High Courts29 Oct 2002Dismissed
The Special Land Acquisition Officer for House Sites Vs Puttegowda
Karnataka High Court · (2003) 3 KarLJ 375
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 54 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,556 of 2,393
High Courts29 Oct 2002Dismissed
Special Land Acquisition Officer for House Sites Vs Puttegowda
Karnataka High Court · (2003) 1 KCCR 28 SN
Civil Procedure Code, 1908 (CPC) — Section 100, 151Land Acquisition Act, 1894 — Section 54 (2)
High Courts28 Oct 2002Dismissed
Siddeshwara and Co. Vs State of Karnataka
Karnataka High Court · (2004) 134 STC 270
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 23 (1), 6 A (3)
High Courts28 Oct 2002
Smt. Lakkavva Shrimant Holkar Vs Vittappa and Others
Karnataka High Court · (2003) 3 KarLJ 72 : (2003) 1 KCCR 202
Limitation Act, 1963 — Section 5
High Courts28 Oct 2002Dismissed
Jayaram Vs State
Karnataka High Court · (2003) CriLJ 1422 : (2003) 2 KarLJ 630 : (2003) 2 RCR(Criminal) 451
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 161, 439Penal Code, 1860 (IPC) — Section 399, 400
High Courts28 Oct 2002
Praveen Kumar Vs State
Karnataka High Court · (2003) 3 KarLJ 77
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 392, 397
High Courts28 Oct 2002
Samata Vedike and etc. Vs The State of Karnataka and Others
Karnataka High Court · (2003) CriLJ 1003 : (2002) ILR (Kar) 5230 : (2003) 1 KCCR 134 : (2003) 2 RCR(Criminal) 11
Constitution of India, 1950 — Article 21
High Courts28 Oct 2002
Nagappa and Another Vs State of Karnataka
Karnataka High Court · (2003) CriLJ 796 : (2002) ILR (Kar) 5340 : (2003) 2 KarLJ 578 : (2003) 1 KCCR 206
Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 34
High Courts28 Oct 2002Allowed
The Corporation Bank Vs M. Ramesh Kamath and Others
Karnataka High Court · (2003) 3 KarLJ 356 : (2003) 1 KCCR 54 SN : (2003) 3 LLJ 719
Constitution of India, 1950 — Article 226
High Courts25 Oct 2002Allowed
Gousia Begum Vs Principal District and Sessions Judge and Another
Karnataka High Court · (2003) 1 KCCR 200
High Courts25 Oct 2002
Jindal Vijayanagar Steel Ltd. Vs Union of India (UOI)
Karnataka High Court · (2003) 153 ELT 295 : (2004) ILR (Kar) 1286
Constitution of India, 1950 — Article 226, 226 (2)Customs Act, 1962 — Section 25
High Courts24 Oct 2002Dismissed
Kedari and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2003 Kar 157 : (2003) 1 KCCR 11 SN
Constitution of India, 1950 — Article 14, 73
High Courts24 Oct 2002Dismissed
H.M. Muninarayana Vs State of Karnataka and Others
Karnataka High Court · (2002) ILR (Kar) 5114 : (2003) 1 KarLJ 261 : (2003) 1 KCCR 131
Karnataka Land Grant Rules, 1969 — Rule 27
High Courts24 Oct 2002Allowed
G.V. Aswathnarayan Vs The Zonal Manager and Appellate Authority and Others
Karnataka High Court · (2004) ILR (Kar) 298
Discipline and Appeal Regulation of Central Bank of India, Regulations — Regulation 6 (3)
High Courts23 Oct 2002Dismissed
Naga alias Nagaraja Vs State
Karnataka High Court · (2003) CriLJ 754 : (2002) ILR (Kar) 5129 : (2003) 3 KarLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 190, 228, 313Penal Code, 1860 (IPC) — Section 120 B, 302, 34
High Courts23 Oct 2002
N.G. Somashekar Vs S.V. Shivaprasad
Karnataka High Court · (2003) 2 CivCC 456 : (2003) 115 CompCas 828 : (2003) CriLJ 351 : (2002) ILR (Kar) 5215 : (2003) 1 KarLJ 437 : (2003) 1 KCCR 127 : (2003) 1 RCR(Criminal) 510
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Oct 2002Dismissed
C.M. Mahantkumar Vs NGEF Limited and Another
Karnataka High Court · (2003) 4 KarLJ 554 : (2003) 1 KCCR 40 SN
High Courts22 Oct 2002
Manas Electric Company, Bangalore Vs The Commercial Tax Officer (Intelligence)-x, South Zone, Bangalore and Others
Karnataka High Court · (2002) 53 KarLJ 346
Karnataka Sales Tax Act, 1957 — Section 12A
High Courts22 Oct 2002
Irappa and Another Vs The Managing Director, KSRTC
Karnataka High Court · (2003) ACJ 1612 : (2003) 3 KarLJ 364
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts22 Oct 2002Dismissed
Kirloskar Electric Company Limited Vs Nil
Karnataka High Court · (2003) 1 KarLJ 556 : (2003) 1 KCCR 64 SN
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 391, 394