COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,526 of 2,393

High Courts20 Jun 2003Allowed

Smt. Sonavva Vs Mahadeo and Others

Karnataka High Court · AIR 2004 Kar 187 : (2003) ILR (Kar) 2483 : (2003) 5 KarLJ 282 : (2003) 3 KCCR 2141

Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 21, 35 (2)

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High Courts20 Jun 2003Dismissed

Urukundi Vs Senior Divisional Manager, Life Insurance Corporation

Karnataka High Court · (2003) ILR (Kar) 2898 : (2003) 5 KarLJ 205 : (2003) 3 KCCR 180 SN

Life Insurance Corporation of India (Staff) Regulations, 1960 — Regulation 14 (4)Life Insurance Corporation of India Act, 1956 — Section 49 (2)

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High Courts19 Jun 2003Dismissed

State of Karnataka Vs Shivaputrappa Basavannappa and Others

Karnataka High Court · (2004) 1 DMC 635 : (2003) ILR (Kar) 3576 : (2003) 4 KCCR 2891

Evidence Act, 1872 — Section 113 B

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High Courts19 Jun 2003Dismissed

Centre for Development of Telemetrics (C-Dot) Vs Wg. Cdr. H.R. Parthasarathy

Karnataka High Court · (2003) 6 KarLJ 95

Constitution of India, 1950 — Article 12Karnataka Recruitment Rules — Rule 12, 21

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High Courts19 Jun 2003Dismissed

Centre for Development of Telematics (C-DOT) Vs Wg.Cdr. H.R. Parthasarathy

Karnataka High Court · (2003) ILR (Kar) 3390 : (2003) 4 KCCR 207 SN

Constitution of India, 1950 — Article 12

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High Courts18 Jun 2003

Smt. Chinnamma and Others Vs R. Venkataswamy and Others

Karnataka High Court · AIR 2003 Kar 444 : (2004) 1 CivCC 376 : (2003) 6 KarLJ 105

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts18 Jun 2003Partly Allowed

Suryakanth Vs State of Karnataka

Karnataka High Court · (2003) CriLJ 3562 : (2004) 2 DMC 832 : (2003) ILR (Kar) 2720 : (2003) 5 KarLJ 373 : (2003) 4 KCCR 265 SN : (2003) 4 RCR(Criminal) 691

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 354

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High Courts18 Jun 2003Dismissed

M. Ramachandrachar Vs The Registrar, University of Agricultural Science and Another

Karnataka High Court · (2003) ILR (Kar) 2655 : (2003) 5 KarLJ 441

Constitution of India, 1950 — Article 226, 227

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High Courts18 Jun 2003Dismissed

State Vs Sadiq Pasha alias Syed Pasha alias Sajid

Karnataka High Court · (2003) 5 KarLJ 160 : (2003) 3 KCCR 2231

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High Courts17 Jun 2003Allowed

Smt. Shobha Vs State Election Commission and Others

Karnataka High Court · (2003) ILR (Kar) 3104 : (2004) 2 KarLJ 375

Constitution of India, 1950 — Article 227Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b)

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High Courts17 Jun 2003Dismissed

State of Karnataka Vs Salim Khan and Others

Karnataka High Court · (2004) CriLJ 335 : (2003) ILR (Kar) 3337 : (2003) 4 KCCR 242 SN

Penal Code, 1860 (IPC) — Section 304, 326, 34

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High Courts17 Jun 2003Allowed

Malaprabha Co-operative Sugar Factory Limited Vs C.R. Shigehalli and Others

Karnataka High Court · (2003) ILR (Kar) 2779 : (2003) 3 KCCR 2218

Karnataka Co-operative Societies Act, 1959 — Section 64, 68

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High Courts16 Jun 2003Dismissed

Sumitrabai Vs The State of Karnataka and Others

Karnataka High Court · (2003) 4 KCCR 2506

Karnataka Land Reforms Act, 1961 — Section 45, 45 (2) (i), 46, 77

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High Courts16 Jun 2003Dismissed

State of Karnataka Vs Yamanappa Irappa Bommanahalli and Others

Karnataka High Court · (2004) CriLJ 1031 : (2003) 4 KCCR 292 SN

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts16 Jun 2003Allowed

Dulappa (deceased) by L.Rs. Vs State of Karnataka and Others

Karnataka High Court · (2003) 4 KCCR 3020

Karnataka Irrigation Act, 1965 — Section 33, 35, 36

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High Courts16 Jun 2003Dismissed

The State Vs Dinesh Shastry

Karnataka High Court · (2004) CriLJ 332 : (2003) 4 KCCR 2565

Penal Code, 1860 (IPC) — Section 307, 326

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High Courts16 Jun 2003

B.C. Shivanne Gowd and Others Vs The Hindustan Paper Corporation Limited and Others

Karnataka High Court · (2003) ILR (Kar) 2869 : (2003) 3 KCCR 175 SN : (2003) 3 LLJ 1098

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High Courts16 Jun 2003Allowed

Nagesh B. Prabhu Vs Syndicate Bank

Karnataka High Court · (2003) ILR (Kar) 2667 : (2003) 6 KarLJ 30 : (2003) 3 KCCR 204 SN : (2004) 2 LLJ 83

Constitution of India, 1950 — Article 12, 16 (1), 19 (1) (g)Syndicate Bank Employees Pension Regulations, 1995 — Regulation 29, 29 (4)

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High Courts13 Jun 2003Allowed

Employees State Insurance Corporation Vs Sree Chandrodaya Mills Limited

Karnataka High Court · (2003) ILR (Kar) 2784 : (2003) 5 KarLJ 127 : (2003) 3 KCCR 174 SN : (2003) 3 LLJ 1039

Employees State Insurance Act, 1948 — Section 2 (22), 75

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High Courts13 Jun 2003

Ganesh Rai and Others Vs Mahalinga Rai and Others

Karnataka High Court · (2003) ILR (Kar) 2764 : (2003) 5 KarLJ 253 : (2003) 4 KCCR 3014

Karnataka Land Reforms Act, 1961 — Section 133

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