COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,487 of 2,393

High Courts04 Mar 2004Allowed

Smt. Zareena Taj Vs Khurmathunnisa and Another

Karnataka High Court · AIR 2004 Kar 304 : (2004) ILR (Kar) 1631 : (2004) 3 KarLJ 228 : (2004) 2 KCCR 1260

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Karnataka Civil Courts Act, 1964 — Section 7, 8, 9

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High Courts04 Mar 2004Allowed

S. Murari and Another Vs State of Karnataka

Karnataka High Court · (2004) CriLJ 2272 : (2004) ILR (Kar) 1706 : (2004) 6 KarLJ 115 : (2004) 2 KCCR 193 SN : (2004) 3 RCR(Criminal) 561 : (2004) 2 RCR(Criminal) 930

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482Karnataka Forest Act, 1963 — Section 62 A, 62 A (1)Karnataka Police Act, 1963 — Section 19, 2 (16), 20

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High Courts04 Mar 2004Dismissed

State Vs Manjunatha

Karnataka High Court · (2004) ILR (Kar) 2198 : (2004) 3 KarLJ 184 : (2004) 2 KCCR 1333

Criminal Procedure Code, 1973 (CrPC) — Section 439 (2)Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)

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High Courts04 Mar 2004

Veerabhadrappa Vs Manager, State Bank of Mysore

Karnataka High Court · AIR 2004 Kar 359 : (2005) 1 CivCC 67 : (2006) 129 CompCas 541 : (2004) 5 KarLJ 553 : (2004) 3 KCCR 1825

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High Courts04 Mar 2004Allowed

Citibank Vs Sudeep Singh and Another

Karnataka High Court · (2004) 4 BC 529 : (2006) 129 CompCas 478 : (2004) 4 KarLJ 405 : (2005) 57 SCL 1

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 14 (2)

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High Courts03 Mar 2004Dismissed

Laxmi Rao Vs Union of India (UOI)

Karnataka High Court · (2004) CriLJ 3227 : (2004) 3 KarLJ 654 : (2004) 2 KCCR 174 SN

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120 B, 420Prevention of Corruption Act, 1988 — Section 13 (2), 13 (i) (d)

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High Courts03 Mar 2004Dismissed

Smt. Radha alias Parimala Vs N. Rangappa

Karnataka High Court · AIR 2004 Kar 299 : (2004) 2 CivCC 377 : (2004) ILR (Kar) 3212 : (2004) 3 KarLJ 458 : (2004) 2 KCCR 192 SN : (2004) 3 RCR(Civil) 775

Guardian and Wards Act, 1890 — Section 17, 25Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts03 Mar 2004

1amit Enterprises, Bangalore Vs The Assistant Commissioner of Commercial Taxes, 14th Circle, Bangalore and Another

Karnataka High Court · (2007) 63 KarLJ 233

Karnataka Tax on Entry of Goods Act, 1979 — Section 3A(2)

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High Courts03 Mar 2004Dismissed

Munigurappa Vs Doddathimmaiah and Others

Karnataka High Court · AIR 2004 Kar 475 : (2004) 3 KarLJ 264 : (2004) 2 KCCR 1332

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High Courts03 Mar 2004

Syed Nazeer Ahmed Vs B. Saifulla Khan and Another

Karnataka High Court · (2004) 7 KarLJ 83 : (2004) 3 KCCR 1694

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97

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High Courts03 Mar 2004Dismissed

Premier Traders Vs A.C.C.T., Investigation 3

Karnataka High Court · (2004) 2 KCCR 175 SN : (2008) 11 VST 139

Karnataka Sales Tax Act, 1957 — Section 12 B, 20, 28 (6)

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High Courts01 Mar 2004Dismissed

Smt. Devamma and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2004) 4 KarLJ 43 : (2004) 3 KCCR 1459

Constitution of India, 1950 — Article 226, 227

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High Courts01 Mar 2004Allowed

Shetty''s Construction Company Private Limited Vs Krishna Bhagya Jala Nigam Limited and Others

Karnataka High Court · AIR 2004 Kar 297 : (2004) ILR (Kar) 1467 : (2004) 4 KarLJ 147 : (2004) 2 KCCR 1257

Karnataka Stamp Act, 1957 — Section 13

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High Courts01 Mar 2004Dismissed

Kalli Hutcha Nayaka (Dead) By L.Rs Vs State of Karnataka and Others

Karnataka High Court · (2004) 3 KarLJ 266 : (2004) 3 KCCR 1599

Karnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 34, 45

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High Courts01 Mar 2004Allowed

The Chairman, Gogte College of Commerce Vs Siddappa and Another

Karnataka High Court · (2004) 3 ACC 674 : (2004) 101 FLR 1149 : (2004) ILR (Kar) 1980 : (2004) 4 KarLJ 304 : (2004) 2 KCCR 1325

Workmens Compensation Act, 1923 — Section 12 (1), 12 (2), 12 (3), 12 (4), 2 (1) (n)Workmens Compensation Rules, 1924 — Rule 39 (5)

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High Courts01 Mar 2004Dismissed

National Insurance Company Limited Vs Smt. Gadigewwa and Others

Karnataka High Court · (2005) ACJ 40 : (2004) ILR (Kar) 1424 : (2004) 3 KarLJ 210 : (2004) 3 KCCR 1485

Motor Vehicles Act, 1988 — Section 166, 173 (1), 2 (21)

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High Courts27 Feb 2004Dismissed

Nimbappa and Others Vs Registrar (Admission and Evaluation), Karnataka State Open University and Others

Karnataka High Court · (2005) 3 KarLJ 597 : (2004) 4 KCCR 376 SN

Constitution of India, 1950 — Article 14, 16, 226Karnataka State Open University Act, 1992 — Section 10 A

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High Courts27 Feb 2004Allowed

The State of Karnataka Vs Krishnappa

Karnataka High Court · (2004) CriLJ 2175 : (2004) ILR (Kar) 1969 : (2004) 7 KarLJ 66 : (2004) 3 KCCR 1690

Criminal Procedure Code, 1973 (CrPC) — Section 216, 313, 319, 482Penal Code, 1860 (IPC) — Section 109, 120 B

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High Courts27 Feb 2004

A. Sathyapal and Others Vs Smt. Yasmin Banu Ansari and Another

Karnataka High Court · AIR 2004 Kar 246 : (2004) 2 CivCC 561 : (2004) ILR (Kar) 1399 : (2004) 2 KCCR 1337 : (2004) 4 RCR(Civil) 21

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, 148, 151

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High Courts27 Feb 2004Allowed

C. Jayaram, IFS Vs Union of India (UOI) and Others

Karnataka High Court · (2004) ILR (Kar) 2804 : (2004) 7 KarLJ 71 : (2004) 3 KCCR 1548

Indian Forest Service (Regulation Of Seniority) Rules, 1968 — Rule 3(1)(c)Indian Administrative Service (Recruitment) Rules, 1954 — Rule 9Indian Forest Service Regulation, 1966 — Regulation 5, 5(1), 5(2), 8, 9

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