High Courts17 Jan 2005
KR. Muralidhar Vs Life Insurance Corpn. of India
Karnataka High Court · (2005) 144 TAXMAN 572
Income Tax Act, 1961 — Section 10 (14)
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 41 of 43
High Courts13 Jan 2005Dismissed
Ravikirthi Shetty and Others Vs Jagathpala Shetty (Deceased) by L.Rs
Karnataka High Court · AIR 2005 Kar 194 : (2005) 2 KarLJ 32 : (2005) 1 KCCR 508
Evidence Act, 1872 — Section 91Hindu Succession Act, 1956 — Section 6, 8
High Courts13 Jan 2005Dismissed
Commissioner of Income Tax and Another Vs Protectron Electronics (P) Ltd.
Karnataka High Court · (2005) 193 CTR 672 : (2005) ILR (Kar) 4343 : (2005) 274 ITR 420
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 12Income Tax Act, 1961 — Section 143 (3), 253 (2), 271 (1) (c)
High Courts13 Jan 2005
National Insurance Company Limited Vs Mizar Govinda Annappa Pai and Sons and Another
Karnataka High Court · (2005) 2 KarLJ 171
Marine Insurance Act, 1963 — Section 55, 55 (2) (a), 57 (1), 61, 71
High Courts13 Jan 2005Dismissed
Rifahul Muslimeen Education Trust and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2005 Kar 203 : (2005) 2 KarLJ 325 : (2005) 1 KCCR 45 SN
Constitution of India, 1950 — Article 21, 21A, 226, 39, 41
High Courts13 Jan 2005Dismissed
Actis Technologies Private Limited and Another Vs Canara Bank and Another
Karnataka High Court · AIR 2005 Kar 282 : (2005) 4 BC 422 : (2005) 126 CompCas 917 : (2005) ILR (Kar) 2044 : (2005) 2 KarLJ 458 : (2005) 1 KCCR 659
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19 (7), 25, 26, 29
High Courts13 Jan 2005Allowed
Deccan Asian Infrastructure (Mauritius) Inc. Vs BPL Communications Limited and Others
Karnataka High Court · (2005) 2 ARBLR 450 : (2005) 3 KarLJ 143
Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 27, 30, 33, 34, 48Specific Relief Act, 1963 — Section 2 (12)
High Courts13 Jan 2005
Kapila Hingorani Vs State of Bihar
Karnataka High Court · (2005) ILR (Kar) 1744
Constitution of India, 1950 — Article 21Electricity (Supply) Act, 1948 — Section 79 (c)States Reorganisation Act, 1956 — Section 65
High Courts13 Jan 2005Allowed
Divisional Controller, North West Karnataka Road Transport Corporation Vs Govindrao Shindhe
Karnataka High Court · (2005) 2 KarLJ 541 : (2005) 1 KCCR 53 SN
High Courts12 Jan 2005Allowed
Shri. Balu Ram Patil Vs Shri. Ramesh Shankar Rao and Another
Karnataka High Court · (2005) 1 KCCR 715
Workmens Compensation Act, 1923 — Section 2 (1) (n), 30
High Courts12 Jan 2005Dismissed
BPL Soft Energy Systems Ltd. and Another Vs State of Karnataka
Karnataka High Court · (2005) 142 STC 217
Constitution of India, 1950 — Article 254Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1)Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A, 15 A, 5 (5), 6, 6 (1)
High Courts12 Jan 2005Allowed
Balu Rama Patil Vs Ramesh Shankar Rao and Another
Karnataka High Court · (2005) 2 ACC 609 : (2006) ACJ 1386 : (2005) 106 FLR 168 : (2005) ILR (Kar) 1241 : (2005) 2 KarLJ 302 : (2005) 2 LLJ 820
Workmens Compensation Act, 1923 — Section 2 (1) (n), 30
High Courts11 Jan 2005Allowed
Dhanpal Vs State of Karnataka, Finance Department and Others
Karnataka High Court · (2005) ILR (Kar) 919 : (2005) 1 KCCR 46 SN : (2008) 11 VST 607
Karnataka Sales Tax Act, 1957 — Section 28 AA (4), 28 AA (7)
High Courts10 Jan 2005Allowed
The Managing Director, B.M.T.C. Vs H.L. Srinivasa
Karnataka High Court · (2005) 1 KCCR 709
High Courts10 Jan 2005Dismissed
Doddaiah Vs Union of India (UOI) and Another
Karnataka High Court · (2005) 2 KarLJ 168 : (2005) 1 KCCR 706
Constitution of India, 1950 — Article 14, 16, 226, 227, 39 (d)
High Courts10 Jan 2005Dismissed
Appasaheb Tatyasaheb Ugare and Another Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KarLJ 104 : (2005) 2 KCCR 87 SN
Karnataka Land Reforms Act, 1961 — Section 15, 15 (2), 15 (5), 5 (1) (v)
High Courts10 Jan 2005Dismissed
Prakash and Others Vs The Chief Officer, Town Municipal Council and Another
Karnataka High Court · (2005) ILR (Kar) 2010 : (2005) 2 KarLJ 95 : (2005) 1 KCCR 648
Karnataka Municipalities Act, 1964 — Section 11, 11 (1), 42 (9)
High Courts10 Jan 2005Dismissed
Krishna Gajanana Vedeshwar and Others Vs Narayan Gajanan Vedeshwar and Others
Karnataka High Court · AIR 2005 Kar 229 : (2005) 2 KarLJ 237 : (2005) 1 KCCR 556
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 23 Rule 1, Order 23 Rule 3Hindu Adoption and Maintenance Act, 1956 — Section 16
High Courts07 Jan 2005
Sunil Kumar Thakur and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KarLJ 306
Karnataka Selection of candidates for Admission to Engineering, Medical, Dental and Indian System of Medicine and Homeopathy Courses Rules, 2003 — Rule 19, 19 (2), 19 (3)
High Courts07 Jan 2005Dismissed
Gammon India Ltd. Vs Addl. Commissioner of Commercial Taxes and Others
Karnataka High Court · (2005) ILR (Kar) 860 : (2005) 1 KCCR 54 SN : (2005) 141 STC 321
Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B