High Courts18 Mar 2003Dismissed
Benedict Nazreth Vs Lawrence Nazreth and Others
Karnataka High Court · AIR 2003 Kar 369 : (2003) 2 KCCR 1527
Karnataka Land Reforms Act, 1961 — Section 61, 79 A
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,536 of 2,393
High Courts18 Mar 2003Dismissed
S. Madhava Vs Canbank Factors Ltd. and Others
Karnataka High Court · (2003) 3 BC 123 : (2003) 114 CompCas 703 : (2003) CriLJ 2568 : (2003) 5 KarLJ 108 : (2003) 2 KCCR 1407 : (2003) 3 RCR(Criminal) 745
Criminal Procedure Code, 1973 (CrPC) — Section 205, 305, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Mar 2003Dismissed
Dattaprasad Co-operative Housing Society Limited and Others Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 1892 : (2004) 3 KarLJ 310 : (2004) 3 KCCR 275 SN
Constitution of India, 1950 — Article 246 (1), 246 (4), 254Karnataka Co-operative Societies Act, 1959 — Section 38Registration Act, 1908 — Section 17 (1) (b), 17 (1) (c)
High Courts17 Mar 2003Allowed
Govindaraj Vs B.S. Rajashekhar and Another
Karnataka High Court · AIR 2003 Kar 287 : (2003) 3 KarLJ 567 : (2003) 4 KCCR 261 SN
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 21 Rule 99, 151
High Courts17 Mar 2003Dismissed
Narayana Setty and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 3206 : (2003) 3 KCCR 154 SN
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17 (4), 30, 31, 5 A
High Courts13 Mar 2003Dismissed
Special Land Acquisition Officer Vs Malali @ Sanasatti Timmanna Hanamappa
Karnataka High Court · (2003) 4 KCCR 2870
High Courts13 Mar 2003Dismissed
Nagappa Poojary Vs State of Karnataka and Others
Karnataka High Court · (2004) 2 KarLJ 150
High Courts13 Mar 2003Allowed
Dr. Satwant Pasricha Vs National Institute of Mental Health and Neuro Sciences and Others
Karnataka High Court · (2003) 3 KarLJ 379
High Courts13 Mar 2003Dismissed
The Special Land Acquisition Officer, Ghataprabha Project Vs Malali alias Sanasatti Thimmanna Hanamappa
Karnataka High Court · (2003) 3 KarLJ 347
High Courts13 Mar 2003Allowed
D. Venkatesh Vs Bangalore University
Karnataka High Court · (2003) ILR (Kar) 1446 : (2003) 3 KarLJ 223 : (2003) 2 KCCR 1405
High Courts13 Mar 2003Allowed
Vimalavva alias Vinodavva Vs Smt. Yellavva and Others
Karnataka High Court · AIR 2003 Kar 313 : (2003) 3 KarLJ 424 : (2003) 3 KCCR 1783
Karnataka Panchayat Raj Act, 1993 — Section 22 (iii)
High Courts13 Mar 2003
M. Chinna Dorai Vs B.S. Ramakrishna and Another
Karnataka High Court · (2003) 6 KarLJ 525
Evidence Act, 1872 — Section 101Karnataka Rent Control Act, 1961 — Section 21(1)(A)Karnataka Rent Control Act, 1999 — Section 27(2)(A)
High Courts13 Mar 2003Partly Allowed
State Vs Vishwanatha S. Anchan
Karnataka High Court · (2003) CriLJ 2743 : (2003) ILR (Kar) 1836 : (2003) 3 KarLJ 215 : (2003) 2 KCCR 1126
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 326
High Courts12 Mar 2003Dismissed
Harihar Polyfibres Vs Karnataka Forest Development Corpn. Employees Union
Karnataka High Court · (2004) ILR (Kar) 825 : (2003) 3 KCCR 133 SN : (2003) 48 SCL 42
Companies Act, 1956 — Section 372Constitution of India, 1950 — Article 14, 32
High Courts12 Mar 2003
G. Baramappa Vs Kenchappa and Others
Karnataka High Court · AIR 2003 Kar 331 : (2003) 4 KarLJ 289 : (2003) 2 KCCR 1431
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (a), 35 (1), 35 (2)
High Courts12 Mar 2003
Mohanlal Jindal Vs B.P. Padmarajaiah (Deceased) by L.Rs
Karnataka High Court · (2004) 2 KarLJ 522
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (f)
High Courts12 Mar 2003Allowed
Shankar Raj Vs Joint Commissioner for (INT) South Zone and Another
Karnataka High Court · (2003) ILR (Kar) 3473 : (2003) 3 KCCR 1941 : (2004) 138 STC 690
Karnataka Sales Tax Act, 1957 — Section 26, 28, 29 (2) (m)
High Courts12 Mar 2003Allowed
Smt. Rukmini Bai and Another Vs Venkoba Rao and Others
Karnataka High Court · AIR 2003 Kar 473 : (2003) ILR (Kar) 2192 : (2003) 4 KarLJ 416 : (2003) 2 KCCR 1434
High Courts12 Mar 2003Dismissed
A.J.C. Estates and Others Vs The Coffee Board
Karnataka High Court · (2003) 3 KCCR 1769 : (2004) 138 STC 557
Coffee Act, 1942 — Section 32Constitution of India, 1950 — Article 12, 14
High Courts12 Mar 2003Allowed
Mutteppa Nagappa Karegar Vs G.B. Attar and Others
Karnataka High Court · (2004) ACJ 1929 : (2003) ILR (Kar) 2877 : (2003) 3 KarLJ 387 : (2003) 4 KCCR 412 SN : (2003) 3 KCCR 1762
Motor Vehicles Act, 1988 — Section 166, 166 (3), 173 (1)