COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,540 of 2,393

High Courts24 Feb 2003Allowed

T.H. Lakshmanprasad Vs Md. Iqbal since deceased by LR''s and Others

Karnataka High Court · (2003) ILR (Kar) 1551 : (2003) 5 KarLJ 116 : (2003) 2 KCCR 1270

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Karnataka Rent Act, 1999 — Section 2 (3) (G)

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High Courts24 Feb 2003Allowed

M. Krishnappa Vs State Bank of India and Another

Karnataka High Court · (2003) ILR (Kar) 1676 : (2004) 3 KarLJ 37 : (2003) 2 KCCR 124 SN : (2003) 3 LLJ 1137

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18 (1), 2 (p)Industrial Disputes Rules, 1957 — Rule 58

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High Courts24 Feb 2003

Shahwar Basheer and Others Vs Veena Mohan and Others

Karnataka High Court · (2003) ILR (Kar) 4732 : (2004) 3 KarLJ 49 : (2003) 2 KCCR 1073

Karnataka Rent Act, 1999 — Section 5, 70Karnataka Rent Control Act, 1961 — Section 21

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High Courts24 Feb 2003Dismissed

Islamiah Institute of Technology Employees'' Union and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 137 : (2004) 1 KarLJ 416

Karnataka Societies Registration Act, 1960 — Section 25

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High Courts23 Feb 2003Dismissed

Bangalore Development Authority Vs The Vysya Bank Ltd.

Karnataka High Court · (2005) ILR (Kar) 1419 : (2005) 2 KarLJ 511

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, 115Limitation Act, 1963 — Section 27Representation of the Peoples Act, 1951 — Section 83

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High Courts21 Feb 2003Dismissed

Vasudeva Naik B. Vs Karnataka State Road Transport Corporation (KSRTC) and Another

Karnataka High Court · (2003) 97 FLR 955 : (2003) 2 LLJ 697

Industrial Disputes Act, 1947 — Section 11 A

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High Courts21 Feb 2003Dismissed

Krishnappa Vs H. Srinivas Rao

Karnataka High Court · (2003) 3 KarLJ 156 : (2003) 2 KCCR 1268

Karnataka Rent Act, 1999 — Section 27 (2) (r)

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High Courts21 Feb 2003Dismissed

Bangalore Bullion Traders Vs Minerals and Metal Trading Corporation Limited

Karnataka High Court · (2003) 2 KarLJ 555 : (2003) 2 KCCR 108 SN

Constitution of India, 1950 — Article 12, 14, 226, 265

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High Courts21 Feb 2003

Darga Estate Committee Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 1589 : (2004) 3 KarLJ 363 : (2003) 4 KCCR 280 SN

Criminal Procedure Code, 1973 (CrPC) — Section 145Karnataka Land Reforms Act, 1961 — Section 107

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High Courts21 Feb 2003Dismissed

Sri. B. Vasudeva Naik Vs Karnataka State Road Transport Corporation and Another

Karnataka High Court · (2003) 2 KCCR 1266

Industrial Disputes Act, 1947 — Section 11 A

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High Courts20 Feb 2003Dismissed

Shivalingappa Vs Chandramma and Others

Karnataka High Court · (2003) 2 KCCR 1072

Karnataka Land Reforms Act, 1961 — Section 118 A

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High Courts20 Feb 2003

N.K. Nanjarajaiah and Another Vs Karnataka Electricity Board and Others

Karnataka High Court · AIR 2003 Kar 253 : (2003) 5 KarLJ 337

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 79 (c)

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High Courts20 Feb 2003Allowed

Ennen Castings Pvt. Ltd. (In Liquidation) Vs M.M. Sundaresh and Others Y.R. Nagabhushan and Another Vs Ennen Castings Pvt. Ltd. (In Liquidation) and Others

Karnataka High Court · AIR 2003 Kar 293 : (2003) 3 BC 286 : (2003) 3 CivCC 526 : (2003) 114 CompCas 541 : (2003) 3 CompLJ 133 : (2003) ILR (Kar) 3490 : (2003) 4 KarLJ 122 : (2003) 2 KCCR 1413 : (2003) 47 SCL 752

Companies Act, 1956 — Section 543 (1)

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High Courts20 Feb 2003Dismissed

State of Karnataka and Others Vs E. Bhaskar Rao

Karnataka High Court · (2003) ILR (Kar) 2064 : (2003) 2 KCCR 126 SN

Karnataka Land Reforms Act, 1961 — Section 2, 81

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High Courts20 Feb 2003Allowed

C. Sesha Reddy Vs T. Basavana Goud

Karnataka High Court · AIR 2003 Kar 335 : (2004) 1 BC 19 : (2004) 1 CivCC 23 : (2003) ILR (Kar) 5067 : (2003) 6 KarLJ 409 : (2003) 2 KCCR 1427 : (2003) 4 RCR(Civil) 15

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3ANegotiable Instruments Act, 1881 (NI) — Section 118

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High Courts20 Feb 2003

Dooja Kotian Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 1769 : (2003) 2 KCCR 1555

Karnataka Land Revenue Act, 1964 — Section 34

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High Courts20 Feb 2003Allowed

Budavanat Subraya Palekar Vs Babu Vajra Chandavarkar and Others

Karnataka High Court · AIR 2004 Kar 105 : (2004) ILR (Kar) 4068 : (2004) 4 KCCR 434 SN

Evidence Act, 1872 — Section 65, 90Registration Act, 1908 — Section 58, 59, 60

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High Courts19 Feb 2003Dismissed

Gowramma Vs Munivenkatamma

Karnataka High Court · (2004) 2 KarLJ 541 : (2003) 2 KCCR 1363 : (2003) 4 RCR(Civil) 291

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151, 47Karnataka Rent Act, 1999 — Section 46 (1)

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High Courts19 Feb 2003

Smt. H.K. Puttathayamma Vs Smt. K. Bharathi and Another

Karnataka High Court · (2003) 3 KarLJ 158

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 12Transfer of Property Act, 1882 — Section 53A

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High Courts19 Feb 2003Allowed

M. Sripathi Sampigethaya Vs P. Seetharam Bhat and Others

Karnataka High Court · (2003) ILR (Kar) 1500 : (2003) 4 KarLJ 98 : (2003) 2 KCCR 1253

Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 47 (3), 57 (b), 61

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