COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 3 of 35

High Courts26 Nov 2004Dismissed

Babu Shirole Vs Smt. Kshama Babu Shirole

Karnataka High Court · AIR 2005 Kar 163 : (2005) 1 KCCR 173

Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226 (1)Hindu Marriage Act, 1955 — Section 13, 13 (1-b)

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High Courts26 Nov 2004Allowed

C. Krishna Vs University of Mysore and Another

Karnataka High Court · (2005) ILR (Kar) 361 : (2005) 1 KarLJ 368 : (2005) 1 KCCR 26 SN

Karnataka State Universities Act, 1976 — Section 10, 50

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High Courts25 Nov 2004

Venkatesh @ Tiger Venkatesh @ English Venkatesh Vs State of Karnataka

Karnataka High Court · (2005) CriLJ 1112 : (2005) ILR (Kar) 538 : (2005) 1 KarLJ 612 : (2005) 1 KCCR 370

Criminal Procedure Code, 1973 (CrPC) — Section 313, 329Penal Code, 1860 (IPC) — Section 307, 324, 341, 84

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High Courts25 Nov 2004Dismissed

Shimoga Bus Owners Association (Registered) and Others Vs Union Government and Others

Karnataka High Court · (2005) ILR (Kar) 5018 : (2005) 1 KarLJ 574 : (2005) 1 KCCR 169

Motor Vehicles Act, 1988 — Section 110, 110 (1) (f)Motor Vehicles Rules, 1989 — Rule 118

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High Courts25 Nov 2004Dismissed

Furkhan Ali Vs State of Karnataka and Others

Karnataka High Court · (2005) 4 KarLJ 168 : (2005) 2 KCCR 86 SN

Graduate Medical Education (Amendment) Regulations, 2004 — Regulation 6, 6AIndian Medical Council Act, 1956 — Section 10 A, 10 A (1), 33

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High Courts24 Nov 2004Dismissed

B.M. Rajanna (deceased) by L.Rs Vs K.S. Lingappa

Karnataka High Court · (2005) 1 KarLJ 467 : (2005) 1 KCCR 171

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)

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High Courts24 Nov 2004Dismissed

Avinash Illur Vs Special Officer, Common Entrance Test (CET) Cell and Another

Karnataka High Court · (2005) 1 KCCR 85

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High Courts24 Nov 2004

Doddamma Vs Muniyamma and Others

Karnataka High Court · (2005) ILR (Kar) 568 : (2005) 1 KarLJ 503 : (2005) 3 KCCR 1602

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 10, 3Karnataka Land Reforms Act, 1961 — Section 132, 133, 44, 45

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High Courts24 Nov 2004Dismissed

B.M. Rajanna, since dead by his LRs. and Others Vs K.S. Lingappa

Karnataka High Court · AIR 2005 Kar 161 : (2005) 1 CivCC 659 : (2005) ILR (Kar) 388

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)

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High Courts24 Nov 2004Dismissed

Shanthabai B. Bohi Vs The Chief Executive Officer, Zilla Panchayath and Others

Karnataka High Court · (2005) 2 KarLJ 264 : (2005) 1 KCCR 154

Karnataka Panchayat Raj Act, 1993 — Section 140, 141 (2) (a)

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High Courts23 Nov 2004

Sri. Bharath and Others Vs Sri. Rajendra Prasad

Karnataka High Court · (2005) 1 KCCR 224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

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High Courts22 Nov 2004Dismissed

Shivaji Yallappa Wagmode and Another Vs Hubli Dharwad Municipal Corporation

Karnataka High Court · (2005) 1 KarLJ 528

Karnataka Municipal Corporations Act, 1976 — Section 176

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High Courts22 Nov 2004Allowed

National Textile Corporation (APKK and M) Limited Vs The Commissioner of Labour, Government of Karnataka and Others

Karnataka High Court · (2005) 104 FLR 1024 : (2005) ILR (Kar) 269 : (2005) 2 KarLJ 155 : (2005) 1 KCCR 431 : (2005) 2 LLJ 978

Industrial Disputes Act, 1947 — Section 10 (1), 25 C, 25 M (10), 25 M (8), 33 C (1)

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High Courts22 Nov 2004Dismissed

The Additional Central Provident Fund Commissioner and Another Vs A. Narayan

Karnataka High Court · (2005) 1 KCCR 406

Administrative Tribunals Act, 1985 — Section 19, 22, 5 (6)Constitution of India, 1950 — Article 226, 227, 232B, 323A

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High Courts20 Nov 2004Allowed

D. Narayanappa Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 295

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11 A, 16 (2)

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High Courts19 Nov 2004Allowed

S.P. Bobati and Others Vs Mahadev Virupaxappa Latti

Karnataka High Court · (2005) CriLJ 692 : (2005) ILR (Kar) 960 : (2005) 1 KarLJ 403 : (2005) 1 KCCR 354

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 109, 500

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High Courts18 Nov 2004

Dr. S.M. Suresh Vs G.P. Vamana Rao

Karnataka High Court · (2005) ILR (Kar) 904 : (2005) 1 KCCR 436

Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 17

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High Courts18 Nov 2004

Dhareppa Vs Smt. Renuka

Karnataka High Court · (2005) 1 CivCC 619 : (2005) 1 DMC 684 : (2005) 1 KarLJ 469 : (2004) 4 KCCR 515 SN : (2005) 2 RCR(Criminal) 260

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3)

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High Courts18 Nov 2004Dismissed

Raja Brick and Tile Industries Vs The Addl. Commissioner of Commercial Taxes, Zone-II and Another

Karnataka High Court · (2005) ILR (Kar) 34 : (2004) 4 KCCR 514 SN : (2006) 146 STC 124

Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (3), 22 A (1)

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High Courts18 Nov 2004Allowed

Sharma Transports Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 80 : (2005) 1 KarLJ 539 : (2005) 2 KCCR 90 SN

Constitution of India, 1950 — Article 226, 301Karnataka Motor Vehicle Taxation Act, 1957 — Section 3, 3 A

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