COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,447 of 2,393

High Courts03 May 2005

All India Manufacturers Organisation Vs State of Karnataka and Others

Karnataka High Court · (2005) 3 KarLJ 521

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 28

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High Courts21 Apr 2005Allowed

Dr. T. Prathap and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 386 : (2005) ILR (Kar) 2682 : (2005) 4 KarLJ 279

Constitution of India, 1950 — Article 162Karnataka Conduct of Entrance Test for admission to Post-graduate Medical and Dental Degree and Diploma Courses Rules, 2003 — Rule 2GKarnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14

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High Courts17 Apr 2005Dismissed

B.N. Reddy Vs The Assistant Commissioner of Income Tax and Another

Karnataka High Court · (2006) 3 KCCR 1417

Income Tax Act, 1961 — Section 132, 142 (2A), 158 BC, 158 BH, 288 (2)

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High Courts15 Apr 2005

Vikrant Tyres Limited and Another Vs Techno Export Foreign Trade Company Limited and Others

Karnataka High Court · (2005) ILR (Kar) 4738 : (2005) 4 KCCR 252 SN

Arbitration Act, 1940 — Section 11, 5, 8, 9Arbitration and Conciliation Act, 1996 — Section 34, 35, 48, 48 (1) (e), 9Constitution of India, 1950 — Article 370

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High Courts15 Apr 2005

Sharadamma and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 3710 : (2005) 4 KarLJ 481 : (2005) 2 KCCR 1166

Constitution of India, 1950 — Article 14, 19, 245, 246, 254 (2)Karnataka Land Reforms Act, 1961 — Section 109, 79 A, 83, 95, 95 (3)Karnataka Land Revenue Act, 1964 — Section 95

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High Courts15 Apr 2005Allowed

The Divisional Controller, North West Karnataka Road Transport Corporation, Chikodi Division and Another Vs Smt. Drakshayani and Others

Karnataka High Court · (2006) 1 KCCR 272

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High Courts15 Apr 2005Allowed

Divisional Controller, North West Karnataka Road Trans. Corpn. and Another Vs Drakshayani and Others

Karnataka High Court · (2006) ACJ 931

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High Courts15 Apr 2005

H. Shivappa and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) 4 KarLJ 328 : (2005) 4 KCCR 318 SN

Constitution of India, 1950 — Article 226, 227, 243T, 243ZG, 243ZG (b)Karnataka High Court Act, 1961 — Section 9Karnataka Municipalities Act, 1964 — Section 21, 22 (1), 23, 42 (2-A), 42 (3)

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High Courts15 Apr 2005

Sou. Shevanta Vs The State of Karnataka and Others

Karnataka High Court · (2005) 3 ACC 770 : (2006) ACJ 2677 : (2005) ILR (Kar) 2867 : (2005) 3 KCCR 1780 : (2005) 3 RCR(Criminal) 619

Penal Code, 1860 (IPC) — Section 304 A

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High Courts15 Apr 2005Dismissed

Mysore Paper Mills Sugar Mills Factory Labourer''s Association Vs The State of Karnataka and Others

Karnataka High Court · (2005) 106 FLR 878 : (2005) ILR (Kar) 2594 : (2005) 4 KarLJ 464 : (2005) 2 KCCR 151 SN

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 (3)

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High Courts15 Apr 2005Allowed

Pandurang Katti and Sulabha S. Katti Vs State of Karnatka and Smt. Trupti Katti

Karnataka High Court · (2005) 04 KAR CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 156 (1), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts15 Apr 2005Dismissed

Rachel Sukumari Vs Samuel Rajashekar Mathias and Others

Karnataka High Court · (2005) ILR (Kar) 2260 : (2005) 5 KarLJ 528 : (2005) 3 KCCR 1747

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

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High Courts15 Apr 2005

The Registrar General Vs Sri Gundu Rao and Others

Karnataka High Court · (2005) CriLJ 3463 : (2005) ILR (Kar) 1990 : (2005) 4 KarLJ 593 : (2005) 2 KCCR 1333

Constitution of India, 1950 — Article 215Contempt of Court Rules — Rule 16Contempt of Courts Act, 1971 — Section 10, 12, 15, 15 (1), 2 (c) (iii)

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High Courts15 Apr 2005Dismissed

O.J.S.C. Corporation Transstroy Vs Government of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 351 : (2005) 4 KarLJ 292

Constitution of India, 1950 — Article 14, 141, 226, 32

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High Courts15 Apr 2005

North West Karnataka Road Transport Corporation and Another Vs Drakshayani and Others

Karnataka High Court · (2007) 1 ACC 426

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High Courts15 Apr 2005Allowed

K.V. Shiva Reddy Vs State of Karnataka and Others

Karnataka High Court · (2005) CriLJ 3000 : (2005) ILR (Kar) 4780 : (2005) 4 KarLJ 22 : (2005) 3 RCR(Criminal) 516

Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 199 (2), 225, 301 (1), 302, 308Penal Code, 1860 (IPC) — Section 120 B, 143, 147, 148, 149

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High Courts15 Apr 2005Dismissed

Anand Transport Vs Karnataka Power Corporation Limited and Others

Karnataka High Court · AIR 2005 Kar 325 : (2005) 4 KarLJ 57 : (2005) 3 KCCR 184 SN

Karnataka Transparency in Public Procurements Rules, 2000 — Rule 23 (3)

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High Courts15 Apr 2005Dismissed

O.J.S.C. Corporation Transstroy Vs The Government of Karnataka and Others

Karnataka High Court · (2005) 3 KCCR 1580

Constitution of India, 1950 — Article 14, 226, 32

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High Courts13 Apr 2005Allowed

Sri. G. Jayarama Reddy Vs State of Karnataka and Others

Karnataka High Court · (2005) 04 KAR CK 0051

Constitution of India, 1950 — Article 14, 226, 227Land Acquisition Act, 1894 — Section 18, 4 (1), 6, 6 (1)

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High Courts13 Apr 2005Allowed

Commissioner of Central Excise Vs Mc Dowell and Co. Ltd.

Karnataka High Court · (2005) 101 ECC 609 : (2005) 186 ELT 145 : (2005) ILR (Kar) 2613

Central Excise Act, 1944 — Section 35 B, 35 C, 35 FCentral Excise and Gold Control Appellate Tribunal Appeal Procedure Rules — Rule 10, 41Constitution of India, 1950 — Article 14, 226, 227

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