High Courts14 Mar 2005Allowed
North East Karnataka Road Transport Corporation Vs Rachappa and Others
Karnataka High Court · (2006) ACJ 280 : (2006) 5 KarLJ 277 : (2005) 2 KCCR 1096
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,452 of 2,393
High Courts11 Mar 2005Dismissed
Girijamma Vs The State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1870 : (2006) 3 KarLJ 623 : (2006) 2 KCCR 1135
Karnataka Land Reforms Act, 1961 — Section 48 A (4), 48 A (5), 48 A (5-A), 61, 61 (1)Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5 (1) (b)
High Courts11 Mar 2005Allowed
Rudramuni Devaru Vs Shrimad Maharaj Niranjan Jagadguru Dr. Gangadhar Rajayogendra Mahaswamigalu, Moorusaavira Math and Others
Karnataka High Court · AIR 2005 Kar 313 : (2005) 2 ARBLR 342 : (2005) 2 KCCR 1051
Arbitration and Conciliation Act, 1996 — Section 11, 14 (1) (b), 15, 15 (1), 15 (2)
High Courts11 Mar 2005Allowed
Ibrahim Shaikh Vs Raju Naik and Divisional Manager National Insurance Co Ltd.
Karnataka High Court · (2005) 03 KAR CK 0013
High Courts11 Mar 2005Allowed
The Divisional Manager, National Insurance Co. Ltd. Vs Smt. Mohidinbi and Shri Shivalingaiah C. Hiremath, C.C.D.O., Shree Malaprabha Co-op. Sugar Factory Ltd.
Karnataka High Court · (2007) ACJ 1421
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts10 Mar 2005Dismissed
Yamanavva and Another Vs Chandrawwa
Karnataka High Court · (2005) ILR (Kar) 2329 : (2005) 2 KCCR 1082
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 110
High Courts10 Mar 2005Dismissed
N.P. Nagaraj Vs State of Karnataka and Another
Karnataka High Court · (2005) 2 ALD(Cri) 926 : (2005) 3 BC 551 : (2005) 3 CivCC 24 : (2006) 129 CompCas 474 : (2005) ILR (Kar) 1716 : (2005) 3 KarLJ 323 : (2005) 2 KCCR 1037
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142 (a)Penal Code, 1860 (IPC) — Section 420
High Courts10 Mar 2005Allowed
B.C. Sampathkumar Vs The Deputy Commissioner and Others
Karnataka High Court · AIR 2005 Kar 324 : (2005) ILR (Kar) 1673 : (2005) 2 KCCR 1043
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 11
High Courts10 Mar 2005
Workmen Vs Kudremukh Iron Ore Company Limited and Others
Karnataka High Court · (2005) ILR (Kar) 4500 : (2005) 2 KarLJ 494 : (2005) 2 KCCR 94 SN
Constitution of India, 1950 — Article 12
High Courts10 Mar 2005
Karnataka State Road Transport Corporation and Others Vs Karnataka State Transport Authority and Others
Karnataka High Court · (2005) ILR (Kar) 1605 : (2005) 3 KCCR 1645
Constitution of India, 1950 — Article 226, 227, 245, 246, 32Karnataka Motor Vehicles Rules, 1989 — Rule 54Motor Vehicles Act, 1988 — Section 104, 74, 84, 96, 98
High Courts10 Mar 2005
Umesh Veerabhadrappa Moolimani Vs Vijay Shivanand Tubachi and Another
Karnataka High Court · (2005) 3 ACC 815 : (2005) 106 FLR 1181 : (2005) ILR (Kar) 3102 : (2006) 3 KarLJ 633 : (2005) 3 KCCR 2003
High Courts10 Mar 2005Allowed
Gangothri Yuvaka Sangha Vs Yarab Youth Association and Others
Karnataka High Court · (2005) 4 KarLJ 590 : (2005) 2 KCCR 1040
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 6 (1) (b)
High Courts10 Mar 2005
The Himalaya Drug Company Vs Taj Ahmed
Karnataka High Court · (2005) 107 FLR 248 : (2005) ILR (Kar) 3525 : (2005) 3 KarLJ 589 : (2005) 2 KCCR 93 SN : (2005) 3 LLJ 504
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 B, 25 B (2) (a) (ii), 25 F
High Courts10 Mar 2005
Venkataramu Vs Managing Director, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2006) 1 KCCR 512
High Courts10 Mar 2005
Rati alias Varija Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 5219 : (2005) 2 KCCR 1045
Karnataka Land Reforms Act, 1961 — Section 133, 24, 48 A
High Courts09 Mar 2005Dismissed
Rudrachari Vs The Principal Chief Conservator of Forest and Others
Karnataka High Court · (2005) ILR (Kar) 1870 : (2005) 3 KarLJ 555 : (2005) 2 KCCR 1035
Karnataka Forest Rules, 1969 — Rule 163, 163 (1), 163 (2)
High Courts09 Mar 2005
Smt. Muthubai Vs Manjula Makkala Kendra Kannada Senior Primary School and Others
Karnataka High Court · (2005) ILR (Kar) 1512 : (2005) 3 KarLJ 158 : (2005) 2 KCCR 1020
Karnataka Education Act, 1983 — Section 131, 133, 92 (1), 94 (5)Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 14
High Courts09 Mar 2005Allowed
H.P. Basavana Gowda Vs The Assistant Commissioner and Land Acquisition Officer, Davangere Division
Karnataka High Court · (2005) 4 KCCR 2931
Land Acquisition Act, 1894 — Section 28, 34
High Courts04 Mar 2005Dismissed
Shivaji Vs Malaprabha Grameena Bank and Another
Karnataka High Court · (2005) 2 KarLJ 467 : (2005) 2 KCCR 92 SN
Constitution of India, 1950 — Article 14, 16
High Courts04 Mar 2005
The Himalaya Drug Co. Vs Himalaya Drug Co. Karmikara Sangha
Karnataka High Court · (2005) 105 FLR 665 : (2005) ILR (Kar) 1496 : (2005) 2 KarLJ 527 : (2005) 2 KCCR 81 SN : (2005) 2 LLJ 980
Trade Unions Act, 1926 — Section 12 (3), 18 (1), 18 (3)