High Courts06 Apr 2005Allowed
Bharath Timber and Construction Company Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 KarLJ 528
Bombay Personal Inams Abolition Act, 1952 — Section 2, 4, 7
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,449 of 2,393
High Courts06 Apr 2005Dismissed
Ultra Tech Cement Limited Vs Principal Secretary Department of Industries and Commerce and Others
Karnataka High Court · (2005) ILR (Kar) 2176 : (2008) 11 VST 881
Karnataka Sales Tax Act, 1957 — Section 19 C
High Courts06 Apr 2005
New India Assurance Co. Ltd. Vs K. Ramanna and Others
Karnataka High Court · (2007) ACJ 644 : (2006) 3 KCCR 1680
Workmens Compensation Act, 1923 — Section 2 (1) (d)
High Courts05 Apr 2005Dismissed
Narayanamma Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2051 : (2005) 4 KarLJ 449 : (2005) 3 KCCR 172 SN
Karnataka Panchayat Raj Act, 1993 — Section 44 (2)
High Courts05 Apr 2005Dismissed
The Primary Co-operative Agriculture and Rural Development Bank Ltd. Vs The Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2005) ILR (Kar) 2098 : (2005) 4 KarLJ 439 : (2005) 2 KCCR 1394
Karnataka Co-operative Societies Act, 1959 — Section 29 C, 70
High Courts05 Apr 2005
S.A. Manjunath and Others Vs The Management of Cross-Lands Research Lab Limited and Another
Karnataka High Court · (2005) 4 KarLJ 425
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts04 Apr 2005Allowed
Syed Amanulla Vs B.K. Venkatesh (Rajanna) and The National Insurance Co. Ltd.
Karnataka High Court · (2006) 2 KCCR 976
Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 2 (n)
High Courts04 Apr 2005
L.G. Electronics India Private Ltd. Vs State of Karnataka
Karnataka High Court · (2005) ILR (Kar) 5814 : (2005) 3 KCCR 1860 : (2007) 8 VST 495
Central Sales Tax Act, 1956 — Section 12, 12 A, 12 BKarnataka Sales Tax Act, 1957 — Section 28 (3), 28 (6), 28 (7), 29
High Courts04 Apr 2005Dismissed
The Hatti Gold Mines Limited Vs Vinay Heavy Equipments
Karnataka High Court · AIR 2005 Kar 264 : (2005) 2 ARBLR 528 : (2005) ILR (Kar) 1777 : (2005) 3 KarLJ 502 : (2005) 3 KCCR 1625
Arbitration and Conciliation Act, 1996 — Section 2 (e), 33, 34, 34 (3), 37 (1) (B)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20Limitation Act, 1963 — Section 24, 4
High Courts04 Apr 2005
Union Bank of India Vs Assistant Provident Fund Commissioner and Recovery Officer and Others
Karnataka High Court · (2007) 1 BC 507 : (2006) 129 CompCas 399 : (2005) 3 LLJ 711 : (2005) 3 RCR(Civil) 92
Companies Act, 1956 — Section 442, 446, 537Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11, 11 (2), 8 CRecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18
High Courts01 Apr 2005Allowed
Dr. Y. Nagappa Vs P. Shanumakanagouda and Others
Karnataka High Court · AIR 2005 Kar 304 : (2005) 4 BC 119 : (2005) 2 CivCC 711 : (2005) ILR (Kar) 1687 : (2005) 2 KCCR 1465 : (2005) 3 RCR(Civil) 8 : (2005) 3 RCR(Criminal) 95
Limitation Act, 1963 — Section 12, 12 (1)
High Courts01 Apr 2005Allowed
The Editor, Deccan Herald Vs Prof. M.S. Ramaraju
Karnataka High Court · (2005) CriLJ 2672 : (2005) ILR (Kar) 1907 : (2005) 3 KarLJ 579 : (2005) 2 KCCR 1295
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts01 Apr 2005Dismissed
Smt. Saraswathamma Vs H. Sharad Shrikande and Others
Karnataka High Court · AIR 2005 Kar 292 : (2005) 4 KarLJ 181 : (2005) 3 KCCR 1881
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 29, 63Evidence Act, 1872 — Section 58
High Courts31 Mar 2005Dismissed
Mahantesh Vs The State of Karnataka
Karnataka High Court · (2005) ILR (Kar) 4061 : (2006) 2 KarLJ 598 : (2005) 4 KCCR 2443
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts31 Mar 2005Dismissed
Chairman Shishuniketan and Others Vs Abdul Rashid
Karnataka High Court · (2005) ILR (Kar) 2136 : (2005) 4 KarLJ 197 : (2005) 2 KCCR 1467
Karnataka Education Act, 1983 — Section 131, 94, 94 (1)
High Courts31 Mar 2005
The Divisional Manager, New India Assurance Company Ltd. Vs Kallappa Channappa Hanchimani and Another
Karnataka High Court · (2005) 3 ACC 104 : (2006) ACJ 1533 : (2005) 2 CivCC 619 : (2005) ILR (Kar) 1711 : (2005) 3 KarLJ 416 : (2005) 2 KCCR 1424 : (2005) 3 RCR(Civil) 79
Motor Vehicles Act, 1988 — Section 145 (e), 147 (2), 2
High Courts31 Mar 2005
Amalgamated Bean Coffee Trading Co. Ltd. Vs Zarir Minoo Bharucha and Another
Karnataka High Court · (2006) 3 CivCC 462 : (2005) ILR (Kar) 2089 : (2006) 4 KarLJ 67 : (2005) 3 KCCR 169 SN : (2006) 4 RCR(Civil) 178
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 151
High Courts31 Mar 2005Allowed
D.K. Ganapathy and Others Vs The Managing Director and the Disciplinary Authority Karnataka Fisheries Development Corporation Limited and Others
Karnataka High Court · (2005) 106 FLR 26 : (2005) ILR (Kar) 1884 : (2005) 2 KCCR 132 SN
High Courts31 Mar 2005Allowed
A.N. Nagarjuna Vs K.C. Nanjula
Karnataka High Court · (2005) 3 CivCC 625 : (2005) 2 DMC 632 : (2005) ILR (Kar) 2346 : (2006) 3 KarLJ 415 : (2005) 2 KCCR 134 SN : (2005) 3 RCR(Civil) 480
Hindu Marriage Act, 1955 — Section 24
High Courts31 Mar 2005
New India Assurance Company Ltd. Vs Kalappa Channappa Hanchimani and Another
Karnataka High Court · (2005) 3 ACC 104
Motor Vehicles Act, 1988 — Section 147 (2), 147 (2) (b), 2 (13)