Karnataka High Court Judgments 2005

High Courts23 Dec 2005Dismissed

Krishnarajendra Bharat and Others Vs The Karnataka Public Service Commission and Another

Karnataka High Court · (2006) 2 KCCR 1308

Constitution of India, 1950 — Article 226, 227Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 13, 2 (1) (i), 3, 4

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High Courts23 Dec 2005

ITI Employees Housing Co-operative Society Ltd. Vs Venkatappa and Others

Karnataka High Court · (2005) 12 KAR CK 0047

Karnataka Land Revenue Rules, 1966 — Rule 149ALand Acquisition Act, 1894 — Section 11, 11 (1), 11 A, 16 (2), 17

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High Courts23 Dec 2005Dismissed

Mrs. Shaila P. Prabhu Vs Nagendra K. Mallya and Another

Karnataka High Court · (2006) 2 ALD(Cri) 15 : (2007) 1 BC 377 : (2006) CriLJ 1554 : (2006) 3 KarLJ 649 : (2006) 1 KCCR 366 : (2006) 2 RCR(Criminal) 951

Criminal Procedure Code, 1973 (CrPC) — Section 262, 265, 29 (2), 357, 357 (1) (b)Essential Commodities Act, 1955 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143 (1)

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High Courts22 Dec 2005Dismissed

Yashodaraiah (Deceased) by L. Rs. Vs S.B. Payidevaru and Others

Karnataka High Court · AIR 2006 Kar 123

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10Hindu Succession Act, 1956 — Section 14, 15Limitation Act, 1963 — Section 17

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High Courts22 Dec 2005

Talaguppa Plywood Products (P) Limited Vs The Employees Provident Funds Appellate Tribunal and Another

Karnataka High Court · (2006) 109 FLR 209 : (2006) ILR (Kar) 1179 : (2006) 2 LLJ 593

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 (O), 7 A, 7 B, 7 C

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High Courts22 Dec 2005Dismissed

Thaniyaru Poojarthi and Another Vs Sheena Poojary (deceased) by L.Rs. and Another

Karnataka High Court · (2006) 1 KCCR 317

Hindu Succession Act, 1956 — Section 7, 7 (2), 7 (3)

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High Courts22 Dec 2005Allowed

Dr. M. Sumithra Vs The Bangalore University Jnana Bharathi and Another

Karnataka High Court · (2006) 109 FLR 592 : (2006) ILR (Kar) 1122 : (2006) 3 KCCR 1367

Constitution of India, 1950 — Article 226, 227

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High Courts22 Dec 2005Dismissed

Dilip Kumar alias Srinivas and Another Vs Damodar Narayanrao Rammangudkar and Others

Karnataka High Court · AIR 2006 Kar 115 : (2006) 3 RCR(Civil) 274

Hindu Succession Act, 1956 — Section 15, 15 (1), 15 (2), 16

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High Courts20 Dec 2005Allowed

B.S. Sanjeeva Murthy Vs Smt. K. Vagdevi

Karnataka High Court · (2006) 2 KCCR 1229

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Karnataka Rent Act, 1999 — Section 27 (2) (j), 27 (2) (r), 31 (1) (c), 42 (6) (b), 42 (6) (c)

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High Courts20 Dec 2005

North East Karnataka Road Transport Corporation Vs Bapugouda Vasangouda @ Basangouda Patil Bapugouda Vasangouda @ Basangouda Patil Vs North East Karnataka Road Transport Corporation

Karnataka High Court · (2006) ACJ 2553 : AIR 2006 Kar 159 : (2006) 3 KCCR 175 SN : (2006) 2 RCR(Civil) 828

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High Courts20 Dec 2005Allowed

State of Karnataka Vs K. Ganapathi Bhat

Karnataka High Court · (2005) 12 KAR CK 0035

Penal Code, 1860 (IPC) — Section 307, 326, 448

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High Courts20 Dec 2005Allowed

Mr. S. Krishna Swamy Vs Smt. Vani Prasannakumar

Karnataka High Court · (2006) ILR (Kar) 729 : (2006) 4 KarLJ 327 : (2006) 1 KCCR 439

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 43Karnataka Rent Control Act, 1961 — Section 21 (1) (h)

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High Courts20 Dec 2005Allowed

State of Karnataka Vs Channappa Satgirappa Andani

Karnataka High Court · (2006) CriLJ 1575

Criminal Procedure Code, 1973 (CrPC) — Section 457, 467Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)

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High Courts19 Dec 2005

Deveerawwa and Others Vs Gangawa and Another

Karnataka High Court · (2006) 1 KCCR 329

Hindu Marriage Act, 1955 — Section 16, 16 (3)Hindu Succession Act, 1956 — Section 6, 6 A, 6 B, 6 C

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High Courts16 Dec 2005

M.R. Vishwanatha Nair Vs State

Karnataka High Court · (2006) 4 KCCR 2680

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts16 Dec 2005

D.I. Narayana Swamy rep. by his PA Holder the Second Appellant and New India Assurance Co. Ltd. Vs National Insurance Co. Ltd. and A. Murugaperumal

Karnataka High Court · (2006) ACJ 2566

Motor Vehicles Act, 1988 — Section 166

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High Courts16 Dec 2005Dismissed

Sri. H.K. Siddegowda and Another Vs District Registrar and Registrar for District Societies and Others

Karnataka High Court · (2006) 2 KCCR 1120

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25, 25 (1) (c)

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High Courts16 Dec 2005Allowed

Ratnappa Shivalingappa Jeevani and Another Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 1579

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Electricity Act, 2003 — Section 25, 39Penal Code, 1860 (IPC) — Section 304 A, 379

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High Courts16 Dec 2005

Husen Peera Vs The Karnataka Power Transmission Corporation and Others

Karnataka High Court · (2006) ILR (Kar) 1032 : (2006) 1 KCCR 34 SN

Karnataka Electricity Board Employees Recruitment (Appointment on Compassionate Grounds) Regulations, 1997 — Regulation 2BKarnataka Electriity Board Employees Service (Conduct) Regulations, 1988 — Regulation 28

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High Courts16 Dec 2005

M.V. Subramaniyam Vs Hotel Sanman

Karnataka High Court · (2006) ILR (Kar) 707 : (2006) 3 KarLJ 684 : (2006) 1 KCCR 580

High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 3B

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Karnataka High Court judgments, 2005