High Courts03 Jun 2004
State of Karnataka Vs Thippeswamy Oil Extractions Private Limited, Gubbi, Tumkur District
Karnataka High Court · (2005) 58 KarLJ 9
Karnataka Sales Tax Act, 1957 — Section 23
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 19 of 35
High Courts03 Jun 2004
Rajiv Bhandary Vs The Regional Transport Officer and Another
Karnataka High Court · (2005) 1 ACC 132 : AIR 2004 Kar 382 : (2004) ILR (Kar) 3102 : (2004) 5 KarLJ 412 : (2004) 3 KCCR 301 SN
Karnataka Motor Vehicle Taxation Act, 1957 — Section 3
High Courts03 Jun 2004
State of Karnataka and Another Vs Sangam Solvent Textiles Ltd.
Karnataka High Court · (2004) ILR (Kar) 3246 : (2004) 3 KCCR 312 SN : (2004) 137 STC 231
Karnataka Sales Tax Act, 1957 — Section 23
High Courts03 Jun 2004
Mangalore Ganesh Beedi Works and Others Vs Workmen and Allied Beedi Factories Workers Association
Karnataka High Court · (2004) 5 KarLJ 443 : (2004) 3 KCCR 2089 : (2004) 3 LLJ 228
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (d), 12, 13, 18 (1), 3
High Courts03 Jun 2004Dismissed
Benny Paul and Others Vs The Manager (Personnel), Central, Bharat Electronics Limited and Others
Karnataka High Court · (2004) 5 KarLJ 461 : (2004) 3 KCCR 311 SN
High Courts02 Jun 2004Dismissed
Khandelwal Brothers Co. Ltd. Vs G.S. Nisar Ahmed
Karnataka High Court · (2004) ILR (Kar) 2864 : (2004) 5 KarLJ 120 : (2004) 3 KCCR 297 SN
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 106, 111
High Courts02 Jun 2004Allowed
B.H. Vasudeva Pai and Sons Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 2818 : (2004) 3 KCCR 272 SN : (2006) 146 STC 232
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts02 Jun 2004
Bhoruka Power Corporation Limited, Bangalore and Another Vs The Karnataka Power Transmission Corporation Limited, Bangalore
Karnataka High Court · (2004) 6 KarLJ 452
Karnataka Electricity Reform Act, 1999 — Section 27
High Courts02 Jun 2004Dismissed
Dr. (Mrs.) Rahimunnisa Vs Bangalore University and Another
Karnataka High Court · (2004) ILR (Kar) 3151 : (2004) 4 KCCR 472 SN
Karnataka State Universities Act, 1976 — Section 49 (6)
High Courts01 Jun 2004
Govinda Naik Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 3400 : (2004) 3 KCCR 1513
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts01 Jun 2004
State of Karnataka and Another Vs Vasavadutta Cements
Karnataka High Court · (2004) ILR (Kar) 3036 : (2004) 3 KCCR 313 SN : (2005) 139 STC 28
Constitution of India, 1950 — Article 141Karnataka Sales Tax Act, 1957 — Section 21
High Courts01 Jun 2004Allowed
Shivappa Mallappa Jigalur and Others Vs The LAO and Asst. Commissioner and Another
Karnataka High Court · (2004) ILR (Kar) 2784 : (2004) 5 KarLJ 239 : (2004) 3 KCCR 2005
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Land Acquisition Act, 1894 — Section 28, 34
High Courts01 Jun 2004Allowed
Canara Bank Vs Chandrakant A. Puranik
Karnataka High Court · (2004) 4 KarLJ 384 : (2004) 3 KCCR 259 SN : (2004) 3 LLJ 636
Penal Code, 1860 (IPC) — Section 120 (b), 420Prevention of Corruption Act, 1947 — Section 5 (1) (b), 5 (2)
High Courts01 Jun 2004Dismissed
G.V. Srinivasa Iyer Vs Khaiser Jahan
Karnataka High Court · (2004) 6 KarLJ 556 : (2004) 3 KCCR 296 SN
Registration of Births and Deaths Act, 1969 — Section 13
High Courts01 Jun 2004Dismissed
Rukhiya Begum Vs KPSC and Another
Karnataka High Court · (2004) 3 KCCR 1848
High Courts31 May 2004Allowed
The Deputy Commissioner of Commercial Taxes and Others Vs Bellary Steels and Alloys Limited
Karnataka High Court · (2004) ILR (Kar) 3776 : (2004) 4 KCCR 403 SN : (2008) 11 VST 361
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts29 May 2004Dismissed
H. Muthunanjaiah Vs C.G. Indiramma and Others
Karnataka High Court · (2004) ILR (Kar) 5073 : (2005) 1 KarLJ 226
High Courts28 May 2004
Syndicate Bank Vs Mahalaxmi Ginning Factory and Others
Karnataka High Court · AIR 2005 Kar 5 : (2005) 2 BC 230 : (2004) 122 CompCas 58 : (2004) 3 KCCR 1983
Banking (Regulation) Act, 1949 — Section 21 ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34, 96
High Courts28 May 2004
Lakshmana Naik Vs State
Karnataka High Court · (2004) ILR (Kar) 4722 : (2004) 5 KarLJ 537 : (2004) 4 RCR(Criminal) 753
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 415, 417
High Courts28 May 2004Allowed
Channabasayya and Another Vs The Assistant Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 2888 : (2004) 4 KarLJ 444 : (2004) 3 KCCR 295 SN
Civil Procedure Code, 1908 (CPC) — Section 64Karnataka Co-operative Societies Act, 1959 — Section 103 (3)