High Courts31 Mar 2005
The Executive Engineer, O and M, K.P.T.C.L. Baithongal and Another Vs Irappa Ningappa Gaddi and Another
Karnataka High Court · (2006) 1 KCCR 315
Land Acquisition Act, 1894 — Section 11 (2), 18, 4, 6
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,450 of 2,393
High Courts30 Mar 2005
Bola Raghavendra Kamath and Sons Vs The Industrial Promotional Officer and Others
Karnataka High Court · (2005) ILR (Kar) 2902 : (2005) 3 KCCR 1876 : (2006) 144 STC 522
Karnataka Sales Tax Act, 1957 — Section 8 A (I)
High Courts30 Mar 2005Dismissed
Commissioner for Hindu Religious and Charitable Endowments and Another Vs Janardhana and Mahakali Temples
Karnataka High Court · (2005) ILR (Kar) 2205 : (2005) 5 KarLJ 581 : (2005) 3 KCCR 160 SN
High Courts29 Mar 2005Allowed
Vijaya Leasing Limited Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2539 : (2006) 4 KarLJ 126 : (2005) 2 KCCR 1533
Companies Act, 1956 — Section 4 (1), 48 (1), 6 (1)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21
High Courts29 Mar 2005Allowed
New India Assurance Co. Ltd. Vs Prakash and Another
Karnataka High Court · (2006) ACJ 258
Motor Vehicles Act, 1988 — Section 147 (1)
High Courts29 Mar 2005Allowed
The New India Assurance Co. Limited Vs Prakash and Another
Karnataka High Court · (2005) 4 KCCR 2325
Motor Vehicles Act, 1988 — Section 147 (1)
High Courts28 Mar 2005Allowed
K.B. Nagendra and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2005 Kar 305 : (2005) ILR (Kar) 2105 : (2005) 2 KCCR 1529
Karnataka Stamp Act, 1957 — Section 33 (1), 37 (2), 39 (1) (a), 46 A, 46 A (3)
High Courts28 Mar 2005Dismissed
The Special Land Acquisition Officer Vs Vyjanath Since Dead by LRs. Siddappa Patil
Karnataka High Court · (2006) ILR (Kar) 154 : (2006) 1 KCCR 311
High Courts28 Mar 2005Allowed
Manohar Bhimappa More Vs Mahadev Bhimappa More and Another
Karnataka High Court · (2006) ACJ 850 : (2005) 4 KCCR 245 SN
High Courts26 Mar 2005
Vivek Nagpal Vs Oriental Bank of Commerce
Karnataka High Court · (2005) 4 BC 130 : (2005) CriLJ 2699 : (2005) ILR (Kar) 2120 : (2005) 4 KarLJ 202
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 342, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Mar 2005Allowed
Oriental Insurance Co. Ltd. Vs Hanumant and Another
Karnataka High Court · (2006) ACJ 251 : (2005) 4 KCCR 2320
High Courts23 Mar 2005Allowed
Yellamma Vs Sukhdev Singh and Another
Karnataka High Court · (2006) 4 ACC 886 : AIR 2006 Kar 240 : (2007) 6 KarLJ 486 : (2006) 3 KCCR 1842
Insurance Act, 1938 — Section 64 VB
High Courts23 Mar 2005Dismissed
Murugesh Mudaliar and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KCCR 133 SN
Land Acquisition Act, 1894 — Section 11 A, 3 (cc), 4 (1), 6 (1)
High Courts23 Mar 2005
Ashok V. David Vs State of Karnataka and Others
Karnataka High Court · (2005) 5 KarLJ 584
Constitution of India, 1950 — Article 226, 227Indian Administrative Service (Appointment and Selection) Regulations, 1997 — Regulation 5, 5 (2)
High Courts22 Mar 2005Allowed
North West Karnataka Road Transport Corporation (NWKRTC) and Another Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1694 : (2006) 144 STC 167
Income Tax Act, 1961 — Section 226 (3)Karnataka Sales Tax Act, 1957 — Section 14, 14 (1), 14 (5), 46 (5-A)
High Courts21 Mar 2005
Sri Ramu Vs Sunil Vallapure and Others
Karnataka High Court · (2005) ILR (Kar) 2823 : (2005) 5 KarLJ 143 : (2005) 4 KCCR 2455
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 100 (1) (a), 36 (2) (a), 67 A, 83 (1), 9 A
High Courts21 Mar 2005Dismissed
Dr. Soumi Samuel Vs The State of Karnataka and Another
Karnataka High Court · (2005) ILR (Kar) 2406 : (2005) 5 KarLJ 596 : (2005) 2 KCCR 148 SN
Constitution of India, 1950 — Article 12, 226, 227Rajiv Gandhi University of Health Sciences Act, 1994 — Section 24, 26, 35 (1), 35 (2) (c), 35 (2) (d)
High Courts21 Mar 2005Allowed
State of Karnataka Vs K. Farid alias K. Farisaheb
Karnataka High Court · (2005) 3 ACC 517 : (2006) 1 ALT(Cri) 95 : (2005) CriLJ 2993 : (2005) ILR (Kar) 2018 : (2005) 4 KarLJ 224 : (2005) 2 KCCR 1290 : (2005) 3 RCR(Criminal) 349
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338Probation of Offenders Act, 1958 — Section 4
High Courts21 Mar 2005
K.B. Gurumurthy Reddy and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 5 KarLJ 341 : (2005) 2 KCCR 1100
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17 (1), 19 (1), 4 (1), 6 (1)
High Courts21 Mar 2005Dismissed
The Karnataka State Co-Operative Agricultural and Rural Development Bank Limited Vs K. Papanna and Others
Karnataka High Court · (2006) 2 KarLJ 518
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70