COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 11 of 43

High Courts27 Sept 2005Dismissed

Sri M.G. Prakash Rao and Another Vs The Regional Transport Authority and Others

Karnataka High Court · (2006) 1 ACC 548 : (2005) ILR (Kar) 5317 : (2005) 6 KarLJ 341 : (2006) 1 KCCR 15 SN

Motor Vehicles Act, 1988 — Section 214 (3), 90

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High Courts27 Sept 2005Dismissed

S.T. Ramesh Vs State of Karnataka and Another

Karnataka High Court · (2005) 6 KarLJ 353

Administrative Tribunals Act, 1985 — Section 19All India Services (Confidential Rolls) Rules, 1970 — Rule 10, 10A, 4, 5, 5 (1)Civil Procedure Code, 1908 (CPC) — Section 19, 35 A

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High Courts27 Sept 2005Allowed

Karnataka Live Band Restaurants Association and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 5401 : (2006) 1 KarLJ 300 : (2006) 1 KCCR 12 SN

Karnataka General Clauses Act, 1899 — Section 28Karnataka Police Act, 1963 — Section 165, 31 (6)

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High Courts27 Sept 2005Dismissed

Dinesh Harakchand Sankla Vs Kurlon Ltd. and Others

Karnataka High Court · (2006) 2 ALD(Cri) 3 : (2006) 4 BC 91 : (2006) 2 CivCC 572 : (2006) 134 CompCas 295 : (2006) CriLJ 261 : (2006) ILR (Kar) 234 : (2006) 1 KarLJ 332 : (2006) 1 KCCR 450 : (2006) 2 KLT 733 : (2006) 2 RCR(Criminal) 19

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141 (2)Penal Code, 1860 (IPC) — Section 420

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High Courts27 Sept 2005Allowed

V. Hanumanthaiah Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 174 : (2006) 1 KarLJ 466 : (2005) 4 KCCR 290 SN

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 25Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 A

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High Courts27 Sept 2005Dismissed

Narayanaswamy D. Vs The Chief Manager and The Disciplinary Authority and Another

Karnataka High Court · (2006) ILR (Kar) 569 : (2005) 4 KCCR 324 SN

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High Courts27 Sept 2005Dismissed

New India Assurance Co. Ltd. Vs D.Y. Narayanswami and Others

Karnataka High Court · (2006) 1 KCCR 154

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts26 Sept 2005Dismissed

The Oriental Insurance Co. Limited Vs Sri Purushotham T.M. and Others

Karnataka High Court · (2006) ACJ 983 : (2006) ILR (Kar) 889 : (2006) 2 KCCR 87 SN

Motor Vehicles Act, 1988 — Section 147, 95 (1) (b) (i)

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High Courts26 Sept 2005

M. Shivakumar and Another Vs The Assistant Commissioner and The Land Acquisition Officer

Karnataka High Court · (2005) ILR (Kar) 5453 : (2006) 6 KarLJ 692 : (2006) 1 KCCR 20 SN

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts26 Sept 2005

K.R. Srinivasa Iyengar and Others Vs K. Muthuraj and Others

Karnataka High Court · (2005) ILR (Kar) 6085 : (2006) 5 KarLJ 247 : (2000) 1 KCCR 311

Civil Procedure Code, 1908 (CPC) — Order 34, 65, 96Transfer of Property Act, 1882 — Section 101, 111 (d)

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High Courts23 Sept 2005

Commissioner of Income Tax Vs Vijaya Bank

Karnataka High Court · (2005) 199 CTR 329 : (2006) 285 ITR 97 : (2006) 1 KCCR 66 SN

Banking (Regulation) Act, 1949 — Section 29Income Tax Act, 1961 — Section 147 (b), 256 (1)Interest Tax Act, 1974 — Section 10

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High Courts23 Sept 2005Dismissed

Dinesh Supari Traders and Others Vs Agricultural Produce Marketing (Regulations) Committee

Karnataka High Court · (2005) CriLJ 255 : (2005) ILR (Kar) 5804 : (2006) 6 KarLJ 433 : (2006) 3 KCCR 1313

Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 65 A, 70, 83 A (1)

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High Courts23 Sept 2005Dismissed

Wipro Technologies Vs State of Karnataka and Another

Karnataka High Court · (2007) 7 VST 246

Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 22 (5)

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High Courts23 Sept 2005Allowed

J.J.M. Medical College Vs Director General of Health Services

Karnataka High Court · (2006) 193 ELT 401

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High Courts23 Sept 2005Allowed

Shriram Chits (Bangalore) Ltd. Vs Sri Panchakshari and Another

Karnataka High Court · (2006) ILR (Kar) 498 : (2006) 6 KarLJ 652 : (2005) 4 KCCR 2878 : (2006) 1 RCR(Civil) 368

Chit Funds Act, 1982 — Section 68, 69, 71, 71 (a)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 39, 42

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High Courts23 Sept 2005

Inys Medical Research Society Vs Dir. General of Health Services

Karnataka High Court · (2005) 190 ELT 157

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High Courts22 Sept 2005Dismissed

G.A. Wahid Khan Vs Gruha Nirmana Sahakara Sangha, K.R. Nagara and Others

Karnataka High Court · (2006) 1 KCCR 55 SN

Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 118, 70

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High Courts22 Sept 2005Allowed

R. Lakshminarayanan Vs Inspector of Police CBI

Karnataka High Court · (2005) CriLJ 4621 : (2005) ILR (Kar) 5479 : (2006) 6 KarLJ 443 : (2006) 1 KCCR 13 SN : (2006) 1 RCR(Criminal) 187

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172, 172 (2), 172 (3)Evidence Act, 1872 — Section 145, 148, 149, 165

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High Courts22 Sept 2005Dismissed

Holeyappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 5437 : (2006) 5 KarLJ 200 : (2006) 1 KCCR 11 SN

Karnataka Land Revenue Act, 1964 — Section 67, 69, 71Karnataka Land Revenue Rules, 1966 — Rule 108I

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High Courts22 Sept 2005

Sri Rameshappa Vs Sri Rudrappa Pattanashetty

Karnataka High Court · (2005) ILR (Kar) 5202 : (2006) 5 KarLJ 495 : (2005) 4 KCCR 2550

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 45Karnataka Rent Control Act, 1961 — Section 29 (1)

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