COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,457 of 2,393

High Courts04 Feb 2005Allowed

Khaza Moinuddin and Others Vs State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1162 : (2005) 2 KarLJ 337 : (2005) 1 KCCR 627

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 5

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High Courts04 Feb 2005Allowed

R. Paramasivan and Another Vs Smt. T. Anasuya

Karnataka High Court · AIR 2005 Kar 240 : (2005) 3 CivCC 26 : (2005) ILR (Kar) 1188 : (2005) 2 KarLJ 390 : (2005) 2 KCCR 1478 : (2005) 2 RCR(Civil) 527 : (2005) 1 RCR(Rent) 499

Civil Procedure Code, 1908 (CPC) — Order 41, 96Easements Act, 1882 — Section 13, 13 A, 14

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High Courts03 Feb 2005Dismissed

Woodlands Hotel Private Limited Vs Krishna Nayak and Others

Karnataka High Court · (2005) 106 FLR 784 : (2005) 3 KarLJ 372 : (2005) 3 LLJ 508

Industrial Disputes Act, 1947 — Section 33 (1), 33 (2) (b), 33 (3)

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High Courts03 Feb 2005

Smt. Suganthip Vs The Competent Authority and Administrator

Karnataka High Court · (2005) CriLJ 2996 : (2005) 102 ECC 493 : (2005) 6 KarLJ 154 : (2005) 3 KCCR 179 SN : (2005) 3 RCR(Criminal) 311

Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68 F, 68 K, 68 U (2)

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High Courts03 Feb 2005Dismissed

Management of Woodlands Hotel Private Limited Vs Workmen of Woodlands Hotels Private Limited

Karnataka High Court · (2005) 4 KarLJ 138 : (2005) 1 KCCR 653 : (2005) 3 LLJ 461

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 12 (3)

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High Courts02 Feb 2005

Ceeta Industries Vs The State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 1485 : (2005) 2 KCCR 71 SN : (2007) 8 VST 638

Karnataka Sales Tax Act, 1957 — Section 12 (4), 12 A (1A), 12 B (4)Karnataka Tax on Entry of Goods Act, 1979 — Section 5 (5), 6 (2), 7 (3)

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High Courts02 Feb 2005Dismissed

Kulkarni Sudheer Hanumanth Rao and Others Vs The State of Karnataka and Another

Karnataka High Court · (2005) ILR (Kar) 1332 : (2005) 2 KarLJ 329 : (2005) 2 KCCR 1471

Karnataka Civil Services (Probation) Rules, 1977 — Rule 5 (1), 5 (1) (b)

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High Courts02 Feb 2005

Totappa Rachappa Ingalahalli Vs Gangadharayya Neelakanthayya Sirahattimath and Others

Karnataka High Court · AIR 2005 Kar 248 : (2005) 3 CivCC 94 : (2005) 3 KarLJ 124

Limitation Act, 1963 — Section 136

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High Courts01 Feb 2005Dismissed

Nal Layout Residents'' Association and Another Vs Bangalore Development Authority and Another

Karnataka High Court · (2005) 3 KarLJ 86

Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989 — Rule 3, 3 (3)Bangalore Development Authority Act, 1976 — Section 38 A, 38 A (1)

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High Courts01 Feb 2005

C.P. Kalappa and Others Vs The Tahsildar, Virajpet Taluk, Kodagu District and Others

Karnataka High Court · (2005) 3 KarLJ 249

Karnataka Land Reforms Act, 1961 — Section 41

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High Courts01 Feb 2005Dismissed

Smt. Rajamma and Another Vs The Land Tribunal and Others

Karnataka High Court · (2005) 3 KarLJ 81

Karnataka Land Reforms Act, 1961 — Section 108, 110, 4, 44, 45

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High Courts01 Feb 2005

The Special Land Acquisition Officer, Karnataka Industrial Areas Development Board and Another Vs Ningappa Siddappa Chikkannavar alias Sheatsanadi (Dead) by L.Rs and Others

Karnataka High Court · (2005) ILR (Kar) 2987 : (2005) 2 KarLJ 445 : (2005) 1 KCCR 631

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4)Land Acquisition Act, 1894 — Section 23 (1A), 4 (1)

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High Courts01 Feb 2005Allowed

New India Assurance Company Limited Vs Danappa and Another

Karnataka High Court · (2005) 2 ACC 795 : (2006) ACJ 2073 : (2005) 2 KarLJ 488 : (2005) 2 KCCR 893

Motor Vehicles Act, 1988 — Section 147, 147 (1) (b)

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High Courts31 Jan 2005Dismissed

Diebold Systems Pvt. Ltd. Vs The Commissioner of Commercial Taxes

Karnataka High Court · (2005) ILR (Kar) 2210 : (2006) 144 STC 59

Karnataka Sales Tax Act, 1957 — Section 22 A, 22 A (2), 24 (1), 4, 5 (3) (a)Karnataka Sales Tax Rules, 1957 — Rule 27E (1)

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High Courts31 Jan 2005Allowed

S.L.V. Constructions Vs The Commercial Tax Officer, Department of Finance and Another

Karnataka High Court · (2005) ILR (Kar) 1146 : (2005) 1 KCCR 56 SN : (2006) 144 STC 563

Karnataka Sales Tax Act, 1957 — Section 28 A (3-B), 28 A (4)

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High Courts31 Jan 2005Dismissed

State of Karnataka and Others Vs Hotel Bangalore International Limited and Others

Karnataka High Court · (2005) ILR (Kar) 1397 : (2005) 2 KarLJ 503 : (2005) 2 KCCR 119 SN

Constitution of India, 1950 — Article 14, 19 (g), 226, 47Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 14 (2), 14A, 14BKarnataka Excise Act, 1965 — Section 71

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High Courts31 Jan 2005

Ammanamma and Others Vs State of Karnataka

Karnataka High Court · (2005) CriLJ 2341 : (2005) ILR (Kar) 1029 : (2005) 2 KarLJ 279 : (2005) 2 KCCR 1282 : (2005) 2 RCR(Criminal) 508

Criminal Procedure Code, 1973 (CrPC) — Section 377, 377 (3), 384 (4), 393Penal Code, 1860 (IPC) — Section 149, 302, 498A

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High Courts31 Jan 2005Allowed

R.N. Shetty and Another Vs Karnataka Industrial Investment and Development Corporation Ltd.

Karnataka High Court · (2005) 126 CompCas 145 : (2005) 2 KCCR 115 SN

Limitation Act, 1963 — Article 137State Financial Corporations Act, 1951 — Section 29, 31, 32, 32 (9)Transfer of Property Act, 1882 — Section 69

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High Courts31 Jan 2005Dismissed

Gulbarga University Vs Mallikarjun S. Kodagali and Another

Karnataka High Court · (2005) 3 ARBLR 69 : (2005) ILR (Kar) 1071 : (2005) 2 KarLJ 298 : (2005) 1 KCCR 575

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts31 Jan 2005Allowed

Reserve Bank of India Vs P.O., Central Government Industrial Tribunal-cum-Labor Court and Another

Karnataka High Court · (2005) 3 LLJ 14

Industrial Disputes Act, 1947 — Section 11 A, 17 B

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