COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,543 of 2,393

High Courts04 Feb 2003

Smt. V. Manjula Vs Commissioner for Food and Civil Supplies in Karnataka and Others

Karnataka High Court · AIR 2003 Kar 238 : (2003) 5 KarLJ 367 : (2003) 2 KCCR 102 SN

Essential Commodities Act, 1955 — Section 5Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 17 (1)

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High Courts04 Feb 2003Allowed

Gopal Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 3686 : (2003) 4 KarLJ 537 : (2000) 1 KCCR 470

Karnataka Land Reforms Act, 1961 — Section 116 B

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High Courts04 Feb 2003

M. Nagaraj Vs State of Karnataka and Others

Karnataka High Court · (2003) 3 KarLJ 486

Karnataka Co-operative Societies Act, 1959 — Section 29 A, 29 F

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High Courts04 Feb 2003

United India Insurance Company Ltd. Vs Ibrahim and Others

Karnataka High Court · (2003) 3 ACC 604

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High Courts03 Feb 2003Allowed

K. Krishna Vs University of Mysore and Others

Karnataka High Court · (2003) 2 KCCR 965

Constitution of India, 1950 — Article 14, 16Karnataka State Universities Act, 1976 — Section 36 (4), 49, 50, 51 (A), 51 (B)

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High Courts03 Feb 2003

K. Krishna and Others Vs The University of Mysore and Others

Karnataka High Court · (2003) ILR (Kar) 2578 : (2003) 3 KCCR 138 SN

Constitution of India, 1950 — Article 14, 16Karnataka State Universities Act, 1976 — Section 36 (1), 36 (4), 36 (5), 49

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High Courts03 Feb 2003Partly Allowed

Hindusthan Photo Film Manufacturing Co. Ltd. Vs The State of Karnataka

Karnataka High Court · (2003) ILR (Kar) 1815 : (2003) 3 KCCR 1581

Karnataka Sales Tax Act, 1957 — Section 18 AA, 23 (1)

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High Courts03 Feb 2003Allowed

B. Balachandra Rai Vs Indian Telephone Industries Limited and Another

Karnataka High Court · (2003) 5 KarLJ 79 : (2003) 2 KCCR 986

Penal Code, 1860 (IPC) — Section 120 B, 417, 419, 420, 511

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High Courts03 Feb 2003Dismissed

Kalpatharu Solvents Pvt. Ltd. Vs Karnataka State Financial Corporation

Karnataka High Court · AIR 2003 Kar 221 : (2003) 2 BC 677 : (2003) 114 CompCas 394 : (2003) 3 KarLJ 478 : (2003) 4 KCCR 317 SN : (2003) 46 SCL 87

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 3, 31

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High Courts03 Feb 2003

K.G. Mahalingaiah Vs C.R. Rajagopala Setty

Karnataka High Court · (2003) 3 KarLJ 351 : (2003) 3 KCCR 2320

Karnataka Rent Act, 1999 — Section 36, 70 (2) (b)Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28

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High Courts03 Feb 2003

Madhav Bandopant Kulkarni and Another Vs The Land Tribunal and Others

Karnataka High Court · (2003) 5 KarLJ 13 : (2003) 3 KCCR 167 SN

Karnataka Land Reforms Act, 1961 — Section 2 (18)

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High Courts03 Feb 2003Allowed

Siddalingeshwar and Others Vs Virupaxgouda and Others

Karnataka High Court · AIR 2003 Kar 407 : (2004) 1 CivCC 655 : (2003) ILR (Kar) 2559 : (2004) 2 KarLJ 28 : (2003) 3 KCCR 157 SN

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 7 Rule 11, 11

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High Courts03 Feb 2003Dismissed

S. Gowrishankar Vs The Secretary, Bar Council of India

Karnataka High Court · (2003) ILR (Kar) 2772 : (2003) 5 KarLJ 114 : (2003) 3 KCCR 144 SN

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High Courts03 Feb 2003Dismissed

H. Sirajuddin Vs Shaziya alias Afsana and Another

Karnataka High Court · AIR 2003 Kar 224 : (2003) 2 DMC 618 : (2003) 2 KCCR 1219

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts31 Jan 2003Allowed

B.M. Krishnappa Gowda Vs State of Karnataka and Others

Karnataka High Court · (2003) ILR (Kar) 2405 : (2003) 3 KarLJ 589 : (2003) 2 KCCR 101 SN

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High Courts31 Jan 2003Allowed

Pramod Muthalik Vs The District Magistrate

Karnataka High Court · (2003) CriLJ 1783 : (2003) ILR (Kar) 1953 : (2004) 2 KarLJ 139 : (2003) 2 KCCR 958 : (2003) 3 RCR(Criminal) 247

Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 323

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High Courts31 Jan 2003

The Registrar General, High Court of Karnataka Vs Talawara Venkatappa

Karnataka High Court · (2003) ILR (Kar) 4933 : (2004) 1 KCCR 390

Criminal Procedure Code, 1973 (CrPC) — Section 354 (3), 366Penal Code, 1860 (IPC) — Section 302

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High Courts30 Jan 2003Allowed

The Commissioner of Income Tax Vs Bhoopalam Commercial Complex and Industries Private Limited

Karnataka High Court · (2003) 2 KCCR 1539

Income Tax Act, 1961 — Section 22, 260 A, 263, 28, 6

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High Courts30 Jan 2003Allowed

P. Ashok Kumar Vs The Karnataka State Road Transport Corporation and Others

Karnataka High Court · (2004) 1 KarLJ 199 : (2003) 2 KCCR 1206

Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 10 (6) (b), 11

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High Courts30 Jan 2003

Cauvery Grameena Bank and Others Vs R. Janardhana Naidu

Karnataka High Court · (2003) 3 KarLJ 67 : (2003) 2 KCCR 96 SN : (2003) 2 LLJ 668

Cauvery Grammeena Bank Staff Service Regulations, 1980 — Regulation 30 (1), 30 (4)

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