High Courts01 Jun 2004Dismissed
G.V. Srinivasa Iyer Vs Khaiser Jahan
Karnataka High Court · (2004) 6 KarLJ 556 : (2004) 3 KCCR 296 SN
Registration of Births and Deaths Act, 1969 — Section 13
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,480 of 2,393
High Courts01 Jun 2004Dismissed
Rukhiya Begum Vs KPSC and Another
Karnataka High Court · (2004) 3 KCCR 1848
High Courts31 May 2004Allowed
The Deputy Commissioner of Commercial Taxes and Others Vs Bellary Steels and Alloys Limited
Karnataka High Court · (2004) ILR (Kar) 3776 : (2004) 4 KCCR 403 SN : (2008) 11 VST 361
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts29 May 2004Dismissed
H. Muthunanjaiah Vs C.G. Indiramma and Others
Karnataka High Court · (2004) ILR (Kar) 5073 : (2005) 1 KarLJ 226
High Courts28 May 2004
Lakshmana Naik Vs State
Karnataka High Court · (2004) ILR (Kar) 4722 : (2004) 5 KarLJ 537 : (2004) 4 RCR(Criminal) 753
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 415, 417
High Courts28 May 2004Allowed
Channabasayya and Another Vs The Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 2888 : (2004) 4 KarLJ 444 : (2004) 3 KCCR 295 SN
Civil Procedure Code, 1908 (CPC) — Section 64Karnataka Co-operative Societies Act, 1959 — Section 103 (3)
High Courts28 May 2004Allowed
Chinnappa Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 2005 Kar 70 : (2005) 1 CivCC 382 : (2005) 1 KarLJ 56 : (2005) 1 KCCR 82
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 May 2004Allowed
H. Muthunanjaiah Vs C.G. Indiramma (Deceased) by L. Rs and Others
Karnataka High Court · (2005) 1 CivCC 448
High Courts27 May 2004
State of Karnataka Vs Madivalappa Fakirappa Kodliwad
Karnataka High Court · (2004) CriLJ 3712 : (2004) ILR (Kar) 3590 : (2004) 6 KarLJ 28 : (2004) 4 KCCR 2712
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 134, 187Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts25 May 2004
Ex. Naik Raja C. Vs OIC Signals Records and Another
Karnataka High Court · (2004) ILR (Kar) 3074 : (2004) 3 KCCR 345 SN
High Courts25 May 2004
Ratnachudamani S. Utnal Vs Income Tax Officer
Karnataka High Court · (2004) 139 TAXMAN 377
High Courts25 May 2004
Karnataka State Financial Corporation and Others Vs Smt. Jaya Menon and Others
Karnataka High Court · AIR 2004 Kar 370 : (2004) 4 BC 259 : (2005) 124 CompCas 289 : (2004) ILR (Kar) 2735 : (2004) 4 KarLJ 366 : (2004) 3 KCCR 294 SN : (2004) 3 RCR(Civil) 816
Limitation Act, 1908 — Section 137, 181State Financial Corporations Act, 1951 — Section 31, 31 (1), 32Telegraph Act, 1885 — Section 16
High Courts25 May 2004
State Bank of Mysore Vs Dakshayani Premesh
Karnataka High Court · (2004) 4 KarLJ 230 : (2004) 3 KCCR 292 SN : (2004) 3 LLJ 707
State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 29, 29 (4)
High Courts25 May 2004
Smt. Yashodamma H.S. and Another Vs Common Cadre Committee for Karnataka State Primary Co-operative Agriculture and Rural Development Banks and Another
Karnataka High Court · (2004) ILR (Kar) 4063 : (2004) 4 KarLJ 294 : (2004) 3 KCCR 228 SN
Karnataka Co-operative Societies Act, 1959 — Section 103
High Courts25 May 2004Dismissed
K.P. Krishnakumar Vs Smt. Radhalakshmi Amma
Karnataka High Court · (2005) 1 CivCC 21 : (2004) 4 KarLJ 391 : (2004) 3 KCCR 293 SN
Evidence Act, 1872 — Section 63, 65Succession Act, 1925 — Section 63
High Courts24 May 2004Dismissed
National Mineral Development Corporation Limited and Others Vs The State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 3519 : (2004) 3 KCCR 316 SN
Forest Act, 1963 — Section 2 (7) (b) (iv)Karnataka Minor Minerals Concession Rules, 1969 — Rule 144, 145A, 145B, 146Mines and Mineral (Development and Regulation) Act, 1957 — Section 13, 15, 2
High Courts14 May 2004
Kumari Shubha Vs State
Karnataka High Court · (2004) CriLJ 2797 : (2004) 4 KarLJ 240
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 B, 201, 302
High Courts11 May 2004Allowed
Basana Gouda Vs The Land Tribunal and Another
Karnataka High Court · (2004) ILR (Kar) 2413 : (2004) 3 KCCR 271 SN
Karnataka Land Reforms Act, 1961 — Section 2 (12), 63 (2), 66, 67 (1) (d)
High Courts11 May 2004
Basanagouda Vs The Land Tribunal and Another
Karnataka High Court · (2004) 4 KarLJ 193
Karnataka Land Reforms Act, 1961 — Section 63, 63 (2), 66, 67 (1) (d)
High Courts29 Apr 2004
S. Balasubramaniyam Vs P. Janakaraju and Another
Karnataka High Court · (2004) ILR (Kar) 2442 : (2004) 5 KarLJ 338 : (2004) 3 KCCR 270 SN
Contempt of Courts Act, 1971 — Section 12