COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,553 of 2,393

High Courts27 Nov 2002

Senior Superintendent of Post Offices, Bangalore South Division and Others Vs V.B. Ravindranathan

Karnataka High Court · (2003) 1 KarLJ 506 : (2003) 1 KCCR 416 : (2003) 2 LLJ 74

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14

High Courts27 Nov 2002Allowed

Unik Traders Kirana Vs The Commercial Tax Officer

Karnataka High Court · (2003) ILR (Kar) 3877

Karnataka Sales Tax Act, 1957 — Section 28 A (4), 28 A (4) (b)Karnataka Sales Tax Rules, 1957 — Rule 23B (1B) (b)

High Courts27 Nov 2002Dismissed

Badavara Ballaga Gandhi Ashrama Vs N. Gowramma

Karnataka High Court · (2003) 3 KCCR 1864

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 5

High Courts27 Nov 2002Allowed

Unik Traders Vs Commercial Tax Officer

Karnataka High Court · (2003) 1 KCCR 44 SN : (2003) 130 STC 92

Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (4), 28 A (4) (b)Karnataka Sales Tax Rules, 1957 — Rule 23B (1B)

High Courts27 Nov 2002

Sri Siddartha Educational Society Vs Tumkur District Technical Institutions Non-Teaching Employees Union (Regd.) and Another

Karnataka High Court · (2002) 11 KAR CK 0020

Industrial Disputes Act, 1947 — Section 10 (1) (c)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 5, 6

High Courts26 Nov 2002

Canara Bank and Others Vs Paul D''Souza and Others

Karnataka High Court · (2003) 1 KarLJ 346 : (2003) 2 KCCR 89 SN

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20

High Courts26 Nov 2002

A.S. Srinivasan Vs The Karnataka State Small Industries Development Corporation Limited

Karnataka High Court · (2003) 1 KarLJ 503 : (2003) 1 KCCR 622

High Courts25 Nov 2002

Damodar and Others Vs State of Karnataka and Others

Karnataka High Court · (2003) 1 KCCR 491

Karnataka Irrigation Act, 1965 — Section 3 (b)

High Courts25 Nov 2002Allowed

Smt. Gayathri Vs Smt. Clement Mary

Karnataka High Court · AIR 2003 Kar 134 : (2003) 114 CompCas 333b

Criminal Procedure Code, 1973 (CrPC) — Section 250 (5), 357 (5)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts25 Nov 2002Dismissed

M. Dinesan Vs State Bank of India

Karnataka High Court · (2003) 1 KarLJ 512 : (2003) 2 LLJ 70

Constitution of India, 1950 — Article 14, 16 (1)

High Courts25 Nov 2002Allowed

M. Indra Malini and Others Vs K. Raghavan

Karnataka High Court · (2003) 3 BC 310 : (2003) 2 CivCC 308 : (2003) 2 KCCR 1534 : (2003) 2 RCR(Criminal) 739

High Courts25 Nov 2002Dismissed

S. Nagaraja and Another Vs Union of India (UOI) and Others

Karnataka High Court · (2003) 2 KarLJ 88 : (2003) 1 KCCR 32 SN

Constitution of India, 1950 — Article 131 (c)River Boards Act, 1956 — Section 4 (4)

High Courts25 Nov 2002Dismissed

Sannu and Another Vs Smt. Sanni Kom. Somayya and Others

Karnataka High Court · (2002) 11 KAR CK 0016

Karnataka Land Reforms Act, 1961 — Section 133, 48 A

High Courts25 Nov 2002Dismissed

Sannu and Another Vs Smt. Sanni Kom Somayya and Others

Karnataka High Court · (2003) 1 KCCR 408

Karnataka Land Reforms Act, 1961 — Section 133, 2 A (17), 48 A

High Courts22 Nov 2002Allowed

Smt. Parvatamma Vs Sampath Kumar

Karnataka High Court · (2003) 2 KarLJ 91 : (2003) 1 KCCR 244

Karnataka Rent Act, 1999 — Section 27 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

High Courts22 Nov 2002

Smt. Ramakanya Devi and Another Vs State of Karnataka and Others

Karnataka High Court · (2003) 2 ACC 267 : (2003) 1 ACC 644 : (2003) 1 KarLJ 227 : (2003) 1 KCCR 17 SN

Constitution of India, 1950 — Article 14, 301, 304Karnataka Motor Vehicle Taxation Act, 1957 — Section 3

High Courts22 Nov 2002Dismissed

Rajeshwari and Others Vs Silvia Florance and Others

Karnataka High Court · (2003) 1 KCCR 478

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Hindu Marriage Act, 1955 — Section 16Karnataka Government Servants (Family Pension) Rules, 1964 — Rule 7, 8

High Courts22 Nov 2002

Smt. K.N. Saraswathamma Vs Smt. Sarala

Karnataka High Court · (2003) 1 KCCR 249

Karnataka Rent Act, 1999 — Section 21 (1) (h), 50

High Courts21 Nov 2002Allowed

Dr. B. Kenchaveeraiah Vs State of Karnataka and Others

Karnataka High Court · (2003) 2 KarLJ 62 : (2003) 1 KCCR 55 SN

Grant-in-Aid Code Rules — Rule 18

High Courts21 Nov 2002Dismissed

Sangappa Mallappa Kuri Vs Special Land Acquisition Officer

Karnataka High Court · AIR 2003 Kar 142 : (2003) 1 KCCR 242

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3