High Courts27 Feb 2003Dismissed
B.S. Chandrappa (since deceased) by widow Anusuya and Others Vs Shobha and Others
Karnataka High Court · (2003) ACJ 1770 : (2003) 2 KCCR 1090 : (2003) 3 RCR(Civil) 414
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,539 of 2,393
High Courts26 Feb 2003Allowed
Mohammed Yousuf Vs Lakshmi and Others
Karnataka High Court · (2003) 3 KarLJ 554 : (2003) 2 KCCR 1135
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A (3), 151
High Courts26 Feb 2003Dismissed
S. Vasanthakumar Vs Mohammed Ariff and Another
Karnataka High Court · (2003) 4 KarLJ 126 : (2003) 2 KCCR 1380 : (2004) 3 RCR(Civil) 61
Civil Procedure Code, 1908 (CPC) — Section 144, 151Karnataka Rent Act, 1999 — Section 46 (1)
High Courts26 Feb 2003Dismissed
Southern Herbals Ltd. Vs Settlement Commission and Another
Karnataka High Court · (2003) 180 CTR 536 : (2003) 2 KCCR 110 SN
Income Tax Act, 1961 — Section 132, 245 C, 35 D, 4, 56
High Courts26 Feb 2003Dismissed
Southern Herbals Ltd. Vs Settlement Commission (IT and WT) and Another
Karnataka High Court · (2003) 261 ITR 681
Income Tax Act, 1961 — Section 132, 245 C, 35 D, 4, 56
High Courts26 Feb 2003Dismissed
P.S. Measurements and Controls Pvt. Ltd. Vs Technicom Systems (I) Pvt. Ltd. and Another
Karnataka High Court · (2005) 124 CompCas 144 : (2003) 4 KCCR 3106
Arbitration and Conciliation Act, 1996 — Section 9
High Courts26 Feb 2003Allowed
H.M. Natesh Vs The Karnataka Land Army Corporation Ltd. and Others
Karnataka High Court · (2003) ILR (Kar) 4923 : (2004) 1 KCCR 1
High Courts25 Feb 2003
Manager, Oriental Insurance Co. Ltd. Vs Shankra Naika and Others
Karnataka High Court · (2004) ACJ 1753 : (2003) 4 KCCR 318 SN
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147, 147 (1)
High Courts25 Feb 2003Partly Allowed
Muninanjappa Vs The Managing Director, Karnataka State Road Transport Corporation
Karnataka High Court · (2005) ACJ 1416 : (2003) 4 KarLJ 132 : (2003) 2 KCCR 1374
High Courts25 Feb 2003Dismissed
M.R. Laxmana (dead by his LRs.) and Others Vs Govindappa
Karnataka High Court · AIR 2003 Kar 385 : (2004) 1 CivCC 147 : (2003) ILR (Kar) 1985 : (2003) 6 KarLJ 379 : (2003) 2 KCCR 1506 : (2003) 4 RCR(Civil) 311
Civil Procedure Code, 1908 (CPC) — Order 22, 100
High Courts25 Feb 2003Dismissed
Syed Mohiuddin Pasha Khadri and Others Vs State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 1555 : (2003) 2 KCCR 120 SN
High Courts25 Feb 2003Allowed
President, Chitradurga District Mazdoor Sangh Vs The Managing Director, Bhadra Sahakari Sakkare Karkhane Niyamita and Others
Karnataka High Court · (2004) ILR (Kar) 536 : (2003) 5 KarLJ 466 : (2003) 3 KCCR 131 SN
Constitution of India, 1950 — Article 12, 14, 226General Clauses Act, 1897 — Section 2 (42)
High Courts25 Feb 2003Dismissed
Kobra, Association of Borrowers of Karnataka and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 3 BC 63 : (2005) 123 CompCas 269 : (2003) 3 KarLJ 489 : (2003) 2 KCCR 119 SN : (2003) 47 SCL 695
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 39 (3)
High Courts25 Feb 2003Partly Allowed
Smt. Rajamani and Others Vs K. Ravindra and Another
Karnataka High Court · (2005) ACJ 251 : (2003) 4 KarLJ 114
High Courts25 Feb 2003Allowed
Chitradurga District Mazdoor Sangh Vs Bhadra Sahakari Sakkare Karkhane Niyamita and Others
Karnataka High Court · (2003) 3 LLJ 300
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226, 32Karnataka Co-operative Societies Act, 1959 — Section 29, 29 G, 53 A, 54
High Courts25 Feb 2003Dismissed
Vasu Shetty and Others Vs Chellu Hengsu and Others
Karnataka High Court · (2003) 4 KarLJ 438 : (2003) 2 KCCR 118 SN
High Courts25 Feb 2003
Oriental Insurance Co. Ltd. Vs Shankra Naika and Others
Karnataka High Court · (2006) 1 ACC 441
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147 (1)
High Courts25 Feb 2003
Kazi Ataulla Haruni (Dead) by L.Rs Vs The Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · (2004) 2 KarLJ 583 : (2003) 3 KCCR 1598
High Courts24 Feb 2003Dismissed
X.M. Joseph Vs Press Council of India
Karnataka High Court · (2003) 3 KCCR 1935
Constitution of India, 1950 — Article 19 (2)Press Council Act, 1978 — Section 13 (2) (b), 4, 5
High Courts24 Feb 2003Dismissed
Babulal and Another Vs K. Sharadamma and Another
Karnataka High Court · (2004) 3 KarLJ 106 : (2003) 2 KCCR 1367
Karnataka Rent Act, 1999 — Section 46 (1)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)