COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 3 of 43

High Courts09 Dec 2005Dismissed

Sri Chandrasen Bapusaheb Jadhav and Another Vs Sri Gangappa Yallappa Holie and Others

Karnataka High Court · (2006) ILR (Kar) 1940 : (2006) 2 KCCR 1161

Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Village Offices Abolition Act, 1961 — Section 3, 4 (3), 5, 6, 7

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High Courts09 Dec 2005Dismissed

Streamline Finvest Vs Chief Commissioner of Income Tax

Karnataka High Court · (2006) 200 CTR 537 : (2006) 281 ITR 276

Constitution of India, 1950 — Article 226, 227, 329

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High Courts08 Dec 2005Allowed

A. and M. Distributors Vs State of Karnataka and Another

Karnataka High Court · (2006) ILR (Kar) 1131 : (2008) 11 VST 656

Karnataka Sales Tax Act, 1957 — Section 20, 28 (3-A) (iv) (a)

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High Courts08 Dec 2005Allowed

Wazeerkhan Kudachi Vs Appellate Authority under Payment of Gratuity Act and Others

Karnataka High Court · (2006) 3 KCCR 1665

Beedi Act — Section 2 (f) (i), 2 (k)Payment of Gratuity Act, 1972 — Section 4, 4 (2)Payment of Wages Act, 1936 — Section 2 (g)

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High Courts07 Dec 2005

The Special Land Acquisition Officer and Another Vs Siddappa Laxmappa Kariyannavar

Karnataka High Court · (2006) 1 KarLJ 543

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

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High Courts07 Dec 2005

CC Kondaiah Vs The State of Karnataka and Another

Karnataka High Court · (2006) ILR (Kar) 916

Arbitration and Conciliation Act, 1996 — Section 16, 16 (5), 34Limitation Act, 1963 — Section 5

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High Courts07 Dec 2005Dismissed

G. Venkatappa Vs State of Karnataka Revenue Department and Others

Karnataka High Court · (2006) ILR (Kar) 521 : (2006) 1 KarLJ 591 : (2006) 1 KCCR 113

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High Courts07 Dec 2005Dismissed

The Divisional Manager United India Ins. Co. Ltd. Vs Yallappa Bhimappa Alagudi and Another

Karnataka High Court · (2006) 2 ACC 15 : (2006) ILR (Kar) 518 : (2006) 1 KCCR 588

Motor Vehicles Act, 1988 — Section 170

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High Courts07 Dec 2005Allowed

Dinesh Shastri Vs State

Karnataka High Court · (2006) 4 KCCR 2704

Penal Code, 1860 (IPC) — Section 307, 324, 326, 448, 452

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High Courts07 Dec 2005Allowed

C.C. Kondaiah Vs State of Karnataka and Another

Karnataka High Court · (2006) 1 ARBLR 506 : (2006) 2 KarLJ 85 : (2006) 2 KCCR 81 SN

Arbitration and Conciliation Act, 1996 — Section 16, 16 (2), 16 (5), 34Limitation Act, 1963 — Section 5

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High Courts06 Dec 2005

Neria Estates Rural Industries Association Private Limited Vs State of Karnataka and Others

Karnataka High Court · (2006) 1 KarLJ 295 : (2006) 1 KCCR 345

Karnataka Land Reforms Act, 1961 — Section 104, 44, 48 A

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High Courts06 Dec 2005Dismissed

V.S. Joshi and Another Vs N.G. Bhat Chitrigi and Another

Karnataka High Court · (2006) CriLJ 1566 : (2006) ILR (Kar) 735 : (2006) 1 KarLJ 495 : (2006) 2 KCCR 819

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 204Penal Code, 1860 (IPC) — Section 323, 34, 504, 506

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High Courts05 Dec 2005Dismissed

Webbing and Belting Factory (P) Ltd. and Another Vs C.M. Shashikumar

Karnataka High Court · AIR 2006 Kar 173 : (2006) 2 RCR(Civil) 808 : (2006) 1 RCR(Rent) 517

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 111

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High Courts05 Dec 2005Allowed

Kiran Bai and Others Vs K.V. Jayachandra Setty and Others

Karnataka High Court · (2006) ILR (Kar) 212 : (2006) 3 KarLJ 165 : (2006) 1 KCCR 477

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151Karnataka Rent Act, 1999 — Section 16, 27, 4, 46, 5Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 3 (r)

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High Courts05 Dec 2005Allowed

New India Assurance Co. Ltd. Vs D.R. Ramesh, K.R. Srinivasa Rao, S. Vikram and S. Vinay

Karnataka High Court · (2006) 4 ACC 52 : AIR 2006 Kar 169 : (2006) 2 KCCR 815

Motor Vehicles Act, 1988 — Section 170

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High Courts05 Dec 2005Dismissed

Shivanna (Deceased) by L.Rs Vs Puttabasavaiah (Deceased) by L.Rs and Others

Karnataka High Court · (2006) 3 KarLJ 159 : (2006) 1 KCCR 277

Karnataka Land Reforms (Appellate Authority) Rules, 1986 — Rule 10Karnataka Land Reforms Act, 1961 — Section 4, 45

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High Courts03 Dec 2005Dismissed

Dattappa (Deceased) by L.Rs Vs Dasharath (Deceased) by L.Rs and Another

Karnataka High Court · (2006) 2 KarLJ 585

Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 48 A (1)Karnataka Land Reforms Rules, 1974 — Rule 20 (1)

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High Courts03 Dec 2005Dismissed

The Special Land Acquisition Officer, UKP Vs Huliyappa and Another

Karnataka High Court · (2006) 1 KCCR 273

Karnataka Land Revenue Act, 1964 — Section 133Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts03 Dec 2005Allowed

Smt. Bhagyamma and Others Vs T.L. Basavaraju and Others

Karnataka High Court · (2006) ILR (Kar) 277 : (2006) 1 KCCR 35 SN : (2006) 2 RCR(Civil) 387

Hindu Succession Act, 1956 — Section 12, 13, 15, 16, 8

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High Courts03 Dec 2005Dismissed

Malappa Sidramappa Matali and Others Vs Secretary to Government Department of Urban Development and Others

Karnataka High Court · (2006) 1 KCCR 577

Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 72

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