COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 14 of 35

High Courts26 Jul 2004Dismissed

K.M. Maregowda Vs Seven Hills Ex-Import Corporation

Karnataka High Court · (2005) 1 ALD(Cri) 13 : (2004) CriLJ 4119

Criminal Procedure Code, 1973 (CrPC) — Section 200, 461, 462, 465Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 12, 5

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High Courts26 Jul 2004Dismissed

Shri. K.M. Maregowda Vs Seven Hills Ex-Import Corporation

Karnataka High Court · (2004) 4 KCCR 2596

Criminal Procedure Code, 1973 (CrPC) — Section 461, 462, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 12, 5

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High Courts26 Jul 2004Dismissed

Percy Fernandes Vs Smt. Anita Patrao

Karnataka High Court · (2005) 1 ALD(Cri) 17 : (2004) ILR (Kar) 4381 : (2004) 4 KCCR 2216

Criminal Procedure Code, 1973 (CrPC) — Section 200, 461, 462, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145

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High Courts26 Jul 2004Allowed

State of Karnataka and Others Vs Hindustan Copper Ltd. and Another

Karnataka High Court · (2004) ILR (Kar) 4866 : (2004) 3 KCCR 300 SN : (2008) 11 VST 64

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 A, 3 A (2), 3 B

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High Courts26 Jul 2004Dismissed

M.M.J. Harshavardhan and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) 6 KarLJ 560

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

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High Courts26 Jul 2004Dismissed

Aravinda Parimala Works and Others Vs The Enforcement Officer (PF), Mysore Division

Karnataka High Court · (2005) CriLJ 214 : (2004) 4 KCCR 2210 : (2005) 1 LLJ 333

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts26 Jul 2004

B.T.L. Education Trust Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 4036 : (2004) 6 KarLJ 23 : (2004) 4 KCCR 2443

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 3 (2)

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High Courts23 Jul 2004Dismissed

A.M. Khaithan Vs M. Sheshappa and Others

Karnataka High Court · AIR 2005 Kar 23 : (2004) ILR (Kar) 4141 : (2004) 6 KarLJ 130 : (2004) 4 KCCR 2339

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151

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High Courts23 Jul 2004Dismissed

Raja alias Dosaval Vs State

Karnataka High Court · (2005) ILR (Kar) 339 : (2005) 1 KarLJ 449

Penal Code, 1860 (IPC) — Section 366, 376

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High Courts23 Jul 2004Dismissed

Raja @ Dosaval Vs The State of Karnataka

Karnataka High Court · (2005) 1 KCCR 157

Criminal Procedure Code, 1898 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366, 375, 376

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High Courts23 Jul 2004

Sidhartha Vs Commissioner of Commercial Taxes, Bangalore and Others

Karnataka High Court · (2004) 57 KarLJ 219

Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 3

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High Courts23 Jul 2004Dismissed

Kariya Bommagouda Vs The Assistant Commissioner and Others

Karnataka High Court · (2004) 6 KarLJ 307 : (2004) 4 KCCR 2435

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49

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High Courts22 Jul 2004Dismissed