COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,551 of 2,393

High Courts13 Dec 2002Dismissed

Hellios Food Additives Private Limited Vs State of Karnataka

Karnataka High Court · (2003) 2 KCCR 91 SN : (2003) 132 STC 47

Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1)Prevention of Food Adulteration Rules, 1955 — Rule 60, 61

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High Courts13 Dec 2002Allowed

Mugappa Vs Smt. Muniyamma

Karnataka High Court · (2003) 2 DMC 188 : (2003) 2 KCCR 114 SN

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts13 Dec 2002Allowed

Doddananjappa and Others Vs The Sub-Registrar and Others

Karnataka High Court · AIR 2003 Kar 205 : (2003) 3 KCCR 1880 : (2003) 3 RCR(Civil) 422

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2

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High Courts13 Dec 2002Dismissed

Bishrya Appanna Kale and Others Vs State

Karnataka High Court · (2003) 2 KarLJ 266

Criminal Procedure Code, 1973 (CrPC) — Section 219, 428Penal Code, 1860 (IPC) — Section 380, 457

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High Courts12 Dec 2002

Parvathi and Another Vs Venkatramana Prasad and Others

Karnataka High Court · (2003) ILR (Kar) 2304 : (2003) 3 KCCR 1719

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (2), 42, 49

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High Courts12 Dec 2002

The Divisional Controller, Karnataka State Road Transport Corporation, Mangalore Division Vs C.A. Erappa

Karnataka High Court · (2003) 97 FLR 958 : (2003) 2 KarLJ 341 : (2003) 2 KCCR 887 : (2003) 2 LLJ 330

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A, 25 BRoad Transport Corporations Act, 1950 — Section 3, 4, 45

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High Courts12 Dec 2002

Asian Institute of Rural Development Vs Bangalore City Corporation

Karnataka High Court · (2003) ILR (Kar) 2477 : (2003) 1 KarLJ 478 : (2003) 1 KCCR 301

Karnataka Municipal Corporations Act, 1976 — Section 114, 114 (3), 466, 467

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High Courts12 Dec 2002Allowed

North West Karnataka Road Transport Corporation Vs B.U. Doni

Karnataka High Court · (2003) 3 KCCR 1874 : (2003) 3 LLJ 962

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High Courts11 Dec 2002Allowed

M. Anantha Padmanabha Bhat Vs Kali Poojarthi and Others

Karnataka High Court · (2003) 2 KarLJ 176

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

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High Courts11 Dec 2002Allowed

Martandappa B. Hosalli and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 2 KarLJ 419 : (2003) 2 KCCR 98 SN

Karnataka Municipalities Act, 1964 — Section 306Karnataka State Universities Act, 1976 — Section 8, 8 (8)

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High Courts11 Dec 2002

Lalitha and Others Vs Divisional Controller, Karnataka State Road Transport Corporation and Others

Karnataka High Court · (2003) ACJ 1751 : (2003) 1 KCCR 306

Motor Vehicles Act, 1988 — Section 167

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High Courts11 Dec 2002Allowed

The Managing Director, North East Karnataka Road Transport Corporation Vs Ibrahim

Karnataka High Court · (2003) 97 FLR 678 : (2003) 2 KarLJ 13 : (2003) 1 KCCR 311 : (2003) 2 LLJ 279

Industrial Disputes Act, 1947 — Section 11 A

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High Courts09 Dec 2002

Sesu Poojarthy Vs Yogish @ Narayana Prabhu and Others

Karnataka High Court · (2003) 3 KCCR 1871

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High Courts09 Dec 2002

The University of Agricultural Science Employee House Building Co-operative Society Vs State of Karnataka and Others

Karnataka High Court · (2002) 12 KAR CK 0032

Land Acquisition Act, 1894 — Section 4, 5 A, 6, 6 (1)

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High Courts05 Dec 2002Dismissed

The Bangalore Malayali Catholic Association and Another Vs K.J. Joseph and Others

Karnataka High Court · (2003) 2 KarLJ 19 : (2003) 1 KCCR 536

Specific Relief Act, 1963 — Section 34, 39

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High Courts05 Dec 2002Allowed

The Controller of State Accounts Department and Another Vs Smt. B. Nagarathnamma and Another

Karnataka High Court · (2003) 2 KarLJ 26 : (2003) 4 KCCR 314 SN

Constitution of India, 1950 — Article 283 (2)Karnataka Civil Services Rules, 1974 — Rule 12, 76

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High Courts05 Dec 2002Dismissed

Pradeepa Kumara Vs The State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2171

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High Courts05 Dec 2002

Commissioner of Income Tax Vs Syndicate Bank

Karnataka High Court · (2003) 180 CTR 1 : (2003) 261 ITR 528

Banking (Regulation) Act, 1949 — Section 24Income Tax Act, 1961 — Section 145, 5

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High Courts05 Dec 2002Partly Allowed

Jayanthi S. Shetty Vs P. Shivaji Shetty and Another

Karnataka High Court · (2003) ACJ 809 : (2003) 3 KarLJ 333 : (2003) 1 KCCR 524

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 140, 163 A, 166, 173 (1)

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High Courts05 Dec 2002Allowed

Sri. G.A. Narasimha Murthy Vs Sri. P.N. Murthy

Karnataka High Court · (2003) 1 KCCR 519

Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 21 (1) (d), 50 (1)

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