Evidence Act, 1872 — Section 116, 40, 41, 42, 44Karnataka Rent Act, 1999 — Section 43Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)

Read judgment

High Courts03 Jul 2003

Noor Baig Vs Syed Anwer and Others

Karnataka High Court · (2005) 3 ACC 581 : (2003) 4 KCCR 211 SN

Read judgment

High Courts02 Jul 2003Dismissed

Commissioner of Income Tax and Another Vs Satish Chandra Hegde Family Trust

Karnataka High Court · (2005) 276 ITR 208

Income Tax Act, 1961 — Section 260 A, 43 B

Read judgment

High Courts02 Jul 2003Dismissed

Ummanna Urf Umapathi and Others Vs M.R. Naveen Shankar and Another

Karnataka High Court · (2005) ACJ 1793 : (2003) 3 KCCR 185 SN

Motor Vehicles Act, 1988 — Section 163 A, 166

Read judgment

High Courts02 Jul 2003Allowed

State of Karnataka Vs Babu @ Netaji Chougale and Another

Karnataka High Court · (2003) 3 KCCR 2419

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 34, 506

Read judgment

High Courts02 Jul 2003Dismissed

State of Karnataka Vs Daya @ Dayananda and Others

Karnataka High Court · (2003) 6 CriminalCC 555

Read judgment

High Courts01 Jul 2003Dismissed

State of Karnataka Vs Narasanna

Karnataka High Court · (2004) CriLJ 1973 : (2003) 4 KCCR 326 SN

Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts01 Jul 2003Allowed

Smt. Chikkamma and Others Vs Smt. Laxmi Shedthi and Another

Karnataka High Court · (2003) 3 KCCR 2273

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5 (2)Karnataka Land Reforms Act, 1961 — Section 26

Read judgment

High Courts01 Jul 2003Allowed

Ramappa Hanumappa Naganoor and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 3498 : (2003) 3 KCCR 2286

Karnataka Co-operative Societies Act, 1959 — Section 108

Read judgment

High Courts01 Jul 2003Allowed

Mallappa and Others Vs The Assistant Registrar of Co-op. Societies and Others

Karnataka High Court · (2003) ILR (Kar) 2976 : (2003) 3 KCCR 184 SN

Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 — Section 12

Read judgment

High Courts30 Jun 2003Dismissed

Thimmappa and Another Vs State of Karnataka and Others

Karnataka High Court · (2003) 6 KarLJ 5 : (2003) 3 KCCR 2247

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 39, 4 (1), 42, 5 A, 6

Read judgment

High Courts30 Jun 2003Allowed

Karnataka Electricity Board Engineers Association and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 3424

Karnataka Electricity Reforms Act, 1999 — Section 13, 14, 15, 16, 3

Read judgment

High Courts30 Jun 2003

S.V. Narayana and Others Vs The Kolar Gramin Bank and Others

Karnataka High Court · (2003) ILR (Kar) 3615 : (2003) 4 KCCR 210 SN

Constitution of India, 1950 — Article 14, 16, 226Regional Rural Banks Act, 1976 — Section 17, 29

Read judgment

High Courts30 Jun 2003Allowed

Sri. Lakshmaiah Vs Smt. Saraojamma and Another

Karnataka High Court · (2004) 2 CivCC 310 : (2003) 3 KCCR 2255 : (2004) 2 RCR(Civil) 286

Read judgment

High Courts30 Jun 2003

Habeeb Jan Vs The Managing Director, K.S.R.T.C., Bangalore

Karnataka High Court · (2003) 6 KarLJ 530

Motor Vehicles Act, 1988 — Section 168

Read judgment