COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,448 of 2,393

High Courts13 Apr 2005Allowed

G. Jayaram Reddy Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1963 : (2005) 5 KarLJ 1 : (2005) 3 KCCR 1764

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 4 (1), 6, 6 (1)Limitation Act, 1963 — Section 5

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High Courts13 Apr 2005

Smt. Amanbi and Others Vs Rasulsaheb Nabisaheb Nawaz

Karnataka High Court · (2005) ILR (Kar) 2659 : (2005) 3 KCCR 1819

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 11 (4), 96Karnataka Land Revenue Act, 1964 — Section 157, 168, 173, 176, 177Land Acquisition Act, 1894 — Section 30

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High Courts13 Apr 2005Dismissed

Union of India (UOI) and Another Vs KMJ College of Nursing (Trust) and Others

Karnataka High Court · (2005) 4 KarLJ 393

Indian Nursing Council Act, 1947 — Section 10, 10 (1), 10 (2), 11, 12Karnataka Nurses, Midwives and Health Visitors Act, 1961 — Section 2 (d), 2 (f), 23 (3), 24, 30

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High Courts13 Apr 2005

All India Trade Union Congress and Others Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 3052 : (2005) 5 KarLJ 414 : (2005) 3 KCCR 157 SN : (2006) 1 LLJ 344

Constitution of India, 1950 — Article 38, 39, 42, 43, 43AContract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1), 10 (2), 21Factories Act, 1948 — Section 46

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High Courts13 Apr 2005

Smt. Rajamma Vs C. Puttachari and Another

Karnataka High Court · (2006) 1 BC 169 : (2005) 2 CivCC 676 : (2005) 4 KarLJ 72 : (2005) 3 RCR(Civil) 366

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High Courts13 Apr 2005

C. Basavegowda Vs Karnataka State Co-operative Apex Bank Limited and Others

Karnataka High Court · (2005) 3 KCCR 1863

Karnataka Co-operative Societies Act, 1959 — Section 21

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High Courts12 Apr 2005Dismissed

Bangalore University Vs Dalappa and Another

Karnataka High Court · (2005) ILR (Kar) 4007 : (2006) 4 KarLJ 399 : (2005) 4 KCCR 336 SN

Karnataka Universities Act, 2000 — Section 2 (12)

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High Courts12 Apr 2005Allowed

State of Karnataka and Others Vs M. Venkatesh and Another

Karnataka High Court · (2005) ILR (Kar) 4903 : (2006) 3 KarLJ 597 : (2005) 3 KCCR 1901

Land Acquisition Act, 1894 — Section 17 (4), 4 (1), 5 A

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High Courts12 Apr 2005Allowed

Balakrishna Breeding Farms Private Limited Vs The Chief Commissioner of Income Tax and Another

Karnataka High Court · (2005) 197 CTR 125 : (2005) ILR (Kar) 1956 : (2005) 276 ITR 20

Income Tax Act, 1961 — Section 119 (2) (a), 143 (3), 147, 148, 234 B

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High Courts12 Apr 2005Allowed

Falcon Tyres Limited Vs Falcon Tyres Employees'' Union

Karnataka High Court · (2005) 107 FLR 1051 : (2005) 4 KarLJ 477 : (2005) 2 KCCR 128 SN : (2005) 3 LLJ 587

Constitution of India, 1950 — Article 21Employees State Insurance (General) Regulations, 1950 — Regulation 98

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High Courts12 Apr 2005

Balkrishna Breeding Farms (P) Ltd. Vs Chief Commissioner of Income Tax

Karnataka High Court · (2005) 147 TAXMAN 148

Income Tax Act, 1961 — Section 143 (3), 234 B, 80 HHA, 80 I

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High Courts11 Apr 2005Allowed

Punjab and Sind Bank Vs Gemini Fashions (P.) Ltd.

Karnataka High Court · (2007) 137 CompCas 426 : (2007) 78 SCL 422

Criminal Procedure Code, 1973 (CrPC) — Section 482Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (2), 14

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High Courts08 Apr 2005

Kailash Auto Builders Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (2005) 59 KarLJ 54

Karnataka Sales Tax Act, 1957 — Section 19CKarnataka Sales Tax Rules, 1957 — Rule 20C

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High Courts07 Apr 2005Dismissed

Khurshid Azam Choudhary Vs Deputy Commissioner and Others

Karnataka High Court · (2005) 4 KarLJ 15 : (2005) 3 KCCR 1816

Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 16 (1) (k)

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High Courts07 Apr 2005Dismissed

The Banahatti Co-operative Mills Limited and Others Vs The State of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 307 : (2005) ILR (Kar) 2559 : (2005) 4 KarLJ 5 : (2005) 3 KCCR 1930

Constitution of India, 1950 — Article 14Karnataka Civil Services Rules, 1959 — Rule 441Karnataka Co-operative Societies Act, 1959 — Section 63

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High Courts07 Apr 2005Allowed

The Special Land Acquisition Officer Vs Ravi

Karnataka High Court · (2005) ILR (Kar) 2007 : (2006) 3 KarLJ 687 : (2005) 2 KCCR 1399

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High Courts07 Apr 2005Allowed

Mr. Sudhakar Pani Vs Assistant Provident Fund Commissioner (Pension)

Karnataka High Court · (2005) 106 FLR 602 : (2005) ILR (Kar) 2792 : (2005) 4 KarLJ 18 : (2005) 2 KCCR 145 SN : (2005) 3 LLJ 239

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (3), 2 (xvi)

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High Courts07 Apr 2005

Sri Krishna Hotel Vs Devale Nayak

Karnataka High Court · (2005) 4 ACC 281 : (2005) 3 ACC 98 : (2006) ACJ 2380 : (2005) 107 FLR 363 : (2005) ILR (Kar) 2026 : (2005) 4 KarLJ 317 : (2005) 3 KCCR 170 SN

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 7, Order 9 Rule 13Workmens Compensation Act, 1923 — Section 23, 3, 30Workmens Compensation Rules, 1924 — Rule 41

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High Courts06 Apr 2005Allowed

Baskar Rao and Another Vs L. Kamalamma and Others

Karnataka High Court · (2005) 3 KCCR 1569

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306

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High Courts06 Apr 2005Allowed

Bhaskar Rao and Others Vs L. Kamalamma and Others

Karnataka High Court · (2005) ILR (Kar) 2129 : (2005) 4 KarLJ 66

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 30, 306

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