High Courts11 Feb 2005Allowed
B. Pundalika Marathe Vs The Deputy Director of Public Instructions and Others
Karnataka High Court · (2005) ILR (Kar) 1670 : (2005) 2 KCCR 102 SN
Karnataka Education Rules, 1983 — Rule 11, 11 (6)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,456 of 2,393
High Courts11 Feb 2005
B.K. Sunitha Vs State of Karnataka and Others
Karnataka High Court · (2005) 3 KarLJ 99 : (2005) 2 KCCR 74 SN
Constitution of India, 1950 — Article 226, 227Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 15, 3
High Courts11 Feb 2005Dismissed
Fakirappa Durgappa Harijan Vs Assistant Commissioner, Gadag Sub-Division and Another
Karnataka High Court · (2005) ILR (Kar) 2592 : (2005) 3 KarLJ 79 : (2005) 3 KCCR 174 SN
High Courts10 Feb 2005
K.M. Veereshaiah Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2598 : (2005) 4 KarLJ 277 : (2005) 3 KCCR 1874
High Courts10 Feb 2005Dismissed
V. Praveen Kumar Vs The Chairman/Appellate Authority, Central Silk Board and Others
Karnataka High Court · (2005) 3 KarLJ 389 : (2005) 2 KCCR 73 SN
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 11 (9)Central Civil Services (Conduct) Rules, 1964 — Rule 3 (1) (i)
High Courts10 Feb 2005Dismissed
Muralilal Chabriya Vs S. Murali and Another
Karnataka High Court · (2005) 3 CivCC 91 : (2005) ILR (Kar) 1341 : (2005) 2 KarLJ 384 : (2005) 1 KCCR 636
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 20, Order 43 Rule 2, 151
High Courts10 Feb 2005Allowed
Balappa Vs State of Karnataka
Karnataka High Court · (2005) CriLJ 2346 : (2005) 2 DMC 225 : (2005) ILR (Kar) 1093 : (2005) 2 KarLJ 286 : (2005) 1 KCCR 58 SN
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts10 Feb 2005Dismissed
Balaji Computers and Others Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1325 : (2005) 2 KCCR 150 SN : (2006) 147 STC 98
Karnataka Sales Tax Act, 1957 — Section 12 A
High Courts10 Feb 2005Allowed
Shri G. Rajan Vs Union of India (UOI) and Others
Karnataka High Court · (2005) ILR (Kar) 1764
Constitution of India, 1950 — Article 226, 227Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9 (10), 9 (12)Railways Act, 1989 — Section 101
High Courts09 Feb 2005
Bangalore Metropolitan Transport Corporation Vs Gattappa
Karnataka High Court · (2006) 108 FLR 47 : (2005) 4 KarLJ 474 : (2005) 2 KCCR 109 SN
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 10 (4)
High Courts09 Feb 2005
Krishna and Another Vs Sirsi Urban Co-operative Bank Ltd.
Karnataka High Court · (2005) ILR (Kar) 1349 : (2005) 2 KCCR 804
Karnataka Co-operative Societies Act, 1959 — Section 118, 70
High Courts08 Feb 2005Dismissed
Drakshayini Vs Gangavva and Another
Karnataka High Court · AIR 2005 Kar 239 : (2005) ILR (Kar) 1440 : (2005) 1 KCCR 634 : (2005) 2 RCR(Civil) 540
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, Order 18 Rule 6, Order 26 Rule 4A
High Courts08 Feb 2005Dismissed
Karnataka Golf Association Vs Deputy Director of Income Tax (Exemptions) and Another
Karnataka High Court · (2005) 195 CTR 143 : (2005) 275 ITR 297
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148
High Courts08 Feb 2005
State of Karnataka Vs K.C. Narasegowda
Karnataka High Court · (2005) ILR (Kar) 1822 : (2005) 3 KarLJ 76 : (2005) 2 KCCR 1025
Criminal Procedure Code, 1973 (CrPC) — Section 395, 395 (2), 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326
High Courts08 Feb 2005
Cradle Runways (India) Vs The Commissioner of Commercial Taxes in Karnataka
Karnataka High Court · (2005) ILR (Kar) 1561 : (2005) 2 KCCR 1385 : (2006) 144 STC 465
Karnataka Sales Tax Act, 1957 — Section 24 (1), 4, 4 (1), 4 (4), 4 (5)
High Courts08 Feb 2005
S.C. Basavarajappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 3879 : (2005) 2 KarLJ 456 : (2005) 2 KCCR 97 SN
Constitution of India, 1950 — Article 39 (d)Karnataka Education Act, 1983 — Section 87
High Courts08 Feb 2005
Commissioner of Income Tax Vs M.M. Gujamgadi
Karnataka High Court · (2007) 290 ITR 168 : (2007) 162 TAXMAN 211
Income Tax Act, 1961 — Section 271 (1) (c)
High Courts07 Feb 2005Allowed
Mallikarjun Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 4133 : (2006) 3 KarLJ 134
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 3BKarnataka Civil Services (Probation) Rules, 1977 — Rule 4, 5, 6
High Courts07 Feb 2005Dismissed
Natasha Sondur and Others Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2005 Kar 253 : (2005) 2 KCCR 1299
Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226, 226 (2), 228, 32 (2a)
High Courts07 Feb 2005Dismissed
M. Ramakrishnaiah and Others Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2322 : (2005) 4 KarLJ 229 : (2005) 2 KCCR 96 SN