COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,473 of 2,393

High Courts03 Aug 2004Allowed

Yellappa and Another Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 3966 : (2004) 7 KarLJ 449 : (2004) 4 KCCR 2468

Constitution of India, 1950 — Article 243T, 245DKarnataka Municipalities Act, 1964 — Section 42 (2-A)

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High Courts03 Aug 2004Allowed

V. Shivananda Kumar Vs Dr. S. Gurusiddappa

Karnataka High Court · (2004) ILR (Kar) 4570 : (2004) 7 KarLJ 376 : (2004) 4 KCCR 2739

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245 (2), 482Penal Code, 1860 (IPC) — Section 120 B, 406, 420, 422, 467

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High Courts02 Aug 2004

In Re: Titan Springs Ltd.

Karnataka High Court · (2005) 126 CompCas 657 : (2005) ILR (Kar) 2373 : (2004) 4 KCCR 450 SN : (2005) 57 SCL 403

Companies (Court) Rules, 1959 — Rule 291 (2), 291 (4)

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High Courts02 Aug 2004

Dr. C. Basavaraju Vs University of Mysore and Others

Karnataka High Court · (2005) 104 FLR 684 : (2004) ILR (Kar) 5082 : (2004) 6 KarLJ 542

Karnataka Universities Act, 2000 — Section 21, 21 (1)

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High Courts02 Aug 2004

Tulsamma Vs Jagannath and Others

Karnataka High Court · (2004) CriLJ 4272 : (2004) ILR (Kar) 4128 : (2004) 6 KarLJ 43 : (2004) 4 KCCR 2269

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Penal Code, 1860 (IPC) — Section 494, 495

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High Courts30 Jul 2004Dismissed

Vidya Ramakrishnaiah Vs R.N. Vikram

Karnataka High Court · (2005) ILR (Kar) 838 : (2005) 3 KarLJ 347 : (2005) 2 KCCR 1434

Hindu Marriage Act, 1955 — Section 13 (1) (ia)

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High Courts30 Jul 2004Dismissed

C.P. Srinivas Rao Vs S.S. Nagaraj

Karnataka High Court · (2005) 3 BC 173 : (2004) CriLJ 4389 : (2005) ILR (Kar) 1166 : (2004) 4 KCCR 2237

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141 (2)

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High Courts30 Jul 2004

Sri Krishnabai and Others Vs The Special Land Acquisition Officer and Another

Karnataka High Court · (2004) ILR (Kar) 4158 : (2004) 6 KarLJ 138 : (2004) 4 KCCR 476 SN

Land Acquisition Act, 1894 — Section 18, 23, 23 (1-A), 28, 34

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High Courts30 Jul 2004Dismissed

Smt. Shantala G. Rao Vs The Divisional Commissioner, Mysore Division and Others

Karnataka High Court · (2004) ILR (Kar) 4801 : (2004) 6 KarLJ 325 : (2004) 4 KCCR 2353

Constitution of India, 1950 — Article 226Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.) (Amendment) Rules, 1993 — Rule 6, 7-A

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High Courts30 Jul 2004Dismissed

Syed Pasha Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 4123 : (2004) 7 KarLJ 735 : (2004) 4 KCCR 449 SN

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 376, 428

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High Courts30 Jul 2004Allowed

N. Shivanna and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2004) 4 KCCR 429 SN

Evidence Act, 1872 — Section 78 (2)Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3, 4, 4 (1), 7Negotiable Instruments Act, 1881 (NI) — Section 138 (c)

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High Courts30 Jul 2004

Soore Detergents Vs D. Mohanraj and Another

Karnataka High Court · (2004) ILR (Kar) 4325 : (2004) 4 KCCR 406 SN

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts30 Jul 2004Allowed

Ameer Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 4794 : (2004) ILR (Kar) 4122 : (2004) 7 KarLJ 371 : (2004) 4 KCCR 2233 : (2004) 4 KCCR 2229

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2) (a) (ii), 366 A, 437Penal Code, 1860 (IPC) — Section 342, 376

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High Courts30 Jul 2004

Nadeem Ahmed Vs State

Karnataka High Court · (2004) CriLJ 4798 : (2005) 1 DMC 593

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2) (a) (i), 167 (2) (a) (ii)Penal Code, 1860 (IPC) — Section 304 B, 306, 498A

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High Courts29 Jul 2004Dismissed

Chandrabanda Hobli Murthedarara Sevasahakara Sangha Niyamita and Others Vs The State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2455

Constitution of India, 1950 — Article 14, 226Karnataka Excise Act, 1965 — Section 13, 14

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High Courts29 Jul 2004Dismissed

Yashwanth Bhandary Vs State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 3785 : (2004) 4 KCCR 405 SN

Penal Code, 1860 (IPC) — Section 302

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High Courts29 Jul 2004Dismissed

Mahesh Prakash Vs The State of Karnataka and Others

Karnataka High Court · (2004) 4 KCCR 2351

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (1)

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High Courts29 Jul 2004Allowed

Indian Education Society (R) Vs The Commissioner, BDA

Karnataka High Court · (2004) ILR (Kar) 4349 : (2004) 6 KarLJ 272 : (2004) 4 KCCR 2345

Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989 — Rule 10 (7)

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High Courts29 Jul 2004

Raja Afroz Vs State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 4744 : (2004) 7 KarLJ 368 : (2004) 4 KCCR 2226

Arms Act, 1959 — Section 13, 14, 14 (2), 18

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High Courts28 Jul 2004Dismissed

Smt. Ramakka and Others Vs The Bangalore Mahanagara Palike and Others

Karnataka High Court · (2004) ILR (Kar) 3996 : (2004) 6 KarLJ 8 : (2004) 4 KCCR 2562

Karnataka Municipal Corporations Act, 1976 — Section 321, 321 (2), 321 (3), 444, 98

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