COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 10 of 43

High Courts04 Oct 2005Allowed

K.P. Ravindra Reddy Vs State of Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 31 SN

Constitution of India, 1950 — Article 141, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4 (1)

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High Courts04 Oct 2005Allowed

State of Karnataka Vs K. Krishna Gowda and Another

Karnataka High Court · (2005) CriLJ 259 : (2005) ILR (Kar) 5722 : (2006) 2 RCR(Criminal) 43

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)

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High Courts04 Oct 2005

Bhavani Housing Co-operative Society Limited Vs Bangalore Development Authority and Another

Karnataka High Court · (2006) ILR (Kar) 1352 : (2006) 2 KarLJ 630 : (2006) 1 KCCR 50 SN

Bangalore Development Authority Act, 1976 — Section 32, 32 (1), 32 (2), 32 (5), 32 (7)Karnataka Parks, Play-fields, and Open Space (Reservation and Regulation) Act, 1985 — Section 2 (f)

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High Courts30 Sept 2005

Tata Advanced Materials Ltd. Vs Commissioner of Customs, Deputy Commissioner of Customs, Customs Division and Central Warehousing Corporation

Karnataka High Court · (2006) 193 ELT 134 : (2005) 4 KCCR 2899

Customs Act, 1962 — Section 150, 72 (1) (b)

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High Courts30 Sept 2005Dismissed

Century Club Vs State of Karnataka and Another

Karnataka High Court · (2007) 5 VST 292

Constitution of India, 1950 — Article 14, 19, 265, 301, 304 (b)Karnataka Tax on Luxuries Act, 1979 — Section 10 (2), 2 (4), 3

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High Courts30 Sept 2005

Basanth Tiles Vs Parashuram (deceased) by L.Rs.

Karnataka High Court · (2006) 6 KarLJ 75 : (2006) 3 KCCR 1319

Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 15 A, 16, 4, 41, 48Transfer of Property Act, 1882 — Section 10, 11, 30

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High Courts29 Sept 2005Dismissed

Rajesh Exports Limited Vs Union of India (UOI) and Another

Karnataka High Court · (2005) ILR (Kar) 5754 : (2006) 1 KCCR 640

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts29 Sept 2005Dismissed

Diamond Feeds Vs Deputy Commissioner of Commercial Taxes (Asst. II) and Others

Karnataka High Court · (2007) 8 VST 537

Karnataka High Court Act, 1961 — Section 9Karnataka Sales Tax Act, 1957 — Section 5, 5 (3) (b), 5 (4), 5 A, 5 B

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High Courts29 Sept 2005

Smt. Usha P. Murari Vs Canara Bank

Karnataka High Court · (2005) 4 KCCR 2789

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High Courts29 Sept 2005

Commissioner of Income Tax Vs T. Ashok Pai

Karnataka High Court · (2007) 292 ITR 5

Income Tax Act, 1961 — Section 148, 271 (1) (c), 274

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High Courts29 Sept 2005

Gafarsab @ Sati Gafar Sab Vs Ameer Ahamed

Karnataka High Court · AIR 2006 Kar 95 : (2006) ILR (Kar) 169 : (2006) 1 KCCR 284

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 61, 63, 65, 66

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High Courts29 Sept 2005Allowed

The Authorised Officer and Superintendent of Excise Vs C.T. Kumar

Karnataka High Court · (2005) ILR (Kar) 5346 : (2006) 5 KarLJ 45 : (2005) 4 KCCR 293 SN

Karnataka Excise Act, 1965 — Section 54

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High Courts28 Sept 2005Dismissed

Manjegowda Vs The Deputy Commissioner and Others

Karnataka High Court · (2006) 1 KarLJ 127 : (2005) 4 KCCR 2933

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 4 (2)

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High Courts28 Sept 2005Dismissed

Rama Subraya Naik since dead by his L.Rs and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 5788 : (2006) 5 KarLJ 168

Karnataka Land Reforms Act, 1961 — Section 21, 21 (1)

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High Courts28 Sept 2005

M. Mangilal Vs M.S. Ramakrishna Gupta and Brothers and Others

Karnataka High Court · AIR 2006 Kar 250 : (2006) 3 CivCC 410 : (2006) ILR (Kar) 761 : (2006) 3 KarLJ 286 : (2006) 1 KCCR 201 : (2006) 4 RCR(Civil) 163

Limitation Act, 1963 — Section 113, 47, 55

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High Courts28 Sept 2005Dismissed

The Managing Director Hassan Co-operative Milk Producer''s Society Union Limited Vs The Assistant Regional Director Employees State Insurance Corporation

Karnataka High Court · (2005) 09 KAR CK 0026

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High Courts28 Sept 2005Allowed

B. Rajegowda and Another Vs H.B. Shankaregowda and Others

Karnataka High Court · AIR 2006 Kar 48 : (2005) ILR (Kar) 5501 : (2006) 6 KarLJ 237 : (2006) 1 KCCR 235

Evidence Act, 1872 — Section 58, 68Hindu Succession Act, 1956 — Section 6Succession Act, 1925 — Section 63, 63 (c)

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High Courts28 Sept 2005Allowed

Shivanna Naik Vs Bangalore University, Jnana Bharathi and Another

Karnataka High Court · (2005) ILR (Kar) 5747 : (2006) 1 KarLJ 113 : (2005) 4 KCCR 343 SN

Constitution of India, 1950 — Article 12Karnataka Right to Information Act, 2000 — Section 2 (c)Karnataka State Universities Act, 1976 — Section 2 (9)

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High Courts27 Sept 2005

Suresh Vs Prithviraj Dhanraj Jain and Others

Karnataka High Court · (2005) 09 KAR CK 0096

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High Courts27 Sept 2005

V.R. Muzumdar Vs Mysore Kirloskar Ltd. (in Liquation)

Karnataka High Court · (2006) 133 CompCas 468 : (2006) 66 SCL 170

Companies Act, 1956 — Section 290, 446, 531, 536 (2)

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