High Courts12 Jul 2005
Y.N. Krishna Murthy Vs Karnataka Silk Industries Corporation Limited
Karnataka High Court · (2005) 107 FLR 131 : (2005) ILR (Kar) 3389 : (2005) 5 KarLJ 48 : (2005) 4 KCCR 329 SN
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,439 of 2,393
High Courts12 Jul 2005Dismissed
P.K. Shanbhag Vs Karnataka Soaps and Detergents Limited
Karnataka High Court · (2005) 5 KarLJ 84 : (2005) 3 KCCR 273 SN
Karnataka Soaps and Detergents Limited (Conduct and Discipline) Rules, 1984 — Rule 2B
High Courts12 Jul 2005
Balaji Drug Agencies, Tumkur Vs The Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (2005) 59 KarLJ 421
Karnataka Sales Tax Act, 1957 — Section 18
High Courts12 Jul 2005Dismissed
B. Ashwin Kumar and Another Vs The Mysore City Corporation and Another
Karnataka High Court · (2005) ILR (Kar) 4223 : (2005) 6 KarLJ 49 : (2005) 4 KCCR 253 SN
Constitution of India, 1950 — Article 265Karnataka Municipal Corporations Act, 1976 — Section 127 (3), 127 (4), 297, 299, 301
High Courts12 Jul 2005Dismissed
National Insurance Company Limited Vs Alipeer and Another
Karnataka High Court · (2006) ACJ 1099 : (2006) ILR (Kar) 947 : (2006) 2 KCCR 738
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147, 2 (13)
High Courts12 Jul 2005
National Insurance Co. Ltd. Vs Alipeer and Another
Karnataka High Court · (2007) 1 ACC 431 : (2006) 3 RCR(Civil) 287
Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147, 2 (13)
High Courts12 Jul 2005Dismissed
Mohd. Anis S. Vs Management of Indian Overseas Bank
Karnataka High Court · (2005) 3 LLJ 804
Criminal Procedure Code, 1898 (CrPC) — Section 248 (1)Industrial Disputes Act, 1947 — Section 11 APenal Code, 1860 (IPC) — Section 408, 420
High Courts08 Jul 2005Allowed
National Insurance Co. Ltd. Vs Bramaranbike and Others
Karnataka High Court · (2006) ACJ 671 : (2005) 4 KCCR 2359 : (2006) 2 RCR(Civil) 394
Road Regulations, 1989 — Regulation 28
High Courts08 Jul 2005Allowed
Chennachari and Others Vs S. Saroja and Others
Karnataka High Court · (2005) ILR (Kar) 4817 : (2006) 5 KarLJ 181 : (2005) 3 KCCR 2040
Civil Procedure Code, 1908 (CPC) — Section 115, 144Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 2 (3) (g), 3, 3 (i), 47, 5
High Courts08 Jul 2005Dismissed
C.V. Gajendra Vs Karnataka State Road Transport Corporation and Others
Karnataka High Court · (2006) 108 FLR 316 : (2005) ILR (Kar) 5096 : (2005) 5 KarLJ 57 : (2006) 1 KCCR 5 SN
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 3, 3 (1)
High Courts08 Jul 2005Dismissed
Karnataka Power Transmission Corporation Limited and Others Vs S. Joginder Singh Sabarwal and Another
Karnataka High Court · (2005) 5 KarLJ 240 : (2005) 4 KCCR 244 SN
Constitution of India, 1950 — Article 14
High Courts08 Jul 2005
Smt. Sarojamma and Others Vs Smt. Neelamma and Others
Karnataka High Court · (2005) 3 CivCC 472 : (2005) 2 DMC 567 : (2005) ILR (Kar) 3293 : (2005) 5 KarLJ 66 : (2004) 2 KCCR 1161 : (2005) 3 RCR(Civil) 799
Hindu Marriage Act, 1955 — Section 11, 12, 16 (1), 16 (2), 16 (3)Hindu Succession Act, 1956 — Section 3 (1) (j), 6, 8
High Courts08 Jul 2005Dismissed
Poshak Textiles Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2008) 11 VST 572
High Courts07 Jul 2005Allowed
Ramky Infrastructure Ltd. Vs Deputy Commissioner of Commercial Taxes (Intelligence-I) and Others
Karnataka High Court · (2008) 11 VST 143
Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 28 (6)
High Courts07 Jul 2005
Vishnukanthi Vs P. Shanmugam
Karnataka High Court · (2006) ILR (Kar) 1322 : (2006) 5 KarLJ 313 : (2005) 4 KCCR 2306
High Courts07 Jul 2005Dismissed
Industrial Credit and Development Syndicate Ltd. Vs The Deputy Commissioner of Commercial Taxes and Others
Karnataka High Court · (2005) ILR (Kar) 3500 : (2007) 10 VST 381
Karnataka Sales Tax Act, 1957 — Section 5 CKarnataka Sales Tax Rules, 1957 — Rule 20A (1)
High Courts07 Jul 2005Dismissed
Sudhir Kumar Vs G. Lakshman
Karnataka High Court · (2005) CriLJ 4173 : (2005) ILR (Kar) 4191 : (2005) 3 KCCR 216 SN
Arms Act, 1959 — Section 25, 40Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 313Karnataka Police Act, 1963 — Section 170
High Courts07 Jul 2005Allowed
Sangeetha Enterprises Vs The District Magistrate
Karnataka High Court · (2005) ILR (Kar) 3380 : (2005) 5 KarLJ 23 : (2005) 3 KCCR 2279
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 85 (iii)
High Courts07 Jul 2005
Kallappa Vs The Special Land Acquisition Officer, K.I.A.D.B.
Karnataka High Court · (2005) 3 KCCR 2235
Constitution of India, 1950 — Article 141Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts06 Jul 2005Allowed
Kalpatharu Hotels and Others Vs Mysore Mahanagara Palike
Karnataka High Court · (2005) ILR (Kar) 3547 : (2005) 5 KarLJ 103 : (2005) 3 KCCR 218 SN
Constitution of India, 1950 — Article 14Karnataka Municipal Corporations Act, 1976 — Section 305