High Courts10 Jan 2005Dismissed
Doddaiah Vs Union of India (UOI) and Another
Karnataka High Court · (2005) 2 KarLJ 168 : (2005) 1 KCCR 706
Constitution of India, 1950 — Article 14, 16, 226, 227, 39 (d)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,460 of 2,393
High Courts10 Jan 2005Dismissed
Appasaheb Tatyasaheb Ugare and Another Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KarLJ 104 : (2005) 2 KCCR 87 SN
Karnataka Land Reforms Act, 1961 — Section 15, 15 (2), 15 (5), 5 (1) (v)
High Courts10 Jan 2005Dismissed
Prakash and Others Vs The Chief Officer, Town Municipal Council and Another
Karnataka High Court · (2005) ILR (Kar) 2010 : (2005) 2 KarLJ 95 : (2005) 1 KCCR 648
Karnataka Municipalities Act, 1964 — Section 11, 11 (1), 42 (9)
High Courts10 Jan 2005Dismissed
Krishna Gajanana Vedeshwar and Others Vs Narayan Gajanan Vedeshwar and Others
Karnataka High Court · AIR 2005 Kar 229 : (2005) 2 KarLJ 237 : (2005) 1 KCCR 556
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 23 Rule 1, Order 23 Rule 3Hindu Adoption and Maintenance Act, 1956 — Section 16
High Courts07 Jan 2005
Sunil Kumar Thakur and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KarLJ 306
Karnataka Selection of candidates for Admission to Engineering, Medical, Dental and Indian System of Medicine and Homeopathy Courses Rules, 2003 — Rule 19, 19 (2), 19 (3)
High Courts07 Jan 2005Dismissed
Gammon India Ltd. Vs Addl. Commissioner of Commercial Taxes and Others
Karnataka High Court · (2005) ILR (Kar) 860 : (2005) 1 KCCR 54 SN : (2005) 141 STC 321
Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B
High Courts07 Jan 2005Allowed
Institute of Hotel Management, Catering Technology and Applied Nutrition (Karnataka) Society and Others Vs Smt. Hemalatha V. Reddy
Karnataka High Court · (2005) 105 FLR 1129 : (2005) 2 KarLJ 114 : (2005) 1 KCCR 268 : (2005) 2 LLJ 1093
Constitution of India, 1950 — Article 12, 226, 227, 311 (2), 38
High Courts07 Jan 2005
H.P. Lakshminarayana Vs Karnataka Forest Development Corporation Limited and Others
Karnataka High Court · (2005) ILR (Kar) 565 : (2005) 2 KarLJ 73 : (2005) 2 KCCR 117 SN
High Courts07 Jan 2005Dismissed
State of Karnataka and Another Vs M.R. Shankar and Another
Karnataka High Court · (2005) ILR (Kar) 1238 : (2005) 2 KarLJ 188 : (2005) 1 KCCR 711
Grant-in-Aid for Film Institutes in the State of Karnataka (Film Acting and Playback Singing) Rules — Rule 6
High Courts07 Jan 2005
Alliance Business Academy Vs Dr. H. Jayaram Reddy and Others
Karnataka High Court · (2005) ILR (Kar) 450 : (2005) 2 KarLJ 17 : (2005) 1 KCCR 255
Karnataka Planning Authority Rules, 1965 — Rule 30Karnataka Town and Country Planning Act, 1961 — Section 14 A, 74
High Courts07 Jan 2005
1shantadurga Petro Chemicals, Belgaum Vs The Assistant Commissioner of Commercial Taxes (Headquarters), Belgaum Division, Belgaum and Others
Karnataka High Court · (2007) 63 KarLJ 13
Karnataka Sales Tax Act, 1957 — Section 6
High Courts07 Jan 2005Allowed
Sri Srinivas Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2606 : (2005) 4 KarLJ 435 : (2005) 3 KCCR 1897
High Courts07 Jan 2005
Krishnamurthy Vs Deepak and Others
Karnataka High Court · (2005) ILR (Kar) 1202 : (2005) 3 KarLJ 420
High Courts06 Jan 2005
The Chief Secretary, Government of Karnataka and Another Vs P. Seetharamaiah
Karnataka High Court · (2005) ILR (Kar) 1046 : (2005) 2 KarLJ 273 : (2005) 1 KCCR 580
Consumer Protection Act, 1986 — Section 10 (1-A), 30 (2)Karnataka Consumer Protection Rules, 1988 — Rule 3, 3 (3)
High Courts06 Jan 2005Allowed
Islamiya Education Trust and Another Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1859 : (2005) 2 KarLJ 198
Constitution of India, 1950 — Article 30Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 2J
High Courts05 Jan 2005
Guthyappa Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 1268 : (2005) 2 KarLJ 100 : (2005) 2 KCCR 1109
High Courts05 Jan 2005Dismissed
Atul Engineering Udyog Vs Kudremukh Iron Ore Company Limited
Karnataka High Court · (2005) ILR (Kar) 1039 : (2005) 2 KarLJ 12 : (2005) 1 KCCR 538
Constitution of India, 1950 — Article 14
High Courts05 Jan 2005Dismissed
Veeramma Vs Deputy Commissioner and Others
Karnataka High Court · (2005) ILR (Kar) 1381 : (2005) 2 KarLJ 1 : (2005) 1 KCCR 522
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (2)
High Courts05 Jan 2005Dismissed
Yuken (India) Ltd. Vs The Bangalore East Industrial Worker''s Union and Another
Karnataka High Court · (2005) 105 FLR 405 : (2005) ILR (Kar) 445 : (2005) 2 KarLJ 150 : (2005) 1 KCCR 501 : (2005) 2 LLJ 342
Industrial Employment (Standing Orders) Act, 1946 — Section 10 (2)
High Courts04 Jan 2005Allowed
Mahadevappa Vs Mysore Urban Development Authority
Karnataka High Court · (2005) 2 KarLJ 249 : (2005) 1 KCCR 705