High Courts19 Dec 2002
North West Karnataka Road Transport Corporation Central Office and Others Vs Kariyappa and Others
Karnataka High Court · (2003) ACJ 1378 : (2003) 3 KCCR 151 SN
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,550 of 2,393
High Courts19 Dec 2002
Commissioner of Income Tax and Another Vs Mangalore Ganesh Beedi Works
Karnataka High Court · (2003) 182 CTR 23 : (2003) 264 ITR 142 : (2004) 136 TAXMAN 42
Income Tax Act, 1961 — Section 143 (3), 35 A, 35 AB, 37
High Courts19 Dec 2002Partly Allowed
B. Raghurama Prabhu Estate, Executrix Smt. M. Kaveri Bai and Others Vs Joint Commissioner of Income Tax Jt. Commissioner of Income Tax Vs Arathi Shenoy and Others
Karnataka High Court · (2003) 180 CTR 87 : (2003) 264 ITR 124
Income Tax Act, 1961 — Section 260 APartnership Act, 1932 — Section 14, 47
High Courts19 Dec 2002
Commissioner of Income Tax Vs Mangalore Ganesh Beedi Works
Karnataka High Court · (2004) 187 CTR 401 : (2004) 265 ITR 658
Income Tax Act, 1961 — Section 263, 45 (4)Partnership Act, 1932 — Section 47
High Courts19 Dec 2002
New India Assurance Co. Ltd. and Another Vs Devi Kumari and Others
Karnataka High Court · (2004) 3 ACC 443
Motor Vehicles Act, 1988 — Section 110 (2-A), 170
High Courts18 Dec 2002Dismissed
M.G. Ponnappa Vs State
Karnataka High Court · (2003) CriLJ 1728 : (2003) 2 KarLJ 408 : (2003) 1 KCCR 65 SN
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 2002
Monika Sanctis Vs Henry Joseph and Another
Karnataka High Court · AIR 2003 Kar 190 : (2003) 1 KCCR 635
Divorce Act, 1869 — Section 10, 11, 55Family Courts Act, 1984 — Section 19
High Courts17 Dec 2002Allowed
Shrirahatti, M.A. Vs N.G.E.F. Limited
Karnataka High Court · (2003) 4 KCCR 2850 : (2003) 2 LLJ 1004
Fundamental Rules, 1950 — Rule 48A
High Courts17 Dec 2002
Baby Kumar alias Janardhana Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 1425 : (2003) 2 KarLJ 133
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 323, 504
High Courts17 Dec 2002Allowed
Syed Abdul Ala Vs Narcotic Control Bureau, South Zone
Karnataka High Court · (2003) CriLJ 999 : (2003) 3 KarLJ 290 : (2003) 3 KCCR 1887 : (2003) 2 RCR(Criminal) 8
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 28, 29, 37
High Courts16 Dec 2002Allowed
G.K. Ananda Reddy Vs L.N. Basappa since deceased by his LRs. and Others
Karnataka High Court · (2004) ILR (Kar) 649 : (2003) 1 KCCR 633
High Courts16 Dec 2002Allowed
M.T. Manjunatha Vs State of Karnataka and Another
Karnataka High Court · (2003) ILR (Kar) 1962 : (2003) 1 KarLJ 475 : (2003) 1 KCCR 551
Karnataka Education Act, 1983 — Section 133 (2)
High Courts16 Dec 2002
Babu Althaf Vs Farida Abba Khasim (Smt.) and Others
Karnataka High Court · (2003) ACJ 1599 : (2003) 3 LLJ 158
High Courts16 Dec 2002
Smt. Bhagirathi Vs B.R. Sharath Chandra and Another
Karnataka High Court · (2003) 3 KCCR 1885
High Courts16 Dec 2002Dismissed
Lokappa Marabasappa Koravi and Another Vs Marabasappa Huchhappa Koravi and Others
Karnataka High Court · (2003) 2 BC 186 : (2003) 1 KCCR 792
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19
High Courts16 Dec 2002Dismissed
The Land Acquisition Officer Vs Kopresh Rao
Karnataka High Court · (2003) ILR (Kar) 2320 : (2003) 2 KarLJ 186 : (2003) 3 KCCR 150 SN
High Courts16 Dec 2002
Babu Althaf Vs Farida Abba Khasim and Others
Karnataka High Court · (2004) 1 ACC 766
High Courts13 Dec 2002Allowed
Shantaram Dattatraye and Others Vs The State of Karnataka
Karnataka High Court · (2003) CriLJ 1775 : (2003) ILR (Kar) 2838 : (2003) 3 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 313, 318Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts13 Dec 2002Allowed
A. Siddaramaiah Vs The Asst. Labour Commissioner and the Controlling Authority and Another
Karnataka High Court · (2003) ILR (Kar) 5010 : (2004) 2 LLJ 175
Payment of Gratuity Act, 1972 — Section 14, 7
High Courts13 Dec 2002Allowed
Madala Janakiram Vs Delhi Special Police Establishment, Bangalore Branch and Others
Karnataka High Court · (2003) 3 KarLJ 31 : (2003) 1 KCCR 545
Civil Procedure Code, 1908 (CPC) — Order 47, 151Constitution of India, 1950 — Article 226