High Courts15 Jun 2004Dismissed
Sri Durgamba Motors Vs The Dy. Commissioner for Transport and Others
Karnataka High Court · AIR 2005 Kar 72 : (2004) 4 KCCR 2316
Motor Vehicles Act, 1988 — Section 53 (1) (a)Motor Vehicles Rules, 1989 — Rule 128
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 18 of 35
High Courts14 Jun 2004
G.N. Narayana Vs K. Sheshagiriyappa, since deceased by his LRs and Others
Karnataka High Court · (2004) ILR (Kar) 3662 : (2004) 4 KCCR 410 SN
Karnataka Irrigation Act, 1965 — Section 69 (5)
High Courts11 Jun 2004Dismissed
A. Hasan Bava Vs P.V. Upadhya
Karnataka High Court · (2005) 1 BC 137 : (2005) CriLJ 701 : (2004) ILR (Kar) 2914 : (2004) 5 KarLJ 157 : (2004) 3 KCCR 299 SN : (2004) 3 RCR(Criminal) 553
Criminal Procedure Code, 1973 (CrPC) — Section 309 (1), 313
High Courts11 Jun 2004Allowed
K. Chennakesavalu Vs The Employees Provident Fund Organisation and Others
Karnataka High Court · (2004) 102 FLR 919 : (2004) ILR (Kar) 2859 : (2004) 4 KarLJ 568 : (2004) 3 KCCR 306 SN : (2004) 3 LLJ 958
High Courts10 Jun 2004
State of Karnataka Vs C.S. Krishnamurthy
Karnataka High Court · (2004) CriLJ 3440 : (2004) ILR (Kar) 3058 : (2004) 7 KarLJ 298 : (2004) 4 KCCR 378 SN
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1947 — Section 5 (1) (e), 5 (2)
High Courts10 Jun 2004
Bharat Heavy Electricals Limited Vs The State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 3708 : (2004) 4 KCCR 431 SN : (2006) 147 STC 638
Civil Procedure Code, 1908 (CPC) — Section 100, 151Income Tax Act, 1961 — Section 254Karnataka Sales Tax Act, 1957 — Section 23, 23 (1), 23 (6), 24
High Courts10 Jun 2004Allowed
Basanagouda and Another Vs The Social Economic Cultural Association and Another
Karnataka High Court · (2004) ILR (Kar) 2918 : (2004) 4 KarLJ 632 : (2004) 3 KCCR 298 SN
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 17
High Courts10 Jun 2004Dismissed
Continental Exporters Vs The Bhavnagar Textiles Pvt. Ltd.
Karnataka High Court · (2006) 6 KarLJ 266 : (2006) 4 KCCR 1992
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 18, 88Sale of Goods Act, 1930 — Section 17
High Courts09 Jun 2004Dismissed
Karnataka State Pollution Control Board Officers'' Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) 4 KarLJ 426 : (2004) 3 KCCR 2041
Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 4, 4 (2)
High Courts09 Jun 2004
M. Gangappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2004) ILR (Kar) 4397 : (2004) 4 KCCR 2719
Land Acquisition Act, 1894 — Section 23 (1A), 34, 4 (1)
High Courts08 Jun 2004Dismissed
Dr. Basavaraj Yellappa Kalgudi Vs The Karnataka Ayurvedic and Unani Practitioners Board
Karnataka High Court · AIR 2004 Kar 390 : (2004) ILR (Kar) 3140 : (2004) 3 KCCR 273 SN
Karnataka Ayurvedic Naturopathy, Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 — Section 13, 34, 35, 36Karnataka Homeopathic Practitioners Act, 1961 — Section 17, 2 (g), 25
High Courts08 Jun 2004
Sri Rao Saheb Mahadev Gayakwad and Others Vs Life Insurance Corporation of India and Another
Karnataka High Court · AIR 2004 Kar 439 : (2004) ILR (Kar) 3390 : (2004) 7 KarLJ 289 : (2004) 4 KCCR 471 SN : (2004) 2 RCR(Civil) 572
Insurance Act, 1938 — Section 45
High Courts07 Jun 2004Dismissed
Indian Institute of Science SC/ST Employees Welfare Association (Regd.) Vs Indian Institute of Science and Another
Karnataka High Court · (2004) 5 KarLJ 352 : (2004) 3 KCCR 307 SN
Constitution of India, 1950 — Article 14, 16 (1), 16 (4), 16 (4A), 335
High Courts07 Jun 2004
Kumari Shubha Vs The State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 3304 : (2004) 4 KCCR 470 SN
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 B, 201, 302
High Courts04 Jun 2004
Shrimanti and Others Vs Krishna Deva Madiwal and Others
Karnataka High Court · (2005) ACJ 350
Motor Vehicles Act, 1988 — Section 118, 149, 173 (1), 96 (2)Rules of the Road Regulations, 1989 — Regulation 13, 23, 24
High Courts04 Jun 2004
Smt. H.M. Namratha Vs Smt. Jayanthi Prakash
Karnataka High Court · (2004) ILR (Kar) 3587 : (2004) 4 KCCR 411 SN
Negotiable Instruments Act, 1881 (NI) — Section 138, 142 B
High Courts03 Jun 2004
Lokesh Shivakumar and Thomas alias Rachaiah Vs State
Karnataka High Court · (2004) 06 KAR CK 0071
High Courts03 Jun 2004Allowed
V. Mahadeva Vs The Managing Director, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2004) ILR (Kar) 3852 : (2004) 4 KarLJ 438 : (2004) 3 KCCR 1790
Constitution of India, 1950 — Article 12
High Courts03 Jun 2004
Steel Authority of India and Others Vs VISL Employees Association and Others
Karnataka High Court · (2004) ILR (Kar) 3005 : (2004) 4 KarLJ 531 : (2004) 3 KCCR 2071
Constitution of India, 1950 — Article 14, 16, 226, 32, 39 (d)
High Courts03 Jun 2004
State of Karnataka Vs Trim Export (Private) Limited, Bangalore
Karnataka High Court · (2005) 58 KarLJ 33
Constitution of India, 1950 — Article 141Karnataka Sales Tax Act, 1957 — Section 5B