High Courts16 Sept 2005Dismissed
Sangli Bank Ltd. Vs Mohan Hirachand Shaha and Others
Karnataka High Court · AIR 2006 Kar 227
Banking (Regulation) Act, 1949 — Section 21, 21 A, 35 ACivil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,432 of 2,393
High Courts16 Sept 2005Dismissed
Geetha Industries Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2007) 7 VST 560
Karnataka Sales Tax Act, 1957 — Section 25 A
High Courts16 Sept 2005
Sri. Murugan Vs Shri. G. Ramamurthy and Others
Karnataka High Court · (2006) 1 KCCR 148
High Courts16 Sept 2005
Hanmanth Vs The Land Tribunal Joida (Supa) and Another
Karnataka High Court · (2005) ILR (Kar) 5189 : (2006) 4 KarLJ 121 : (2005) 4 KCCR 292 SN
Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9 (4)Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts16 Sept 2005Dismissed
Sage Enterprises Vs Karnataka Industrial Area Developmental Board (KIADB) and Another
Karnataka High Court · (2005) ILR (Kar) 5985 : (2006) 5 KarLJ 123 : (2005) 4 KCCR 288 SN
High Courts16 Sept 2005Dismissed
M. Narasappa (deceased) by L.Rs. and Another Vs Land Tribunal and Another
Karnataka High Court · (2006) 1 KCCR 325
Karnataka Land Reforms Act, 1961 — Section 44
High Courts15 Sept 2005Dismissed
Musthan Bee Vs H. Amir Pasha
Karnataka High Court · (2005) CriLJ 4619 : (2005) ILR (Kar) 5213 : (2006) 6 KarLJ 440 : (2006) 1 KCCR 8 SN
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195 (1) (a), 195 (1) (b), 195 (3)Penal Code, 1860 (IPC) — Section 120 B, 193, 34, 420
High Courts15 Sept 2005Allowed
Tippanna Vs Jalal Sab and Another
Karnataka High Court · AIR 2006 Kar 1 : (2005) ILR (Kar) 6011 : (2005) 6 KarLJ 100 : (2005) 4 KCCR 2545
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Hindu Succession Act, 1956 — Section 15, 15 (2), 16
High Courts15 Sept 2005
Suryakant Narasingsa Jadi Vs Yallappa and Others
Karnataka High Court · (2007) 1 CivCC 69 : (2006) ILR (Kar) 997 : (2006) 6 KarLJ 451 : (2006) 1 KCCR 140 : (2006) 4 RCR(Civil) 610
Transfer of Property Act, 1882 — Section 63 A, 63 A (1), 63 A (2), 72, 76 (d)
High Courts15 Sept 2005
B.N. Kamalanabha Reddy Vs Munivenkatappa and Others
Karnataka High Court · (2006) ILR (Kar) 222 : (2006) 1 KCCR 458
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5Constitution of India, 1950 — Article 227
High Courts15 Sept 2005
Laxmegowda and Harish Minor rep. by his Father and Natural Guardian Vs Nagaraju R., R. Dhandapani and United India Insurance Co.
Karnataka High Court · (2007) 1 KarLJ 331 : (2006) 2 KCCR 983
High Courts13 Sept 2005Allowed
Sharadamma Vs Sharad G. Jadav and Another
Karnataka High Court · (2005) ILR (Kar) 5048 : (2005) 6 KarLJ 284 : (2005) 4 KCCR 2492
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts13 Sept 2005Dismissed
Union of India (UOI) Vs S.M. Nagaraj
Karnataka High Court · (2006) 129 CompCas 526 : (2006) 69 SCL 40
Foreign Exchange Management Act, 1999 (FEMA) — Section 35
High Courts13 Sept 2005
Smt. Lalitha Kariappa Rai and Others Vs Smt. Sanjeevi and Others
Karnataka High Court · AIR 2006 Kar 25 : (2006) 1 KCCR 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 34 Rule 6Transfer of Property Act, 1882 — Section 100, 40, 52, 57
High Courts12 Sept 2005
Abdul Khaleel Vs B. Krishnamurthy and Others
Karnataka High Court · (2006) 3 ACC 818 : (2005) 4 KCCR 2895
High Courts12 Sept 2005
M. Venkatappa Vs Bangalore Mahanagara Palike and Another
Karnataka High Court · (2005) ILR (Kar) 5042 : (2005) 6 KarLJ 193 : (2005) 4 KCCR 258 SN
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11A
High Courts12 Sept 2005
L.G. Gautham Vs Union of India (UOI) and Others
Karnataka High Court · (2005) 6 KarLJ 263
Constitution of India, 1950 — Article 14, 148, 16, 226, 227General Finance Rules — Rule 77
High Courts12 Sept 2005
Smt. Baby Selvi and Others Vs Sri. G. Kannaiaha Naidu (since deceased by his L.Rs. Smt. Kalavati Naidu, Sri. Umashankar Naidu, Sri. Sathish Kumar Naidu and Sri. Harisa Naidu) The Manager, Oriental Insurance Co. Ltd. Vs Smt. Baby Selvi and Others
Karnataka High Court · (2007) ACJ 200
High Courts09 Sept 2005Allowed
The Oriental Insurance Company Limited Vs H.A. Ramegowda and Others
Karnataka High Court · (2005) 4 KCCR 2909
High Courts09 Sept 2005Dismissed
The Manager, Oriental Insurance Company Limited Vs Gurusiddappa Hallur (Deceased) by L.Rs
Karnataka High Court · (2006) 1 KarLJ 123 : (2006) 2 KCCR 1211
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 140 (5), 166