High Courts27 Mar 2003
Khoday India Limited Vs Nil
Karnataka High Court · (2004) ILR (Kar) 3091
Companies Act, 1956 — Section 39, 77 A
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,534 of 2,393
High Courts27 Mar 2003Dismissed
G.B. Bhandaragal (Deceased) by L.R. Vs Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2003) 4 KarLJ 412 : (2003) 4 KCCR 2990
Civil Procedure Code, 1908 (CPC) — Section 9Co-operative Societies Act, 1957 — Section 70, 70 (1)
High Courts27 Mar 2003
S.A. Khadar Vs Abdul Subhan Khan and Another
Karnataka High Court · (2004) 2 KarLJ 587
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Mar 2003Dismissed
Sree Gajanana Motor Transport Co. Ltd. Vs The Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 2003 Kar 326 : (2004) 2 KarLJ 87 : (2003) 3 KCCR 1801
Karnataka Motor Vehicles Rules, 1989 — Rule 88Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 83, 89, 89 (1), 89 (1) (b), 89 (1) (c)
High Courts27 Mar 2003
Anil Das Vs State
Karnataka High Court · (2003) CriLJ 2452 : (2003) 4 KarLJ 30 : (2003) 3 KCCR 1794 : (2003) 4 RCR(Criminal) 27 : (2003) 4 RCR(Criminal) 24
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b), 50, 50 (1)
High Courts27 Mar 2003Dismissed
Kyhrunnissa Vs Shabbeer Ahmed
Karnataka High Court · (2003) 4 KarLJ 103 : (2003) 2 KCCR 1503
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Karnataka Rent Control Rules, 1961 — Rule 28, 35
High Courts27 Mar 2003Allowed
D.S. Srinivas Vs Income Tax Officer and Another
Karnataka High Court · (2003) 183 CTR 269 : (2003) ILR (Kar) 3470 : (2003) 262 ITR 209 : (2003) 3 KCCR 1653
Income Tax Act, 1961 — Section 143 (3), 154, 32 (1)
High Courts26 Mar 2003Dismissed
Karnataka Electricity Board and Another Vs Lakshmi Keshava Chemicals (P) Ltd. and Others
Karnataka High Court · (2003) 4 KCCR 2983
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49 (1), 78 A
High Courts26 Mar 2003Dismissed
Chunilal B. Shah Vs Smt. Shanthakumari
Karnataka High Court · (2003) 3 KarLJ 592 : (2003) 2 KCCR 1509
Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b), 340 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (p)Penal Code, 1860 (IPC) — Section 193, 209
High Courts26 Mar 2003Allowed
Iraganteppa Ailas Veeragantappa Vs Hanumanth and Others
Karnataka High Court · (2003) ILR (Kar) 3035
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 43 A
High Courts26 Mar 2003
State of Karnataka Vs Raju
Karnataka High Court · (2003) ILR (Kar) 2077 : (2003) 4 KarLJ 186 : (2003) 3 KCCR 1646
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Mar 2003Allowed
N. Narasimhaiah Vs Karnataka State Financial Corporation and Others
Karnataka High Court · (2003) 5 KarLJ 164
Constitution of India, 1950 — Article 300AContract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29, 29 (1), 29 (4), 31
High Courts26 Mar 2003Allowed
N. Narasimahaiah and Others Vs Karnataka State Financial Corporation and Others
Karnataka High Court · AIR 2004 Kar 46 : (2004) 1 BC 49 : (2004) 1 CivCC 158 : (2003) ILR (Kar) 3344 : (2004) 52 SCL 370
Constitution of India, 1950 — Article 300AContract Act, 1872 — Section 128State Financial Corporations Act, 1951 — Section 29, 29 (1), 29 (4)
High Courts26 Mar 2003
Iragantappa alias Veeragantappa Vs Hanumanth and Others
Karnataka High Court · (2003) 6 KarLJ 342 : (2003) 3 KCCR 1951
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 43 A
High Courts26 Mar 2003Dismissed
Karnataka Electricity Board and Another Vs Lakshmi Keshava Chemicals P. Ltd. and Others
Karnataka High Court · (2004) ILR (Kar) 1013
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78 A
High Courts26 Mar 2003Allowed
Ganapathi Parameshwara Bhat (Deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2004) 3 KarLJ 425 : (2003) 3 KCCR 1642
High Courts25 Mar 2003Dismissed
R.L. Raghunatha Reddy Vs University of Agricultural Sciences and Others
Karnataka High Court · (2003) 3 KarLJ 400 : (2003) 3 KCCR 1634
High Courts25 Mar 2003Allowed
North-West Karnataka Road Transport Corporation Vs K.S. Raghunathappa
Karnataka High Court · (2003) 97 FLR 1178 : (2003) 3 KarLJ 176 : (2003) 3 KCCR 1943 : (2003) 2 LLJ 989
Industrial Disputes Act, 1947 — Section 10 (4-A), 11 A
High Courts25 Mar 2003Allowed
The Managing Director, K.S.R.T.C. Vs S. Nagaraj
Karnataka High Court · (2003) 97 FLR 1099 : (2003) ILR (Kar) 1416 : (2003) 3 KarLJ 10 : (2003) 4 KCCR 2885 : (2003) 2 LLJ 747
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts24 Mar 2003
Mohammad Jaffar and Others Vs Munafsab
Karnataka High Court · (2003) 2 CivCC 441 : (2003) ILR (Kar) 1559 : (2003) 3 KarLJ 316
Civil Procedure Code, 1908 (CPC) — Section 100