High Courts11 Oct 2006Dismissed
The Government of Karnataka Vs Bidarambika Vidya Samsthe and Sri. Bidarambika PUC College
Karnataka High Court · (2007) ILR (Kar) 216
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 13 of 52
High Courts11 Oct 2006Allowed
H. Narasimha Rao Vs R. Venkataram
Karnataka High Court · (2007) CriLJ 583 : (2006) 4 KCCR 2699
Contract Act, 1872 — Section 25 (3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Oct 2006Allowed
Naik Shekharappa Olekar Vs Union of India (UOI) and Others
Karnataka High Court · (2006) 10 KAR CK 0062
Army Act, 1950 — Section 109, 110, 112, 118, 129Army Rules, 1954 — Rule 180, 184, 22, 34Constitution of India, 1950 — Article 226, 227
High Courts11 Oct 2006Allowed
H. Narasimha Rao Vs Venkataram R.
Karnataka High Court · (2007) 1 CivCC 670 : (2007) 138 CompCas 816 : (2007) 1 KarLJ 238 : (2007) 5 RCR(Criminal) 485
Contract Act, 1872 — Section 25 (3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts11 Oct 2006Dismissed
Gopal Jadhav and Krishna Jadhav Vs The State of Karnataka, The Commissioner Belgaum Urban Development Authority and The Deputy Commissioner Salim Ahmed and Rajesab Madiwale Vs The State of Karnataka, The Belgaum Urban Development Authority and The Special Land Acquisition Officer, Belgaum Urban Development Authority
Karnataka High Court · (2006) ILR (Kar) 135 : (2007) 1 KarLJ 76
Karnataka Urban Development Authorities Act, 1987 — Section 15, 17, 17 (1), 17 (5), 19Land Acquisition Act, 1894 — Section 11 A, 4 (1), 5 A, 6, 6 (1)
High Courts11 Oct 2006
Kabadi Enterprises Vs The Income Tax Officer
Karnataka High Court · (2007) 207 CTR 448 : (2007) 290 ITR 610 : (2007) 164 TAXMAN 394
Income Tax Act, 1961 — Section 80 HHC, 80 HHC (1), 80 HHC (3)
High Courts11 Oct 2006Dismissed
Food World Super Market Ltd. and Another Vs The State of Karnataka, Department of Energy and Others
Karnataka High Court · (2007) 1 KarLJ 110
KERC (Electricity Supply and Distribution) Code, 2000 — Section 27.03, 44.05
High Courts10 Oct 2006Allowed
The Branch Manager, United India Insurance Co. Ltd. Vs Prabhudas and V. Guruswamy
Karnataka High Court · (2007) ACJ 526 : (2007) 2 KarLJ 115
High Courts10 Oct 2006Dismissed
Nabilal Tikoti, Shainaz Begum and Shaheen Bennur Vs Shalan Bi Managuli and Others
Karnataka High Court · (2006) 10 KAR CK 0057
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151
High Courts10 Oct 2006Allowed
S.N. Vasudevaiah Vs Appellate Authority under Payment of Gratuity Act, 1972 and Deputy Labour Commissioner and Controlling Authority Under PG Act and KSC Apex Bank Limited
Karnataka High Court · (2007) 112 FLR 185 : (2006) ILR (Kar) 4263 : (2007) 1 KarLJ 327
Payment of Gratuity Act, 1972 — Section 7, 7 (3A)
High Courts10 Oct 2006Dismissed
Mr. Govindagiri and Others Vs The Government of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2599
Constitution of India, 1950 — Article 14Karnataka State Education Act, 1983 — Section 3, 7, 7 (4)
High Courts10 Oct 2006Allowed
The Manager The Raibag Taluk Primary Co-operative Agricultural and Rural Development Bank Ltd. Vs The Deputy Registrar of Co-op. Societies, The State of Karnataka and Jyotiba Govind Suryavanshi
Karnataka High Court · (2007) 1 KarLJ 211 : (2008) 1 SLJ 173
Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 69, 70Karnataka Cooperative Societies Rules, 1960 — Rule 18 (4)
High Courts10 Oct 2006Dismissed
Ningappa Siddappa Garasangi Vs The Addl. Special Land Acquisition Officer, UKP and Amarappa Prashanna Mulagund (since deceased by his LRs. Kotreppa Amarappa Mulagund, Channappa Amarappa Mulagund and Sangappa Amarappa Mulagund)
Karnataka High Court · (2007) 1 KarLJ 246
Karnataka Land Acquisition Act, 1961 — Section 30, 4 (1)
High Courts10 Oct 2006
The Regional Director, ESI Corporation Vs Falcon Trading Association
Karnataka High Court · (2007) 3 LLJ 81
Employees State Insurance Act, 1948 — Section 2 (9), 2 (9) (ii) (iii)
High Courts09 Oct 2006
Ameensab Vs Shanshad
Karnataka High Court · (2007) 1 DMC 654 : (2007) 1 KCCR 198
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3 (1), 3 (2)
High Courts09 Oct 2006Allowed
Yallappa Vs Anand and Others
Karnataka High Court · (2006) 10 KAR CK 0009
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts29 Sept 2006
Employees'' State Insurance Corporation Vs Karnataka State Small Industries Development Corporation Ltd. Karnataka State Small Industries Development Corporation Ltd. Vs The Regional Director Employees'' State Insurance Corporation
Karnataka High Court · (2006) 111 FLR 1170 : (2006) ILR (Kar) 4015
Civil Procedure Code, 1908 (CPC) — Order 39Employees State Insurance Act, 1948 — Section 1 (5), 39, 40, 45 A, 75
High Courts29 Sept 2006Allowed
South India Wire Ropes Ltd. Vs Usha Martin Industries Limited and Allahabad Bank
Karnataka High Court · AIR 2007 Kar 59
Contract Act, 1872 — Section 128Specific Relief Act, 1963 — Section 36, 37, 37 (2), 38, 38 (2)
High Courts29 Sept 2006
Kamath Restaurant, Hubli Vs The Additional Commissioner of Commercial Taxes, Zone I, Bangalore
Karnataka High Court · (2006) 61 KarLJ 459
Karnataka Sales Tax Act, 1957 — Section 12(3)
High Courts29 Sept 2006
Associated Cement Companies Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2006) 61 KarLJ 543
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)