High Courts02 Dec 2004Allowed
G.M.R. Aradhya Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 238 : (2005) 1 KarLJ 391 : (2005) 1 KCCR 392 : (2005) 2 RCR(Criminal) 262
Press and Registration of Books Act, 1867 — Section 12
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,463 of 2,393
High Courts01 Dec 2004Allowed
Smt. Mallamma and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2005) 1 KCCR 117
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 4 (1), 5Mysore Land Revenue Code, 1888 — Section 43 (h)
High Courts01 Dec 2004Dismissed
Mallikarjun Basalingappa Balipadi Vs State of Karnataka
Karnataka High Court · (2005) ILR (Kar) 725 : (2005) 1 KarLJ 319 : (2005) 1 KCCR 166 : (2005) 2 RCR(Criminal) 263
Criminal Procedure Code, 1973 (CrPC) — Section 239Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7
High Courts30 Nov 2004Dismissed
M. Ramesh Vs The Bangalore Development Authority and Another
Karnataka High Court · (2005) ILR (Kar) 18 : (2005) 1 KarLJ 211 : (2005) 1 KCCR 153
Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6 (3)Limitation Act, 1963 — Section 5
High Courts30 Nov 2004Allowed
Prakash V. Vs State of Karnataka and Others
Karnataka High Court · (2005) 1 KarLJ 393 : (2005) 1 KCCR 148
Mysore Land Revenue Code, 1888 — Section 43 (8)
High Courts29 Nov 2004
Nijaguni Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 2638 : (2005) 1 KarLJ 248 : (2005) 1 KCCR 41
Constitution of India, 1950 — Article 299
High Courts29 Nov 2004Allowed
Karnataka State Road Transport Corporation Vs Udayashankar C.S.
Karnataka High Court · (2005) 104 FLR 1168 : (2005) ILR (Kar) 275 : (2005) 1 KarLJ 329 : (2005) 1 KCCR 28 SN
Constitution of India, 1950 — Article 14, 16, 226Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 4, 4 (7)Road Transport Corporations Act, 1950 — Section 45
High Courts26 Nov 2004Dismissed
N. Sampath Kumar Vs Union of India (UOI) and Another
Karnataka High Court · (2005) 1 KCCR 27 SN
High Courts26 Nov 2004Dismissed
H. Rajappa and Another Vs Haronahalli Grama Panchayat and Others
Karnataka High Court · (2005) ILR (Kar) 1443 : (2005) 1 KarLJ 373 : (2005) 1 KCCR 384
Karnataka Panchayat Raj Act, 1993 — Section 113, 113 (1), 113 (2), 113 (4), 113 (5)
High Courts26 Nov 2004Dismissed
Babu Shirole Vs Smt. Kshama Babu Shirole
Karnataka High Court · AIR 2005 Kar 163 : (2005) 1 KCCR 173
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226 (1)Hindu Marriage Act, 1955 — Section 13, 13 (1-b)
High Courts26 Nov 2004Allowed
C. Krishna Vs University of Mysore and Another
Karnataka High Court · (2005) ILR (Kar) 361 : (2005) 1 KarLJ 368 : (2005) 1 KCCR 26 SN
Karnataka State Universities Act, 1976 — Section 10, 50
High Courts25 Nov 2004
Venkatesh @ Tiger Venkatesh @ English Venkatesh Vs State of Karnataka
Karnataka High Court · (2005) CriLJ 1112 : (2005) ILR (Kar) 538 : (2005) 1 KarLJ 612 : (2005) 1 KCCR 370
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329Penal Code, 1860 (IPC) — Section 307, 324, 341, 84
High Courts25 Nov 2004Dismissed
Shimoga Bus Owners Association (Registered) and Others Vs Union Government and Others
Karnataka High Court · (2005) ILR (Kar) 5018 : (2005) 1 KarLJ 574 : (2005) 1 KCCR 169
Motor Vehicles Act, 1988 — Section 110, 110 (1) (f)Motor Vehicles Rules, 1989 — Rule 118
High Courts25 Nov 2004Dismissed
Furkhan Ali Vs State of Karnataka and Others
Karnataka High Court · (2005) 4 KarLJ 168 : (2005) 2 KCCR 86 SN
Graduate Medical Education (Amendment) Regulations, 2004 — Regulation 6, 6AIndian Medical Council Act, 1956 — Section 10 A, 10 A (1), 33
High Courts24 Nov 2004Dismissed
B.M. Rajanna (deceased) by L.Rs Vs K.S. Lingappa
Karnataka High Court · (2005) 1 KarLJ 467 : (2005) 1 KCCR 171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)
High Courts24 Nov 2004Dismissed
Avinash Illur Vs Special Officer, Common Entrance Test (CET) Cell and Another
Karnataka High Court · (2005) 1 KCCR 85
High Courts24 Nov 2004
Doddamma Vs Muniyamma and Others
Karnataka High Court · (2005) ILR (Kar) 568 : (2005) 1 KarLJ 503 : (2005) 3 KCCR 1602
Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 10, 3Karnataka Land Reforms Act, 1961 — Section 132, 133, 44, 45
High Courts24 Nov 2004Dismissed
B.M. Rajanna, since dead by his LRs. and Others Vs K.S. Lingappa
Karnataka High Court · AIR 2005 Kar 161 : (2005) 1 CivCC 659 : (2005) ILR (Kar) 388
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)
High Courts24 Nov 2004Dismissed
Shanthabai B. Bohi Vs The Chief Executive Officer, Zilla Panchayath and Others
Karnataka High Court · (2005) 2 KarLJ 264 : (2005) 1 KCCR 154
Karnataka Panchayat Raj Act, 1993 — Section 140, 141 (2) (a)
High Courts23 Nov 2004
Sri. Bharath and Others Vs Sri. Rajendra Prasad
Karnataka High Court · (2005) 1 KCCR 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97