COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,532 of 2,393

High Courts11 Apr 2003Dismissed

The Oriental Insurance Company Limited and Another Vs Smt. Nanjamma and Others

Karnataka High Court · (2004) 1 ACC 111 : (2005) ACJ 1534 : (2003) ILR (Kar) 2228 : (2003) 4 KarLJ 291 : (2003) 3 KCCR 160 SN

Motor Vehicles Act, 1988 — Section 155Succession Act, 1925 — Section 306

High Courts10 Apr 2003

M.A. Raju Vs Annaiah and Others

Karnataka High Court · AIR 2003 Kar 497 : (2003) 3 KCCR 189 SN

High Courts10 Apr 2003Dismissed

J.K. Rama Rao Vs Smt. Indira Deenadayalu Naidu and Others

Karnataka High Court · (2003) ILR (Kar) 2218 : (2003) 5 KarLJ 532 : (2003) 3 KCCR 1976

Karnataka Rent Act, 1999 — Section 46 (1)

High Courts10 Apr 2003Allowed

Hanumanthappa and Others Vs M. Adisheshaiah and Others

Karnataka High Court · (2003) ILR (Kar) 2441 : (2003) 4 KCCR 321 SN

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts10 Apr 2003Dismissed

Sri. Gundo Krishnaji Desai and Another Vs Sopan Mukand Mane (deceased by L.Rs.) and Others

Karnataka High Court · (2003) 3 KCCR 2112

Land Acquisition Act, 1894 — Section 18, 28, 28 A

High Courts09 Apr 2003Dismissed

Veerabhadrappa and Another Vs Smt. Gangamma and Another

Karnataka High Court · AIR 2003 Kar 348 : (2004) 3 KarLJ 13 : (2003) 3 KCCR 1672

High Courts09 Apr 2003

N. Muni Reddy Vs State of Karnataka and Others

Karnataka High Court · (2003) 7 KarLJ 573

Karnataka Land Reforms Act, 1961 — Section 48A

High Courts09 Apr 2003Dismissed

M.R. Patel Vs R.K. Synthetics and Fibres Private Limited

Karnataka High Court · (2003) 3 BC 569 : (2003) CriLJ 3218 : (2003) ILR (Kar) 2937 : (2003) 4 KCCR 415 SN : (2003) 4 RCR(Criminal) 291

Criminal Procedure Code, 1973 (CrPC) — Section 357, 386, 386 (3), 389, 389 (1)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts09 Apr 2003Dismissed

Mehafoz Alam Dastagirsab Killedar Vs Shagufta

Karnataka High Court · AIR 2003 Kar 373 : (2003) 3 CivCC 311 : (2004) 1 DMC 76 : (2003) ILR (Kar) 2096 : (2003) 4 KarLJ 365 : (2003) 3 KCCR 2101

Dissolution of Muslim Marriage Act, 1939 — Section 2 (ii)Family Courts Act, 1984 — Section 19

High Courts09 Apr 2003

Thanaram Bhati Vs D. Annamalai Chettiar

Karnataka High Court · (2003) 5 KarLJ 250 : (2003) 3 KCCR 1704

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

High Courts08 Apr 2003Dismissed

Miss Sharda Maruthi Patil Vs The Chairman, Local Board Administrative Office and Others

Karnataka High Court · (2004) ILR (Kar) 2320 : (2004) 1 KarLJ 565 : (2003) 3 KCCR 1666

High Courts08 Apr 2003Dismissed

Shivarama Bhat and Others Vs Thimma Poojary and Others

Karnataka High Court · AIR 2003 Kar 455 : (2003) 3 KCCR 158 SN

High Courts08 Apr 2003Dismissed

Devarakondappa and Another Vs K. Rajeshwari alias Rajalakshmi

Karnataka High Court · AIR 2003 Kar 386 : (2003) 3 CivCC 202 : (2003) 2 DMC 821 : (2003) ILR (Kar) 4250 : (2003) 4 KarLJ 541 : (2003) 3 KCCR 2097 : (2003) 4 RCR(Civil) 289

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2

High Courts08 Apr 2003Dismissed

Ananda Pangala Vs T.R. Jagannath

Karnataka High Court · (2003) CriLJ 3215 : (2004) 1 KarLJ 623 : (2003) 3 KCCR 1965 : (2003) 4 RCR(Criminal) 249

Penal Code, 1860 (IPC) — Section 201, 302, 34, 392, 411Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2), 4

High Courts08 Apr 2003Dismissed

Basamma (Deceased) by L.Rs Vs Sayamma

Karnataka High Court · AIR 2003 Kar 380 : (2003) ILR (Kar) 2944 : (2003) 4 KarLJ 422 : (2003) 3 KCCR 1969

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts07 Apr 2003

Central Silk Board Vs G.S. Shivaprakash (Deceased) by L.R.

Karnataka High Court · (2003) 4 KarLJ 499 : (2003) 3 KCCR 169 SN : (2003) 3 LLJ 976b

Central Silk Board Rules — Rule 26 (9)Constitution of India, 1950 — Article 12, 14

High Courts07 Apr 2003Allowed

Smt. Satya Srinath Vs Syndicate Bank

Karnataka High Court · (2003) ILR (Kar) 2605 : (2003) 3 KCCR 1831

Constitution of India, 1950 — Article 14, 16Syndicate Bank Employees Pension Regulations, 1995 — Regulation 2K, 3, 32, 34

High Courts07 Apr 2003Dismissed

M. Basavaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 1421 : (2003) 3 KarLJ 189 : (2003) 3 KCCR 1698

Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9Karnataka Land Revenue Act, 1964 — Section 133

High Courts04 Apr 2003Dismissed

Dr. Rajaratan Basavanneppa Ghanti and Another Vs Chandrasekhar Mahadevappa Aramani and Others

Karnataka High Court · (2003) 3 CivCC 253 : (2003) ILR (Kar) 2123 : (2003) 4 KarLJ 329 : (2003) 3 KCCR 168 SN : (2004) 2 RCR(Civil) 89

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A

High Courts04 Apr 2003Allowed

Mamtaj Vs Gangaram Baderia, District Magistrate and Others

Karnataka High Court · (2003) CriLJ 3100 : (2003) ILR (Kar) 2053 : (2003) 3 KarLJ 164 : (2003) 3 KCCR 1661

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 22 (5)