COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,476 of 2,393

High Courts13 Jul 2004Dismissed

Habib Vs Smt. Jayamma and Others

Karnataka High Court · (2004) ILR (Kar) 3408 : (2004) 5 KarLJ 149 : (2004) 4 KCCR 2730

Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts13 Jul 2004Dismissed

Balappa Narasappa Karade Vs Govind Narasappa Karade, by his L.Rs. and Others

Karnataka High Court · (2004) ILR (Kar) 4044 : (2004) 6 KarLJ 239 : (2004) 4 KCCR 2323

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High Courts12 Jul 2004Dismissed

DLF Universal Limited Vs The Additional Chief Engineer, Nuclear Power Corporation of India Limited and Others

Karnataka High Court · (2005) 1 BC 21 : (2004) 5 KarLJ 116 : (2004) 4 KCCR 2320

Land Acquisition Act, 1894 — Section 4 (1)

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High Courts09 Jul 2004Dismissed

Khazia Mohammed Muzzammil Vs The State of Karnataka and Another

Karnataka High Court · (2004) ILR (Kar) 3455 : (2004) 4 KCCR 473 SN

Karnataka Civil Services Rules, 1974 — Rule 6 (1), 7Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2

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High Courts09 Jul 2004Allowed

K.N. Radhakrishna Vs R.V. Bhaskar and Others

Karnataka High Court · (2005) 1 KCCR 58

Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 3, 5Karnataka Land Reforms Act, 1961 — Section 18 A

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High Courts06 Jul 2004Dismissed

Ponds (India) Ltd. Vs State of Karnataka

Karnataka High Court · (2006) 146 STC 556

Karnataka Sales Tax Act, 1957 — Section 12 (3), 5 (3) (a)Karnataka Sales Tax Rules, 1957 — Rule 18 (3)Trade and Merchandise Marks Act, 1958 — Section 48, 52

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High Courts05 Jul 2004Dismissed

Bashu Saheb and Another Vs Veeranagouda and Another

Karnataka High Court · (2004) 6 KarLJ 535 : (2004) 3 KCCR 1888

Civil Procedure Code, 1908 (CPC) — Section 91

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High Courts05 Jul 2004

Chandu Vs State

Karnataka High Court · (2004) CriLJ 4062 : (2004) 5 KarLJ 105

Penal Code, 1860 (IPC) — Section 301, 302, 304

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High Courts05 Jul 2004Allowed

The Hanuman Transport Company Private Limited Vs The Regional Transport Authority and Others

Karnataka High Court · AIR 2004 Kar 432 : (2004) ILR (Kar) 3352 : (2004) 7 KarLJ 328 : (2004) 4 KCCR 2727

Motor Vehicles Act, 1988 — Section 80, 87, 87 (1) (c)

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High Courts05 Jul 2004Dismissed

Nathappa, since deceased by L.Rs Vs Venkatarayappa and Others

Karnataka High Court · (2004) ILR (Kar) 3666 : (2004) 5 KarLJ 299 : (2004) 4 KCCR 412 SN

Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 49, 77 A, 77 A (1) (ii)

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High Courts05 Jul 2004Dismissed

B.V. Ananthappa (Dead) By L. Rs. Vs G. Hanumanthappa and Others

Karnataka High Court · (2004) 07 KAR CK 0009

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High Courts05 Jul 2004Allowed

B. Sankappa Rai and Others Vs Central Registrar of Co-operative Societies and Others

Karnataka High Court · (2004) ILR (Kar) 4298 : (2004) 7 KarLJ 330 : (2004) 4 KCCR 424 SN

Constitution of India, 1950 — Article 19 (1) (c), 226Multi-State Co-operative Societies Act, 2002 — Section 11, 12

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High Courts30 Jun 2004Dismissed

Ganeshappa since dead by his LRs. and Others Vs Krishnamma and Others

Karnataka High Court · AIR 2005 Kar 160 : (2005) ILR (Kar) 358 : (2005) 2 KarLJ 262 : (2005) 1 KCCR 124

Hindu Succession Act, 1956 — Section 22

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High Courts30 Jun 2004Dismissed

Doomannashetty Vs Baccha alias Gopala Shetty (Dead) by L.Rs

Karnataka High Court · (2004) 6 KarLJ 245

Karnataka Land Reforms Act, 1961 — Section 50Transfer of Property Act, 1882 — Section 60

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High Courts28 Jun 2004Dismissed

The State of Karnataka and Others Vs Binary Systems Pvt. Ltd.

Karnataka High Court · (2005) ILR (Kar) 290 : (2005) 1 KCCR 66 SN

Karnataka Sales Tax Act, 1957 — Section 6 B, 8 A

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High Courts25 Jun 2004

H.M. Mallikarjuna Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 909 : (2004) 5 KarLJ 128 : (2004) 3 KCCR 1875

Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (5)

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High Courts25 Jun 2004

Premanand Shetty K. Vs State of Karnataka and Another

Karnataka High Court · (2004) 4 KarLJ 417 : (2005) 1 KCCR 19

Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Rules, 1945 — Rule 50A

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High Courts25 Jun 2004Allowed

J. Babyammal Vs P. Sumithra Devi

Karnataka High Court · (2006) 3 KCCR 1811

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts25 Jun 2004

The State of Karnataka Vs Shivaraj

Karnataka High Court · (2004) 2 ALT(Cri) 708 : (2005) 1 DMC 408 : (2004) ILR (Kar) 4311 : (2004) 6 KarLJ 248 : (2004) 3 KCCR 1908

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts25 Jun 2004Allowed

J. Baby Ammal Vs P. Sumithra Devi

Karnataka High Court · (2006) ILR (Kar) 2552 : (2006) 6 KarLJ 220

Civil Procedure Code, 1908 (CPC) — Section 34

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