COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 12 of 35

High Courts06 Aug 2004

H. Abdul Rasheed Vs Madrasa-E-Arabia

Karnataka High Court · (2004) ILR (Kar) 4717 : (2004) 4 KCCR 2834

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 16, 2 (e) (v)Transfer of Property Act, 1882 — Section 106

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High Courts06 Aug 2004Dismissed

Dr. Ambedkar Memorial Educational Trust and Others Vs The National Council for Teacher Education and Another

Karnataka High Court · AIR 2005 Kar 41 : (2004) ILR (Kar) 4584 : (2004) 7 KarLJ 416 : (2004) 4 KCCR 2365

National Council for Teachers Education Act, 1993 — Section 32, 32 (2)

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High Courts06 Aug 2004Dismissed

G.K. Venkatashiva Reddy Vs Karnataka State Transport Appellate Tribunal and Others

Karnataka High Court · AIR 2004 Kar 458 : (2005) 1 KarLJ 260 : (2004) 4 KCCR 2242

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 80 (3), 90, 98

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High Courts05 Aug 2004Allowed

Bangalore Turf Club Limited Vs N. Sundaraswamy and Others

Karnataka High Court · (2006) 1 BC 186 : (2005) 124 CompCas 373 : (2004) ILR (Kar) 3986 : (2004) 7 KarLJ 402 : (2004) 4 KCCR 433 SN : (2004) 56 SCL 465

Companies Act, 1956 — Section 29, 433 (f), 483

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High Courts05 Aug 2004Dismissed

Indital Constructions Machinery Ltd. Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (2004) 4 KCCR 421 SN : (2006) 146 STC 164

Central Sales Tax Act, 1956 — Section 9, 9 (2)Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)

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High Courts05 Aug 2004Dismissed

Mandya Zilla Raithara Hitharakshana Samithi and Others Vs Government of Karnataka and Others

Karnataka High Court · (2004) 7 KarLJ 411 : (2004) 4 KCCR 492 SN

Constitution of India, 1950 — Article 226

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High Courts04 Aug 2004Dismissed

B.M. Rajashekariah Vs State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2363

Karnataka Municipalities Act, 1964 — Section 42 (2A)

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High Courts04 Aug 2004Dismissed

Zeenath Banu and Another Vs Assistant Commissioner and Another

Karnataka High Court · (2004) 4 KCCR 2471

Karnataka Land Reforms Act, 1961 — Section 60, 61

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High Courts03 Aug 2004

The Senior Divisional Manager, LIC of India Vs The Vice President, LIC Employees'' Union and Another

Karnataka High Court · (2004) ILR (Kar) 4748 : (2004) 7 KarLJ 388 : (2004) 4 KCCR 451 SN

Industrial Disputes Act, 1947 — Section 2 (oo), 25 FLife Insurance Corporation Act, 1956 — Section 48, 48 (2), 48 (2) (cc)

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High Courts03 Aug 2004Allowed

K.P. Nataraj and Another Vs The Commissioner and Director of Food and Civil Supplies and Others

Karnataka High Court · (2004) ILR (Kar) 4086 : (2004) 6 KarLJ 35 : (2004) 4 KCCR 2465

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 4

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High Courts03 Aug 2004Dismissed

Employees State Insurance Corporation Vs K. Uttam Chand Jain and Others

Karnataka High Court · (2005) 104 FLR 635 : (2005) ILR (Kar) 66 : (2004) 7 KarLJ 627 : (2005) 1 LLJ 767

Criminal Procedure Code, 1973 (CrPC) — Section 200Employees State Insurance Act, 1948 — Section 45 A, 85 (a)

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High Courts03 Aug 2004

Salarpuria Housing (P.) Ltd. Vs NGEF Ltd.

Karnataka High Court · (2005) 1 KCCR 41 SN : (2004) 56 SCL 321

Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6, 7, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (1)

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High Courts03 Aug 2004Allowed

Yellappa and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 3966 : (2004) 7 KarLJ 449 : (2004) 4 KCCR 2468

Constitution of India, 1950 — Article 243T, 245DKarnataka Municipalities Act, 1964 — Section 42 (2-A)

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High Courts03 Aug 2004Allowed

V. Shivananda Kumar Vs Dr. S. Gurusiddappa

Karnataka High Court · (2004) ILR (Kar) 4570 : (2004) 7 KarLJ 376 : (2004) 4 KCCR 2739

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245 (2), 482Penal Code, 1860 (IPC) — Section 120 B, 406, 420, 422, 467

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High Courts02 Aug 2004

In Re: Titan Springs Ltd.

Karnataka High Court · (2005) 126 CompCas 657 : (2005) ILR (Kar) 2373 : (2004) 4 KCCR 450 SN : (2005) 57 SCL 403

Companies (Court) Rules, 1959 — Rule 291 (2), 291 (4)

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High Courts02 Aug 2004

Dr. C. Basavaraju Vs University of Mysore and Others

Karnataka High Court · (2005) 104 FLR 684 : (2004) ILR (Kar) 5082 : (2004) 6 KarLJ 542

Karnataka Universities Act, 2000 — Section 21, 21 (1)

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High Courts02 Aug 2004

Tulsamma Vs Jagannath and Others

Karnataka High Court · (2004) CriLJ 4272 : (2004) ILR (Kar) 4128 : (2004) 6 KarLJ 43 : (2004) 4 KCCR 2269

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Penal Code, 1860 (IPC) — Section 494, 495

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High Courts30 Jul 2004Dismissed

Vidya Ramakrishnaiah Vs R.N. Vikram

Karnataka High Court · (2005) ILR (Kar) 838 : (2005) 3 KarLJ 347 : (2005) 2 KCCR 1434

Hindu Marriage Act, 1955 — Section 13 (1) (ia)

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High Courts30 Jul 2004Dismissed

C.P. Srinivas Rao Vs S.S. Nagaraj

Karnataka High Court · (2005) 3 BC 173 : (2004) CriLJ 4389 : (2005) ILR (Kar) 1166 : (2004) 4 KCCR 2237

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141 (2)

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High Courts30 Jul 2004

Sri Krishnabai and Others Vs The Special Land Acquisition Officer and Another

Karnataka High Court · (2004) ILR (Kar) 4158 : (2004) 6 KarLJ 138 : (2004) 4 KCCR 476 SN

Land Acquisition Act, 1894 — Section 18, 23, 23 (1-A), 28, 34

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