Karnataka High Court Judgments

High Courts25 Nov 2005

The Commissioner, Bangalore Development Authority and Another Vs State of Karnataka and Another

Karnataka High Court · (2006) ILR (Kar) 318 : (2006) 1 KarLJ 1 : (2006) 1 KCCR 19 SN

Constitution of India, 1950 — Article 226, 243W, 243ZE, 243ZFKarnataka Municipal Corporations Act, 1976 — Section 503 B

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High Courts24 Nov 2005Dismissed

The Special Land Acquisition Officer and Assistant Commissioner, Dharwad Sub-Division Vs Mallanagouda Kallanagouda Patil and Another

Karnataka High Court · (2006) 1 KCCR 114

Land Acquisition Act, 1894 — Section 18 (1), 23, 4 (1), 51 A

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High Courts23 Nov 2005Allowed

Maddurappa Vs State of Karnataka and Others

Karnataka High Court · (2005) 11 KAR CK 0053

Karnataka Land Revenue Act, 1964 — Section 160, 161, 164, 165, 169Karnataka Land Revenue Rules, 1966 — Rule 119Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 4, 5, 5 A

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High Courts23 Nov 2005Dismissed

Anthappa (Deceased) by his Testamentary L.Rs Vs Distinappa alias Subbanna

Karnataka High Court · AIR 2006 Kar 60 : (2006) ILR (Kar) 1576 : (2006) 1 KarLJ 270 : (2006) 1 KCCR 514

Constitution of India, 1950 — Article 13 (1), 14, 15Succession Act, 1925 — Section 3 (1), 3 (2), 3 (3), 332, 392

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High Courts23 Nov 2005Allowed

K. Krishna and Another Vs Venkatagiriyappa Since dead by LRs. and Others

Karnataka High Court · (2006) ILR (Kar) 523 : (2006) 3 KarLJ 283 : (2006) 1 KCCR 287

Karnataka Rent Act, 1999 — Section 27 (2) (e), 28, 29, 30, 31

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High Courts22 Nov 2005Allowed

Oriental Insurance Company Limited Vs Dyaneshwar Laxman Chellikeri and Another

Karnataka High Court · (2006) 2 ACC 563 : (2006) ACJ 1185 : (2006) 1 KarLJ 499 : (2006) 1 KCCR 601 : (2006) 3 RCR(Civil) 284 : (2006) 2 RCR(Rent) 32

Motor Vehicles Act, 1988 — Section 116, 147

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High Courts22 Nov 2005Dismissed

Impact Polytechnic and Others Vs All India Council for Technical Education and Others

Karnataka High Court · (2006) ILR (Kar) 548 : (2006) 1 KarLJ 396 : (2006) 1 KCCR 54 SN

Constitution of India, 1950 — Article 226Grant of Approval for starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for Courses or Programmes Regulations, 1994 — Regulation 10Indian Medical Council Act, 1956 — Section 10 A

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High Courts21 Nov 2005Allowed

Standard Industrial Engg. Co. Vs Bellary Power (India) (P.) Ltd.

Karnataka High Court · (2006) 1 KCCR 49 SN

Companies Act, 1956 — Section 434 (1), 443 (2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts21 Nov 2005Allowed

Balu Gopal Desai (since deceased by L.Rs. Siddanagouda Balu Desai and Others) Vs The State of Karnataka and Others

Karnataka High Court · (2005) 11 KAR CK 0049

Karnataka Land Reforms Act, 1961 — Section 48 AMysore Land Reforms Act, 1962 — Section 42

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High Courts21 Nov 2005Allowed

Bharat Fritz Werner Karmika Sangha Vs The Assistant Labour Commissioner and Another

Karnataka High Court · (2006) 108 FLR 779 : (2006) ILR (Kar) 148 : (2006) 4 KarLJ 443 : (2006) 1 KCCR 33 SN

Industrial Disputes Act, 1947 — Section 33, 33 (3), 33 (4)Karnataka Industrial Disputes Rules, 1957 — Rule 62

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High Courts21 Nov 2005

State Vs Anthony Nikolas

Karnataka High Court · (2006) CriLJ 1582 : (2006) ILR (Kar) 905 : (2006) 4 KarLJ 318 : (2006) 2 KCCR 82 SN

Criminal Procedure Code, 1973 (CrPC) — Section 377Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 354

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High Courts21 Nov 2005

K.S. Periyaswamy Vs Bharath Earth Movers Limited

Karnataka High Court · (2006) 1 KarLJ 283 : (2006) 1 KCCR 268 : (2006) 1 LLJ 570 : (2006) 3 SLJ 359

Industrial Employment (Standing Orders) Regulation — Regulation 66 (6), 66 (8)

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High Courts21 Nov 2005Dismissed

Anantagiri Since deceased by his L.R. Sri. V. Nagaraj Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 197 : (2007) 1 KarLJ 288 : (2006) 2 KCCR 1298

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Certain Inam Abolition Act, 1977 — Section 5 (3)Karnataka Land Reforms Act, 1961 — Section 121 A

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High Courts21 Nov 2005Dismissed

Putta Madappa Vs Subbappa and Another

Karnataka High Court · (2006) 1 KCCR 32 SN

Karnataka Land Reforms Act, 1961 — Section 121 AKarnataka Land Reforms Rules, 1974 — Rule 17

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High Courts21 Nov 2005

Smt. Jayarathnamma and Others Vs Mukthiar Singh and Another

Karnataka High Court · (2007) ACJ 1260 : AIR 2006 Kar 177 : (2006) 2 RCR(Civil) 825

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High Courts21 Nov 2005Allowed

Mahamod Fazlulla Vs National Insurance Company Ltd. and Others

Karnataka High Court · (2007) 2 ACC 699 : (2007) ACJ 368 : (2007) 6 KarLJ 493 : (2006) 3 KCCR 1794

Motor Vehicles Act, 1939 — Section 95, 95 (2)Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (2), 217 (2) (c)

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High Courts21 Nov 2005

Process Pumps (Private) Limited Vs The Deputy Labour Commissioner, Region I and Another

Karnataka High Court · (2006) 110 FLR 520 : (2006) 1 KarLJ 414 : (2006) 1 KCCR 308

Payment of Gratuity Act, 1972 — Section 7, 7 (4), 7 (7)

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High Courts18 Nov 2005Dismissed

R. Raghupathi Gowda and Another Vs State Transport Authority and Others

Karnataka High Court · (2006) 2 ACC 300 : (2006) ILR (Kar) 248 : (2006) 1 KarLJ 382 : (2006) 1 KCCR 45 SN

Motor Vehicles Act, 1988 — Section 68 D (3)

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High Courts17 Nov 2005Dismissed

B.H. Veeresha Vs Government of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 610 : (2006) 1 KarLJ 326 : (2006) 1 KCCR 483

Civil Procedure Code, 1908 (CPC) — Section 11, 91

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High Courts17 Nov 2005Dismissed

J. Ashoka Vs University of Agricultural Sciences and Others

Karnataka High Court · (2006) ILR (Kar) 768 : (2006) 1 KarLJ 258 : (2006) 1 KCCR 589

Constitution of India, 1950 — Article 12, 14, 16, 16 (1)

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