High Courts13 Feb 2004Dismissed
Bapu Vs Yashwant Satteppa Nikam and Others
Karnataka High Court · AIR 2005 Kar 1 : (2004) 4 KCCR 2807
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 30 of 35
High Courts12 Feb 2004Allowed
Raghothaman and Others Vs State of Karnataka and Another
Karnataka High Court · (2004) CriLJ 1974 : (2004) 2 DMC 622 : (2004) ILR (Kar) 1322 : (2004) 3 KCCR 344 SN
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304 B, 498A
High Courts11 Feb 2004Dismissed
Smt. Saraswati Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 3111 : (2004) 2 KarLJ 247 : (2004) 2 KCCR 150 SN
Karnataka Panchayat Raj Act, 1993 — Section 134, 138, 138 (3)
High Courts11 Feb 2004
Sannatamma Vs State of Karnataka
Karnataka High Court · (2004) CriLJ 2257 : (2004) ILR (Kar) 2286 : (2004) 5 KarLJ 496 : (2004) 2 KCCR 1016 : (2004) 3 RCR(Criminal) 624
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 335Penal Code, 1860 (IPC) — Section 302, 84
High Courts10 Feb 2004
K.C. Ajjanna and Another Vs S.M. Nagaraja and Others
Karnataka High Court · (2006) 3 ACC 612
High Courts10 Feb 2004Allowed
Duregappa (Deceased) by L.R Vs State of Karnataka and Others
Karnataka High Court · (2004) 4 KarLJ 32
Karnataka Land Reforms Act, 1961 — Section 48 A, 7
High Courts09 Feb 2004
Honnuri Vs State of Karnataka
Karnataka High Court · (2004) 2 KarLJ 488
Penal Code, 1860 (IPC) — Section 300
High Courts09 Feb 2004
Thammaiah Chari Vs State of Karnataka and Others
Karnataka High Court · (2004) 102 FLR 1103 : (2004) ILR (Kar) 3030 : (2004) 5 KarLJ 488 : (2004) 3 KCCR 234 SN
Administrative Tribunals Act, 1985 — Section 5, 5 (6)
High Courts09 Feb 2004Dismissed
Chikkaputtegowda Vs Patel Dase Gowda (Deceased) By L.Rs and Others
Karnataka High Court · (2004) 5 KarLJ 546 : (2004) 3 KCCR 1668
High Courts09 Feb 2004
Vishakantaiah T.N. Vs Management of Mysore Petro Chemicals Limited and Another
Karnataka High Court · (2005) 104 FLR 161 : (2004) ILR (Kar) 4890 : (2004) 6 KarLJ 59 : (2005) 1 KCCR 8 SN : (2005) 1 LLJ 364
Industrial Disputes Act, 1947 — Section 10 (4-A), 2 (s)
High Courts06 Feb 2004
L. Shanthakumari IAS and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1450 : (2004) 3 KCCR 350 SN
Constitution of India, 1950 — Article 226
High Courts06 Feb 2004
Union of India (UOI) and Others Vs C. Subba Reddy
Karnataka High Court · AIR 2004 Kar 210 : (2004) 2 ARBLR 271 : (2004) 3 KarLJ 479 : (2004) 2 KCCR 1007
Arbitration and Conciliation Act, 1996 — Section 11, 2 (e), 34, 42
High Courts06 Feb 2004
State Vs Thimmappa and Others
Karnataka High Court · (2004) 4 KarLJ 510
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts06 Feb 2004
State of Karnataka Vs Thimmappa and Others
Karnataka High Court · (2004) CriLJ 1968 : (2005) 1 KCCR 7 SN
Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts06 Feb 2004Dismissed
G.V. Raju Vs Smt. L.K. Gowramma
Karnataka High Court · (2004) 2 KarLJ 317 : (2004) 3 KCCR 1868
Evidence Act, 1872 — Section 65Karnataka Rent Act, 1999 — Section 3 (e)Succession Act, 1925 — Section 213, 213 (1), 213 (2)
High Courts06 Feb 2004
M.C. Venkateshappa Vs K.N. Sadashivaiah
Karnataka High Court · AIR 2004 Kar 438 : (2005) 1 CivCC 161 : (2004) 5 KarLJ 556 : (2005) 1 RCR(Civil) 791 : (2005) 1 RCR(Rent) 261
High Courts05 Feb 2004Dismissed
B. Danmal Vs State of Karnataka
Karnataka High Court · (2004) 3 KCCR 265 SN : (2008) 11 VST 384
Karnataka Sales Tax Act, 1957 — Section 12 A, 23 (1)
High Courts05 Feb 2004Allowed
Venkataramanappa Vs Narasaiah
Karnataka High Court · AIR 2004 Kar 414 : (2004) ILR (Kar) 3079 : (2004) 5 KarLJ 549 : (2004) 3 KCCR 1517
Evidence Act, 1872 — Section 68
High Courts05 Feb 2004Dismissed
Michael B. Fernandes Vs C.K. Jaffer Sharief and Others
Karnataka High Court · (2004) 2 KCCR 1239
Constitution of India, 1950 — Article 324Representation of the Peoples Act, 1951 — Section 61, 61 A
High Courts04 Feb 2004Allowed
Smt. Padmasivaswamy Vs U.P. Vatsala and Another
Karnataka High Court · (2004) 2 KarLJ 411 : (2004) 3 KCCR 1858
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 27 (2) (r), 31, 70 (2) (b)