COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,459 of 2,393

High Courts17 Jan 2005Allowed

M. Shamasundar Vs State of Karnataka and Others

Karnataka High Court · (2005) 105 FLR 1187

Industries (Development and Regulation) Act, 1951 — Section 18 AA (1) (a)Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 32

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High Courts17 Jan 2005Allowed

N. Shamasundar Vs The State of Karnataka and Others

Karnataka High Court · (2005) ILR (Kar) 1863

Industries (Development and Regulation) Act, 1951 — Section 18 AA (1) (a)Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 32

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High Courts17 Jan 2005Dismissed

Dr. N. Venkataswamy Reddy Vs The Bangalore University and Others

Karnataka High Court · (2005) 2 KarLJ 69 : (2005) 1 KCCR 549

Karnataka State Universities Act, 1976 — Section 28 (1) (d), 38, 39 (1)

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High Courts17 Jan 2005Dismissed

Ireppa Thirakappa Shouradha and Others Vs The Deputy Commissioner and Another

Karnataka High Court · (2005) 2 KarLJ 193 : (2005) 1 KCCR 61 SN

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b)

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High Courts17 Jan 2005Dismissed

K.R. Muralidhar and Others Vs Life Insurance Corporation of India and Others

Karnataka High Court · (2005) 195 CTR 149 : (2005) 274 ITR 459 : (2005) 2 KCCR 1379

Income Tax Act, 1961 — Section 10 (14), 17 (2)

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High Courts17 Jan 2005

K.V. Rajashekaraiah Vs The Divisional Controller K.S.R.T.C.

Karnataka High Court · (2005) 105 FLR 19 : (2005) ILR (Kar) 982 : (2005) 2 KarLJ 223 : (2005) 1 KCCR 51 SN : (2005) 2 LLJ 439

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10 (1) (c), 17 A

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High Courts17 Jan 2005

KR. Muralidhar Vs Life Insurance Corpn. of India

Karnataka High Court · (2005) 144 TAXMAN 572

Income Tax Act, 1961 — Section 10 (14)

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High Courts13 Jan 2005Dismissed

Ravikirthi Shetty and Others Vs Jagathpala Shetty (Deceased) by L.Rs

Karnataka High Court · AIR 2005 Kar 194 : (2005) 2 KarLJ 32 : (2005) 1 KCCR 508

Evidence Act, 1872 — Section 91Hindu Succession Act, 1956 — Section 6, 8

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High Courts13 Jan 2005Dismissed

Commissioner of Income Tax and Another Vs Protectron Electronics (P) Ltd.

Karnataka High Court · (2005) 193 CTR 672 : (2005) ILR (Kar) 4343 : (2005) 274 ITR 420

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 12Income Tax Act, 1961 — Section 143 (3), 253 (2), 271 (1) (c)

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High Courts13 Jan 2005

National Insurance Company Limited Vs Mizar Govinda Annappa Pai and Sons and Another

Karnataka High Court · (2005) 2 KarLJ 171

Marine Insurance Act, 1963 — Section 55, 55 (2) (a), 57 (1), 61, 71

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High Courts13 Jan 2005Dismissed

Rifahul Muslimeen Education Trust and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2005 Kar 203 : (2005) 2 KarLJ 325 : (2005) 1 KCCR 45 SN

Constitution of India, 1950 — Article 21, 21A, 226, 39, 41

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High Courts13 Jan 2005Dismissed

Actis Technologies Private Limited and Another Vs Canara Bank and Another

Karnataka High Court · AIR 2005 Kar 282 : (2005) 4 BC 422 : (2005) 126 CompCas 917 : (2005) ILR (Kar) 2044 : (2005) 2 KarLJ 458 : (2005) 1 KCCR 659

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19 (7), 25, 26, 29

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High Courts13 Jan 2005Allowed

Deccan Asian Infrastructure (Mauritius) Inc. Vs BPL Communications Limited and Others

Karnataka High Court · (2005) 2 ARBLR 450 : (2005) 3 KarLJ 143

Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 27, 30, 33, 34, 48Specific Relief Act, 1963 — Section 2 (12)

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High Courts13 Jan 2005

Kapila Hingorani Vs State of Bihar

Karnataka High Court · (2005) ILR (Kar) 1744

Constitution of India, 1950 — Article 21Electricity (Supply) Act, 1948 — Section 79 (c)States Reorganisation Act, 1956 — Section 65

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High Courts13 Jan 2005Allowed

Divisional Controller, North West Karnataka Road Transport Corporation Vs Govindrao Shindhe

Karnataka High Court · (2005) 2 KarLJ 541 : (2005) 1 KCCR 53 SN

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High Courts12 Jan 2005Allowed

Shri. Balu Ram Patil Vs Shri. Ramesh Shankar Rao and Another

Karnataka High Court · (2005) 1 KCCR 715

Workmens Compensation Act, 1923 — Section 2 (1) (n), 30

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High Courts12 Jan 2005Dismissed

BPL Soft Energy Systems Ltd. and Another Vs State of Karnataka

Karnataka High Court · (2005) 142 STC 217

Constitution of India, 1950 — Article 254Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1)Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A, 15 A, 5 (5), 6, 6 (1)

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High Courts12 Jan 2005Allowed

Balu Rama Patil Vs Ramesh Shankar Rao and Another

Karnataka High Court · (2005) 2 ACC 609 : (2006) ACJ 1386 : (2005) 106 FLR 168 : (2005) ILR (Kar) 1241 : (2005) 2 KarLJ 302 : (2005) 2 LLJ 820

Workmens Compensation Act, 1923 — Section 2 (1) (n), 30

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High Courts11 Jan 2005Allowed

Dhanpal Vs State of Karnataka, Finance Department and Others

Karnataka High Court · (2005) ILR (Kar) 919 : (2005) 1 KCCR 46 SN : (2008) 11 VST 607

Karnataka Sales Tax Act, 1957 — Section 28 AA (4), 28 AA (7)

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High Courts10 Jan 2005Allowed

The Managing Director, B.M.T.C. Vs H.L. Srinivasa

Karnataka High Court · (2005) 1 KCCR 709

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