High Courts27 May 2003Dismissed
The Special Land Acquisition Officer, UKP Vs Bhimappa and Another
Karnataka High Court · (2003) 3 KCCR 2354
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 4 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,530 of 2,393
High Courts26 May 2003Dismissed
Magaji Mhavarsa Kamakshi Bai Vs Assistant Commissioner of Commercial Taxes, District Circle-1 and Another
Karnataka High Court · (2006) 146 STC 473
Constitution of India, 1950 — Article 265Karnataka Tax on Luxuries (Hotels, Lodging Houses and Marriage Halls) (Amendment) Act, 1995 — Section 2 (1A), 2 (5), 3 C
High Courts26 May 2003Allowed
Balappa Naikappa Naik (since deceased by L.Rs.) Vs Neelappa Khemappa Kashappagol
Karnataka High Court · AIR 2003 Kar 320 : (2003) ILR (Kar) 5043 : (2004) 1 KarLJ 618
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts26 May 2003Allowed
ESI Corporation, Sub-Regional Office Vs A.P.S. Star Industries Limited
Karnataka High Court · (2003) 4 KarLJ 297 : (2003) 3 LLJ 411
Employees State Insurance Act, 1948 — Section 40 (1), 45 A, 82, 82 (2), 85 BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4
High Courts26 May 2003Dismissed
Doddabasappa Basappa Belavigi Vs Gadigeppa Veerappa Nelogal (Deceased by LRs) and Others
Karnataka High Court · (2003) ILR (Kar) 2987 : (2004) 2 KarLJ 251 : (2003) 3 KCCR 2345
Constitution of India, 1950 — Article 141
High Courts26 May 2003Dismissed
Y. Venugopala Reddy Vs Commissioner of Income Tax and Another
Karnataka High Court · (2003) 183 CTR 260 : (2003) 4 KCCR 285 SN
Finance Act, 1988 — Section 140 A, 88
High Courts26 May 2003
Karnataka Sugar Workers Federation (R) Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2531 : (2003) 4 KarLJ 453 : (2003) 4 KCCR 3117 : (2003) 3 LLJ 502
Constitution of India, 1950 — Article 14, 21, 254, 254 (2)Karnataka Co-operative Societies Act, 1959 — Section 70 (1) (d), 70 (2) (d)
High Courts26 May 2003Allowed
Smt. Mariyamma and Others Vs Sri N.V. Srinivasa Murthy and Others
Karnataka High Court · (2003) ILR (Kar) 3134 : (2004) 3 KarLJ 417
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts26 May 2003
ESI Corporation Vs Belgaum Milk Union
Karnataka High Court · (2003) 4 KarLJ 445 : (2003) 3 KCCR 191 SN : (2003) 3 LLJ 1042
Constitution of India, 1950 — Article 141Employees State Insurance Act, 1948 — Section 2 (22), 75
High Courts26 May 2003
The Special Land Acquisition Officer, Upper Krishna Project Vs Hanamanth and Others
Karnataka High Court · (2003) 5 KarLJ 333 : (2003) 4 KCCR 284 SN
Land Acquisition Act, 1894 — Section 18, 4 (1)
High Courts26 May 2003Allowed
Engee Industrial Services (P) Ltd. Vs Union of India (UOI)
Karnataka High Court · (2002) ECR 531 : (2004) 164 ELT 242 : (2003) 3 KCCR 192 SN
Customs Tariff Act, 1975 — Section 2, 3
High Courts26 May 2003Allowed
Bharath Heavy Electricals Limited and Another Vs Bharath Heavy Electricals Limited, Supervisory Staff Association, Electronics Division and Another
Karnataka High Court · (2005) 3 KarLJ 335 : (2003) 4 KCCR 287 SN
Constitution of India, 1950 — Article 14
High Courts26 May 2003Allowed
Mohammed Mumtaz and Others Vs S. Ravindranatha and Others
Karnataka High Court · (2004) 3 ACC 568 : (2005) ACJ 1951 : (2004) ILR (Kar) 109 : (2004) 3 KarLJ 115 : (2003) 3 KCCR 2339
Motor Vehicles Act, 1988 — Section 122
High Courts26 May 2003
Y. Venugopala Reddy Vs Commissioner of Income Tax
Karnataka High Court · (2003) 130 TAXMAN 224
Income Tax Act, 1961 — Section 140 A, 143 (1) (a), 69 B
High Courts06 May 2003Dismissed
Rayanagouda Vs The Deputy Commissioner and Others
Karnataka High Court · (2003) 4 KarLJ 518
High Courts04 May 2003
Anil Kamath Vs Vasu Naik N.
Karnataka High Court · (2006) ILR (Kar) 295
Civil Procedure Code, 1908 (CPC) — Section 89Court Fees Act, 1870 — Section 16
High Courts24 Apr 2003
Parashuram and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2953 : (2003) 5 KarLJ 523
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 13 (4), 38, 42 (2)
High Courts22 Apr 2003Dismissed
Smt. Subbamma and Another Vs The Executive Officer, Nanjangud Panchayat and Others
Karnataka High Court · (2004) 3 KarLJ 99 : (2003) 3 KCCR 2176
Karnataka Panchayat Raj Act, 1993 — Section 141 (2) (a)
High Courts17 Apr 2003Allowed
Afza Teachers Training Institute and Another Vs Regional Director and Others
Karnataka High Court · (2003) ILR (Kar) 2385 : (2003) 3 KCCR 2128
Arbitration and Conciliation Act, 1996 — Section 34, 35, 36Karnataka Societies Registration Act, 1960 — Section 27 ANational Council for Teachers Education Act, 1993 — Section 14 (3) (a)
High Courts17 Apr 2003Dismissed
Nagarika Seva Trust (R) and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 79
Karnataka Stamp Act, 1957 — Section 45 B