COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,542 of 2,393

High Courts14 Feb 2003Dismissed

Venugopala and Others Vs Vasantha @ Subha Rao

Karnataka High Court · AIR 2003 Kar 279 : (2003) 5 KarLJ 268 : (2003) 2 KCCR 1053 : (2003) 3 RCR(Civil) 455 : (2003) 2 RCR(Rent) 161

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 2 (12)

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High Courts13 Feb 2003Allowed

Dr. Praveen Bai Thogadia, General Secretary, Vishwa Hindu Parishath Vs State of Karnataka and Another

Karnataka High Court · (2003) 2 KCCR 1043

Criminal Procedure Code, 1973 (CrPC) — Section 144 (5), 144 (6), 20, 20 (1), 20 (2)Penal Code, 1860 (IPC) — Section 143, 149, 153 A, 295 A, 504

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High Courts13 Feb 2003

In Re: Kirloskar Electric Co. Ltd.

Karnataka High Court · (2003) 116 CompCas 413 : (2003) 4 CompLJ 13 : (2003) 2 KCCR 106 SN : (2003) 43 SCL 186

Companies Act, 1956 — Section 391, 391 (1), 391 (2), 392Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3 (1) (o)

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High Courts13 Feb 2003

Dr. Praveen Bhai Thogadia Vs State of Karnataka and Another

Karnataka High Court · (2003) CriLJ 1769 : (2003) ILR (Kar) 3175 : (2003) 3 KarLJ 435

Criminal Procedure Code, 1973 (CrPC) — Section 144, 20, 20 (2), 482

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High Courts13 Feb 2003Allowed

Babu Gowda and Others Vs H. Ishwarappayya and Others

Karnataka High Court · AIR 2004 Kar 89 : (2004) 2 KarLJ 189 : (2003) 3 KCCR 140 SN

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High Courts13 Feb 2003Allowed

The Town Municipal Council Vs M. Nagaraju and Others

Karnataka High Court · (2003) 4 KarLJ 199 : (2003) 3 KCCR 1594

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High Courts11 Feb 2003Allowed

A.S. Mushtaq Ali deceased by L.Rs. Vs Special Land Acquisition Officer

Karnataka High Court · (2003) 3 KCCR 1590

Land Acquisition Act, 1894 — Section 4 (1)

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High Courts11 Feb 2003Dismissed

A.S. Gupta and Another Vs V. Ramachandra Naidu

Karnataka High Court · (2003) 2 KarLJ 641 : (2003) 2 KCCR 105 SN

Karnataka Rent Act, 1999 — Section 27 (2) (b), 31 (1) (c)

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High Courts11 Feb 2003Allowed

Basamma Vs Taluk Legal Services Committee and Another

Karnataka High Court · AIR 2003 Kar 242 : (2003) 2 CivCC 77 : (2003) 2 KarLJ 439 : (2003) 2 KCCR 1550

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1Legal Services Authorities Act, 1987 — Section 20, 20 (2)

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High Courts11 Feb 2003Allowed

Prabhu Vs Land Tribunal and Another

Karnataka High Court · (2003) 2 KCCR 1234

Karnataka Land Reforms Act, 1961 — Section 34, 48 A (1), 48 A (2), 48 A (3)Karnataka Land Reforms Rules, 1974 — Rule 17, 19

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High Courts10 Feb 2003Dismissed

Smt. Severine Pinto Vs H.J. Mascarenhas and Others

Karnataka High Court · (2003) 4 KCCR 2973

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 2 (18)

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High Courts10 Feb 2003Dismissed

Narasimha Jayadevarao Vs The Land Tribunal and Others

Karnataka High Court · (2003) 4 KarLJ 239 : (2003) 2 KCCR 104 SN

Karnataka Land Reforms Act, 1961 — Section 45Karnataka Land Revenue Act, 1964 — Section 133

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High Courts10 Feb 2003Dismissed

K.B. Jayaram and Another Vs Navineethamma and Others

Karnataka High Court · AIR 2003 Kar 241 : (2003) 3 KarLJ 225 : (2003) 4 KCCR 403 SN

Karnataka Stamp Act, 1957 — Section 33, 34

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High Courts10 Feb 2003

United India Insurance Co. Ltd. and Another Vs P.M. Zeenath and Others

Karnataka High Court · (2005) ACJ 1774 : (2003) 3 KCCR 1586

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High Courts07 Feb 2003Dismissed

United India Insurance Company Limited Vs S.S. Mukharam and Another

Karnataka High Court · (2003) 2 ACC 425 : (2004) ACJ 1984 : (2003) 3 KarLJ 117 : (2003) 2 KCCR 1229

Motor Vehicles Act, 1988 — Section 166

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High Courts06 Feb 2003

Dalappa Vs Bangalore University and Another

Karnataka High Court · (2003) 6 KarLJ 236 : (2003) 2 KCCR 1222

Karnataka State Universities Act, 2000 — Section 2 (12)

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High Courts06 Feb 2003Allowed

Hydromatik Belgaum Pvt. Ltd. Vs Commr. of C. Ex.

Karnataka High Court · (2003) 154 ELT 49

Finance Act, 1988 — Section 89Kar Vivad Samadhan Rules, 1998 — Rule 3 (1) (b)

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High Courts06 Feb 2003

K.D. Nanaiah and Another Vs Kokkanda B. Poonacha and Others

Karnataka High Court · (2003) 3 KarLJ 459

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts05 Feb 2003Allowed

Somanna and Others Vs State of Karnataka and Another

Karnataka High Court · (2003) ILR (Kar) 2886 : (2003) 4 KCCR 413 SN

Karnataka State Universities Act, 1976 — Section 8 (8)

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High Courts05 Feb 2003Dismissed

Khanderao Subbarao Nadagir Vs Hulagavva and Others

Karnataka High Court · AIR 2003 Kar 354 : (2004) 1 CivCC 491 : (2003) 2 KCCR 117 SN : (2004) 1 RCR(Civil) 18

Specific Relief Act, 1963 — Section 22

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