High Courts20 Dec 2005Allowed
State of Karnataka Vs K. Ganapathi Bhat
Karnataka High Court · (2005) 12 KAR CK 0035
Penal Code, 1860 (IPC) — Section 307, 326, 448
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,421 of 2,393
High Courts20 Dec 2005Allowed
Mr. S. Krishna Swamy Vs Smt. Vani Prasannakumar
Karnataka High Court · (2006) ILR (Kar) 729 : (2006) 4 KarLJ 327 : (2006) 1 KCCR 439
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 43Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts20 Dec 2005Allowed
State of Karnataka Vs Channappa Satgirappa Andani
Karnataka High Court · (2006) CriLJ 1575
Criminal Procedure Code, 1973 (CrPC) — Section 457, 467Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts19 Dec 2005
Deveerawwa and Others Vs Gangawa and Another
Karnataka High Court · (2006) 1 KCCR 329
Hindu Marriage Act, 1955 — Section 16, 16 (3)Hindu Succession Act, 1956 — Section 6, 6 A, 6 B, 6 C
High Courts16 Dec 2005
M.R. Vishwanatha Nair Vs State
Karnataka High Court · (2006) 4 KCCR 2680
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Dec 2005
D.I. Narayana Swamy rep. by his PA Holder the Second Appellant and New India Assurance Co. Ltd. Vs National Insurance Co. Ltd. and A. Murugaperumal
Karnataka High Court · (2006) ACJ 2566
Motor Vehicles Act, 1988 — Section 166
High Courts16 Dec 2005Dismissed
Sri. H.K. Siddegowda and Another Vs District Registrar and Registrar for District Societies and Others
Karnataka High Court · (2006) 2 KCCR 1120
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25, 25 (1) (c)
High Courts16 Dec 2005Allowed
Ratnappa Shivalingappa Jeevani and Another Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 1579
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Electricity Act, 2003 — Section 25, 39Penal Code, 1860 (IPC) — Section 304 A, 379
High Courts16 Dec 2005
Husen Peera Vs The Karnataka Power Transmission Corporation and Others
Karnataka High Court · (2006) ILR (Kar) 1032 : (2006) 1 KCCR 34 SN
Karnataka Electricity Board Employees Recruitment (Appointment on Compassionate Grounds) Regulations, 1997 — Regulation 2BKarnataka Electriity Board Employees Service (Conduct) Regulations, 1988 — Regulation 28
High Courts16 Dec 2005
M.V. Subramaniyam Vs Hotel Sanman
Karnataka High Court · (2006) ILR (Kar) 707 : (2006) 3 KarLJ 684 : (2006) 1 KCCR 580
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 3B
High Courts16 Dec 2005
National Insurance Co. Ltd. Vs Sayyadama and Another
Karnataka High Court · (2007) 2 ACC 692
Karnataka Motor Vehicles Rules, 1989 — Rule 28
High Courts15 Dec 2005
Jayadeva Trading Company Vs The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2006) ILR (Kar) 1100 : (2006) 3 KCCR 1376 : (2007) 6 VST 633
Central Sales Tax Act, 1956 — Section 13 (2), 6 A (3), 9 (2), 9 (2-A), 9 (2-B)
High Courts15 Dec 2005Dismissed
The Assistant Commissioner and Special Land Acquisition Officer Vs Hanumanthappa Durgappa Jagannavar, since (deceased) by L.Rs. and Another
Karnataka High Court · (2006) 2 KCCR 1208
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts15 Dec 2005Dismissed
Shri Krishna Trading Company Vs The Agricultural Produce Market Committee
Karnataka High Court · (2006) ILR (Kar) 2931 : (2006) 1 KarLJ 433
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 65 (2), 65 (2-A)
High Courts15 Dec 2005Allowed
T.K. Sriramappa Vs The State of Karnataka
Karnataka High Court · (2006) CriLJ 1851 : (2006) ILR (Kar) 685 : (2006) 2 KCCR 804 : (2006) 3 RCR(Criminal) 91
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 468
High Courts15 Dec 2005Dismissed
Sri K. Basappa Vs The District Magistrate and Another
Karnataka High Court · (2006) ILR (Kar) 470 : (2006) 1 KarLJ 552 : (2006) 1 KCCR 110
Karnataka Cinemas (Regulation) Act, 1964 — Section 3, 4, 5Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105, 106, 107, 108, 110
High Courts15 Dec 2005
Ramegowda Vs The State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 632 : (2006) 1 KarLJ 518 : (2006) 1 KCCR 166
Constitution of India, 1950 — Article 14, 16, 226Karnataka Municipal Corporation Rules, 1977 — Rule 20 (b)
High Courts15 Dec 2005
Smt. Swathi S. Patil Vs Union of India (UOI) and Others
Karnataka High Court · (2006) 199 ELT 218 : (2006) ILR (Kar) 674 : (2006) 1 KarLJ 441 : (2008) 9 STR 434
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14
High Courts15 Dec 2005Allowed
URC Construction Limited Vs The Deputy Commissioner of Commercial Taxes (Asst.) and Another
Karnataka High Court · (2006) ILR (Kar) 713 : (2008) 11 VST 896
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286, 366 (29A) (b)Karnataka Sales Tax Act, 1957 — Section 20, 5 (1), 5 (3), 5 (4), 5 B
High Courts14 Dec 2005
John C. Thomas Vs P.M. Chandy
Karnataka High Court · (2006) 2 KCCR 814
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27