High Courts30 Aug 2004
Sri Ravindra Ravindra Vidya Samsthe and Another Vs State of Karnataka and Others
Karnataka High Court · (2004) 4 KCCR 425 SN
Karnataka Societies Registration Act, 1960 — Section 25, 27 A, 27 A (1)
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 10 of 35
High Courts26 Aug 2004Allowed
Bhimappa Ramachandrappa Amate Vs Shrikant Maruthi Mirajakar and Others
Karnataka High Court · (2004) ILR (Kar) 5047 : (2005) 3 JCR 349 : (2005) 1 KCCR 137
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Hindu Succession Act, 1956 — Section 14 (1), 15
High Courts26 Aug 2004Dismissed
The Liberal Housing Souhardha Sahakara Niyamitha Vs State of Karnataka, Dept. of Co-operation and Another
Karnataka High Court · (2004) ILR (Kar) 4109 : (2004) 6 KarLJ 312 : (2004) 4 KCCR 475 SN
Karnataka Souhardha Sahakari Act, 1997 — Section 5 (6)
High Courts25 Aug 2004
State of Karnataka Vs Marigouda
Karnataka High Court · (2004) ILR (Kar) 4439 : (2004) 4 KCCR 2750
Karnataka Co-operative Societies Act, 1959 — Section 109, 109 (3), 111, 111 (2)Penal Code, 1860 (IPC) — Section 406, 408, 409
High Courts24 Aug 2004
D.N. Venkatesh Reddy Vs The Chief Engineer, B.W.S.S.B. and Others
Karnataka High Court · AIR 2004 Kar 494 : (2005) 1 KCCR 313
Constitution of India, 1950 — Article 21
High Courts23 Aug 2004Allowed
Omni Forge Pvt. Ltd. Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2004) ILR (Kar) 4260 : (2004) 4 KCCR 427 SN : (2008) 11 VST 125
Central Sales Tax Act, 1956 — Section 14, 14 (viii)Karnataka Sales Tax Act, 1957 — Section 5 (4)
High Courts23 Aug 2004Dismissed
M.A. Mohd. Amanulla Vs B.R. Chandrashekar
Karnataka High Court · AIR 2005 Kar 17 : (2005) 1 ARBLR 227 : (2004) ILR (Kar) 4292 : (2004) 7 KarLJ 453 : (2004) 4 KCCR 458 SN
Arbitration and Conciliation Act, 1996 — Section 34, 37, 37 (1) (b), 4
High Courts20 Aug 2004Dismissed
M. Cheluviah Vs Smt. Amruthamma
Karnataka High Court · (2004) CriLJ 4564 : (2004) 4 KCCR 423 SN
Penal Code, 1860 (IPC) — Section 109, 110, 406, 417, 418
High Courts20 Aug 2004Allowed
Poovappa Bangera and Others Vs The Land Tribunal and Others
Karnataka High Court · (2004) ILR (Kar) 4786 : (2004) 7 KarLJ 438 : (2004) 4 KCCR 2843
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 2 A (34), 5
High Courts20 Aug 2004Dismissed
Chev. K.M. Joseph Vs St. Mary''s Jacobite Syrian and Others
Karnataka High Court · AIR 2004 Kar 474 : (2004) ILR (Kar) 4707
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts20 Aug 2004
Kunal Steel Corporation Vs State of Karnataka
Karnataka High Court · (2004) 4 KCCR 419 SN : (2006) 146 STC 545
Karnataka Sales Tax Act, 1957 — Section 12 B (2), 13 (3) (b)
High Courts19 Aug 2004
K. Srinivasa Vs Karnataka Electricity Board and Others
Karnataka High Court · (2004) ILR (Kar) 4524 : (2004) 7 KarLJ 433
Constitution of India, 1950 — Article 14, 16, 309
High Courts19 Aug 2004
Karnataka State Financial Corporation Vs Span Projects Pvt. Ltd. and Another
Karnataka High Court · (2004) ILR (Kar) 4366 : (2004) 4 KCCR 456 SN : (2005) 57 SCL 351
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 5, Order 39 Rule 10Companies Act, 1956 — Section 446 (1), 537 (1)
High Courts19 Aug 2004
Ankit Enterprises, Bangalore and Others Vs The Commercial Tax Officer, T.R.C.P. (In), Arasinkunte, Nelamangala Taluq, Bangalore and Others
Karnataka High Court · (2004) 57 KarLJ 215
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13A
High Courts18 Aug 2004Allowed
Nooli Channayya Smaraka Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4133 : (2004) 6 KarLJ 132 : (2004) 4 KCCR 2609
Karnataka Education Act, 1983 — Section 39
High Courts18 Aug 2004Dismissed
Impact College of Education and Applied Sciences Vs National Council for Teacher Education
Karnataka High Court · (2004) 6 KarLJ 632 : (2004) 4 KCCR 495 SN
National Council for Teacher Education Regulations, 2002 — Regulation 2, 7
High Courts18 Aug 2004Dismissed
NRI Film Production Associates (P) Ltd. Vs Twentieth Century Fox Film Corporation and Another
Karnataka High Court · (2004) ILR (Kar) 4530 : (2005) 1 KCCR 126
Copyright Act, 1957 — Section 2, 2 (a) (v), 55
High Courts18 Aug 2004
Enercon (India) Ltd. Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 4020 : (2004) 4 KCCR 452 SN
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 B, 8
High Courts17 Aug 2004Dismissed
Haldiram Bhujiawala Ltd. and Another Vs Haldiram Foods International and Another
Karnataka High Court · (2004) 29 PTC 450
Copyright Act, 1957 — Section 28 (3), 63Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts17 Aug 2004
Karnataka Lorry Malikara Okkuta (R) and Others Vs The State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4206 : (2004) 6 KarLJ 1 : (2004) 4 KCCR 455 SN
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 20Environment (Protection) Act, 1986 — Section 5Motor Vehicles Act, 1988 — Section 59