High Courts20 Feb 2004
Shreeshyla Co-operative Industrial Estate Ltd. Vs Sreeshyla Gears and Pinions Ltd.
Karnataka High Court · (2004) 7 KarLJ 60 : (2004) 3 KCCR 283 SN : (2004) 52 SCL 524
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 29 of 35
High Courts20 Feb 2004Dismissed
Chief Commissioner of Income Tax and Another Vs Smt. Shantavva
Karnataka High Court · (2004) 188 CTR 162 : (2004) 267 ITR 67 : (2004) 3 KCCR 1605
Income Tax Act, 1961 — Section 260 A, 45 (5) (b)
High Courts19 Feb 2004Allowed
Raju Narayanappa Othare and Another Vs The Registrar (General) High Court of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1454 : (2004) 4 KarLJ 28 : (2004) 3 KCCR 1540
Civil Procedure Code, 1908 (CPC) — Section 24Waqf Act, 1954 — Section 4, 5, 6, 6 (1)Wakf Act, 1955 — Section 7 (5)
High Courts19 Feb 2004
B.H. Amar Venkatesh and Others Vs Senior Superintendent of Post Officers and Others
Karnataka High Court · (2004) ILR (Kar) 1600 : (2004) 5 KarLJ 563 : (2004) 3 KCCR 1569
House Rent Allowance and CCC Rules — Rule 5 (c)
High Courts19 Feb 2004
Andhra Pradesh State Road Trans. Corpn. Vs Giriraj N. Kinagi
Karnataka High Court · (2005) 1 ACC 544 : (2004) ACJ 1540 : (2004) 7 KarLJ 49 : (2004) 2 KCCR 136 SN
Motor Vehicles Act, 1988 — Section 166, 173 (1)
High Courts17 Feb 2004Dismissed
Kanoria Industries Limited Vs State of Karnataka and Others
Karnataka High Court · (2008) 11 VST 309
Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Rules, 1979 — Rule 9A, 9EKarnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 15, 3 (o)
High Courts17 Feb 2004Dismissed
Kanoria Industries Ltd. Vs The State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 340
Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (O)Karnataka Tax on Entry of Goods Rules, 1979 — Rule 9A, 9ESick Industrial Companies (Special Provisions) Act, 1985 — Section 22 (1)
High Courts17 Feb 2004Allowed
B. Sankappa Rai and Others Vs K. Ekananda
Karnataka High Court · (2004) ILR (Kar) 2619 : (2004) 7 KarLJ 46 : (2004) 3 KCCR 1680
Criminal Procedure Code, 1973 (CrPC) — Section 200, 210, 210 (1), 397Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 324
High Courts17 Feb 2004Dismissed
Motor and General Finance Ltd. Vs Deputy Commissioner of Transport and Others
Karnataka High Court · AIR 2004 Kar 268 : (2004) 5 KarLJ 584 : (2004) 3 KCCR 235 SN
Karnataka Motor Vehicle Taxation Act, 1957 — Section 3, 9Motor Vehicles Act, 1988 — Section 38
High Courts17 Feb 2004Allowed
Y. Rajendra Deputy Commissioner of Income Tax Vs Khoday Eshwarsa and Sons and Others
Karnataka High Court · (2005) 195 CTR 57 : (2005) 272 ITR 448
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12Criminal Procedure Code, 1973 (CrPC) — Section 254 (2)Income Tax Act, 1961 — Section 158 BC, 276 CC
High Courts17 Feb 2004Allowed
Y. Rajendra, Deputy Commissioner of Income Tax Vs Khoday Eshwarsa and Sons and Others
Karnataka High Court · (2004) 3 KCCR 2105
Criminal Procedure Code, 1973 (CrPC) — Section 245 (2), 379Income Tax Act, 1961 — Section 158 BC, 276 CCC
High Courts17 Feb 2004Allowed
Rama Balawant Hegde Vs The Food Inspector
Karnataka High Court · (2004) CriLJ 3605 : (2004) ILR (Kar) 3106 : (2004) 5 KarLJ 138 : (2004) 3 KCCR 1821 : (2004) 4 RCR(Civil) 556 : (2004) 4 RCR(Criminal) 556
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 20, 22
High Courts17 Feb 2004Dismissed
Suresh Vs Mahadevappa Shivappa Danannavar and Another
Karnataka High Court · (2004) CriLJ 3580 : (2004) 3 KCCR 249 SN
Criminal Procedure Code, 1973 (CrPC) — Section 415Penal Code, 1860 (IPC) — Section 196, 209, 386, 403, 406
High Courts16 Feb 2004
Amit Vikram Raina and Another Vs Dr. B.R. Ambedkar Medical College and Others
Karnataka High Court · (2004) 6 KarLJ 590
High Courts16 Feb 2004
Javeed Asgar Vs Assistant Commissioner of Agricultural Income Tax
Karnataka High Court · (2004) 270 ITR 104 : (2004) 3 KCCR 219 SN
Mysore Agricultural Income Tax Act, 1957 — Section 32 (3), 42, 42 (1)
High Courts16 Feb 2004Allowed
The Assistant Executive Engineer Vs Ashok Shivappa Kapali
Karnataka High Court · (2004) ILR (Kar) 4091 : (2004) 7 KarLJ 36 : (2004) 3 KCCR 1493
Industrial Disputes Act, 1947 — Section 10, 25 F
High Courts16 Feb 2004Dismissed
K. Tauseef Ali Vs Assistant Commissioner of Agricultural Income Tax
Karnataka High Court · (2004) 191 CTR 450 : (2004) 269 ITR 208 : (2004) 2 KCCR 171 SN
Mysore Agricultural Income Tax Act, 1957 — Section 42, 66
High Courts13 Feb 2004Allowed
G. Nanjegowda Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 1538 : (2004) 7 KarLJ 32 : (2004) 3 KCCR 349 SN : (2004) 3 RCR(Criminal) 106
Criminal Procedure Code, 1973 (CrPC) — Section 240, 397, 401Penal Code, 1860 (IPC) — Section 326
High Courts13 Feb 2004
National Insurance Co. Ltd. and Others Vs Siddu C.M. and Others
Karnataka High Court · (2005) ACJ 635 : (2004) ILR (Kar) 2014 : (2004) 5 KarLJ 479 : (2004) 3 KCCR 1671
Motor Vehicles Act, 1988 — Section 149 (2), 3
High Courts13 Feb 2004Allowed
Kanyakumari Vidya Samsthe Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1381 : (2004) 3 KCCR 346 SN
Constitution of India, 1950 — Article 226