COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 42 of 43

High Courts07 Jan 2005Allowed

Institute of Hotel Management, Catering Technology and Applied Nutrition (Karnataka) Society and Others Vs Smt. Hemalatha V. Reddy

Karnataka High Court · (2005) 105 FLR 1129 : (2005) 2 KarLJ 114 : (2005) 1 KCCR 268 : (2005) 2 LLJ 1093

Constitution of India, 1950 — Article 12, 226, 227, 311 (2), 38

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High Courts07 Jan 2005

H.P. Lakshminarayana Vs Karnataka Forest Development Corporation Limited and Others

Karnataka High Court · (2005) ILR (Kar) 565 : (2005) 2 KarLJ 73 : (2005) 2 KCCR 117 SN

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High Courts07 Jan 2005Dismissed

State of Karnataka and Another Vs M.R. Shankar and Another

Karnataka High Court · (2005) ILR (Kar) 1238 : (2005) 2 KarLJ 188 : (2005) 1 KCCR 711

Grant-in-Aid for Film Institutes in the State of Karnataka (Film Acting and Playback Singing) Rules — Rule 6

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High Courts07 Jan 2005

Alliance Business Academy Vs Dr. H. Jayaram Reddy and Others

Karnataka High Court · (2005) ILR (Kar) 450 : (2005) 2 KarLJ 17 : (2005) 1 KCCR 255

Karnataka Planning Authority Rules, 1965 — Rule 30Karnataka Town and Country Planning Act, 1961 — Section 14 A, 74

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High Courts07 Jan 2005

1shantadurga Petro Chemicals, Belgaum Vs The Assistant Commissioner of Commercial Taxes (Headquarters), Belgaum Division, Belgaum and Others

Karnataka High Court · (2007) 63 KarLJ 13

Karnataka Sales Tax Act, 1957 — Section 6

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High Courts07 Jan 2005Allowed

Sri Srinivas Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 2606 : (2005) 4 KarLJ 435 : (2005) 3 KCCR 1897

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High Courts07 Jan 2005

Krishnamurthy Vs Deepak and Others

Karnataka High Court · (2005) ILR (Kar) 1202 : (2005) 3 KarLJ 420

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High Courts06 Jan 2005

The Chief Secretary, Government of Karnataka and Another Vs P. Seetharamaiah

Karnataka High Court · (2005) ILR (Kar) 1046 : (2005) 2 KarLJ 273 : (2005) 1 KCCR 580

Consumer Protection Act, 1986 — Section 10 (1-A), 30 (2)Karnataka Consumer Protection Rules, 1988 — Rule 3, 3 (3)

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High Courts06 Jan 2005Allowed

Islamiya Education Trust and Another Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1859 : (2005) 2 KarLJ 198

Constitution of India, 1950 — Article 30Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 2J

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High Courts05 Jan 2005

Guthyappa Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1268 : (2005) 2 KarLJ 100 : (2005) 2 KCCR 1109

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High Courts05 Jan 2005Dismissed

Atul Engineering Udyog Vs Kudremukh Iron Ore Company Limited

Karnataka High Court · (2005) ILR (Kar) 1039 : (2005) 2 KarLJ 12 : (2005) 1 KCCR 538

Constitution of India, 1950 — Article 14

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High Courts05 Jan 2005Dismissed

Veeramma Vs Deputy Commissioner and Others

Karnataka High Court · (2005) ILR (Kar) 1381 : (2005) 2 KarLJ 1 : (2005) 1 KCCR 522

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2)

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High Courts05 Jan 2005Dismissed

Yuken (India) Ltd. Vs The Bangalore East Industrial Worker''s Union and Another

Karnataka High Court · (2005) 105 FLR 405 : (2005) ILR (Kar) 445 : (2005) 2 KarLJ 150 : (2005) 1 KCCR 501 : (2005) 2 LLJ 342

Industrial Employment (Standing Orders) Act, 1946 — Section 10 (2)

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High Courts04 Jan 2005Allowed

Mahadevappa Vs Mysore Urban Development Authority

Karnataka High Court · (2005) 2 KarLJ 249 : (2005) 1 KCCR 705

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High Courts04 Jan 2005Allowed

Venkappa Hunashikatti and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) 2 KarLJ 201 : (2005) 1 KCCR 401

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High Courts04 Jan 2005

Sri K. Chandrasekhar and Another Vs Mac Charles India Ltd.

Karnataka High Court · (2005) 1 ALD(Cri) 35 : (2005) 3 BC 586 : (2005) 2 CivCC 100 : (2005) 126 CompCas 172 : (2005) CriLJ 1120 : (2005) ILR (Kar) 395 : (2005) 2 KarLJ 124 : (2005) 1 KCCR 49 SN : (2005) 2 RCR(Criminal) 377

Criminal Procedure Code, 1973 (CrPC) — Section 255, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts04 Jan 2005Dismissed

Bharatiya Samskrithi Vidya Peeta Vs The Secretary to the Government of Karnataka, Education Department and Others

Karnataka High Court · (2005) ILR (Kar) 1234 : (2005) 2 KarLJ 147 : (2005) 1 KCCR 399

Karnataka Education Act, 1983 — Section 133, 146, 146 (3)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 5

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High Courts04 Jan 2005Allowed

D. Muralidhar Vs Central Bank of India

Karnataka High Court · (2005) 106 FLR 170 : (2005) 2 KarLJ 47 : (2005) 2 KCCR 839 : (2005) 2 LLJ 408

Central Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4GConstitution of India, 1950 — Article 226, 227

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High Courts04 Jan 2005

Smt. C.S. Narmada Vs Visveswaraiah Technological University and Another

Karnataka High Court · (2005) 106 FLR 377 : (2005) ILR (Kar) 1156 : (2005) 2 KarLJ 109 : (2005) 1 KCCR 544

Constitution of India, 1950 — Article 21

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High Courts03 Jan 2005Dismissed

The Bangalore District and Bangalore Rural District Central Co-op. Bank Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 377 : (2005) 2 KarLJ 81 : (2005) 1 KCCR 505

Karnataka Land Revenue Act, 1964 — Section 127, 129Transfer of Property Act, 1882 — Section 100

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