COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 10 of 52

High Courts03 Nov 2006Dismissed

Analytica (India) Private Limited Vs IT Source LLC and Sushama Tripathi

Karnataka High Court · (2007) ILR (Kar) 118 : (2007) 2 KarLJ 108 : (2007) 2 KCCR 52 SN

Arbitration and Conciliation Act, 1996 — Section 11 (5)Companies Act, 1956 — Section 2 (1) (i)

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High Courts03 Nov 2006Allowed

The Branch Manager, United India Insurance Co. Ltd. Vs Srinivasa and Others

Karnataka High Court · (2007) ACJ 718

Motor Vehicles Act, 1988 — Section 3, 3 (1)

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High Courts02 Nov 2006Dismissed

G.S. Ramesh Vs Maba Corporate Services Ltd. Co.

Karnataka High Court · (2006) 4 KCCR 2643

Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Nov 2006Allowed

National Insurance Co. Limited Vs Mumtaz and Others

Karnataka High Court · (2007) 1 KCCR 195

Criminal Procedure Code, 1973 (CrPC) — Section 161Workmens Compensation Act, 1923 — Section 2 (n), 3

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High Courts02 Nov 2006

B.R. Jayanth Bhatt, Kalagodu Ratnakar Rao and H.C. Basavarajappa Vs The State of Karnataka, The Rural Development and Panchayath Raj and The Director, Rural Infra Structure and Ex-officio Deputy Secretary to the Govt., The Rural Development and Panchayathraj

Karnataka High Court · (2006) 6 KarLJ 623

Constitution of India, 1950 — Article 243C, 243GKarnataka Panchayat Raj Act, 1993 — Section 184

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High Courts02 Nov 2006Dismissed

Triveni Resorts Daba Towers Udupi Vs The Asst Executive Engineer (Elecl) Urban Sub Div Urban Sub-Division, K.P.T.C.L., The Superintending Engineer (Elecl) and First Appellate Authority and The Chief Engineer Electricity) KPTCL Mangalore Zone and II Appellate Authority

Karnataka High Court · (2006) 11 KAR CK 0047

Constitution of India, 1950 — Article 226, 227

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High Courts02 Nov 2006Allowed

Smt. Nirmala Murthy Vs Sri Naveen Chhaggar and Bangalore City Chamarajpet Art Silk Handloom Weavers and Exporters Association

Karnataka High Court · AIR 2007 Kar 40 : (2007) 1 KCCR 42

Specific Relief Act, 1963 — Section 38, 38 (3), 38 (3) (d)

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High Courts02 Nov 2006Allowed

National Insurance Co. Ltd. Vs Mumtaz and Others

Karnataka High Court · (2007) 1 KCCR 195

Criminal Procedure Code, 1973 (CrPC) — Section 161Workmens Compensation Act, 1923 — Section 2 (1) (n), 3

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High Courts31 Oct 2006Dismissed

Appumurthy @ Appu Vs State

Karnataka High Court · (2007) 1 KCCR 56 SN

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32 (1)Penal Code, 1860 (IPC) — Section 302, 307, 498A

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High Courts31 Oct 2006Allowed

Employees State Insurance Corporation Vs New Taj Mahal Cafe (Pvt.) Ltd.

Karnataka High Court · (2007) 112 FLR 574 : (2006) ILR (Kar) 4695 : (2007) 3 KarLJ 277 : (2007) 2 LLJ 448

Employees State Insurance (General) Regulations, 1950 — Regulation 12, 14, 15Employees State Insurance Act, 1948 — Section 45 A, 75

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High Courts31 Oct 2006Dismissed

Karnataka Leasing and Commercial Corpn. Ltd. (In Liquidation) Vs N.R. Kini

Karnataka High Court · (2006) 10 KAR CK 0051

Companies Act, 1956 — Section 446 (2) (b), 458 ACompany Court Rules, 1959 — Rule 9

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High Courts31 Oct 2006Allowed

Beerappa Bandrolli Vs Fakirappa Beerappa Bandrolli and Others

Karnataka High Court · (2006) ILR (Kar) 4170 : (2007) 1 KarLJ 477

Karnataka Village Offices Abolition Act, 1961 — Section 3, 4, 5, 6

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High Courts31 Oct 2006

D. Selvaraj Vs State

Karnataka High Court · (2006) 10 KAR CK 0006

Penal Code, 1860 (IPC) — Section 279, 304 A, 338

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High Courts30 Oct 2006Dismissed

Sri R. Narayanaswamy Reddy Vs Sri R. Lakshminarayana Reddy, Sri L. Madhusudana Reddy, Sri R. Appanna Reddy and Puravankara Projects Ltd.

Karnataka High Court · (2006) 10 KAR CK 0046

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 43 Rule 1, 96 (3)

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High Courts30 Oct 2006Dismissed

B. Chandrashekar Vs T.L. Anand Kumar

Karnataka High Court · (2007) ILR (Kar) 4634 : (2007) 1 KarLJ 250

Karnataka Rent Act, 1999 — Section 27 (2) (m), 27 (2) (q), 27 (2) (r), 31 (c), 45

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High Courts30 Oct 2006Allowed

Dr. Y. Raghuramulu Vs Coffee Board, Union of India (UOI), Ministry of Commerce and Industry, Department of Commerce and Dr. Jayarama Joint Director (R), Central Coffee Research Institute

Karnataka High Court · (2006) 10 KAR CK 0042

Coffee Board (Cadre and Recruitment) Rules, 1993 — Rule 6

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High Courts30 Oct 2006Allowed

Smt. Edna Kunder and Another Vs The Deputy Commissioner and Another

Karnataka High Court · (2007) 1 KCCR 715

Karnataka Land Revenue Act, 1964 — Section 136 (3)

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High Courts28 Oct 2006Allowed

National Insurance Co. Ltd. Vs Gaisuddin Khan and Another

Karnataka High Court · (2006) 10 KAR CK 0068

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High Courts28 Oct 2006

Ishwar Basavanneppa Kolvi Vs State of Karnataka and Others

Karnataka High Court · (2006) 10 KAR CK 0049

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High Courts28 Oct 2006Dismissed

A.V. Kamath Vs The Commercial Corporation of India Ltd., Corporation Bank, Corporation Bank Manipal Branch and State Government Goa

Karnataka High Court · (2006) 10 KAR CK 0043

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 30Evidence Act, 1872 — Section 114 (g)

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