High Courts02 Feb 2005
Totappa Rachappa Ingalahalli Vs Gangadharayya Neelakanthayya Sirahattimath and Others
Karnataka High Court · AIR 2005 Kar 248 : (2005) 3 CivCC 94 : (2005) 3 KarLJ 124
Limitation Act, 1963 — Section 136
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 39 of 43
High Courts01 Feb 2005Dismissed
Nal Layout Residents'' Association and Another Vs Bangalore Development Authority and Another
Karnataka High Court · (2005) 3 KarLJ 86
Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989 — Rule 3, 3 (3)Bangalore Development Authority Act, 1976 — Section 38 A, 38 A (1)
High Courts01 Feb 2005
C.P. Kalappa and Others Vs The Tahsildar, Virajpet Taluk, Kodagu District and Others
Karnataka High Court · (2005) 3 KarLJ 249
Karnataka Land Reforms Act, 1961 — Section 41
High Courts01 Feb 2005Dismissed
Smt. Rajamma and Another Vs The Land Tribunal and Others
Karnataka High Court · (2005) 3 KarLJ 81
Karnataka Land Reforms Act, 1961 — Section 108, 110, 4, 44, 45
High Courts01 Feb 2005
The Special Land Acquisition Officer, Karnataka Industrial Areas Development Board and Another Vs Ningappa Siddappa Chikkannavar alias Sheatsanadi (Dead) by L.Rs and Others
Karnataka High Court · (2005) ILR (Kar) 2987 : (2005) 2 KarLJ 445 : (2005) 1 KCCR 631
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Land Acquisition Act, 1894 — Section 23 (1A), 4 (1)
High Courts01 Feb 2005Allowed
New India Assurance Company Limited Vs Danappa and Another
Karnataka High Court · (2005) 2 ACC 795 : (2006) ACJ 2073 : (2005) 2 KarLJ 488 : (2005) 2 KCCR 893
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b)
High Courts31 Jan 2005Dismissed
Diebold Systems Pvt. Ltd. Vs The Commissioner of Commercial Taxes
Karnataka High Court · (2005) ILR (Kar) 2210 : (2006) 144 STC 59
Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (2), 24 (1), 4, 5 (3) (a)Karnataka Sales Tax Rules, 1957 — Rule 27E (1)
High Courts31 Jan 2005Allowed
S.L.V. Constructions Vs The Commercial Tax Officer, Department of Finance and Another
Karnataka High Court · (2005) ILR (Kar) 1146 : (2005) 1 KCCR 56 SN : (2006) 144 STC 563
Karnataka Sales Tax Act, 1957 — Section 28 A (3-B), 28 A (4)
High Courts31 Jan 2005Dismissed
State of Karnataka and Others Vs Hotel Bangalore International Limited and Others
Karnataka High Court · (2005) ILR (Kar) 1397 : (2005) 2 KarLJ 503 : (2005) 2 KCCR 119 SN
Constitution of India, 1950 — Article 14, 19 (g), 226, 47Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 14 (2), 14A, 14BKarnataka Excise Act, 1965 — Section 71
High Courts31 Jan 2005
Ammanamma and Others Vs State of Karnataka
Karnataka High Court · (2005) CriLJ 2341 : (2005) ILR (Kar) 1029 : (2005) 2 KarLJ 279 : (2005) 2 KCCR 1282 : (2005) 2 RCR(Criminal) 508
Criminal Procedure Code, 1973 (CrPC) — Section 377, 377 (3), 384 (4), 393Penal Code, 1860 (IPC) — Section 149, 302, 498A
High Courts31 Jan 2005Allowed
R.N. Shetty and Another Vs Karnataka Industrial Investment and Development Corporation Ltd.
Karnataka High Court · (2005) 126 CompCas 145 : (2005) 2 KCCR 115 SN
Limitation Act, 1963 — Article 137State Financial Corporations Act, 1951 — Section 29, 31, 32, 32 (9)Transfer of Property Act, 1882 — Section 69
High Courts31 Jan 2005Dismissed
Gulbarga University Vs Mallikarjun S. Kodagali and Another
Karnataka High Court · (2005) 3 ARBLR 69 : (2005) ILR (Kar) 1071 : (2005) 2 KarLJ 298 : (2005) 1 KCCR 575
Arbitration and Conciliation Act, 1996 — Section 34
High Courts31 Jan 2005Allowed
Reserve Bank of India Vs P.O., Central Government Industrial Tribunal-cum-Labor Court and Another
Karnataka High Court · (2005) 3 LLJ 14
Industrial Disputes Act, 1947 — Section 11 A, 17 B
High Courts31 Jan 2005
Manjula V. Gadagoli Vs The State of Karnataka and Others
Karnataka High Court · (2005) 106 FLR 873 : (2005) ILR (Kar) 2679 : (2005) 2 KCCR 745
Industrial Disputes Act, 1947 — Section 10, 10 (1)
High Courts28 Jan 2005Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Income Tax Officer and Another
Karnataka High Court · (2005) 195 CTR 360 : (2005) 275 ITR 227
Income Tax Act, 1961 — Section 194 (3), 194 A, 194 A (1), 226 (3), 44 AB
High Courts28 Jan 2005Dismissed
Krishna Bhagya Jala Nigam Limited and Another Vs G. Harischandra Reddy and Another
Karnataka High Court · (2005) 2 KarLJ 409
Arbitration and Conciliation Act, 1996 — Section 16 (2), 34, 37, 37 (1) (b), 4Contract Act, 1872 — Section 15
High Courts28 Jan 2005
The President Cinema Workers Union Affiliated to Bharatiy Mazdoor Sangh Vs The Secretary Social Welfare and Labour Department and Others
Karnataka High Court · (2005) 105 FLR 1191 : (2005) ILR (Kar) 1889 : (2005) 3 KarLJ 621 : (2005) 3 LLJ 63
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 27, 3, 3 (1), 4, 5
High Courts28 Jan 2005
Divisional Manager, The New India Assurance Co. Ltd. Vs ITO
Karnataka High Court · (2005) 144 TAXMAN 921
Income Tax Act, 1961 — Section 194 A, 226 (3)
High Courts28 Jan 2005
K.R. Harish Vs The Assistant Registrar of Co-operative Societies, Hassan Sub-Division and Others
Karnataka High Court · (2005) 1 KCCR 718
Karnataka Co-operative Societies Act, 1959 — Section 106 (1) (h), 68
High Courts25 Jan 2005Dismissed
St. Marthas Hospital Vs The Labour Inspector and Commissioner (National and Festival Holidays Act, 1963) and Another
Karnataka High Court · (2005) 106 FLR 375 : (2005) ILR (Kar) 1175 : (2005) 2 KarLJ 400 : (2005) 1 KCCR 586 : (2005) 3 LLJ 228
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 3, 5, 7Minimum Wages Act, 1948 — Section 4 (1)