High Courts15 Dec 2004Dismissed
Mario Pereira and Others Vs Deputy Commissioner for Transports and Another
Karnataka High Court · (2005) ILR (Kar) 1178 : (2005) 2 KCCR 120 SN
Karnataka Motor Vehicle Taxation Act, 1957 — Section 16, 16 (1), 88 (9)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,462 of 2,393
High Courts15 Dec 2004Dismissed
Nandakishore Industries Vs The State of Karnataka
Karnataka High Court · (2005) ILR (Kar) 1246 : (2005) 1 KCCR 63 SN : (2008) 11 VST 701
Karnataka Sales Tax Act, 1957 — Section 22 A (1)
High Courts15 Dec 2004
Rahiman Sab and Others Vs The Land Acquisition Officer, Assistant Commissioner and Another
Karnataka High Court · (2005) ILR (Kar) 854 : (2005) 2 KarLJ 142 : (2005) 1 KCCR 394
Land Acquisition Act, 1894 — Section 4 (1), 54 (1)
High Courts15 Dec 2004Dismissed
Harison and Company Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2005) ILR (Kar) 1078 : (2005) 1 KCCR 64 SN : (2006) 146 STC 609
Central Sales Tax Act, 1956 — Section 6 A, 6 A (1), 6 A (2)Karnataka Sales Tax Act, 1957 — Section 22 A (1)Karnataka Sales Tax Rules, 1957 — Rule 26 (10)
High Courts14 Dec 2004
1warsaw Engineers, Bangalore Vs The Additional Commissioner of Commercial Taxes, Zone-i, Bangalore and Others
Karnataka High Court · (2008) 64 KarLJ 113
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(N)(Iii)
High Courts14 Dec 2004
Sri Taralabalu Jagadguru Education Society Vs State of Karnataka and Others
Karnataka High Court · (2005) 1 KarLJ 361 : (2005) 1 KCCR 688
Karnataka Education Act, 1983 — Section 53, 83, 98 (2)
High Courts14 Dec 2004
The Mysore City Corporation Vs D.V. Raghuram and Others
Karnataka High Court · AIR 2005 Kar 165 : (2005) ILR (Kar) 371 : (2005) 1 KarLJ 523 : (2005) 1 KCCR 29 SN
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Dec 2004
In Re: Shivmoni Steel Tubes Employees Association
Karnataka High Court · (2005) 4 BC 310 : (2005) 126 CompCas 522 : (2006) 65 SCL 76
Companies (Court) Rules, 1959 — Rule 147, 152, 156, 179Companies Act, 1956 — Section 449, 456, 456 (2), 457, 529
High Courts13 Dec 2004
Anand Transport Vs Karnataka Power Corporation Limited and Others
Karnataka High Court · AIR 2005 Kar 183 : (2005) ILR (Kar) 595 : (2005) 1 KarLJ 287
Constitution of India, 1950 — Article 226, 298, 299Karnataka Transparency in Public Procurements Rules, 2000 — Rule 23 (3)
High Courts13 Dec 2004Dismissed
Gadigi Mariswamappa (deceased by L.Rs.) Vs Sivamurthy (deceased by L.Rs.) and Others
Karnataka High Court · AIR 2005 Kar 172 : (2005) 3 KarLJ 532 : (2005) 2 KCCR 85 SN
Civil Procedure Code, 1908 (CPC) — Section 100, 91, 92, 92 (1)
High Courts10 Dec 2004
Deputy Commissioner of Commercial Taxes and Others Vs B.V. Subba Reddy
Karnataka High Court · (2010) 31 VST 530
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Sales Tax Act, 1957 — Section 17 (6), 5 B
High Courts09 Dec 2004Dismissed
M.A. Sreenivasan Vs H.V. Gowthama and Another
Karnataka High Court · (2005) ILR (Kar) 1138 : (2005) 2 KCCR 752 : (2005) 3 RCR(Civil) 142
Succession Act, 1925 — Section 263
High Courts09 Dec 2004Allowed
Sridhara @ Sripathi and Another Vs State of Karnataka
Karnataka High Court · (2005) CriLJ 3014 : (2005) ILR (Kar) 2576 : (2005) 3 KCCR 1794
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Dec 2004Allowed
Gurukrupa Co-operative Housing Society Limited Vs Bangalore Development Authority
Karnataka High Court · (2005) ILR (Kar) 2808 : (2005) 3 KarLJ 569 : (2005) 2 KCCR 951
Bangalore Development Authority Act, 1976 — Section 38 C, 38 C (a)
High Courts09 Dec 2004Dismissed
S. Chandraprakash Vs Regional Transport Officer
Karnataka High Court · (2005) 2 ACC 232 : AIR 2005 Kar 162 : (2005) ILR (Kar) 387 : (2005) 1 KarLJ 639 : (2005) 1 KCCR 191 : (2005) 2 RCR(Civil) 504
Motor Vehicles Act, 1988 — Section 192 A, 192 A (3)
High Courts08 Dec 2004
Rachappa and Others Vs Sujata and Others
Karnataka High Court · (2005) 1 DMC 735 : (2005) 1 KarLJ 474 : (2005) 1 KCCR 112
Civil Procedure Code, 1908 (CPC) — Section 100, 103
High Courts07 Dec 2004Dismissed
Mr. Robin Tuli Vs Jawaharlal Medical College and Others
Karnataka High Court · AIR 2005 Kar 276 : (2005) 4 KarLJ 122 : (2005) 2 KCCR 854
Karnataka Selection of Candidates for Admission to Professional Institutions Rules, 2004 — Rule 15 (12), 17, 3, 4
High Courts03 Dec 2004Allowed
Union of India (UOI) and Another Vs V.B. Pujari
Karnataka High Court · (2005) ILR (Kar) 872 : (2005) 1 KCCR 36 SN
High Courts03 Dec 2004
S.G. Nayak and Another Vs Canara Bank and Another
Karnataka High Court · (2005) ILR (Kar) 3449 : (2005) 2 KCCR 72 SN
Canara Bank Officer Employees (Discipline and Appeal) Regulation, 1976 — Regulation 24, 3 (1), 6 (17)
High Courts02 Dec 2004Dismissed
Mithu Sujay and Others Vs Jt. Commr. (Admn.), Kendriya Vidyalaya Sanghathan and Others
Karnataka High Court · AIR 2005 Kar 128 : (2005) 1 KCCR 34 SN
Constitution of India, 1950 — Article 14, 226