High Courts22 Aug 2005Allowed
Sreenivas Lad Vs Ekanath and Others
Karnataka High Court · AIR 2005 Kar 405 : (2006) 1 CivCC 85 : (2005) 6 KarLJ 62 : (2005) 4 KCCR 2382
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,435 of 2,393
High Courts19 Aug 2005Allowed
Doddaballapur Spinning Mills Pvt. Ltd. Vs Regional Provident Fund Commissioner and Others
Karnataka High Court · (2006) 110 FLR 527 : (2006) 1 KCCR 631 : (2006) 1 LLJ 835
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 14 B, 22, 22 (1), 32
High Courts19 Aug 2005Dismissed
Sarfaraj Nawaz C. Loni Vs State of Karnataka and Others
Karnataka High Court · (2005) 6 KarLJ 137
Constitution of India, 1950 — Article 14, 21Karnataka Education Act, 1983 — Section 14
High Courts19 Aug 2005
Putlabai Vs Vaijnath and Others
Karnataka High Court · AIR 2005 Kar 419 : (2005) ILR (Kar) 5155 : (2005) 6 KarLJ 369 : (2005) 4 KCCR 2766
Specific Relief Act, 1963 — Section 38
High Courts19 Aug 2005Allowed
Pro Lab A Partnership Concern and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 475 : (2006) 1 KCCR 30 : (2006) 144 STC 33
Constitution of India, 1950 — Article 21, 265, 366 (29A)Karnataka Sales Tax Act, 1957 — Section 12 (3), 5 B, 58
High Courts19 Aug 2005
Union of India (UOI) and Others Vs Central Administrative Tribunal, Bangalore Bench and Others
Karnataka High Court · (2005) 4 KCCR 2722
Central Excise Rules, 1944 — Rule 229
High Courts18 Aug 2005
Vasavadatta Cements Vs State of Karnataka and Others
Karnataka High Court · (2007) 10 VST 667
High Courts18 Aug 2005
Commissioner of Income Tax Vs Vysya Bank Ltd. And Another
Karnataka High Court · (2006) 282 ITR 185 : (2006) 152 TAXMAN 297
Income Tax Act, 1961 — Section 245 C (1), 245 D (1A)
High Courts18 Aug 2005
Smt. Gourawwa Vs Hanumagouda Basappa Kodigoudra
Karnataka High Court · (2005) ILR (Kar) 4971 : (2005) 4 KCCR 2487
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts18 Aug 2005
Jeelani Mosque Committee (R), Shimoga Vs The Shimoga Urban Development Authority Shimoga and Another
Karnataka High Court · (2006) 5 KarLJ 579
Karnataka Urban Development Authorities Act, 1987 — Section 15
High Courts18 Aug 2005
Commissioner of Income Tax Vs Vysya Bank Ltd. and Another
Karnataka High Court · (2005) 198 CTR 450
Income Tax Act, 1961 — Section 245 C, 245 C (1), 245 D (1A)
High Courts17 Aug 2005Dismissed
Adharsha Hospital Vs Union of India (UOI) and Others
Karnataka High Court · (2005) ILR (Kar) 5037 : (2005) 5 KarLJ 521 : (2005) 3 KCCR 234 SN
Drugs and Cosmetics Act, 1940 — Section 3 (b)Drugs and Cosmetics Rules, 1945 — Rule 122F, 122F (1)
High Courts17 Aug 2005
B.R. Jagadish and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 4510 : (2005) 4 KCCR 284 SN
High Courts17 Aug 2005Dismissed
Adarsha Hospital Vs Union of India (UOI) and Others
Karnataka High Court · (2005) 3 CivCC 747 : (2005) 4 RCR(Civil) 438 : (2005) 4 RCR(Criminal) 629
Drugs and Cosmetics Act, 1940 — Section 3 (b)Drugs and Cosmetics Rules, 1945 — Rule 122F, 122F (1)
High Courts16 Aug 2005
Aruna and Another Vs Madhavva and Others
Karnataka High Court · (2005) ILR (Kar) 5736 : (2005) 4 KCCR 321 SN : (2005) 4 RCR(Civil) 694
Hindu Succession Act, 1956 — Section 24, 4, 6Hindu Widow Remarriage Act, 1856 — Section 2Karnataka Land Reforms Act, 1961 — Section 24, 8
High Courts16 Aug 2005Dismissed
Manchegowda (Deceased) by L.Rs Vs Deputy Commissioner and Others
Karnataka High Court · (2005) 6 KarLJ 130 : (2005) 4 KCCR 2379
Constitution of India, 1950 — Article 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1)
High Courts16 Aug 2005Dismissed
Inventa Software India (Private) Limited Vs Additional Commissioner of Commercial Taxes, Zone-I and Another
Karnataka High Court · (2008) 17 VST 362
Karnataka Sales Tax Act, 1957 — Section 12 A, 5 BKarnataka Sales Tax Rules, 1957 — Rule 6
High Courts12 Aug 2005Allowed
Subbireddy Vs K.N. Srinivasa Murthy
Karnataka High Court · AIR 2006 Kar 4 : (2005) 6 KarLJ 489 : (2005) 4 KCCR 2751
Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 79 (3), 83Karnataka Village Offices Abolition Act, 1961 — Section 5 (3)
High Courts11 Aug 2005
Radhakrishna Bhakta Vs Subramanya Shastri and Another
Karnataka High Court · (2006) 110 FLR 695 : (2005) 4 KCCR 2333
Industrial Disputes Act, 1947 — Section 10 (1), 12 (5), 2 (j)
High Courts11 Aug 2005
Venkatesh Vs T.M. Rama and Others
Karnataka High Court · (2007) 1 ACC 294
Civil Procedure Code, 1908 (CPC) — Order 18