COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,412 of 2,393

High Courts28 Feb 2006Allowed

The Workmen of Chikmagalur, District Central Cooperative Bank Limited and Ramachandra T.G. Vs The Registrar of Cooperative Societies in the State of Karnataka and Others

Karnataka High Court · (2006) 3 KarLJ 113

Industrial Disputes Act, 1947 — Section 12, 12 (3), 18, 18 (1), 18 (3)Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (1), 70 (2), 70 (3)Karnataka Cooperative Societies Rules, 1960 — Rule 17

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High Courts27 Feb 2006Allowed

B. Maribettappa Vs The Zilla Panchayat and Another

Karnataka High Court · (2006) ILR (Kar) 1748 : (2006) 2 KarLJ 654

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High Courts27 Feb 2006

Debashree Chowdhury and Another Vs Visveswaraiah Technological University and Others

Karnataka High Court · (2006) ILR (Kar) 1531 : (2006) 3 KarLJ 393 : (2006) 2 KCCR 893

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High Courts27 Feb 2006Dismissed

Bhimappa and Others Vs Allisab and Others

Karnataka High Court · AIR 2006 Kar 231 : (2007) 6 KarLJ 286 : (2006) 3 KCCR 1684 : (2006) 3 RCR(Civil) 660 : (2006) 2 RCR(Rent) 174

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3, Order 44 Rule 1Contract Act, 1872 — Section 182Evidence Act, 1872 — Section 118, 60

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High Courts27 Feb 2006Dismissed

G. E. Thippaiah and Others Vs The State of Karnataka and Others

Karnataka High Court · (2006) 4 KCCR 2272

Constitution of India, 1950 — Article 226

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High Courts24 Feb 2006Dismissed

Ranga Rao Deshpande Vs Hubli-Dharwad Municipal Corporation and Others

Karnataka High Court · (2006) 02 KAR CK 0079

Constitution of India, 1950 — Article 226, 227, 300A

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High Courts24 Feb 2006Dismissed

Gautham College of Pharmacy Vs State of Karnataka and Others

Karnataka High Court · (2006) 02 KAR CK 0077

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High Courts24 Feb 2006Dismissed

Sri Victor Sebastian Karkada Vs Smt. Thorulatha

Karnataka High Court · (2006) 3 CivCC 229 : (2006) 2 DMC 844 : (2006) ILR (Kar) 3097 : (2006) 2 KCCR 984 : (2006) 4 RCR(Civil) 577

Divorce Act, 1869 — Section 10 (1) (x), 10 (x), 13 (1) (I-a)

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High Courts24 Feb 2006

A.C. Ananthaswamy Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 1551 : (2006) 2 KarLJ 412 : (2006) 2 KCCR 926

Karnataka Industrial Area Development Act, 1966 — Section 32, 32 (1)Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 1 (4), 3, 3 (1) (g)

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High Courts24 Feb 2006Allowed

Stovekraft Pvt. Ltd. Vs State of Karnataka

Karnataka High Court · (2006) ILR (Kar) 3894

Karnataka Value Added Tax Act, 2003 — Section 4 (1) (b), 60

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High Courts24 Feb 2006

Constable Basavaraj Vs The Union of India (UOI) and The Director General, Border Security Force The Union of India (UOI) and The Director General, Border Security Force Vs Constable Basavaraj

Karnataka High Court · (2007) ILR (Kar) 485

Border Security Force Act, 1968 — Section 20 (a)

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High Courts23 Feb 2006

The Management of Express Publications (Madurai) Limited Vs V. Ananda Rao

Karnataka High Court · (2006) 2 KarLJ 423

Industrial Disputes Act, 1947 — Section 10, 10 (4-A), 7

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High Courts23 Feb 2006Dismissed

EX CFN No. 14589670 Arul Raj Vs P.C.D.A. and Another

Karnataka High Court · (2006) 2 KarLJ 468 : (2006) 3 KCCR 1549

Pension Regulations For The Army, 1961 — Regulation 173

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High Courts23 Feb 2006Dismissed

Adagouda Bhabu Patil Since deceased by his LRs and Others Vs The Land Tribunal and Others

Karnataka High Court · (2006) 4 KarLJ 297

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15, 15 (5)

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High Courts23 Feb 2006Dismissed

The Oriental Insurance Company Limited Vs Smt. Sundari and Others

Karnataka High Court · (2007) ACJ 2139 : (2007) 3 RCR(Civil) 412

Workmens Compensation Act, 1923 — Section 4 A, 4 A (1), 4 A (3) (a)

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High Courts22 Feb 2006Dismissed

Bharat Electronics Ltd. and The Director (BC), Bharat Electronics Ltd. Vs Sri S. Shivakumar

Karnataka High Court · (2007) ILR (Kar) 2823

Constitution of India, 1950 — Article 226

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High Courts22 Feb 2006Dismissed

D. Shivaramu Vs State of Karnataka and Another

Karnataka High Court · (2006) 2 KarLJ 370

Karnataka State Civil Services (Unfilled vacancies reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes) (Special Recruitment) Rules, 2001 — Rule 2 (1) (d)

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High Courts22 Feb 2006