High Courts12 Jun 2003Dismissed
State Vs Jenukurubara Harisha @ Ramesha and Another
Karnataka High Court · (2003) 4 KCCR 2527
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,527 of 2,393
High Courts12 Jun 2003Allowed
The Managing Director, The North East Karnataka Road Transport Corporation Vs Shivayananamath
Karnataka High Court · (2003) 5 KarLJ 150 : (2003) 4 KCCR 2498 : (2003) 3 LLJ 1086
Industrial Disputes Act, 1947 — Section 11 A
High Courts12 Jun 2003Allowed
Smt. B. Razia Razak Vs The District Registrar, Prevention of Undervaluation of the Instruments and Another
Karnataka High Court · AIR 2003 Kar 486 : (2003) ILR (Kar) 3233 : (2004) 1 KarLJ 629 : (2003) 3 KCCR 2213
Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 5
High Courts12 Jun 2003Allowed
Karnataka Neeravari Nigam Ltd. Vs Sri Ramachandra Narayan Nayak and Others
Karnataka High Court · (2003) 06 KAR CK 0008
High Courts12 Jun 2003
Smt. Shantha Ramamurthy and Others Vs Kanika Raj and Another
Karnataka High Court · (2005) ACJ 1946 : (2004) 1 KarLJ 386 : (2003) 4 KCCR 2493
High Courts11 Jun 2003Allowed
Smt. T. Jayamma (deceased) by L.Rs. Vs Smt. Devamma and Others
Karnataka High Court · (2003) 4 KCCR 2724
Evidence Act, 1872 — Section 21, 32 (3)Indian Trust Act, 1882 — Section 82Transfer of Property Act, 1882 — Section 41
High Courts11 Jun 2003Dismissed
Ravindra Vs The Assistant Registrar of Co-operative Societies and Another
Karnataka High Court · (2004) ILR (Kar) 2362 : (2004) 3 KCCR 318 SN
Co-operative Societies Act, 1957 — Section 28 A (4), 28 A (5)
High Courts11 Jun 2003
Smt. T. Jayamma and Others Vs Smt. Devamma and Others
Karnataka High Court · AIR 2004 Kar 96 : (2004) 189 CTR 178
Indian Trust Act, 1882 — Section 82Transfer of Property Act, 1882 — Section 41
High Courts11 Jun 2003Allowed
Javare Gowda Vs Additional Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 148
Karnataka Co-operative Societies Act, 1959 — Section 17, 29 (c) (8) (b)
High Courts11 Jun 2003Dismissed
Sri. Chandrappa Vs Sri. D. Duggappa
Karnataka High Court · (2003) 4 KCCR 2488
Income Tax Act, 1961 — Section 80 UKarnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31 (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts11 Jun 2003Dismissed
Chandrappa Vs D. Duggappa
Karnataka High Court · (2004) ILR (Kar) 1056
Karnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31
High Courts11 Jun 2003Dismissed
Kenchawwa Vs Amogonda and Others
Karnataka High Court · AIR 2003 Kar 434 : (2004) 1 CTLJ 161 : (2003) ILR (Kar) 2548 : (2003) 3 KCCR 202 SN
Evidence Act, 1872 — Section 114
High Courts10 Jun 2003Allowed
Shimoga Zilla Madivala Sangha and Another Vs The District Registrar, For Societies and Associations and Another
Karnataka High Court · (2003) ILR (Kar) 2906 : (2003) 6 KarLJ 153 : (2003) 3 KCCR 2138
Karnataka Societies Registration Act, 1960 — Section 25 (2), 27, 5, 6, 7
High Courts09 Jun 2003
State Vs T. Huchaiah
Karnataka High Court · (2004) 1 ALT(Cri) 242 : (2003) 6 KarLJ 77 : (2004) 3 KCCR 329 SN
High Courts09 Jun 2003Dismissed
Smt. Jayamma Vs The Commissioner of Excise in Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 272 : (2003) 3 KCCR 201 SN
Constitution of India, 1950 — Article 226Karnataka Excise Act, 1965 — Section 29, 29 (b)
High Courts09 Jun 2003Dismissed
Malleshappa (deceased) by L.Rs. Vs Assistant Commissioner/Special L.A.O. and Another
Karnataka High Court · (2003) 4 KCCR 2484
High Courts09 Jun 2003Allowed
P.P. Impex Vs Commercial Tax Officer, Sales Tax
Karnataka High Court · (2003) 3 KCCR 200 SN : (2006) 143 STC 348
Constitution of India, 1950 — Article 265Karnataka Sales Tax Act, 1957 — Section 28 A (4)
High Courts06 Jun 2003Allowed
K. Jagannath Rai Vs Gangarathna C. Bai and Others
Karnataka High Court · (2004) 2 ACC 811 : (2004) ACJ 982 : (2003) 3 KCCR 2387
Motor Vehicles Act, 1988 — Section 118, 166, 173 (1)Rules of the Road Regulations, 1989 — Regulation 9
High Courts06 Jun 2003Dismissed
National Insurance Company Limited Vs Siddappa and Another
Karnataka High Court · (2003) 4 KCCR 2562
Workmens Compensation Act, 1923 — Section 3
High Courts06 Jun 2003Dismissed
B.V. Kyarakatti Vs Sattappa Shambappa Gomadi (Deceased) by L.Rs
Karnataka High Court · (2003) 5 KarLJ 220
Transfer of Property Act, 1882 — Section 52