COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,437 of 2,393

High Courts04 Aug 2005Allowed

The Management of North-West Karnataka Road Transport Corporation, Belgaum Division Vs B.R. Guduganatti

Karnataka High Court · (2005) ILR (Kar) 4984 : (2005) 5 KarLJ 568 : (2005) 3 KCCR 233 SN

Evidence Act, 1872 — Section 101, 106Industrial Disputes Act, 1947 — Section 10 (4A), 11 AKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 23

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High Courts04 Aug 2005Allowed

Bhawaribai and Another Vs New India Assurance Co. Ltd. and Another

Karnataka High Court · (2007) 1 ACC 917 : (2006) ACJ 2085 : (2006) 1 KCCR 371 : (2006) 3 RCR(Civil) 286

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High Courts04 Aug 2005Allowed

Shivaling and Others Vs The Land Tribunal and Others

Karnataka High Court · (2006) 2 KCCR 1237

Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts03 Aug 2005Allowed

Shakuntala Bai and Another Vs Sailatha Anand

Karnataka High Court · (2006) 1 CivCC 33 : (2005) ILR (Kar) 4550 : (2005) 6 KarLJ 367 : (2005) 4 KCCR 335 SN

Insurance Act, 1938 — Section 39Succession Act, 1925 — Section 372, 373 (4)

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High Courts03 Aug 2005Dismissed

D. Rangappa Vs G. Mudlappa and Others

Karnataka High Court · (2006) 2 BC 238 : (2005) ILR (Kar) 4759 : (2005) 4 KCCR 2361 : (2005) 4 RCR(Civil) 461

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 100, 47Constitution of India, 1950 — Article 141

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High Courts03 Aug 2005Dismissed

Bangarappa and Others Vs The Special Deputy Commissioner and Others

Karnataka High Court · (2005) 6 KarLJ 467

Karnataka Land Grant Rules, 1969 — Rule 29AKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3 (1) (e), 4 (1), 4 (2), 5

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High Courts03 Aug 2005Allowed

Thimmaiah Vs M. Muniswamy and Others

Karnataka High Court · (2005) ILR (Kar) 5196 : (2006) 6 KarLJ 515 : (2005) 4 KCCR 2949

Limitation Act, 1963 — Section 5

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High Courts01 Aug 2005Allowed

Prafulladevi (Dead) by L.R. Vs The Special Land Acquisition Officer, Hidkal Dam Project and Another

Karnataka High Court · (2005) 5 KarLJ 524 : (2005) 4 KCCR 281 SN

Land Acquisition Act, 1894 — Section 18 (1), 23 (1-A), 4 (1)

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High Courts01 Aug 2005Allowed

Jayaraj Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 4159 : (2005) 6 KarLJ 30 : (2005) 4 KCCR 326 SN

Karnataka Transparency in Public Procurements Rules, 2000 — Rule 17, 17 (2)

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High Courts01 Aug 2005Dismissed

The Oriental Insurance Company Limited Vs Kamalawwa since deceased by LR and Others

Karnataka High Court · (2006) 2 KCCR 818

Workmens Compensation Act, 1923 — Section 2

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High Courts01 Aug 2005Dismissed

Associated Cement Companies Ltd. and Another Vs State of Karnataka and Others

Karnataka High Court · (2008) 11 VST 528

Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 72Karnataka Sales Tax Act, 1957 — Section 19 C, 5

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High Courts01 Aug 2005Allowed

V. Gunda Reddy Vs The Secretary Department of Revenue and Others

Karnataka High Court · (2005) ILR (Kar) 5692 : (2006) 1 KCCR 349

Karnataka Land Reforms Act, 1961 — Section 109, 79 BLand Acquisition Act, 1894 — Section 16 (2), 4 (1)

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High Courts01 Aug 2005Dismissed

Millenia Realtors Private Limited Vs SJR Infrastructure (Private) Limited

Karnataka High Court · (2005) 6 KarLJ 36

Civil Procedure Code, 1908 (CPC) — Section 375Registration Act, 1908 — Section 17, 2 (7)Specific Relief Act, 1963 — Section 14, 20

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High Courts29 Jul 2005Dismissed

Sridhar Shetty and Others Vs Narayana Naika

Karnataka High Court · (2005) ILR (Kar) 4494 : (2005) 5 KarLJ 458 : (2005) 4 KCCR 2344

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27

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High Courts28 Jul 2005Allowed

Motor Industries Co. Ltd. Vs Regional Director, E.S.I. Corporation and Others

Karnataka High Court · (2005) 107 FLR 1053 : (2005) 3 LLJ 800

Employees State Insurance (General) Regulations, 1950 — Regulation 3AEmployees State Insurance Act, 1948 — Section 2 (1), 2 (14AA), 2 (22), 2 (9), 45 A

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High Courts28 Jul 2005Allowed

B.V.S. Anand and Others Vs V. Vajravelu and Others

Karnataka High Court · AIR 2005 Kar 399 : (2005) 6 KarLJ 88 : (2005) 4 KCCR 2901

Karnataka Municipal Corporations Act, 1976 — Section 98 (3)

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High Courts28 Jul 2005

Revanna Vs Byregowda and Others

Karnataka High Court · (2005) ILR (Kar) 4534 : (2006) 2 KarLJ 589 : (2005) 4 KCCR 334 SN

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12 (1) (c), Order 20 Rule 18

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High Courts26 Jul 2005

N.R. Suresh Vs H.R. Ramegowda and Others

Karnataka High Court · (2005) ILR (Kar) 5783 : (2005) 6 KarLJ 133

Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 30

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High Courts26 Jul 2005Allowed

V. Bhujanga Shetty Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 6059 : (2006) 5 KarLJ 443 : (2005) 4 KCCR 2889

Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Reforms Rules, 1974 — Rule 17, 19Karnataka Land Revenue Act, 1964 — Section 128, 128 (4)

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High Courts26 Jul 2005Allowed

Malleshi and Another Vs Mallayya and Another

Karnataka High Court · (2005) ILR (Kar) 4437 : (2006) 2 KarLJ 668 : (2005) 4 KCCR 2803

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17 (1)

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