COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,535 of 2,393

High Courts24 Mar 2003Dismissed

S.R. Hanumanthaiah Vs State of Karnataka and Others

Karnataka High Court · AIR 2003 Kar 364 : (2003) 3 KCCR 1622

Karnataka Grama Panchayat Raj (Conduct of Elections) Rules, 1993 — Rule 74 (15) (b)Representation of the Peoples Act, 1951 — Section 54 (4)

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High Courts21 Mar 2003Allowed

The Arogyanagar Co-operative Housing Society Ltd. and Another Vs Fakiragouda and Another

Karnataka High Court · (2004) ILR (Kar) 1445 : (2004) 3 KCCR 352 SN

Karnataka Co-operative Societies Act, 1959 — Section 125

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High Courts21 Mar 2003Allowed

Vinaya R. Kamath Vs Anupama Kamath and Another

Karnataka High Court · AIR 2003 Kar 366 : (2004) 4 BC 510 : (2004) 118 CompCas 117 : (2003) 3 KarLJ 415 : (2003) 2 KCCR 1409

Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 23, 24, 24 (d), 26

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High Courts21 Mar 2003

Smt. Husenbi Sadroddin Shaiakh Vs Cantonment Board

Karnataka High Court · AIR 2003 Kar 281 : (2003) ILR (Kar) 1935 : (2003) 4 KarLJ 241

Cantonments Act, 1924 — Section 179, 256Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts20 Mar 2003Dismissed

Laxman Sangappa Savadi Vs Dongaragaon Shahajan and Others

Karnataka High Court · (2003) ILR (Kar) 2732

Election Symbols (Reservation and Allotment) Order, 1968 — Section 13Representation of the Peoples Act, 1951 — Section 36, 36 (2), 36 (5)

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High Courts20 Mar 2003Dismissed

V.P. Patil Vs Income Tax Officer and Another

Karnataka High Court · (2003) 262 ITR 135

Income Tax Act, 1961 — Section 143 (1) (a), 264

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High Courts20 Mar 2003Allowed

Syed Shabbir Hussain and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 2357 : (2003) 3 KarLJ 395 : (2003) 2 KCCR 1564

Constitution of India, 1950 — Article 21, 22 (2)

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High Courts20 Mar 2003Allowed

Channabasappa Yallappa Karaddi Vs Hanamappa Channabasappa Karaddi

Karnataka High Court · (2003) ILR (Kar) 1507 : (2003) 3 KarLJ 584 : (2003) 4 KCCR 2880

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16, Order 18 Rule 2, Order 18 Rule 2 (4), 151

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High Courts20 Mar 2003Dismissed

Ulleppa and Others Vs Smt. Gangabai

Karnataka High Court · (2003) CriLJ 2566 : (2003) 2 DMC 488 : (2003) ILR (Kar) 1946 : (2003) 5 KarLJ 227 : (2003) 2 KCCR 1420 : (2003) 3 RCR(Criminal) 405

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 20 (1)

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High Courts20 Mar 2003Allowed

M.H. Gawali Vs State of Karnataka and Others

Karnataka High Court · (2003) 3 KarLJ 107 : (2003) 4 KCCR 262 SN

Karnataka Co-operative Societies Act, 1959 — Section 31 (1), 70

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High Courts20 Mar 2003Dismissed

Vincent Stephen D''Souza Vs Joseph D''Souza and Others

Karnataka High Court · (2003) ILR (Kar) 1990 : (2003) 3 KCCR 1779

Karnataka Land Reforms Rules, 1974 — Rule 17

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High Courts20 Mar 2003

Banubai Vs Shivasharanappa

Karnataka High Court · (2003) 3 BC 168 : (2003) CriLJ 2419 : (2003) ILR (Kar) 1996 : (2003) 3 KarLJ 466 : (2003) 3 KCCR 1618 : (2004) 1 RCR(Criminal) 536

Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 378 (4), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Mar 2003Dismissed

M.P. Krishnappa Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 4 KarLJ 1 : (2003) 3 KCCR 2077

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High Courts19 Mar 2003Allowed

Manager, Vijaya Bank Vs Regional Provident Fund Commissioner and Others

Karnataka High Court · (2004) 1 BC 268 : (2003) 116 CompCas 613 : (2003) ILR (Kar) 3381 : (2003) 6 KarLJ 413 : (2003) 3 LLJ 419

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 F (3) (i)

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High Courts19 Mar 2003Dismissed

K. Achutha Pai Vs Joseph Tauro and Others

Karnataka High Court · (2003) ILR (Kar) 3268 : (2003) 5 KarLJ 399 : (2003) 4 KCCR 319 SN

Karnataka Land Reforms Act, 1961 — Section 61, 61 (1)

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High Courts19 Mar 2003Dismissed

M.P. Muniratnappa Vs The State of Karnataka and Others

Karnataka High Court · (2003) CriLJ 2641 : (2003) ILR (Kar) 1687 : (2003) 4 KarLJ 77 : (2003) 4 KCCR 281 SN : (2003) 4 RCR(Criminal) 799

Constitution of India, 1950 — Article 166, 166 (2), 166 (3)Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts19 Mar 2003

Smt. Gourawwa and Others Vs Basappa and Another

Karnataka High Court · (2003) 3 CivCC 328 : (2003) ILR (Kar) 1491 : (2003) 3 KarLJ 263 : (2003) 4 KCCR 2873 : (2004) 1 RCR(Civil) 7

Hindu Succession Act, 1956 — Section 6 A

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High Courts19 Mar 2003Allowed

The Manager, Vijaya Bank, Padubidri Branch Vs The Regional Provident Fund Commissioner and Others

Karnataka High Court · (2003) 2 KCCR 1520

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11 (2), 8 F, 8 F (3), 8 F (3) (1), 8 F (3) (vi)

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High Courts18 Mar 2003Allowed

Bhuwalka Steel Industries Ltd. Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 89 ECC 824 : (2003) 159 ELT 147 : (2003) 3 KCCR 155 SN

Central Excise Act, 1944 — Section 3 A, 3 A (1), 3 A (2)

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High Courts18 Mar 2003Dismissed

G.P.R. Housing Pvt. Limited and Another Vs K. Venugopala Krishna

Karnataka High Court · (2005) 1 ALD(Cri) 7 : (2004) 2 BC 235 : (2004) 2 CivCC 170 : (2005) 123 CompCas 560 : (2003) ILR (Kar) 4551 : (2004) 1 KarLJ 446 : (2004) 1 KCCR 8 : (2004) 2 RCR(Criminal) 618

Contract Act, 1872 — Section 2 (d)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 15, 8, 9

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