High Courts10 Nov 2005Allowed
Suresh Colour Labs Vs State of Karnataka and Others
Karnataka High Court · (2008) 11 VST 621
Karnataka Sales Tax Act, 1957 — Section 12, 17 (6), 25 A, 5 BKarnataka Sales Tax Rules, 1957 — Rule 20
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,426 of 2,393
High Courts09 Nov 2005Dismissed
B.S. Sadananda Vs K.S. Chinnappa
Karnataka High Court · AIR 2006 Kar 57 : (2006) 1 KarLJ 321 : (2006) 1 KCCR 298
Limitation Act, 1963 — Section 67Transfer of Property Act, 1882 — Section 111 (h), 113
High Courts09 Nov 2005Allowed
M. Narayanappa Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2006) 3 KCCR 152 SN
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5Mysore Land Revenue Code, 1888 — Section 43 (8)Transfer of Property Act, 1882 — Section 11
High Courts09 Nov 2005
Sri B. Chikkanna Vs Sri N. Narasinga Rao (since deceased by his L.Rs. Smt. Lakshmi Bai Rao and Others)
Karnataka High Court · (2006) ILR (Kar) 2970 : (2006) 3 KCCR 1616
Easements Act, 1882 — Section 52Karnataka Rent Control Act, 1961 — Section 2 (3) (g), 21 (1) (h), 21 (2) (r)
High Courts07 Nov 2005
Smt. Radhamma and Others Vs H.N. Muddukrishna and Others
Karnataka High Court · AIR 2006 Kar 68 : (2006) 1 KarLJ 176 : (2006) 2 KCCR 1265
Hindu Succession Act, 1956 — Section 14, 30, 4 (1) (a), 4 (1) (b)Income Tax Act, 1961 — Section 281 A, 281 A (1), 281 A (3)
High Courts28 Oct 2005Allowed
Syndicate Bank Vs A. Raghupathy Bhat
Karnataka High Court · (2006) 110 FLR 338 : (2005) ILR (Kar) 5587 : (2006) 1 KarLJ 146 : (2005) 4 KCCR 2793 : (2006) 2 LLJ 171
Penal Code, 1860 (IPC) — Section 201, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v)Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 12, 12 (2), 12 (2) (a), 15, 15 (1)
High Courts28 Oct 2005Allowed
Nirmala, S.K. Sathish and S.K. Praveen Vs Ravindra Suvarna and The Manager Oriental Insurance Co. Ltd.
Karnataka High Court · (2006) 3 KCCR 1789
Fatal Accidents Act, 1855 — Section 1 A, 2Motor Vehicles Act, 1988 — Section 165 (1), 166
High Courts28 Oct 2005Allowed
Basappa @ Basanagowda Vs State of Karnataka
Karnataka High Court · (2006) 1 DMC 605 : (2005) ILR (Kar) 5997 : (2006) 5 KarLJ 303 : (2007) 5 RCR(Criminal) 190
Criminal Procedure Code, 1973 (CrPC) — Section 320 (6)Penal Code, 1860 (IPC) — Section 498A, 506
High Courts27 Oct 2005Dismissed
Sadashivu Balappa Samagar Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 899
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts27 Oct 2005Dismissed
The Registrar General, High Court of Karnataka Vs Shivu and Another
Karnataka High Court · (2005) ILR (Kar) 5951 : (2006) 1 KarLJ 152 : (2006) 2 KCCR 1241
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354 (3), 366Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts27 Oct 2005
Smt. Usha Suresh Vs R.V. Shashidaran
Karnataka High Court · (2007) 2 BC 660 : (2006) 2 CivCC 514 : (2006) CriLJ 904 : (2007) 1 KCCR 24 : (2006) 2 RCR(Criminal) 320
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 9
High Courts26 Oct 2005
Oriental Insurance Co. Ltd. Vs Smt. Ruth and Others
Karnataka High Court · (2007) ACJ 1226
Insurance Act, 1938 — Section 64 V-B
High Courts26 Oct 2005
Sri Sanganagouda Shankaragouda Mulki Patil Vs The State of Karnataka and Others
Karnataka High Court · (2006) 108 FLR 1090 : (2006) ILR (Kar) 284 : (2006) 4 KarLJ 430 : (2005) 4 KCCR 2798
Karnataka Education Act, 1983 — Section 130, 131
High Courts26 Oct 2005Dismissed
Smt. Siddamma Mallappa Managuli Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 5679 : (2006) 4 KarLJ 647 : (2006) 1 KCCR 25 SN
Constitution of India, 1950 — Article 162, 163, 19 (1) (g)Karnataka Cinemas (Regulation) Act, 1964 — Section 20Karnataka Cinemas (Regulation) Rules, 1971 — Rule 26, 27 (2) (a) (ii)
High Courts25 Oct 2005Dismissed
Ramdev Agencies Vs Additional Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2006) 1 KCCR 212 : (2007) 6 VST 644
Karnataka Sales Tax Act, 1957 — Section 5 (4)
High Courts24 Oct 2005Allowed
Sahakari Sakkare Karkhane Niyamitha, Aland, Karmikara Sangha (R) Vs The State of Karnataka and Others
Karnataka High Court · (2006) 1 KCCR 156
Industrial Employment (Standing Orders) Act, 1946 — Section 13 BKarnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)
High Courts24 Oct 2005
Karnataka Milk Federation Employees Federation (R) and Others Vs The Commissioner of Labour and Others
Karnataka High Court · (2005) 6 KarLJ 610
Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)
High Courts24 Oct 2005Dismissed
Le Meridien Vs Ms. Pramila
Karnataka High Court · (2006) 1 KCCR 245
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts24 Oct 2005Dismissed
The Tumkur Grain Merchants Co-operative Bank Ltd. Vs K.B. Lingaraju and Others
Karnataka High Court · (2005) ILR (Kar) 5673 : (2005) 6 KarLJ 481 : (2005) 4 KCCR 344 SN
Karnataka Co-operative Societies Act, 1959 — Section 17, 17 (1) (a), 17 (1) (d)
High Courts24 Oct 2005
K.M.F. Employees Federation (R) and Others Vs The Commissioner of Labour in Karnataka and Others
Karnataka High Court · (2006) 1 KCCR 230
Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (d)