High Courts21 Mar 2005
K. Narayana Reddy Vs Ramakrishna Reddy
Karnataka High Court · (2005) ILR (Kar) 2421 : (2006) 5 KarLJ 255 : (2005) 3 KCCR 1733
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 18, 19
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,451 of 2,393
High Courts21 Mar 2005
The Divisional Controller N.W.K.R.T.C. Vs Ismail
Karnataka High Court · (2005) 4 ACC 708 : (2006) ACJ 486 : (2005) ILR (Kar) 5153 : (2006) 3 KarLJ 631 : (2005) 3 KCCR 1574
High Courts21 Mar 2005Allowed
Premila and Others Vs Shaliwan and Another
Karnataka High Court · (2006) 3 ACC 230 : (2006) ACJ 890 : (2006) 3 KarLJ 634 : (2005) 3 KCCR 1814
High Courts18 Mar 2005
K.G. Devraj and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2005) ILR (Kar) 2057 : (2005) 4 KarLJ 239 : (2005) 2 KCCR 105 SN
Constitution of India, 1950 — Article 12, 14, 16, 22, 311
High Courts18 Mar 2005Dismissed
Channappa Vs The Assistant Executive Engineer
Karnataka High Court · (2005) ILR (Kar) 2416 : (2005) 4 KarLJ 422
Industrial Disputes Act, 1947 — Section 10 (1) (c), 11, 25 N
High Courts17 Mar 2005Dismissed
Syed Abdul Salam and Others Vs The Chief Executive Officers, Karnataka Board of Wakfs and Others
Karnataka High Court · (2005) ILR (Kar) 2084 : (2005) 4 KarLJ 314 : (2005) 2 KCCR 1427 : (2005) 3 RCR(Civil) 80
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Waqf Act, 1995 — Section 83 (2), 83 (7), 83 (9)
High Courts17 Mar 2005Dismissed
Smt. M. Chandravathi and Another Vs Union of India (UOI)
Karnataka High Court · (2005) 3 ACC 322 : (2005) ACJ 1465 : (2005) ILR (Kar) 3671 : (2005) 2 KCCR 918
Industrial Disputes Act, 1947 — Section 17 BMotor Vehicles Act, 1988 — Section 140, 217Railway Claims Tribunal Act, 1987 — Section 13, 16, 17 (2)
High Courts16 Mar 2005Dismissed
Shree Arcee Steel Private Limited and Another Vs Bharat Overseas Bank Limited and Another
Karnataka High Court · AIR 2005 Kar 287 : (2006) 3 BC 589 : (2005) 2 CivCC 238 : (2005) 127 CompCas 537 : (2005) ILR (Kar) 2859 : (2005) 2 KarLJ 472 : (2005) 2 KCCR 1031
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1JGeneral Clauses Act, 1897 — Section 3 (26)Transfer of Property Act, 1882 — Section 3
High Courts16 Mar 2005
The Executive Engineer (Elecl) (O and M) Division, Karnataka Electricity Board and Others Vs The Assistant Commissioner and Land Acquisition Officer and Others
Karnataka High Court · (2005) ILR (Kar) 2183 : (2005) 2 KCCR 1068
Land Acquisition Act, 1894 — Section 18, 23, 24, 25, 4 (1)
High Courts16 Mar 2005Dismissed
Tashi Delek Gaming Solutions (Private) Limited and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2005 Kar 261 : (2005) ILR (Kar) 1548 : (2005) 2 KarLJ 403 : (2005) 2 KCCR 89 SN : (2005) 2 RCR(Civil) 596 : (2005) 2 RCR(Criminal) 964
Constitution of India, 1950 — Article 131, 226Lotteries (Regulation) Act, 1998 — Section 5
High Courts16 Mar 2005Dismissed
Vidyavardhaka Sangha Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 4907 : (2006) 3 KarLJ 554 : (2003) 4 KCCR 339 SN
Constitution of India, 1950 — Article 14, 21A, 39 (f), 41Karnataka Education Act, 1983 — Section 1 (3), 145, 2 (26), 2 (27), 2 (6)Karnataka Educational Institutions (Classification, and Prescription of Curricula, etc.) Rules, 1995 — Rule 12, 14, 15
High Courts16 Mar 2005
Life Insurance Corporation of India Vs State of Karnataka and Others
Karnataka High Court · (2005) 106 FLR 777 : (2005) ILR (Kar) 2701 : (2005) 5 KarLJ 564 : (2005) 2 KCCR 1430
Karnataka Shops and Commercial Establishments Act, 1961 — Section 2, 3 (1)Life Insurance Corporation Act, 1956 — Section 11, 17, 3, 4, 48Life Insurance Corporation Staff Regulations, 1960 — Regulation 2
High Courts16 Mar 2005
Neelakantappa since deceased through L.Rs. Vs Murugesh since deceased through L.Rs. and Others
Karnataka High Court · (2006) 4 ACC 893 : (2006) ACJ 2332 : (2006) 1 KCCR 323
High Courts15 Mar 2005Dismissed
Dabulu Shedthi Vs State of Karnataka and Others
Karnataka High Court · (2005) 5 KarLJ 575 : (2005) 2 KCCR 127 SN
Constitution of India, 1950 — Article 141, 226Karnataka Land Reforms Act, 1961 — Section 44, 45
High Courts15 Mar 2005
Managing Director, North West Karnataka Road Transport Corporation and Another Vs Guddappa Durgappa Ramannavar
Karnataka High Court · (2005) 4 ACC 589 : (2006) ACJ 305
High Courts15 Mar 2005Dismissed
Shivagouda Vs The Joint Registrar of Co-operative Societies and Head Quarters Assistant for the Commissioner for Cane Development and Director of Sugar and Others
Karnataka High Court · (2005) ILR (Kar) 1689 : (2005) 4 KarLJ 82 : (2005) 2 KCCR 1017
High Courts15 Mar 2005Dismissed
D. Ramesh Vs The Management of Karnataka State Road Transport Corporation
Karnataka High Court · (2005) 105 FLR 798 : (2005) ILR (Kar) 1703 : (2005) 2 KCCR 122 SN
Industrial Disputes Act, 1947 — Section 10 (4A)Karnataka State Road Transport Corporation (Conduct and Discipline) Regulations, 1971 — Regulation 23, 23 (18)
High Courts15 Mar 2005Dismissed
The National Insurance Co. Ltd. Vs Sri Mukthar Hussain and Sri M.S. Das
Karnataka High Court · (2005) 03 KAR CK 0008
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts14 Mar 2005Allowed
Tippeshappa Vs The State of Karnataka
Karnataka High Court · (2005) CriLJ 2354 : (2005) 100 ECC 548 : (2005) ILR (Kar) 1653
Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2 (xxiii-a), 20, 20 (b) (1), 32 A, 37
High Courts14 Mar 2005
Thippeshappa Vs State
Karnataka High Court · (2005) 2 KarLJ 428 : (2005) 2 KCCR 966 : (2005) 2 RCR(Criminal) 967
Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (i), 32 A, 37