High Courts22 Feb 2005Dismissed
K.R. Revanasiddappa Vs Superintending Engineer, Karnataka Power Transmission Corporation Limited and Another
Karnataka High Court · (2005) 3 KarLJ 583 : (2005) 2 KCCR 766
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 36 of 43
High Courts21 Feb 2005Dismissed
Achutha Prabhu Vs Vijaya Bank, Mani Branch and Another
Karnataka High Court · (2007) 3 BC 182 : (2005) 2 CivCC 487 : (2005) 128 CompCas 795 : (2005) 3 KarLJ 403 : (2005) 2 KCCR 781
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90 (2), Order 21 Rule 90 (3), 115
High Courts21 Feb 2005
V.R. Manjunath and Others Vs Special Land Acquisition Officer and Others
Karnataka High Court · (2005) ILR (Kar) 4320 : (2006) 3 KarLJ 570 : (2005) 4 KCCR 317 SN
Land Acquisition Act, 1894 — Section 11, 11 (iii), 18 (1), 23 (1-A), 4 (1)
High Courts21 Feb 2005Allowed
Veeresh Vs Siraj Ahmed and Others
Karnataka High Court · (2005) ACJ 1163 : (2005) 2 KCCR 936 : (2005) 3 RCR(Civil) 77
Motor Vehicles Act, 1988 — Section 147, 147 (5), 157, 157 (1)
High Courts18 Feb 2005Dismissed
Bright Packaging Pvt. Ltd. Vs Additional Deputy Commissioner of Commercial Taxes (Assessments-I) and Others
Karnataka High Court · (2008) 11 VST 564
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 19 C
High Courts18 Feb 2005Allowed
Karnataka State Road Transport Corporation Vs S. Rachaiah
Karnataka High Court · (2005) ILR (Kar) 2313 : (2005) 4 KarLJ 76 : (2000) 4 KCCR 403 SN
Industrial Disputes Act, 1947 — Section 11 A
High Courts18 Feb 2005Allowed
Shashikala Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1405 : (2005) 2 KarLJ 449 : (2005) 3 KCCR 1643
Constitution of India, 1950 — Article 162Karnataka Panchayat Raj (Conduct of Election) Rules, 1993 — Rule 17 (2), 17 (3)
High Courts18 Feb 2005Dismissed
Ningappa Siddappa Chougala Vs The Secretary to the Department of Urban Development and Panchayath and Others
Karnataka High Court · (2005) 3 KarLJ 370 : (2005) 2 KCCR 1081
Karnataka Panchayat Raj Act, 1993 — Section 46
High Courts18 Feb 2005Dismissed
N. Ramu Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 ACC 28 : (2005) 3 KarLJ 92 : (2005) 1 KCCR 684
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 331, 334Karnataka Motor Vehicle Taxation Act, 1957 — Section 3Karnataka Motor Vehicles Rules, 1989 — Rule 151 (2)
High Courts18 Feb 2005
Dilawarsab Alisab Jakati Vs State of Karnataka
Karnataka High Court · (2005) CriLJ 2687 : (2005) ILR (Kar) 2282 : (2005) 2 KCCR 125 SN : (2005) 3 RCR(Criminal) 290
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 119, 32Oaths Act, 1969 — Section 4, 5
High Courts18 Feb 2005Allowed
G.S. Shankar Linge Gowda and Others Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1827 : (2005) 2 KCCR 78 SN
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 62, 63, 63 (1) (a)
High Courts18 Feb 2005Dismissed
V. Ramachandra Rao Vs Bangalore Water Supply and Sewerage Board and Another
Karnataka High Court · (2005) 4 KarLJ 52
Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3
High Courts17 Feb 2005
M.S. Suresh Vs Smt. Parvathi
Karnataka High Court · (2005) 2 CivCC 544 : (2005) ILR (Kar) 1274 : (2005) 3 KarLJ 386 : (2005) 2 KCCR 758 : (2005) 2 RCR(Civil) 520
High Courts17 Feb 2005Dismissed
The Management, Indian Institute of Horticultural Research (ICAR) Vs Smt. K. Shashikala
Karnataka High Court · (2005) 3 KarLJ 134 : (2005) 2 KCCR 108 SN
Administrative Tribunals Act, 1985 — Section 28, 28 (b)Indian Council of Agricultural Research (ICAR) (Temporary Service) Rules, 1965 — Rule 5
High Courts17 Feb 2005Allowed
Sri R. Kodandaramareddy and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2005) CriLJ 2674 : (2005) ILR (Kar) 2037 : (2005) 4 KarLJ 618 : (2005) 3 RCR(Criminal) 92
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68 I, 68 K
High Courts17 Feb 2005Allowed
Raghavendra Sherrigar Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2005) 142 STC 153
Constitution of India, 1950 — Article 227Karnataka Sales Tax Act, 1957 — Section 17 (6), 20, 25 A, 25 A (1), 5 B
High Courts16 Feb 2005
K.M. Narayanappa and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 4 KarLJ 75 : (2005) 1 KCCR 695
High Courts16 Feb 2005Allowed
Dr. Madan Kumar Stanley Vs University of Agricultural Sciences and Another
Karnataka High Court · (2005) 2 KarLJ 462 : (2005) 2 KCCR 75 SN
Karnataka State Universities Act, 2000 — Section 8
High Courts16 Feb 2005
S. Pitchumuthu Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 KarLJ 96 : (2005) 2 KCCR 1093
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1)
High Courts16 Feb 2005Dismissed
Rajashree Cement and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 1 ACC 834 : (2005) ILR (Kar) 1356 : (2005) 1 KCCR 67 SN
Civil Procedure Code, 1908 (CPC) — Section 141, 20 (c)Constitution of India, 1950 — Article 226, 226 (1), 226 (2)Karnataka Special Tax on Entry of Certain Goods Act, 2004 — Section 3, 4