High Courts24 Oct 2005Allowed
S. Shivanna Vs The Special Tahsildar and Others
Karnataka High Court · (2006) 1 KCCR 652
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 128, 135
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,427 of 2,393
High Courts21 Oct 2005
Parashram Mahadev Divate Vs United India Insurance Co. Ltd. and Others
Karnataka High Court · (2007) 1 ACC 314
Civil Procedure Code, 1908 (CPC) — Section 141Motor Vehicles Act, 1988 — Section 140, 147
High Courts21 Oct 2005Dismissed
Mehata Enterprises Vs State of Karnataka and Another
Karnataka High Court · (2007) 7 VST 191
Karnataka Sales Tax Act, 1957 — Section 5, 6 (1A), 8 A
High Courts21 Oct 2005Dismissed
Parashram Mahadev Divate Vs Divisional Manager, United India Insurance Co. Ltd. and Others
Karnataka High Court · (2007) ACJ 1438 : (2006) 3 RCR(Civil) 400
Civil Procedure Code, 1908 (CPC) — Section 114Motor Vehicles Act, 1988 — Section 140, 147Religious Endowments Act, 1863 — Section 10
High Courts21 Oct 2005
Havappa and Others Vs Md. Asad Ali and Another
Karnataka High Court · (2007) 1 ACC 828
High Courts21 Oct 2005Allowed
Sripad Ekanath Gaonkar Vs Assistant Commissioner, Kumta Division
Karnataka High Court · (2006) ILR (Kar) 1895 : (2006) 2 KCCR 106 SN
Karnataka Land Reforms Act, 1961 — Section 61, 61 (1), 61 (3)
High Courts21 Oct 2005Dismissed
Nanjamma Vs R.T. Subbegowda and Others
Karnataka High Court · AIR 2006 Kar 172 : (2006) ILR (Kar) 493 : (2006) 1 KCCR 293
High Courts21 Oct 2005Dismissed
Havappa, K. Raju and Smt. Nagamma Vs Md. Asad Ali and The United India Insurance Co. Ltd.
Karnataka High Court · (2006) ACJ 2366
High Courts21 Oct 2005Dismissed
Patel Rangegowda Vs The Land Reforms Appellate Authority and Others
Karnataka High Court · (2006) 1 KCCR 47 SN
Constitution of India, 1950 — Article 14
High Courts20 Oct 2005
Sri. Venkatesh Acharya Vs Hatti Gold Mines Co. Limited and Another
Karnataka High Court · (2006) 1 KCCR 583
Constitution of India, 1950 — Article 226
High Courts20 Oct 2005Dismissed
V.V. Sivaram and Others Vs Foseco India Limited
Karnataka High Court · (2006) 1 CivCC 704 : (2006) 133 CompCas 160 : (2006) 1 KarLJ 386 : (2006) 1 KCCR 429
Contract Act, 1872 — Section 27
High Courts19 Oct 2005
Arecanut Processing and Sale Co-Operative Society Limited Vs Mohammad Kasim (Dead) by L.Rs and Others
Karnataka High Court · (2006) ILR (Kar) 120 : (2005) 6 KarLJ 500 : (2006) 1 KCCR 23 SN
Constitution of India, 1950 — Article 142, 224Karnataka Co-operative Societies Act, 1959 — Section 101 (2), 70
High Courts19 Oct 2005Dismissed
Canara Bank Vs Vara Trading Co. and Others
Karnataka High Court · AIR 2006 Kar 88 : (2007) 1 BC 541 : (2006) 133 CompCas 482 : (2006) ILR (Kar) 130 : (2006) 4 KarLJ 239 : (2006) 1 KCCR 465
Evidence Act, 1872 — Section 101, 102, 92Negotiable Instruments Act, 1881 (NI) — Section 118Transfer of Property Act, 1882 — Section 54, 58 (f)
High Courts19 Oct 2005Dismissed
The State of Karnataka and Another Vs Ninganagouda Shankargouda Patil
Karnataka High Court · (2005) ILR (Kar) 5663 : (2006) 1 KarLJ 98 : (2006) 1 KCCR 182
Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (23), 11 (3), 11A, 11A (3)
High Courts19 Oct 2005
New India Assurance Co. Ltd. Vs Sunil and Another
Karnataka High Court · (2007) 2 ACC 684 : (2006) 3 KCCR 1576
Motor Vehicles Act, 1988 — Section 163 A
High Courts19 Oct 2005Dismissed
New India Assurance Company Limited Vs Sunil and Another
Karnataka High Court · (2007) ACJ 278 : (2006) 6 KarLJ 506
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 163 A, 166, 167
High Courts18 Oct 2005Dismissed
Dinakara Londe Vs Deeksha D. Londe and Others
Karnataka High Court · (2005) 18 CriminalCC 281
High Courts18 Oct 2005Allowed
Smt. Channakha and Others Vs Mahantappa
Karnataka High Court · (2006) 3 CivCC 353 : (2006) CriLJ 1560 : (2006) 2 RCR(Criminal) 887
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 3
High Courts18 Oct 2005
Miss Dhanalakshmi Vs Principal Secretary to Govt, Commerce and Industries Department and Another
Karnataka High Court · (2005) ILR (Kar) 5845
Centre for Enterpreneurship Development of Karnataka Service Rules, 1999 — Rule 14
High Courts18 Oct 2005Allowed
Smt. Gangubai Basappa Hadapad @ Dhanakshirur and Others Vs Mahagundappa Shankarappa Hadapad @ Dhanakshirur and Others
Karnataka High Court · (2005) ILR (Kar) 5838 : (2006) 5 KarLJ 428 : (2006) 1 KCCR 150
Karnataka Land Reforms Act, 1961 — Section 133