COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,545 of 2,393

High Courts28 Jan 2003Allowed

The Bijapur Mahalaxmi Urban Co-operative Credit Bank Limited Vs Mohan Kamalakar Sindgikar and Others

Karnataka High Court · (2003) 01 KAR CK 0017

Industrial Disputes Act, 1947 — Section 33 C (1), 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts27 Jan 2003Dismissed

The Special Land Acquisition Officer, Karanja Project Vs Nirmala Devi and Another

Karnataka High Court · (2003) 3 KCCR 1918

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High Courts27 Jan 2003

M. Subramanyam and Others Vs General Manager, K.S.R.T.C.

Karnataka High Court · (2003) 2 ACC 533

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High Courts27 Jan 2003Allowed

Chethana Ramatheertha Vs Kumar V. Jahgirdar

Karnataka High Court · (2003) 2 DMC 288 : (2003) 3 KarLJ 530 : (2009) 2 KCCR 1171 : (2003) 2 KCCR 932 : (2003) 3 RCR(Civil) 52

Hindu Marriage Act, 1955 — Section 25 (1), 26Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts27 Jan 2003

State of Karnataka and Another Vs Shivanand Fakirappa Naik

Karnataka High Court · AIR 2003 Kar 185 : (2003) 1 KCCR 846

Karnataka State Servants (Determination of Age) Act, 1974 — Section 5

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High Courts27 Jan 2003Dismissed

Basappa Ningappa Banakar Vs Land Tribunal and Others

Karnataka High Court · (2003) 2 KCCR 955

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 38, 40 C, 48 A, 48 C

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High Courts24 Jan 2003Allowed

S. Sathyanarayana Vs State

Karnataka High Court · (2003) CriLJ 1983 : (2003) 2 KarLJ 52 : (2003) 1 KCCR 836

Criminal Procedure Code, 1973 (CrPC) — Section 102, 397, 401

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High Courts24 Jan 2003Allowed

The Deputy Director, Employees'' State Insurance Corporation and Another Vs Bhuwalka Steel Industries Limited

Karnataka High Court · (2003) 97 FLR 458 : (2003) 2 KarLJ 240 : (2003) 1 KCCR 80 SN : (2003) 2 LLJ 348

Employees State Insurance Act, 1948 — Section 45 A, 75, 77, 77 (1-A) (b)

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High Courts24 Jan 2003Allowed

The National Education Society and Another Vs H. Yogesh and Others

Karnataka High Court · (2003) 5 KarLJ 434 : (2003) 1 KCCR 79 SN

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High Courts24 Jan 2003Dismissed

Sheshagiri Vs Land Tribunal and Others

Karnataka High Court · (2003) 2 KCCR 927

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

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High Courts24 Jan 2003Allowed

Sri. M. Vasanth Vs Kanoria Industries Limited

Karnataka High Court · (2003) 2 KCCR 923

Criminal Procedure Code, 1973 (CrPC) — Section 201, 203, 462Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Jan 2003Dismissed

Union of India (UOI) and Others Vs M.R. Shivappa and Others

Karnataka High Court · (2003) 97 FLR 210 : (2003) 4 KarLJ 321

Central Civil Services (Pension) Rules, 1972 — Rule 26, 26 (1), 49, 49 (1)Payment of Gratuity Act, 1972 — Section 14, 2 (e), 4 (1)

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High Courts23 Jan 2003Dismissed

Bishendas and Another Vs The Divisional Commissioner and Others

Karnataka High Court · AIR 2003 Kar 273 : (2003) 2 KarLJ 79 : (2003) 1 KCCR 827

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6, 85

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High Courts23 Jan 2003Dismissed

Bhimappa Bhagappa Bharmannavar Vs State of Karnataka and Others

Karnataka High Court · (2003) 2 KarLJ 137 : (2003) 1 KCCR 77 SN

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High Courts23 Jan 2003

Cantonment Board Vs Asif Alim Sait and Others

Karnataka High Court · AIR 2004 Kar 158 : (2003) 4 KCCR 2961

Cantonments Act, 1924 — Section 185, 256

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High Courts22 Jan 2003Allowed

Deputy Commissioner of Income Tax Vs Sri. H.V. Shantharam

Karnataka High Court · (2003) 180 CTR 300 : (2003) 261 ITR 435

Civil Procedure Code, 1908 (CPC) — Section 100, 103Income Tax Act, 1961 — Section 132, 132 (4), 132 A, 139 (1), 143 (3)

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High Courts22 Jan 2003Allowed

Susheelamma and Others Vs Nooruddin and Another

Karnataka High Court · (2003) 2 ACC 482 : (2004) ACJ 2087 : (2003) 3 KCCR 1706

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High Courts22 Jan 2003

Karnataka State Road Transport Corporation Vs Smt. Kumudavalli and Others

Karnataka High Court · (2004) 1 ACC 80 : (2005) ACJ 1598 : (2003) 4 KarLJ 177

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, 151

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High Courts22 Jan 2003Dismissed

State of Karnataka Vs Unni and Others

Karnataka High Court · (2003) CriLJ 2790 : (2003) 1 KCCR 821

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 144, 148, 149, 302, 324

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High Courts22 Jan 2003Dismissed

State Vs Unni and Others

Karnataka High Court · (2003) 2 KarLJ 36

Penal Code, 1860 (IPC) — Section 144, 148, 148, 302, 324

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