High Courts28 Jul 2004Dismissed
Dr. Vanitha K. Bhat and Another Vs SMS Software Pvt. Ltd.
Karnataka High Court · (2005) 124 CompCas 155 : (2004) 4 KCCR 2343 : (2005) 59 SCL 602
Companies Act, 1956 — Section 433, 433 (e), 434
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,474 of 2,393
High Courts28 Jul 2004Allowed
Chamundi Roller Flour Mills Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4544 : (2004) 5 KarLJ 388 : (2004) 4 KCCR 2450
Essential Commodities Act, 1955 — Section 6 AKarnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 18
High Courts28 Jul 2004
Bangalore Printing and Publishing Co. Ltd. Vs Soukar T. Premanath
Karnataka High Court · (2004) ILR (Kar) 3729 : (2004) 4 KCCR 482 SN
High Courts27 Jul 2004
New India Assurance Co. Ltd. Vs Smt. Basavva and Another
Karnataka High Court · (2005) ACJ 724 : AIR 2004 Kar 455 : (2004) ILR (Kar) 3887
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 1A, Order 8 Rule 6, Order 8 Rule 8Karnataka Motor Vehicles Rules, 1989 — Rule 253, 254
High Courts27 Jul 2004
Indian Medical Association, Karnataka State Branch (IMA) and Others Vs The Commissioner, Bangalore Mahanagar Palike and Others
Karnataka High Court · (2004) 5 KarLJ 135 : (2004) 4 KCCR 2341
Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 353, 353 (2)
High Courts27 Jul 2004Dismissed
Santosh alias Santoshayya Shantayya Hiremath Vs Hubli-Dharwad Municipal Corporation and Another
Karnataka High Court · (2004) 4 KCCR 2448
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 3, 3 (2) (i) (a)
High Courts27 Jul 2004
New India Assurance Co. Limited Vs Smt. Basavva and Another
Karnataka High Court · (2004) 4 KCCR 2347
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 144, 145, 147151, 152Karnataka Motor Vehicles Rules, 1989 — Rule 253, 254
High Courts26 Jul 2004Dismissed
Shekargouda Mallanagouda Desai Vs The Deputy Commissioner and Another
Karnataka High Court · (2004) 6 KarLJ 608 : (2004) 4 KCCR 2440
High Courts26 Jul 2004Dismissed
K.M. Maregowda Vs Seven Hills Ex-Import Corporation
Karnataka High Court · (2005) 1 ALD(Cri) 13 : (2004) CriLJ 4119
Criminal Procedure Code, 1973 (CrPC) — Section 200, 461, 462, 465Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 12, 5
High Courts26 Jul 2004Dismissed
Shri. K.M. Maregowda Vs Seven Hills Ex-Import Corporation
Karnataka High Court · (2004) 4 KCCR 2596
Criminal Procedure Code, 1973 (CrPC) — Section 461, 462, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 12, 5
High Courts26 Jul 2004Dismissed
Percy Fernandes Vs Smt. Anita Patrao
Karnataka High Court · (2005) 1 ALD(Cri) 17 : (2004) ILR (Kar) 4381 : (2004) 4 KCCR 2216
Criminal Procedure Code, 1973 (CrPC) — Section 200, 461, 462, 465, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts26 Jul 2004Allowed
State of Karnataka and Others Vs Hindustan Copper Ltd. and Another
Karnataka High Court · (2004) ILR (Kar) 4866 : (2004) 3 KCCR 300 SN : (2008) 11 VST 64
Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 A, 3 A (2), 3 B
High Courts26 Jul 2004Dismissed
M.M.J. Harshavardhan and Another Vs State of Karnataka and Others
Karnataka High Court · (2004) 6 KarLJ 560
Karnataka Municipalities Act, 1964 — Section 42 (2A)
High Courts26 Jul 2004Dismissed
Aravinda Parimala Works and Others Vs The Enforcement Officer (PF), Mysore Division
Karnataka High Court · (2005) CriLJ 214 : (2004) 4 KCCR 2210 : (2005) 1 LLJ 333
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Jul 2004
B.T.L. Education Trust Vs State of Karnataka and Others
Karnataka High Court · (2004) ILR (Kar) 4036 : (2004) 6 KarLJ 23 : (2004) 4 KCCR 2443
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 3 (2)
High Courts23 Jul 2004Dismissed
A.M. Khaithan Vs M. Sheshappa and Others
Karnataka High Court · AIR 2005 Kar 23 : (2004) ILR (Kar) 4141 : (2004) 6 KarLJ 130 : (2004) 4 KCCR 2339
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151
High Courts23 Jul 2004Dismissed
Raja alias Dosaval Vs State
Karnataka High Court · (2005) ILR (Kar) 339 : (2005) 1 KarLJ 449
Penal Code, 1860 (IPC) — Section 366, 376
High Courts23 Jul 2004Dismissed
Raja @ Dosaval Vs The State of Karnataka
Karnataka High Court · (2005) 1 KCCR 157
Criminal Procedure Code, 1898 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366, 375, 376
High Courts23 Jul 2004
Sidhartha Vs Commissioner of Commercial Taxes, Bangalore and Others
Karnataka High Court · (2004) 57 KarLJ 219
Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 3
High Courts23 Jul 2004Dismissed
Kariya Bommagouda Vs The Assistant Commissioner and Others
Karnataka High Court · (2004) 6 KarLJ 307 : (2004) 4 KCCR 2435
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3Karnataka Panchayat Raj Act, 1993 — Section 49