COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,477 of 2,393

High Courts24 Jun 2004

(Ex. Naik Clerk, G.D.) Ganeshan Vs Union of India (UOI) and Others

Karnataka High Court · (2005) 105 FLR 1045 : (2005) 1 KCCR 11 SN

Army Act, 1950 — Section 122, 20, 22Army Regulations, 1987 — Regulation 333Army Rules, 1954 — Rule 13

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High Courts24 Jun 2004

G. Shoukath and Others Vs V. Chandraprakash

Karnataka High Court · (2004) ILR (Kar) 3288 : (2004) 5 KarLJ 44 : (2004) 3 KCCR 2026

Karnataka Rent Act, 1999 — Section 27 (2) (r)

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High Courts24 Jun 2004

The Agricultural Produce Market Committee and Another Vs The Assistant Commissioner cum-Land Acquisition Officer and Others

Karnataka High Court · (2004) ILR (Kar) 4240 : (2004) 7 KarLJ 312 : (2004) 4 KCCR 460 SN

Land Acquisition Act, 1894 — Section 1, 23 (1), 4 (1), 6 (1)

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High Courts23 Jun 2004Allowed

G.D. Mariswamy Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 3584 : (2004) ILR (Kar) 3316 : (2004) 4 KCCR 2578

Prevention of Corruption Act, 1988 — Section 13, 13 (1) (d), 7

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High Courts23 Jun 2004Dismissed

Queens Saree Collection and Others Vs Income Tax Settlement Commission and Another

Karnataka High Court · (2004) 190 CTR 193 : (2004) 270 ITR 401 : (2005) 1 KCCR 10 SN

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 116, 154, 234 A, 234 B, 234 C

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High Courts23 Jun 2004Allowed

Seema alias Preeti Vs Pramod Chandrakant Vernekar

Karnataka High Court · (2004) 3 CivCC 460 : (2004) 4 KarLJ 572 : (2005) 1 RCR(Civil) 258

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts22 Jun 2004Dismissed

Kempamma (Deceased) by L.Rs. Vs M. Shivakumara and Another

Karnataka High Court · (2004) 3 KCCR 1873

Hindu Succession Act, 1956 — Section 8

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High Courts22 Jun 2004Allowed

Muneer Ahmed Sheriff and Others Vs Javeeria Nusrath

Karnataka High Court · (2005) 3 KarLJ 553 : (2005) 1 KCCR 205

Karnataka Civil Practice Rules, 1967 — Rule 224

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High Courts19 Jun 2004Allowed

Sri Puthu Poojary and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2004) ILR (Kar) 3096 : (2004) 6 KarLJ 302 : (2004) 3 KCCR 2021

Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10, 16, 16 (1)

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High Courts19 Jun 2004

Rajashree Cement Vs State of Karnataka and Another

Karnataka High Court · AIR 2004 Kar 427 : (2004) ILR (Kar) 4371 : (2004) 6 KarLJ 126

Constitution of India, 1950 — Article 14, 19 (1) (g), 265Motor Vehicles Act, 1988 — Section 2 (28)

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High Courts19 Jun 2004

Laxmavva Bhimappa Kambali Vs Siddroad and Others

Karnataka High Court · (2004) ILR (Kar) 4296 : (2004) 4 KCCR 457 SN

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 210Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts18 Jun 2004

Sri M.V. Dixit and Others Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 3802 : (2004) 6 KarLJ 69 : (2004) 4 KCCR 432 SN

Constitution of India, 1950 — Article 14, 16, 162, 309Karnataka Civil Services Act, 1978 — Section 3, 3 (2)

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High Courts18 Jun 2004

All India Vijaya Bank Officers Association (Regd.) and Another Vs Vijaya Bank and Another

Karnataka High Court · (2005) 105 FLR 408 : (2004) 6 KarLJ 256 : (2005) 1 KCCR 9 SN : (2005) 1 LLJ 756

Penal Code, 1860 (IPC) — Section 21Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 6 (7)

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High Courts17 Jun 2004Dismissed

Narayansa Vs Meerabai and Others

Karnataka High Court · (2004) ILR (Kar) 3312 : (2004) 6 KarLJ 99 : (2004) 4 KCCR 446 SN : (2005) 1 RCR(Civil) 322 : (2005) 1 RCR(Rent) 31

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts17 Jun 2004

Sri Parushuram Nemani Kuduchakar and Others Vs Smt. Shantabai Ramachandra Kuduchakar and Others

Karnataka High Court · (2004) ILR (Kar) 3355 : (2004) 6 KarLJ 275 : (2004) 4 KCCR 379 SN

Evidence Act, 1872 — Section 115, 117Karnataka Land Reforms Act, 1961 — Section 132, 133, 48 A

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High Courts17 Jun 2004Allowed

Ananth Agarbathi Co. Vs East India Transport Agency

Karnataka High Court · (2005) 1 KCCR 17

Limitation Act, 1963 — Article 11

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High Courts17 Jun 2004

Muniyamma and Others Vs Kumbaiah and Another

Karnataka High Court · (2004) ILR (Kar) 4769 : (2004) 6 KarLJ 106 : (2004) 3 KCCR 355 SN

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High Courts16 Jun 2004

S. Mary Fathima alias S. Karuna Vs Anna Mary Vijaya and Another

Karnataka High Court · AIR 2005 Kar 132 : (2004) 6 KarLJ 153

Succession Act, 1925 — Section 302

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High Courts16 Jun 2004

B. Bennari Vs State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 4353 : (2004) 4 KCCR 453 SN

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 A, 79 A, 79 B, 80

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High Courts16 Jun 2004Allowed

The Ugar Sugar Works Ltd. Vs The Deputy Commissioner of Commercial Taxes and Others

Karnataka High Court · (2004) ILR (Kar) 3223 : (2005) 1 KCCR 18 SN : (2005) 139 STC 413

Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (3) (b)

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