COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,482 of 2,393

High Courts13 Apr 2004

Chamu Jinnappa Sheri and Others Vs Savitri Yeshwantrao Chagule and Others

Karnataka High Court · AIR 2005 Kar 30 : (2004) ILR (Kar) 4738 : (2004) 7 KarLJ 238 : (2004) 4 KCCR 2818

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21Hindu Succession Act, 1956 — Section 6

Read judgment

High Courts12 Apr 2004Allowed

The Deputy Chief Engineer and Others Vs R.S. Ramanath

Karnataka High Court · (2004) 102 FLR 908 : (2004) ILR (Kar) 2540 : (2004) 5 KarLJ 275 : (2004) 3 KCCR 227 SN : (2005) 3 SLJ 318

Railway Services (Pension) Rules, 1993 — Rule 9

Read judgment

High Courts12 Apr 2004Allowed

Union of India (UOI) and Others Vs Unni Menon

Karnataka High Court · (2004) 5 KarLJ 572 : (2004) 3 KCCR 224 SN

Central Administrative Tribunal (Accounts Personnel Posts) Recruitment Rules, 1990 — Rule 3

Read judgment

High Courts08 Apr 2004Dismissed

Clifford George Pinto Vs M.R. Shenava and Others

Karnataka High Court · AIR 2005 Kar 167 : (2005) 1 CivCC 704 : (2005) 1 KarLJ 458 : (2005) 1 KCCR 87

Contract Act, 1872 — Section 237

Read judgment

High Courts08 Apr 2004

Jindal Thermal Power Company Ltd. Vs Karnataka Power Transmission Corporation Limited and Others

Karnataka High Court · (2004) ILR (Kar) 3463 : (2004) 5 KarLJ 161 : (2004) 4 KCCR 409 SN

Constitution of India, 1950 — Article 12, 226, 227, 299Electricity (Supply) Act, 1948 — Section 29, 31, 43 A, 44Karnataka Electricity Reforms Act, 1999 — Section 19, 27 (2), 41

Read judgment

High Courts08 Apr 2004Dismissed

Smt. T. Susheela and Another Vs State

Karnataka High Court · (2004) 4 KarLJ 448 : (2004) 4 KCCR 2709

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts08 Apr 2004Dismissed

The Oriental Insurance Company Limited Vs Smt. K. Sundaramma alias Sundara and Others

Karnataka High Court · (2005) 4 ACC 169 : (2005) 2 ACC 49 : (2005) ACJ 797 : (2004) 6 KarLJ 637 : (2004) 3 KCCR 1447

Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 173 (1)

Read judgment

High Courts08 Apr 2004

Smt. Manjula and Others Vs The Chief Minister, Government of Karnataka and Others

Karnataka High Court · (2004) 4 KarLJ 495

City of Mysore Improvement Act, 1903 — Section 16 (1), 16 (2), 18 (1)Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11 A, 6

Read judgment

High Courts08 Apr 2004

Smt. Vattikoti Kantamma Vs T. Suryanarayana and Others

Karnataka High Court · (2004) 3 CivCC 29 : (2004) ILR (Kar) 3350 : (2004) 4 KarLJ 257 : (2004) 3 KCCR 1539

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 50, 7

Read judgment

High Courts07 Apr 2004

State of Karnataka and Another Vs T. Chandrashekhar and Another

Karnataka High Court · (2004) 7 KarLJ 222 : (2004) 3 KCCR 223 SN

Constitution of India, 1950 — Article 14, 16 (1)Karnataka Civil Services Rules, 1958 — Rule 32, 53 (a)

Read judgment

High Courts06 Apr 2004Allowed

Smt. Govindamma and Another Vs Smt. Thimmakka and Others

Karnataka High Court · (2005) 1 KCCR 71

Read judgment

High Courts06 Apr 2004Dismissed

A.S.N. Murthy Vs Union of India (UOI) and Others

Karnataka High Court · (2004) 7 KarLJ 215 : (2004) 2 KCCR 1386

All India Services Act, 1951 — Section 3 (1)Indian Police Service (Pay) Rules, 1954 — Rule 4 (1) (b), 7

Read judgment

High Courts06 Apr 2004

The Chief Secretary and Another Vs Ramesh

Karnataka High Court · (2006) ACJ 1313 : AIR 2005 Kar 39 : (2004) ILR (Kar) 4887 : (2004) 4 KCCR 489 SN : (2005) 1 RCR(Civil) 427 : (2005) 1 RCR(Criminal) 738

Read judgment

High Courts06 Apr 2004Dismissed

P. Rajappa alias B.P. Rajappa Vs State of Karnataka and Others

Karnataka High Court · (2004) 4 KarLJ 180 : (2004) 3 KCCR 1463

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 3 (1)Karnataka Land Reforms Act, 1961 — Section 79 B

Read judgment

High Courts06 Apr 2004

Welcomegroup Windsor Manor Sheraton and Towers Vs State of Karnataka and Another

Karnataka High Court · (2004) 102 FLR 369 : (2004) ILR (Kar) 2231 : (2004) 4 KarLJ 223 : (2004) 3 KCCR 257 SN

Employees State Insurance Act, 1948 — Section 2 (12)Factories Act, 1948 — Section 2 (m)

Read judgment

High Courts05 Apr 2004Allowed

M.R. Heera Singh Vs HMT Ltd. and Others

Karnataka High Court · (2004) 102 FLR 366 : (2004) ILR (Kar) 2148 : (2004) 7 KarLJ 211

Hindustan Machine Tools Conduct, Discipline and Appeal Rules — Rule 22

Read judgment

High Courts05 Apr 2004Dismissed

T.S. Raghavan Vs Appropriate Authority and Others

Karnataka High Court · (2004) 189 CTR 210 : (2004) 270 ITR 27 : (2004) 3 KCCR 256 SN

Income Tax Act, 1961 — Section 269 UD (1), 269 UG, 269 UG (1), 269 UG (4)

Read judgment

High Courts05 Apr 2004

Rabiya Bi Kassim M. Vs The Country Wide Consumer Financial Service Ltd.

Karnataka High Court · (2004) 3 CivCC 593 : (2004) ILR (Kar) 2215 : (2004) 4 KarLJ 189 : (2004) 3 KCCR 1645 : (2005) 1 RCR(Civil) 271

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, 151

Read judgment

High Courts02 Apr 2004Allowed

A. Kannan (deceased) by L.Rs. Vs Smt. Khatun Bee and Another

Karnataka High Court · (2005) 2 KCCR 821

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 306

Read judgment

High Courts02 Apr 2004Dismissed

S.N. Chandrashekar and Another Vs The State of Karnataka and Others

Karnataka High Court · (2004) ILR (Kar) 2434 : (2004) 3 KCCR 1441

Karnataka Town and Country Planning Act, 1961 — Section 14 A

Read judgment