High Courts25 Jan 2005Dismissed
Jagannath H.S. Vs Syndicate Bank
Karnataka High Court · (2005) 2 LLJ 1102
Constitution of India, 1950 — Article 14, 16 (1), 21Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 40 of 43
High Courts24 Jan 2005
H.D. Vijaya Vs The Registrar, Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (2005) 58 KarLJ 220
Karnataka Sales Tax Act, 1957 — Section 22(3)
High Courts24 Jan 2005
State Vs Kranthi Kumar and Another
Karnataka High Court · (2005) 105 FLR 20 : (2005) ILR (Kar) 875 : (2005) 2 KarLJ 63 : (2005) 1 KCCR 52 SN : (2005) 2 LLJ 675
Criminal Procedure Code, 1973 (CrPC) — Section 313Employees State Insurance Act, 1948 — Section 44, 85 (f), 85 (g)
High Courts20 Jan 2005
Smt. Puttamani Vs The Member Secretary, Central Silk Board and Another
Karnataka High Court · (2005) ILR (Kar) 1272 : (2005) 2 KarLJ 296 : (2005) 1 KCCR 714
High Courts19 Jan 2005
Habeeb Proteins and Fats Extracts Vs The Commissioner of Commercial Taxes and Another
Karnataka High Court · (2005) ILR (Kar) 1804
Karnataka Sales Tax Act, 1957 — Section 20, 22 A (1), 24 (1), 5, 6
High Courts19 Jan 2005
Karnataka State Small Industries Development Corporation Limited Vs Priyanka Products and Another
Karnataka High Court · (2005) ILR (Kar) 774 : (2005) 2 KarLJ 5 : (2005) 2 KCCR 887
Constitution of India, 1950 — Article 39 (a), 41
High Courts19 Jan 2005Allowed
Vivekanand V.P. Vs The Commissioner, Bangalore Development Authority and Others
Karnataka High Court · (2005) ILR (Kar) 5149 : (2005) 2 KarLJ 195 : (2005) 1 KCCR 59 SN
Constitution of India, 1950 — Article 12
High Courts19 Jan 2005
State of Karnataka Vs Birla GTM Entrepose Ltd. and Another
Karnataka High Court · (2005) ILR (Kar) 4932 : (2006) 144 STC 16
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 286, 366Karnataka Sales Tax Act, 1957 — Section 12 (3), 23 (1), 5 (4), 5 (5), 5 (6)
High Courts18 Jan 2005Allowed
Angadi Shanthanandkumar and Others Vs State of Karnataka
Karnataka High Court · (2005) 2 KarLJ 133
Indian Medicine Central Council Act, 1970 — Section 13 A, 13 B, 13 C, 18, 19
High Courts18 Jan 2005Allowed
Mohammed Salar Vs Syed Ibrahim and Others
Karnataka High Court · (2005) ACJ 1111 : (2005) 2 CivCC 28 : (2005) ILR (Kar) 2388 : (2005) 2 KarLJ 85 : (2005) 2 RCR(Civil) 430
Motor Vehicles Act, 1988 — Section 149 (2), 2 (15), 2 (16), 2 (21)
High Courts18 Jan 2005Dismissed
G.K. Mallikarjunappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 2 KarLJ 205
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts18 Jan 2005
Subedar K. Ponnurangam Vs Union of India (UOI) and Others
Karnataka High Court · (2005) 2 KarLJ 213 : (2005) 2 KCCR 131 SN
Constitution of India, 1950 — Article 14, 16
High Courts18 Jan 2005Allowed
Taluka Shikshana Prasaraka Mandalis Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1415 : (2005) 3 KarLJ 378 : (2005) 1 KCCR 701
Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 12
High Courts18 Jan 2005Allowed
Angadi Shantanandkumar and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1113 : (2005) 2 KCCR 118 SN
Indian Medicine Central Council Act, 1970 — Section 13 A, 13 B, 13 C, 18, 19
High Courts17 Jan 2005Allowed
M. Shamasundar Vs State of Karnataka and Others
Karnataka High Court · (2005) 105 FLR 1187
Industries (Development and Regulation) Act, 1951 — Section 18 AA (1) (a)Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 32
High Courts17 Jan 2005Allowed
N. Shamasundar Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1863
Industries (Development and Regulation) Act, 1951 — Section 18 AA (1) (a)Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 32
High Courts17 Jan 2005Dismissed
Dr. N. Venkataswamy Reddy Vs The Bangalore University and Others
Karnataka High Court · (2005) 2 KarLJ 69 : (2005) 1 KCCR 549
Karnataka State Universities Act, 1976 — Section 28 (1) (d), 38, 39 (1)
High Courts17 Jan 2005Dismissed
Ireppa Thirakappa Shouradha and Others Vs The Deputy Commissioner and Another
Karnataka High Court · (2005) 2 KarLJ 193 : (2005) 1 KCCR 61 SN
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b)
High Courts17 Jan 2005Dismissed
K.R. Muralidhar and Others Vs Life Insurance Corporation of India and Others
Karnataka High Court · (2005) 195 CTR 149 : (2005) 274 ITR 459 : (2005) 2 KCCR 1379
Income Tax Act, 1961 — Section 10 (14), 17 (2)
High Courts17 Jan 2005
K.V. Rajashekaraiah Vs The Divisional Controller K.S.R.T.C.
Karnataka High Court · (2005) 105 FLR 19 : (2005) ILR (Kar) 982 : (2005) 2 KarLJ 223 : (2005) 1 KCCR 51 SN : (2005) 2 LLJ 439
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10 (1) (c), 17 A