COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,523 of 2,393

High Courts11 Jul 2003Allowed

Smt. Latha G. Krishna Vs The Returning Officer, Dasarahalli City Municipal Council and Others

Karnataka High Court · (2003) ILR (Kar) 3402 : (2003) 4 KCCR 2911

Karnataka Municipalities (Election of Councilors) Rules, 1977 — Rule 69, 70Representation of the Peoples Act, 1951 — Section 117

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High Courts11 Jul 2003Dismissed

Mr. George Joseph and Another Vs Sri. M. Vikram Pai

Karnataka High Court · (2003) 4 KCCR 2584

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts11 Jul 2003Dismissed

Employees'' State Insurance Corporation Vs A.K. Abdul Samad and Others

Karnataka High Court · (2003) CriLJ 4149 : (2003) 6 KarLJ 208 : (2004) 1 LLJ 643

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Employees State Insurance Act, 1948 — Section 85, 85 (i) (a)

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High Courts11 Jul 2003Dismissed

Mohammed Raji and Others Vs Ministry of Health and Welfare and Others

Karnataka High Court · (2003) ILR (Kar) 3726 : (2003) 4 KCCR 212 SN

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High Courts11 Jul 2003Allowed

Sri. P.A. Yousuf and Others Vs The Government of Karnataka and Others

Karnataka High Court · (2004) 2 KCCR 1073

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High Courts11 Jul 2003Dismissed

Imam Hussainsab and Others Vs State of Karnataka and Another

Karnataka High Court · (2003) ILR (Kar) 3501

Criminal Procedure Code, 1973 (CrPC) — Section 200, 469, 482Penal Code, 1860 (IPC) — Section 323, 324, 34, 447, 504

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High Courts10 Jul 2003Dismissed

Harkhubai and Others Vs Jiyaram and Others

Karnataka High Court · (2003) 4 KCCR 2579

Motor Vehicles Act, 1988 — Section 140, 149 (2)Penal Code, 1860 (IPC) — Section 304 A, 337, 379

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High Courts10 Jul 2003

Harkhu Bai and Others Vs Jiyaram and Others

Karnataka High Court · (2005) ACJ 1332

Motor Vehicles Act, 1988 — Section 140, 149 (2)Penal Code, 1860 (IPC) — Section 279, 304 A, 337

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High Courts10 Jul 2003Allowed

P. Shekar Vs K.S. Muralidhar

Karnataka High Court · (2003) CriLJ 4258 : (2003) ILR (Kar) 3505 : (2003) 4 KCCR 2904

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 397, 401Penal Code, 1860 (IPC) — Section 427, 448

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High Courts10 Jul 2003Allowed

Shantesh Gureddi Vs State of Karnataka and Another

Karnataka High Court · (2003) ILR (Kar) 3862 : (2003) 6 KarLJ 149 : (2003) 4 KCCR 3133

Karnataka Stamp Act, 1957 — Section 45 A (1), 45 A (2), 45 A (5), 67 A (2)

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High Courts09 Jul 2003

S. Ashok Kumar Vs The Commercial Tax Officer (Intelligence) 10, South Zone, Bangalore and Another

Karnataka High Court · (2003) 55 KarLJ 473

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Sales Tax Act, 1957 — Section 29(1)(E)

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High Courts09 Jul 2003

M.T. Srikantaiah Vs Assistant Registrar of Co-operative Societies and Others

Karnataka High Court · (2003) ILR (Kar) 3729 : (2003) 4 KCCR 234 SN

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High Courts08 Jul 2003Allowed

Sangappa Veerappa Katarki Vs Bhimappa Yamanappa Chabbi

Karnataka High Court · AIR 2003 Kar 462 : (2004) 1 CivCC 47 : (2004) 1 CTLJ 140 : (2003) ILR (Kar) 3259 : (2003) 6 KarLJ 213 : (2003) 3 KCCR 186 SN : (2004) 1 RCR(Civil) 90

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts08 Jul 2003Partly Allowed

Smt. Savithri @ Savithramma @ Vijayalakshmi and Others Vs Ramappa and Another

Karnataka High Court · (2004) 3 ACC 544 : (2003) ILR (Kar) 3968 : (2003) 4 KCCR 2573

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High Courts07 Jul 2003

Oriental Insurance Company Limited Vs Thippeswamy

Karnataka High Court · (2005) ACJ 805 : (2003) ILR (Kar) 3485 : (2003) 5 KarLJ 110

Workmens Compensation Act, 1923 — Section 4 (1) (c)

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High Courts07 Jul 2003

Oriental Insurance Co. Ltd. Vs Thippeswamy and Another

Karnataka High Court · (2005) 4 ACC 554 : (2003) 4 KCCR 2570

Workmens Compensation Act, 1923 — Section 4 (1) (c)

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High Courts04 Jul 2003Dismissed

H.M. Anusuyamma Vs The Assistant Commissioner, Chitradurga Sub-Division and Others

Karnataka High Court · (2003) 4 KCCR 2734

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 (1) (a)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer or Certain Lands) Rules, 1979 — Rule 3, 43G (6)

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High Courts04 Jul 2003Allowed