High Courts18 Feb 2005Dismissed
V. Ramachandra Rao Vs Bangalore Water Supply and Sewerage Board and Another
Karnataka High Court · (2005) 4 KarLJ 52
Karnataka Civil Services (Conduct) Rules, 1966 — Rule 3
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,455 of 2,393
High Courts17 Feb 2005
M.S. Suresh Vs Smt. Parvathi
Karnataka High Court · (2005) 2 CivCC 544 : (2005) ILR (Kar) 1274 : (2005) 3 KarLJ 386 : (2005) 2 KCCR 758 : (2005) 2 RCR(Civil) 520
High Courts17 Feb 2005Dismissed
The Management, Indian Institute of Horticultural Research (ICAR) Vs Smt. K. Shashikala
Karnataka High Court · (2005) 3 KarLJ 134 : (2005) 2 KCCR 108 SN
Administrative Tribunals Act, 1985 — Section 28, 28 (b)Indian Council of Agricultural Research (ICAR) (Temporary Service) Rules, 1965 — Rule 5
High Courts17 Feb 2005Allowed
Sri R. Kodandaramareddy and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2005) CriLJ 2674 : (2005) ILR (Kar) 2037 : (2005) 4 KarLJ 618 : (2005) 3 RCR(Criminal) 92
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68 I, 68 K
High Courts17 Feb 2005Allowed
Raghavendra Sherrigar Vs Assistant Commissioner of Commercial Taxes and Another
Karnataka High Court · (2005) 142 STC 153
Constitution of India, 1950 — Article 227Karnataka Sales Tax Act, 1957 — Section 17 (6), 20, 25 A, 25 A (1), 5 B
High Courts16 Feb 2005
K.M. Narayanappa and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 4 KarLJ 75 : (2005) 1 KCCR 695
High Courts16 Feb 2005Allowed
Dr. Madan Kumar Stanley Vs University of Agricultural Sciences and Another
Karnataka High Court · (2005) 2 KarLJ 462 : (2005) 2 KCCR 75 SN
Karnataka State Universities Act, 2000 — Section 8
High Courts16 Feb 2005
S. Pitchumuthu Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 KarLJ 96 : (2005) 2 KCCR 1093
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4 (1)
High Courts16 Feb 2005Dismissed
Rajashree Cement and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 1 ACC 834 : (2005) ILR (Kar) 1356 : (2005) 1 KCCR 67 SN
Civil Procedure Code, 1908 (CPC) — Section 141, 20 (c)Constitution of India, 1950 — Article 226, 226 (1), 226 (2)Karnataka Special Tax on Entry of Certain Goods Act, 2004 — Section 3, 4
High Courts15 Feb 2005
Y.S. Ramachandra Rao Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2111 : (2005) 2 KarLJ 558 : (2005) 2 KCCR 941
Karnataka Land Reforms Act, 1961 — Section 126, 48 AKarnataka Land Reforms Rules, 1974 — Rule 17, 17 (6)
High Courts15 Feb 2005Dismissed
Ramakrishna and Others Vs Marawadi Samaj and Others
Karnataka High Court · (2006) ILR (Kar) 956 : (2005) 2 KarLJ 539 : (2005) 1 KCCR 700
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1
High Courts15 Feb 2005
Balaji Vegetable Products P. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2007) 211 CTR 38 : (2007) 290 ITR 172
Income Tax Act, 1961 — Section 144 B, 271, 271 (1) (c)
High Courts15 Feb 2005Dismissed
Ramakrishna and Others Vs Marawadi Samaj Regd. Society and Others
Karnataka High Court · (2006) 2 KCCR 783
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1
High Courts14 Feb 2005
Paramahamsa Electrical Corporation, Bangalore Vs The Assistant Commissioner of Commercial Taxes, I Additional Circle, Bangalore and Another
Karnataka High Court · (2005) 59 KarLJ 115
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(M)(I)
High Courts14 Feb 2005
Sri N. Dattathry Vs State Bank of Mysore and Another
Karnataka High Court · (2005) 107 FLR 1120 : (2005) ILR (Kar) 2033 : (2005) 4 KarLJ 432 : (2005) 2 KCCR 147 SN : (2005) 3 LLJ 625
Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 25, 405, 463State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 46
High Courts11 Feb 2005
Basavaraj Yellapa Pundi Vs National Insurance Company Limited and Another
Karnataka High Court · (2005) 4 ACC 392 : (2005) 3 RCR(Civil) 337
Carriers Act, 1865 — Section 10, 8, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts11 Feb 2005
The National Insurance Company Limited Vs Smt. Pushpa alias Pushpalatha Heda and Others
Karnataka High Court · (2005) 2 KarLJ 564 : (2005) 1 KCCR 677
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 149 (2), 170
High Courts11 Feb 2005Dismissed
Shivalingeshwara Oil Mill Vs Channaveerappa
Karnataka High Court · (2005) 2 CivCC 375 : (2005) 2 KarLJ 476 : (2005) 2 KCCR 777
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 3, 115, 50 (1) (b)Partnership Act, 1932 — Section 30
High Courts11 Feb 2005Dismissed
Basavaraj Yellappa Pundi Vs The National Insurance Company Limited and Another
Karnataka High Court · (2006) ACJ 638 : AIR 2005 Kar 369 : (2005) ILR (Kar) 3403 : (2005) 5 KarLJ 388 : (2005) 3 KCCR 217 SN
Carriers Act, 1865 — Section 10, 3, 4, 6, 8Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 6 Rule 6, 20Contract Act, 1872 — Section 151, 152
High Courts11 Feb 2005
State Vs Harshad
Karnataka High Court · (2005) CriLJ 2357 : (2005) ILR (Kar) 1572 : (2005) 2 KarLJ 481 : (2005) 3 RCR(Criminal) 41
Criminal Procedure Code, 1973 (CrPC) — Section 209, 26, 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 4 (1), 6, 6 (1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302