COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 32 of 35

High Courts28 Jan 2004Allowed

Sangappa Vs The Assistant Commissioner and Another

Karnataka High Court · (2004) ILR (Kar) 1102 : (2004) 2 KarLJ 567 : (2004) 2 KCCR 1070

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (1), 3 (2)

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High Courts28 Jan 2004Allowed

K. Susheela Vs Bangalore Mahanagara Palike and Others

Karnataka High Court · (2004) ILR (Kar) 1542 : (2004) 3 KCCR 351 SN

Karnataka Municipal Corporations Act, 1976 — Section 114 A

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High Courts28 Jan 2004Dismissed

Shree Vinayaka Dev Idagunji and Others Vs Shivaram and Others

Karnataka High Court · (2004) ILR (Kar) 2125 : (2004) 2 KarLJ 460 : (2004) 2 KCCR 1194

Bombay Public Trust Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115, 151, 9

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High Courts28 Jan 2004

J.M. Mohammed Shafiulla Vs M. Abdul Zahir

Karnataka High Court · (2004) CriLJ 3213 : (2004) ILR (Kar) 1569 : (2004) 5 KarLJ 622 : (2004) 2 KCCR 168 SN

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Waqf Act, 1995 — Section 68, 68 (1), 68 (2), 68 (3)

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High Courts28 Jan 2004Dismissed

G. Govindappa by his LRs. Vs Tayamma by her LRs.

Karnataka High Court · (2004) ILR (Kar) 2583 : (2004) 7 KarLJ 25 : (2004) 3 KCCR 1664

Hindu Succession Act, 1956 — Section 14

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High Courts28 Jan 2004Dismissed

Jayhind Engineering, Unit-I and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) 101 FLR 1156 : (2004) ILR (Kar) 1852 : (2004) 3 KarLJ 26 : (2004) 2 KCCR 1213 : (2004) 2 LLJ 744

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25 O, 25 O (1), 25 O (2), 25 O (3)Karnataka High Court Act, 1961 — Section 4

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High Courts28 Jan 2004Dismissed

Syndicate Bank Vs State of Karnataka and Others

Karnataka High Court · (2006) 130 CompCas 699 : (2004) 3 KCCR 1950 : (2006) 144 STC 633

Karnataka Sales Tax Act, 1957 — Section 12, 12 B, 13 (2)

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High Courts28 Jan 2004

Jain Cloth Stores and Another Vs Smt. Narangi Bai and Others

Karnataka High Court · (2004) 5 KarLJ 99 : (2004) 2 KCCR 1181

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 70 (2)

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High Courts27 Jan 2004Allowed

Ganapati @ Ganapayya Naik Vs The State of Karnataka

Karnataka High Court · (2004) 3 KCCR 1942

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts27 Jan 2004Allowed

Appayya Kallappa Khanadale (Deceased) by L.Rs and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 1271 : (2004) 2 KarLJ 456 : (2004) 3 KCCR 282 SN

Karnataka Land Reforms Act, 1961 — Section 129Karnataka Land Reforms Rules, 1974 — Rule 65

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High Courts27 Jan 2004Allowed

M.N. Nilugal Vs The District Manager, Food Corporation of India and Another

Karnataka High Court · (2004) ILR (Kar) 1804 : (2004) 2 KCCR 934 : (2005) 142 STC 229

Karnataka Sales Tax Act, 1957 — Section 5 (1)

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High Courts23 Jan 2004

Great Eastern Shipping Company Limited Vs State of Karnataka and Others

Karnataka High Court · (2004) 136 STC 519

Constitution of India, 1950 — Article 297Karnataka Sales Tax Act, 1957 — Section 10, 2 (t), 29 (2), 5 CTerritorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 — Section 2, 3, 3 (1), 3 (3), 3 (4)

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High Courts23 Jan 2004