COURT ARCHIVE

Karnataka High Court judgments, 2004

698 judgments · page 24 of 35

High Courts26 Mar 2004Dismissed

Thamanna Shivalingappa Teli Vs State of Karnataka and Another

Karnataka High Court · (2004) 4 KarLJ 451 : (2004) 3 KCCR 1733 : (2005) 1 RCR(Criminal) 423

Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 380, 457

Read judgment

High Courts25 Mar 2004Allowed

Union of India (UOI) and Others Vs K. Murugesan

Karnataka High Court · (2005) 104 FLR 169 : (2004) 6 KarLJ 120 : (2004) 3 KCCR 288 SN

Army Act, 1950 — Section 20, 20 (3), 44Army Rules, 1954 — Rule 17Constitution of India, 1950 — Article 311

Read judgment

High Courts25 Mar 2004Dismissed

Shankaranarayana Construction Co. and Others Vs State of Karnataka and Another

Karnataka High Court · (2005) 193 CTR 107 : (2004) 270 ITR 356 : (2004) 3 KCCR 239 SN

Mysore Agricultural Income Tax Act, 1957 — Section 15, 19 A, 19 B, 19 C

Read judgment

High Courts25 Mar 2004

Oxford Teachers Training Institution and Others Vs National Council Teacher Education Southern Regional Committee

Karnataka High Court · (2004) ILR (Kar) 2342 : (2004) 4 KarLJ 574 : (2004) 3 KCCR 287 SN

National Council for Teachers Education Act, 1993 — Section 12, 14, 15, 3, 32

Read judgment

High Courts25 Mar 2004

N. Sriraman Vs Union of India (UOI) and Others

Karnataka High Court · (2004) 7 KarLJ 152 : (2004) 3 KCCR 314 SN

Administrative Tribunals Act, 1985 — Section 19Indian Administrative Service (Appointment and Selection) Regulations, 1997 — Regulation 3, 4, 5, 6, 7

Read judgment

High Courts25 Mar 2004Dismissed

Mysore Coffee Curing Works Ltd. Vs State of Karnataka and Another

Karnataka High Court · (2004) 3 KCCR 240 SN : (2008) 11 VST 206

Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1)

Read judgment

High Courts24 Mar 2004Dismissed

Sri Neelakantappa and Another Vs Deputy Commissioner and Others

Karnataka High Court · (2004) ILR (Kar) 2357 : (2004) 5 KarLJ 407 : (2004) 3 KCCR 1729

Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 43 G (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5

Read judgment

High Courts24 Mar 2004Dismissed

Dr. N.S. Srikanta Sastry Vs The Secretary, Department of Health and Family Welfare Services and Another

Karnataka High Court · (2004) 101 FLR 1154 : (2004) ILR (Kar) 1866 : (2004) 5 KarLJ 493 : (2004) 3 KCCR 220 SN : (2004) 3 LLJ 322

Read judgment

High Courts24 Mar 2004Dismissed

U.G. Srinivasa Rao Vs Vinaykumar and Others

Karnataka High Court · AIR 2004 Kar 450 : (2004) 3 CivCC 240 : (2004) ILR (Kar) 2928 : (2004) 4 KarLJ 550 : (2004) 3 KCCR 1637 : (2005) 1 RCR(Civil) 750

Civil Procedure Code, 1908 (CPC) — Section 96

Read judgment

High Courts23 Mar 2004Dismissed

Commissioner of Income Tax and Another Vs Bharat Earth Movers Ltd.

Karnataka High Court · (2004) 188 CTR 488 : (2004) 268 ITR 232

Income Tax Act, 1961 — Section 260 A, 80 HHC, 80 HHC (1), 80 HHC (3) (a)

Read judgment

High Courts23 Mar 2004

Comat Infoscribe Private Limited and Others Vs NIL

Karnataka High Court · (2005) 128 CompCas 152 : (2004) ILR (Kar) 2589 : (2004) 5 KarLJ 393 : (2004) 3 KCCR 286 SN

Companies Act, 1956 — Section 100, 391, 393, 394Company Court Rules, 1959 — Rule 85

Read judgment

High Courts23 Mar 2004

S. Faiyaz Vs Nisar Ahmed

Karnataka High Court · (2004) 4 KarLJ 317 : (2004) 3 KCCR 1544

Karnataka Rent Act, 1999 — Section 27 (2) (r)

Read judgment

High Courts23 Mar 2004

R. Venkatachalam Vs Miss A.B. Madapa (deceased) by L.Rs.

Karnataka High Court · (2005) 4 KCCR 2704

Succession Act, 1925 — Section 211 (1), 212, 213, 232, 238

Read judgment

High Courts22 Mar 2004Dismissed

K. Ramalingam and Co. Vs Assistant Commissioner of Commercial Taxes and Others

Karnataka High Court · (2004) 3 KCCR 305 SN : (2006) 146 STC 300

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4Karnataka Sales Tax Act, 1957 — Section 8

Read judgment

High Courts22 Mar 2004

Smt. K.S. Nagamma Vs Mrs. M.P. Manekshah

Karnataka High Court · (2004) ILR (Kar) 2309 : (2004) 4 KarLJ 408 : (2004) 3 KCCR 1561 : (2003) 1 KCCR 451

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4-A, 2 (11)Karnataka Rent Act, 1999 — Section 27, 5, 5 (1)

Read judgment

High Courts22 Mar 2004

State Vs Shallighattada Narayanappa and Others

Karnataka High Court · (2004) 4 KarLJ 259

Karnataka Land Reforms Rules, 1974 — Rule 17

Read judgment

High Courts19 Mar 2004

M.V. Chowdappa Vs Mohan Breweries and Distilleries Limited and Another

Karnataka High Court · (2005) 1 ACC 337 : (2005) ACJ 644 : (2004) 4 KarLJ 121 : (2004) 3 KCCR 1502

Motor Vehicles Act, 1988 — Section 173 (1)

Read judgment

High Courts19 Mar 2004Dismissed

H.M. Prakash alias Dali Vs State of Karnataka

Karnataka High Court · (2004) 3 KarLJ 584 : (2004) 3 RCR(Criminal) 879

Constitution of India, 1950 — Article 20 (3), 21Criminal Procedure Code, 1973 (CrPC) — Section 53, 54Penal Code, 1860 (IPC) — Section 313, 319, 417, 506

Read judgment

High Courts19 Mar 2004

Ashoka Motors Vs H. Ibrahim

Karnataka High Court · (2004) 2 CivCC 596 : (2004) 3 KarLJ 657 : (2004) 2 KCCR 1369

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

Read judgment

High Courts19 Mar 2004Dismissed

H.M. Prakash @ Dali Vs The State of Karnataka

Karnataka High Court · (2004) ILR (Kar) 2637 : (2004) 2 KCCR 180 SN

Constitution of India, 1950 — Article 20 (3), 21Criminal Procedure Code, 1973 (CrPC) — Section 53, 54Penal Code, 1860 (IPC) — Section 313, 417, 506

Read judgment