High Courts15 Mar 2004
Commissioner of Income Tax Vs McDowell and Co. Ltd.
Karnataka High Court · (2004) 136 TAXMAN 716
Wealth Tax Act, 1957 — Section 18 (1) (c), 27 A
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,486 of 2,393
High Courts12 Mar 2004
The Chairman, BLDE Association Vs Kasturibai and Another
Karnataka High Court · (2004) 7 KarLJ 100
Karnataka Land Reforms Act, 1961 — Section 109, 44, 45, 58, 60Karnataka Town and Country Planning Act, 1961 — Section 14Land Acquisition Act, 1894 — Section 21, 23, 24, 4 (1), 44 (2) (a)
High Courts12 Mar 2004Allowed
Smt. Gundamma Vs Shivasharanappa
Karnataka High Court · AIR 2004 Kar 357 : (2004) 3 CivCC 264 : (2004) 3 KarLJ 575 : (2004) 3 KCCR 1416 : (2005) 1 RCR(Civil) 545
Guardian and Wards Act, 1890 — Section 25, 25 (c), 47 (c)
High Courts12 Mar 2004Dismissed
The Branch Manager, New India Assurance Company Limited Vs Siddappa and Others
Karnataka High Court · (2005) 1 ACC 353 : (2004) ACJ 1639 : (2004) 102 FLR 697 : (2004) ILR (Kar) 3119 : (2004) 4 KarLJ 150 : (2004) 2 KCCR 181 SN
Workmens Compensation Act, 1923 — Section 3
High Courts12 Mar 2004
Miss. Shibani Motha Vs The Employees Provident Fund Organisation and Others
Karnataka High Court · (2005) 104 FLR 630 : (2005) ILR (Kar) 117 : (2005) 3 KarLJ 381 : (2005) 2 KCCR 1540
Employees Provident Fund Scheme, 1952 — Paragraph 61 (1)
High Courts12 Mar 2004Allowed
M. Nagaraju Vs State
Karnataka High Court · (2004) 3 KCCR 1799
Evidence Act, 1872 — Section 105, 4, 79, 85, 89Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts11 Mar 2004Allowed
B.G. Shivananjappa Vs Shantha alias Ushadevi and Another
Karnataka High Court · (2004) CriLJ 2455 : (2005) 1 DMC 234 : (2004) 5 KarLJ 289 : (2004) 3 KCCR 1624 : (2005) 1 RCR(Criminal) 244
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 397, 401
High Courts11 Mar 2004Dismissed
Ashvin S.N. Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2005 Kar 88 : (2004) ILR (Kar) 1870 : (2004) 4 KarLJ 134 : (2004) 3 KCCR 1714
Civil Procedure Code, 1908 (CPC) — Section 25 (1)Constitution of India, 1950 — Article 145 (2)Lotteries (Regulation) Act, 1998 — Section 4 (a), 4 (h)
High Courts11 Mar 2004Dismissed
Commissioner of Income Tax and Another Vs Century Building Industries P. Ltd.
Karnataka High Court · (2007) 293 ITR 80 : (2007) 165 TAXMAN 251
Income Tax Act, 1961 — Section 194 A (1), 201 (1), 201 (1A), 260 A, 271 C
High Courts11 Mar 2004Dismissed
A.S. Pattabiraman and etc. Vs Smt. Shobha S. Hadli and etc.
Karnataka High Court · (2005) 4 BC 525 : (2005) 127 CompCas 43 : (2004) CriLJ 2265 : (2004) 3 KCCR 1704
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Mar 2004Dismissed
Mysore Coffee Curing Works Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2006) 146 STC 653
Karnataka Sales Tax Act, 1957 — Section 25 A, 8 A
High Courts10 Mar 2004
Business Process Outsourcing (India) Private Limited Vs The Authority for Clarification and Advance Rulings
Karnataka High Court · (2004) ILR (Kar) 4033 : (2004) 2 KCCR 195 SN : (2008) 11 VST 1
Central Sales Tax Act, 1956 — Section 8 (1), 8 (3) (b), 9 (2)Karnataka Sales Tax Act, 1957 — Section 4
High Courts08 Mar 2004Dismissed
Mohammed Anwar since deceased by LRs. and Others Vs Sabir and Others
Karnataka High Court · (2004) ILR (Kar) 2759
High Courts08 Mar 2004
Bhandari Metals Vs State of Karnataka
Karnataka High Court · (2004) ILR (Kar) 2025 : (2004) 136 STC 292
Karnataka Entry Tax Act, 1979 — Section 15 (2), 16 (1)
High Courts08 Mar 2004Allowed
Mr. Abraham G. Karimpanal and Others Vs Nil
Karnataka High Court · AIR 2004 Kar 321 : (2004) 3 CivCC 155 : (2004) ILR (Kar) 1840 : (2004) 4 KarLJ 15 : (2004) 2 KCCR 1338 : (2004) 3 RCR(Civil) 735
Guardian and Wards Act, 1890 — Section 10, 26, 4 (5), 47, 7
High Courts05 Mar 2004Dismissed
P. Jayaseela Rao Vs Union of India (UOI) and Others
Karnataka High Court · (2004) 2 KCCR 1264
Constitution of India, 1950 — Article 309
High Courts05 Mar 2004Allowed
K.P. Devaiah and Another Vs State of Karnataka and Others
Karnataka High Court · (2004) 4 KarLJ 209 : (2000) 4 KCCR 367 SN
Karnataka Societies Registration Act, 1960 — Section 22, 23, 25
High Courts05 Mar 2004Allowed
H.V. Krishna Rao Vs The Assistant Commissioner and Land Acquisition Officer, Shimoga Sub-Division
Karnataka High Court · (2004) 7 KarLJ 89 : (2004) 2 KCCR 1269
Land Acquisition Act, 1894 — Section 18, 23, 25, 4 (1), 54
High Courts05 Mar 2004Allowed
Sri. K.P. Devaiah and Another Vs State of Karnataka and Others
Karnataka High Court · (2004) 3 KCCR 1698
Income Tax Act, 1961 — Section 12 AKarnataka Societies Registration Act, 1960 — Section 13, 21, 22, 23, 25
High Courts04 Mar 2004Allowed
D. Rajendran Vs State
Karnataka High Court · (2004) 2 KCCR 1233
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 14APrevention of Corruption Act, 1988 — Section 13, 13 (1) (d), 7