Karnataka High Court · (2004) 3 CivCC 412 : (2005) 1 DMC 21 : (2004) ILR (Kar) 4987 : (2004) 5 KarLJ 53 : (2004) 3 KCCR 291 SN : (2005) 1 RCR(Civil) 163

Family Courts Act, 1984 — Section 19 (1)Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1) (ib), 23, 23 (1)

Read judgment

High Courts17 Apr 2004

Rajashree Cement and Others Vs The Dy. Director (I) and Others

Karnataka High Court · (2004) 102 FLR 836 : (2004) ILR (Kar) 2460 : (2004) 7 KarLJ 281 : (2004) 3 KCCR 1629 : (2004) 3 LLJ 1039

Employees State Insurance Act, 1948 — Section 2 (22)Employees State Insurance Regulations, 1950 — Regulation 40

Read judgment

High Courts17 Apr 2004Allowed

The Union of India (UOI) and Others Vs Eskay Tours and Travels

Karnataka High Court · AIR 2004 Kar 361 : (2004) ILR (Kar) 3207 : (2004) 5 KarLJ 207

Constitution of India, 1950 — Article 19 (1) (g), 21

Read judgment

High Courts17 Apr 2004

A. Manavalagan Vs A. Krishnamurthy and Others

Karnataka High Court · (2005) 1 ACC 304 : (2005) ACJ 992 : (2004) ILR (Kar) 3268 : (2004) 5 KarLJ 321

Fatal Accidents Act, 1855 — Section 1, 2Motor Vehicles Act, 1988 — Section 110 B, 168

Read judgment

High Courts16 Apr 2004Dismissed

Sri. K. Chandrakantha Shenoy and Others Vs The Deputy Registrar of Co-operative Societies and Another

Karnataka High Court · (2004) 3 KCCR 1855

Read judgment

High Courts16 Apr 2004Allowed

Forbes Gokak Limited Vs Sri. J.H. Jadhav

Karnataka High Court · (2004) 3 KCCR 1596

Industrial Disputes Act, 1947 — Section 2 (k)

Read judgment

High Courts16 Apr 2004Dismissed

Nagaraj Vs Gowramma

Karnataka High Court · (2005) 1 ALD(Cri) 22 : (2004) 4 BC 44 : (2004) CriLJ 2947 : (2004) 4 KarLJ 262 : (2004) 4 RCR(Criminal) 9

Criminal Procedure Code, 1973 (CrPC) — Section 377 (1), 377 (3), 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts16 Apr 2004Dismissed

S.V. Hiremath and Others Vs Veerabhadragouda and Another

Karnataka High Court · (2004) CriLJ 3607 : (2004) 3 KCCR 1775

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 197, 482Penal Code, 1860 (IPC) — Section 420, 468

Read judgment

High Courts16 Apr 2004

Sri Venkatesh Gururao Kuratti Vs The Syndicate Bank and Others

Karnataka High Court · (2004) ILR (Kar) 2240 : (2004) 7 KarLJ 243 : (2004) 3 KCCR 1752 : (2004) 3 LLJ 660

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts16 Apr 2004

Karnataka State Road Transport Corporation and Others Vs KSRTC Employees Death cum Retirement Benefit Fund (DRBF) and Others

Karnataka High Court · (2004) 102 FLR 464 : (2004) ILR (Kar) 2278 : (2004) 6 KarLJ 17 : (2004) 3 KCCR 317 SN : (2004) 3 LLJ 1044

Road Transport Corporations Act, 1950 — Section 19 (1), 2 (b), 3, 37, 37 (1)

Read judgment

High Courts16 Apr 2004Allowed

Forbes Gokak Limited Vs J.H. Jadhav

Karnataka High Court · (2004) 102 FLR 916 : (2004) ILR (Kar) 2841 : (2004) 7 KarLJ 264 : (2004) 3 LLJ 1050

Industrial Disputes Act, 1947 — Section 2 (k)

Read judgment

High Courts16 Apr 2004

Sri. Sadashiva Bhandary Vs Sri. B. Sheik Mohammad

Karnataka High Court · (2004) 4 KCCR 2313

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 10, 115

Read judgment

High Courts16 Apr 2004

Ugar Sugar Works Limited (Distillery Unit) Vs State of Karnataka and Others

Karnataka High Court · (2004) 5 KarLJ 525

Karnataka Excise (Manufacture and Bottling of Arrack) Rules, 1987 — Rule 17, 31Sale of Goods Act, 1930 — Section 9, 9 (1), 9 (2)

Read judgment

High Courts16 Apr 2004Dismissed

Ms. Grace Shanthappa Vs Vijay Shroff and Others

Karnataka High Court · AIR 2004 Kar 363 : (2005) 2 BC 96 : (2004) 5 KarLJ 376 : (2004) 3 KCCR 289 SN

Succession Act, 1925 — Section 142, 150

Read judgment

High Courts15 Apr 2004Dismissed

B. Srinivas and Others Vs Director, Research and Development Organisation, Aeronautical Development Establishment

Karnataka High Court · (2004) 7 KarLJ 232 : (2004) 3 KCCR 243 SN

Uttar Pradesh Intermediate Education Act, 1921 — Section 16 F, 16 F (4)

Read judgment

High Courts15 Apr 2004Allowed

D. Parthasarathy Vs Vinayaprabha

Karnataka High Court · AIR 2004 Kar 348 : (2005) 1 DMC 372 : (2004) 3 KCCR 1738

Hindu Marriage Act, 1955 — Section 13 (1) (ia), 13 (1-A) (11), 19 (1), 23 (1) (a)

Read judgment

High Courts13 Apr 2004Allowed

Urban Development Authority Vs State of Karnataka and Others

Karnataka High Court · (2004) 04 KAR CK 0014

Karnataka Urban Development Authorities Act, 1987 — Section 17 (1), 19, 19 (1), 19 (4), 19 (5)Land Acquisition Act, 1894 — Section 11 A, 18

Read judgment