High Courts19 Aug 2004
K. Srinivasa Vs Karnataka Electricity Board and Others
Karnataka High Court · (2004) ILR (Kar) 4524 : (2004) 7 KarLJ 433
Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,471 of 2,393
High Courts19 Aug 2004
Karnataka State Financial Corporation Vs Span Projects Pvt. Ltd. and Another
Karnataka High Court · (2004) ILR (Kar) 4366 : (2004) 4 KCCR 456 SN : (2005) 57 SCL 351
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 5, Order 39 Rule 10Companies Act, 1956 — Section 446 (1), 537 (1)
High Courts19 Aug 2004
Ankit Enterprises, Bangalore and Others Vs The Commercial Tax Officer, T.R.C.P. (In), Arasinkunte, Nelamangala Taluq, Bangalore and Others
Karnataka High Court · (2004) 57 KarLJ 215
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13A
High Courts18 Aug 2004Allowed
Nooli Channayya Smaraka Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4133 : (2004) 6 KarLJ 132 : (2004) 4 KCCR 2609
Karnataka Education Act, 1983 — Section 39
High Courts18 Aug 2004Dismissed
Impact College of Education and Applied Sciences Vs National Council for Teacher Education
Karnataka High Court · (2004) 6 KarLJ 632 : (2004) 4 KCCR 495 SN
National Council for Teacher Education Regulations, 2002 — Regulation 2, 7
High Courts18 Aug 2004
Enercon (India) Ltd. Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 4020 : (2004) 4 KCCR 452 SN
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 B, 8
High Courts17 Aug 2004Dismissed
Haldiram Bhujiawala Ltd. and Another Vs Haldiram Foods International and Another
Karnataka High Court · (2004) 29 PTC 450
Copyright Act, 1957 — Section 28 (3), 63Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 420
High Courts17 Aug 2004
Karnataka Lorry Malikara Okkuta (R) and Others Vs The State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4206 : (2004) 6 KarLJ 1 : (2004) 4 KCCR 455 SN
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 20Environment (Protection) Act, 1986 — Section 5Motor Vehicles Act, 1988 — Section 59
High Courts17 Aug 2004
Ansys Software Pvt. Ltd.
Karnataka High Court · (2004) 122 CompCas 526 : (2004) 4 KCCR 448 SN
Companies Act, 1956 — Section 391, 391 (1)
High Courts13 Aug 2004Dismissed
Dr. B.R. Ambedkar Medical College and Another Vs Union of India (UOI) and Others
Karnataka High Court · (2005) ILR (Kar) 783 : (2005) 1 KarLJ 576 : (2005) 3 KCCR 183 SN
Establishment of Medical Colleges Regulations, 1999 — Regulation 8Indian Medical Council Act, 1956 — Section 10 A, 10 A (1), 11, 19
High Courts13 Aug 2004Allowed
Sagar Enterprises Vs The Registrar, City Civil Court
Karnataka High Court · AIR 2004 Kar 492 : (2004) ILR (Kar) 4376 : (2004) 4 KCCR 459 SN
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Constitution of India, 1950 — Article 226, 227Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts13 Aug 2004Allowed
Kempamma and Others Vs Muniswamy M.
Karnataka High Court · (2005) 3 KCCR 2114
Hindu Women Rights Act, 1933 — Section 8, 8 (1) (b)
High Courts12 Aug 2004Dismissed
Smt. Shakuntala Vs The Assistant Commissioner and Another
Karnataka High Court · (2005) ILR (Kar) 123 : (2005) 1 KCCR 44 SN
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49, 52, 52 (2)
High Courts12 Aug 2004Allowed
State of Karnataka and Another Vs H. Dasappa and Sons (P) Ltd.
Karnataka High Court · (2004) ILR (Kar) 4486 : (2004) 4 KCCR 407 SN : (2008) 11 VST 286
Karnataka Sales Tax Act, 1957 — Section 12 B (3), 23 (1)
High Courts12 Aug 2004Dismissed
B.V. Subba Reddy Vs Deputy Commissioner of Commercial Taxes (Assessments) and Another
Karnataka High Court · (2008) 11 VST 715
Constitution of India, 1950 — Article 366 (29A)Karnataka Sales Tax Act, 1957 — Section 5 (1), 5 (3C), 5 (4), 5 B
High Courts12 Aug 2004Dismissed
Vinayak Vs Suhas Padmakar Asukar
Karnataka High Court · (2005) CriLJ 218 : (2004) 4 KCCR 2840
Criminal Procedure Code, 1973 (CrPC) — Section 190Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts12 Aug 2004Dismissed
Smt. Sharfunnissa Vs The Deputy Commissioner and Another
Karnataka High Court · (2004) ILR (Kar) 5062 : (2005) 1 KCCR 64
Karnataka Land Reforms Act, 1961 — Section 45, 60, 61, 62Karnataka Land Revenue Act, 1964 — Section 95
High Courts11 Aug 2004Allowed
Fakirasab Vs Syedusab and Others
Karnataka High Court · (2004) ILR (Kar) 4076 : (2004) 6 KarLJ 50 : (2004) 4 KCCR 477 SN
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Aug 2004
H. Chandrappa and Others Vs Town Municipal Council
Karnataka High Court · (2005) ILR (Kar) 368 : (2005) 3 KCCR 165 SN
High Courts11 Aug 2004Allowed
Saifulla M Vs Karnataka Power Transmission Corporation Limited and Another
Karnataka High Court · (2004) ILR (Kar) 4116 : (2004) 6 KarLJ 110
Constitution of India, 1950 — Article 226, 227Karnataka Reservation of Appointments of Posts (in the Civil Services of the State) Rural Candidates Act, 2000 — Section 2 (2), 3