Karnataka High Court Judgments 2004

High Courts30 Dec 2004

Smt. R. Shailaja and Another Vs State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 953 : (2005) 4 KarLJ 133 : (2005) 1 KCCR 496

Constitution of India, 1950 — Article 21Transplantation of Human Organs Act, 1994 — Section 17, 22, 9 (5), 9 (6)

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High Courts18 Dec 2004

B. Manjunatha Prabhu and Others Vs C.G. Srinivas and Others

Karnataka High Court · AIR 2005 Kar 136 : (2005) ILR (Kar) 467 : (2005) 4 KarLJ 85 : (2005) 2 KCCR 1343

Evidence Act, 1872 — Section 115Succession Act, 1925 — Section 222, 229, 230

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High Courts18 Dec 2004Dismissed

Adivelu (dead by L.Rs.) Vs Narayanachari

Karnataka High Court · AIR 2005 Kar 236 : (2005) 2 CTLJ 7 : (2005) ILR (Kar) 1470 : (2005) 1 KCCR 664 : (2005) 3 RCR(Civil) 19

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 2 (b), 25, 25 (3), 9Limitation Act, 1963 — Section 18, 19

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High Courts17 Dec 2004Allowed

N. Lakshminarayana Achar Vs The District Magistrate

Karnataka High Court · (2005) ILR (Kar) 4843 : (2005) 1 KCCR 434

Cinematograph Act, 1952 — Section 7Karnataka Cinemas (Regulation) Act, 1964 — Section 16, 17 (1)Penal Code, 1860 (IPC) — Section 292

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High Courts17 Dec 2004Allowed

Smt. Tara A. Prabhu Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 556 : (2005) 1 KarLJ 220 : (2005) 1 KCCR 106

Karnataka Land Reforms Act, 1961 — Section 38

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High Courts17 Dec 2004Dismissed

Shivanna and Another Vs State of Karnataka, Gubbi Police

Karnataka High Court · (2005) ILR (Kar) 1253 : (2005) 4 KarLJ 148 : (2005) 2 KCCR 877

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302, 304 B, 34, 498A

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High Courts17 Dec 2004Allowed

State of Karnataka Vs Anni Poojary

Karnataka High Court · (2005) CriLJ 2662 : (2005) 2 DMC 152 : (2005) ILR (Kar) 1835 : (2005) 3 KCCR 167 SN

Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 313Penal Code, 1860 (IPC) — Section 302, 306, 498A

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High Courts16 Dec 2004

ICICI Bank Ltd. and Others Vs Shivmoni Steel Tubes Ltd. and Others

Karnataka High Court · (2005) 126 CompCas 545 : (2005) 62 SCL 421

Companies Act, 1956 — Section 529, 529 A, 530State Financial Corporations Act, 1951 — Section 29

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High Courts16 Dec 2004

Karnataka State Road Transport Corporation and Vs Karnataka State Transport Authority and Others

Karnataka High Court · AIR 2005 Kar 205

Constitution of India, 1950 — Article 14, 16 (1), 226, 227, 32Karnataka Motor Vehicles Rules, 1989 — Rule 54, 56Motor Vehicles Act, 1988 — Section 68, 68 (2), 68 (3), 68 (5), 74

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High Courts16 Dec 2004Dismissed

North West Karnataka Road Transport Corporation Vs Sri. Madhav Naik and Another

Karnataka High Court · (2005) 2 KCCR 810

Motor Vehicles Act, 1988 — Section 102 (2), 71 (3), 80 (2), 90

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High Courts16 Dec 2004

T.L. Nagendra Babu Vs Manohar Rao Pawar

Karnataka High Court · (2005) ILR (Kar) 884 : (2005) 1 KCCR 447

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Evidence Act, 1872 — Section 85

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High Courts15 Dec 2004Dismissed

Mario Pereira and Others Vs Deputy Commissioner for Transports and Another

Karnataka High Court · (2005) ILR (Kar) 1178 : (2005) 2 KCCR 120 SN

Karnataka Motor Vehicle Taxation Act, 1957 — Section 16, 16 (1), 88 (9)

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High Courts15 Dec 2004Dismissed

Nandakishore Industries Vs The State of Karnataka

Karnataka High Court · (2005) ILR (Kar) 1246 : (2005) 1 KCCR 63 SN : (2008) 11 VST 701

Karnataka Sales Tax Act, 1957 — Section 22 A (1)

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High Courts15 Dec 2004

Rahiman Sab and Others Vs The Land Acquisition Officer, Assistant Commissioner and Another

Karnataka High Court · (2005) ILR (Kar) 854 : (2005) 2 KarLJ 142 : (2005) 1 KCCR 394

Land Acquisition Act, 1894 — Section 4 (1), 54 (1)

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High Courts15 Dec 2004Dismissed

Harison and Company Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2005) ILR (Kar) 1078 : (2005) 1 KCCR 64 SN : (2006) 146 STC 609

Central Sales Tax Act, 1956 — Section 6 A, 6 A (1), 6 A (2)Karnataka Sales Tax Act, 1957 — Section 22 A (1)Karnataka Sales Tax Rules, 1957 — Rule 26 (10)

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High Courts14 Dec 2004

1warsaw Engineers, Bangalore Vs The Additional Commissioner of Commercial Taxes, Zone-i, Bangalore and Others

Karnataka High Court · (2008) 64 KarLJ 113

Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(N)(Iii)

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High Courts14 Dec 2004

Sri Taralabalu Jagadguru Education Society Vs State of Karnataka and Others

Karnataka High Court · (2005) 1 KarLJ 361 : (2005) 1 KCCR 688

Karnataka Education Act, 1983 — Section 53, 83, 98 (2)

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High Courts14 Dec 2004

The Mysore City Corporation Vs D.V. Raghuram and Others

Karnataka High Court · AIR 2005 Kar 165 : (2005) ILR (Kar) 371 : (2005) 1 KarLJ 523 : (2005) 1 KCCR 29 SN

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts13 Dec 2004

In Re: Shivmoni Steel Tubes Employees Association

Karnataka High Court · (2005) 4 BC 310 : (2005) 126 CompCas 522 : (2006) 65 SCL 76

Companies (Court) Rules, 1959 — Rule 147, 152, 156, 179Companies Act, 1956 — Section 449, 456, 456 (2), 457, 529

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High Courts13 Dec 2004

Anand Transport Vs Karnataka Power Corporation Limited and Others

Karnataka High Court · AIR 2005 Kar 183 : (2005) ILR (Kar) 595 : (2005) 1 KarLJ 287

Constitution of India, 1950 — Article 226, 298, 299Karnataka Transparency in Public Procurements Rules, 2000 — Rule 23 (3)

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Karnataka High Court judgments, 2004