High Courts16 Jan 2003
The Karnataka State Road Transport Corporation and Another Vs Sathyanarayan
Karnataka High Court · (2003) 97 FLR 181 : (2003) 2 KarLJ 125 : (2003) 1 KCCR 708 : (2003) 2 LLJ 301
Industrial Disputes Act, 1947 — Section 11 A
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,547 of 2,393
High Courts16 Jan 2003Dismissed
M.P. Lakshman Vs Appropriate Authority and Others
Karnataka High Court · (2003) 180 CTR 541
Income Tax Act, 1961 — Section 269 UD (1), 269 UE (1)
High Courts16 Jan 2003Dismissed
Dattaraj Vs State and Another
Karnataka High Court · (2003) CriLJ 3212 : (2003) 4 KarLJ 556 : (2003) 2 KCCR 1188
Criminal Procedure Code, 1973 (CrPC) — Section 200, 301, 301 (2), 482
High Courts16 Jan 2003Dismissed
Smt. Kanthamma Vs The Special Land Acquisition Officer, Karnataka Industrial Area Development Board (KIADB) and Another
Karnataka High Court · (2003) 2 KarLJ 7
High Courts14 Jan 2003
Institute of Chartered Accountants of India Vs Ajit Kumar Iddya
Karnataka High Court · AIR 2003 Kar 187 : (2003) 1 KCCR 61 SN : (2003) 128 TAXMAN 13
Companies Act, 1956 — Section 224, 225
High Courts14 Jan 2003
The Institute of Chartered Accountants of India Vs Ajit Kumar Iddya and Another
Karnataka High Court · (2003) 116 CompCas 571 : (2003) 2 KarLJ 1
Companies Act, 1956 — Section 224, 225
High Courts14 Jan 2003Dismissed
Smt. Sumangala Vs Laxminarayan Anant Hegde and Another
Karnataka High Court · (2003) CriLJ 1418 : (2003) 1 DMC 521 : (2003) 2 KarLJ 212 : (2003) 4 KCCR 259 SN : (2003) 2 RCR(Criminal) 457
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 364, 498A, 506
High Courts14 Jan 2003
Virabasayya Prabhayya Hallur and Another Vs State of Karnataka
Karnataka High Court · (2003) 2 ALD(Cri) 2 : (2003) CriLJ 992 : (2003) 1 KarLJ 530 : (2003) 2 KCCR 1417 : (2003) 2 RCR(Criminal) 154
Criminal Procedure Code, 1973 (CrPC) — Section 389 (3), 482Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
High Courts14 Jan 2003Dismissed
Mohammed Azamathulla alias Azzu and Others Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 2661 : (2003) ILR (Kar) 1541 : (2003) 3 RCR(Criminal) 795
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482
High Courts14 Jan 2003
Zamir Ahmed (since deceased) through LRs. Vs United India Insurance Co. Ltd.
Karnataka High Court · (2005) ACJ 1837 : (2003) 3 KCCR 1731
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts14 Jan 2003Allowed
Sanna Basappa Vs The Assistant Commissioner and Land Acquisition Officer and Another
Karnataka High Court · (2003) 2 KarLJ 22 : (2003) 1 KCCR 701
High Courts14 Jan 2003
Zamir Ahmed and Others Vs United India Insurance Co. Ltd.
Karnataka High Court · (2003) 3 ACC 721
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts14 Jan 2003
North West Karnataka Road Transport Corporation Vs Rafiq Moulasab Bagawan and Another
Karnataka High Court · (2005) ACJ 1723 : (2003) ILR (Kar) 5149 : (2003) 6 KarLJ 220 : (2003) 4 KCCR 237 SN
High Courts13 Jan 2003Allowed
Vijay Kumar and Others Vs The State of Karnataka and Others
Karnataka High Court · (2003) 3 KCCR 1911
Land Acquisition (Amendment) Act, 1984 — Section 11, 11 A, 4 (1)
High Courts13 Jan 2003Allowed
R. Suresh Vs Smt. Chandra M.A.
Karnataka High Court · AIR 2003 Kar 183 : (2003) 1 CivCC 675 : (2003) 1 DMC 532 : (2003) ILR (Kar) 1638 : (2003) 2 KarLJ 67 : (2003) 1 KCCR 802 : (2003) 2 RCR(Civil) 490
Hindu Adoption and Maintenance Act, 1956 — Section 3 (b) (i)Hindu Marriage Act, 1955 — Section 24
High Courts13 Jan 2003Dismissed
State of Karnataka and Others Vs T.B. Manjunath and Others
Karnataka High Court · (2003) ILR (Kar) 2827 : (2003) 4 KCCR 410 SN
Constitution of India, 1950 — Article 16
High Courts10 Jan 2003Allowed
Dr. K. Krishnamurthy and Others Vs State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 2177 : (2003) 1 KCCR 74 SN
Constitution of India, 1950 — Article 38, 41University of Agricultural Sciences Act, 1963 — Section 32 (2), 7 (2)
High Courts10 Jan 2003Allowed
Giriyappa Poojary (Deceased) by L.Rs Vs Kanthappa Poojari (Deceased) by L.Rs and Others
Karnataka High Court · (2003) 4 KarLJ 391 : (2003) 1 KCCR 699
Karnataka Land Reforms Act, 1961 — Section 24Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts10 Jan 2003Dismissed
Puttaraje Urs Vs State
Karnataka High Court · (2003) CriLJ 1148 : (2003) 1 KarLJ 575 : (2003) 1 KCCR 560 : (2003) 2 RCR(Criminal) 532
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts10 Jan 2003
Smt. Sanjeevini Ananda Awate and Others Vs The Managing Director, Hiranyakeshi Sahakari Sakkare Karkhane and Another
Karnataka High Court · (2003) 2 ACC 461 : (2003) ACJ 1237 : (2003) 2 KarLJ 42
Civil Procedure Code, 1908 (CPC) — Section 98, 98 (2)