High Courts17 Aug 2004
Ansys Software Pvt. Ltd.
Karnataka High Court · (2004) 122 CompCas 526 : (2004) 4 KCCR 448 SN
Companies Act, 1956 — Section 391, 391 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 11 of 35
High Courts13 Aug 2004Dismissed
Dr. B.R. Ambedkar Medical College and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2005) ILR (Kar) 783 : (2005) 1 KarLJ 576 : (2005) 3 KCCR 183 SN
Establishment of Medical Colleges Regulations, 1999 — Regulation 8Indian Medical Council Act, 1956 — Section 10 A, 10 A (1), 11, 19
High Courts13 Aug 2004Allowed
Sagar Enterprises Vs The Registrar, City Civil Court
Karnataka High Court · AIR 2004 Kar 492 : (2004) ILR (Kar) 4376 : (2004) 4 KCCR 459 SN
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 226, 227Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts13 Aug 2004Allowed
Kempamma and Others Vs Muniswamy M.
Karnataka High Court · (2005) 3 KCCR 2114
Hindu Women Rights Act, 1933 — Section 8, 8 (1) (b)
High Courts12 Aug 2004Dismissed
Smt. Shakuntala Vs The Assistant Commissioner and Another
Karnataka High Court · (2005) ILR (Kar) 123 : (2005) 1 KCCR 44 SN
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49, 52, 52 (2)
High Courts12 Aug 2004Allowed
State of Karnataka and Another Vs H. Dasappa and Sons (P) Ltd.
Karnataka High Court · (2004) ILR (Kar) 4486 : (2004) 4 KCCR 407 SN : (2008) 11 VST 286
Karnataka Sales Tax Act, 1957 — Section 12 B (3), 23 (1)
High Courts12 Aug 2004Dismissed
B.V. Subba Reddy Vs Deputy Commissioner of Commercial Taxes (Assessments) and Another
Karnataka High Court · (2008) 11 VST 715
Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 5 (1), 5 (3C), 5 (4), 5 B
High Courts12 Aug 2004Dismissed
Vinayak Vs Suhas Padmakar Asukar
Karnataka High Court · (2005) CriLJ 218 : (2004) 4 KCCR 2840
Criminal Procedure Code, 1973 (CrPC) — Section 190Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts12 Aug 2004Dismissed
Smt. Sharfunnissa Vs The Deputy Commissioner and Another
Karnataka High Court · (2004) ILR (Kar) 5062 : (2005) 1 KCCR 64
Karnataka Land Reforms Act, 1961 — Section 45, 60, 61, 62Karnataka Land Revenue Act, 1964 — Section 95
High Courts11 Aug 2004Allowed
Fakirasab Vs Syedusab and Others
Karnataka High Court · (2004) ILR (Kar) 4076 : (2004) 6 KarLJ 50 : (2004) 4 KCCR 477 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Aug 2004
H. Chandrappa and Others Vs Town Municipal Council
Karnataka High Court · (2005) ILR (Kar) 368 : (2005) 3 KCCR 165 SN
High Courts11 Aug 2004Allowed
Saifulla M Vs Karnataka Power Transmission Corporation Limited and Another
Karnataka High Court · (2004) ILR (Kar) 4116 : (2004) 6 KarLJ 110
Constitution of India, 1950 — Article 226, 227Karnataka Reservation of Appointments of Posts (in the Civil Services of the State) Rural Candidates Act, 2000 — Section 2 (2), 3
High Courts11 Aug 2004
Bhimashankar Co-operative Sugar Factory Limited Vs The Spl. Land Acquisition Officer and Asst. Commissioner and Others
Karnataka High Court · (2004) ILR (Kar) 4878 : (2004) 4 KCCR 493 SN
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 54
High Courts11 Aug 2004Dismissed
Chowdappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1453 : (2005) 1 KCCR 42 SN
Constitution of India, 1950 — Article 243DKarnataka Panchayat Raj Act, 1993 — Section 44, 48, 48 (4)
High Courts11 Aug 2004Allowed
Saifulla M. Vs Karnataka Power Transmission Corporation Limited and Another
Karnataka High Court · (2004) 4 KCCR 2264
Constitution of India, 1950 — Article 226, 227Karnataka Reservation of Appointments of Posts (in the Civil Services of the State) Rural Candidates Act, 2000 — Section 2 (2), 3
High Courts10 Aug 2004
Karnataka State Road Transport Corporation Vs K.S.R.T.C. Staff and Workers Federation and Others
Karnataka High Court · (2005) 104 FLR 691 : (2004) ILR (Kar) 5008 : (2004) 6 KarLJ 563 : (2004) 4 KCCR 381 SN : (2005) 1 LLJ 874
Constitution of India, 1950 — Article 19 (1) (c), 19 (4)Trade Unions Act, 1926 — Section 24
High Courts10 Aug 2004
Veerabhadraiah Vs The Land Tribunal and Others
Karnataka High Court · (2004) 6 KarLJ 553 : (2004) 4 KCCR 2837
Karnataka Co-operative Societies Act, 1959 — Section 118Karnataka Land Reforms Act, 1961 — Section 43
High Courts10 Aug 2004
Sidharam and Another Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4102 : (2004) 6 KarLJ 38 : (2004) 4 KCCR 2380
Constitution of India, 1950 — Article 14, 15 (3), 15 (4), 243T, 243T (4)Karnataka Municipalities (President and Vice-President) Election (Amendment) Rules, 2001 — Rule 13AKarnataka Municipalities Act, 1964 — Section 42 (2) (2A)
High Courts10 Aug 2004Allowed
J.N. Gurappa Reddy Vs The State of Karnataka and Others
Karnataka High Court · (2004) 4 KCCR 2604
Centre for Enterpreneurship Development of Karnataka Service Rules, 1999 — Rule 88Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 420, 498A, 499 A
High Courts09 Aug 2004Dismissed
Riddhi Siddhi Starch and Chemicals Ltd. Vs Additional Deputy Commissioner of Commercial Taxes and Others
Karnataka High Court · (2004) 4 KCCR 408 SN : (2006) 146 STC 513
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (3), 18 AA (2) (ii)