High Courts17 Nov 2005
Dattaprasad Co-Operative Housing Society Limited and Others Vs State of Karnataka
Karnataka High Court · (2007) 4 KarLJ 645
Karnataka Co-operative Societies Act, 1959 — Section 38Registration Act, 1908 — Section 17 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,425 of 2,393
High Courts17 Nov 2005Dismissed
Electrical Engineering Agencies and Another Vs New India Assurance Company Limited and Another
Karnataka High Court · (2006) 3 ACC 391 : (2006) ACJ 1957 : (2006) 2 KCCR 1224
High Courts16 Nov 2005
Maruthi Ramachandra Kumbar Vs Manohar Kallappa Chougale and Another
Karnataka High Court · (2006) ACJ 2626 : (2006) 6 KarLJ 519
Motor Vehicles Act, 1988 — Section 147
High Courts16 Nov 2005Dismissed
The Vyavasaya Seva Sahakari Bank Limited Vs The State of Karnataka and Others
Karnataka High Court · (2006) 1 KCCR 77
Karnataka Co-operative Societies Act, 1959 — Section 64 (1), 64 (2)Karnataka Societies Registration Act, 1960 — Section 25
High Courts16 Nov 2005Allowed
Roshanbi and Others Vs Usmansab Shaikaji Attar Since deceased by his LRs. and Another
Karnataka High Court · (2006) ILR (Kar) 560 : (2006) 4 KarLJ 336 : (2006) 1 KCCR 424
Evidence Act, 1872 — Section 90
High Courts15 Nov 2005Dismissed
A. Susheela Kalluraya Vs The 1st Land Tribunal and Others
Karnataka High Court · (2006) 6 KarLJ 254
Constitution of India, 1950 — Article 226, 227
High Courts15 Nov 2005Dismissed
Puttannaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 6043 : (2006) 1 KarLJ 378 : (2005) 4 KCCR 2860
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3), 163 (1)
High Courts15 Nov 2005Dismissed
Sri Santhosh and Others Vs Smt. Saraswathibai and Another
Karnataka High Court · AIR 2006 Kar 85 : (2006) ILR (Kar) 156 : (2006) 4 KarLJ 207 : (2006) 1 KCCR 605 : (2006) 2 RCR(Civil) 246
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts15 Nov 2005
Hanamath and Others Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 1844 : (2006) ILR (Kar) 1476 : (2006) 4 KarLJ 1 : (2006) 2 KCCR 946
Penal Code, 1860 (IPC) — Section 34, 376, 376 (2) (g), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)
High Courts15 Nov 2005Dismissed
Uppar Malleshappa Vs State of Karnataka and Others
Karnataka High Court · (2006) 1 KCCR 98
Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (3), 5
High Courts14 Nov 2005Dismissed
Manipal Finance Corporation Limited Vs L.N.K. Murthy
Karnataka High Court · (2005) 11 KAR CK 0050
Arbitration and Conciliation Act, 1996 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Nov 2005
A. Yadava (Deceased by LR) and etc. Vs The Authorised Officer and Deputy Conservator of Forest
Karnataka High Court · (2006) CriLJ 1568 : (2006) 2 RCR(Criminal) 810
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Karnataka Forest Act, 1963 — Section 71 A, 71 C, 71 D, 71 D (1)
High Courts14 Nov 2005
Dr. Madhav Shankar Pandit and Others Vs Dr. Ganapati Narayan Sabhahit and Others
Karnataka High Court · (2006) ILR (Kar) 657 : (2006) 1 KCCR 373
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 117Karnataka General Clauses Act, 1899 — Section 24, 6, 8Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 23, 24, 25
High Courts11 Nov 2005Dismissed
N. Chandrasekharaiah Vs The Secretary, Karnataka Legislative Council and Others
Karnataka High Court · (2005) ILR (Kar) 6095 : (2006) 1 KarLJ 357 : (2005) 4 KCCR 285 SN
High Courts11 Nov 2005Dismissed
Kanoria Industries Ltd. Vs Union of India (UOI)
Karnataka High Court · (2005) 190 ELT 295
Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57VConstitution of India, 1950 — Article 14Finance Act, 2000 — Section 112
High Courts11 Nov 2005
Hayath Khan Vs The Deputy Labour Commissioner and Others
Karnataka High Court · (2006) 108 FLR 632 : (2005) ILR (Kar) 6001 : (2006) 1 KarLJ 365 : (2006) 1 KCCR 26 SN
Child Labour (Prohibition and Regulation) Act, 1986 — Section 14, 16, 17, 3Factories Act, 1948 — Section 67Merchant Shipping Act, 1951 — Section 109
High Courts11 Nov 2005Allowed
Aravind and Others Vs The Special Land Acquisition Officer, KIADB and Another
Karnataka High Court · (2006) ILR (Kar) 922 : (2006) 3 KarLJ 403 : (2006) 2 KCCR 778
Karnataka Industrial Area Development Act, 1966 — Section 28 (4), 29 (2)Land Acquisition Act, 1894 — Section 18, 18 (1), 28 A (3), 30
High Courts10 Nov 2005Dismissed
Appaiah Vs Archak Laxminarayana Achar and Others
Karnataka High Court · (2005) ILR (Kar) 6050 : (2006) 1 KarLJ 371 : (2006) 1 KCCR 338
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Reforms Act, 1961 — Section 121 A, 4, 48 AKarnataka Land Reforms Rules, 1974 — Rule 17
High Courts10 Nov 2005Dismissed
B. Shantakumar Vs The Chief Regional Manager, Bank of India
Karnataka High Court · (2006) 1 KarLJ 316 : (2005) 4 KCCR 289 SN
Constitution of India, 1950 — Article 311
High Courts10 Nov 2005Allowed
Thomson Plantations (India) Private Limited Vs The Senior Sub-Registrar and Another
Karnataka High Court · (2006) ILR (Kar) 164 : (2006) 1 KarLJ 403 : (2005) 4 KCCR 2786
Registration Act, 1908 — Section 17 (2) (xii), 39 (4), 89 (4)