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
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,468 of 2,393
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
High Courts23 Sept 2004Dismissed
Maritammappa and Others Vs Kalappa and Another
Karnataka High Court · AIR 2005 Kar 131 : (2005) 1 KarLJ 359
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)
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
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
High Courts21 Sept 2004Allowed
Venkataravanaji Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1682 : (2005) 3 KCCR 166 SN
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
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
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
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
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
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
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)
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
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
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
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
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
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