COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,442 of 2,393

High Courts24 Jun 2005

Smt. B.S. Varada Vs The Deputy Commissioner of Commercial Taxes (Assessments-3), Mangalore and Another

Karnataka High Court · (2005) 59 KarLJ 334

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 20(2)

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High Courts24 Jun 2005Allowed

National Insurance Co. Ltd. Vs B. Ramaswamy and Another

Karnataka High Court · (2006) ACJ 812 : (2005) 3 KCCR 204 SN

Motor Vehicles Act, 1988 — Section 149, 170Motor Vehicles Rules, 1989 — Rule 100Workmens Compensation Act, 1923 — Section 21, 21 (1)

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High Courts24 Jun 2005Dismissed

Baburao Vs Eranna and Others

Karnataka High Court · (2005) ILR (Kar) 3177 : (2005) 3 KCCR 1921

Civil Procedure Code, 1908 (CPC) — Section 100, 11Evidence Act, 1872 — Section 115

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High Courts23 Jun 2005Dismissed

Additional Special Land Acquisition Officer, Upper Krishna Project Vs Hanamanth Yamanappa Kolakar and Another

Karnataka High Court · (2006) 5 KarLJ 418

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

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High Courts23 Jun 2005Allowed

R. Chikkarudrappa Vs The Deputy Commissioner and Another

Karnataka High Court · (2005) ILR (Kar) 3288 : (2006) 3 KarLJ 384 : (2005) 3 KCCR 198 SN

Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 16 (1)Penal Code, 1860 (IPC) — Section 120 B, 489 A, 489 D

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High Courts23 Jun 2005

The Special Land Acquisition Officer Vs Mansoorsaheb

Karnataka High Court · (2005) ILR (Kar) 4473 : (2006) 4 KarLJ 419 : (2005) 3 KCCR 2134

Land Acquisition Act, 1894 — Section 18 (1), 4 (1), 6 (1)

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High Courts23 Jun 2005

Zahida Begum Vs Mushtaque Ahamed

Karnataka High Court · AIR 2006 Kar 10 : (2006) 1 DMC 110 : (2005) ILR (Kar) 4185 : (2007) 1 KarLJ 299 : (2005) 4 KCCR 2354 : (2005) 4 RCR(Civil) 460

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151Constitution of India, 1950 — Article 21

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High Courts23 Jun 2005

Shri Gopalakrishna Shetty Vs State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 2993 : (2008) 13 VST 328

Constitution of India, 1950 — Article 265Karnataka Sales Tax Act, 1957 — Section 12 D, 22, 28 AA, 28 AA (4), 28 AA (5)Karnataka Sales Tax Rules, 1957 — Rule 23F (2), 30

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High Courts23 Jun 2005Dismissed

Sri Belimatha Mahasamsthana Institute of Technology Vs Visveswaraiah Technological University and Another

Karnataka High Court · (2005) 4 KarLJ 623 : (2005) 3 KCCR 212 SN

Constitution of India, 1950 — Article 226Visveswaraiah Technological University Act, 1994 — Section 14, 20, 20 (w), 43 (2), 43 (3)

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High Courts23 Jun 2005Dismissed

The Additional Special Land Acquisition Officer U.K.P Vs Hanamanth Yamanappa Kolakar and Another

Karnataka High Court · (2005) 3 KCCR 2124

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

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High Courts23 Jun 2005Allowed

New India Assurance Co. Ltd. Vs Gangavva Basavaneppa Sunagar and Another

Karnataka High Court · (2007) ACJ 1915 : (2006) 2 KCCR 1118

Motor Vehicles Act, 1988 — Section 147

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High Courts22 Jun 2005

North East Karnataka Road Transport Corporation, Gulbarga Vs Vaijinath and Another

Karnataka High Court · (2006) 3 KCCR 1784

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High Courts22 Jun 2005

Abdul Gafoor Vs State of Karnataka and Others

Karnataka High Court · (2007) 7 VST 252

Karnataka Sales Tax Act, 1957 — Section 20, 22, 28 AAA, 28 AAA (1)Karnataka Sales Tax Rules, 1957 — Rule 52

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High Courts22 Jun 2005Allowed

Mungappa and Another Vs Special Deputy Commissioner and Others

Karnataka High Court · (2005) ILR (Kar) 4174 : (2006) 4 KarLJ 114 : (2005) 3 KCCR 2010

Karnataka Land Revenue Rules, 1966 — Rule 43, 43 (1), 43 (5), 43 (8)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1), 5

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High Courts22 Jun 2005Allowed

Uttar Pradesh State Bridge Construction Corporation Limited Vs Bangalore Development Authority and Others

Karnataka High Court · (2005) 3 ARBLR 254 : (2005) 2 CTLJ 451 : (2005) 5 KarLJ 112 : (2005) 4 KCCR 323 SN

Constitution of India, 1950 — Article 12, 14, 226Specific Relief Act, 1963 — Section 10 (b), 14

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High Courts22 Jun 2005Dismissed

R. Sheshadri Vs State of Karnataka and Others

Karnataka High Court · (2005) 4 KarLJ 638 : (2005) 3 KCCR 2075

Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 109

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High Courts21 Jun 2005

Devaraju H C and Another Vs The Special LAO

Karnataka High Court · (2005) ILR (Kar) 5528 : (2006) 5 KarLJ 407

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1KLimitation Act, 1963 — Section 5

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High Courts20 Jun 2005Dismissed

Vasanth Satyanarayana Hegde Vs The Managing Director Karnataka Neeravari Nigama Ltd. and Others

Karnataka High Court · AIR 2006 Kar 37 : (2006) 3 BC 250 : (2005) ILR (Kar) 5796 : (2005) 4 KCCR 2602

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227

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High Courts20 Jun 2005Dismissed

B.A. Kagali and Another Vs The Secretary, Department of Social Welfare and Others

Karnataka High Court · (2006) 5 KarLJ 453 : (2005) 3 KCCR 2005

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High Courts20 Jun 2005Dismissed

Mr. Manjunath Pol Vs Union of India (UOI) and Others

Karnataka High Court · (2005) ILR (Kar) 5490 : (2006) 3 KarLJ 276 : (2006) 1 KCCR 14 SN

Constitution of India, 1950 — Article 14Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14, 14 (1), 3, 4 (1) (a)Karnataka Selection of Candidates for Admission to Professional Institutions Rules, 2004 — Rule 1 (3), 3 (1) (b) (iii)

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