COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,433 of 2,393

High Courts09 Sept 2005Dismissed

B.M. Sukumar Shetty, Managing Trustee, Kollur Mookambika Temple and Others Vs State and Another

Karnataka High Court · (2005) ILR (Kar) 5241 : (2005) 5 KarLJ 481 : (2005) 4 KCCR 2504

Constitution of India, 1950 — Article 14, 19, 25, 26Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 2 (16), 23, 49, 50, 52

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High Courts09 Sept 2005Dismissed

N. Chinnaraju and Another Vs The General Manager, Malleshwaram Co-operative Bank Limited and Others

Karnataka High Court · (2005) 09 KAR CK 0051

Constitution of India, 1950 — Article 226, 227Karnataka Cooperative Societies Rules, 1960 — Rule 38 (2) (d)

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High Courts09 Sept 2005

North West Karnataka Road Transport Corporation Vs Dundappa Ramappa Rakshi since deceased by his L.Rs.

Karnataka High Court · (2006) ACJ 2100

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High Courts08 Sept 2005Dismissed

Divisional Commercial Manager, Southern Railway and Others Vs K. Vijaykumar

Karnataka High Court · AIR 2006 Kar 41 : (2006) 4 KarLJ 423 : (2005) 4 KCCR 2598

Indian Railway Commercial Manual Rules — Rule 229

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High Courts08 Sept 2005Allowed

Smt. Bangarevva and Others Vs Kamalavva and Others

Karnataka High Court · (2006) 1 ACC 265 : (2007) ACJ 210 : (2005) ILR (Kar) 5734 : (2005) 4 KCCR 2928

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High Courts08 Sept 2005Allowed

Srimauli Builders Vs Bangalore Water Supply and Sewerage Board and Others

Karnataka High Court · (2006) 4 BC 199 : (2005) 6 KarLJ 216

Constitution of India, 1950 — Article 12, 14

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High Courts08 Sept 2005Allowed

M.T. Narayanagowda Vs Smt. Machamma

Karnataka High Court · (2006) 1 CivCC 392 : (2005) ILR (Kar) 182 : (2005) 6 KarLJ 116 : (2005) 4 KCCR 2499 : (2006) 1 RCR(Civil) 45 : (2005) 2 RCR(Rent) 681

Karnataka Rent Control Act, 1961 — Section 21 (1) (j)

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High Courts08 Sept 2005

Asset Engineering Vs Mysore Sales International Ltd.

Karnataka High Court · (2005) 128 ECR 485 : (2006) 1 KarLJ 202 : (2006) 1 KCCR 46 SN

Customs Act, 1962 — Section 150, 153, 45, 46, 47

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High Courts06 Sept 2005Allowed

D. Shivanna Vs State of Karnataka and Others

Karnataka High Court · (2005) 6 KarLJ 83 : (2005) 4 KCCR 257 SN

Karnataka Land Grant Rules, 1969 — Rule 29AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5, 5 A

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High Courts06 Sept 2005Dismissed

Ramappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) 6 KarLJ 189 : (2006) 2 KCCR 1234 : (2006) 1 RCR(Civil) 789

Land Acquisition Act, 1894 — Section 17, 17 (4), 3 (f)

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High Courts02 Sept 2005

G.N. Raju Vs B.S. Jaiprakash and Another

Karnataka High Court · (2006) 2 ALD(Cri) 23 : (2007) 2 BC 409 : (2006) 4 CivCC 148 : (2006) CriLJ 820 : (2006) 3 KLT 442 : (2006) 2 RCR(Criminal) 661

Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190, 199, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts02 Sept 2005Dismissed

Rama Nagappa Mahar @ Kamble Vs Nagappa Mallappa Mahar @ Kamble and Others

Karnataka High Court · AIR 2006 Kar 31 : (2005) ILR (Kar) 5386 : (2006) 1 KCCR 16 SN

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High Courts02 Sept 2005Dismissed

S.B. Ganesh Vs The Tree Officer Conservator of Forests

Karnataka High Court · (2005) ILR (Kar) 6018 : (2006) 1 KarLJ 548

Karnataka Land Revenue Act, 1964 — Section 95Karnataka Preservation of Trees Act, 1976 — Section 8

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High Courts02 Sept 2005Allowed

Smt. Gangamma and Another Vs The Tahsildar and Others

Karnataka High Court · (2005) ILR (Kar) 4852 : (2005) 6 KarLJ 97 : (2005) 4 KCCR 2477

Karnataka Land Reforms Act, 1961 — Section 48 A (6)

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High Courts02 Sept 2005Dismissed

Special Land Acquisition Officer, M and MIP and Another Vs Manikrao (Deceased) by L.Rs and Others

Karnataka High Court · (2006) 5 KarLJ 671 : (2005) 4 KCCR 2771

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts02 Sept 2005Dismissed

Moulasab Bandgisab Goundi Vs Yamanappa Ameenappa Hikodi

Karnataka High Court · AIR 2005 Kar 412 : (2005) ILR (Kar) 5230 : (2006) 5 KarLJ 295 : (2005) 4 KCCR 2737

Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 40, 53 A, 54

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High Courts01 Sept 2005Allowed

The Karnataka State Small Scale Industrial Development Corporation Ltd. Vs The Union of India (UOI) and Others

Karnataka High Court · (2005) ILR (Kar) 4956 : (2005) 6 KarLJ 296

Railways Act, 1890 — Section 13, 78

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High Courts01 Sept 2005Dismissed

Manmohak Creations Vs State of Karnataka and Another

Karnataka High Court · (2008) 11 VST 688

Constitution of India, 1950 — Article 265Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (4), 6 DKarnataka Sales Tax Rules, 1957 — Rule 16

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High Courts31 Aug 2005

Vinaykumar Soorinje and Another Vs The Returning Officer/Tahsildar and Others

Karnataka High Court · (2005) ILR (Kar) 4835 : (2005) 6 KarLJ 484 : (2006) 1 KCCR 72

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 41 (2), 41 (4)Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 44, 45, 45 (3)

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High Courts30 Aug 2005

Muniyappa Vs The State of Karnataka and Others

Karnataka High Court · (2006) 1 KCCR 9

Karnataka Land Grant Rules, 1969 — Rule 9, 9 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (c), 4 (2)

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