COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,541 of 2,393

High Courts18 Feb 2003Dismissed

Smt. M.V. Lalithamani and Others Vs Mysore Urban Development Authority and Others

Karnataka High Court · (2003) ILR (Kar) 1695 : (2003) 4 KarLJ 528 : (2003) 2 KCCR 127 SN

Karnataka Urban Development Authorities Act, 1987 — Section 15, 17, 17, 18, 19 (1)

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High Courts18 Feb 2003Allowed

Prakash Dal Mill and Others Vs The Government of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 1622 : (2003) 2 KCCR 1241

Constitution of India, 1950 — Article 12, 14Karnataka Industrial Area Development Act, 1966 — Section 41 (2) (b)Karnataka Industrial Areas Development Board Regulations, 1966 — Regulation 10, 7, 8

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High Courts18 Feb 2003Allowed

The Marimallappa Education Trust Vs Smt. K.S. Rathnamma and Another

Karnataka High Court · (2003) 4 KarLJ 229 : (2003) 2 KCCR 1133

Karnataka Education Act, 1983 — Section 130

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High Courts18 Feb 2003Allowed

Syndicate Bank Vs Wilfred D''Souza

Karnataka High Court · AIR 2003 Kar 337 : (2003) 2 KCCR 97 SN

Constitution of India, 1950 — Article 14, 226, 227Contract Act, 1872 — Section 171

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High Courts18 Feb 2003

Rayanagouda Vs The Deputy Commissioner and Others

Karnataka High Court · (2003) 4 KarLJ 450

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts18 Feb 2003Dismissed

Akki Virubhadrappa Vs State of Karnataka and Others

Karnataka High Court · (2003) 6 KarLJ 403 : (2003) 2 KCCR 1558

Karnataka Land Reforms Rules, 1974 — Rule 16, 17

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High Courts18 Feb 2003Dismissed

Baswarajappa and Others Vs Smt. Gouramma @ Shakunatala Bai and Others

Karnataka High Court · (2003) 3 KCCR 2187

Hindu Succession Act, 1956 — Section 14

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High Courts17 Feb 2003Allowed

New India Assurance Company Vs Smt. Kusum and Others

Karnataka High Court · (2003) ACJ 1992 : (2003) 4 KarLJ 545 : (2003) 3 KCCR 1740

Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (5)

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High Courts17 Feb 2003Dismissed

Ranganatha Associates and Others Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 180 CTR 441 : (2003) 3 KCCR 145 SN

Finance Act, 1998 — Section 90 (1), 90 (2), 90 (4), 91, 96

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High Courts17 Feb 2003Allowed

The Karnataka Power Corporation Limited and Another Vs G.J. Fernandez

Karnataka High Court · (2003) 2 ARBLR 533 : (2003) 3 KarLJ 6

Arbitration and Conciliation Act, 1996 — Section 11, 11 (6)

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High Courts17 Feb 2003Dismissed

Laxmappa Kakappa Nelagund Vs The Land Tribunal and Another

Karnataka High Court · (2003) ILR (Kar) 4096 : (2003) 2 KarLJ 647 : (2003) 2 KCCR 1237

Karnataka Land Reforms Act, 1961 — Section 108

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High Courts17 Feb 2003Dismissed

BHEL Employees'' Association Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 180 CTR 412 : (2003) 261 ITR 15 : (2003) 4 KCCR 295 SN : (2003) 2 KCCR 107 SN

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 15, 16, 17 (2)Income Tax Rules, 1962 — Rule 3

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High Courts17 Feb 2003Dismissed

Corporation of City of Mangalore Vs Saptagiri Hotels (P) Ltd.

Karnataka High Court · (2003) ILR (Kar) 2410

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Municipal Corporations Act, 1976 — Section 147, 148Karnataka Taxation Rules, 1957 — Rule 22

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High Courts17 Feb 2003Dismissed

K.S. Shivanna Vs State

Karnataka High Court · (2003) CriLJ 2140 : (2003) 3 KarLJ 115 : (2003) 2 KCCR 1069

Criminal Procedure Code, 1973 (CrPC) — Section 446 (3)Penal Code, 1860 (IPC) — Section 376, 377, 511

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High Courts17 Feb 2003Allowed

K.N. Kulkarni Vs Karnataka Housing Board

Karnataka High Court · (2003) 3 KarLJ 498 : (2003) 2 KCCR 1352

Constitution of India, 1950 — Article 226, 227Karnataka Housing Board Act, 1962 — Section 10 (5), 10 (6)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8, 9 (2)

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High Courts17 Feb 2003

Corporation of City of Mangalore Vs Sapthagiri Hotels (Private) Limited

Karnataka High Court · (2003) 4 KarLJ 393 : (2003) 3 KCCR 2063

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Taxation Rules, 1957 — Rule 20, 22, 25

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High Courts14 Feb 2003Dismissed

The Management of Indian Telephone Industries Vs N. John Kay

Karnataka High Court · (2003) 4 KCCR 3105

Constitution of India, 1950 — Article 226

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High Courts14 Feb 2003

Dr. Praveen Bai Thogadia Vs State of Karnataka and Another

Karnataka High Court · (2003) CriLJ 4502 : (2003) 6 KarLJ 48 : (2003) 3 KCCR 2324

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 124 A, 143, 149, 153 A, 153 A (a)

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High Courts14 Feb 2003Allowed

Smt. H.P. Jalajakshi Vs Karnataka Bank Limited and Another

Karnataka High Court · AIR 2003 Kar 280 : (2003) 2 BC 289 : (2003) 2 CivCC 512 : (2004) ILR (Kar) 96 : (2003) 3 KarLJ 27

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High Courts14 Feb 2003Dismissed

Chandramma and Another Vs State of Karnataka and Others

Karnataka High Court · (2002) ILR (Kar) 5182 : (2003) 2 KarLJ 490 : (2003) 2 KCCR 1057

Constitution of India, 1950 — Article 31 (3)

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