COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,548 of 2,393

High Courts10 Jan 2003

Registrar General, High Court of Karnataka Vs The Editor, Mysore Mitra and Others

Karnataka High Court · (2003) CriLJ 1414 : (2003) 2 KarLJ 95 : (2003) 1 KCCR 692 : (2003) 2 RCR(Criminal) 462

Constitution of India, 1950 — Article 235Contempt of Courts Act, 1971 — Section 2 (c)

High Courts09 Jan 2003Allowed

Sri. Ravikumar Vs The Manager, Indian Textiles Co-operative Limited and Another

Karnataka High Court · (2003) 3 KCCR 1908

High Courts09 Jan 2003Dismissed

Bharamavva and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 5 KarLJ 120

Constitution of India, 1950 — Article 226, 227

High Courts09 Jan 2003

S.N. Prakash Vs Raju Shankaralal Goel and Another

Karnataka High Court · (2003) 2 KarLJ 347 : (2003) 1 KCCR 677

High Courts09 Jan 2003Dismissed

P. Mohan Vs Basavaraju

Karnataka High Court · AIR 2003 Kar 213 : (2003) 2 BC 237 : (2003) 2 CivCC 406 : (2003) 3 KarLJ 138 : (2003) 4 KCCR 404 SN : (2003) 4 RCR(Civil) 13

Limitation Act, 1963 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 138, 80

High Courts09 Jan 2003

Twentieth Century Fox Film Corporation and Another Vs NRI Film Production Associates (P) Ltd.

Karnataka High Court · AIR 2003 Kar 148 : (2003) 2 CivCC 435 : (2004) 1 CivCC 288 : (2003) 5 KarLJ 98 : (2003) 1 KCCR 680 : (2003) 2 RCR(Civil) 307

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3 (4), 115

High Courts09 Jan 2003Allowed

Ind Telesoft Private Limited Vs Jawad Ayaz and Others

Karnataka High Court · (2003) 117 CompCas 738 : (2003) 3 KarLJ 295 : (2003) 2 KCCR 116 SN

Companies Act, 1956 — Section 392 (1)

High Courts09 Jan 2003Dismissed

Lawrence D''Souza Vs Kariya Moolya and Others

Karnataka High Court · (2003) 6 KarLJ 249 : (2003) 1 KCCR 60 SN

High Courts09 Jan 2003

Ravi Kumar Vs Indian Textiles Cooperative Ltd. and Another

Karnataka High Court · (2006) 1 ACC 184

High Courts08 Jan 2003Allowed

Corporation of City of Bangalore and Others Vs Sudha V.S. Reddy and Others

Karnataka High Court · (2003) 1 KCCR 671

Karnataka Municipal Corporations Act, 1976 — Section 110 (b), 343

High Courts08 Jan 2003Allowed

Smt. K.S. Muddugowramma Vs P. Suryanarayana (Deceased) by L.Rs.

Karnataka High Court · (2003) 5 KarLJ 87 : (2003) 1 KCCR 59 SN

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 5Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

High Courts08 Jan 2003

Blue Crystal Chemicals Limited, Bangalore Vs Assistant Commissioner of Commercial Taxes, 17th Circle, Bangalore and Others

Karnataka High Court · (2003) 54 KarLJ 18

Karnataka Sales Tax Act, 1957 — Section 13(2)(I)State Financial Corporations Act, 1951 — Section 29

High Courts08 Jan 2003

Mahadev Jyoti Umrani Vs Smt. Sumitra

Karnataka High Court · (2003) 2 KarLJ 139 : (2003) 2 KCCR 909

Hindu Marriage Act, 1955 — Section 13 (1), 19, 28, 28 (1), 3Mysore Court-fees and Suits Valuation Act, 1958 — Section 49

High Courts08 Jan 2003

State of Kerala Vs Intelligence Officer, Directorate of Revenue Intelligence and Another

Karnataka High Court · (2003) CriLJ 3210 : (2003) 4 KarLJ 117 : (2003) 2 KCCR 115 SN : (2003) 4 RCR(Criminal) 441

Criminal Procedure Code, 1973 (CrPC) — Section 161 (3), 200, 210Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 51, 52, 52 A, 53Penal Code, 1860 (IPC) — Section 120 B, 195, 196, 201, 211

High Courts08 Jan 2003

Corporation of the city of Bangalore and Others Vs Smt. Sudha V. Reddy and Others

Karnataka High Court · (2004) ILR (Kar) 504 : (2003) 5 KarLJ 299

Karnataka Municipal Corporations Act, 1976 — Section 110, 110 (b)

High Courts07 Jan 2003

Bangalore Development Authority Vs P. Anjanappa (Deceased) by L.Rs

Karnataka High Court · (2003) 3 CivCC 23 : (2003) ILR (Kar) 1471 : (2003) 2 KarLJ 250 : (2003) 2 KCCR 893

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151

High Courts07 Jan 2003Allowed

Bouramma Vs Siddappa Jeevappa Patarad

Karnataka High Court · AIR 2003 Kar 342 : (2003) 2 CivCC 291 : (2003) 1 DMC 691 : (2003) 1 KarLJ 581 : (2003) 1 KCCR 666 : (2003) 3 RCR(Civil) 430

Hindu Adoption and Maintenance Act, 1956 — Section 18

High Courts07 Jan 2003Allowed

P.A. Babu Jayaprakash Vs The Managing Director, Karnataka Soaps and Detergents Limited and Others

Karnataka High Court · (2003) 97 FLR 293 : (2003) 1 KarLJ 541 : (2003) 2 LLJ 884

Constitution of India, 1950 — Article 14, 21

High Courts07 Jan 2003Allowed

Ashabi Vs Bashasab Takke and Another

Karnataka High Court · AIR 2003 Kar 172 : (2003) 1 DMC 725 : (2003) 2 KarLJ 429 : (2003) 4 KCCR 315 SN : (2003) 2 RCR(Civil) 303

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts06 Jan 2003

State Vs P. Manohara

Karnataka High Court · (2003) 2 ACC 28 : (2003) CriLJ 1002 : (2003) 2 KarLJ 76 : (2003) 1 KCCR 557

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 279, 304 A