High Courts20 Jun 2005
Dynamatic Technologies Ltd. Vs Union of India (UOI)
Karnataka High Court · (2005) 126 ECR 391 : (2005) 186 ELT 277
Central Excise Act, 1944 — Section 11 A
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,443 of 2,393
High Courts20 Jun 2005Dismissed
Kumar @ Narayana Vs State
Karnataka High Court · (2005) ILR (Kar) 3368 : (2006) 4 KarLJ 268 : (2005) 4 KCCR 2347
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 363
High Courts20 Jun 2005Dismissed
Gopala Krishna Bhat Vs Shivamma and Others
Karnataka High Court · (2005) ILR (Kar) 6009 : (2006) 4 KarLJ 353
High Courts20 Jun 2005Allowed
Hanumath Bheemappa Sanadi and Others Vs Rudrappa Thammanna Sanadi and Others
Karnataka High Court · AIR 2005 Kar 393 : (2005) ILR (Kar) 3430 : (2005) 3 KCCR 2100
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Jun 2005
Sujatha Babu Nakaman Vs Special Officer, Centralised Admission Cell and Others
Karnataka High Court · (2006) ILR (Kar) 741 : (2005) 5 KarLJ 228 : (2005) 3 KCCR 200 SN
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1), 2 (f), 4, 42 (1), 44
High Courts20 Jun 2005
Veeramadaiah and Others Vs State of Karnataka
Karnataka High Court · (2005) CriLJ 3699 : (2005) ILR (Kar) 3191 : (2006) 3 KarLJ 418 : (2005) 3 KCCR 2001
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts20 Jun 2005Dismissed
Gopalkrishna Bhat Vs Shivamma and Others
Karnataka High Court · (2005) 4 KCCR 2746
High Courts20 Jun 2005Dismissed
Sai Ramesh K. Vs Secretary, R. and D. Consultant P. Ltd. and Another
Karnataka High Court · (2005) 128 CompCas 129 : (2006) ILR (Kar) 1727 : (2006) 4 KarLJ 367 : (2005) 3 KCCR 220 SN
High Courts17 Jun 2005Allowed
P. Keshava Murthy Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 4772 : (2006) 3 KarLJ 271 : (2005) 4 KCCR 2726
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Land Acquisition Act, 1894 — Section 18, 30, 31
High Courts16 Jun 2005Dismissed
Indian Milk Bar Vs The Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2005) 3 KCCR 2033
Karnataka Sales Tax Act, 1957 — Section 22, 22 (2)
High Courts16 Jun 2005
National Insurance Co. Ltd. and Others Vs Govindamma and Others
Karnataka High Court · (2005) 3 ACC 851 : (2006) ACJ 563 : (2005) 106 FLR 1180 : (2005) ILR (Kar) 3242 : (2005) 4 KarLJ 604 : (2005) 3 KCCR 199 SN
High Courts16 Jun 2005Dismissed
Hindustan Machine Tools Limited (HMT Ltd.) and Another Vs Workmen of HMT Limited and Another
Karnataka High Court · (2005) 107 FLR 694 : (2005) ILR (Kar) 4656 : (2005) 4 KarLJ 606
Industrial Disputes Act, 1947 — Section 10 (1) (d), 9Payment of Bonus Act, 1965 — Section 16, 16 (1), 3
High Courts16 Jun 2005Dismissed
Indian Milk Bar Vs Assistant Commissioner of Commercial Taxes
Karnataka High Court · (2007) 6 VST 441
Karnataka Sales Tax Act, 1957 — Section 22, 22 (2)
High Courts15 Jun 2005Dismissed
Vidyavardhaka Sangha and Another Vs S.K. Joshi and Others
Karnataka High Court · (2005) 5 KarLJ 402 : (2005) 3 KCCR 2064
Constitution of India, 1950 — Article 14, 226, 372General Clauses Act, 1897 — Section 2 (42)Karnataka Education Act, 1983 — Section 131
High Courts15 Jun 2005Dismissed
Rhein Chemie Rheinau GmbH Vs Standard Oil Additive Pvt. Ltd.
Karnataka High Court · (2006) 1 BC 114 : (2005) 128 CompCas 13 : (2005) ILR (Kar) 3228 : (2005) 4 KCCR 333 SN : (2005) 63 SCL 434
Companies Act, 1956 — Section 433 (e)
High Courts15 Jun 2005
Smt. D.S. Vijayalakshmamma Vs Bangalore Development Authority and Others
Karnataka High Court · (2005) ILR (Kar) 4389 : (2005) 5 KarLJ 95
High Courts15 Jun 2005Dismissed
Sri T.N. Anantha Balaraje Urs Vs Smt. Gunamba Nanjaraje Urs.
Karnataka High Court · (2005) 5 CTC 1 : (2005) ILR (Kar) 3596 : (2006) 1 JCR 384 : (2005) 5 KarLJ 256 : (2005) 4 KCCR 2911
Civil Procedure Code, 1908 (CPC) — Section 54Hindu Adoption and Maintenance Act, 1956 — Section 12Limitation Act, 1963 — Section 64, 65
High Courts15 Jun 2005Allowed
S.K. Austin and Others Vs The Corporation Bank
Karnataka High Court · (2006) 3 CivCC 301 : (2005) ILR (Kar) 5291 : (2006) 3 KarLJ 350 : (2005) 3 KCCR 187 SN : (2005) 3 RCR(Civil) 494
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 141Limitation Act, 1963 — Section 123
High Courts15 Jun 2005Allowed
Constable Basavaraj Vs The Union of India (UOI) and Others
Karnataka High Court · (2005) 107 FLR 468 : (2005) ILR (Kar) 3513 : (2006) 4 KCCR 2695
Border Security Force Act, 1968 — Section 117 (2), 20 (a)Constitution of India, 1950 — Article 225, 311
High Courts14 Jun 2005Dismissed
Menon Ventures Vs Birla 3M Limited
Karnataka High Court · (2006) 1 BC 408 : (2005) 3 CivCC 616 : (2005) 127 CompCas 878 : (2005) ILR (Kar) 3167 : (2005) 5 KarLJ 448 : (2005) 3 KCCR 1914 : (2005) 3 RCR(Civil) 503 : (2005) 3 RCR(Criminal) 832
Companies Act, 1956 — Section 291Contract Act, 1872 — Section 126, 128Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139