COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 8 of 35

High Courts21 Sept 2004Allowed

Noel F.C. Pinto Vs Mrs. Magdelien Mascarenhas (Deceased) by L.Rs and Others

Karnataka High Court · (2004) 7 KarLJ 585 : (2005) 1 KCCR 317

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 151Karnataka Land Reforms (Appellate Authority) Rules, 1986 — Rule 10, 17

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High Courts20 Sept 2004Dismissed

H.R. Shiva Kumar and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) 7 KarLJ 572 : (2004) 4 KCCR 2874

Karnataka Panchayat Raj Act, 1993 — Section 44

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High Courts17 Sept 2004Allowed

Mohammed Saleem Vs State of Karnataka and Another

Karnataka High Court · (2005) CriLJ 381 : (2004) ILR (Kar) 5143 : (2005) 1 KarLJ 110 : (2005) 1 KCCR 212

Karnataka Lokayukta Act, 1984 — Section 14Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7

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High Courts17 Sept 2004Allowed

State of Karnataka Vs K.P. Thimmappa Gowda

Karnataka High Court · (2004) CriLJ 4785 : (2004) ILR (Kar) 4471 : (2004) 4 KCCR 2775 : (2005) 1 RCR(Criminal) 933

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 376, 417

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High Courts17 Sept 2004Allowed

Ijbulrahiman Ismailsab Bhaisarkar Vs Mallikarjun Veerabhadrappa

Karnataka High Court · (2005) ILR (Kar) 190 : (2004) 4 KCCR 2872

Karnataka Rent Act, 1999 — Section 45, 45 (4)

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High Courts17 Sept 2004

Rangaswamy Vs T.A. Prabhakar, since deceased by his LRs. and Others

Karnataka High Court · AIR 2005 Kar 246 : (2005) ILR (Kar) 1125 : (2005) 2 KCCR 835

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 96, Order 21 Rule 97

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High Courts17 Sept 2004Allowed

Timber Merchants'' Association and Others Vs Govt. of Karnataka and Another

Karnataka High Court · AIR 2005 Kar 77 : (2005) ILR (Kar) 3105

Karnataka Forest Act, 1963 — Section 102Karnataka Forest Rules, 1969 — Rule 145

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High Courts16 Sept 2004Allowed

Tam Tam Pedda Guruva Reddy Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 223 : (2005) 2 KarLJ 226 : (2005) 1 KCCR 419

Karnataka Minor Mineral Concession Rules, 1994 — Rule 31A, 31N

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High Courts16 Sept 2004

Shri Shekar Vs State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 4778 : (2004) 7 KarLJ 522 : (2004) 4 KCCR 2509

Karnataka Forest Act, 1963 — Section 86, 87

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High Courts16 Sept 2004Dismissed

V. Satyanarayana Vs Sandeep Enterprises

Karnataka High Court · (2005) CriLJ 12 : (2004) ILR (Kar) 4505 : (2004) 7 KarLJ 541 : (2004) 4 KCCR 2758 : (2005) 1 RCR(Civil) 344 : (2005) 1 RCR(Criminal) 441

Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 255 (2), 397, 401Karnataka Money Lenders Act, 1961 — Section 11Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Sept 2004Dismissed

Smt. Sarojamma Vs K.M. Venkatesh

Karnataka High Court · (2004) ILR (Kar) 4931 : (2004) 4 KCCR 499 SN

Karnataka Small Causes Courts Act, 1964 — Section 18, 8, 9

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High Courts16 Sept 2004Allowed

Ashok Vs Assistant Commissioner, Chickodi Sub Division and Others

Karnataka High Court · (2004) ILR (Kar) 4557 : (2004) 7 KarLJ 524 : (2004) 4 KCCR 2765

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (8)Karnataka Panchayat Raj Act, 1993 — Section 49

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High Courts16 Sept 2004Allowed

Mahalingappa Vs Kenchamma

Karnataka High Court · (2004) ILR (Kar) 4689 : (2004) 7 KarLJ 549 : (2004) 4 KCCR 2864 : (2005) 2 RCR(Criminal) 291

Constitution of India, 1950 — Article 141, 142Penal Code, 1860 (IPC) — Section 109, 34, 494

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High Courts16 Sept 2004Dismissed

K. Srinivasa Vs Kashinath

Karnataka High Court · (2005) 1 ALD(Cri) 13 : (2005) 4 BC 497 : (2004) CriLJ 4566 : (2005) ILR (Kar) 2890 : (2004) 7 KarLJ 535 : (2005) 3 KCCR 1804 : (2005) 1 RCR(Criminal) 115

Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 3General Clauses Act, 1897 — Section 3 (iii)

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High Courts16 Sept 2004Allowed

The Bangalore Development Authority and Another Vs B.B. Ramaswamy Gowda

Karnataka High Court · (2005) 1 KCCR 571

Bangalore Development Authority Act, 1976 — Section 38 (c) (2)

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High Courts15 Sept 2004Allowed

D. Narayanaswamy and Others Vs The State of Karnataka

Karnataka High Court · (2005) 1 KCCR 177

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts14 Sept 2004Dismissed

Commissioner of Central Excise Vs Sunitha Shetty

Karnataka High Court · (2004) 174 ELT 313 : (2006) 3 STR 404

Finance Act, 1994 — Section 76, 77, 80

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High Courts13 Sept 2004Dismissed

Ankola Urban Co-operative Bank Ltd. and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) 2 KarLJ 251 : (2005) 1 KCCR 21 SN

Karnataka Civil Services Rules, 1959 — Rule 441Karnataka Co-operative Societies Act, 1959 — Section 129 (2) (y)Karnataka Cooperative Societies Rules, 1960 — Rule 30

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High Courts13 Sept 2004Dismissed

B.M. Geetha Manjappa Gowda Vs The State of Karnataka and Others

Karnataka High Court · (2005) 1 KCCR 53

Panchayath Raj Rules, 1994 — Rule 3, 3 (2)

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High Courts13 Sept 2004Allowed

Sridhar Vs State of Karnataka

Karnataka High Court · (2004) 4 KCCR 2506

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 120 B, 143, 147, 148, 149

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