High Courts04 Jan 2005Allowed
Venkappa Hunashikatti and Others Vs State of Karnataka and Others
Karnataka High Court · (2005) 2 KarLJ 201 : (2005) 1 KCCR 401
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,461 of 2,393
High Courts04 Jan 2005
Sri K. Chandrasekhar and Another Vs Mac Charles India Ltd.
Karnataka High Court · (2005) 1 ALD(Cri) 35 : (2005) 3 BC 586 : (2005) 2 CivCC 100 : (2005) 126 CompCas 172 : (2005) CriLJ 1120 : (2005) ILR (Kar) 395 : (2005) 2 KarLJ 124 : (2005) 1 KCCR 49 SN : (2005) 2 RCR(Criminal) 377
Criminal Procedure Code, 1973 (CrPC) — Section 255, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts04 Jan 2005Dismissed
Bharatiya Samskrithi Vidya Peeta Vs The Secretary to the Government of Karnataka, Education Department and Others
Karnataka High Court · (2005) ILR (Kar) 1234 : (2005) 2 KarLJ 147 : (2005) 1 KCCR 399
Karnataka Education Act, 1983 — Section 133, 146, 146 (3)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 5
High Courts04 Jan 2005Allowed
D. Muralidhar Vs Central Bank of India
Karnataka High Court · (2005) 106 FLR 170 : (2005) 2 KarLJ 47 : (2005) 2 KCCR 839 : (2005) 2 LLJ 408
Central Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4GConstitution of India, 1950 — Article 226, 227
High Courts04 Jan 2005
Smt. C.S. Narmada Vs Visveswaraiah Technological University and Another
Karnataka High Court · (2005) 106 FLR 377 : (2005) ILR (Kar) 1156 : (2005) 2 KarLJ 109 : (2005) 1 KCCR 544
Constitution of India, 1950 — Article 21
High Courts03 Jan 2005Dismissed
The Bangalore District and Bangalore Rural District Central Co-op. Bank Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 377 : (2005) 2 KarLJ 81 : (2005) 1 KCCR 505
Karnataka Land Revenue Act, 1964 — Section 127, 129Transfer of Property Act, 1882 — Section 100
High Courts03 Jan 2005Allowed
Abdul Nazeer and Others Vs Deputy Commissioner and Others
Karnataka High Court · (2005) ILR (Kar) 1110 : (2005) 2 KarLJ 191
Karnataka Panchayat Raj Act, 1993 — Section 43, 8
High Courts03 Jan 2005Allowed
Smt. Sulochana Tai Yeshwanti Ankolekar Vs Sundar and Another
Karnataka High Court · AIR 2005 Kar 226 : (2005) ILR (Kar) 1131 : (2005) 2 KarLJ 75 : (2005) 2 KCCR 747 : (2005) 2 RCR(Civil) 256
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 90
High Courts03 Jan 2005Allowed
Abdul Nazeer M.B. and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 1 KCCR 536
Karnataka Panchayat Raj Act, 1993 — Section 43, 8
High Courts30 Dec 2004
Smt. R. Shailaja and Another Vs State of Karnataka and Another
Karnataka High Court · (2005) ILR (Kar) 953 : (2005) 4 KarLJ 133 : (2005) 1 KCCR 496
Constitution of India, 1950 — Article 21Transplantation of Human Organs Act, 1994 — Section 17, 22, 9 (5), 9 (6)
High Courts18 Dec 2004
B. Manjunatha Prabhu and Others Vs C.G. Srinivas and Others
Karnataka High Court · AIR 2005 Kar 136 : (2005) ILR (Kar) 467 : (2005) 4 KarLJ 85 : (2005) 2 KCCR 1343
Evidence Act, 1872 — Section 115Succession Act, 1925 — Section 222, 229, 230
High Courts18 Dec 2004Dismissed
Adivelu (dead by L.Rs.) Vs Narayanachari
Karnataka High Court · AIR 2005 Kar 236 : (2005) 2 CTLJ 7 : (2005) ILR (Kar) 1470 : (2005) 1 KCCR 664 : (2005) 3 RCR(Civil) 19
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 2 (b), 25, 25 (3), 9Limitation Act, 1963 — Section 18, 19
High Courts17 Dec 2004Allowed
N. Lakshminarayana Achar Vs The District Magistrate
Karnataka High Court · (2005) ILR (Kar) 4843 : (2005) 1 KCCR 434
Cinematograph Act, 1952 — Section 7Karnataka Cinemas (Regulation) Act, 1964 — Section 16, 17 (1)Penal Code, 1860 (IPC) — Section 292
High Courts17 Dec 2004Allowed
Smt. Tara A. Prabhu Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 556 : (2005) 1 KarLJ 220 : (2005) 1 KCCR 106
Karnataka Land Reforms Act, 1961 — Section 38
High Courts17 Dec 2004Dismissed
Shivanna and Another Vs State of Karnataka, Gubbi Police
Karnataka High Court · (2005) ILR (Kar) 1253 : (2005) 4 KarLJ 148 : (2005) 2 KCCR 877
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302, 304 B, 34, 498A
High Courts17 Dec 2004Allowed
State of Karnataka Vs Anni Poojary
Karnataka High Court · (2005) CriLJ 2662 : (2005) 2 DMC 152 : (2005) ILR (Kar) 1835 : (2005) 3 KCCR 167 SN
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 313Penal Code, 1860 (IPC) — Section 302, 306, 498A
High Courts16 Dec 2004
ICICI Bank Ltd. and Others Vs Shivmoni Steel Tubes Ltd. and Others
Karnataka High Court · (2005) 126 CompCas 545 : (2005) 62 SCL 421
Companies Act, 1956 — Section 529, 529 A, 530State Financial Corporations Act, 1951 — Section 29
High Courts16 Dec 2004
Karnataka State Road Transport Corporation and Vs Karnataka State Transport Authority and Others
Karnataka High Court · AIR 2005 Kar 205
Constitution of India, 1950 — Article 14, 16 (1), 226, 227, 32Karnataka Motor Vehicles Rules, 1989 — Rule 54, 56Motor Vehicles Act, 1988 — Section 68, 68 (2), 68 (3), 68 (5), 74
High Courts16 Dec 2004Dismissed
North West Karnataka Road Transport Corporation Vs Sri. Madhav Naik and Another
Karnataka High Court · (2005) 2 KCCR 810
Motor Vehicles Act, 1988 — Section 102 (2), 71 (3), 80 (2), 90
High Courts16 Dec 2004
T.L. Nagendra Babu Vs Manohar Rao Pawar
Karnataka High Court · (2005) ILR (Kar) 884 : (2005) 1 KCCR 447
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Evidence Act, 1872 — Section 85