COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,423 of 2,393

High Courts05 Dec 2005Allowed

Kiran Bai and Others Vs K.V. Jayachandra Setty and Others

Karnataka High Court · (2006) ILR (Kar) 212 : (2006) 3 KarLJ 165 : (2006) 1 KCCR 477

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151Karnataka Rent Act, 1999 — Section 16, 27, 4, 46, 5Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 3 (r)

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High Courts05 Dec 2005Allowed

New India Assurance Co. Ltd. Vs D.R. Ramesh, K.R. Srinivasa Rao, S. Vikram and S. Vinay

Karnataka High Court · (2006) 4 ACC 52 : AIR 2006 Kar 169 : (2006) 2 KCCR 815

Motor Vehicles Act, 1988 — Section 170

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High Courts05 Dec 2005Dismissed

Shivanna (Deceased) by L.Rs Vs Puttabasavaiah (Deceased) by L.Rs and Others

Karnataka High Court · (2006) 3 KarLJ 159 : (2006) 1 KCCR 277

Karnataka Land Reforms (Appellate Authority) Rules, 1986 — Rule 10Karnataka Land Reforms Act, 1961 — Section 4, 45

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High Courts03 Dec 2005Dismissed

Dattappa (Deceased) by L.Rs Vs Dasharath (Deceased) by L.Rs and Another

Karnataka High Court · (2006) 2 KarLJ 585

Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 48 A (1)Karnataka Land Reforms Rules, 1974 — Rule 20 (1)

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High Courts03 Dec 2005Dismissed

The Special Land Acquisition Officer, UKP Vs Huliyappa and Another

Karnataka High Court · (2006) 1 KCCR 273

Karnataka Land Revenue Act, 1964 — Section 133Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts03 Dec 2005Allowed

Smt. Bhagyamma and Others Vs T.L. Basavaraju and Others

Karnataka High Court · (2006) ILR (Kar) 277 : (2006) 1 KCCR 35 SN : (2006) 2 RCR(Civil) 387

Hindu Succession Act, 1956 — Section 12, 13, 15, 16, 8

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High Courts03 Dec 2005Dismissed

Malappa Sidramappa Matali and Others Vs Secretary to Government Department of Urban Development and Others

Karnataka High Court · (2006) 1 KCCR 577

Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 72

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High Courts02 Dec 2005Allowed

Smt. Mahadevi Vs State of Karnataka

Karnataka High Court · (2006) 1 KCCR 510

Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts02 Dec 2005

United India Insurance Co. Ltd. Vs Keludappa Sindhur and Prakash Ganachari

Karnataka High Court · (2007) ACJ 1241 : (2006) 3 KCCR 1753 : (2006) 4 RCR(Civil) 633

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High Courts01 Dec 2005Allowed

Sri. Patel S. Sundara Shetty Vs Jarappa D. Bangera (deceased) by L.Rs.

Karnataka High Court · (2006) 3 KCCR 1693

Karnataka Land Revenue Act, 1964 — Section 128

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High Courts01 Dec 2005

Sushila Siddana Khade and Others Vs The Assistant Commissioner, Belgaum Division

Karnataka High Court · (2006) ILR (Kar) 724

Land Acquisition Act, 1894 — Section 18 (1), 23, 4 (1)

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High Courts01 Dec 2005

Hariba (Deceased) by L.Rs. Vs Land Tribunal and Others

Karnataka High Court · (2006) 1 KarLJ 511

Karnataka Land Reforms Rules, 1974 — Rule 17

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High Courts01 Dec 2005

H.M.T. Watches Limited Vs Gopala Bhatta and Another

Karnataka High Court · (2005) 12 KAR CK 0009

Constitution of India, 1950 — Article 31, 31ALand Acquisition Act, 1894 — Section 18 (1), 23 (1-A)

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High Courts01 Dec 2005Allowed

Sri. Patel B. Sundara Shetty Vs Jarappa D. Bangera Mooly (since deceased by LRs. Smt. Vanaja and Others)

Karnataka High Court · (2006) 5 KarLJ 285

Karnataka Land Revenue Act, 1964 — Section 126, 128

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High Courts29 Nov 2005Dismissed

State of Karnataka Vs A. Krishnappa and Another

Karnataka High Court · (2006) 3 KCCR 1797

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

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High Courts29 Nov 2005

Brindavan Alcohol and Allied Chemicals Private Limited, Mysore Vs The Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (2006) 60 KarLJ 92

Constitution of India, 1950 — Article 245Industries (Development and Regulation) Act, 1951 — Section 18CKarnataka Sales Tax Act, 1957 — Section 5(3)(A)

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High Courts29 Nov 2005Dismissed