High Courts29 Oct 2004Allowed
Srinivasa Electricals Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2004) ILR (Kar) 5042 : (2005) 1 KCCR 15 SN : (2006) 147 STC 265
Karnataka Sales Tax Act, 1957 — Section 12 A, 5 (3) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,466 of 2,393
High Courts29 Oct 2004Allowed
A.N. Srinivasa Murthy Vs The Bangalore Electricity Supply Company Limited and Others
Karnataka High Court · AIR 2005 Kar 87 : (2004) 7 KarLJ 666 : (2005) 1 KCCR 69
Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) Code, 2001 — Section 44.10
High Courts29 Oct 2004Allowed
H.R. Ravindranath Vs Syndicate Bank
Karnataka High Court · (2005) ILR (Kar) 2350 : (2005) 1 KCCR 62 SN : (2005) 3 LLJ 124
High Courts29 Oct 2004Dismissed
Venkateshwara Engineering Works Vs The Additional Commissioner of Commercial Taxes
Karnataka High Court · (2005) 1 KCCR 35 SN : (2006) 146 STC 681
Karnataka Sales Tax Act, 1957 — Section 5 C, 6 B, 6 B (1), 8 A
High Courts28 Oct 2004
Ashok Kademani and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2005 Kar 124 : (2005) 2 KarLJ 267 : (2005) 1 KCCR 199
Constitution of India, 1950 — Article 21Karnataka Municipalities Act, 1964 — Section 75
High Courts28 Oct 2004Allowed
Karnataka State Road Transport Corporation and Others Vs The Workmen, KSRTC Staff and Workers Federation and Others
Karnataka High Court · (2005) 1 KarLJ 333 : (2004) 4 KCCR 506 SN : (2005) 2 LLJ 219
Road Transport Corporations Act, 1950 — Section 3
High Courts27 Oct 2004
U.B.M.C. Trust Association and Coorg Vs The Land Tribunal and Others
Karnataka High Court · (2005) 4 KCCR 2390
High Courts27 Oct 2004
Blue Nile Advertising Private Limited Vs The Commissioner and Others
Karnataka High Court · AIR 2005 Kar 189 : (2005) 2 KarLJ 340 : (2005) 1 KCCR 343
Bangalore Municipal Corporation Act, 1949 — Section 367 (31)
High Courts27 Oct 2004
S.B. Halappanavar and Others Vs State of Karnataka and Another
Karnataka High Court · (2005) 104 FLR 633 : (2005) ILR (Kar) 57 : (2005) 2 KCCR 149 SN
Constitution of India, 1950 — Article 14Karnataka Civil Services (Absorption of Persons Appointed as RMPs/SMPs/AMPs in the Indian System of Medicines and Homoeopathy Department (Special) Rules, 1992 — Rule 4, 5Karnataka Civil Services Rules, 1974 — Rule 235
High Courts27 Oct 2004Allowed
M. Shivaprasad Rai Vs Vijaya Bank and Another
Karnataka High Court · (2005) 1 KarLJ 208 : (2005) 2 KCCR 84 SN : (2005) 1 LLJ 948
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Constitution of India, 1950 — Article 226Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 6 (7)
High Courts26 Oct 2004Allowed
Bhagawan, since dead by his LRs. and Others Vs Dwarakanath and Others
Karnataka High Court · AIR 2005 Kar 108 : (2005) ILR (Kar) 136 : (2005) 1 KarLJ 625 : (2004) 4 KCCR 2903
Specific Relief Act, 1963 — Section 19 (b)Transfer of Property Act, 1882 — Section 3
High Courts26 Oct 2004Dismissed
Gurappa Mallappa and Another Vs Jagannath and Others
Karnataka High Court · AIR 2005 Kar 83 : (2004) ILR (Kar) 5127 : (2005) 1 KarLJ 74 : (2005) 1 KCCR 80
Civil Procedure Code, 1908 (CPC) — Order 43, 115, 115 (1)
High Courts26 Oct 2004Dismissed
Prakasha Vs State
Karnataka High Court · (2005) CriLJ 1106 : (2005) 2 DMC 181 : (2005) ILR (Kar) 521 : (2005) 1 KarLJ 347 : (2004) 4 KCCR 505 SN
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 498A
High Courts15 Oct 2004Dismissed
S. Malligamma @ Malligavva and Another Vs State of Karnataka and Another
Karnataka High Court · AIR 2005 Kar 74 : (2004) ILR (Kar) 5078 : (2005) 1 KarLJ 60
High Courts15 Oct 2004Allowed
A.H. Mahalakshmi Vs Jawaharlal Nehru Medical College and Others
Karnataka High Court · (2004) ILR (Kar) 4938 : (2005) 1 KarLJ 88 : (2005) 1 KCCR 24 SN
Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14Karnataka Selection of Candidates for Admission to Professional Institutions Rules, 2004 — Rule 12, 15, 15 (1), 17, 20
High Courts15 Oct 2004Dismissed
S. Malligamma alias Malligavva and Another Vs State of Karnataka and Another
Karnataka High Court · (2005) 1 KCCR 340
High Courts15 Oct 2004
Dr. B.R. Ambedkar Medical College and Another Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2005 Kar 50 : (2005) ILR (Kar) 1278 : (2005) 1 KarLJ 118 : (2004) 4 KCCR 426 SN
Indian Medical Council Act, 1956 — Section 10 A, 10 B, 10 C, 11, 16
High Courts15 Oct 2004
The Secretary, Department of Commerce and Industries Vs Karnataka State Textiles Ltd., ( in Liqn.) and Another
Karnataka High Court · (2005) 126 CompCas 830 : (2004) ILR (Kar) 5098 : (2005) 1 KarLJ 162 : (2005) 1 KCCR 14 SN : (2005) 58 SCL 287
Companies Act, 1956 — Section 448, 449, 454
High Courts12 Oct 2004Allowed
Ramappa and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 2005 Kar 105 : (2005) 1 KarLJ 70 : (2005) 1 KCCR 329
Karnataka Municipalities Act, 1964 — Section 308, 308 (2), 308 (4)
High Courts12 Oct 2004Allowed
B. Viswanatha Rao Vs Management of Canara Bank, Head Office and Another
Karnataka High Court · (2005) 106 FLR 320 : (2005) 1 KarLJ 562 : (2005) 1 KCCR 60 SN : (2005) 2 LLJ 419
Canara Bank Employees Pension Regulations, 1995 — Regulation 29Evidence Act, 1872 — Section 141, 142, 143