COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 4 of 35

High Courts18 Nov 2004Dismissed

G.P. Pillai and Others Vs The State of Karnataka and Another

Karnataka High Court · (2005) 104 FLR 1027 : (2005) ILR (Kar) 381 : (2005) 2 KarLJ 218 : (2005) 2 KCCR 116 SN

Factories Act, 1948 — Section 92General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 304 A, 379

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High Courts17 Nov 2004Dismissed

Abdul Razak Vs The Assistant Commissioner, Davanagere Sub-Division and Others

Karnataka High Court · (2005) 1 KarLJ 230 : (2004) 4 KCCR 2944

Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1)Karnataka Panchayat Raj Act, 1993 — Section 49

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High Courts17 Nov 2004

Govt. of Meghalaya and Others Vs Under Secretary, State of Karnataka, Department of Finance and Others

Karnataka High Court · AIR 2005 Kar 117 : (2005) ILR (Kar) 104

Constitution of India, 1950 — Article 131Lotteries (Regulation) Act, 1998 — Section 5

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High Courts17 Nov 2004Dismissed

Revathi Sanjeev Shetty Vs Regional Transport Officer and Another

Karnataka High Court · (2005) ILR (Kar) 986 : (2005) 1 KarLJ 439 : (2005) 1 KCCR 65 SN

Karnataka Motor Vehicles Taxation Act, 1957 — Section 16 (1)Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 34Motor Vehicles Act, 1988 — Section 38, 55

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High Courts17 Nov 2004Dismissed

Government of Meghalaya and Others Vs Under Secretary to Government of Karnataka, Department of Finance (Administration and Advances) and Others

Karnataka High Court · (2005) 1 KarLJ 552 : (2005) 2 KCCR 88 SN : (2005) 2 RCR(Criminal) 384

Constitution of India, 1950 — Article 131Lotteries (Regulation) Act, 1998 — Section 5

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High Courts17 Nov 2004Allowed

S. Malligamma @ Malligavva and Another Vs State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 1557 : (2005) 2 KCCR 1028 : (2005) 2 RCR(Civil) 772

Transplantation of Human Organs Act, 1994 — Section 3, 9

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High Courts17 Nov 2004

Karnataka State Road Transport Corporation Vs Pooja Travels and Others

Karnataka High Court · (2005) ILR (Kar) 164 : (2005) 1 KarLJ 419 : (2005) 2 KCCR 1312

Karnataka Motor Vehicles Rules, 1989 — Rule 55, 56Motor Vehicles Act, 1988 — Section 109, 111, 138, 178, 28

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High Courts16 Nov 2004Allowed

Township Enterprises Vs State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 717 : (2005) 1 KarLJ 385 : (2005) 1 KCCR 193

Karnataka Land Reforms Act, 1961 — Section 79 B, 80Registration Act, 1908 — Section 22 A, 72

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High Courts16 Nov 2004

Peeci Industries, Mangalore Vs State of Karnataka

Karnataka High Court · (2005) 58 KarLJ 1

Karnataka Sales Tax Act, 1957 — Section 22A

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High Courts16 Nov 2004Dismissed

State of Karnataka and Others Vs Shabbiruddin Nawaz

Karnataka High Court · (2005) ILR (Kar) 535 : (2005) 1 KCCR 352

Karnataka Education Tribunal Services (Department of Public Instruction) (Recruitment) (Amendment) Rules, 2001 — Rule 66

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High Courts10 Nov 2004Dismissed

Bank Officers'' and Officials'' House Building Co-operative Society Limited Vs The Assistant Registrar of Co-operative Societies and Another

Karnataka High Court · (2005) 1 KarLJ 245

Karnataka Co-operative Societies Act, 1959 — Section 70Land Acquisition Act, 1894 — Section 4 (1), 6 (1)

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High Courts10 Nov 2004Dismissed

State of Karnataka and Others Vs ECE Industries Limited

Karnataka High Court · (2006) 144 STC 605

Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 A, 12 A (1A), 17 (6), 2 (t)

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High Courts09 Nov 2004Allowed

Gavadu and Others Vs Suresh Kallappa Makavi and Others

Karnataka High Court · (2005) 1 KarLJ 381 : (2004) 4 KCCR 512 SN

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), 54

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High Courts09 Nov 2004

K.R. Sathyanarayana Shetty Vs The Deputy Commissioner and Others

Karnataka High Court · (2005) 1 KarLJ 398 : (2004) 4 KCCR 2939

Mysore Land Revenue Code, 1888 — Section 43 (1), 43 (5)

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High Courts08 Nov 2004Allowed

New India Assurance Co. Ltd. Vs Smt. Shanta Lakshmi and Others

Karnataka High Court · (2005) 4 ACC 598 : (2005) 2 ACC 875 : (2005) ILR (Kar) 1105 : (2005) 1 KCCR 567

Motor Vehicles Act, 1988 — Section 166

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High Courts08 Nov 2004Allowed

Sadananda Bhandarkar Vs Shantharam Achuth Bhandarkar and Another

Karnataka High Court · (2005) 1 KCCR 463

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4

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High Courts08 Nov 2004Dismissed

Saidusab Hasansab, Bagawan @ Mulwad (deceased) by L.Rs. Vs Sri. Mallikarjuna Sangappa Sakoji

Karnataka High Court · (2005) 1 KCCR 440

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts05 Nov 2004Allowed

C.S. Ravishankar Vs Smt. Shobha Rani

Karnataka High Court · AIR 2005 Kar 123 : (2005) ILR (Kar) 391 : (2005) 1 KarLJ 281 : (2004) 4 KCCR 2935 : (2005) 2 RCR(Civil) 311

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 8, Order 5 Rule 1, Order 8 Rule 1

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High Courts05 Nov 2004

The Karnataka Rajya Souhardha Sahakari Samyukta Sahakari Niyamitha Vs The Registrar of Co-operative Societies and Others

Karnataka High Court · (2004) ILR (Kar) 5106 : (2005) 1 KarLJ 240 : (2004) 4 KCCR 510 SN

Karnataka Souhardha Sahakari Act, 1997 — Section 26, 26 (2), 53

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High Courts05 Nov 2004Dismissed

Pali Chemical Industries Vs The Additional Commissioner of Commercial Taxes, Zone-I and Another

Karnataka High Court · (2005) ILR (Kar) 514 : (2008) 11 VST 926

Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A (1), 6 B, 8 A

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