High Courts04 Dec 2002
The Commissioner of Labour, Government of Karnataka and Another Vs B.P.L. Group of Companies Karmikara Sangha (Regd.) and Another
Karnataka High Court · (2013) 3 KarLJ 241
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,552 of 2,393
High Courts04 Dec 2002Dismissed
B.M. Devaiah Vs Canara Bank and Others
Karnataka High Court · AIR 2003 Kar 143 : (2004) 3 BC 411 : (2003) 3 KarLJ 59 : (2003) 1 KCCR 511
Partnership Act, 1932 — Section 31
High Courts03 Dec 2002Dismissed
Mahalinga Madiwala, since deceased by LR Vs Padmanabha Khadilkar since deceased by L.Rs. and Others
Karnataka High Court · (2003) 3 KCCR 1681
High Courts03 Dec 2002Dismissed
Shri M.V. Thippeswamy Vs Shri V.R. Jampuri
Karnataka High Court · (2003) 1 KCCR 507
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 31
High Courts02 Dec 2002
Subba Naika Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 237 : (2003) 1 KCCR 631
High Courts02 Dec 2002
Smt. Severine D''Souza and Another Vs Felix Ambrose D''Souza
Karnataka High Court · (2003) 2 KarLJ 206
Succession Act, 1925 — Section 213, 227
High Courts02 Dec 2002
Indian Bank and Others Vs State of Karnataka and Others
Karnataka High Court · (2003) 1 KCCR 501 : (2004) 55 SCL 138
Essential Commodities Act, 1955 — Section 3
High Courts02 Dec 2002Dismissed
The Regional Provident Fund Commissioner Vs B. Ganapathy Bhandarkar
Karnataka High Court · (2003) 4 KarLJ 10 : (2003) 3 LLJ 356
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7 A
High Courts02 Dec 2002Allowed
Basavannappa Shivappa Haveri Vs Virupaxappa
Karnataka High Court · (2003) 2 KCCR 1329
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10C
High Courts02 Dec 2002Allowed
P.R. Kamath Vs Indian Bank
Karnataka High Court · (2003) 2 BC 265 : (2003) 2 KarLJ 128 : (2003) 1 KCCR 48 SN : (2003) 2 LLJ 23
Banking (Regulation) Act, 1949 — Section 10 (1) (b) (i)Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Dec 2002
Smt. Severine D'' Souza and Another Vs Felix Ambrose D'' Souza
Karnataka High Court · (2003) 1 KCCR 495
Karnataka Land Reforms Act, 1961 — Section 61Succession Act, 1925 — Section 213, 227
High Courts02 Dec 2002
The Branch Manager, State Bank of Mysore and Others Vs K. Amarnath and Others
Karnataka High Court · (2003) 115 CompCas 887 : (2003) 2 KarLJ 31 : (2003) 3 KCCR 1867
Constitution of India, 1950 — Article 226
High Courts29 Nov 2002
Adil Abbas Vs Abdul Kareem Bagmar
Karnataka High Court · (2003) 1 KCCR 422
Karnataka Rent Act, 1999 — Section 27 (2) (a)Karnataka Rent Control Act, 1961 — Section 21 (1) (a)Transfer of Property Act, 1882 — Section 106
High Courts29 Nov 2002
A.N. Shivaprasad Vs T. Venkatesh
Karnataka High Court · (2003) 1 KCCR 428
Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b), 340
High Courts29 Nov 2002Allowed
K.V. Rushyashringabhatta Vs S.G. Nagendra and Others
Karnataka High Court · (2003) ILR (Kar) 1643 : (2003) 1 KarLJ 492
Karnataka Land Reforms Act, 1961 — Section 133, 44, 48 A
High Courts29 Nov 2002Allowed
Dr. Usha Rani Vs University of Mysore and Another
Karnataka High Court · (2003) 2 KarLJ 102 : (2003) 2 KCCR 90 SN
High Courts29 Nov 2002Dismissed
Mahadeva Vs The Commissioner, Mysore City Corporation and Others
Karnataka High Court · AIR 2003 Kar 217 : (2003) ILR (Kar) 1653 : (2003) 1 KarLJ 518
Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 17, 49
High Courts29 Nov 2002Dismissed
Sri. Mahadeva Vs Commissioner Mysore City Corporation and Others
Karnataka High Court · (2003) 1 KCCR 625
Karnataka Stamp Act, 1957 — Section 34, 35Registration Act, 1908 — Section 17, 49
High Courts28 Nov 2002
Rangappadas Vs K. Srinivasa Rao and Others
Karnataka High Court · (2002) 2 ACC 680
High Courts28 Nov 2002Partly Allowed
Rangappadas alias Ranganath Vs K. Srinivasa Rao and Others
Karnataka High Court · (2004) ACJ 198 : (2003) 4 KarLJ 36