COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,436 of 2,393

High Courts11 Aug 2005

1ivory Soap Private Limited, Nasik Vs Commercial Tax Officer, Shirdon, Bijapur District and Others

Karnataka High Court · (2007) 63 KarLJ 225

Karnataka Sales Tax Act, 1957 — Section 28A(4)(A)Karnataka Sales Tax Rules, 1957 — Rule 23B(1)(Iii)

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High Courts11 Aug 2005Dismissed

Khalid Saleem Vs Sri. Manjaiah and Others

Karnataka High Court · (2005) ILR (Kar) 4354 : (2005) 6 KarLJ 375 : (2005) 4 KCCR 2374

Karnataka Land Grant Rules, 1969 — Rule 43 (8)Mysore Land Revenue Code, 1888 — Section 43 (8)

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High Courts10 Aug 2005Dismissed

Smt. N.S. Nagalakshmi Vs Vidya Vardhaka Sangha and Another

Karnataka High Court · (2005) 6 KarLJ 106 : (2005) 4 KCCR 246 SN

Constitution of India, 1950 — Article 226Karnataka Education Act, 1983 — Section 2 (17), 42, 42 (2), 42 (3), 46

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High Courts10 Aug 2005Allowed

Management of Oriental Transport Limited Vs Mr. B.T. Ramakrishna and Others

Karnataka High Court · (2006) 108 FLR 126 : (2005) ILR (Kar) 5168 : (2006) 1 KCCR 7 SN : (2006) 1 LLJ 564

Industrial Disputes Act, 1947 — Section 10 (3), 10 A (4A), 33 (1) (b), 33 (2) (b)

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High Courts10 Aug 2005Allowed

Y. Abdulla Kunhi and Another Vs B. Ibrahim

Karnataka High Court · (2005) 5 KarLJ 332 : (2005) 4 KCCR 2530

Karnataka Rent Act, 1999 — Section 27 (2) (a), 37, 43, 46

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High Courts10 Aug 2005

Mrittika Sen Gupta Vs The Chairman, Bangalore University and Others

Karnataka High Court · (2005) ILR (Kar) 4110 : (2005) 3 KCCR 230 SN

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High Courts09 Aug 2005Dismissed

New India Assurance Co. Ltd. Vs Ramya Raghavan and Another

Karnataka High Court · (2006) 4 ACC 890 : (2006) ACJ 2347 : (2006) 1 KCCR 313

Fatal Accidents Act, 1855 — Section 1 A, 2Motor Vehicles Act, 1988 — Section 163 A

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High Courts09 Aug 2005

Oriental Insurance Co. Limited Vs Mohan S. Bhandari and Another

Karnataka High Court · (2005) 4 KCCR 2930

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts09 Aug 2005Dismissed

The General Secretary, Karnataka Karya Niratha Pathrakarthara Sangha Vs The General Manager, Printers (Mysore) Limited, Prajavani and Deccan Herald

Karnataka High Court · (2005) ILR (Kar) 5414 : (2005) 6 KarLJ 69 : (2006) 1 KCCR 18 : (2006) 1 LLJ 513

Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 12, 16

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High Courts09 Aug 2005Dismissed

The Regional Transport Officer, Bangalore Central and Another Vs Tata Infotech Limited

Karnataka High Court · (2005) 4 ACC 444 : AIR 2005 Kar 409 : (2005) 5 KarLJ 590 : (2005) 4 KCCR 2369

Motor Vehicles Act, 1988 — Section 2 (30), 2 (33), 2 (7), 40 (1), 40 (3)

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High Courts08 Aug 2005

Dr. Ganapati Narayana Sabhahit and Another Vs The Charity Commissioner and Others

Karnataka High Court · (2005) 3 KCCR 2176

General Clauses Act, 1897 — Section 24, 6, 8Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 78

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High Courts05 Aug 2005Dismissed

Venkatappa Vs Usha Rani, M.V. Suresh Babu @ Azaz Pasha and M.V. Kiran Kumar @ Faiz Pasha

Karnataka High Court · (2006) 6 KarLJ 270

Criminal Procedure Code, 1973 (CrPC) — Section 125, 311, 397, 482Penal Code, 1860 (IPC) — Section 494

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High Courts05 Aug 2005

Karnataka Co-operative Milk Producers Federation Limited Vs Government of Karnataka and Another

Karnataka High Court · (2006) 109 FLR 673 : (2005) 6 KarLJ 596 : (2006) 1 LLJ 947

Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1), 10 (2), 4

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High Courts05 Aug 2005

Smt. Salaha Begum Vs The Special Land Acquisition Officer

Karnataka High Court · (2005) 08 KAR CK 0061

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High Courts05 Aug 2005

V. Narayana Swamy and Another Vs The Special Land Acquisition Officer, BDA and Another

Karnataka High Court · (2005) ILR (Kar) 4020 : (2005) 5 KarLJ 350 : (2005) 4 KCCR 3011 SN

Land Acquisition Act, 1894 — Section 18, 18 (1), 20, 21, 3 (b)

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High Courts05 Aug 2005Allowed

Sri B. Venkoji Rao and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 4294 : (2006) 6 KarLJ 585

Constitution of India, 1950 — Article 226, 227Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 16ARoad Transport Corporations Act, 1950 — Section 14 (2), 14 (3), 14 (3) (b), 45 (2), 45 (2) (b)

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High Courts05 Aug 2005

Smt. Emilya D''Silva and Others Vs B. Naveen Manden and Another

Karnataka High Court · (2006) 1 ACC 276 : (2006) 108 FLR 861 : (2005) ILR (Kar) 5855 : (2005) 6 KarLJ 460 : (2005) 4 KCCR 2327

Workmens Compensation Act, 1923 — Section 2 (1) (d), 8

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High Courts05 Aug 2005

J.V. Lobo Vs D. Padmanabha Kumar and Another

Karnataka High Court · (2006) 1 ACC 492 : (2007) ACJ 911 : (2005) ILR (Kar) 5384 : (2005) 4 KCCR 2859 : (2006) 4 RCR(Civil) 592

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High Courts05 Aug 2005

J. Benjamin Vs The Management of Bharat Earth Movers Limited, Kolar Gold Field

Karnataka High Court · (2006) 108 FLR 625 : (2005) ILR (Kar) 6024 : (2005) 6 KarLJ 514 : (2006) 1 KCCR 61 : (2006) 1 LLJ 975

Constitution of India, 1950 — Article 142, 21Employees State Insurance (General) Regulations, 1950 — Regulation 98Payment of Wages Act, 1936 — Section 15 (2)

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High Courts04 Aug 2005Allowed

V. Narasimhaiah and Another Vs Special Deputy Commissioner and Others

Karnataka High Court · (2006) 6 KarLJ 678 : (2006) 1 KCCR 189

Karnataka Industrial Area Development Act, 1966 — Section 28 (4), 28 (5)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (3)

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