High Courts20 Nov 2002Dismissed
Hanumanthe Gowda deceasedby L.Rs. Vs A. Nagaraju and Another
Karnataka High Court · (2003) 1 KCCR 474
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2 (2), Order 18 Rule 4 (1)Evidence Act, 1872 — Section 138
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,554 of 2,393
High Courts20 Nov 2002
Mrs. Mehrunnisa Begum and Others Vs General Manager and Another
Karnataka High Court · (2003) 1 KCCR 400
High Courts20 Nov 2002Dismissed
Kendra Upadhyaya Sangha (R) Vs Smt. Muniyamma and Others
Karnataka High Court · (2004) ILR (Kar) 575 : (2003) 2 KarLJ 216 : (2003) 1 KCCR 782
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Contract Act, 1872 — Section 31, 32Specific Relief Act, 1963 — Section 21, 22
High Courts19 Nov 2002Dismissed
Kazi Mohd. Muzeebulla Vs The High Court of Karnataka and Another
Karnataka High Court · (2003) 1 KarLJ 465 : (2003) 1 KCCR 16 SN
High Courts19 Nov 2002Dismissed
United India Insurance Co. Limited Vs Purushothama and Others
Karnataka High Court · (2003) 2 KCCR 885
Motor Vehicles Act, 1988 — Section 2 (28), 2 (34)
High Courts18 Nov 2002
Nandu Narasappa and Others Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (2003) 5 KarLJ 296 : (2003) 3 KCCR 187 SN
Environment (Protection) Act, 1986 — Section 5Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3 (2), 7
High Courts18 Nov 2002Dismissed
H.R. Shetty and Others Vs Titas Fernandes
Karnataka High Court · (2003) CriLJ 1383 : (2003) 2 KarLJ 617
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 362Penal Code, 1860 (IPC) — Section 143, 147, 148, 324, 326
High Courts18 Nov 2002Dismissed
V. Ramanujam Vs Karnataka State Financial Corporation and Others
Karnataka High Court · AIR 2003 Kar 176 : (2003) 3 BC 20 : (2003) 1 KarLJ 585 : (2003) 1 KCCR 469
Contract Act, 1872 — Section 126, 126 A, 127Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3, 4State Financial Corporations Act, 1951 — Section 29, 31
High Courts18 Nov 2002Dismissed
Moulasab Vs Mohammad Hasim (Deceased) by L.Rs and Others
Karnataka High Court · (2003) 2 KarLJ 48 : (2003) 1 KCCR 239
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 9 Rule 7
High Courts15 Nov 2002
Jalani Vs Gulashunabi
Karnataka High Court · (2004) ILR (Kar) 3045 : (2003) 2 KarLJ 270 : (2003) 1 KCCR 463 : (2003) 2 RCR(Criminal) 459
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3 (1) (a)
High Courts15 Nov 2002Partly Allowed
The National Insurance Company Limited Vs Hameed Ummarabba Yan Umar Byari and Another
Karnataka High Court · (2003) 2 ACC 443 : (2003) ACJ 1968 : (2003) 3 KarLJ 321
Workmens Compensation Act, 1923 — Section 10, 22, 4, 4 (1) (b), 4 A
High Courts14 Nov 2002Partly Allowed
Ramdas G. Baliga Vs State of Karnataka and Others
Karnataka High Court · (2003) ILR (Kar) 2298 : (2003) 3 KCCR 149 SN
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 2 (18), 2 (34)
High Courts14 Nov 2002Allowed
Jayashree Nayak Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 5355 : (2003) 1 KarLJ 396 : (2003) 1 KCCR 15 SN
High Courts14 Nov 2002Dismissed
The Management of Mysore Structurals Limited and Others Vs Vice-President, Bangalore General Labour Union
Karnataka High Court · (2003) 96 FLR 93 : (2002) 6 KarLJ 331 : (2003) 4 KCCR 278 SN : (2003) 1 LLJ 372
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Industrial Disputes Act, 1947 — Section 29, 34
High Courts14 Nov 2002
Mohammedali Vs Elias Mathai
Karnataka High Court · (2004) 1 ACC 586
Motor Vehicles Act, 1988 — Section 69 (1)
High Courts14 Nov 2002
V.B. Desai and Another (L/Rs. of late B.J. Desai) Vs Administrative Officer, Settlement Commission for I.T. and W.T. and Another (No. 2)
Karnataka High Court · (2003) 181 CTR 279 : (2003) 260 ITR 277 : (2003) 1 KCCR 456
Income Tax Act, 1961 — Section 155 (1) (c), 245 C (1)
High Courts14 Nov 2002
V.B. Desai and R.B. Desai Vs Administrative Officer, Settlement Commission
Karnataka High Court · (2002) 125 TAXMAN 1097
Income Tax Act, 1961 — Section 155 (1) (c)
High Courts13 Nov 2002Dismissed
North West Karnataka Road Transport Corporation Vs Mohammad Kamil Sindgikar
Karnataka High Court · (2003) 97 FLR 306 : (2003) 1 KarLJ 349 : (2003) 1 KCCR 237 : (2003) 2 LLJ 713
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 23 (8)
High Courts13 Nov 2002Dismissed
Infant Advertising Private Limited and Another Vs Bangalore City Corporation (Bangalore Mahanagara Palike) and Others
Karnataka High Court · AIR 2003 Kar 79 : (2003) 1 KarLJ 444 : (2003) 1 KCCR 233
Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 443 (10)
High Courts13 Nov 2002Allowed
The Management of Bata India Limited Vs Workmen of Bata India Limited and Another
Karnataka High Court · (2003) 97 FLR 269 : (2003) 1 KarLJ 488 : (2003) 2 LLJ 68
Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 10 B