High Courts22 Jan 2004
Smt. Puttamma and Others Vs H.K. Ramegowda
Karnataka High Court · (2004) ILR (Kar) 1930 : (2004) 6 KarLJ 146
Hindu Succession Act, 1956 — Section 6Mysore Hindu Women Right to Property Act, 1933 — Section 8
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,493 of 2,393
High Courts22 Jan 2004
Devi and Others Vs Prabhakar and Another
Karnataka High Court · (2004) 2 ACC 870 : (2004) 102 FLR 911 : (2004) 3 KarLJ 397 : (2004) 2 KCCR 131 SN
Penal Code, 1860 (IPC) — Section 304 AWorkmens Compensation Act, 1923 — Section 2 (1) (n), 30 (1)
High Courts22 Jan 2004Dismissed
Ramesh Babulal Baheti and Others Vs Central Bureau of Investigation, Bank Securities and Fraud Cell and Another
Karnataka High Court · (2005) 126 CompCas 497 : (2004) CriLJ 2274 : (2004) ILR (Kar) 969 : (2004) 2 KarLJ 435 : (2004) 2 KCCR 1065 : (2004) 2 RCR(Criminal) 930
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts22 Jan 2004
Catering Inn Vs Additional Deputy Commissioner of Commercial Taxes
Karnataka High Court · (2004) 2 KCCR 827 : (2004) 137 STC 374
Constitution of India, 1950 — Article 14, 15, 16Karnataka Sales Tax Act, 1957 — Section 17, 17 (4) (ii), 25 A
High Courts21 Jan 2004Dismissed
Salot Brothers Vs State of Karnataka
Karnataka High Court · (2004) 2 KCCR 824 : (2008) 11 VST 173
Karnataka Sales Tax Act, 1957 — Section 4
High Courts21 Jan 2004
Chamu Jinnappa Sheri and Others Vs Savitri Yeshwantrao Chagule and Others
Karnataka High Court · (2004) ILR (Kar) 2153 : (2004) 7 KarLJ 21
Hindu Succession Act, 1956 — Section 14
High Courts21 Jan 2004
Avasarala Automation Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2004) 189 CTR 54 : (2004) 269 ITR 163
Income Tax Act, 1961 — Section 143, 143 (1) (a), 264
High Courts21 Jan 2004
Avasarala Automation Ltd. Vs Dy. Commissioner of Income Tax
Karnataka High Court · (2004) 136 TAXMAN 273
Income Tax Act, 1961 — Section 143 (1) (a)
High Courts20 Jan 2004Allowed
State of Karnataka and Another Vs M. Haneef and Another
Karnataka High Court · (2004) CriLJ 1147 : (2004) 3 KarLJ 432 : (2004) 2 KCCR 829
Karnataka Excise Act, 1965 — Section 43 A (2)
High Courts20 Jan 2004
Shri Siddegowda Vs Smt. Mallamma and Others
Karnataka High Court · (2004) ILR (Kar) 1648 : (2004) 7 KarLJ 14 : (2004) 2 KCCR 1298
Hindu Adoption and Maintenance Act, 1956 — Section 10
High Courts20 Jan 2004
B.U. Ugrappa Vs The Executive Secretary, Karnataka State Council for Science and Technology and Others
Karnataka High Court · (2004) 3 KarLJ 474 : (2004) 2 KCCR 833
High Courts20 Jan 2004Allowed
D.H. Venkata Ramaiah (Deceased) by L.Rs and Others Vs State of Karnataka and Others
Karnataka High Court · (2004) 2 KarLJ 312 : (2004) 2 KCCR 923
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 9Waqf Act, 1995 — Section 4, 5, 5 A, 6, 6 A
High Courts20 Jan 2004
Muniraj and Another Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (2004) 3 KarLJ 570 : (2004) 3 KCCR 1935
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Limitation Act, 1963 — Section 5Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 13, 28, 4, 5, 6
High Courts20 Jan 2004Dismissed
Whirlpool of India Ltd. Vs Authority for Clarification and Advance Rulings and Another
Karnataka High Court · (2004) 3 KCCR 263 SN : (2004) 137 STC 197
Karnataka Sales Tax Act, 1957 — Section 19 C, 5 (3) (a), 5 A
High Courts19 Jan 2004Allowed
K.S.R.T.C Vs Duttaiah and Another
Karnataka High Court · (2004) 3 KCCR 1930
Motor Vehicles Act, 1988 — Section 123 (2), 166, 173 (1)
High Courts19 Jan 2004
Karnataka State Road Transport Corporation Vs Duttaiah and Another
Karnataka High Court · (2004) 2 ACC 368 : (2004) ACJ 1498 : (2004) ILR (Kar) 1975 : (2004) 2 KarLJ 440
Motor Vehicles Act, 1988 — Section 123 (2), 166, 173 (1)
High Courts19 Jan 2004Dismissed
Bamdev Nayak Vs State of Karnataka and Others
Karnataka High Court · (2004) 3 KarLJ 435 : (2004) 2 KCCR 1163
Constitution of India, 1950 — Article 226
High Courts16 Jan 2004Dismissed
Balakrishna Hatcheries Vs Clarification and Advance Ruling Authority
Karnataka High Court · (2004) 2 KCCR 165 SN : (2004) 137 STC 187
Karnataka Sales Tax Act, 1957 — Section 4, 5 (3) (a)
High Courts16 Jan 2004
The Primary Agricultural Credit Co-operative Bank Limited and Another Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (2004) ILR (Kar) 3588 : (2004) 4 KCCR 2708
Karnataka Co-operative Societies Act, 1959 — Section 29 G (4)
High Courts16 Jan 2004
State Bank of India and Others Vs T.N. Jayaram
Karnataka High Court · (2004) ILR (Kar) 2268 : (2004) 5 KarLJ 592 : (2005) 1 KCCR 6 SN : (2005) 1 LLJ 88