COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 16 of 35

High Courts05 Jul 2004Allowed

The Hanuman Transport Company Private Limited Vs The Regional Transport Authority and Others

Karnataka High Court · AIR 2004 Kar 432 : (2004) ILR (Kar) 3352 : (2004) 7 KarLJ 328 : (2004) 4 KCCR 2727

Motor Vehicles Act, 1988 — Section 80, 87, 87 (1) (c)

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High Courts05 Jul 2004Dismissed

Nathappa, since deceased by L.Rs Vs Venkatarayappa and Others

Karnataka High Court · (2004) ILR (Kar) 3666 : (2004) 5 KarLJ 299 : (2004) 4 KCCR 412 SN

Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 49, 77 A, 77 A (1) (ii)

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High Courts05 Jul 2004Dismissed

B.V. Ananthappa (Dead) By L. Rs. Vs G. Hanumanthappa and Others

Karnataka High Court · (2004) 07 KAR CK 0009

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High Courts05 Jul 2004Allowed

B. Sankappa Rai and Others Vs Central Registrar of Co-operative Societies and Others

Karnataka High Court · (2004) ILR (Kar) 4298 : (2004) 7 KarLJ 330 : (2004) 4 KCCR 424 SN

Constitution of India, 1950 — Article 19 (1) (c), 226Multi-State Co-operative Societies Act, 2002 — Section 11, 12

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High Courts30 Jun 2004Dismissed

Ganeshappa since dead by his LRs. and Others Vs Krishnamma and Others

Karnataka High Court · AIR 2005 Kar 160 : (2005) ILR (Kar) 358 : (2005) 2 KarLJ 262 : (2005) 1 KCCR 124

Hindu Succession Act, 1956 — Section 22

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High Courts30 Jun 2004Dismissed

Doomannashetty Vs Baccha alias Gopala Shetty (Dead) by L.Rs

Karnataka High Court · (2004) 6 KarLJ 245

Karnataka Land Reforms Act, 1961 — Section 50Transfer of Property Act, 1882 — Section 60

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High Courts28 Jun 2004Dismissed

The State of Karnataka and Others Vs Binary Systems Pvt. Ltd.

Karnataka High Court · (2005) ILR (Kar) 290 : (2005) 1 KCCR 66 SN

Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A

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High Courts25 Jun 2004

H.M. Mallikarjuna Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 909 : (2004) 5 KarLJ 128 : (2004) 3 KCCR 1875

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (5)

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High Courts25 Jun 2004

Premanand Shetty K. Vs State of Karnataka and Another

Karnataka High Court · (2004) 4 KarLJ 417 : (2005) 1 KCCR 19

Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Rules, 1945 — Rule 50A

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High Courts25 Jun 2004Allowed

J. Babyammal Vs P. Sumithra Devi

Karnataka High Court · (2006) 3 KCCR 1811

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts25 Jun 2004

The State of Karnataka Vs Shivaraj

Karnataka High Court · (2004) 2 ALT(Cri) 708 : (2005) 1 DMC 408 : (2004) ILR (Kar) 4311 : (2004) 6 KarLJ 248 : (2004) 3 KCCR 1908

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts25 Jun 2004Allowed

J. Baby Ammal Vs P. Sumithra Devi

Karnataka High Court · (2006) ILR (Kar) 2552 : (2006) 6 KarLJ 220

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts24 Jun 2004

(Ex. Naik Clerk, G.D.) Ganeshan Vs Union of India (UOI) and Others

Karnataka High Court · (2005) 105 FLR 1045 : (2005) 1 KCCR 11 SN

Army Act, 1950 — Section 122, 20, 22Army Regulations, 1987 — Regulation 333Army Rules, 1954 — Rule 13

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High Courts24 Jun 2004

G. Shoukath and Others Vs V. Chandraprakash

Karnataka High Court · (2004) ILR (Kar) 3288 : (2004) 5 KarLJ 44 : (2004) 3 KCCR 2026

Karnataka Rent Act, 1999 — Section 27 (2) (r)

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High Courts24 Jun 2004

The Agricultural Produce Market Committee and Another Vs The Assistant Commissioner cum-Land Acquisition Officer and Others

Karnataka High Court · (2004) ILR (Kar) 4240 : (2004) 7 KarLJ 312 : (2004) 4 KCCR 460 SN

Land Acquisition Act, 1894 — Section 1, 23 (1), 4 (1), 6 (1)

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High Courts23 Jun 2004Allowed

G.D. Mariswamy Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 3584 : (2004) ILR (Kar) 3316 : (2004) 4 KCCR 2578

Prevention of Corruption Act, 1988 — Section 13, 13 (1) (d), 7

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High Courts23 Jun 2004Dismissed

Queens Saree Collection and Others Vs Income Tax Settlement Commission and Another

Karnataka High Court · (2004) 190 CTR 193 : (2004) 270 ITR 401 : (2005) 1 KCCR 10 SN

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 116, 154, 234 A, 234 B, 234 C

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High Courts23 Jun 2004Allowed

Seema alias Preeti Vs Pramod Chandrakant Vernekar

Karnataka High Court · (2004) 3 CivCC 460 : (2004) 4 KarLJ 572 : (2005) 1 RCR(Civil) 258

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts22 Jun 2004Dismissed

Kempamma (Deceased) by L.Rs. Vs M. Shivakumara and Another

Karnataka High Court · (2004) 3 KCCR 1873

Hindu Succession Act, 1956 — Section 8

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High Courts22 Jun 2004Allowed

Muneer Ahmed Sheriff and Others Vs Javeeria Nusrath

Karnataka High Court · (2005) 3 KarLJ 553 : (2005) 1 KCCR 205

Karnataka Civil Practice Rules, 1967 — Rule 224

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