COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,454 of 2,393

High Courts24 Feb 2005

B.K. Syed Zakir Vs The Bangalore Electricity Supply Company Limited and Others

Karnataka High Court · AIR 2005 Kar 289 : (2005) ILR (Kar) 1676 : (2005) 2 KarLJ 546 : (2005) 2 KCCR 946

Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 4.34Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) Code, 2001 — Section 4012State Financial Corporations Act, 1951 — Section 29

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High Courts24 Feb 2005Allowed

Smt. Ummakka (deceased) by L.Rs. Vs State of Karnataka and Others

Karnataka High Court · (2005) 2 KCCR 899

Karnataka Land Reforms Act, 1961 — Section 112 B, 2 A (18), 48 A

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High Courts23 Feb 2005Dismissed

Revansiddappa and Others Vs Siddaramappa

Karnataka High Court · (2005) ILR (Kar) 2806 : (2005) 3 KarLJ 629 : (2005) 2 KCCR 761 : (2005) 2 RCR(Civil) 773

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1

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High Courts23 Feb 2005Allowed

Pastor P. Raju Vs State and Another

Karnataka High Court · (2005) 2 KarLJ 380

Criminal Procedure Code, 1973 (CrPC) — Section 196, 436, 482Penal Code, 1860 (IPC) — Section 108 A, 120 B, 153 B (1), 505 (1), 505 (3)

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High Courts23 Feb 2005Dismissed

The Bangalore Development Authority Vs Smt. Sumitradevi

Karnataka High Court · (2005) ILR (Kar) 1386 : (2005) 3 KarLJ 67 : (2005) 1 KCCR 669

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 52, 65Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 13 (9)

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High Courts23 Feb 2005Dismissed

Vijayakumar B. Jiragyal Vs Chief of the Army Staff and Others

Karnataka High Court · (2005) 3 KarLJ 550 : (2005) 1 KCCR 696 : (2005) 3 RCR(Criminal) 158

Army Act, 1950 — Section 40, 40 (a), 71, 73

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High Courts23 Feb 2005

Bangalore Development Authority Vs The Vysya Bank Limited

Karnataka High Court · (2005) 2 KCCR 788

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11D, 115Limitation Act, 1963 — Section 27Representation of the Peoples Act, 1951 — Section 83

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High Courts22 Feb 2005

Siddaganga Urban Co-Operative Bank Limited Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 2802 : (2005) 2 KarLJ 544 : (2005) 2 KCCR 95 SN

Karnataka Civil Services Rules, 1958 — Rule 427, 441

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High Courts22 Feb 2005

Muttanna Shankar Chavan and Others Vs The Deputy Inspector General of Police and Another

Karnataka High Court · (2005) 105 FLR 551 : (2005) ILR (Kar) 1456 : (2005) 2 KarLJ 571 : (2005) 2 KCCR 80 SN

Central Reserve Police Force Rules, 1955 — Rule 16AConstitution of India, 1950 — Article 14, 16

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High Courts22 Feb 2005Dismissed

K.R. Revanasiddappa Vs Superintending Engineer, Karnataka Power Transmission Corporation Limited and Another

Karnataka High Court · (2005) 3 KarLJ 583 : (2005) 2 KCCR 766

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High Courts21 Feb 2005Dismissed

Achutha Prabhu Vs Vijaya Bank, Mani Branch and Another

Karnataka High Court · (2007) 3 BC 182 : (2005) 2 CivCC 487 : (2005) 128 CompCas 795 : (2005) 3 KarLJ 403 : (2005) 2 KCCR 781

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90 (2), Order 21 Rule 90 (3), 115

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High Courts21 Feb 2005

V.R. Manjunath and Others Vs Special Land Acquisition Officer and Others

Karnataka High Court · (2005) ILR (Kar) 4320 : (2006) 3 KarLJ 570 : (2005) 4 KCCR 317 SN

Land Acquisition Act, 1894 — Section 11, 11 (iii), 18 (1), 23 (1-A), 4 (1)

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High Courts21 Feb 2005Allowed

Veeresh Vs Siraj Ahmed and Others

Karnataka High Court · (2005) ACJ 1163 : (2005) 2 KCCR 936 : (2005) 3 RCR(Civil) 77

Motor Vehicles Act, 1988 — Section 147, 147 (5), 157, 157 (1)

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High Courts18 Feb 2005Dismissed

Bright Packaging Pvt. Ltd. Vs Additional Deputy Commissioner of Commercial Taxes (Assessments-I) and Others

Karnataka High Court · (2008) 11 VST 564

Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 19 C

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High Courts18 Feb 2005Allowed

Karnataka State Road Transport Corporation Vs S. Rachaiah

Karnataka High Court · (2005) ILR (Kar) 2313 : (2005) 4 KarLJ 76 : (2000) 4 KCCR 403 SN

Industrial Disputes Act, 1947 — Section 11 A

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High Courts18 Feb 2005Allowed

Shashikala Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1405 : (2005) 2 KarLJ 449 : (2005) 3 KCCR 1643

Constitution of India, 1950 — Article 162Karnataka Panchayat Raj (Conduct of Election) Rules, 1993 — Rule 17 (2), 17 (3)

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High Courts18 Feb 2005Dismissed

Ningappa Siddappa Chougala Vs The Secretary to the Department of Urban Development and Panchayath and Others

Karnataka High Court · (2005) 3 KarLJ 370 : (2005) 2 KCCR 1081

Karnataka Panchayat Raj Act, 1993 — Section 46

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High Courts18 Feb 2005Dismissed

N. Ramu Vs State of Karnataka and Others

Karnataka High Court · (2005) 3 ACC 28 : (2005) 3 KarLJ 92 : (2005) 1 KCCR 684

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 331, 334Karnataka Motor Vehicle Taxation Act, 1957 — Section 3Karnataka Motor Vehicles Rules, 1989 — Rule 151 (2)

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High Courts18 Feb 2005

Dilawarsab Alisab Jakati Vs State of Karnataka

Karnataka High Court · (2005) CriLJ 2687 : (2005) ILR (Kar) 2282 : (2005) 2 KCCR 125 SN : (2005) 3 RCR(Criminal) 290

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 119, 32Oaths Act, 1969 — Section 4, 5

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High Courts18 Feb 2005Allowed

G.S. Shankar Linge Gowda and Others Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1827 : (2005) 2 KCCR 78 SN

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 62, 63, 63 (1) (a)

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