COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 34 of 35

High Courts14 Jan 2004

Smt. Afroz Banu Vs Nandaram (Dead) by L.Rs

Karnataka High Court · (2004) ILR (Kar) 1295 : (2004) 2 KarLJ 388 : (2004) 2 KCCR 917 : (2004) 3 RCR(Civil) 327

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 3

High Courts12 Jan 2004Allowed

The Authorised Officer and Deputy Conservator of Forests and Another Vs B. Ganapayya Shetty

Karnataka High Court · (2004) 3 KCCR 1656

Penal Code, 1860 (IPC) — Section 379

High Courts12 Jan 2004Dismissed

State of Karnataka Vs Gangayya Veerayya Gadigeppanavar

Karnataka High Court · (2004) CriLJ 2271 : (2004) 3 KarLJ 448 : (2004) 2 KCCR 1062

Co-operative Societies Act, 1957 — Section 111

High Courts12 Jan 2004Dismissed

Sri Sringeri Prithviraj (deceased by LR) and Others Vs State of Karnataka and Another

Karnataka High Court · (2004) CriLJ 1149 : (2004) 2 KCCR 821 : (2004) 2 RCR(Criminal) 535

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197 (1)

High Courts12 Jan 2004Dismissed

Karbasappa and Others Vs State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 3552 : (2004) 5 KarLJ 260

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 325, 326

High Courts12 Jan 2004Dismissed

Abdul Razak Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 3457 : (2004) 5 KarLJ 456 : (2004) 3 KCCR 1660

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Karnataka Forest Act, 1963 — Section 62, 71 A, 86, 87Karnataka Forest Rules, 1969 — Rule 144, 165

High Courts12 Jan 2004Dismissed

Sringeri Prithviraj (Dead) by L.Rs Vs State of Karnataka and Another

Karnataka High Court · (2004) 3 KarLJ 670

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197 (1)

High Courts12 Jan 2004Dismissed

Rangappa and Others Vs R. Siddaramappa and Others

Karnataka High Court · (2004) 2 KCCR 1161

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 16

High Courts09 Jan 2004Dismissed

L. Mohan Vs V. Mohan Naidu

Karnataka High Court · (2005) 1 ALD(Cri) 20 : (2004) CriLJ 3177 : (2004) 3 KCCR 1816

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts09 Jan 2004Allowed

R. Shariff and Others Vs A. Mohammed Noor and Another

Karnataka High Court · (2004) 3 CivCC 386 : (2004) ILR (Kar) 1546 : (2004) 2 KarLJ 445 : (2004) 3 RCR(Civil) 828

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Succession Act, 1925 — Section 307 (2) (ii)

High Courts09 Jan 2004Dismissed

United India Insurance Company Limited Vs Smt. Susheela and Others

Karnataka High Court · (2004) 3 ACC 817 : (2004) 2 ACC 460 : (2004) ACJ 1518 : (2004) 101 FLR 393 : (2004) ILR (Kar) 1332 : (2004) 2 KarLJ 265 : (2004) 2 KCCR 909

Workmens Compensation Act, 1923 — Section 3, 3 (1), 4

High Courts09 Jan 2004Allowed

Kenchathayamma and Another Vs Nil

Karnataka High Court · (2004) 2 CivCC 425 : (2004) 3 KarLJ 488 : (2004) 2 KCCR 1293

Evidence Act, 1872 — Section 68

High Courts09 Jan 2004Allowed

Hanumegowda Vs State of Karnataka and Others

Karnataka High Court · (2005) 1 KCCR 277

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Land Acquisition Act, 1894 — Section 4 (1)

High Courts09 Jan 2004Allowed

R. Shariff Vs A. Mohammed Noor and Another

Karnataka High Court · (2004) 2 KCCR 899

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Evidence Act, 1872 — Section 116Karnataka Rent Act, 1999 — Section 43

High Courts08 Jan 2004Dismissed

V.S. Munirathanam, since deceased by LRs. Vs P. Sundaram, since deceased by LRs and Others

Karnataka High Court · AIR 2004 Kar 383 : (2004) 2 CivCC 675 : (2004) ILR (Kar) 2328 : (2004) 3 KCCR 1649

Limitation Act, 1963 — Section 4

High Courts08 Jan 2004Allowed

B. Nagendrappa and Others Vs Rudranaika

Karnataka High Court · (2004) ILR (Kar) 952 : (2004) 2 KarLJ 391 : (2004) 2 KCCR 816

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167, 34, 417, 420, 464Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (10)

High Courts08 Jan 2004Dismissed

Basavaraja Vs Nagappa and Others

Karnataka High Court · (2004) 2 KarLJ 430 : (2004) 2 KCCR 1058

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 5 A

High Courts08 Jan 2004

S. Jagnathan Vs Asstt. Commissioner of Income Tax

Karnataka High Court · (2004) 135 TAXMAN 356

High Courts08 Jan 2004Allowed

S. Mallikarjunappa Vs The State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 2119 : (2004) 5 KarLJ 504 : (2004) 2 KCCR 894

Karnataka Land Reforms Act, 1961 — Section 118 (1-A)

High Courts08 Jan 2004Dismissed

Ganjam Nagappa and Son Trust Vs Director of Income Tax (Exemption)

Karnataka High Court · (2004) 187 CTR 311 : (2004) 269 ITR 59 : (2004) 1 KCCR 97 SN

Income Tax Act, 1961 — Section 80 G, 80 G (5)Income Tax Rules, 1962 — Rule 11AA