COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 7 of 43

High Courts28 Oct 2005Allowed

Nirmala, S.K. Sathish and S.K. Praveen Vs Ravindra Suvarna and The Manager Oriental Insurance Co. Ltd.

Karnataka High Court · (2006) 3 KCCR 1789

Fatal Accidents Act, 1855 — Section 1 A, 2Motor Vehicles Act, 1988 — Section 165 (1), 166

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High Courts28 Oct 2005Allowed

Basappa @ Basanagowda Vs State of Karnataka

Karnataka High Court · (2006) 1 DMC 605 : (2005) ILR (Kar) 5997 : (2006) 5 KarLJ 303 : (2007) 5 RCR(Criminal) 190

Criminal Procedure Code, 1973 (CrPC) — Section 320 (6)Penal Code, 1860 (IPC) — Section 498A, 506

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High Courts27 Oct 2005Dismissed

Sadashivu Balappa Samagar Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 899

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84

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High Courts27 Oct 2005Dismissed

The Registrar General, High Court of Karnataka Vs Shivu and Another

Karnataka High Court · (2005) ILR (Kar) 5951 : (2006) 1 KarLJ 152 : (2006) 2 KCCR 1241

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354 (3), 366Penal Code, 1860 (IPC) — Section 302, 34, 376

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High Courts27 Oct 2005

Smt. Usha Suresh Vs R.V. Shashidaran

Karnataka High Court · (2007) 2 BC 660 : (2006) 2 CivCC 514 : (2006) CriLJ 904 : (2007) 1 KCCR 24 : (2006) 2 RCR(Criminal) 320

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 9

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High Courts26 Oct 2005

Oriental Insurance Co. Ltd. Vs Smt. Ruth and Others

Karnataka High Court · (2007) ACJ 1226

Insurance Act, 1938 — Section 64 V-B

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High Courts26 Oct 2005

Sri Sanganagouda Shankaragouda Mulki Patil Vs The State of Karnataka and Others

Karnataka High Court · (2006) 108 FLR 1090 : (2006) ILR (Kar) 284 : (2006) 4 KarLJ 430 : (2005) 4 KCCR 2798

Karnataka Education Act, 1983 — Section 130, 131

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High Courts26 Oct 2005Dismissed

Smt. Siddamma Mallappa Managuli Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 5679 : (2006) 4 KarLJ 647 : (2006) 1 KCCR 25 SN

Constitution of India, 1950 — Article 162, 163, 19 (1) (g)Karnataka Cinemas (Regulation) Act, 1964 — Section 20Karnataka Cinemas (Regulation) Rules, 1971 — Rule 26, 27 (2) (a) (ii)

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High Courts25 Oct 2005Dismissed

Ramdev Agencies Vs Additional Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2006) 1 KCCR 212 : (2007) 6 VST 644

Karnataka Sales Tax Act, 1957 — Section 5 (4)

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High Courts24 Oct 2005Allowed

Sahakari Sakkare Karkhane Niyamitha, Aland, Karmikara Sangha (R) Vs The State of Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 156

Industrial Employment (Standing Orders) Act, 1946 — Section 13 BKarnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)

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High Courts24 Oct 2005

Karnataka Milk Federation Employees Federation (R) and Others Vs The Commissioner of Labour and Others

Karnataka High Court · (2005) 6 KarLJ 610

Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)

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High Courts24 Oct 2005Dismissed

Le Meridien Vs Ms. Pramila

Karnataka High Court · (2006) 1 KCCR 245

Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts24 Oct 2005Dismissed

The Tumkur Grain Merchants Co-operative Bank Ltd. Vs K.B. Lingaraju and Others

Karnataka High Court · (2005) ILR (Kar) 5673 : (2005) 6 KarLJ 481 : (2005) 4 KCCR 344 SN

Karnataka Co-operative Societies Act, 1959 — Section 17, 17 (1) (a), 17 (1) (d)

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High Courts24 Oct 2005

K.M.F. Employees Federation (R) and Others Vs The Commissioner of Labour in Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 230

Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)

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High Courts24 Oct 2005Allowed

S. Shivanna Vs The Special Tahsildar and Others

Karnataka High Court · (2006) 1 KCCR 652

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 128, 135

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High Courts21 Oct 2005

Parashram Mahadev Divate Vs United India Insurance Co. Ltd. and Others

Karnataka High Court · (2007) 1 ACC 314

Civil Procedure Code, 1908 (CPC) — Section 141Motor Vehicles Act, 1988 — Section 140, 147

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High Courts21 Oct 2005Dismissed

Mehata Enterprises Vs State of Karnataka and Another

Karnataka High Court · (2007) 7 VST 191

Karnataka Sales Tax Act, 1957 — Section 5, 6 (1A), 8 A

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High Courts21 Oct 2005Dismissed

Parashram Mahadev Divate Vs Divisional Manager, United India Insurance Co. Ltd. and Others

Karnataka High Court · (2007) ACJ 1438 : (2006) 3 RCR(Civil) 400

Civil Procedure Code, 1908 (CPC) — Section 114Motor Vehicles Act, 1988 — Section 140, 147Religious Endowments Act, 1863 — Section 10

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High Courts21 Oct 2005

Havappa and Others Vs Md. Asad Ali and Another

Karnataka High Court · (2007) 1 ACC 828

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High Courts21 Oct 2005Allowed

Sripad Ekanath Gaonkar Vs Assistant Commissioner, Kumta Division

Karnataka High Court · (2006) ILR (Kar) 1895 : (2006) 2 KCCR 106 SN

Karnataka Land Reforms Act, 1961 — Section 61, 61 (1), 61 (3)

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