High Courts27 Sept 2005
Suresh Vs Prithviraj Dhanraj Jain and Others
Karnataka High Court · (2005) 09 KAR CK 0096
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,430 of 2,393
High Courts27 Sept 2005
V.R. Muzumdar Vs Mysore Kirloskar Ltd. (in Liquation)
Karnataka High Court · (2006) 133 CompCas 468 : (2006) 66 SCL 170
Companies Act, 1956 — Section 290, 446, 531, 536 (2)
High Courts27 Sept 2005Dismissed
Sri M.G. Prakash Rao and Another Vs The Regional Transport Authority and Others
Karnataka High Court · (2006) 1 ACC 548 : (2005) ILR (Kar) 5317 : (2005) 6 KarLJ 341 : (2006) 1 KCCR 15 SN
Motor Vehicles Act, 1988 — Section 214 (3), 90
High Courts27 Sept 2005Dismissed
S.T. Ramesh Vs State of Karnataka and Another
Karnataka High Court · (2005) 6 KarLJ 353
Administrative Tribunals Act, 1985 — Section 19All India Services (Confidential Rolls) Rules, 1970 — Rule 10, 10A, 4, 5, 5 (1)Civil Procedure Code, 1908 (CPC) — Section 19, 35 A
High Courts27 Sept 2005Allowed
Karnataka Live Band Restaurants Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 5401 : (2006) 1 KarLJ 300 : (2006) 1 KCCR 12 SN
Karnataka General Clauses Act, 1899 — Section 28Karnataka Police Act, 1963 — Section 165, 31 (6)
High Courts27 Sept 2005Dismissed
Dinesh Harakchand Sankla Vs Kurlon Ltd. and Others
Karnataka High Court · (2006) 2 ALD(Cri) 3 : (2006) 4 BC 91 : (2006) 2 CivCC 572 : (2006) 134 CompCas 295 : (2006) CriLJ 261 : (2006) ILR (Kar) 234 : (2006) 1 KarLJ 332 : (2006) 1 KCCR 450 : (2006) 2 KLT 733 : (2006) 2 RCR(Criminal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141 (2)Penal Code, 1860 (IPC) — Section 420
High Courts27 Sept 2005Allowed
V. Hanumanthaiah Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 174 : (2006) 1 KarLJ 466 : (2005) 4 KCCR 290 SN
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 25Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5 A
High Courts27 Sept 2005Dismissed
Narayanaswamy D. Vs The Chief Manager and The Disciplinary Authority and Another
Karnataka High Court · (2006) ILR (Kar) 569 : (2005) 4 KCCR 324 SN
High Courts27 Sept 2005Dismissed
New India Assurance Co. Ltd. Vs D.Y. Narayanswami and Others
Karnataka High Court · (2006) 1 KCCR 154
Motor Vehicles Act, 1988 — Section 147, 166
High Courts26 Sept 2005Dismissed
The Oriental Insurance Co. Limited Vs Sri Purushotham T.M. and Others
Karnataka High Court · (2006) ACJ 983 : (2006) ILR (Kar) 889 : (2006) 2 KCCR 87 SN
Motor Vehicles Act, 1988 — Section 147, 95 (1) (b) (i)
High Courts26 Sept 2005
M. Shivakumar and Another Vs The Assistant Commissioner and The Land Acquisition Officer
Karnataka High Court · (2005) ILR (Kar) 5453 : (2006) 6 KarLJ 692 : (2006) 1 KCCR 20 SN
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts26 Sept 2005
K.R. Srinivasa Iyengar and Others Vs K. Muthuraj and Others
Karnataka High Court · (2005) ILR (Kar) 6085 : (2006) 5 KarLJ 247 : (2000) 1 KCCR 311
Civil Procedure Code, 1908 (CPC) — Order 34, 65, 96Transfer of Property Act, 1882 — Section 101, 111 (d)
High Courts23 Sept 2005Dismissed
Dinesh Supari Traders and Others Vs Agricultural Produce Marketing (Regulations) Committee
Karnataka High Court · (2005) CriLJ 255 : (2005) ILR (Kar) 5804 : (2006) 6 KarLJ 433 : (2006) 3 KCCR 1313
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 65 A, 70, 83 A (1)
High Courts23 Sept 2005Dismissed
Wipro Technologies Vs State of Karnataka and Another
Karnataka High Court · (2007) 7 VST 246
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 22 (5)
High Courts23 Sept 2005Allowed
J.J.M. Medical College Vs Director General of Health Services
Karnataka High Court · (2006) 193 ELT 401
High Courts23 Sept 2005Allowed
Shriram Chits (Bangalore) Ltd. Vs Sri Panchakshari and Another
Karnataka High Court · (2006) ILR (Kar) 498 : (2006) 6 KarLJ 652 : (2005) 4 KCCR 2878 : (2006) 1 RCR(Civil) 368
Chit Funds Act, 1982 — Section 68, 69, 71, 71 (a)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 39, 42
High Courts23 Sept 2005
Inys Medical Research Society Vs Dir. General of Health Services
Karnataka High Court · (2005) 190 ELT 157
High Courts22 Sept 2005Dismissed
G.A. Wahid Khan Vs Gruha Nirmana Sahakara Sangha, K.R. Nagara and Others
Karnataka High Court · (2006) 1 KCCR 55 SN
Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 118, 70
High Courts22 Sept 2005Allowed
R. Lakshminarayanan Vs Inspector of Police CBI
Karnataka High Court · (2005) CriLJ 4621 : (2005) ILR (Kar) 5479 : (2006) 6 KarLJ 443 : (2006) 1 KCCR 13 SN : (2006) 1 RCR(Criminal) 187
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172, 172 (2), 172 (3)Evidence Act, 1872 — Section 145, 148, 149, 165
High Courts22 Sept 2005Dismissed
Holeyappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 5437 : (2006) 5 KarLJ 200 : (2006) 1 KCCR 11 SN
Karnataka Land Revenue Act, 1964 — Section 67, 69, 71Karnataka Land Revenue Rules, 1966 — Rule 108I