High Courts02 Dec 2005Allowed
Smt. Mahadevi Vs State of Karnataka
Karnataka High Court · (2006) 1 KCCR 510
Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 4 of 43
High Courts02 Dec 2005
United India Insurance Co. Ltd. Vs Keludappa Sindhur and Prakash Ganachari
Karnataka High Court · (2007) ACJ 1241 : (2006) 3 KCCR 1753 : (2006) 4 RCR(Civil) 633
High Courts01 Dec 2005Allowed
Sri. Patel S. Sundara Shetty Vs Jarappa D. Bangera (deceased) by L.Rs.
Karnataka High Court · (2006) 3 KCCR 1693
Karnataka Land Revenue Act, 1964 — Section 128
High Courts01 Dec 2005
Sushila Siddana Khade and Others Vs The Assistant Commissioner, Belgaum Division
Karnataka High Court · (2006) ILR (Kar) 724
Land Acquisition Act, 1894 — Section 18 (1), 23, 4 (1)
High Courts01 Dec 2005
Hariba (Deceased) by L.Rs. Vs Land Tribunal and Others
Karnataka High Court · (2006) 1 KarLJ 511
Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts01 Dec 2005
H.M.T. Watches Limited Vs Gopala Bhatta and Another
Karnataka High Court · (2005) 12 KAR CK 0009
Constitution of India, 1950 — Article 31, 31ALand Acquisition Act, 1894 — Section 18 (1), 23 (1-A)
High Courts01 Dec 2005Allowed
Sri. Patel B. Sundara Shetty Vs Jarappa D. Bangera Mooly (since deceased by LRs. Smt. Vanaja and Others)
Karnataka High Court · (2006) 5 KarLJ 285
Karnataka Land Revenue Act, 1964 — Section 126, 128
High Courts29 Nov 2005Dismissed
State of Karnataka Vs A. Krishnappa and Another
Karnataka High Court · (2006) 3 KCCR 1797
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts29 Nov 2005
Brindavan Alcohol and Allied Chemicals Private Limited, Mysore Vs The Commissioner of Commercial Taxes, Bangalore and Another
Karnataka High Court · (2006) 60 KarLJ 92
Constitution of India, 1950 — Article 245Industries (Development and Regulation) Act, 1951 — Section 18CKarnataka Sales Tax Act, 1957 — Section 5(3)(A)
High Courts29 Nov 2005Dismissed
Associated Cement Companies Limited Vs The State of Karnataka
Karnataka High Court · (2006) ILR (Kar) 1446 : (2006) 2 KCCR 97 SN : (2008) 11 VST 811
Companies Act, 1956 — Section 2 (8), 2 (8-a), 2 (9), 3, 3 (1)Karnataka Tax on Entry of Goods Act, 1979 — Section 15 A
High Courts28 Nov 2005
Smt. Saraswatidevi Vs Town Municipal Council
Karnataka High Court · (2008) 4 KarLJ 586
High Courts25 Nov 2005
R. Jayaraman and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 226
High Courts25 Nov 2005Dismissed
High Range Coffee Curing Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2006) 1 KCCR 57 SN : (2007) 6 VST 695
Karnataka Sales Tax Act, 1957 — Section 19 C
High Courts25 Nov 2005
The Commissioner, Bangalore Development Authority and Another Vs State of Karnataka and Another
Karnataka High Court · (2006) ILR (Kar) 318 : (2006) 1 KarLJ 1 : (2006) 1 KCCR 19 SN
Constitution of India, 1950 — Article 226, 243W, 243ZE, 243ZFKarnataka Municipal Corporations Act, 1976 — Section 503 B
High Courts24 Nov 2005Dismissed
The Special Land Acquisition Officer and Assistant Commissioner, Dharwad Sub-Division Vs Mallanagouda Kallanagouda Patil and Another
Karnataka High Court · (2006) 1 KCCR 114
Land Acquisition Act, 1894 — Section 18 (1), 23, 4 (1), 51 A
High Courts23 Nov 2005Allowed
Maddurappa Vs State of Karnataka and Others
Karnataka High Court · (2005) 11 KAR CK 0053
Karnataka Land Revenue Act, 1964 — Section 160, 161, 164, 165, 169Karnataka Land Revenue Rules, 1966 — Rule 119Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 4, 5, 5 A
High Courts23 Nov 2005Dismissed
Anthappa (Deceased) by his Testamentary L.Rs Vs Distinappa alias Subbanna
Karnataka High Court · AIR 2006 Kar 60 : (2006) ILR (Kar) 1576 : (2006) 1 KarLJ 270 : (2006) 1 KCCR 514
Constitution of India, 1950 — Article 13 (1), 14, 15Succession Act, 1925 — Section 3 (1), 3 (2), 3 (3), 332, 392
High Courts23 Nov 2005Allowed
K. Krishna and Another Vs Venkatagiriyappa Since dead by LRs. and Others
Karnataka High Court · (2006) ILR (Kar) 523 : (2006) 3 KarLJ 283 : (2006) 1 KCCR 287
Karnataka Rent Act, 1999 — Section 27 (2) (e), 28, 29, 30, 31
High Courts22 Nov 2005Allowed
Oriental Insurance Company Limited Vs Dyaneshwar Laxman Chellikeri and Another
Karnataka High Court · (2006) 2 ACC 563 : (2006) ACJ 1185 : (2006) 1 KarLJ 499 : (2006) 1 KCCR 601 : (2006) 3 RCR(Civil) 284 : (2006) 2 RCR(Rent) 32
Motor Vehicles Act, 1988 — Section 116, 147
High Courts22 Nov 2005Dismissed
Impact Polytechnic and Others Vs All India Council for Technical Education and Others
Karnataka High Court · (2006) ILR (Kar) 548 : (2006) 1 KarLJ 396 : (2006) 1 KCCR 54 SN
Constitution of India, 1950 — Article 226Grant of Approval for starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for Courses or Programmes Regulations, 1994 — Regulation 10Indian Medical Council Act, 1956 — Section 10 A