COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 6 of 43

High Courts15 Nov 2005Dismissed

Sri Santhosh and Others Vs Smt. Saraswathibai and Another

Karnataka High Court · AIR 2006 Kar 85 : (2006) ILR (Kar) 156 : (2006) 4 KarLJ 207 : (2006) 1 KCCR 605 : (2006) 2 RCR(Civil) 246

Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)

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High Courts15 Nov 2005

Hanamath and Others Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 1844 : (2006) ILR (Kar) 1476 : (2006) 4 KarLJ 1 : (2006) 2 KCCR 946

Penal Code, 1860 (IPC) — Section 34, 376, 376 (2) (g), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)

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High Courts15 Nov 2005Dismissed

Uppar Malleshappa Vs State of Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 98

Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (3), 5

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High Courts14 Nov 2005Dismissed

Manipal Finance Corporation Limited Vs L.N.K. Murthy

Karnataka High Court · (2005) 11 KAR CK 0050

Arbitration and Conciliation Act, 1996 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Nov 2005

A. Yadava (Deceased by LR) and etc. Vs The Authorised Officer and Deputy Conservator of Forest

Karnataka High Court · (2006) CriLJ 1568 : (2006) 2 RCR(Criminal) 810

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Karnataka Forest Act, 1963 — Section 71 A, 71 C, 71 D, 71 D (1)

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High Courts14 Nov 2005

Dr. Madhav Shankar Pandit and Others Vs Dr. Ganapati Narayan Sabhahit and Others

Karnataka High Court · (2006) ILR (Kar) 657 : (2006) 1 KCCR 373

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 117Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 23, 24, 25

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High Courts11 Nov 2005Dismissed

N. Chandrasekharaiah Vs The Secretary, Karnataka Legislative Council and Others

Karnataka High Court · (2005) ILR (Kar) 6095 : (2006) 1 KarLJ 357 : (2005) 4 KCCR 285 SN

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High Courts11 Nov 2005Dismissed

Kanoria Industries Ltd. Vs Union of India (UOI)

Karnataka High Court · (2005) 190 ELT 295

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57VConstitution of India, 1950 — Article 14Finance Act, 2000 — Section 112

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High Courts11 Nov 2005

Hayath Khan Vs The Deputy Labour Commissioner and Others

Karnataka High Court · (2006) 108 FLR 632 : (2005) ILR (Kar) 6001 : (2006) 1 KarLJ 365 : (2006) 1 KCCR 26 SN

Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 16, 17, 3Factories Act, 1948 — Section 67Merchant Shipping Act, 1951 — Section 109

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High Courts11 Nov 2005Allowed

Aravind and Others Vs The Special Land Acquisition Officer, KIADB and Another

Karnataka High Court · (2006) ILR (Kar) 922 : (2006) 3 KarLJ 403 : (2006) 2 KCCR 778

Karnataka Industrial Area Development Act, 1966 — Section 28 (4), 29 (2)Land Acquisition Act, 1894 — Section 18, 18 (1), 28 A (3), 30

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High Courts10 Nov 2005Dismissed

Appaiah Vs Archak Laxminarayana Achar and Others

Karnataka High Court · (2005) ILR (Kar) 6050 : (2006) 1 KarLJ 371 : (2006) 1 KCCR 338

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 121 A, 4, 48 AKarnataka Land Reforms Rules, 1974 — Rule 17

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High Courts10 Nov 2005Dismissed

B. Shantakumar Vs The Chief Regional Manager, Bank of India

Karnataka High Court · (2006) 1 KarLJ 316 : (2005) 4 KCCR 289 SN

Constitution of India, 1950 — Article 311

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High Courts10 Nov 2005Allowed

Thomson Plantations (India) Private Limited Vs The Senior Sub-Registrar and Another

Karnataka High Court · (2006) ILR (Kar) 164 : (2006) 1 KarLJ 403 : (2005) 4 KCCR 2786

Registration Act, 1908 — Section 17 (2) (xii), 39 (4), 89 (4)

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High Courts10 Nov 2005Allowed

Suresh Colour Labs Vs State of Karnataka and Others

Karnataka High Court · (2008) 11 VST 621

Karnataka Sales Tax Act, 1957 — Section 12, 17 (6), 25 A, 5 BKarnataka Sales Tax Rules, 1957 — Rule 20

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High Courts09 Nov 2005Dismissed

B.S. Sadananda Vs K.S. Chinnappa

Karnataka High Court · AIR 2006 Kar 57 : (2006) 1 KarLJ 321 : (2006) 1 KCCR 298

Limitation Act, 1963 — Section 67Transfer of Property Act, 1882 — Section 111 (h), 113

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High Courts09 Nov 2005Allowed

M. Narayanappa Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2006) 3 KCCR 152 SN

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5Mysore Land Revenue Code, 1888 — Section 43 (8)Transfer of Property Act, 1882 — Section 11

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High Courts09 Nov 2005

Sri B. Chikkanna Vs Sri N. Narasinga Rao (since deceased by his L.Rs. Smt. Lakshmi Bai Rao and Others)

Karnataka High Court · (2006) ILR (Kar) 2970 : (2006) 3 KCCR 1616

Easements Act, 1882 — Section 52Karnataka Rent Control Act, 1961 — Section 2 (3) (g), 21 (1) (h), 21 (2) (r)

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High Courts07 Nov 2005

Smt. Radhamma and Others Vs H.N. Muddukrishna and Others

Karnataka High Court · AIR 2006 Kar 68 : (2006) 1 KarLJ 176 : (2006) 2 KCCR 1265

Hindu Succession Act, 1956 — Section 14, 30, 4 (1) (a), 4 (1) (b)Income Tax Act, 1961 — Section 281 A, 281 A (1), 281 A (3)

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High Courts07 Nov 2005Dismissed

Chikkusappa Vs State of Karnataka and Others

Karnataka High Court · (2006) 3 KarLJ 64

Constitution of India, 1950 — Article 141, 226, 227Karnataka Land Revenue Act, 1964 — Section 15, 95, 95 (1), 95 (2), 96Karnataka Minor Mineral Concession Rules, 1994 — Rule 17, 32, 32 (1), 42

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High Courts28 Oct 2005Allowed

Syndicate Bank Vs A. Raghupathy Bhat

Karnataka High Court · (2006) 110 FLR 338 : (2005) ILR (Kar) 5587 : (2006) 1 KarLJ 146 : (2005) 4 KCCR 2793 : (2006) 2 LLJ 171

Penal Code, 1860 (IPC) — Section 201, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12, 12 (2), 12 (2) (a), 15, 15 (1)

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