COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 7 of 35

High Courts04 Oct 2004Dismissed

Smt. Shabirabhiyamma Vs Thimmaiah and Others

Karnataka High Court · (2004) 6 KarLJ 160 : (2004) 4 KCCR 2892

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (1) (e), 4 (2), 5

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High Courts04 Oct 2004Allowed

K. Ravikumar Vs Bangalore University and Another

Karnataka High Court · AIR 2005 Kar 21 : (2005) 104 FLR 174 : (2004) ILR (Kar) 4733 : (2004) 6 KarLJ 47 : (2004) 4 KCCR 504 SN

Constitution of India, 1950 — Article 143, 226, 32

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High Courts30 Sept 2004

Junjamma and Others Vs The Bangalore Development Authority and Others

Karnataka High Court · (2005) ILR (Kar) 608 : (2004) 7 KarLJ 677 : (2004) 4 KCCR 430 SN

Constitution of India, 1950 — Article 14, 226, 243NKarnataka Municipalities Act, 1964 — Section 155, 156Karnataka Panchayat Raj Act, 1993 — Section 309, 310

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High Courts30 Sept 2004Dismissed

Satappa and Another Vs The Deputy Commissioner and Others

Karnataka High Court · (2005) 3 KarLJ 557

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High Courts29 Sept 2004Allowed

Veranna Veerabhadrappa Vs The District Registrar and Another

Karnataka High Court · AIR 2005 Kar 27 : (2004) ILR (Kar) 4699 : (2004) 7 KarLJ 646 : (2004) 4 KCCR 2886

Bangalore Development Authority Act, 1976 — Section 19Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Land (Restriction on Transfer) Act, 1991 — Section 3, 4, 8

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High Courts28 Sept 2004Dismissed

Ranganatha Industries Vs State of Karnataka

Karnataka High Court · (2008) 11 VST 240

Karnataka Tax on Entry of Goods Act, 1979 — Section 15 (3), 16, 3

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High Courts28 Sept 2004

Dundegowda and Others Vs The Assistant Commissioner

Karnataka High Court · (2004) ILR (Kar) 5068 : (2004) 7 KarLJ 638 : (2004) 4 KCCR 2878

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High Courts28 Sept 2004Dismissed

D. Sudhakar and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 4904 : (2004) 7 KarLJ 611 : (2005) 1 KCCR 23 SN

Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 3, 4-AKarnataka Excise Act, 1965 — Section 17

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High Courts28 Sept 2004Allowed

Smt. Parvatevva and Others Vs Shivayya

Karnataka High Court · (2004) ILR (Kar) 4925 : (2004) 7 KarLJ 642 : (2004) 4 KCCR 2882

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts27 Sept 2004Allowed

Shakunthala Vs Akhila Bharatha Billawara Union and Another

Karnataka High Court · (2004) ILR (Kar) 4709 : (2004) 6 KarLJ 93 : (2004) 4 KCCR 503 SN

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts26 Sept 2004Dismissed

Ranganatha Industries (since dissolved) Vs The State of Karnataka

Karnataka High Court · (2005) ILR (Kar) 1054 : (2005) 2 KCCR 121 SN

Karnataka Tax on Entry of Goods Act, 1979 — Section 15, 16

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High Courts24 Sept 2004

Ashok Mahajan Vs Kaindi India Pvt. Ltd.

Karnataka High Court · (2004) ILR (Kar) 4766 : (2004) 4 KCCR 483 SN : (2005) 60 SCL 548

Companies Act, 1956 — Section 433, 433 (e), 434, 529 A

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High Courts23 Sept 2004Dismissed

State of Karnataka and Others Vs Thirumala Distilleries

Karnataka High Court · (2004) 6 KarLJ 194

Evidence Act, 1872 — Section 114Karnataka Excise (Distillery and Warehouse) Rules, 1967 — Rule 25, 26Karnataka Excise Act, 1965 — Section 16, 22, 23, 36, 45

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High Courts23 Sept 2004Dismissed

Maritammappa and Others Vs Kalappa and Another

Karnataka High Court · AIR 2005 Kar 131 : (2005) 1 KarLJ 359

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High Courts23 Sept 2004

N.K. Suparna Vs Union of India (UOI) and Others

Karnataka High Court · (2005) 104 FLR 268 : (2004) ILR (Kar) 4628 : (2004) 7 KarLJ 599 : (2004) 4 KCCR 502 SN : (2005) 3 SLJ 507

Central Civil Services (Pension) Rules, 1972 — Rule 69 (1) (b), 9 (1)

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High Courts23 Sept 2004

M.C. Narayana Vs State of Karnataka

Karnataka High Court · (2005) CriLJ 210 : (2004) 7 KarLJ 592 : (2004) 4 KCCR 2571 : (2005) 1 RCR(Criminal) 529

Criminal Procedure Code, 1973 (CrPC) — Section 215, 221Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 306, 498A

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High Courts22 Sept 2004Dismissed

T. Shankare Gowda and Others Vs The Returning Officer, Keragodu Education Society and Others

Karnataka High Court · (2004) ILR (Kar) 5136 : (2005) 1 KCCR 22 SN

Karnataka Societies Registration Act, 1960 — Section 25

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High Courts21 Sept 2004Allowed

Venkataravanaji Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1682 : (2005) 3 KCCR 166 SN

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High Courts21 Sept 2004Dismissed

Sanganagouda (Deceased) by L.R. Vs The Tahsildar and Another

Karnataka High Court · (2005) 1 KarLJ 357 : (2004) 4 KCCR 500 SN

Karnataka Land Revenue Act, 1964 — Section 25

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High Courts21 Sept 2004Allowed

Sannasomannara Somashekarappa and Others Vs Gorappa Rudraswamy and Others

Karnataka High Court · (2005) CriLJ 1 : (2004) ILR (Kar) 4606 : (2004) 7 KarLJ 582 : (2004) 4 KCCR 479 SN : (2005) 1 LLJ 621 : (2005) 2 RCR(Criminal) 390

Bonded Labour System (Abolition) Act, 1976 — Section 16, 2 (g)Constitution of India, 1950 — Article 23

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