COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,525 of 2,393

High Courts30 Jun 2003Allowed

State of Karnataka Vs T.R. Krishnamurthy, PSI

Karnataka High Court · (2003) CriLJ 3977 : (2003) ILR (Kar) 2980 : (2003) 3 KCCR 2268 : (2003) 4 RCR(Criminal) 530

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 19 (3), 7

High Courts30 Jun 2003Allowed

Lakshmaiah Vs Smt. Sarojamma and Another

Karnataka High Court · (2003) 5 KarLJ 184

High Courts30 Jun 2003

North West Karnataka Road Transport Corporation Vs Smt. Gangawwa and Another

Karnataka High Court · (2003) 6 KarLJ 179

High Courts30 Jun 2003Allowed

Karnataka Electricity Board Engineers Association Vs State of Karnataka and Others

Karnataka High Court · (2003) 3 KCCR 2257

Karnataka Electricity Reforms Act, 1999 — Section 14, 14 (2), 14 (3), 14 (5), 15

High Courts27 Jun 2003Dismissed

Smt. Gangalaxmamma Vs The Commissioner of Police and Another

Karnataka High Court · (2003) 6 KarLJ 114 : (2003) 3 KCCR 182 SN

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 116Karnataka Police Act, 1963 — Section 30, 30 (1), 30 (2)

High Courts27 Jun 2003Allowed

Radhakrishna Bhat Vs Smt. Radha Hengsu

Karnataka High Court · (2003) ILR (Kar) 3866 : (2003) 4 KCCR 364 SN

High Courts27 Jun 2003

G.B. Chebbi and Others Vs Syed Ulfath Hussain and Others

Karnataka High Court · (2003) ILR (Kar) 3367 : (2003) 3 KCCR 2409

Constitution of India, 1950 — Article 14, 16 (1)Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 7 (4)

High Courts27 Jun 2003Dismissed

Asea Brown Boveri Limited Vs Boving Fouress Limited

Karnataka High Court · (2004) 4 BC 405 : (2004) 120 CompCas 780 : (2003) ILR (Kar) 2814 : (2003) 6 KarLJ 1 : (2003) 3 KCCR 2242 : (2003) 47 SCL 554

Companies Act, 1956 — Section 433, 433 (e), 433 (f)

High Courts26 Jun 2003

Kashiram and Another Vs Karnataka State Road Transport Corporation (Now NEKRTC) and Others

Karnataka High Court · (2004) 1 LLJ 948

Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A

High Courts26 Jun 2003Allowed

Shridhar M. Kalmady and Another Vs H. Baburaya Nayak

Karnataka High Court · (2003) ILR (Kar) 2920 : (2003) 4 KCCR 2515

Karnataka Rent Act, 1999 — Section 2 (3) (g), 70 (2), 70 (2) (a), 70 (2) (c)

High Courts25 Jun 2003

Kumar Ajeet and Others Vs Sannabasappa and Another

Karnataka High Court · (2004) ACJ 1953 : (2003) 6 KarLJ 83 : (2003) 4 KCCR 236 SN

Motor Vehicles Act, 1988 — Section 149

High Courts25 Jun 2003

Ajeet and Others Vs Sannabasappa and Another

Karnataka High Court · (2005) 1 ACC 510

Motor Vehicles Act, 1988 — Section 149

High Courts24 Jun 2003Allowed

State Vs Yenkappa

Karnataka High Court · (2003) CriLJ 3558 : (2003) 4 KCCR 209 SN

Criminal Procedure Code, 1973 (CrPC) — Section 378, 428Penal Code, 1860 (IPC) — Section 300, 302, 304 (ii)

High Courts24 Jun 2003Dismissed

State of Karnataka Vs Shankarappa Basappa Ontihalli

Karnataka High Court · (2003) ILR (Kar) 2820 : (2003) 4 KCCR 294 SN : (2003) 4 KCCR 208 SN : (2004) 2 RCR(Criminal) 30

Penal Code, 1860 (IPC) — Section 342, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (i) (ii) (v) (x) (xi)

High Courts24 Jun 2003Allowed

Can Fin Homes Ltd. Vs A. Vittal Murthy and Others

Karnataka High Court · AIR 2003 Kar 440 : (2003) 4 KCCR 2897

Civil Procedure Code, 1908 (CPC) — Section 34Provincial Insolvency Act, 1920 — Section 28 (6), 47 (2), 48 (2), 75 (2)

High Courts23 Jun 2003Allowed

Oriental Insurance Co. Ltd. Vs Kempamani and Another

Karnataka High Court · (2004) ACJ 808 : (2003) 3 KCCR 2398

Motor Vehicles Act, 1988 — Section 140, 140 (1), 146 (1), 147, 166 (1)

High Courts23 Jun 2003

Oriental Insurance Company Ltd. Vs Mrs. Kempamani and Another

Karnataka High Court · (2005) 1 ACC 585 : (2004) 1 RCR(Civil) 64

Motor Vehicles Act, 1988 — Section 166 (1), 173 (1)

High Courts23 Jun 2003

Sharanappa Vs The Land Acquisition Officer and Assistant Commissioner

Karnataka High Court · (2004) 1 KarLJ 435 : (2003) 3 KCCR 2235

Land Acquisition Act, 1894 — Section 11 A, 23, 4 (1)

High Courts20 Jun 2003Allowed

Sri Samaja Seva Sahakari Bank Niyamit Banwal Vs The Deputy Registrar of Co-op Societies

Karnataka High Court · (2003) ILR (Kar) 3240

Karnataka Co-operative Societies Act, 1959 — Section 12 (5), 12 (6)

High Courts20 Jun 2003Dismissed

Nanjappa Vs Maimanna (Deceased) by L.Rs and Others

Karnataka High Court · (2003) 5 KarLJ 162 : (2003) 3 KCCR 2233