COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 38 of 43

High Courts10 Feb 2005Allowed

Shri G. Rajan Vs Union of India (UOI) and Others

Karnataka High Court · (2005) ILR (Kar) 1764

Constitution of India, 1950 — Article 226, 227Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9 (10), 9 (12)Railways Act, 1989 — Section 101

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High Courts09 Feb 2005

Bangalore Metropolitan Transport Corporation Vs Gattappa

Karnataka High Court · (2006) 108 FLR 47 : (2005) 4 KarLJ 474 : (2005) 2 KCCR 109 SN

Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 10 (4)

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High Courts09 Feb 2005

Krishna and Another Vs Sirsi Urban Co-operative Bank Ltd.

Karnataka High Court · (2005) ILR (Kar) 1349 : (2005) 2 KCCR 804

Karnataka Co-operative Societies Act, 1959 — Section 118, 70

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High Courts08 Feb 2005Dismissed

Drakshayini Vs Gangavva and Another

Karnataka High Court · AIR 2005 Kar 239 : (2005) ILR (Kar) 1440 : (2005) 1 KCCR 634 : (2005) 2 RCR(Civil) 540

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 18 Rule 6, Order 26 Rule 4A

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High Courts08 Feb 2005Dismissed

Karnataka Golf Association Vs Deputy Director of Income Tax (Exemptions) and Another

Karnataka High Court · (2005) 195 CTR 143 : (2005) 275 ITR 297

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148

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High Courts08 Feb 2005

State of Karnataka Vs K.C. Narasegowda

Karnataka High Court · (2005) ILR (Kar) 1822 : (2005) 3 KarLJ 76 : (2005) 2 KCCR 1025

Criminal Procedure Code, 1973 (CrPC) — Section 395, 395 (2), 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326

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High Courts08 Feb 2005

Cradle Runways (India) Vs The Commissioner of Commercial Taxes in Karnataka

Karnataka High Court · (2005) ILR (Kar) 1561 : (2005) 2 KCCR 1385 : (2006) 144 STC 465

Karnataka Sales Tax Act, 1957 — Section 24 (1), 4, 4 (1), 4 (4), 4 (5)

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High Courts08 Feb 2005

S.C. Basavarajappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 3879 : (2005) 2 KarLJ 456 : (2005) 2 KCCR 97 SN

Constitution of India, 1950 — Article 39 (d)Karnataka Education Act, 1983 — Section 87

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High Courts08 Feb 2005

ITC Limited Vs State of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 330 : (2005) 4 KarLJ 359

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 100Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2 (12A), 2 (14A), 2 (18), 2 (19A), 2 (21)

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High Courts08 Feb 2005

Commissioner of Income Tax Vs M.M. Gujamgadi

Karnataka High Court · (2007) 290 ITR 168 : (2007) 162 TAXMAN 211

Income Tax Act, 1961 — Section 271 (1) (c)

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High Courts07 Feb 2005Allowed

Mallikarjun Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 4133 : (2006) 3 KarLJ 134

Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3BKarnataka Civil Services (Probation) Rules, 1977 — Rule 4, 5, 6

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High Courts07 Feb 2005Dismissed

Natasha Sondur and Others Vs Union of India (UOI) and Others

Karnataka High Court · AIR 2005 Kar 253 : (2005) 2 KCCR 1299

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226, 226 (2), 228, 32 (2a)

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High Courts07 Feb 2005Dismissed

M. Ramakrishnaiah and Others Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 2322 : (2005) 4 KarLJ 229 : (2005) 2 KCCR 96 SN

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High Courts04 Feb 2005Allowed

Khaza Moinuddin and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1162 : (2005) 2 KarLJ 337 : (2005) 1 KCCR 627

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 5

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High Courts04 Feb 2005Allowed

R. Paramasivan and Another Vs Smt. T. Anasuya

Karnataka High Court · AIR 2005 Kar 240 : (2005) 3 CivCC 26 : (2005) ILR (Kar) 1188 : (2005) 2 KarLJ 390 : (2005) 2 KCCR 1478 : (2005) 2 RCR(Civil) 527 : (2005) 1 RCR(Rent) 499

Civil Procedure Code, 1908 (CPC) — Order 41, 96Easements Act, 1882 — Section 13, 13 A, 14

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High Courts03 Feb 2005Dismissed

Woodlands Hotel Private Limited Vs Krishna Nayak and Others

Karnataka High Court · (2005) 106 FLR 784 : (2005) 3 KarLJ 372 : (2005) 3 LLJ 508

Industrial Disputes Act, 1947 — Section 33 (1), 33 (2) (b), 33 (3)

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High Courts03 Feb 2005

Smt. Suganthip Vs The Competent Authority and Administrator

Karnataka High Court · (2005) CriLJ 2996 : (2005) 102 ECC 493 : (2005) 6 KarLJ 154 : (2005) 3 KCCR 179 SN : (2005) 3 RCR(Criminal) 311

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68 F, 68 K, 68 U (2)

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High Courts03 Feb 2005Dismissed

Management of Woodlands Hotel Private Limited Vs Workmen of Woodlands Hotels Private Limited

Karnataka High Court · (2005) 4 KarLJ 138 : (2005) 1 KCCR 653 : (2005) 3 LLJ 461

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 12 (3)

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High Courts02 Feb 2005

Ceeta Industries Vs The State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 1485 : (2005) 2 KCCR 71 SN : (2007) 8 VST 638

Karnataka Sales Tax Act, 1957 — Section 12 (4), 12 A (1A), 12 B (4)Karnataka Tax on Entry of Goods Act, 1979 — Section 5 (5), 6 (2), 7 (3)

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High Courts02 Feb 2005Dismissed

Kulkarni Sudheer Hanumanth Rao and Others Vs The State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 1332 : (2005) 2 KarLJ 329 : (2005) 2 KCCR 1471

Karnataka Civil Services (Probation) Rules, 1977 — Rule 5 (1), 5 (1) (b)

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