COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 9 of 35

High Courts10 Sept 2004

Smt. Selvi and Others Vs State

Karnataka High Court · (2004) 7 KarLJ 501 : (2005) 1 KCCR 13 SN

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156 (1), 161, 162, 2 (h)Evidence Act, 1872 — Section 27Identification of Prisoners Act, 1920 — Section 5, 6

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High Courts10 Sept 2004

C. Channe Gowda and Another Vs High Court of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 4633

Constitution of India, 1950 — Article 226, 227, 229, 229 (1), 229 (2)High Court of Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 — Rule 7

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High Courts10 Sept 2004Allowed

Kuratti Veerappa Vs The State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 4518 : (2004) 7 KarLJ 513 : (2005) 1 KCCR 20 SN

General Clauses Act, 1897 — Section 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6

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High Courts09 Sept 2004

Suresh Bacha Pujari Vs Bandu S. Chougala and Others

Karnataka High Court · (2005) 3 ACC 649 : (2005) ACJ 1056 : (2005) ILR (Kar) 697 : (2005) 4 KarLJ 45 : (2005) 1 KCCR 412

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High Courts08 Sept 2004Dismissed

Somasekhar and Another Vs The Assistant Commissioner, Koppal Sub-Division and Another

Karnataka High Court · (2004) 7 KarLJ 498 : (2004) 4 KCCR 497 SN

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)

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High Courts07 Sept 2004

EL Mustafa EL Fathi Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 4796 : (2004) ILR (Kar) 4603 : (2004) 7 KarLJ 495 : (2004) 4 KCCR 2756 : (2005) 1 RCR(Criminal) 564

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 14 C

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High Courts06 Sept 2004

Mehboob Bi Vs The Airport Authority and Others

Karnataka High Court · (2004) ILR (Kar) 4407 : (2004) 7 KarLJ 487 : (2004) 4 KCCR 422 SN

Constitution of India, 1950 — Article 226

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High Courts03 Sept 2004Dismissed

Silva Uddin Vs Nagaraju

Karnataka High Court · (2004) ILR (Kar) 4782 : (2004) 7 KarLJ 484 : (2004) 4 KCCR 2855

Karnataka Rent Act, 1999 — Section 45, 46 (1)Transfer of Property Act, 1882 — Section 109

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High Courts02 Sept 2004Dismissed

Gromax Papers and Boards Ltd. Vs Ramgopal Paper Mills Ltd.

Karnataka High Court · (2004) 4 KCCR 2523 : (2005) 58 SCL 281

State Financial Corporations Act, 1951 — Section 29

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High Courts02 Sept 2004Allowed

K.G. Hadpad Vs The Registrar, Karnataka University and Another

Karnataka High Court · (2005) 3 ESC 2148 : (2004) 7 KarLJ 472 : (2005) 1 KCCR 12 SN

Constitution of India, 1950 — Article 16 (1)

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High Courts02 Sept 2004Dismissed

Isubu @ Yusuff Vs State and Another

Karnataka High Court · (2005) 3 KCCR 2035

Criminal Procedure Code, 1973 (CrPC) — Section 397Karnataka Forest Act, 1963 — Section 62 (3), 63, 86, 87

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High Courts01 Sept 2004Dismissed

Bangalore Development Authority Vs M.K. Chakrapani and Another

Karnataka High Court · (2004) 4 KCCR 2496

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13, 13 (6)City of Bangalore Improvement (Allotment of Sites) Rules, 1972 — Rule 17

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High Courts01 Sept 2004Dismissed

M. Narayanswamy Vs M. Vasu

Karnataka High Court · (2004) ILR (Kar) 4444 : (2004) 7 KarLJ 469 : (2004) 4 KCCR 2753

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

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High Courts01 Sept 2004Dismissed

Sri. Panchalinga Panchappa Pattanashetti and Others Vs The Commissioner for Cane Development and Director of Sugar and Others

Karnataka High Court · (2004) 4 KCCR 2489

Constitution of India, 1950 — Article 12, 13, 226, 227

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High Courts01 Sept 2004Allowed

The Manager, City Co-operative Bank Ltd. Vs State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 4394 : (2004) 7 KarLJ 467 : (2004) 4 KCCR 461 SN

Karnataka Motor Vehicles Taxation Act, 1957 — Section 12, 12 (1) (a)

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High Courts31 Aug 2004Dismissed

Manche Gowda Vs State of Karnataka and Others

Karnataka High Court · (2004) 7 KarLJ 465 : (2004) 4 KCCR 496 SN

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High Courts31 Aug 2004Dismissed

The Acharya Pathashala Education Trust Vs State of Karnataka and Others

Karnataka High Court · (2004) 7 KarLJ 456 : (2005) 1 KCCR 32

Karnataka Land Grant Rules, 1969 — Rule 19Karnataka Land Revenue Act, 1964 — Section 202, 39, 71, 94, 94 (3)Karnataka Land Revenue Rules, 1966 — Rule 97

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High Courts31 Aug 2004Dismissed

Sri. Bheemappa Vs Halyanaika and Others

Karnataka High Court · (2004) 4 KCCR 2485

Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 A

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High Courts30 Aug 2004

M.K. Venugopal Vs Aswathamma

Karnataka High Court · AIR 2005 Kar 33 : (2005) 1 KarLJ 150 : (2004) 4 KCCR 2473

Specific Relief Act, 1963 — Section 34, 35

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High Courts30 Aug 2004

Raghunathgowda Vs The Director General of Police and Others

Karnataka High Court · (2004) 6 KarLJ 538

Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 307, 436

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