High Courts19 Mar 2004
M.V. Chowdappa Vs Mohan Breweries and Distilleries Limited and Another
Karnataka High Court · (2005) 1 ACC 337 : (2005) ACJ 644 : (2004) 4 KarLJ 121 : (2004) 3 KCCR 1502
Motor Vehicles Act, 1988 — Section 173 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,485 of 2,393
High Courts19 Mar 2004Dismissed
H.M. Prakash alias Dali Vs State of Karnataka
Karnataka High Court · (2004) 3 KarLJ 584 : (2004) 3 RCR(Criminal) 879
Constitution of India, 1950 — Article 20 (3), 21Criminal Procedure Code, 1973 (CrPC) — Section 53, 54Penal Code, 1860 (IPC) — Section 313, 319, 417, 506
High Courts19 Mar 2004
Ashoka Motors Vs H. Ibrahim
Karnataka High Court · (2004) 2 CivCC 596 : (2004) 3 KarLJ 657 : (2004) 2 KCCR 1369
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts19 Mar 2004Dismissed
H.M. Prakash @ Dali Vs The State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 2637 : (2004) 2 KCCR 180 SN
Constitution of India, 1950 — Article 20 (3), 21Criminal Procedure Code, 1973 (CrPC) — Section 53, 54Penal Code, 1860 (IPC) — Section 313, 417, 506
High Courts18 Mar 2004Dismissed
Guddappa Kariyappa Madiwalar (deceased) by L.Rs. and Others Vs Fakirappa Durgappa Ilekar and Others
Karnataka High Court · (2004) 3 KCCR 2069
High Courts18 Mar 2004Dismissed
Guddappa Kariyappa (Deceased) by L.Rs Vs Fakirappa Durgappa Ilekar and Others
Karnataka High Court · (2004) 4 KarLJ 441
High Courts18 Mar 2004
S. Kumara Bangarappa Vs The Special Deputy Commissioner of Detection of under Valuation of Stamps and Another
Karnataka High Court · (2004) 7 KarLJ 87
Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 6Karnataka Stamp Act, 1957 — Section 45 A, 45 A (5)
High Courts18 Mar 2004Allowed
Iranna Vs Mohammadali Khadarsab Mulla and Another
Karnataka High Court · (2004) ACJ 1396 : (2004) 7 KarLJ 143
Motor Vehicles Act, 1988 — Section 173 (1)
High Courts17 Mar 2004
AEG Aktiengesllschaft Vs Commissioner of Income Tax
Karnataka High Court · (2004) 267 ITR 209
Income Tax Act, 1961 — Section 256 (1), 9 (1) (vii), 90
High Courts17 Mar 2004Dismissed
Anwar Baig @ Sardar Saheb Vs Abdul Khadir
Karnataka High Court · (2004) ILR (Kar) 1918 : (2004) 2 KCCR 1364
Karnataka Rent Act, 1999 — Section 27 (2) (r)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts17 Mar 2004Dismissed
MMT (India) Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2004) 2 KCCR 179 SN : (2004) 137 STC 257
Karnataka Sales Tax Act, 1957 — Section 24 A, 4, 5 B
High Courts17 Mar 2004
AEG Aktiengesellschaft Vs Commissioner of Income Tax
Karnataka High Court · (2004) 137 TAXMAN 1
High Courts17 Mar 2004Dismissed
Khalid Saleem Vs Manjaiah and Others
Karnataka High Court · (2004) 5 KarLJ 558
Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5Mysore Land Grant Rules, 1968 — Rule 43 (5), 43 (8)
High Courts16 Mar 2004Dismissed
Larsen and Toubro Ltd. Vs Principal Secretary, Dept. of Industries and Commerce and Others
Karnataka High Court · (2008) 11 VST 795
Karnataka Sales Tax Act, 1957 — Section 12 E
High Courts16 Mar 2004Dismissed
Globe Cogeneration Power Limited Vs Sri. Hiranyakeshi Sahakari Sakkere Karkhane Niyamit
Karnataka High Court · (2004) 2 KCCR 1346
Arbitration and Conciliation Act, 1996 — Section 14 (2), 2 (1) (e), 20, 27, 37 (1) (a)Civil Procedure Code, 1908 (CPC) — Section 15, 20, 9
High Courts16 Mar 2004Dismissed
B. Dhanraj Vs Central Bank of India and Another
Karnataka High Court · AIR 2004 Kar 416
High Courts16 Mar 2004Dismissed
Globe Congeneration Power Limited Vs Sri Hiranyakeshi Sahakari Sakkere Karkhane Niyamit
Karnataka High Court · AIR 2005 Kar 94 : (2005) 1 ARBLR 502 : (2004) ILR (Kar) 2045 : (2004) 7 KarLJ 124
Arbitration and Conciliation Act, 1996 — Section 2 (1) (e), 37 (1) (a), 9
High Courts15 Mar 2004Allowed
Karnataka Electricity Board and Another Vs Nithen Kumar Sheth
Karnataka High Court · (2004) 4 KarLJ 216 : (2004) 3 KCCR 238 SN
Electricity (Supply) Act, 1948 — Section 49, 79 JKarnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 9
High Courts15 Mar 2004Dismissed
Boby Mathew Vs State of Karnataka
Karnataka High Court · (2004) CriLJ 3003 : (2004) 5 KarLJ 415
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 458
High Courts15 Mar 2004
Nagawwa Vs Mallappa
Karnataka High Court · (2004) ILR (Kar) 1594 : (2004) 3 KarLJ 1 : (2004) 3 KCCR 1903
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 26 Rule 9, Order 6 Rule 17, 115Criminal Procedure Code, 1973 (CrPC) — Section 397