COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 5 of 43

High Courts21 Nov 2005Allowed

Standard Industrial Engg. Co. Vs Bellary Power (India) (P.) Ltd.

Karnataka High Court · (2006) 1 KCCR 49 SN

Companies Act, 1956 — Section 434 (1), 443 (2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts21 Nov 2005Allowed

Balu Gopal Desai (since deceased by L.Rs. Siddanagouda Balu Desai and Others) Vs The State of Karnataka and Others

Karnataka High Court · (2005) 11 KAR CK 0049

Karnataka Land Reforms Act, 1961 — Section 48 AMysore Land Reforms Act, 1962 — Section 42

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High Courts21 Nov 2005Allowed

Bharat Fritz Werner Karmika Sangha Vs The Assistant Labour Commissioner and Another

Karnataka High Court · (2006) 108 FLR 779 : (2006) ILR (Kar) 148 : (2006) 4 KarLJ 443 : (2006) 1 KCCR 33 SN

Industrial Disputes Act, 1947 — Section 33, 33 (3), 33 (4)Karnataka Industrial Disputes Rules, 1957 — Rule 62

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High Courts21 Nov 2005

State Vs Anthony Nikolas

Karnataka High Court · (2006) CriLJ 1582 : (2006) ILR (Kar) 905 : (2006) 4 KarLJ 318 : (2006) 2 KCCR 82 SN

Criminal Procedure Code, 1973 (CrPC) — Section 377Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 354

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High Courts21 Nov 2005

K.S. Periyaswamy Vs Bharath Earth Movers Limited

Karnataka High Court · (2006) 1 KarLJ 283 : (2006) 1 KCCR 268 : (2006) 1 LLJ 570 : (2006) 3 SLJ 359

Industrial Employment (Standing Orders) Regulation — Regulation 66 (6), 66 (8)

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High Courts21 Nov 2005Dismissed

Anantagiri Since deceased by his L.R. Sri. V. Nagaraj Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 197 : (2007) 1 KarLJ 288 : (2006) 2 KCCR 1298

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Certain Inam Abolition Act, 1977 — Section 5 (3)Karnataka Land Reforms Act, 1961 — Section 121 A

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High Courts21 Nov 2005Dismissed

Putta Madappa Vs Subbappa and Another

Karnataka High Court · (2006) 1 KCCR 32 SN

Karnataka Land Reforms Act, 1961 — Section 121 AKarnataka Land Reforms Rules, 1974 — Rule 17

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High Courts21 Nov 2005

Smt. Jayarathnamma and Others Vs Mukthiar Singh and Another

Karnataka High Court · (2007) ACJ 1260 : AIR 2006 Kar 177 : (2006) 2 RCR(Civil) 825

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High Courts21 Nov 2005Allowed

Mahamod Fazlulla Vs National Insurance Company Ltd. and Others

Karnataka High Court · (2007) 2 ACC 699 : (2007) ACJ 368 : (2007) 6 KarLJ 493 : (2006) 3 KCCR 1794

Motor Vehicles Act, 1939 — Section 95, 95 (2)Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (2), 217 (2) (c)

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High Courts21 Nov 2005

Process Pumps (Private) Limited Vs The Deputy Labour Commissioner, Region I and Another

Karnataka High Court · (2006) 110 FLR 520 : (2006) 1 KarLJ 414 : (2006) 1 KCCR 308

Payment of Gratuity Act, 1972 — Section 7, 7 (4), 7 (7)

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High Courts18 Nov 2005Dismissed

R. Raghupathi Gowda and Another Vs State Transport Authority and Others

Karnataka High Court · (2006) 2 ACC 300 : (2006) ILR (Kar) 248 : (2006) 1 KarLJ 382 : (2006) 1 KCCR 45 SN

Motor Vehicles Act, 1988 — Section 68 D (3)

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High Courts17 Nov 2005Dismissed

B.H. Veeresha Vs Government of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 610 : (2006) 1 KarLJ 326 : (2006) 1 KCCR 483

Civil Procedure Code, 1908 (CPC) — Section 11, 91

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High Courts17 Nov 2005Dismissed

J. Ashoka Vs University of Agricultural Sciences and Others

Karnataka High Court · (2006) ILR (Kar) 768 : (2006) 1 KarLJ 258 : (2006) 1 KCCR 589

Constitution of India, 1950 — Article 12, 14, 16, 16 (1)

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High Courts17 Nov 2005

Dattaprasad Co-Operative Housing Society Limited and Others Vs State of Karnataka

Karnataka High Court · (2007) 4 KarLJ 645

Karnataka Co-operative Societies Act, 1959 — Section 38Registration Act, 1908 — Section 17 (1)

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High Courts17 Nov 2005Dismissed

Electrical Engineering Agencies and Another Vs New India Assurance Company Limited and Another

Karnataka High Court · (2006) 3 ACC 391 : (2006) ACJ 1957 : (2006) 2 KCCR 1224

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High Courts16 Nov 2005

Maruthi Ramachandra Kumbar Vs Manohar Kallappa Chougale and Another

Karnataka High Court · (2006) ACJ 2626 : (2006) 6 KarLJ 519

Motor Vehicles Act, 1988 — Section 147

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High Courts16 Nov 2005Dismissed

The Vyavasaya Seva Sahakari Bank Limited Vs The State of Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 77

Karnataka Co-operative Societies Act, 1959 — Section 64 (1), 64 (2)Karnataka Societies Registration Act, 1960 — Section 25

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High Courts16 Nov 2005Allowed

Roshanbi and Others Vs Usmansab Shaikaji Attar Since deceased by his LRs. and Another

Karnataka High Court · (2006) ILR (Kar) 560 : (2006) 4 KarLJ 336 : (2006) 1 KCCR 424

Evidence Act, 1872 — Section 90

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High Courts15 Nov 2005Dismissed

A. Susheela Kalluraya Vs The 1st Land Tribunal and Others

Karnataka High Court · (2006) 6 KarLJ 254

Constitution of India, 1950 — Article 226, 227

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High Courts15 Nov 2005Dismissed

Puttannaiah and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 6043 : (2006) 1 KarLJ 378 : (2005) 4 KCCR 2860

Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3), 163 (1)

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