High Courts26 Jul 2005Allowed
Dr. N.K. Anupama Vs Karnataka Medical Council and Others
Karnataka High Court · (2005) ILR (Kar) 5164 : (2006) 1 KCCR 4 SN
Indian Medical Council Act, 1956 — Section 15
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,438 of 2,393
High Courts22 Jul 2005
Kariyanna J.M. (Decd.), rep. by LRs Vs Bharat Earth Movers Ltd.
Karnataka High Court · (2005) 107 FLR 1057 : (2005) 3 LLJ 814
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts22 Jul 2005
Malini V. Pai Vs State of Karnataka and Others
Karnataka High Court · (2005) 5 KarLJ 462
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts22 Jul 2005Dismissed
Kamadhenu Cables and Another Vs Mahanthara Mutt Trust
Karnataka High Court · (2005) ILR (Kar) 4730 : (2006) 5 KarLJ 464 : (2005) 4 KCCR 2747
Transfer of Property Act, 1882 — Section 108 (q), 111
High Courts22 Jul 2005Allowed
Bansilal Vs Dr. N.C. Nagaraj
Karnataka High Court · (2005) 5 KarLJ 377 : (2005) 4 KCCR 2419
Karnataka Rent Act, 1999 — Section 70, 70 (2) (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Mysore General Clauses Act, 1899 — Section 6
High Courts21 Jul 2005Dismissed
United India Insurance Co. Limited Vs Prakash Shankar Gurav and Another
Karnataka High Court · (2006) ACJ 747 : (2006) ILR (Kar) 1036 : (2005) 3 KCCR 228 SN
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147, 149Workmens Compensation Act, 1923 — Section 170
High Courts21 Jul 2005
United India Insurance Co. Ltd. Vs Prakash Shankar Gaurav and Another
Karnataka High Court · (2007) 1 ACC 680 : (2006) 109 FLR 328
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147
High Courts20 Jul 2005
G.S. Narayana Vs The Special Land Acquisition Officer, H.R.P.
Karnataka High Court · (2006) 5 KarLJ 506
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts20 Jul 2005Allowed
Jayashree Rajappa Terdal and Another Vs The Registrar, Karnataka University and Others
Karnataka High Court · (2005) ILR (Kar) 4242 : (2005) 6 KarLJ 12 : (2005) 4 KCCR 254 SN
Karnataka State Civil Services Act, 1978 — Section 3 (1), 8Karnataka Universities Act, 2000 — Section 57, 57 (3)
High Courts20 Jul 2005
Sunil Vs The Management of Kirloskar Electric Company Ltd.
Karnataka High Court · (2005) ILR (Kar) 4449
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts19 Jul 2005Dismissed
Commissioner of C. Ex. Vs Ramco Industries Ltd.
Karnataka High Court · (2010) 258 ELT 363
Central Excise Rules, 1944 — Rule 9B
High Courts18 Jul 2005Allowed
The Management of Hukkeri and Others Vs S.R. Vastrad and Others
Karnataka High Court · (2005) ILR (Kar) 3882 : (2006) 2 KarLJ 528 : (2005) 3 KCCR 2212
Constitution of India, 1950 — Article 141, 142, 145 (5), 32Industrial Disputes Act, 1947 — Section 10Karnataka Co-operative Societies Act, 1959 — Section 15, 17, 18, 18 (12), 18 (9)
High Courts18 Jul 2005Allowed
T.L. Kumaraswamy Vs Sri John Menezes
Karnataka High Court · (2005) ILR (Kar) 4104 : (2005) 6 KarLJ 21 : (2005) 3 KCCR 2130
Karnataka Rent Act, 1999 — Section 27 (2) (r), 70 (2) (b)Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Jul 2005Allowed
N.B. Panduranga Setty and Another Vs Kumar Yana D.M. Manjunath and Others
Karnataka High Court · (2006) 1 ACC 721 : (2006) ACJ 1556 : (2006) ILR (Kar) 694 : (2006) 2 KCCR 810
Civil Procedure Code, 1908 (CPC) — Order 18
High Courts15 Jul 2005Dismissed
Chambanna Fakeerappa alias Channamallappa Toggi (Deceased) by L.Rs. and Others Vs The Land Tribunal and Others
Karnataka High Court · (2005) 07 KAR CK 0064
Karnataka Land Reforms Act, 1961 — Section 118, 133
High Courts15 Jul 2005
Mahesh C. Gandhi Vs The Deputy Commissioner for Transport, Belgaum Division and Another
Karnataka High Court · (2005) 5 KarLJ 362 : (2005) 3 KCCR 201 SN
Constitution of India, 1950 — Article 265Karnataka Motor Vehicles Taxation Act, 1957 — Section 3 (1), 3 (2)Motor Vehicles Act, 1988 — Section 177, 47 (1), 47 (4), 65
High Courts15 Jul 2005
B. Vijayalakshmi Reddy Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 3921
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 48
High Courts15 Jul 2005Dismissed
Ramesh Chandra Lahoti and Others Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 4030 : (2006) 6 KarLJ 102 : (2005) 4 KCCR 332 SN
Constitution of India, 1950 — Article 14, 19Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 126 A, 63 (2) (a) (xiii), 65
High Courts14 Jul 2005Dismissed
Saheblal Vs The Karnataka State Board of Wakfs and Another
Karnataka High Court · (2005) ILR (Kar) 4846 : (2006) 5 KarLJ 498 : (2005) 4 KCCR 2340
Waqf Act, 1995 — Section 25, 64, 64 (3)
High Courts13 Jul 2005
Vibank Housing Finance Ltd. Vs Nil
Karnataka High Court · (2006) 130 CompCas 705 : (2006) ILR (Kar) 255 : (2006) 2 KCCR 80 SN
Banking (Regulation) Act, 1949 — Section 6 (1) (m)Companies Act, 1956 — Section 2 (7), 391, 391 (2), 394 (2) (b), 4 (5)