High Courts07 Jun 2004
Kumari Shubha Vs The State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 3304 : (2004) 4 KCCR 470 SN
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120 B, 201, 302
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,479 of 2,393
High Courts04 Jun 2004
Shrimanti and Others Vs Krishna Deva Madiwal and Others
Karnataka High Court · (2005) ACJ 350
Motor Vehicles Act, 1988 — Section 118, 149, 173 (1), 96 (2)Rules of the Road Regulations, 1989 — Regulation 13, 23, 24
High Courts04 Jun 2004
Smt. H.M. Namratha Vs Smt. Jayanthi Prakash
Karnataka High Court · (2004) ILR (Kar) 3587 : (2004) 4 KCCR 411 SN
Negotiable Instruments Act, 1881 (NI) — Section 138, 142 B
High Courts03 Jun 2004
Lokesh Shivakumar and Thomas alias Rachaiah Vs State
Karnataka High Court · (2004) 06 KAR CK 0071
High Courts03 Jun 2004Allowed
V. Mahadeva Vs The Managing Director, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2004) ILR (Kar) 3852 : (2004) 4 KarLJ 438 : (2004) 3 KCCR 1790
Constitution of India, 1950 — Article 12
High Courts03 Jun 2004
Steel Authority of India and Others Vs VISL Employees Association and Others
Karnataka High Court · (2004) ILR (Kar) 3005 : (2004) 4 KarLJ 531 : (2004) 3 KCCR 2071
Constitution of India, 1950 — Article 14, 16, 226, 32, 39 (d)
High Courts03 Jun 2004
State of Karnataka Vs Trim Export (Private) Limited, Bangalore
Karnataka High Court · (2005) 58 KarLJ 33
Constitution of India, 1950 — Article 141Karnataka Sales Tax Act, 1957 — Section 5B
High Courts03 Jun 2004
State of Karnataka Vs Thippeswamy Oil Extractions Private Limited, Gubbi, Tumkur District
Karnataka High Court · (2005) 58 KarLJ 9
Karnataka Sales Tax Act, 1957 — Section 23
High Courts03 Jun 2004
Rajiv Bhandary Vs The Regional Transport Officer and Another
Karnataka High Court · (2005) 1 ACC 132 : AIR 2004 Kar 382 : (2004) ILR (Kar) 3102 : (2004) 5 KarLJ 412 : (2004) 3 KCCR 301 SN
Karnataka Motor Vehicle Taxation Act, 1957 — Section 3
High Courts03 Jun 2004
State of Karnataka and Another Vs Sangam Solvent Textiles Ltd.
Karnataka High Court · (2004) ILR (Kar) 3246 : (2004) 3 KCCR 312 SN : (2004) 137 STC 231
Karnataka Sales Tax Act, 1957 — Section 23
High Courts03 Jun 2004
Mangalore Ganesh Beedi Works and Others Vs Workmen and Allied Beedi Factories Workers Association
Karnataka High Court · (2004) 5 KarLJ 443 : (2004) 3 KCCR 2089 : (2004) 3 LLJ 228
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (d), 12, 13, 18 (1), 3
High Courts03 Jun 2004Dismissed
Benny Paul and Others Vs The Manager (Personnel), Central, Bharat Electronics Limited and Others
Karnataka High Court · (2004) 5 KarLJ 461 : (2004) 3 KCCR 311 SN
High Courts02 Jun 2004Dismissed
Khandelwal Brothers Co. Ltd. Vs G.S. Nisar Ahmed
Karnataka High Court · (2004) ILR (Kar) 2864 : (2004) 5 KarLJ 120 : (2004) 3 KCCR 297 SN
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 106, 111
High Courts02 Jun 2004Allowed
B.H. Vasudeva Pai and Sons Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 2818 : (2004) 3 KCCR 272 SN : (2006) 146 STC 232
Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts02 Jun 2004
Bhoruka Power Corporation Limited, Bangalore and Another Vs The Karnataka Power Transmission Corporation Limited, Bangalore
Karnataka High Court · (2004) 6 KarLJ 452
Karnataka Electricity Reform Act, 1999 — Section 27
High Courts02 Jun 2004Dismissed
Dr. (Mrs.) Rahimunnisa Vs Bangalore University and Another
Karnataka High Court · (2004) ILR (Kar) 3151 : (2004) 4 KCCR 472 SN
Karnataka State Universities Act, 1976 — Section 49 (6)
High Courts01 Jun 2004
Govinda Naik Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 3400 : (2004) 3 KCCR 1513
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts01 Jun 2004
State of Karnataka and Another Vs Vasavadutta Cements
Karnataka High Court · (2004) ILR (Kar) 3036 : (2004) 3 KCCR 313 SN : (2005) 139 STC 28
Constitution of India, 1950 — Article 141Karnataka Sales Tax Act, 1957 — Section 21
High Courts01 Jun 2004Allowed
Shivappa Mallappa Jigalur and Others Vs The LAO and Asst. Commissioner and Another
Karnataka High Court · (2004) ILR (Kar) 2784 : (2004) 5 KarLJ 239 : (2004) 3 KCCR 2005
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Land Acquisition Act, 1894 — Section 28, 34
High Courts01 Jun 2004Allowed
Canara Bank Vs Chandrakant A. Puranik
Karnataka High Court · (2004) 4 KarLJ 384 : (2004) 3 KCCR 259 SN : (2004) 3 LLJ 636
Penal Code, 1860 (IPC) — Section 120 (b), 420Prevention of Corruption Act, 1947 — Section 5 (1) (b), 5 (2)