High Courts21 Sept 2005Dismissed
United India Insurance Co. Ltd. Vs B.P. Poovavva and Others
Karnataka High Court · (2006) 3 ACC 735 : (2006) 1 KCCR 147 : (2006) 2 RCR(Civil) 383
Third Party Insurance Rules, 1946 — Rule 10
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 12 of 43
High Courts21 Sept 2005
Nagappa Mallappa Bandi Vs Shivraj
Karnataka High Court · AIR 2006 Kar 229 : (2006) 3 KCCR 1703 : (2006) 3 RCR(Civil) 723
Advocates Act, 1961 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 227
High Courts21 Sept 2005
Branch Manager, United India Insurance Co. Ltd., Belgaum Branch Vs Navinchandra Revajibhai Patel and Others
Karnataka High Court · (2006) 3 ACC 260 : AIR 2006 Kar 40 : (2006) 2 KarLJ 611 : (2006) 1 RCR(Civil) 820 : (2006) 1 RCR(Civil) 820(2)
High Courts21 Sept 2005Allowed
Ranganayakamma Vs K.S. Prakash
Karnataka High Court · AIR 2005 Kar 426 : (2006) 3 CivCC 80 : (2006) 3 KarLJ 177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 17, Order 6 Rule 4Contract Act, 1872 — Section 215, 25, 25 (1)Evidence Act, 1872 — Section 114, 85
High Courts21 Sept 2005Allowed
Smt. Muniakkayyamma Vs The Assistant Commissioner, Doddaballapur Sub-division and Others
Karnataka High Court · (2005) 4 KCCR 2953
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 4 (1), 4 (2)
High Courts21 Sept 2005
The Branch Manager, United India Insurance Company Limited Vs Navinchandra Revajibhai Patel and Others
Karnataka High Court · (2005) 4 KCCR 2961
High Courts21 Sept 2005Dismissed
Commissioner of Income Tax and Another Vs P. Surendra Prabhu
Karnataka High Court · (2005) 198 CTR 209 : (2005) ILR (Kar) 5906 : (2005) 279 ITR 402
Income Tax Act, 1961 — Section 10 (10C), 14, 15, 16, 17Income Tax Rules, 1962 — Rule 21A, 21A (1) (c)
High Courts21 Sept 2005
Miss. Ameena Moosa Vs Industrial, Credit and Development Syndicate Limited and Others
Karnataka High Court · (2005) 6 KarLJ 397 : (2005) 4 KCCR 2865
Air (Prevention and Control of Pollution) Act, 1981 — Section 31 A
High Courts21 Sept 2005Allowed
Krishna and Another Vs Kedarnath and Others
Karnataka High Court · AIR 2006 Kar 21 : (2006) 3 BC 9 : (2006) 1 CivCC 153 : (2006) 133 CompCas 700 : (2005) ILR (Kar) 5338 : (2005) 6 KarLJ 337 : (2006) 1 KCCR 136 : (2006) 66 SCL 260
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, 9Income Tax (Certificate Proceedings) Rules, 1962 — Rule 40Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 19, 34
High Courts20 Sept 2005Dismissed
CREF Finance Limited Vs Sri Shanthi Homes Private Ltd. Company and Others
Karnataka High Court · AIR 2006 Kar 54 : (2006) ILR (Kar) 528 : (2006) 5 KarLJ 69 : (2006) 1 KCCR 303
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Evidence Act, 1872 — Section 18, 23
High Courts20 Sept 2005Dismissed
V. Sayeesh Vs V.B. Dharmaiah Gowda and Another
Karnataka High Court · (2005) ILR (Kar) 5325 : (2005) 6 KarLJ 287 : (2005) 4 KCCR 2538
High Courts20 Sept 2005
Shetty''s Construction Company Private Limited Vs Krishna Bhagya Jala Nigam Limited and Another
Karnataka High Court · (2006) 4 BC 357 : (2005) 6 KarLJ 301
Constitution of India, 1950 — Article 12, 14
High Courts20 Sept 2005Dismissed
V.A. Abdul Khader and Others Vs State of Karnataka
Karnataka High Court · (2005) ILR (Kar) 6069 : (2006) 5 KarLJ 422
Essential Commodities Act, 1955 — Section 3, 3 (f), 6 A, 7Penal Code, 1860 (IPC) — Section 409
High Courts20 Sept 2005Allowed
M. Prabhudevaru Vs The Assistant Registrar of Co-operative Societies, Hospet Sub-Division and Others
Karnataka High Court · (2006) 1 KCCR 617
Karnataka Land Revenue Rules, 1966 — Rule 112Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 2 (h), 3, 3 (1), 3 (3)
High Courts19 Sept 2005
Smt. Lakshamma and Others Vs B.P. Thirumala Setty and Others
Karnataka High Court · (2005) ILR (Kar) 5599 : (2005) 4 KCCR 2608
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 115, 151Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Rent Control (Amendment) Act, 1999 — Section 27, 27 (1), 27 (2) (r), 28, 31
High Courts19 Sept 2005
New India Assurance Company Limited and Another Vs Shankar and Another
Karnataka High Court · (2006) 2 ACC 306 : (2006) ACJ 685 : (2006) 1 KarLJ 309
Motor Vehicles Act, 1988 — Section 149 (2), 149 (7), 170
High Courts19 Sept 2005Dismissed
S.S. Shet Kimson Vs The Chief Commissioner of Income Tax and Others
Karnataka High Court · (2005) 6 KarLJ 475
Constitution of India, 1950 — Article 227, 228
High Courts19 Sept 2005Dismissed
Smt. Papamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) ILR (Kar) 5777 : (2006) 4 KarLJ 330
Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 127, 129, 136 (2), 136 (3)Karnataka Land Revenue Rules, 1966 — Rule 19, 43
High Courts19 Sept 2005Allowed
Alkem Laboratories Limited Vs Micro Labs Limited
Karnataka High Court · (2005) 09 KAR CK 0001
Drugs and Cosmetics Act, 1940 — Section 17 B
High Courts16 Sept 2005Dismissed
Sangli Bank Ltd. Vs Mohan Hirachand Shaha and Others
Karnataka High Court · AIR 2006 Kar 227
Banking (Regulation) Act, 1949 — Section 21, 21 A, 35 ACivil Procedure Code, 1908 (CPC) — Section 34