High Courts27 Dec 2006Dismissed
Shri J. Ramaraj Vs Iliyaz Khan
Karnataka High Court · (2006) ILR (Kar) 4672
Contract Act, 1872 — Section 222Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 114 (g)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 1 of 52
High Courts22 Dec 2006
B.R. Vasudevamurthy and Others Vs Hon''ble Minister for Revenue, Government of Karnataka and Others
Karnataka High Court · (2006) 12 KAR CK 0067
High Courts22 Dec 2006Allowed
Nitin Punja Vs Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 597 : (2007) 2 KCCR 873
Waqf Act, 1995 — Section 13 (3), 50
High Courts22 Dec 2006
Sri C. Shiva Chowdappa Vs The State of Karnataka and Others
Karnataka High Court · (2007) 3 KarLJ 148 : (2008) 2 KCCR 1203
Constitution of India, 1950 — Article 21
High Courts22 Dec 2006
Rajashree Cement, A Unit of Grasim Industries Limited and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 2 KarLJ 400
Constitution of India, 1950 — Article 14, 226, 227Karnataka Electricity (Taxation on Consumption) Act, 1959 — Section 3, 3 (1), 3 (2), 4, 8Patents Act, 1970 — Section 3 (2)
High Courts22 Dec 2006
1T.T.K. Healthcare Limited (Food Division), Bangalore Vs The Assistant Commissioner of Commercial Taxes (Inter-state Investigation Cell), Bangalore
Karnataka High Court · (2007) 62 KarLJ 7
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 38(1)(B)
High Courts22 Dec 2006Dismissed
Smt. M.C. Nagalakshmi and Others Vs Sri. M.A. Farook and Sri. M.A. Yakub
Karnataka High Court · AIR 2007 Kar 105 : (2007) 4 KarLJ 293 : (2007) 2 KCCR 1434
Hindu Minority and Guardianship Act, 1956 — Section 8, 8 (2), 8 (3)Mental Health Act, 1987 — Section 61Specific Relief Act, 1963 — Section 20, 20 (2) (c), 50, 52
High Courts22 Dec 2006
The Deputy Commissioner of Income Tax (Assessment) Special Range-6 Vs Microtex Separators Ltd.
Karnataka High Court · (2007) 209 CTR 62 : (2007) 293 ITR 451
Income Tax Act, 1961 — Section 263, 40, 40 A (2), 40 A (2) (b)
High Courts21 Dec 2006Dismissed
Chindan A. Rajan Vs Union of India (UOI) and The Assistant Provident Fund Commissioner and Recovery Officer
Karnataka High Court · (2007) 114 FLR 695 : (2007) 3 KarLJ 233 : (2007) 2 KCCR 894 : (2007) 3 LLJ 42
Constitution of India, 1950 — Article 21Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 189, 7 A, 8, 8 (B) (b), 8 (G)Income Tax Act, 1961 — Section 11, 61, 73
High Courts21 Dec 2006
P. Devadas Vs The General Manager (Administration and HRD) Karnataka Power Transmission Corporation Ltd. and The Executive Engineer (Electrical) Rural North Division (Additional) Bangalore Electricity Supply Co (BESCOM) Yelahanka Division
Karnataka High Court · (2007) 2 KarLJ 99
Karnataka Electricity Employees Service Regulations — Regulation 171
High Courts20 Dec 2006
The Karnataka Power Corporation Ltd. Vs SICAL logistics Ltd. (formerly South India Corporation Agencies), South India Corporation Ltd. and Karamchand Thapar and Bros (CS) Ltd. South India Corporation Ltd. Vs The Karnataka Power Corporation Ltd., SICAL Logistics Ltd. (Formerly South India Corporation (Agencies) Ltd.) and Karamchand Thapar and Bros (CS) Ltd.
Karnataka High Court · (2007) ILR (Kar) 226
Karnataka Transparency in Public Procurements Rules, 2000 — Rule 21, 24, 25, 28, 28 (4)
High Courts20 Dec 2006Allowed
Eureka Forbes Ltd. Vs Pentair Water India Pvt. Ltd.
Karnataka High Court · (2007) 4 KarLJ 122 : (2007) 35 PTC 556
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Dec 2006
Employees State Insurance Corporation Vs Ambika Appliances (P) Ltd.
Karnataka High Court · (2007) 114 FLR 378
Constitution of India, 1950 — Article 39 (e)Employees State Insurance Act, 1948 — Section 2 (9) (a), 39, 75Factories Act, 1948 — Section 2 (k)
High Courts19 Dec 2006Dismissed
Rathnakar Rao Sindhe Vs Smt. Leela Ashwath
Karnataka High Court · (2007) 1 KCCR 746 : (2007) 5 RCR(Civil) 599
Hindu Succession Act, 1956 — Section 23
High Courts19 Dec 2006
Umakanth Mallikarjunaswamy and Others Vs The State of Karnataka and Others
Karnataka High Court · (2007) 2 KCCR 1239
Constitution of India, 1950 — Article 14Karnataka Panchayat Raj Act, 1993 — Section 316 (1), 58 (1A), 58 (2), 60, 61 (2) (b)
High Courts19 Dec 2006Dismissed
K. Ramaiah and Others Vs S. Anjaneya and Others
Karnataka High Court · (2007) 3 KCCR 1824
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 96Evidence Act, 1872 — Section 91
High Courts18 Dec 2006Dismissed
H.K. Nagesh Vs The Deputy Director of Land records Shimoga Division and Others
Karnataka High Court · (2007) 2 KCCR 1187
Karnataka Land Revenue Act, 1964 — Section 49, 50, 56Karnataka Land Revenue Rules, 1966 — Rule 36
High Courts18 Dec 2006Dismissed
B.M.T.C. Vs Smt. T.R. Vijaya Smt. T.R. Vijaya Vs The Managing Director, BMTC
Karnataka High Court · (2006) 12 KAR CK 0062
Motor Vehicles Act, 1988 — Section 173
High Courts18 Dec 2006Dismissed
Canara Precision Instruments and Others Vs Union of India (UOI) and Others
Karnataka High Court · (2007) 1 KCCR 462
Debt Recovery Tribunal (Procedure) Rules, 1993 — Rule 7Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19 (1), 19 (2), 19 (8), 20
High Courts18 Dec 2006Dismissed
Canara Precision Instruments Vs Union of India (UOI) and Others
Karnataka High Court · AIR 2007 Kar 100 : (2007) 3 BC 203 : (2007) 137 CompCas 306 : (2007) ILR (Kar) 410
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19 (1), 19 (2), 19 (8), 20