COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 2 of 35

High Courts13 Dec 2004Dismissed

Gadigi Mariswamappa (deceased by L.Rs.) Vs Sivamurthy (deceased by L.Rs.) and Others

Karnataka High Court · AIR 2005 Kar 172 : (2005) 3 KarLJ 532 : (2005) 2 KCCR 85 SN

Civil Procedure Code, 1908 (CPC) — Section 100, 91, 92, 92 (1)

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High Courts10 Dec 2004

Deputy Commissioner of Commercial Taxes and Others Vs B.V. Subba Reddy

Karnataka High Court · (2010) 31 VST 530

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B

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High Courts09 Dec 2004Dismissed

M.A. Sreenivasan Vs H.V. Gowthama and Another

Karnataka High Court · (2005) ILR (Kar) 1138 : (2005) 2 KCCR 752 : (2005) 3 RCR(Civil) 142

Succession Act, 1925 — Section 263

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High Courts09 Dec 2004Allowed

Sridhara @ Sripathi and Another Vs State of Karnataka

Karnataka High Court · (2005) CriLJ 3014 : (2005) ILR (Kar) 2576 : (2005) 3 KCCR 1794

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts09 Dec 2004Allowed

Gurukrupa Co-operative Housing Society Limited Vs Bangalore Development Authority

Karnataka High Court · (2005) ILR (Kar) 2808 : (2005) 3 KarLJ 569 : (2005) 2 KCCR 951

Bangalore Development Authority Act, 1976 — Section 38 C, 38 C (a)

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High Courts09 Dec 2004Dismissed

S. Chandraprakash Vs Regional Transport Officer

Karnataka High Court · (2005) 2 ACC 232 : AIR 2005 Kar 162 : (2005) ILR (Kar) 387 : (2005) 1 KarLJ 639 : (2005) 1 KCCR 191 : (2005) 2 RCR(Civil) 504

Motor Vehicles Act, 1988 — Section 192 A, 192 A (3)

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High Courts08 Dec 2004

Rachappa and Others Vs Sujata and Others

Karnataka High Court · (2005) 1 DMC 735 : (2005) 1 KarLJ 474 : (2005) 1 KCCR 112

Civil Procedure Code, 1908 (CPC) — Section 100, 103

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High Courts07 Dec 2004Dismissed

Mr. Robin Tuli Vs Jawaharlal Medical College and Others

Karnataka High Court · AIR 2005 Kar 276 : (2005) 4 KarLJ 122 : (2005) 2 KCCR 854

Karnataka Selection of Candidates for Admission to Professional Institutions Rules, 2004 — Rule 15 (12), 17, 3, 4

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High Courts03 Dec 2004Allowed

Union of India (UOI) and Another Vs V.B. Pujari

Karnataka High Court · (2005) ILR (Kar) 872 : (2005) 1 KCCR 36 SN

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High Courts03 Dec 2004

S.G. Nayak and Another Vs Canara Bank and Another

Karnataka High Court · (2005) ILR (Kar) 3449 : (2005) 2 KCCR 72 SN

Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 24, 3 (1), 6 (17)

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High Courts02 Dec 2004Dismissed

Mithu Sujay and Others Vs Jt. Commr. (Admn.), Kendriya Vidyalaya Sanghathan and Others

Karnataka High Court · AIR 2005 Kar 128 : (2005) 1 KCCR 34 SN

Constitution of India, 1950 — Article 14, 226

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High Courts02 Dec 2004Allowed

G.M.R. Aradhya Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 238 : (2005) 1 KarLJ 391 : (2005) 1 KCCR 392 : (2005) 2 RCR(Criminal) 262

Press and Registration of Books Act, 1867 — Section 12

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High Courts01 Dec 2004Allowed

Smt. Mallamma and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2005) 1 KCCR 117

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4 (1), 5Mysore Land Revenue Code, 1888 — Section 43 (h)

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High Courts01 Dec 2004Dismissed

Mallikarjun Basalingappa Balipadi Vs State of Karnataka

Karnataka High Court · (2005) ILR (Kar) 725 : (2005) 1 KarLJ 319 : (2005) 1 KCCR 166 : (2005) 2 RCR(Criminal) 263

Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7

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High Courts30 Nov 2004Dismissed

M. Ramesh Vs The Bangalore Development Authority and Another

Karnataka High Court · (2005) ILR (Kar) 18 : (2005) 1 KarLJ 211 : (2005) 1 KCCR 153

Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6 (3)Limitation Act, 1963 — Section 5

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High Courts30 Nov 2004Allowed

Prakash V. Vs State of Karnataka and Others

Karnataka High Court · (2005) 1 KarLJ 393 : (2005) 1 KCCR 148

Mysore Land Revenue Code, 1888 — Section 43 (8)

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High Courts29 Nov 2004

Nijaguni Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 2638 : (2005) 1 KarLJ 248 : (2005) 1 KCCR 41

Constitution of India, 1950 — Article 299

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High Courts29 Nov 2004Allowed

Karnataka State Road Transport Corporation Vs Udayashankar C.S.

Karnataka High Court · (2005) 104 FLR 1168 : (2005) ILR (Kar) 275 : (2005) 1 KarLJ 329 : (2005) 1 KCCR 28 SN

Constitution of India, 1950 — Article 14, 16, 226Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 4, 4 (7)Road Transport Corporations Act, 1950 — Section 45

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High Courts26 Nov 2004Dismissed

N. Sampath Kumar Vs Union of India (UOI) and Another

Karnataka High Court · (2005) 1 KCCR 27 SN

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High Courts26 Nov 2004Dismissed

H. Rajappa and Another Vs Haronahalli Grama Panchayat and Others

Karnataka High Court · (2005) ILR (Kar) 1443 : (2005) 1 KarLJ 373 : (2005) 1 KCCR 384

Karnataka Panchayat Raj Act, 1993 — Section 113, 113 (1), 113 (2), 113 (4), 113 (5)

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