High Courts17 Jul 2003
K. Sham Bhat and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 403 : (2003) ILR (Kar) 3026 : (2004) 1 KarLJ 490 : (2003) 4 KCCR 3031
Karnataka Land Revenue Act, 1964 — Section 10, 18, 20, 21, 3
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,522 of 2,393
High Courts17 Jul 2003
Smt. Shivleela and Others Vs Karnataka State Road Transport Corporation
Karnataka High Court · (2003) ILR (Kar) 3602
High Courts17 Jul 2003Dismissed
Bharath Timber and Construction Company Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 KarLJ 525
High Courts16 Jul 2003Allowed
Fr. Muller''s Hospital Vs The Member Secretary and Others
Karnataka High Court · AIR 2004 Kar 342 : (2003) ILR (Kar) 5116 : (2004) 1 KCCR 15 SN
Bio-Medical Waste (Management , Bio-Medical Handling) Rules, 1998 — Rule 8 (3)Environment (Protection) Act, 1986 — Section 25, 6, 8
High Courts16 Jul 2003Dismissed
State of Karnataka Vs Vadde Yerra Venkataramana @ Raju and Others
Karnataka High Court · (2004) CriLJ 329 : (2003) ILR (Kar) 3958 : (2003) 4 KCCR 327 SN
High Courts16 Jul 2003Dismissed
G. Rajashekar Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 520 : (2003) 4 KCCR 3022
Mineral Concession Rules, 1960 — Rule 59Mines and Mineral (Development and Regulation) Act, 1957 — Section 5 (2)
High Courts16 Jul 2003Dismissed
The Oriental Insurance Company Limited and Another Vs Yadava Sanil
Karnataka High Court · (2004) ACJ 1162 : (2003) 6 KarLJ 19 : (2003) 4 KCCR 2593
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 147, 149 (2), 149 (7), 173
High Courts15 Jul 2003Allowed
Hoovina Huklu Estates and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 44 : (2003) ILR (Kar) 3682 : (2003) 6 KarLJ 157 : (2004) 3 KCCR 2142 : (2004) 2 RCR(Civil) 362
Stamp Act, 1899 — Section 40
High Courts15 Jul 2003Dismissed
The Circle Inspector of Police, Madikere Rural Police Station Vs Chathoorana Devaikah and Others
Karnataka High Court · (2003) 4 KCCR 2592
High Courts15 Jul 2003
1a. Keshappa Cotton Corporation, Bellary Vs The Deputy Commissioner of Commercial Taxes (Assessments-i), Bellary and Another
Karnataka High Court · (2004) 56 KarLJ 50
Karnataka Sales Tax Act, 1957 — Section 14
High Courts15 Jul 2003
G. Ramachandran and Others Vs V. Doraiswamy and Others
Karnataka High Court · (2004) ILR (Kar) 3670 : (2003) 4 KCCR 298 SN
Succession Act, 1925 — Section 152
High Courts15 Jul 2003Dismissed
Nanjunda Setty @ N.S. Tallam and Others Vs Tallam Subbaraya Setty and Sons and Others
Karnataka High Court · (2004) ILR (Kar) 924 : (2004) 1 KCCR 539
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 8 Rule 1A, 151
High Courts15 Jul 2003Dismissed
State Vs H.D. Beeregowda
Karnataka High Court · (2003) CriLJ 4762 : (2003) 4 KCCR 244 SN : (2004) 1 RCR(Criminal) 613
High Courts15 Jul 2003Dismissed
Bahar Enterprises Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 416 : (2003) 4 KCCR 297 SN
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Entertainment Tax Act, 1958 — Section 4 AA
High Courts14 Jul 2003Allowed
State of Karnataka and Another Vs Prabhakar Reddy
Karnataka High Court · (2004) 2 ARBLR 150 : (2004) 2 KarLJ 67 : (2003) 4 KCCR 2586
Arbitration Act, 1940 — Section 20, 8
High Courts14 Jul 2003Dismissed
The State Vs Mahaboobali alias Mahaboob and Others
Karnataka High Court · (2003) CriLJ 4145 : (2003) 4 KCCR 243 SN : (2005) 2 RCR(Criminal) 753
Penal Code, 1860 (IPC) — Section 149, 324Probation of Offenders Act, 1958 — Section 4
High Courts14 Jul 2003Allowed
A. Vasanth Kumar Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 4354 : (2003) ILR (Kar) 3452 : (2003) 4 KCCR 296 SN
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 307, 309
High Courts14 Jul 2003
Divakar Vs The Commissioner for Registration of Stamps and Others
Karnataka High Court · (2003) ILR (Kar) 3495 : (2003) 6 KarLJ 181
Karnataka Registration (Deed Writers Licence) Rules, 1976 — Rule 19, 3
High Courts14 Jul 2003Allowed
A. Vasanth Kumar Vs State
Karnataka High Court · (2003) 5 KarLJ 505
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 307, 309
High Courts14 Jul 2003Dismissed
Krishna Vs Sanjeev
Karnataka High Court · (2003) ILR (Kar) 3716 : (2003) 3 KCCR 2426
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 4 (1), 151Karnataka Stamp Act, 1957 — Section 34, 35, 58