COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 22 of 35

High Courts08 Apr 2004

Jindal Thermal Power Company Ltd. Vs Karnataka Power Transmission Corporation Limited and Others

Karnataka High Court · (2004) ILR (Kar) 3463 : (2004) 5 KarLJ 161 : (2004) 4 KCCR 409 SN

Constitution of India, 1950 — Article 12, 226, 227, 299Electricity (Supply) Act, 1948 — Section 29, 31, 43 A, 44Karnataka Electricity Reforms Act, 1999 — Section 19, 27 (2), 41

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High Courts08 Apr 2004Dismissed

Smt. T. Susheela and Another Vs State

Karnataka High Court · (2004) 4 KarLJ 448 : (2004) 4 KCCR 2709

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

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High Courts08 Apr 2004Dismissed

The Oriental Insurance Company Limited Vs Smt. K. Sundaramma alias Sundara and Others

Karnataka High Court · (2005) 4 ACC 169 : (2005) 2 ACC 49 : (2005) ACJ 797 : (2004) 6 KarLJ 637 : (2004) 3 KCCR 1447

Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 173 (1)

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High Courts08 Apr 2004

Smt. Manjula and Others Vs The Chief Minister, Government of Karnataka and Others

Karnataka High Court · (2004) 4 KarLJ 495

City of Mysore Improvement Act, 1903 — Section 16 (1), 16 (2), 18 (1)Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11 A, 6

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High Courts08 Apr 2004

Smt. Vattikoti Kantamma Vs T. Suryanarayana and Others

Karnataka High Court · (2004) 3 CivCC 29 : (2004) ILR (Kar) 3350 : (2004) 4 KarLJ 257 : (2004) 3 KCCR 1539

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 50, 7

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High Courts07 Apr 2004

State of Karnataka and Another Vs T. Chandrashekhar and Another

Karnataka High Court · (2004) 7 KarLJ 222 : (2004) 3 KCCR 223 SN

Constitution of India, 1950 — Article 14, 16 (1)Karnataka Civil Services Rules, 1958 — Rule 32, 53 (a)

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High Courts06 Apr 2004Allowed

Smt. Govindamma and Another Vs Smt. Thimmakka and Others

Karnataka High Court · (2005) 1 KCCR 71

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High Courts06 Apr 2004Dismissed

A.S.N. Murthy Vs Union of India (UOI) and Others

Karnataka High Court · (2004) 7 KarLJ 215 : (2004) 2 KCCR 1386

All India Services Act, 1951 — Section 3 (1)Indian Police Service (Pay) Rules, 1954 — Rule 4 (1) (b), 7

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High Courts06 Apr 2004

The Chief Secretary and Another Vs Ramesh

Karnataka High Court · (2006) ACJ 1313 : AIR 2005 Kar 39 : (2004) ILR (Kar) 4887 : (2004) 4 KCCR 489 SN : (2005) 1 RCR(Civil) 427 : (2005) 1 RCR(Criminal) 738

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High Courts06 Apr 2004Dismissed

P. Rajappa alias B.P. Rajappa Vs State of Karnataka and Others

Karnataka High Court · (2004) 4 KarLJ 180 : (2004) 3 KCCR 1463

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 3 (1)Karnataka Land Reforms Act, 1961 — Section 79 B

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High Courts06 Apr 2004

Welcomegroup Windsor Manor Sheraton and Towers Vs State of Karnataka and Another

Karnataka High Court · (2004) 102 FLR 369 : (2004) ILR (Kar) 2231 : (2004) 4 KarLJ 223 : (2004) 3 KCCR 257 SN

Employees State Insurance Act, 1948 — Section 2 (12)Factories Act, 1948 — Section 2 (m)

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High Courts05 Apr 2004Allowed

M.R. Heera Singh Vs HMT Ltd. and Others

Karnataka High Court · (2004) 102 FLR 366 : (2004) ILR (Kar) 2148 : (2004) 7 KarLJ 211

Hindustan Machine Tools Conduct, Discipline and Appeal Rules — Rule 22

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High Courts05 Apr 2004Dismissed

T.S. Raghavan Vs Appropriate Authority and Others

Karnataka High Court · (2004) 189 CTR 210 : (2004) 270 ITR 27 : (2004) 3 KCCR 256 SN

Income Tax Act, 1961 — Section 269 UD (1), 269 UG, 269 UG (1), 269 UG (4)

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High Courts05 Apr 2004

Rabiya Bi Kassim M. Vs The Country Wide Consumer Financial Service Ltd.

Karnataka High Court · (2004) 3 CivCC 593 : (2004) ILR (Kar) 2215 : (2004) 4 KarLJ 189 : (2004) 3 KCCR 1645 : (2005) 1 RCR(Civil) 271

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, 151

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High Courts02 Apr 2004Allowed

A. Kannan (deceased) by L.Rs. Vs Smt. Khatun Bee and Another

Karnataka High Court · (2005) 2 KCCR 821

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 306

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High Courts02 Apr 2004Dismissed

S.N. Chandrashekar and Another Vs The State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 2434 : (2004) 3 KCCR 1441

Karnataka Town and Country Planning Act, 1961 — Section 14 A

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High Courts01 Apr 2004Dismissed

Mariyappa Vs Dr. N. Thimmarayappa and Others

Karnataka High Court · (2004) ILR (Kar) 3298 : (2004) 5 KarLJ 255 : (2004) 3 KCCR 1471

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1)Mysore Land Revenue Code, 1888 — Section 36

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High Courts01 Apr 2004