High Courts28 Oct 2006Allowed
Group Captain L.G.I. Subramanian Iyer Vs The Union of India (UOI)
Karnataka High Court · (2006) 10 KAR CK 0040
Constitution of India, 1950 — Article 14, 148 (5), 309Karnataka Civil Services Rules, 1958 — Rule 296
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 11 of 52
High Courts28 Oct 2006Allowed
B. Krishnappa Gowda Vs Smt. Chandrika. G.
Karnataka High Court · (2006) ILR (Kar) 4704 : (2007) 1 KarLJ 468 : (2007) 5 RCR(Civil) 735 : (2007) 2 RCR(Rent) 287
Karnataka Small Causes Courts Act, 1964 — Section 18Mysore Court-fees and Suits Valuation Act, 1958 — Section 29, 30, 50
High Courts28 Oct 2006Allowed
Doddarangamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 10 KAR CK 0034
High Courts28 Oct 2006Allowed
Muneer Ahmed Vs The State of Karnataka and Nannasabi
Karnataka High Court · (2006) 10 KAR CK 0033
High Courts28 Oct 2006Dismissed
The Vijaya Bank Ltd. Vs The Vijaya Bank Employees Association and Vijaya Bank Workers'' Organisation
Karnataka High Court · (2006) 10 KAR CK 0032
Industrial Disputes Act, 1947 — Section 10 (2A)
High Courts28 Oct 2006Allowed
Dr. K. Aravind, M.B.B.S. M.S., (General Surgery) Vs Rajiv Gandhi University of Health Sciences, The State of Karnataka and Dr. Shivashankarappa Mudegoudar, Assistant Surgeon, Department of Urology, Vijayanagar Institute of Medical Sciences
Karnataka High Court · (2006) 10 KAR CK 0023
Karnataka State Civil Services Act, 1978 — Section 3, 8Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (a), 35 (c)
High Courts28 Oct 2006Allowed
Branch Manager United India Insurance Co. Ltd. Vs Sri. Lalshavali Sab and Shri Mohammed Ishaq Sab
Karnataka High Court · (2006) 10 KAR CK 0022
High Courts28 Oct 2006Dismissed
S. Somashekar Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2006) 10 KAR CK 0007
High Courts27 Oct 2006Dismissed
J. Ramaraj Vs Iliyaz Khan
Karnataka High Court · (2007) 4 BC 175 : (2007) 2 CivCC 458 : (2007) 4 KarLJ 489 : (2007) 2 RCR(Criminal) 332
Contract Act, 1872 — Section 222Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 114 (g)
High Courts27 Oct 2006Dismissed
Abdus Subhan alias Subhansha and Others Vs Karnataka Board of Wakf and Others
Karnataka High Court · (2007) 2 CivCC 567 : (2007) 1 KCCR 459 : (2007) 5 RCR(Civil) 342
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10 (1)Waqf Act, 1995 — Section 2, 85
High Courts26 Oct 2006Allowed
Employees State Insurance Corporation Vs The Management, The Canara Workshops Ltd.
Karnataka High Court · (2007) 114 FLR 527 : (2007) 3 KarLJ 214 : (2007) 3 LLJ 1045
Employees State Insurance Act, 1948 — Section 85 B
High Courts25 Oct 2006Dismissed
Bharatiya Reserve Bank Note Mudran Pvt. Ltd. Vs Sri. N. Kumaraswamy and Others
Karnataka High Court · (2006) 10 KAR CK 0056
Industrial Disputes Act, 1947 — Section 33 (2) (B)
High Courts25 Oct 2006Allowed
Employees State Insurance Corporation Vs Swadeshi Silks
Karnataka High Court · (2006) 10 KAR CK 0026
Employees State Insurance Act, 1948 — Section 45 B, 45 G, 75, 76, 82 (2)
High Courts25 Oct 2006Allowed
The Regional Director, ESI Corporation Vs Ganesh Mahal
Karnataka High Court · (2006) 10 KAR CK 0021
Employees State Insurance (General) Regulations, 1950 — Regulation 10B (b)Employees State Insurance Act, 1948 — Section 2 (A), 75
High Courts21 Oct 2006Allowed
Modi Xerox Ltd. P.R. Vs The Regional Director ESI Corporation
Karnataka High Court · (2007) 112 FLR 553
Employees State Insurance Act, 1948 — Section 2 (22), 75, 82 (2)
High Courts21 Oct 2006Allowed
G.M. Venkatappa Vs Anjanappa and Gopalappa
Karnataka High Court · (2007) 2 CivCC 549 : (2007) 6 KarLJ 611 : (2007) 5 RCR(Civil) 105 : (2007) 1 RCR(Criminal) 296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32, 146, 146, 50, 50
High Courts21 Oct 2006Dismissed
K. Vasikerappa Vs State of Karnataka
Karnataka High Court · (2007) 1 KarLJ 303
Constitution of India, 1950 — Article 226Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 16, 17, 17 (1) (a), 17 (3), 18
High Courts21 Oct 2006Dismissed
North-East Karnataka Road Transport Corporation Vs C.K. Dyamappa
Karnataka High Court · (2007) 112 FLR 1216 : (2007) ILR (Kar) 590 : (2007) 1 KCCR 296
High Courts19 Oct 2006Dismissed
S. Kumar Vs Regional Director, ESI Corporation, State Insurance Corporation
Karnataka High Court · (2006) 10 KAR CK 0060
High Courts19 Oct 2006
The Sangli Bank Ltd. Vs Bhimappa Jalappagol and The Special Land Acquisition Officer, Upper Krishna Project
Karnataka High Court · (2007) 1 KCCR 403
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1U, Order 8 Rule 10, 100, 110Land Acquisition Act, 1894 — Section 4 (1), 54, 54 (02)