High Courts22 Sept 2006Allowed
V.V. Kamath Vs Assistant General Manager, Bank of Baroda and Others
Karnataka High Court · (2006) 6 KarLJ 696 : (2007) 1 LLJ 954
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 15 of 52
High Courts22 Sept 2006Allowed
R. Ananda Vs Nanjundaswmay and Others
Karnataka High Court · (2007) 1 KarLJ 259 : (2007) 3 KCCR 1686
Karnataka Land Revenue Act, 1964 — Section 110, 95Suits Valuation Act, 1887 — Section 24 (b), 7 (2)
High Courts20 Sept 2006Dismissed
T.G. Chandrashekharappa Vs The State of Karnataka
Karnataka High Court · (2007) 1 KarLJ 38
Karnataka State Universities Act, 2000 — Section 53, 53 (4), 53 (6)
High Courts20 Sept 2006Allowed
Danappagouda Fakkiragouda Patil Vs Kamalawwa and Another
Karnataka High Court · (2006) 4 KCCR 2439
High Courts19 Sept 2006
Damayanthi Vs The Deputy Commissioner and Another
Karnataka High Court · (2007) 1 KarLJ 493
High Courts19 Sept 2006
United India Insurance Co. Ltd. Vs Bhagyalakshmi and Others
Karnataka High Court · (2007) ACJ 1676
Motor Vehicles Act, 1988 — Section 140, 146, 147, 171, 95
High Courts19 Sept 2006Dismissed
Sri K. Ramegowda Vs The State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 4091 : (2007) 1 KarLJ 136 : (2006) 4 KCCR 2514
Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A (1), 49, 77 AKarnataka Land Reforms Rules, 1974 — Rule 19, 26C
High Courts18 Sept 2006
Sri. Arokya Das and Smt. D. Joyce Inbarani Vs The State of Karnataka and Others V. Shivakumar @ Babu, M. Wilson and S. Prakash Vs The State of Karnataka, Dept. of Urban Development, The Deputy Commissioner and City Municipal Council
Karnataka High Court · (2006) ILR (Kar) 4112 : (2006) 6 KarLJ 629
Constitution of India, 1950 — Article 243UKarnataka Municipalities Act, 1964 — Section 72, 72 (2)
High Courts18 Sept 2006Allowed
Reserve Bank of India, Department of Non-Banking Supervision Vs Shetty Leasing (I) Ltd.
Karnataka High Court · (2007) 136 CompCas 782 : (2007) 74 SCL 51
Companies Act, 1956 — Section 442, 446Reserve Bank of India Act, 1934 — Section 45 QA, 45 QA (2), 58 B (4AAA), 58 C
High Courts18 Sept 2006
Prakash Conductors, Indian Alumium Rolling Mills (P.) Ltd. and Innova Polypak Private Limited Vs Bangalore Electricity Supply Co. Ltd.
Karnataka High Court · (2007) 1 KarLJ 95 : (2006) 4 KCCR 2509
Electricity Act, 2003 — Section 39, 44
High Courts16 Sept 2006Dismissed
Sri. R. Nanjundegowda, Sri. Shivalingegowda and Sri. Kenchegowda Vs The Revenue Secretary-II, Government of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 1540
Constitution of India, 1950 — Article 226, 227Karnataka Societies Registration Act, 1960 — Section 10
High Courts16 Sept 2006Dismissed
Sri Andanur Rajashekar Vs Sri Vasavi Industrial Enterprises and Others
Karnataka High Court · (2007) 2 CivCC 648 : (2007) 2 KCCR 69 SN : (2007) 2 KCCR 1213 : (2007) 5 RCR(Civil) 364
Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 79, 79 A, 80Specific Relief Act, 1963 — Section 16 (c), 9
High Courts16 Sept 2006Dismissed
Mr. Madhav Bhalachandra Mangalorkar Vs Mrs. Malti Mangalorkar
Karnataka High Court · (2006) ILR (Kar) 3675 : (2006) 6 KarLJ 385 : (2007) 5 RCR(Civil) 698
Hindu Marriage Act, 1955 — Section 13 (1) (ib)
High Courts16 Sept 2006Dismissed
Sri. Balaji Amenity Center Vs The Chairman, KIADB, The Chief Executive Officer and Executive Member, Karnataka Industrial Area Development Board, The Chief Development Officer, Karnataka Industries Area Development Board and Sri. K.C. Shivaram, Class-1 P.W.D. Contractor (Civil)
Karnataka High Court · (2007) ILR (Kar) 2946 : (2007) 6 KarLJ 426
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Karnataka Industrial Areas Development Board Regulations, 1966 — Regulation 11, 12, 13, 4, 5
High Courts16 Sept 2006Allowed
A.B. Colaco Vs Coffee Board and Union of India (UOI)
Karnataka High Court · (2006) 4 KCCR 2527
Central Services (Medical Attendance) Rules, 1944 — Rule 1 (2)Constitution of India, 1950 — Article 21, 39 (e), 41, 43, 48A
High Courts16 Sept 2006Allowed
Rama Murthy and Ravichandran Vs H.S. Goutham and H.M. Raveendra Kumar
Karnataka High Court · (2006) 09 KAR CK 0020
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 96, 96 (3)
High Courts15 Sept 2006
B. Chikkanna and Another Vs Smt. K.M. Jagadamba
Karnataka High Court · (2007) 1 KarLJ 330 : (2006) 4 KCCR 2655
Transfer of Property Act, 1882 — Section 106
High Courts15 Sept 2006
State of Karnataka Vs R. Raju, Maniyamma and G. Ravi Setty
Karnataka High Court · (2007) CriLJ 920 : (2007) 1 KarLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts15 Sept 2006Allowed
Parushuramappa Tulajappa Daddiyavar Vs State of Karnataka
Karnataka High Court · (2006) 4 KCCR 2486
Karnataka Land Reforms Act, 1961 — Section 53, 53 (1) (ii) (b), 8
High Courts15 Sept 2006
Bharat Timber Trading Co. Vs The Commissioner of Income Tax
Karnataka High Court · (2007) 207 CTR 163 : (2008) 296 ITR 676
Income Tax Act, 1961 — Section 2 (1) (a), 263