
High Courts20 Aug 2003Allowed
Larsen and Toubro Ltd. Vs Joint Commissioner of Commercial Taxes (Appeals) and Another
Karnataka High Court · (2004) 138 STC 317
High Courts20 Aug 2003Allowed
V. Ramakrishna and Another Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 417 : (2003) 4 KCCR 2952
Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 78
High Courts20 Aug 2003Allowed
Smt. Shrimanti and Others Vs Sri. Krishna Deva Madiwal and Others
Karnataka High Court · (2004) 3 KCCR 1827
Motor Vehicles Act, 1988 — Section 118, 149, 173 (1)Road Regulations, 1989 — Regulation 23, 24
High Courts19 Aug 2003Dismissed
Smt. Khathijabi Vs St. Joseph''s Church
Karnataka High Court · (2003) ILR (Kar) 4506
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 106, 111
High Courts19 Aug 2003
The Land Acquisition Officer and Assistant Commissioner Vs Fredrick Noronha (Deceased) by L.Rs and Others
Karnataka High Court · (2004) 3 KarLJ 388 : (2003) 4 KCCR 341 SN
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 10, 10 (2), 18, 23, 4 (1)
High Courts19 Aug 2003
A.J. Shetty and Co. (P) Ltd. Vs The Commissioner of Commercial Taxes in Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 4544 : (2004) 3 KCCR 335 SN : (2006) 143 STC 255
High Courts19 Aug 2003Allowed
Smt. Damawwa Vs The Chairman, Land Tribunal and Another
Karnataka High Court · (2003) 6 KarLJ 233 : (2003) 4 KCCR 2814
Karnataka Land Reforms (Amendment) Act, 1978 — Section 1Karnataka Land Reforms Act, 1961 — Section 121 A, 45, 48 A (1)
High Courts19 Aug 2003Dismissed
Khaza Munsoor Ahmed Khan and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4026 : (2003) 6 KarLJ 145 : (2003) 4 KCCR 3193
Karnataka Urban Development Authorities Act, 1987 — Section 17, 18, 19, 36Land Acquisition Act, 1894 — Section 4, 5 A, 6
High Courts19 Aug 2003Dismissed
Mrs. Khathijabi Vs St. Joseph''s Church
Karnataka High Court · (2003) 6 KarLJ 229 : (2004) 1 KCCR 27
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 106, 111
High Courts19 Aug 2003Dismissed
Quiet Corner India Vs Hameedulla Khan and Another
Karnataka High Court · (2003) 4 KCCR 2947
Karnataka Rent Act, 1999 — Section 21 (1) (p), 27 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (a)
High Courts18 Aug 2003Allowed
Mallappa Vs Srinivasa Rao (Dead) by L.Rs
Karnataka High Court · AIR 2004 Kar 31 : (2003) 3 CivCC 602 : (2003) 5 KarLJ 517 : (2003) 4 KCCR 3158
High Courts18 Aug 2003Allowed
Abdul Munaf Choudhari Vs State of Karnataka and Others
Karnataka High Court · (2003) CriLJ 4757 : (2003) ILR (Kar) 4087 : (2003) 4 KCCR 306 SN
Arms Act, 1959 — Section 3, 4Penal Code, 1860 (IPC) — Section 399, 401, 402
High Courts14 Aug 2003Allowed
Bhimavva and Others Vs Shankar @ Adya and Others
Karnataka High Court · (2003) 4 KCCR 2654 : (2004) 2 RCR(Civil) 300
Motor Vehicles Act, 1988 — Section 146, 147, 147 (1), 147 (2)
High Courts14 Aug 2003
Smt. Reena Janardhana Vs State of Karnataka and Others
Karnataka High Court · (2004) 3 KarLJ 493 : (2003) 4 KCCR 233 SN
Karnataka Municipal Corporations Act, 1976 — Section 32, 33, 38Representation of the Peoples Act, 1951 — Section 83 (1) (a)
High Courts14 Aug 2003Dismissed
Jugraj Sethia Vs M. Ramaiah (Deceased) by L.Rs and Another
Karnataka High Court · AIR 2003 Kar 517 : (2003) 5 KarLJ 394 : (2003) 4 KCCR 2942
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 151, 153Limitation Act, 1963 — Section 5Small Causes Courts Act, 1882 — Section 18
High Courts14 Aug 2003Dismissed
Vidyavardhaka Sangha Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 493 : (2005) 3 KCCR 2017
Karnataka Education Act, 1983 — Section 2 (6), 3 (1), 3 (1) (2) (j)Karnataka Educational Institutions (Classification, and Prescription of Curricula, etc.) Rules, 1995 — Rule 12, 14, 15