High Courts03 Mar 2005Dismissed
Seetharamachari Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 2 KCCR 772
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,453 of 2,393
High Courts03 Mar 2005
Kapoor Constructions Vs Leela Nagaraj and Another
Karnataka High Court · AIR 2005 Kar 302 : (2005) 5 KarLJ 602 : (2005) 2 KCCR 972 : (2005) 3 RCR(Civil) 30
Karnataka Stamp Act, 1957 — Section 33Transfer of Property Act, 1882 — Section 53 A
High Courts03 Mar 2005
Ningamma Belavanagi Vs The Management of N.E.K.R.T.C.
Karnataka High Court · (2005) 107 FLR 247 : (2005) ILR (Kar) 3427 : (2005) 2 KCCR 136 SN
High Courts03 Mar 2005
Sundara Mesta Bin Timmappa Mesta Vs Land Tribunal and Others
Karnataka High Court · (2005) ILR (Kar) 4513 : (2005) 5 KarLJ 515 : (2005) 3 KCCR 1855
Karnataka Land Reforms Act, 1961 — Section 2 (2), 38, 44, 45, 48 AKarnataka Land Reforms Rules, 1974 — Rule 9A (1)
High Courts03 Mar 2005Dismissed
Dyavappa Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KarLJ 554 : (2005) 2 KCCR 961
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5 A
High Courts03 Mar 2005
K.H. Srinivasan Vs Union of India (UOI) and Others
Karnataka High Court · (2005) 2 KarLJ 434 : (2005) 2 KCCR 91 SN
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 14Indian Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 2 (1) (1), 5 (1), 5 (2)
High Courts02 Mar 2005Allowed
Bangalore Metropolitan Transport Corporation Vs K. Chikkanna
Karnataka High Court · (2005) 105 FLR 555 : (2005) ILR (Kar) 1409 : (2005) 2 KarLJ 451 : (2005) 2 KCCR 77 SN
Industrial Disputes Act, 1947 — Section 2 A, 9 (c)10 (4-A)
High Courts02 Mar 2005Dismissed
National Insurance Co. Ltd. Vs Smt. Huligemma and Another
Karnataka High Court · (2005) 2 ACC 576 : (2005) ACJ 1276 : (2005) 105 FLR 558 : (2005) ILR (Kar) 1478 : (2005) 3 KarLJ 411 : (2005) 2 KCCR 826
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 30, 30 (1) (a), 30 (3)
High Courts01 Mar 2005
"R",* Judicial Officer Vs The Registrar General
Karnataka High Court · (2005) CriLJ 4176 : (2005) ILR (Kar) 3699 : (2006) 3 KarLJ 584
Criminal Procedure Code, 1973 (CrPC) — Section 377, 482Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts01 Mar 2005
"R", Judicial Officer Vs The Registrar General, High Court of Karnataka
Karnataka High Court · (2005) 3 KCCR 2163
Criminal Procedure Code, 1973 (CrPC) — Section 377, 482Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts28 Feb 2005Dismissed
S. Ravindra Vs Bangalore Development Authority and Another
Karnataka High Court · (2005) 3 KarLJ 595 : (2005) 2 KCCR 79 SN
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 14, 14 (2) (a) (iii)
High Courts28 Feb 2005
Katwa Infotech Limited Vs Bhaskar Laxamanrao Patil
Karnataka High Court · (2005) 3 KarLJ 521(1)
Industrial Disputes Act, 1947 — Section 36, 36 (2), 36 (4)
High Courts25 Feb 2005Dismissed
S.L. Patrad Vs Town Municipal Council and Others
Karnataka High Court · (2005) 3 KarLJ 108 : (2005) 2 KCCR 76 SN
Karnataka Civil Services Rules, 1958 — Rule 106A
High Courts25 Feb 2005Dismissed
Jayapal Reddy Vs State Election Commission and Others
Karnataka High Court · (2006) ILR (Kar) 1495 : (2005) 2 KarLJ 552 : (2005) 2 KCCR 916
High Courts25 Feb 2005Allowed
State of Karnataka Vs Cyabrial
Karnataka High Court · (2005) CriLJ 2352 : (2005) ILR (Kar) 1365 : (2005) 2 KarLJ 500 : (2005) 2 KCCR 763 : (2005) 2 RCR(Criminal) 792
Criminal Procedure Code, 1973 (CrPC) — Section 320 (2), 320 (6), 320 (8), 360Penal Code, 1860 (IPC) — Section 323, 325, 504, 506, 507
High Courts25 Feb 2005
Shivappa Vs Jamir Ahmed and Others
Karnataka High Court · (2005) 3 ACC 81 : (2006) ACJ 536 : (2005) 3 KarLJ 113 : (2005) 2 KCCR 906
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts25 Feb 2005
The Chairman and Another Vs State of Karnataka and Others
Karnataka High Court · (2005) 106 FLR 874 : (2005) ILR (Kar) 2550 : (2005) 4 KarLJ 233 : (2005) 3 KCCR 173 SN
High Courts25 Feb 2005Allowed
State of Karnataka Vs Revannaiah
Karnataka High Court · (2005) CriLJ 2676 : (2005) ILR (Kar) 2232 : (2005) 4 KarLJ 404 : (2005) 2 KCCR 1447 : (2005) 3 RCR(Criminal) 863 : (2005) 3 RCR(Criminal) 862
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 506, 511
High Courts25 Feb 2005Dismissed
Aswin C. Patil Vs Karnataka Election Commissioner and Another
Karnataka High Court · (2005) ILR (Kar) 2279 : (2005) 3 KarLJ 619 : (2005) 3 KCCR 159 SN
High Courts24 Feb 2005Dismissed
N. Madhava Rao Vs Managing Director, BTS Division and Another
Karnataka High Court · (2005) 4 KarLJ 466
Constitution of India, 1950 — Article 226, 227