High Courts31 Jan 2005
Manjula V. Gadagoli Vs The State of Karnataka and Others
Karnataka High Court · (2005) 106 FLR 873 : (2005) ILR (Kar) 2679 : (2005) 2 KCCR 745
Industrial Disputes Act, 1947 — Section 10, 10 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,458 of 2,393
High Courts28 Jan 2005Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Income Tax Officer and Another
Karnataka High Court · (2005) 195 CTR 360 : (2005) 275 ITR 227
Income Tax Act, 1961 — Section 194 (3), 194 A, 194 A (1), 226 (3), 44 AB
High Courts28 Jan 2005Dismissed
Krishna Bhagya Jala Nigam Limited and Another Vs G. Harischandra Reddy and Another
Karnataka High Court · (2005) 2 KarLJ 409
Arbitration and Conciliation Act, 1996 — Section 16 (2), 34, 37, 37 (1) (b), 4Contract Act, 1872 — Section 15
High Courts28 Jan 2005
The President Cinema Workers Union Affiliated to Bharatiy Mazdoor Sangh Vs The Secretary Social Welfare and Labour Department and Others
Karnataka High Court · (2005) 105 FLR 1191 : (2005) ILR (Kar) 1889 : (2005) 3 KarLJ 621 : (2005) 3 LLJ 63
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 27, 3, 3 (1), 4, 5
High Courts28 Jan 2005
Divisional Manager, The New India Assurance Co. Ltd. Vs ITO
Karnataka High Court · (2005) 144 TAXMAN 921
Income Tax Act, 1961 — Section 194 A, 226 (3)
High Courts28 Jan 2005
K.R. Harish Vs The Assistant Registrar of Co-operative Societies, Hassan Sub-Division and Others
Karnataka High Court · (2005) 1 KCCR 718
Karnataka Co-operative Societies Act, 1959 — Section 106 (1) (h), 68
High Courts25 Jan 2005Dismissed
St. Marthas Hospital Vs The Labour Inspector and Commissioner (National and Festival Holidays Act, 1963) and Another
Karnataka High Court · (2005) 106 FLR 375 : (2005) ILR (Kar) 1175 : (2005) 2 KarLJ 400 : (2005) 1 KCCR 586 : (2005) 3 LLJ 228
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 3, 5, 7Minimum Wages Act, 1948 — Section 4 (1)
High Courts25 Jan 2005Dismissed
Jagannath H.S. Vs Syndicate Bank
Karnataka High Court · (2005) 2 LLJ 1102
Constitution of India, 1950 — Article 14, 16 (1), 21Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17
High Courts24 Jan 2005
H.D. Vijaya Vs The Registrar, Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (2005) 58 KarLJ 220
Karnataka Sales Tax Act, 1957 — Section 22(3)
High Courts24 Jan 2005
State Vs Kranthi Kumar and Another
Karnataka High Court · (2005) 105 FLR 20 : (2005) ILR (Kar) 875 : (2005) 2 KarLJ 63 : (2005) 1 KCCR 52 SN : (2005) 2 LLJ 675
Criminal Procedure Code, 1973 (CrPC) — Section 313Employees State Insurance Act, 1948 — Section 44, 85 (f), 85 (g)
High Courts20 Jan 2005
Smt. Puttamani Vs The Member Secretary, Central Silk Board and Another
Karnataka High Court · (2005) ILR (Kar) 1272 : (2005) 2 KarLJ 296 : (2005) 1 KCCR 714
High Courts19 Jan 2005
Habeeb Proteins and Fats Extracts Vs The Commissioner of Commercial Taxes and Another
Karnataka High Court · (2005) ILR (Kar) 1804
Karnataka Sales Tax Act, 1957 — Section 20, 22 A (1), 24 (1), 5, 6
High Courts19 Jan 2005
Karnataka State Small Industries Development Corporation Limited Vs Priyanka Products and Another
Karnataka High Court · (2005) ILR (Kar) 774 : (2005) 2 KarLJ 5 : (2005) 2 KCCR 887
Constitution of India, 1950 — Article 39 (a), 41
High Courts19 Jan 2005Allowed
Vivekanand V.P. Vs The Commissioner, Bangalore Development Authority and Others
Karnataka High Court · (2005) ILR (Kar) 5149 : (2005) 2 KarLJ 195 : (2005) 1 KCCR 59 SN
Constitution of India, 1950 — Article 12
High Courts19 Jan 2005
State of Karnataka Vs Birla GTM Entrepose Ltd. and Another
Karnataka High Court · (2005) ILR (Kar) 4932 : (2006) 144 STC 16
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 286, 366Karnataka Sales Tax Act, 1957 — Section 12 (3), 23 (1), 5 (4), 5 (5), 5 (6)
High Courts18 Jan 2005Allowed
Mohammed Salar Vs Syed Ibrahim and Others
Karnataka High Court · (2005) ACJ 1111 : (2005) 2 CivCC 28 : (2005) ILR (Kar) 2388 : (2005) 2 KarLJ 85 : (2005) 2 RCR(Civil) 430
Motor Vehicles Act, 1988 — Section 149 (2), 2 (15), 2 (16), 2 (21)
High Courts18 Jan 2005Dismissed
G.K. Mallikarjunappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 2 KarLJ 205
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts18 Jan 2005
Subedar K. Ponnurangam Vs Union of India (UOI) and Others
Karnataka High Court · (2005) 2 KarLJ 213 : (2005) 2 KCCR 131 SN
Constitution of India, 1950 — Article 14, 16
High Courts18 Jan 2005Allowed
Taluka Shikshana Prasaraka Mandalis Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1415 : (2005) 3 KarLJ 378 : (2005) 1 KCCR 701
Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 12
High Courts18 Jan 2005Allowed
Angadi Shantanandkumar and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1113 : (2005) 2 KCCR 118 SN
Indian Medicine Central Council Act, 1970 — Section 13 A, 13 B, 13 C, 18, 19