COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,531 of 2,393

High Courts17 Apr 2003Dismissed

Smt. Savitha Gupta Vs Smt. Nagarathna and Others

Karnataka High Court · AIR 2003 Kar 426 : (2003) 3 CivCC 172 : (2003) 4 KarLJ 14 : (2003) 4 KCCR 323 SN : (2003) 4 RCR(Civil) 499

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, 148, 151

High Courts17 Apr 2003Allowed

Sri Prasanna Parvathamba Vaidyanatheshwara Trust Vs M.S. Radhakrishna Dixit

Karnataka High Court · (2003) 3 CivCC 415 : (2003) 4 KarLJ 479 : (2003) 3 KCCR 1993

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 151

High Courts17 Apr 2003Allowed

Prasanna Parvathamba Vaidyanatheshwara Trust Vs M.S. Radhakrishna Dixit

Karnataka High Court · (2003) ILR (Kar) 3097

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10

High Courts17 Apr 2003Allowed

Sri. Prasanna Parvathamba Vs Sri. M.S. Radhakrishna Dixit

Karnataka High Court · AIR 2003 Kar 345

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10

High Courts17 Apr 2003Dismissed

Rajsheker R. Nadgoud and Another Vs State of Karnataka and Another

Karnataka High Court · AIR 2004 Kar 126 : (2003) 6 KarLJ 303 : (2003) 4 KCCR 322 SN

Karnataka Stamp Act, 1957 — Section 45 B, 458 A

High Courts17 Apr 2003Dismissed

Yemanappa Dudappa Marve (Since deceased by his L.Rs.) and Others Vs Smt. Yellubai, (since deceased by her L.Rs) and Others

Karnataka High Court · (2003) ILR (Kar) 3188

Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)

High Courts17 Apr 2003Dismissed

Gopal Soap Industries Vs Assistant Commissioner of Commercial Taxes and Others

Karnataka High Court · (2003) 3 KCCR 163 SN : (2004) 138 STC 641

Constitution of India, 1950 — Article 14Karnataka Sales Tax Rules, 1957 — Rule 25A

High Courts17 Apr 2003Dismissed

Chandragiri Construction Co. Vs The Karnataka Slum Clearance Board and Others

Karnataka High Court · (2003) 3 KCCR 1988

Constitution of India, 1950 — Article 14, 226

High Courts17 Apr 2003Allowed

Commissioner of Income Tax Vs Electronic Research Ltd. and Another

Karnataka High Court · (2003) 182 CTR 258

Income Tax Act, 1961 — Section 260 A

High Courts17 Apr 2003

Yemanappa Dudappa Marve (deceased by L.Rs.) and Others Vs Smt. Yellubai (deceased by L.Rs.) and Others

Karnataka High Court · AIR 2003 Kar 396 : (2003) 4 KCCR 3003

Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)

High Courts16 Apr 2003

Agricultural Produce Market Committee Vs Shyam Prasad and Another

Karnataka High Court · (2004) 3 KarLJ 359 : (2003) 3 KCCR 170 SN

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 67

High Courts16 Apr 2003Allowed

Masay and Others Vs The Bangalore City Corporation and Others

Karnataka High Court · AIR 2003 Kar 468 : (2004) 1 CTLJ 132 : (2003) 4 KarLJ 168 : (2003) 3 KCCR 1980

Contract Act, 1872 — Section 23Karnataka Municipal Corporations Act, 1976 — Section 174

High Courts16 Apr 2003

Mohandas Dattaram Prabhu and Others Vs U.F.M. Mukund Honnappa Naik

Karnataka High Court · AIR 2003 Kar 428 : (2003) ILR (Kar) 2420 : (2004) 2 KarLJ 126 : (2003) 3 KCCR 2119

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts16 Apr 2003Dismissed

K.T. Nagaraj and Another Vs The Bangalore Mahanagara Palike and Another

Karnataka High Court · (2003) 4 KarLJ 306 : (2003) 3 KCCR 161 SN

Constitution Of India, 1950 — Article 14, 16Karnataka Municipal Corporations Act, 1976 — Section 91, 421, 421(4A)(6)Karnataka Excise Act, 1965 — Section 71(4)

High Courts16 Apr 2003Partly Allowed

T. Ramachandra and Others Vs N. Ranganatha Chettiar

Karnataka High Court · AIR 2003 Kar 489 : (2003) 4 KarLJ 467 : (2003) 3 KCCR 146 SN : (2003) 3 LLJ 976

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 144, 151Constitution of India, 1950 — Article 226, 227

High Courts16 Apr 2003Dismissed

Hanumanthappa and Others Vs Gurappa (Dead) by L.Rs and Others

Karnataka High Court · (2004) 1 KarLJ 573

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts16 Apr 2003Allowed

Hanumanthappa and Others Vs Gurappa (deceased) by L.Rs. and Another

Karnataka High Court · (2003) 4 KCCR 2994

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts16 Apr 2003Allowed

Mr. Masay and Others Vs The Bangalore City Corporation and Others

Karnataka High Court · (2003) ILR (Kar) 2286

Contract Act, 1872 — Section 23Karnataka Municipal Corporations Act, 1976 — Section 174Karnataka Town and Country Planning Act, 1961 — Section 14

High Courts11 Apr 2003Dismissed

Mysore Coffee Curing Works Limited Vs Deputy Commissioner of Commercial Taxes (Assessments) and Another

Karnataka High Court · (2003) 3 KCCR 1843 : (2003) 132 STC 327

Constitution of India, 1950 — Article 286Karnataka Sales Tax Act, 1957 — Section 10 (1), 10 (2), 6 B

High Courts11 Apr 2003Partly Allowed

Deepam Silk International and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 4072 : (2003) 3 KCCR 159 SN : (2004) 134 STC 337

Karnataka Tax on Luxuries Act, 1979 — Section 12 A, 4 B