High Courts27 Mar 2004
Sri. Jaya Andrews Vs Yusuf (deceased) by L.Rs.
Karnataka High Court · (2004) 4 KCCR 2202
Karnataka Rent Act, 1999 — Section 27 (2) (r), 40, 5, 5 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,484 of 2,393
High Courts26 Mar 2004Allowed
V.B. Ramakrishna (deceased) by L.R. and Others Vs Bangaramma and Others
Karnataka High Court · (2005) 1 KCCR 302
Hindu Succession Act, 1956 — Section 15Transfer of Property Act, 1882 — Section 52
High Courts26 Mar 2004Allowed
B.M. Arif Vs Boston Tea (India) Ltd.
Karnataka High Court · (2005) 2 BC 33 : (2004) 3 CivCC 628 : (2005) CriLJ 375 : (2004) ILR (Kar) 2382 : (2004) 5 KarLJ 439 : (2004) 3 KCCR 1455 : (2005) 1 RCR(Criminal) 253
Criminal Procedure Code, 1973 (CrPC) — Section 254, 254 (2), 313, 315 (1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Mar 2004
H. Aziz Khan and Others Vs Smt. Muniyamma and Others
Karnataka High Court · (2004) ILR (Kar) 2571 : (2004) 3 KCCR 269 SN
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 42
High Courts26 Mar 2004Dismissed
Thamanna Shivalingappa Teli Vs State of Karnataka and Another
Karnataka High Court · (2004) 4 KarLJ 451 : (2004) 3 KCCR 1733 : (2005) 1 RCR(Criminal) 423
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 380, 457
High Courts25 Mar 2004Allowed
Union of India (UOI) and Others Vs K. Murugesan
Karnataka High Court · (2005) 104 FLR 169 : (2004) 6 KarLJ 120 : (2004) 3 KCCR 288 SN
Army Act, 1950 — Section 20, 20 (3), 44Army Rules, 1954 — Rule 17Constitution of India, 1950 — Article 311
High Courts25 Mar 2004Dismissed
Shankaranarayana Construction Co. and Others Vs State of Karnataka and Another
Karnataka High Court · (2005) 193 CTR 107 : (2004) 270 ITR 356 : (2004) 3 KCCR 239 SN
Mysore Agricultural Income Tax Act, 1957 — Section 15, 19 A, 19 B, 19 C
High Courts25 Mar 2004
Oxford Teachers Training Institution and Others Vs National Council Teacher Education Southern Regional Committee
Karnataka High Court · (2004) ILR (Kar) 2342 : (2004) 4 KarLJ 574 : (2004) 3 KCCR 287 SN
National Council for Teachers Education Act, 1993 — Section 12, 14, 15, 3, 32
High Courts25 Mar 2004
N. Sriraman Vs Union of India (UOI) and Others
Karnataka High Court · (2004) 7 KarLJ 152 : (2004) 3 KCCR 314 SN
Administrative Tribunals Act, 1985 — Section 19Indian Administrative Service (Appointment and Selection) Regulations, 1997 — Regulation 3, 4, 5, 6, 7
High Courts25 Mar 2004Dismissed
Mysore Coffee Curing Works Ltd. Vs State of Karnataka and Another
Karnataka High Court · (2004) 3 KCCR 240 SN : (2008) 11 VST 206
Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1)
High Courts24 Mar 2004Dismissed
Sri Neelakantappa and Another Vs Deputy Commissioner and Others
Karnataka High Court · (2004) ILR (Kar) 2357 : (2004) 5 KarLJ 407 : (2004) 3 KCCR 1729
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 43 G (4)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts24 Mar 2004Dismissed
Dr. N.S. Srikanta Sastry Vs The Secretary, Department of Health and Family Welfare Services and Another
Karnataka High Court · (2004) 101 FLR 1154 : (2004) ILR (Kar) 1866 : (2004) 5 KarLJ 493 : (2004) 3 KCCR 220 SN : (2004) 3 LLJ 322
High Courts24 Mar 2004Dismissed
U.G. Srinivasa Rao Vs Vinaykumar and Others
Karnataka High Court · AIR 2004 Kar 450 : (2004) 3 CivCC 240 : (2004) ILR (Kar) 2928 : (2004) 4 KarLJ 550 : (2004) 3 KCCR 1637 : (2005) 1 RCR(Civil) 750
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts23 Mar 2004Dismissed
Commissioner of Income Tax and Another Vs Bharat Earth Movers Ltd.
Karnataka High Court · (2004) 188 CTR 488 : (2004) 268 ITR 232
Income Tax Act, 1961 — Section 260 A, 80 HHC, 80 HHC (1), 80 HHC (3) (a)
High Courts23 Mar 2004
Comat Infoscribe Private Limited and Others Vs NIL
Karnataka High Court · (2005) 128 CompCas 152 : (2004) ILR (Kar) 2589 : (2004) 5 KarLJ 393 : (2004) 3 KCCR 286 SN
Companies Act, 1956 — Section 100, 391, 393, 394Company Court Rules, 1959 — Rule 85
High Courts23 Mar 2004
S. Faiyaz Vs Nisar Ahmed
Karnataka High Court · (2004) 4 KarLJ 317 : (2004) 3 KCCR 1544
Karnataka Rent Act, 1999 — Section 27 (2) (r)
High Courts23 Mar 2004
R. Venkatachalam Vs Miss A.B. Madapa (deceased) by L.Rs.
Karnataka High Court · (2005) 4 KCCR 2704
Succession Act, 1925 — Section 211 (1), 212, 213, 232, 238
High Courts22 Mar 2004Dismissed
K. Ramalingam and Co. Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2004) 3 KCCR 305 SN : (2006) 146 STC 300
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4Karnataka Sales Tax Act, 1957 — Section 8
High Courts22 Mar 2004
Smt. K.S. Nagamma Vs Mrs. M.P. Manekshah
Karnataka High Court · (2004) ILR (Kar) 2309 : (2004) 4 KarLJ 408 : (2004) 3 KCCR 1561 : (2003) 1 KCCR 451
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4-A, 2 (11)Karnataka Rent Act, 1999 — Section 27, 5, 5 (1)
High Courts22 Mar 2004
State Vs Shallighattada Narayanappa and Others
Karnataka High Court · (2004) 4 KarLJ 259
Karnataka Land Reforms Rules, 1974 — Rule 17