High Courts30 Jul 2003Allowed
Hindustan Cement Products Vs The District Registrar for Detection of Undervaluation of Stamps
Karnataka High Court · (2003) 4 KCCR 2930
Karnataka Stamp Act, 1957 — Section 45 ARegistration Act, 1908 — Section 78
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,519 of 2,393
High Courts30 Jul 2003Dismissed
Karnataka State Road Transport Corporation Vs Sri. Lakkappa Hiremanappa Lamani and Others
Karnataka High Court · (2003) 4 KCCR 2785
High Courts30 Jul 2003
Advocate General, High Court of Karnataka Vs Chidambara and Another
Karnataka High Court · (2004) CriLJ 493 : (2003) ILR (Kar) 3631 : (2003) 4 KCCR 2625
Contempt of Courts Act, 1971 — Section 2 (c)Criminal Procedure Code, 1973 (CrPC) — Section 340 (3) (b), 428Penal Code, 1860 (IPC) — Section 193
High Courts30 Jul 2003Allowed
Golden Colour Lab and Studio and Others Vs The Commissioner of Commercial Taxes and Others
Karnataka High Court · (2003) ILR (Kar) 4883 : (2003) 134 STC 570
Constitution of India, 1950 — Article 141, 366 (29A)Karnataka Sales Tax Act, 1957 — Section 5 (3-C), 5 B
High Courts30 Jul 2003
Karnataka State Road Transport Corporation, Central Office Vs Lakkappa Hiremanappa Lamani and Others
Karnataka High Court · (2004) 2 ACC 275 : (2005) ACJ 1981 : (2003) 5 KarLJ 427
High Courts30 Jul 2003
B.S. Parashivaiah (Dead) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 503
Karnataka Land Reforms Rules, 1974 — Rule 17 (6)
High Courts30 Jul 2003
Barakur Laxman Setty Vs The Divisional Traffic Officer, N.W.K.R.T.C. and Others
Karnataka High Court · (2004) ILR (Kar) 1317 : (2003) 4 KCCR 2932
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10
High Courts29 Jul 2003Dismissed
Seshadri Iyengar (Deceased) by L.Rs Vs P.V. Ramadas
Karnataka High Court · (2004) 3 KarLJ 451 : (2003) 4 KCCR 223 SN
Karnataka Rent Control Act, 1961 — Section 19, 21 (1)
High Courts29 Jul 2003
Sri Yamanappa Sangappa Hulageri and Others Vs Kallappa Salabappa Ganganagoudar and Others
Karnataka High Court · (2003) ILR (Kar) 4875 : (2003) 4 KCCR 330 SN
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204 (2), 482
High Courts29 Jul 2003Dismissed
Ramakrishna Theatre Limited Vs General Investments and Commercial Corporation Limited
Karnataka High Court · AIR 2003 Kar 502 : (2004) 1 ARBLR 430 : (2003) ILR (Kar) 3463 : (2004) 1 KarLJ 611 : (2003) 4 KCCR 2780
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Jul 2003Allowed
Vikrant Transport Co. Vs Commercial Tax Officer (INT-I)
Karnataka High Court · (2006) 146 STC 76
Karnataka Sales Tax Act, 1957 — Section 28 A (4)
High Courts28 Jul 2003Dismissed
Karnataka State Road Transport Corporation and Another Vs M. Keshava Raju
Karnataka High Court · AIR 2004 Kar 109 : (2004) 1 ARBLR 507 : (2003) 4 KCCR 301 SN
Arbitration and Conciliation Act, 1996 — Section 16, 16 (2), 34, 37 (1) (b), 4
High Courts28 Jul 2003Dismissed
Basappa @ Basavaraj Vs The State, Gandhi Chowk Police
Karnataka High Court · (2004) 1 ALT(Cri) 327 : (2003) ILR (Kar) 3243 : (2003) 6 KarLJ 64 : (2003) 4 KCCR 222 SN
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 109, 114, 120 B, 147, 148
High Courts28 Jul 2003Allowed
Y.M. Nagaraja Herekerehally Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1047 : (2003) 5 KarLJ 216 : (2003) 4 KCCR 221 SN
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts28 Jul 2003Allowed
Smt. Narasamma Vs The Karnataka Industrial Area Development Board and Others
Karnataka High Court · (2003) 6 KarLJ 299 : (2003) 4 KCCR 2926
Land Acquisition Act, 1894 — Section 18, 3 (c), 30, 31Specific Relief Act, 1963 — Section 21
High Courts28 Jul 2003Allowed
Abdulaziz Mohammad Isaq Kothiwale (since deceased by L.R''s.) Vs Ismailbeg Kashimbeg Miraz and Another
Karnataka High Court · AIR 2004 Kar 211
Limitation Act, 1963 — Section 15 (1)
High Courts28 Jul 2003
Kenchappa and Another Vs V. Jayalakshmamma and Others
Karnataka High Court · (2005) ACJ 290 : (2003) 4 KCCR 220 SN
Motor Vehicles Act, 1988 — Section 147
High Courts28 Jul 2003Allowed
Smt. Narasamma and Another Vs The Karnataka Industrial Area Development Board and Others
Karnataka High Court · (2003) ILR (Kar) 4462
Land Acquisition Act, 1894 — Section 18, 3 (c), 30, 31Specific Relief Act, 1963 — Section 21
High Courts28 Jul 2003Allowed
State Vs Raju Reddy and Another
Karnataka High Court · (2004) CriLJ 980 : (2003) 4 KCCR 3137
Penal Code, 1860 (IPC) — Section 323, 324, 326
High Courts25 Jul 2003Dismissed
Mittal Steels Ltd. and Another Vs Appellate Authority for Industrial and Financial Reconstruction and Others
Karnataka High Court · (2004) 4 BC 497 : (2004) 118 CompCas 661 : (2004) 1 KCCR 14 SN : (2004) 56 SCL 92
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 21, 3 (1) (o)