COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 9 of 43

High Courts07 Oct 2005Dismissed

Porlu Packers Vs Chairman, Clarification and Advance Ruling Authority and Another

Karnataka High Court · (2005) 4 KCCR 2897 : (2008) 11 VST 230

Constitution of India, 1950 — Article 227Karnataka Sales Tax Act, 1957 — Section 4Karnataka Sales Tax Rules, 1957 — Rule 27Q

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High Courts06 Oct 2005Dismissed

B. Anjanappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 1 KarLJ 233

Constitution of India, 1950 — Article 226Karnataka Government (Transaction of Business) Rules, 1977 — Rule 66Land Acquisition Act, 1894 — Section 16 (2), 4 (1), 5 A, 6 (1)

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High Courts06 Oct 2005Dismissed

United Breweries Limited Vs State of Karnataka and Another

Karnataka High Court · (2006) 1 KCCR 44 SN : (2007) 9 VST 594

Constitution of India, 1950 — Article 14, 19 (1), 301, 304 (b)Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1), 30

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High Courts06 Oct 2005Dismissed

G.V. Vishwanath Vs Management of Himalaya Drug Company

Karnataka High Court · (2006) 109 FLR 987 : (2006) 2 KarLJ 47 : (2006) 1 KCCR 53 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 14, 141, 19, 21, 226Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts06 Oct 2005Dismissed

M.S. Zahed and Another Vs Cosmos Co-operative Bank Ltd.

Karnataka High Court · (2006) 3 BC 449

Companies Act, 1956 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 293Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141 (2)

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High Courts06 Oct 2005Dismissed

B.T.L. Education Trust Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 12 : (2005) 6 KarLJ 381

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 10 (3), 10 (8), 23, 6 (1)

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High Courts06 Oct 2005

C.R. Krishna and Another Vs The Management of Davangere Cotton Mills and Another

Karnataka High Court · (2006) 108 FLR 859 : (2005) ILR (Kar) 5729 : (2005) 4 KCCR 342 SN

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High Courts06 Oct 2005

Branch Manager, National Insurance Co. Ltd. Vs Smt. Gangamma and Others

Karnataka High Court · (2006) 1 KCCR 252

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High Courts06 Oct 2005Dismissed

Chairman, HMT Watches Limited and Another Vs The Cosmos Co-operative Bank Limited

Karnataka High Court · (2006) 2 ALD(Cri) 19 : (2006) 3 BC 178 : (2006) CriLJ 813 : (2006) ILR (Kar) 537 : (2005) 6 KarLJ 507 : (2005) 4 KCCR 2480 : (2006) 3 RCR(Criminal) 911

Companies Act, 1956 — Section 293Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141 (2)

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High Courts06 Oct 2005

Binani Industries Limited Vs Assistant Commissioner of Commercial Taxes and Others

Karnataka High Court · (2006) 2 KCCR 708 : (2006) 145 STC 24

Constitution of India, 1950 — Article 142, 304 (b)Karnataka Sales Tax Act, 1957 — Section 12 A, 21, 22 A, 3 A, 5 (3) (a)

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High Courts06 Oct 2005Dismissed

Chairman, M.S. Zahed, M/s. HMT Watches Ltd. Vs Cosmos Co-op. Bank Ltd., Pune

Karnataka High Court · (2006) 2 KLJ 321

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High Courts06 Oct 2005

Kanakanagouda and Others Vs Devaraddi and Another

Karnataka High Court · (2007) 2 ACC 615

Motor Vehicles Act, 1988 — Section 147

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High Courts06 Oct 2005Dismissed

M.M.S. Exports (P) Ltd. Vs The Addl. Commissioner of Commercial Taxes and Another

Karnataka High Court · (2005) ILR (Kar) 5132 : (2006) 1 KCCR 6 SN : (2007) 6 VST 728

Karnataka Tax on Entry of Goods Act, 1979 — Section 15 (1), 5 (4), 5 (5)

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High Courts06 Oct 2005Dismissed

M.S. Zahed, Chairman, HMT Watches Ltd. and Another Vs Cosmos Co-operative Bank Ltd.

Karnataka High Court · (2006) 3 BC 449

Companies Act, 1956 — Section 293Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts06 Oct 2005Dismissed

Madhavan S. Vs Management of Sundaram Motors

Karnataka High Court · (2005) 10 KAR CK 0006

Industrial Disputes Act, 1947 — Section 11 A

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High Courts05 Oct 2005Dismissed

A. Regina Victor and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) 6 KarLJ 525 : (2005) 4 KCCR 2806

Karnataka Land Revenue Act, 1964 — Section 34, 94

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High Courts05 Oct 2005

S.H. Mohan Kumar Vs State of Karnataka

Karnataka High Court · (2005) ILR (Kar) 5517 : (2005) 6 KarLJ 390 : (2006) 1 KCCR 130

Criminal Procedure Code, 1973 (CrPC) — Section 125Karnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 — Rule 5, 5 (5), 5 (6)

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High Courts05 Oct 2005Dismissed

Mahathma Gandhi Vidya Peetha Trust and Another Vs All India Council for Technical Education and Others

Karnataka High Court · AIR 2006 Kar 17 : (2005) ILR (Kar) 6073 : (2005) 6 KarLJ 346 : (2005) 4 KCCR 286 SN

All India Council for Technical Education Act, 1987 — Section 10, 117

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High Courts05 Oct 2005

The Mysore Chipboards Limited and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 987 : (2006) 2 KCCR 86 SN

Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax (Amendment) Rules, 1998 — Rule 20CKarnataka Sales Tax Act, 1957 — Section 19 C

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High Courts05 Oct 2005Allowed

M.N. Venkateshaiah Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 5084 : (2005) 6 KarLJ 452 : (2006) 1 KCCR 205

Karnataka Land Grant Rules, 1969 — Rule 9, 9 (1) (i)Karnataka Land Revenue Act, 1964 — Section 128, 133, 136 (3)

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