High Courts22 Nov 2004Dismissed
Shivaji Yallappa Wagmode and Another Vs Hubli Dharwad Municipal Corporation
Karnataka High Court · (2005) 1 KarLJ 528
Karnataka Municipal Corporations Act, 1976 — Section 176
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,464 of 2,393
High Courts22 Nov 2004Allowed
National Textile Corporation (APKK and M) Limited Vs The Commissioner of Labour, Government of Karnataka and Others
Karnataka High Court · (2005) 104 FLR 1024 : (2005) ILR (Kar) 269 : (2005) 2 KarLJ 155 : (2005) 1 KCCR 431 : (2005) 2 LLJ 978
Industrial Disputes Act, 1947 — Section 10 (1), 25 C, 25 M (10), 25 M (8), 33 C (1)
High Courts22 Nov 2004Dismissed
The Additional Central Provident Fund Commissioner and Another Vs A. Narayan
Karnataka High Court · (2005) 1 KCCR 406
Administrative Tribunals Act, 1985 — Section 19, 22, 5 (6)Constitution of India, 1950 — Article 226, 227, 232B, 323A
High Courts20 Nov 2004Allowed
D. Narayanappa Vs The State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 295
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11 A, 16 (2)
High Courts19 Nov 2004Allowed
S.P. Bobati and Others Vs Mahadev Virupaxappa Latti
Karnataka High Court · (2005) CriLJ 692 : (2005) ILR (Kar) 960 : (2005) 1 KarLJ 403 : (2005) 1 KCCR 354
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 109, 500
High Courts18 Nov 2004
Dr. S.M. Suresh Vs G.P. Vamana Rao
Karnataka High Court · (2005) ILR (Kar) 904 : (2005) 1 KCCR 436
Karnataka Stamp Act, 1957 — Section 34Registration Act, 1908 — Section 17
High Courts18 Nov 2004
Dhareppa Vs Smt. Renuka
Karnataka High Court · (2005) 1 CivCC 619 : (2005) 1 DMC 684 : (2005) 1 KarLJ 469 : (2004) 4 KCCR 515 SN : (2005) 2 RCR(Criminal) 260
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3)
High Courts18 Nov 2004Dismissed
Raja Brick and Tile Industries Vs The Addl. Commissioner of Commercial Taxes, Zone-II and Another
Karnataka High Court · (2005) ILR (Kar) 34 : (2004) 4 KCCR 514 SN : (2006) 146 STC 124
Central Sales Tax Act, 1956 — Section 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (3), 22 A (1)
High Courts18 Nov 2004Allowed
Sharma Transports Vs State of Karnataka and Others
Karnataka High Court · (2005) ILR (Kar) 80 : (2005) 1 KarLJ 539 : (2005) 2 KCCR 90 SN
Constitution of India, 1950 — Article 226, 301Karnataka Motor Vehicle Taxation Act, 1957 — Section 3, 3 A
High Courts18 Nov 2004Dismissed
G.P. Pillai and Others Vs The State of Karnataka and Another
Karnataka High Court · (2005) 104 FLR 1027 : (2005) ILR (Kar) 381 : (2005) 2 KarLJ 218 : (2005) 2 KCCR 116 SN
Factories Act, 1948 — Section 92General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 304 A, 379
High Courts17 Nov 2004Dismissed
Abdul Razak Vs The Assistant Commissioner, Davanagere Sub-Division and Others
Karnataka High Court · (2005) 1 KarLJ 230 : (2004) 4 KCCR 2944
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1)Karnataka Panchayat Raj Act, 1993 — Section 49
High Courts17 Nov 2004
Govt. of Meghalaya and Others Vs Under Secretary, State of Karnataka, Department of Finance and Others
Karnataka High Court · AIR 2005 Kar 117 : (2005) ILR (Kar) 104
Constitution of India, 1950 — Article 131Lotteries (Regulation) Act, 1998 — Section 5
High Courts17 Nov 2004Dismissed
Revathi Sanjeev Shetty Vs Regional Transport Officer and Another
Karnataka High Court · (2005) ILR (Kar) 986 : (2005) 1 KarLJ 439 : (2005) 1 KCCR 65 SN
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16 (1)Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 34Motor Vehicles Act, 1988 — Section 38, 55
High Courts17 Nov 2004Dismissed
Government of Meghalaya and Others Vs Under Secretary to Government of Karnataka, Department of Finance (Administration and Advances) and Others
Karnataka High Court · (2005) 1 KarLJ 552 : (2005) 2 KCCR 88 SN : (2005) 2 RCR(Criminal) 384
Constitution of India, 1950 — Article 131Lotteries (Regulation) Act, 1998 — Section 5
High Courts17 Nov 2004Allowed
S. Malligamma @ Malligavva and Another Vs State of Karnataka and Another
Karnataka High Court · (2005) ILR (Kar) 1557 : (2005) 2 KCCR 1028 : (2005) 2 RCR(Civil) 772
Transplantation of Human Organs Act, 1994 — Section 3, 9
High Courts17 Nov 2004
Karnataka State Road Transport Corporation Vs Pooja Travels and Others
Karnataka High Court · (2005) ILR (Kar) 164 : (2005) 1 KarLJ 419 : (2005) 2 KCCR 1312
Karnataka Motor Vehicles Rules, 1989 — Rule 55, 56Motor Vehicles Act, 1988 — Section 109, 111, 138, 178, 28
High Courts16 Nov 2004Allowed
Township Enterprises Vs State of Karnataka and Another
Karnataka High Court · (2005) ILR (Kar) 717 : (2005) 1 KarLJ 385 : (2005) 1 KCCR 193
Karnataka Land Reforms Act, 1961 — Section 79 B, 80Registration Act, 1908 — Section 22 A, 72
High Courts16 Nov 2004
Peeci Industries, Mangalore Vs State of Karnataka
Karnataka High Court · (2005) 58 KarLJ 1
Karnataka Sales Tax Act, 1957 — Section 22A
High Courts16 Nov 2004Dismissed
State of Karnataka and Others Vs Shabbiruddin Nawaz
Karnataka High Court · (2005) ILR (Kar) 535 : (2005) 1 KCCR 352
Karnataka Education Tribunal Services (Department of Public Instruction) (Recruitment) (Amendment) Rules, 2001 — Rule 66
High Courts10 Nov 2004Dismissed
Bank Officers'' and Officials'' House Building Co-operative Society Limited Vs The Assistant Registrar of Co-operative Societies and Another
Karnataka High Court · (2005) 1 KarLJ 245
Karnataka Co-operative Societies Act, 1959 — Section 70Land Acquisition Act, 1894 — Section 4 (1), 6 (1)