High Courts22 Jul 2004Dismissed
Bashiruddin Halhipparga Vs Rajashekhar Basavaraj Patil and Others
Karnataka High Court · AIR 2004 Kar 471 : (2004) 4 KCCR 2429
Representation of the Peoples Act, 1951 — Section 100
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,475 of 2,393
High Courts22 Jul 2004Dismissed
Speedway Impex and Another Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · (2004) 6 KarLJ 611 : (2004) 3 KCCR 1900
Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 2004Dismissed
The State of Karnataka and Another Vs Ramesh
Karnataka High Court · (2004) ILR (Kar) 4459 : (2004) 7 KarLJ 356 : (2004) 4 KCCR 428 SN
Karnataka Civil Services (Probation) Rules, 1977 — Rule 4, 4 (1)
High Courts21 Jul 2004Dismissed
Neelesh Kumar alias Neelesh Jain Vs Janardhana
Karnataka High Court · (2005) 2 BC 223 : (2004) ILR (Kar) 5112 : (2004) 6 KarLJ 318 : (2004) 4 KCCR 2335
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jul 2004Allowed
Janakibai and Another Vs Shyamasundar Rander
Karnataka High Court · (2005) 2 KCCR 831
High Courts20 Jul 2004
The Government of India Vs T.R. Raghavan
Karnataka High Court · (2004) 7 KarLJ 349
Constitution of India, 1950 — Article 227
High Courts20 Jul 2004
Sanga Reddy Vs Smt. Basamma and Others
Karnataka High Court · (2004) ILR (Kar) 3664 : (2004) 5 KarLJ 297 : (2004) 4 KCCR 414 SN
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts20 Jul 2004Dismissed
Basavaraj Guddappa Malebennur and Others Vs Ningappa Guddappa Malebennur and Others
Karnataka High Court · AIR 2005 Kar 19 : (2005) 1 DMC 136 : (2004) 5 KarLJ 96 : (2004) 4 KCCR 2332
Hindu Marriage Act, 1955 — Section 16
High Courts19 Jul 2004Dismissed
Smt. Ashabi Vs Smt. Faziyabi and Others
Karnataka High Court · AIR 2004 Kar 476 : (2004) ILR (Kar) 3599 : (2004) 6 KarLJ 267 : (2004) 4 KCCR 2622
High Courts16 Jul 2004Dismissed
Rohini Bai Vs B.L. Rajashri and Others
Karnataka High Court · AIR 2005 Kar 115 : (2005) 1 KarLJ 500 : (2004) 4 KCCR 2831
High Courts16 Jul 2004
N. Krishna Shetty Vs N. Mruthyunjaya Rao
Karnataka High Court · (2004) CriLJ 4792
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357 (3)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts16 Jul 2004
Srikanth P. Hutagee Vs Gangahdar S. Hutagekar
Karnataka High Court · (2005) 1 BC 82 : (2004) CriLJ 3815 : (2004) ILR (Kar) 3658 : (2004) 4 KCCR 413 SN
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (b)Penal Code, 1860 (IPC) — Section 420
High Courts16 Jul 2004Dismissed
A.N. Visweswaraiah Vs Bangalore Development Authority
Karnataka High Court · (2005) 1 KCCR 30
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts16 Jul 2004Dismissed
Karnataka Ithihasa Academy (R) Vs State of Karnataka and Others
Karnataka High Court · (2004) 6 KarLJ 613
Constitution of India, 1950 — Article 151, 153, 154, 162, 213
High Courts16 Jul 2004
Chatrappa and Another Vs Niyaj Ahmed Khan and Another
Karnataka High Court · (2005) 1 ACC 330 : (2004) 6 KarLJ 190 : (2004) 4 KCCR 2329
High Courts15 Jul 2004Dismissed
K. Doddanagowda (deceased by LR) Vs V. Ramachandra Reddy
Karnataka High Court · AIR 2004 Kar 449 : (2004) 4 KCCR 2327
High Courts14 Jul 2004
Bangalore Mahanagara Palike Vs Shanbhag Restaurant, Bangalore and Another
Karnataka High Court · (2004) 6 KarLJ 373
Karnataka Municipal Corporation Act, 1976 — Section 148
High Courts14 Jul 2004Dismissed
S.K. Sabir Ahmed and Others Vs Rajiv Gandhi University of Health Sciences and Another
Karnataka High Court · (2004) ILR (Kar) 3419 : (2004) 5 KarLJ 303 : (2004) 4 KCCR 447 SN
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (2)
High Courts14 Jul 2004
Abdul Kareem @ Mohammed Saleem Vs The Assistant Commissioner and Others
Karnataka High Court · (2004) ILR (Kar) 3649 : (2004) 7 KarLJ 341 : (2004) 4 KCCR 2614 : (2006) 146 STC 203
Karnataka Land Revenue Act, 1964 — Section 176, 178
High Courts13 Jul 2004
Sridhar Vs State by Subramanyapura Police Station, Bangalore
Karnataka High Court · (2004) 6 KarLJ 335
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)