COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 6 of 35

High Courts27 Oct 2004Allowed

M. Shivaprasad Rai Vs Vijaya Bank and Another

Karnataka High Court · (2005) 1 KarLJ 208 : (2005) 2 KCCR 84 SN : (2005) 1 LLJ 948

Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Constitution of India, 1950 — Article 226Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 6 (7)

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High Courts26 Oct 2004Allowed

Bhagawan, since dead by his LRs. and Others Vs Dwarakanath and Others

Karnataka High Court · AIR 2005 Kar 108 : (2005) ILR (Kar) 136 : (2005) 1 KarLJ 625 : (2004) 4 KCCR 2903

Specific Relief Act, 1963 — Section 19 (b)Transfer of Property Act, 1882 — Section 3

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High Courts26 Oct 2004Dismissed

Gurappa Mallappa and Another Vs Jagannath and Others

Karnataka High Court · AIR 2005 Kar 83 : (2004) ILR (Kar) 5127 : (2005) 1 KarLJ 74 : (2005) 1 KCCR 80

Civil Procedure Code, 1908 (CPC) — Order 43, 115, 115 (1)

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High Courts26 Oct 2004Dismissed

Prakasha Vs State

Karnataka High Court · (2005) CriLJ 1106 : (2005) 2 DMC 181 : (2005) ILR (Kar) 521 : (2005) 1 KarLJ 347 : (2004) 4 KCCR 505 SN

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts15 Oct 2004Dismissed

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

Karnataka High Court · AIR 2005 Kar 74 : (2004) ILR (Kar) 5078 : (2005) 1 KarLJ 60

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High Courts15 Oct 2004Allowed

A.H. Mahalakshmi Vs Jawaharlal Nehru Medical College and Others

Karnataka High Court · (2004) ILR (Kar) 4938 : (2005) 1 KarLJ 88 : (2005) 1 KCCR 24 SN

Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Candidates for Admission to Professional Institutions Rules, 2004 — Rule 12, 15, 15 (1), 17, 20

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High Courts15 Oct 2004Dismissed

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

Karnataka High Court · (2005) 1 KCCR 340

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High Courts15 Oct 2004

Dr. B.R. Ambedkar Medical College and Another Vs Union of India (UOI) and Others

Karnataka High Court · AIR 2005 Kar 50 : (2005) ILR (Kar) 1278 : (2005) 1 KarLJ 118 : (2004) 4 KCCR 426 SN

Indian Medical Council Act, 1956 — Section 10 A, 10 B, 10 C, 11, 16

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High Courts15 Oct 2004

The Secretary, Department of Commerce and Industries Vs Karnataka State Textiles Ltd., ( in Liqn.) and Another

Karnataka High Court · (2005) 126 CompCas 830 : (2004) ILR (Kar) 5098 : (2005) 1 KarLJ 162 : (2005) 1 KCCR 14 SN : (2005) 58 SCL 287

Companies Act, 1956 — Section 448, 449, 454

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High Courts12 Oct 2004Allowed

Ramappa and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 105 : (2005) 1 KarLJ 70 : (2005) 1 KCCR 329

Karnataka Municipalities Act, 1964 — Section 308, 308 (2), 308 (4)

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High Courts12 Oct 2004Allowed

B. Viswanatha Rao Vs Management of Canara Bank, Head Office and Another

Karnataka High Court · (2005) 106 FLR 320 : (2005) 1 KarLJ 562 : (2005) 1 KCCR 60 SN : (2005) 2 LLJ 419

Canara Bank Employees Pension Regulations, 1995 — Regulation 29Evidence Act, 1872 — Section 141, 142, 143

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High Courts12 Oct 2004Dismissed

M. Javerilal Vs N. Achalraj Jain

Karnataka High Court · (2005) 1 KarLJ 76 : (2005) 1 KCCR 333

Karnataka Rent Act, 1999 — Section 27 (2) (r)

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High Courts12 Oct 2004

Smt. Neelagangavva Vs Basayya and Others

Karnataka High Court · (2004) ILR (Kar) 5118 : (2005) 1 KarLJ 84 : (2005) 1 KCCR 207

Land Acquisition Act, 1894 — Section 11, 18, 18 (1), 30, 4 (1)

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High Courts11 Oct 2004

R. Jagannatha and Another Vs The Hon''ble High Court of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 3125 : (2005) 2 KCCR 1115

Constitution of India, 1950 — Article 16 (4), 233, 234, 32Karnataka SC,ST and other backward Classes (Recruitment of appointments etc), Act, 1990 — Section 3

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High Courts11 Oct 2004

Manjula Vs State of Karnataka and Another

Karnataka High Court · (2005) 104 FLR 271 : (2004) ILR (Kar) 4881 : (2005) 1 KarLJ 51 : (2004) 4 KCCR 2501

Constitution of India, 1950 — Article 14, 15, 16

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High Courts08 Oct 2004

In Re: Maharashtra Apex Corporation Ltd.

Karnataka High Court · (2005) 124 CompCas 637 : (2005) 5 CompLJ 78 : (2005) 57 SCL 305

Companies Act, 1913 — Section 153 (2)Companies Act, 1956 — Section 235, 251, 391, 392 (2), 394

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High Courts06 Oct 2004Allowed

P. Sheshagiri Vs The State of Karnataka and Others

Karnataka High Court · (2005) 1 KCCR 552

Karnataka Religious and Charitable Institutions Act, 1927 — Section 14

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High Courts06 Oct 2004Allowed

Smt. Shantamma Vs Bangalore Mahanagar Palike and Others

Karnataka High Court · (2005) 1 KarLJ 63 : (2004) 4 KCCR 2896

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High Courts06 Oct 2004Dismissed

Nirvanappa Vs The Deputy Commissioner and Others

Karnataka High Court · (2005) 1 KarLJ 234 : (2005) 1 KCCR 323

Constitution of India, 1950 — Article 227Karnataka Land Revenue Code, 1988 — Section 43 G, 43 G (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (2), 5

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High Courts05 Oct 2004Dismissed

D. Sangya Naik Vs Department of Telecom and Others

Karnataka High Court · (2005) ILR (Kar) 1874 : (2005) 1 KCCR 641

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226, 32

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