High Courts26 Feb 2004Dismissed
Oriental Insurance Co. Ltd. Vs Yashoda M and Others
Karnataka High Court · (2006) ACJ 628
Motor Vehicles Act, 1988 — Section 166, 173 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 28 of 35
High Courts26 Feb 2004Dismissed
K. Ravindranatha Shetty and Another Vs Smt. Maire Hengasu and Another
Karnataka High Court · (2004) ILR (Kar) 1615 : (2004) 5 KarLJ 569 : (2004) 2 KCCR 1254
Karnataka Land Reforms Act, 1961 — Section 133
High Courts25 Feb 2004Dismissed
Siddanagouda Vs State of Karnataka and Others
Karnataka High Court · (2004) 4 KarLJ 73 : (2004) 3 KCCR 1592
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts25 Feb 2004Dismissed
B.L. Srinivasa Gowda (HUF) and Another Vs The Asst. Commissioner of Agricultural Income Tax and Another
Karnataka High Court · (2004) ILR (Kar) 2608 : (2004) 270 ITR 332 : (2004) 3 KCCR 236 SN
Mysore Agricultural Income Tax Act, 1957 — Section 18 (3-A)
High Courts25 Feb 2004Dismissed
H.M. Sathyanarayana Setty Vs Chief Commissioner of Income Tax
Karnataka High Court · (2004) 189 CTR 223 : (2004) 269 ITR 375 : (2004) 3 KCCR 237 SN
Income Tax Act, 1961 — Section 132, 234 A, 234 B
High Courts25 Feb 2004Dismissed
Oriental Insurance Co. Ltd. Vs Basanagouda and Another
Karnataka High Court · (2005) 1 ACC 840 : (2004) ACJ 1652 : (2004) 3 CivCC 297 : (2005) 1 KarLJ 46 : (2004) 2 KCCR 1246 : (2004) 3 RCR(Civil) 846
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Motor Vehicles Act, 1988 — Section 149 (2), 166
High Courts25 Feb 2004Allowed
R. Babu Shankar Vs State of Karnataka
Karnataka High Court · (2004) CriLJ 3214 : (2004) ILR (Kar) 1736 : (2004) 4 KarLJ 51 : (2004) 2 KCCR 1251
Criminal Procedure Code, 1973 (CrPC) — Section 204 (1), 204 (1) (b), 482, 87 (a)K.M.M.C. Rules, 1969 — Rule 25 (1), 25 (2)Penal Code, 1860 (IPC) — Section 379
High Courts25 Feb 2004Dismissed
Muniswamappa (Deceased) by L.Rs Vs Muniswamy alias Gangappa (Deceased) by L.Rs and Others
Karnataka High Court · (2004) 4 KarLJ 47 : (2004) 3 KCCR 1686
Karnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 133
High Courts25 Feb 2004
The Intelligence Officer and Others Vs Arshad Saleem Khan and Others
Karnataka High Court · (2004) CriLJ 4496 : (2004) ILR (Kar) 3855 : (2004) 4 KCCR 2189
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 50, 53, 53 A, 66Penal Code, 1860 (IPC) — Section 174, 175
High Courts25 Feb 2004Dismissed
Smt. Sundra Bai and Others Vs Smt. Sonubai
Karnataka High Court · AIR 2004 Kar 336 : (2004) ILR (Kar) 1558 : (2004) 5 KarLJ 619 : (2004) 2 KCCR 1305 : (2004) 3 RCR(Civil) 734
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29Constitution of India, 1950 — Article 226, 227
High Courts23 Feb 2004
The Special Land Acquisition Officer Vs Fakirappa Mugubasappa and Others
Karnataka High Court · (2004) ILR (Kar) 2371 : (2004) 3 KCCR 2127
Land Acquisition Act, 1894 — Section 18 (1), 34, 4 (1)
High Courts23 Feb 2004Dismissed
Rishabchand Bhansali Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2004) 188 CTR 185 : (2004) 267 ITR 577 : (2004) 3 KCCR 250 SN
Income Tax Act, 1961 — Section 132, 142, 143 (2), 158 BB, 158 BC
High Courts23 Feb 2004Allowed
Anneppa and Others Vs Smt. Bandevva and Others
Karnataka High Court · (2004) ILR (Kar) 1939 : (2004) 5 KarLJ 576 : (2004) 3 KCCR 1583
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 27, Order 6 Rule 17
High Courts23 Feb 2004Allowed
Anneppa Channappa Shetkar and Another, etc. Vs Bandevva (deceased by L. Rs.) and Others
Karnataka High Court · AIR 2004 Kar 276
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17
High Courts23 Feb 2004
Ms. S. Pushpa and Others Vs Government of Karnataka and Others
Karnataka High Court · (2004) 4 KarLJ 594
Constitution of India, 1950 — Article 14, 21Industrial Disputes Act, 1947 — Section 25 F, 25 N, 9 AKarnataka Electricity Reforms Act, 1999 — Section 12, 15
High Courts21 Feb 2004
B. Shivanna Vs The Deputy Commissioner and Others
Karnataka High Court · (2004) ILR (Kar) 1712 : (2004) 4 KarLJ 77 : (2004) 3 KCCR 284 SN
Karnataka Panchayat Raj (Election of Adhyaksha and Upadhyaksha of Zilla Panchayat) Rules, 1994 — Rule 9 (2) (a)Karnataka Panchayat Raj Act, 1993 — Section 45 (2)
High Courts21 Feb 2004
Smt. Sanjeevamma and Others Vs G. Krishna and Others
Karnataka High Court · AIR 2004 Kar 338 : (2004) 3 CivCC 316 : (2004) ILR (Kar) 2338 : (2004) 5 KarLJ 112 : (2004) 3 KCCR 1683 : (2004) 4 RCR(Civil) 844
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 144
High Courts21 Feb 2004
K. Narasimha Murthy Vs The Manager, Oriental Insurance Company Limited and Another
Karnataka High Court · (2004) ACJ 1109 : (2004) ILR (Kar) 2471 : (2004) 3 KarLJ 288 : (2004) 3 KCCR 268 SN
Motor Vehicles Act, 1988 — Section 166, 173 (1)
High Courts21 Feb 2004Dismissed
MVR Gas Vs Commissioner of Commercial Taxes
Karnataka High Court · (2006) 144 STC 446
Income Tax Act, 1961 — Section 2 (47)Karnataka Sales Tax Act, 1957 — Section 4, 5, 8 A
High Courts20 Feb 2004
Easi Technologies Private Limited Vs S.K. Sannakalegowda
Karnataka High Court · AIR 2004 Kar 337 : (2004) 2 CivCC 572 : (2004) ILR (Kar) 3138 : (2004) 4 KarLJ 55 : (2004) 3 KCCR 1560
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 4