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)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,467 of 2,393
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)
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
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
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
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
High Courts06 Oct 2004Allowed
Smt. Shantamma Vs Bangalore Mahanagar Palike and Others
Karnataka High Court · (2005) 1 KarLJ 63 : (2004) 4 KCCR 2896
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
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
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
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
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
High Courts30 Sept 2004Dismissed
Satappa and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 3 KarLJ 557
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
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
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
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
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
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
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