High Courts08 Jan 2004Dismissed
S. Jaganathan and Another Vs Assistant Commissioner of Income Tax and Another
Karnataka High Court · (2004) 266 ITR 305 : (2004) 1 KCCR 98 SN
Finance Act, 1988 — Section 87 (e), 88
COURT ARCHIVE
Karnataka High Court judgments, 2004
698 judgments · page 35 of 35
High Courts08 Jan 2004Allowed
Smt. Leelavathamma Vs Union of India (UOI)
Karnataka High Court · (2004) 2 ACC 382 : (2004) ACJ 1761 : AIR 2004 Kar 215 : (2004) ILR (Kar) 1172 : (2004) 2 KarLJ 545 : (2004) 2 KCCR 1153 : (2004) 2 RCR(Civil) 757
Railway Accidents and Untoward Incidents (Compensation) Amendment Rules, 1990 — Rule 3Railway Claims Tribunal Act, 1987 — Section 124 A
High Courts08 Jan 2004
Naganna Vs Shivanna
Karnataka High Court · AIR 2004 Kar 209 : (2004) ILR (Kar) 1074 : (2004) 2 KarLJ 591 : (2004) 2 KCCR 813
Registration Act, 1908 — Section 17
High Courts08 Jan 2004
Ganjam Nagappa and Son Trust Vs Director of Income Tax
Karnataka High Court · (2004) 135 TAXMAN 321
Income Tax Act, 1961 — Section 12 A, 80 G, 80 G (5)
High Courts07 Jan 2004
Devindrappa and Another Vs State of Karnataka
Karnataka High Court · (2004) CriLJ 1506 : (2004) ILR (Kar) 909 : (2004) 2 KarLJ 291 : (2004) 2 KCCR 1048 : (2004) 2 RCR(Criminal) 552
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2), 309, 309 (2), 439Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
High Courts07 Jan 2004Dismissed
Mangilal S. Jain Vs Commissioner of Income Tax and Another
Karnataka High Court · (2004) 187 CTR 315 : (2004) 267 ITR 693 : (2004) 2 KCCR 130 SN
Kar Vivad Samadhan Scheme, 1998 — Rule 90 (2)
High Courts07 Jan 2004
In Re: Chembra Orchard Produce Ltd.
Karnataka High Court · (2004) 120 CompCas 1 : (2004) 2 CompLJ 551 : (2004) 4 KarLJ 83 : (2004) 2 KCCR 149 SN
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 391, 394, 394 A
High Courts06 Jan 2004Allowed
Syed Enayathulla Vs State of Karnataka and Others
Karnataka High Court · AIR 2004 Kar 295 : (2004) 4 KarLJ 585 : (2004) 2 KCCR 887
Karnataka Lokayukta Act, 1984 — Section 12 (3), 13Waqf Act, 1995 — Section 64, 64 (3)
High Courts06 Jan 2004Dismissed
State Vs B. Govindaraju
Karnataka High Court · (2004) 3 KarLJ 22 : (2004) 3 KCCR 279 SN
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts06 Jan 2004Allowed
Ajith Singh and Others Vs General Manager, Mysore Telecom District and Another
Karnataka High Court · AIR 2004 Kar 203 : (2004) ILR (Kar) 1043 : (2004) 4 KarLJ 70 : (2004) 2 KCCR 891 : (2005) 2 RCR(Civil) 310
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 443
High Courts06 Jan 2004
Vittal Poojary Vs S.J. Yatish and Another
Karnataka High Court · (2005) 2 ACC 858 : (2004) ACJ 1700 : (2004) ILR (Kar) 2777 : (2004) 2 KCCR 1147
Motor Vehicles Act, 1988 — Section 166
High Courts05 Jan 2004Dismissed
Southern Gas Ltd. Vs State of Karnataka
Karnataka High Court · (2004) 2 KCCR 809 : (2004) 137 STC 68
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1)
High Courts05 Jan 2004Allowed
Seva Sahakari Bank Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 698 : (2004) 5 KarLJ 141 : (2006) 1 KCCR 77
Karnataka Co-operative Societies Act, 1959 — Section 29 (1)
High Courts05 Jan 2004
State Vs Manikya
Karnataka High Court · (2004) CriLJ 1966 : (2004) 3 KarLJ 161 : (2004) 2 KCCR 873
Penal Code, 1860 (IPC) — Section 323, 326, 355, 506
High Courts05 Jan 2004
R. Umaprasad Vs Deputy Commissioner for Detection of Under valuation of Stamps and Others
Karnataka High Court · AIR 2004 Kar 287 : (2004) 2 KarLJ 216 : (2004) 2 KCCR 883
Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 4, 5, 7Karnataka Stamp Act, 1957 — Section 45 A (1), 45 A (2)
High Courts05 Jan 2004Dismissed
EHG Elektroholding GMBH and Others Vs NGEF Limited and Others
Karnataka High Court · (2005) 1 BC 407 : (2004) 122 CompCas 447 : (2004) 4 CompLJ 556 : (2004) ILR (Kar) 1155 : (2004) 2 KCCR 1139
Companies Act, 1956 — Section 441Company Court Rules, 1959 — Rule 6, 7Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20 (1), 20 (2), 20 (4)
High Courts05 Jan 2004Dismissed
Yenepoya Minerals and Granites Limited and Another Vs Maharashtra Apex Corporation Limited
Karnataka High Court · (2004) 2 ARBLR 18 : (2004) ILR (Kar) 1008 : (2004) 2 KarLJ 198 : (2004) 2 KCCR 805
Arbitration and Conciliation Act, 1996 — Section 17, 5, 9
High Courts05 Jan 2004Dismissed
Byrappa Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 1950 : (2004) 2 KarLJ 515 : (2004) 2 KCCR 877
Land Acquisition Act, 1894 — Section 11, 11 A, 16 (2), 4 (1), 6 (1)