COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,428 of 2,393

High Courts17 Oct 2005Dismissed

Mysore Sales International Limited Vs United Breweries Limited

Karnataka High Court · (2006) 133 CompCas 190 : (2005) ILR (Kar) 5881 : (2005) 6 KarLJ 615 : (2005) 4 KCCR 2975 : (2006) 66 SCL 122

Companies Act, 1956 — Section 29, 30, 31, 433 (e), 434Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 3, 8, 9Karnataka Excise Act, 1965 — Section 71 (1)

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High Courts17 Oct 2005Dismissed

The Taluka Panchayath Athani Vs The State of Karnataka and Others

Karnataka High Court · (2006) 2 KCCR 1001

Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 10 (1) (d), 2 (g), 25 F

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High Courts17 Oct 2005Dismissed

S. Krishnamurthy Vs N. Aswathaiah (Dead) by L.Rs

Karnataka High Court · AIR 2006 Kar 44 : (2006) 1 KarLJ 88 : (2006) 1 KCCR 222 : (2006) 4 RCR(Civil) 200

Hindu Succession Act, 1956 — Section 14, 15 (1) (c), 15 (2), 15 (2) (b), 16

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High Courts09 Oct 2005Dismissed

Canara Bank Vs Vara Trading Company and Others

Karnataka High Court · (2006) 4 CivCC 707

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High Courts07 Oct 2005

S. Subhadra Vs Adishwar India Limited and Another

Karnataka High Court · (2007) 6 KarLJ 155 : (2006) 3 KCCR 1844

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 420

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High Courts07 Oct 2005Dismissed

Porlu Packers Vs Chairman, Clarification and Advance Ruling Authority and Another

Karnataka High Court · (2005) 4 KCCR 2897 : (2008) 11 VST 230

Constitution of India, 1950 — Article 227Karnataka Sales Tax Act, 1957 — Section 4Karnataka Sales Tax Rules, 1957 — Rule 27Q

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High Courts06 Oct 2005Dismissed

B. Anjanappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 1 KarLJ 233

Constitution of India, 1950 — Article 226Karnataka Government (Transaction of Business) Rules, 1977 — Rule 66Land Acquisition Act, 1894 — Section 16 (2), 4 (1), 5 A, 6 (1)

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High Courts06 Oct 2005Dismissed

United Breweries Limited Vs State of Karnataka and Another

Karnataka High Court · (2006) 1 KCCR 44 SN : (2007) 9 VST 594

Constitution of India, 1950 — Article 14, 19 (1), 301, 304 (b)Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1), 30

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High Courts06 Oct 2005Dismissed

G.V. Vishwanath Vs Management of Himalaya Drug Company

Karnataka High Court · (2006) 109 FLR 987 : (2006) 2 KarLJ 47 : (2006) 1 KCCR 53 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 14, 141, 19, 21, 226Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts06 Oct 2005Dismissed

B.T.L. Education Trust Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 12 : (2005) 6 KarLJ 381

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 10 (3), 10 (8), 23, 6 (1)

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High Courts06 Oct 2005