High Courts10 Nov 2004Dismissed
State of Karnataka and Others Vs ECE Industries Limited
Karnataka High Court · (2006) 144 STC 605
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 A, 12 A (1A), 17 (6), 2 (t)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,465 of 2,393
High Courts09 Nov 2004Allowed
Gavadu and Others Vs Suresh Kallappa Makavi and Others
Karnataka High Court · (2005) 1 KarLJ 381 : (2004) 4 KCCR 512 SN
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), 54
High Courts09 Nov 2004
K.R. Sathyanarayana Shetty Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 1 KarLJ 398 : (2004) 4 KCCR 2939
Mysore Land Revenue Code, 1888 — Section 43 (1), 43 (5)
High Courts08 Nov 2004Allowed
New India Assurance Co. Ltd. Vs Smt. Shanta Lakshmi and Others
Karnataka High Court · (2005) 4 ACC 598 : (2005) 2 ACC 875 : (2005) ILR (Kar) 1105 : (2005) 1 KCCR 567
Motor Vehicles Act, 1988 — Section 166
High Courts08 Nov 2004Allowed
Sadananda Bhandarkar Vs Shantharam Achuth Bhandarkar and Another
Karnataka High Court · (2005) 1 KCCR 463
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
High Courts08 Nov 2004Dismissed
Saidusab Hasansab, Bagawan @ Mulwad (deceased) by L.Rs. Vs Sri. Mallikarjuna Sangappa Sakoji
Karnataka High Court · (2005) 1 KCCR 440
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Nov 2004Allowed
C.S. Ravishankar Vs Smt. Shobha Rani
Karnataka High Court · AIR 2005 Kar 123 : (2005) ILR (Kar) 391 : (2005) 1 KarLJ 281 : (2004) 4 KCCR 2935 : (2005) 2 RCR(Civil) 311
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 8, Order 5 Rule 1, Order 8 Rule 1
High Courts05 Nov 2004
The Karnataka Rajya Souhardha Sahakari Samyukta Sahakari Niyamitha Vs The Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 5106 : (2005) 1 KarLJ 240 : (2004) 4 KCCR 510 SN
Karnataka Souhardha Sahakari Act, 1997 — Section 26, 26 (2), 53
High Courts05 Nov 2004Dismissed
Pali Chemical Industries Vs The Additional Commissioner of Commercial Taxes, Zone-I and Another
Karnataka High Court · (2005) ILR (Kar) 514 : (2008) 11 VST 926
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A (1), 6 B, 8 A
High Courts05 Nov 2004Dismissed
N. Rangappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 128 : (2004) 4 KCCR 511 SN
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 65, 72
High Courts04 Nov 2004
Appasaheb Vaman Shinge Vs The Deputy Commissioner and Another
Karnataka High Court · (2005) 2 ACC 506 : AIR 2005 Kar 75 : (2004) ILR (Kar) 5124 : (2005) 1 KarLJ 285 : (2004) 4 KCCR 509 SN
Motor Vehicles Act, 1988 — Section 52, 52 (1)
High Courts04 Nov 2004
State of Karnataka Vs Smt. Akkamahadevi
Karnataka High Court · (2005) CriLJ 703 : (2005) ILR (Kar) 43 : (2005) 3 KarLJ 359 : (2004) 4 KCCR 2925
Penal Code, 1860 (IPC) — Section 302, 380
High Courts04 Nov 2004Dismissed
Ramesh Chandra Lahoti and Others Vs The State of Karnataka and Others
Karnataka High Court · (2004) 4 KCCR 2652
Constitution of India, 1950 — Article 14, 19, 21, 300AKarnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 126 A, 3, 4, 5, 65 (2)
High Courts03 Nov 2004Dismissed
Nirmal Louis Vs State of Karnataka
Karnataka High Court · (2005) 1 DMC 525 : (2005) 1 KarLJ 213 : (2004) 4 KCCR 2918
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts03 Nov 2004Dismissed
Smt. Suneetha Nayak and Another Vs B.G. Harshadevara Math and Others
Karnataka High Court · (2005) ACJ 756 : (2004) ILR (Kar) 5289 : (2004) 6 KarLJ 651 : (2005) 1 KCCR 74
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Karnataka Motor Vehicles Rules, 1989 — Rule 253, 254
High Courts03 Nov 2004Dismissed
S. Thipperudrappa Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 KarLJ 563 : (2004) 4 KCCR 508 SN
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4Mysore Land Revenue Code, 1888 — Section 43 J
High Courts02 Nov 2004Allowed
Sri. Srinivas V. Kini Vs The Deputy Conservator of Forests and Another
Karnataka High Court · (2006) 3 KCCR 1335
High Courts02 Nov 2004Allowed
T.D. Yogitha Vs University of Agricultural Sciences
Karnataka High Court · (2005) 1 KarLJ 1000 : (2005) 1 KCCR 16 SN
University of Agricultural Science Regulations — Regulation 3.4University of Agricultural Sciences Act, 1963 — Section 41, 5, 5 (2)
High Courts02 Nov 2004
Irapawwa @ Irawwa and Others Vs Channabasawwa and Others
Karnataka High Court · AIR 2005 Kar 84 : (2005) ILR (Kar) 1900 : (2005) 1 KarLJ 95 : (2005) 1 KCCR 219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)
High Courts29 Oct 2004Allowed
B.D. Manjunath and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 927 : (2005) 3 KarLJ 483 : (2004) 4 KCCR 507 SN
Co-operative Societies Act, 1957 — Section 121, 39 A