High Courts06 Mar 2003
Mahadevappa Vs Sadashivappa and Others
Karnataka High Court · (2003) 4 KarLJ 25
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,538 of 2,393
High Courts06 Mar 2003Dismissed
Ashok Shamanna Vs Nayeem Khan
Karnataka High Court · AIR 2003 Kar 390 : (2003) 3 KCCR 1751
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151Karnataka Rent Act, 1999 — Section 46 (1)
High Courts05 Mar 2003
Abdul Rehman and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 311 : (2003) 4 KarLJ 148 : (2003) 3 KCCR 1749
Land Acquisition Act, 1894 — Section 11 A, 6
High Courts05 Mar 2003Allowed
Nagarajappa G. and Others Vs Centralized Admission Cell and Others
Karnataka High Court · (2003) ILR (Kar) 1912 : (2003) 3 KarLJ 271 : (2003) 3 KCCR 1601
Constitution of India, 1950 — Article 30 (1)Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 2M, 2O
High Courts05 Mar 2003Dismissed
The Divisional Commissioner, Belgaum Division and Others Vs Bhovi Samaja Seva Sangha and Others
Karnataka High Court · (2003) ILR (Kar) 1584 : (2004) 2 KarLJ 9 : (2003) 4 KCCR 2858
Constitution of India, 1950 — Article 341
High Courts05 Mar 2003Partly Allowed
Union Bank of India Vs Parasuram
Karnataka High Court · (2003) 4 KarLJ 144
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)
High Courts04 Mar 2003Allowed
Basamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 4 KarLJ 129
Karnataka Land Reforms Act, 1961 — Section 44
High Courts04 Mar 2003Allowed
S.G. Mallikarjun and Others Vs Smt. Asha
Karnataka High Court · (2004) 1 DMC 753 : (2003) ILR (Kar) 4076 : (2003) 3 KCCR 2070 : (2004) 4 RCR(Criminal) 795
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198, 200, 202Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 494
High Courts04 Mar 2003Dismissed
Mallappa Adiveppa Hadapad Vs Smt. Rudrawwa and Others
Karnataka High Court · (2003) ILR (Kar) 1774 : (2003) 3 KarLJ 470 : (2003) 2 KCCR 1382 : (2004) 1 RCR(Civil) 174
Transfer of Property Act, 1882 — Section 41
High Courts03 Mar 2003
Sripathy Govind Bhat Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 4196 : (2003) 3 KCCR 2330
High Courts03 Mar 2003Dismissed
Mysore Cements Ltd. Vs Indian Oil Corporation Ltd. and Others
Karnataka High Court · (2003) 131 STC 345
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 18 A, 3 A, 3 BB
High Courts28 Feb 2003
Sudarshan Kumar Babu Vallurur Vs Visveswaraiah Technological University and Another
Karnataka High Court · (2003) ILR (Kar) 4771 : (2003) 4 KarLJ 252 : (2003) 2 KCCR 111 SN
Visveswaraiah Technological University Regulations Governing Master of Technology Course — Regulation 10
High Courts28 Feb 2003Dismissed
Raghunath Raghavendra Rao Jahagirdar Vs Srinivas Rao Raghavendra Rao Jahagirdar and Another
Karnataka High Court · (2003) 4 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Feb 2003
Ramaiah Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 296 : (2003) ILR (Kar) 1385 : (2004) 2 KarLJ 45 : (2003) 2 KCCR 1097
Constitution of India, 1950 — Article 31 (2)Mysore (Religious and Charitable) Inams Abolition Act, 1955 — Section 6, 9
High Courts28 Feb 2003Allowed
Basappa Veerabhadrappa Hurakadli and Others Vs The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2003) 3 KarLJ 409 : (2003) 2 KCCR 1122
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 21 Rule 43, 151Land Acquisition Act, 1894 — Section 23 (1), 34
High Courts27 Feb 2003Dismissed
P.J. Surendranath Vs S.P. Pandurangan
Karnataka High Court · (2003) ILR (Kar) 2965 : (2003) 2 KCCR 1273
Karnataka Rent Act, 1999 — Section 27 (2) (r), 31 (c), 37, 42 (1), 42 (6)
High Courts27 Feb 2003Dismissed
Marishetty Vs Land Tribunal and Others
Karnataka High Court · (2004) 2 KarLJ 600 : (2003) 3 KCCR 137 SN
Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts27 Feb 2003Allowed
Gangadharappa Vs Smt. Kanthamma
Karnataka High Court · (2003) ILR (Kar) 1742
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151
High Courts27 Feb 2003Dismissed
Hanumanthaiah and Others Vs The Land Tribunal and Others
Karnataka High Court · (2003) ILR (Kar) 1410 : (2003) 3 KarLJ 482 : (2003) 2 KCCR 121 SN
Karnataka Land Reforms Act, 1961 — Section 4Karnataka Tenancy Act, 1952 — Section 4Karnataka Village Offices Abolition Act, 1961 — Section 5, 8
High Courts27 Feb 2003Dismissed
Rameshwari Varma Vs University of Mysore and Another
Karnataka High Court · (2003) 3 KarLJ 373
Constitution of India, 1950 — Article 14