COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,445 of 2,393

High Courts03 Jun 2005Dismissed

Srinidhi Bar and Restaurant Vs The Regional Director, Employees'' State Insurance Corporation

Karnataka High Court · (2006) 108 FLR 929 : (2005) 5 KarLJ 101 : (2005) 3 LLJ 845

Employees State Insurance Act, 1948 — Section 45 A

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High Courts03 Jun 2005Allowed

The Managing Director KSRTC Vs Mohan Bhide and Another

Karnataka High Court · (2005) ILR (Kar) 4962 : (2005) 3 KCCR 202 SN

Industrial Disputes Act, 1947 — Section 25 F

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High Courts02 Jun 2005Allowed

Manjushree Extrusions Ltd. Vs The Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2005) ILR (Kar) 4994 : (2007) 8 VST 511

Karnataka Sales Tax Act, 1957 — Section 12 (4), 12 (A) (1A), 12 B (4)

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High Courts02 Jun 2005

Kaveramma and Another Vs Pillamma

Karnataka High Court · (2005) ILR (Kar) 2925 : (2005) 5 KarLJ 81 : (2005) 3 KCCR 1911

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts02 Jun 2005Allowed

The Executive Engineer, KPTCL now GESCOM and Others Vs Ishwaramma and Another

Karnataka High Court · AIR 2006 Kar 23 : (2005) ILR (Kar) 5206 : (2006) 3 KarLJ 625 : (2005) 4 KCCR 2594

Consumer Protection Act, 1986 — Section 12 AElectricity (Supply) Act, 1948 — Section 5Electricity Act, 2003 — Section 145

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High Courts02 Jun 2005Dismissed

Rehana Begum Vs Mirza M. Shaiulla Baig and Others

Karnataka High Court · AIR 2005 Kar 446 : (2006) 1 CivCC 514 : (2005) ILR (Kar) 5010 : (2006) 4 KarLJ 195 : (2005) 4 KCCR 2495 : (2006) 1 RCR(Civil) 69 : (2006) 1 RCR(Civil) 68 : (2006) 1 RCR(Criminal) 72

Evidence Act, 1872 — Section 137, 154

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High Courts01 Jun 2005Dismissed

Deviprasad Rai Vs A.M. Ganesh Rai

Karnataka High Court · (2005) 3 KCCR 1576

Negotiable Instruments Act, 1881 (NI) — Section 138, 94

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High Courts01 Jun 2005

United India Insurance Company Limited Vs Smt. Shanthavva and Others

Karnataka High Court · (2006) ACJ 1222 : (2006) ILR (Kar) 1109 : (2006) 3 RCR(Civil) 540

Karnataka Motor Vehicles Rules, 1989 — Rule 100Motor Vehicles Act, 1988 — Section 147

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High Courts01 Jun 2005

Venkatesh Power Works Vs Commissioner of Income Tax

Karnataka High Court · (2005) 196 CTR 481 : (2005) ILR (Kar) 2758 : (2005) 278 ITR 436 : (2005) 3 KCCR 182 SN

Arbitration Act, 1940 — Section 17Electricity Act, 2003 — Section 7 AIncome Tax Act, 1922 — Section 34 (1) (a)

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High Courts31 May 2005Dismissed

State of Karnataka and Others Vs Jayalakshmi Wine Land and Another

Karnataka High Court · (2005) ILR (Kar) 3284

Karnataka Sales Tax Act, 1957 — Section 12 B (4), 13 (2)

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High Courts31 May 2005Allowed

Kallu Daniel Vs G.D. Hemalatha

Karnataka High Court · (2005) 2 DMC 264 : (2005) ILR (Kar) 2708 : (2006) 3 KarLJ 132 : (2005) 3 KCCR 1812

Divorce Act, 1869 — Section 10, 12Karnataka Civil Courts Act, 1964 — Section 23

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High Courts31 May 2005Dismissed

University of Agricultural Sciences Vs T.D. Yogitha

Karnataka High Court · (2005) ILR (Kar) 2750 : (2005) 6 KarLJ 241 : (2005) 3 KCCR 185 SN

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High Courts31 May 2005Dismissed

Anil M. Puthran and Others Vs The Land Tribunal and Another

Karnataka High Court · (2005) ILR (Kar) 3048 : (2006) 3 KarLJ 136 : (2005) 3 KCCR 1999

Karnataka Land Reforms Act, 1961 — Section 44

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High Courts31 May 2005Dismissed

H.M.T. Limited Watch Factory I and II Vs R.L. Prasad and Another

Karnataka High Court · (2005) 106 FLR 1176 : (2005) ILR (Kar) 2978 : (2006) 3 KarLJ 592

Industrial Disputes Act, 1947 — Section 33 (2) (b)

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High Courts31 May 2005

Sharabai alias Sharada and Another Vs P. Sahebkhan and Others

Karnataka High Court · (2005) 6 KarLJ 333

Motor Vehicles Act, 1988 — Section 163 A, 166, 173 (1)

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High Courts30 May 2005Dismissed

Wipro Technologies Vs State of Karnataka and Another

Karnataka High Court · (2008) 11 VST 631

Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 20, 22, 22 (5)Karnataka Sales Tax Rules, 1957 — Rule 30B

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High Courts30 May 2005

Smt. Seethamma Vs The State of Karnataka and Another

Karnataka High Court · (2006) ILR (Kar) 1372 : (2006) 2 KCCR 823

Karnataka Land Reforms Act, 1961 — Section 47, 47 (3)

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High Courts30 May 2005

Gurushanth Pattedar Vs Mahaboob Shahi Kulburga Mills and Another

Karnataka High Court · AIR 2005 Kar 377 : (2005) ILR (Kar) 2503 : (2005) 6 KarLJ 270 : (2005) 3 KCCR 1720

Constitution of India, 1950 — Article 226, 227, 228High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 2, 26Karnataka High Court Act, 1961 — Section 10, 4, 9

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High Courts30 May 2005Dismissed

Karnataka Soaps and Detergents Ltd. Vs P.A. Babu Jayaprakash

Karnataka High Court · (2005) 106 FLR 780 : (2005) ILR (Kar) 2741 : (2006) 3 KarLJ 374 : (2005) 3 KCCR 213 SN

Constitution of India, 1950 — Article 226, 227

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High Courts30 May 2005

K.S. Suryanarayana Vs The State of Karnataka Department of Urban Development and Another

Karnataka High Court · (2005) 107 FLR 137 : (2005) ILR (Kar) 3625 : (2006) 2 KarLJ 487

Constitution of India, 1950 — Article 226Karnataka Lokayukta Act, 1984 — Section 12 (3)Penal Code, 1860 (IPC) — Section 34, 408, 409, 420

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