High Courts06 Jun 2003Dismissed
Smt. Ratnavva and Others Vs State
Karnataka High Court · (2003) 4 KarLJ 443 : (2003) 3 KCCR 1852
Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 397, 401Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,528 of 2,393
High Courts06 Jun 2003Dismissed
H.V. Rangaraju Vs Muqbulpasha and Another
Karnataka High Court · (2004) 3 ACC 802 : (2005) ACJ 1735 : (2004) 1 KarLJ 520 : (2004) 2 RCR(Civil) 754
High Courts06 Jun 2003Dismissed
The National Insurance Company Limited Vs Siddappa and Another
Karnataka High Court · (2004) 1 ACC 282 : (2005) ACJ 891 : (2004) ILR (Kar) 331 : (2003) 5 KarLJ 258
Workmens Compensation Act, 1923 — Section 3
High Courts06 Jun 2003Dismissed
B.V. Kyarakatti Vs Sattappa Shambappa Gomadi and Others
Karnataka High Court · (2003) ILR (Kar) 4064
Transfer of Property Act, 1882 — Section 52
High Courts05 Jun 2003
Naranja Peraj Transports and Commission Agents Vs State of Karnataka and Others
Karnataka High Court · (2008) 11 VST 20
Karnataka Sales Tax Act, 1957 — Section 20 (5), 28 A (4)
High Courts05 Jun 2003Dismissed
State of Karnataka Vs K.H. Veerabhadregowda
Karnataka High Court · (2003) 4 KCCR 2559
High Courts05 Jun 2003Allowed
The Managing Director, Northwest Road Transport Corporation Vs Rudrappa Parappa Mandi
Karnataka High Court · (2003) ILR (Kar) 2456 : (2003) 6 KarLJ 57 : (2003) 4 KCCR 2482
High Courts05 Jun 2003Dismissed
The Special Land Acquisition Officer, Upper Krishna Project Vs Pavadeppa and Another
Karnataka High Court · (2003) 5 KarLJ 202
High Courts05 Jun 2003
A.V. Purushotam Vs N.K. Nagaraj
Karnataka High Court · AIR 2003 Kar 417 : (2004) 1 CivCC 708 : (2003) ILR (Kar) 2458 : (2004) 1 KarLJ 635 : (2003) 4 KCCR 2470
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 8 Rule 10, 148
High Courts04 Jun 2003Dismissed
State of Karnataka Vs Munimailappa and Others
Karnataka High Court · (2003) 4 KCCR 2466
High Courts04 Jun 2003Allowed
Vyavasaya Seva Sahakari Bank Vs Government of Karnataka and Others
Karnataka High Court · (2003) 3 KCCR 2385
Co-operative Societies Act, 1957 — Section 2 (a) (1)
High Courts04 Jun 2003Dismissed
B. Geetamma Vs Smt. Gulfom and Others
Karnataka High Court · (2003) 4 KarLJ 401 : (2003) 3 KCCR 2207
Constitution of India, 1950 — Article 226, 227Karnataka Panchayat Raj Act, 1993 — Section 132 (1)
High Courts04 Jun 2003Allowed
Spences Hotels (P) Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2003) 183 CTR 508 : (2003) 3 KCCR 198 SN
Income Tax Act, 1961 — Section 143, 143 (3), 147, 148, 149
High Courts04 Jun 2003
Spences Hotels (P) Ltd. Vs Dy. Commissioner of Income Tax
Karnataka High Court · (2003) 130 TAXMAN 741
Income Tax Act, 1961 — Section 143 (3), 148, 149
High Courts03 Jun 2003Dismissed
State of Karnataka Vs P.A. Biddappa
Karnataka High Court · (2003) 4 KCCR 2888
High Courts03 Jun 2003
Srikantadatta Narasimha Raja Wodeyar and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2711 : (2004) 3 KarLJ 136 : (2009) 1 KCCR 153
Constitution of India, 1950 — Article 300AKarnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 13, 4 (1)Karnataka Ancient and Historical Monuments and Archaeological Sites Remains Rules, 1965 — Rule 12
High Courts03 Jun 2003Allowed
Veerashaiva Vidyavardhaka Sangha Vs The District Registrar and Others
Karnataka High Court · (2003) 4 KarLJ 409
High Courts03 Jun 2003
Mangalore Ganesh Beedi and Allied Beedi Factories Workers Association Vs State of Karnataka and Others
Karnataka High Court · (2003) 5 KarLJ 26 : (2003) 3 KCCR 197 SN : (2003) 3 LLJ 861
Constitution of India, 1950 — Article 226, 39, 43Minimum Wages Act, 1948 — Section 3, 5, 5 (1) (b)
High Courts03 Jun 2003Allowed
Veerashiva Vidyavardhaka Sangha Vs The District Registrar and Others
Karnataka High Court · (2003) 3 KCCR 2135
High Courts02 Jun 2003Dismissed
State of Karnataka Vs Basappa
Karnataka High Court · (2003) CriLJ 4146 : (2003) 4 KCCR 290 SN : (2000) 1 KCCR 445