High Courts28 Feb 2005Dismissed
S. Ravindra Vs Bangalore Development Authority and Another
Karnataka High Court · (2005) 3 KarLJ 595 : (2005) 2 KCCR 79 SN
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 14, 14 (2) (a) (iii)
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 35 of 43
High Courts28 Feb 2005
Katwa Infotech Limited Vs Bhaskar Laxamanrao Patil
Karnataka High Court · (2005) 3 KarLJ 521(1)
Industrial Disputes Act, 1947 — Section 36, 36 (2), 36 (4)
High Courts25 Feb 2005
Kotrappa Byali and Others Vs State of Karnataka
Karnataka High Court · (2006) 3 KarLJ 138 : (2005) 3 KCCR 236 SN
Karnataka Education Act, 1983 — Section 49, 87
High Courts25 Feb 2005Dismissed
S.L. Patrad Vs Town Municipal Council and Others
Karnataka High Court · (2005) 3 KarLJ 108 : (2005) 2 KCCR 76 SN
Karnataka Civil Services Rules, 1958 — Rule 106A
High Courts25 Feb 2005Dismissed
Jayapal Reddy Vs State Election Commission and Others
Karnataka High Court · (2006) ILR (Kar) 1495 : (2005) 2 KarLJ 552 : (2005) 2 KCCR 916
High Courts25 Feb 2005Allowed
State of Karnataka Vs Cyabrial
Karnataka High Court · (2005) CriLJ 2352 : (2005) ILR (Kar) 1365 : (2005) 2 KarLJ 500 : (2005) 2 KCCR 763 : (2005) 2 RCR(Criminal) 792
Criminal Procedure Code, 1973 (CrPC) — Section 320 (2), 320 (6), 320 (8), 360Penal Code, 1860 (IPC) — Section 323, 325, 504, 506, 507
High Courts25 Feb 2005
Shivappa Vs Jamir Ahmed and Others
Karnataka High Court · (2005) 3 ACC 81 : (2006) ACJ 536 : (2005) 3 KarLJ 113 : (2005) 2 KCCR 906
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts25 Feb 2005
The Chairman and Another Vs State of Karnataka and Others
Karnataka High Court · (2005) 106 FLR 874 : (2005) ILR (Kar) 2550 : (2005) 4 KarLJ 233 : (2005) 3 KCCR 173 SN
High Courts25 Feb 2005Allowed
State of Karnataka Vs Revannaiah
Karnataka High Court · (2005) CriLJ 2676 : (2005) ILR (Kar) 2232 : (2005) 4 KarLJ 404 : (2005) 2 KCCR 1447 : (2005) 3 RCR(Criminal) 863 : (2005) 3 RCR(Criminal) 862
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506, 511
High Courts25 Feb 2005Dismissed
Aswin C. Patil Vs Karnataka Election Commissioner and Another
Karnataka High Court · (2005) ILR (Kar) 2279 : (2005) 3 KarLJ 619 : (2005) 3 KCCR 159 SN
High Courts24 Feb 2005Dismissed
N. Madhava Rao Vs Managing Director, BTS Division and Another
Karnataka High Court · (2005) 4 KarLJ 466
Constitution of India, 1950 — Article 226, 227
High Courts24 Feb 2005
B.K. Syed Zakir Vs The Bangalore Electricity Supply Company Limited and Others
Karnataka High Court · AIR 2005 Kar 289 : (2005) ILR (Kar) 1676 : (2005) 2 KarLJ 546 : (2005) 2 KCCR 946
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 4.34Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) Code, 2001 — Section 4012State Financial Corporations Act, 1951 — Section 29
High Courts24 Feb 2005Allowed
Smt. Ummakka (deceased) by L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KCCR 899
Karnataka Land Reforms Act, 1961 — Section 112 B, 2 A (18), 48 A
High Courts23 Feb 2005Dismissed
Revansiddappa and Others Vs Siddaramappa
Karnataka High Court · (2005) ILR (Kar) 2806 : (2005) 3 KarLJ 629 : (2005) 2 KCCR 761 : (2005) 2 RCR(Civil) 773
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1
High Courts23 Feb 2005Allowed
Pastor P. Raju Vs State and Another
Karnataka High Court · (2005) 2 KarLJ 380
Criminal Procedure Code, 1973 (CrPC) — Section 196, 436, 482Penal Code, 1860 (IPC) — Section 108 A, 120 B, 153 B (1), 505 (1), 505 (3)
High Courts23 Feb 2005Dismissed
The Bangalore Development Authority Vs Smt. Sumitradevi
Karnataka High Court · (2005) ILR (Kar) 1386 : (2005) 3 KarLJ 67 : (2005) 1 KCCR 669
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 52, 65Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (9)
High Courts23 Feb 2005Dismissed
Vijayakumar B. Jiragyal Vs Chief of the Army Staff and Others
Karnataka High Court · (2005) 3 KarLJ 550 : (2005) 1 KCCR 696 : (2005) 3 RCR(Criminal) 158
Army Act, 1950 — Section 40, 40 (a), 71, 73
High Courts23 Feb 2005
Bangalore Development Authority Vs The Vysya Bank Limited
Karnataka High Court · (2005) 2 KCCR 788
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11D, 115Limitation Act, 1963 — Section 27Representation of the Peoples Act, 1951 — Section 83
High Courts22 Feb 2005
Siddaganga Urban Co-Operative Bank Limited Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2802 : (2005) 2 KarLJ 544 : (2005) 2 KCCR 95 SN
Karnataka Civil Services Rules, 1958 — Rule 427, 441
High Courts22 Feb 2005
Muttanna Shankar Chavan and Others Vs The Deputy Inspector General of Police and Another
Karnataka High Court · (2005) 105 FLR 551 : (2005) ILR (Kar) 1456 : (2005) 2 KarLJ 571 : (2005) 2 KCCR 80 SN
Central Reserve Police Force Rules, 1955 — Rule 16AConstitution of India, 1950 — Article 14, 16