COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,472 of 2,393

High Courts11 Aug 2004

Bhimashankar Co-operative Sugar Factory Limited Vs The Spl. Land Acquisition Officer and Asst. Commissioner and Others

Karnataka High Court · (2004) ILR (Kar) 4878 : (2004) 4 KCCR 493 SN

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 54

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High Courts11 Aug 2004Dismissed

Chowdappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1453 : (2005) 1 KCCR 42 SN

Constitution of India, 1950 — Article 243DKarnataka Panchayat Raj Act, 1993 — Section 44, 48, 48 (4)

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High Courts11 Aug 2004Allowed

Saifulla M. Vs Karnataka Power Transmission Corporation Limited and Another

Karnataka High Court · (2004) 4 KCCR 2264

Constitution of India, 1950 — Article 226, 227Karnataka Reservation of Appointments of Posts (in the Civil Services of the State) Rural Candidates Act, 2000 — Section 2 (2), 3

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High Courts10 Aug 2004

Karnataka State Road Transport Corporation Vs K.S.R.T.C. Staff and Workers Federation and Others

Karnataka High Court · (2005) 104 FLR 691 : (2004) ILR (Kar) 5008 : (2004) 6 KarLJ 563 : (2004) 4 KCCR 381 SN : (2005) 1 LLJ 874

Constitution of India, 1950 — Article 19 (1) (c), 19 (4)Trade Unions Act, 1926 — Section 24

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High Courts10 Aug 2004

Veerabhadraiah Vs The Land Tribunal and Others

Karnataka High Court · (2004) 6 KarLJ 553 : (2004) 4 KCCR 2837

Karnataka Co-operative Societies Act, 1959 — Section 118Karnataka Land Reforms Act, 1961 — Section 43

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High Courts10 Aug 2004

Sidharam and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 4102 : (2004) 6 KarLJ 38 : (2004) 4 KCCR 2380

Constitution of India, 1950 — Article 14, 15 (3), 15 (4), 243T, 243T (4)Karnataka Municipalities (President and Vice-President) Election (Amendment) Rules, 2001 — Rule 13AKarnataka Municipalities Act, 1964 — Section 42 (2) (2A)

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High Courts10 Aug 2004Allowed

J.N. Gurappa Reddy Vs The State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2604

Centre for Enterpreneurship Development of Karnataka Service Rules, 1999 — Rule 88Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 420, 498A, 499 A

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High Courts09 Aug 2004Dismissed

Riddhi Siddhi Starch and Chemicals Ltd. Vs Additional Deputy Commissioner of Commercial Taxes and Others

Karnataka High Court · (2004) 4 KCCR 408 SN : (2006) 146 STC 513

Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (3), 18 AA (2) (ii)

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High Courts06 Aug 2004

H. Abdul Rasheed Vs Madrasa-E-Arabia

Karnataka High Court · (2004) ILR (Kar) 4717 : (2004) 4 KCCR 2834

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 16, 2 (e) (v)Transfer of Property Act, 1882 — Section 106

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High Courts06 Aug 2004Dismissed

Dr. Ambedkar Memorial Educational Trust and Others Vs The National Council for Teacher Education and Another

Karnataka High Court · AIR 2005 Kar 41 : (2004) ILR (Kar) 4584 : (2004) 7 KarLJ 416 : (2004) 4 KCCR 2365

National Council for Teachers Education Act, 1993 — Section 32, 32 (2)

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High Courts06 Aug 2004Dismissed

G.K. Venkatashiva Reddy Vs Karnataka State Transport Appellate Tribunal and Others

Karnataka High Court · AIR 2004 Kar 458 : (2005) 1 KarLJ 260 : (2004) 4 KCCR 2242

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 80 (3), 90, 98

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High Courts05 Aug 2004Allowed

Bangalore Turf Club Limited Vs N. Sundaraswamy and Others

Karnataka High Court · (2006) 1 BC 186 : (2005) 124 CompCas 373 : (2004) ILR (Kar) 3986 : (2004) 7 KarLJ 402 : (2004) 4 KCCR 433 SN : (2004) 56 SCL 465

Companies Act, 1956 — Section 29, 433 (f), 483

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High Courts05 Aug 2004Dismissed

Indital Constructions Machinery Ltd. Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (2004) 4 KCCR 421 SN : (2006) 146 STC 164

Central Sales Tax Act, 1956 — Section 9, 9 (2)Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)

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High Courts05 Aug 2004Dismissed

Mandya Zilla Raithara Hitharakshana Samithi and Others Vs Government of Karnataka and Others

Karnataka High Court · (2004) 7 KarLJ 411 : (2004) 4 KCCR 492 SN

Constitution of India, 1950 — Article 226

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High Courts04 Aug 2004Dismissed

B.M. Rajashekariah Vs State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2363

Karnataka Municipalities Act, 1964 — Section 42 (2A)

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High Courts04 Aug 2004Dismissed

Zeenath Banu and Another Vs Assistant Commissioner and Another

Karnataka High Court · (2004) 4 KCCR 2471

Karnataka Land Reforms Act, 1961 — Section 60, 61

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High Courts03 Aug 2004

The Senior Divisional Manager, LIC of India Vs The Vice President, LIC Employees'' Union and Another

Karnataka High Court · (2004) ILR (Kar) 4748 : (2004) 7 KarLJ 388 : (2004) 4 KCCR 451 SN

Industrial Disputes Act, 1947 — Section 2 (oo), 25 FLife Insurance Corporation Act, 1956 — Section 48, 48 (2), 48 (2) (cc)

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High Courts03 Aug 2004Allowed

K.P. Nataraj and Another Vs The Commissioner and Director of Food and Civil Supplies and Others

Karnataka High Court · (2004) ILR (Kar) 4086 : (2004) 6 KarLJ 35 : (2004) 4 KCCR 2465

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 4

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High Courts03 Aug 2004Dismissed

Employees State Insurance Corporation Vs K. Uttam Chand Jain and Others

Karnataka High Court · (2005) 104 FLR 635 : (2005) ILR (Kar) 66 : (2004) 7 KarLJ 627 : (2005) 1 LLJ 767

Criminal Procedure Code, 1973 (CrPC) — Section 200Employees State Insurance Act, 1948 — Section 45 A, 85 (a)

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High Courts03 Aug 2004

Salarpuria Housing (P.) Ltd. Vs NGEF Ltd.

Karnataka High Court · (2005) 1 KCCR 41 SN : (2004) 56 SCL 321

Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6, 7, 9Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (1)

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