High Courts21 Oct 2005Dismissed
Nanjamma Vs R.T. Subbegowda and Others
Karnataka High Court · AIR 2006 Kar 172 : (2006) ILR (Kar) 493 : (2006) 1 KCCR 293
COURT ARCHIVE
Karnataka High Court judgments, 2005
843 judgments · page 8 of 43
High Courts21 Oct 2005Dismissed
Havappa, K. Raju and Smt. Nagamma Vs Md. Asad Ali and The United India Insurance Co. Ltd.
Karnataka High Court · (2006) ACJ 2366
High Courts21 Oct 2005Dismissed
Patel Rangegowda Vs The Land Reforms Appellate Authority and Others
Karnataka High Court · (2006) 1 KCCR 47 SN
Constitution of India, 1950 — Article 14
High Courts20 Oct 2005
Sri. Venkatesh Acharya Vs Hatti Gold Mines Co. Limited and Another
Karnataka High Court · (2006) 1 KCCR 583
Constitution of India, 1950 — Article 226
High Courts20 Oct 2005Dismissed
V.V. Sivaram and Others Vs Foseco India Limited
Karnataka High Court · (2006) 1 CivCC 704 : (2006) 133 CompCas 160 : (2006) 1 KarLJ 386 : (2006) 1 KCCR 429
Contract Act, 1872 — Section 27
High Courts19 Oct 2005
Arecanut Processing and Sale Co-Operative Society Limited Vs Mohammad Kasim (Dead) by L.Rs and Others
Karnataka High Court · (2006) ILR (Kar) 120 : (2005) 6 KarLJ 500 : (2006) 1 KCCR 23 SN
Constitution of India, 1950 — Article 142, 224Karnataka Co-operative Societies Act, 1959 — Section 101 (2), 70
High Courts19 Oct 2005Dismissed
Canara Bank Vs Vara Trading Co. and Others
Karnataka High Court · AIR 2006 Kar 88 : (2007) 1 BC 541 : (2006) 133 CompCas 482 : (2006) ILR (Kar) 130 : (2006) 4 KarLJ 239 : (2006) 1 KCCR 465
Evidence Act, 1872 — Section 101, 102, 92Negotiable Instruments Act, 1881 (NI) — Section 118Transfer of Property Act, 1882 — Section 54, 58 (f)
High Courts19 Oct 2005Dismissed
The State of Karnataka and Another Vs Ninganagouda Shankargouda Patil
Karnataka High Court · (2005) ILR (Kar) 5663 : (2006) 1 KarLJ 98 : (2006) 1 KCCR 182
Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (23), 11 (3), 11A, 11A (3)
High Courts19 Oct 2005
New India Assurance Co. Ltd. Vs Sunil and Another
Karnataka High Court · (2007) 2 ACC 684 : (2006) 3 KCCR 1576
Motor Vehicles Act, 1988 — Section 163 A
High Courts19 Oct 2005Dismissed
New India Assurance Company Limited Vs Sunil and Another
Karnataka High Court · (2007) ACJ 278 : (2006) 6 KarLJ 506
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 163 A, 166, 167
High Courts18 Oct 2005Dismissed
Dinakara Londe Vs Deeksha D. Londe and Others
Karnataka High Court · (2005) 18 CriminalCC 281
High Courts18 Oct 2005Allowed
Smt. Channakha and Others Vs Mahantappa
Karnataka High Court · (2006) 3 CivCC 353 : (2006) CriLJ 1560 : (2006) 2 RCR(Criminal) 887
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 3
High Courts18 Oct 2005
Miss Dhanalakshmi Vs Principal Secretary to Govt, Commerce and Industries Department and Another
Karnataka High Court · (2005) ILR (Kar) 5845
Centre for Enterpreneurship Development of Karnataka Service Rules, 1999 — Rule 14
High Courts18 Oct 2005Allowed
Smt. Gangubai Basappa Hadapad @ Dhanakshirur and Others Vs Mahagundappa Shankarappa Hadapad @ Dhanakshirur and Others
Karnataka High Court · (2005) ILR (Kar) 5838 : (2006) 5 KarLJ 428 : (2006) 1 KCCR 150
Karnataka Land Reforms Act, 1961 — Section 133
High Courts17 Oct 2005Dismissed
Mysore Sales International Limited Vs United Breweries Limited
Karnataka High Court · (2006) 133 CompCas 190 : (2005) ILR (Kar) 5881 : (2005) 6 KarLJ 615 : (2005) 4 KCCR 2975 : (2006) 66 SCL 122
Companies Act, 1956 — Section 29, 30, 31, 433 (e), 434Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 3, 8, 9Karnataka Excise Act, 1965 — Section 71 (1)
High Courts17 Oct 2005Dismissed
The Taluka Panchayath Athani Vs The State of Karnataka and Others
Karnataka High Court · (2006) 2 KCCR 1001
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 10 (1) (d), 2 (g), 25 F
High Courts17 Oct 2005Dismissed
S. Krishnamurthy Vs N. Aswathaiah (Dead) by L.Rs
Karnataka High Court · AIR 2006 Kar 44 : (2006) 1 KarLJ 88 : (2006) 1 KCCR 222 : (2006) 4 RCR(Civil) 200
Hindu Succession Act, 1956 — Section 14, 15 (1) (c), 15 (2), 15 (2) (b), 16
High Courts09 Oct 2005Dismissed
Canara Bank Vs Vara Trading Company and Others
Karnataka High Court · (2006) 4 CivCC 707
High Courts07 Oct 2005Dismissed
Yellappa Mudukappa Itagi and Another Vs Hubli-Dharwad Urban Development Authority and Another
Karnataka High Court · (2005) 6 KarLJ 636 : (2006) 1 KCCR 611
Karnataka Urban Development Authorities Act, 1987 — Section 32 (2), 32 (5), 78Constitution of India, 1950 — Article 14, 19 (1) (f), 300A, 38, 47
High Courts07 Oct 2005
S. Subhadra Vs Adishwar India Limited and Another
Karnataka High Court · (2007) 6 KarLJ 155 : (2006) 3 KCCR 1844
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 420