High Courts15 Sept 2006Dismissed
M.B. Ramachandran and Another Vs State of Karnataka
Karnataka High Court · (2006) 4 KCCR 226 SN
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 17, 3 (10)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 16 of 52
High Courts15 Sept 2006
Nadaf Traders Vs The State of Karnataka
Karnataka High Court · (2006) 4 KCCR 2418
Karnataka Sales Tax Act, 1957 — Section 12 (4)
High Courts15 Sept 2006
The Deputy Commissioner of Income Tax Vs Mc Dowell and Company Ltd.
Karnataka High Court · (2007) 207 CTR 219 : (2007) 291 ITR 107
Income Tax Act, 1961 — Section 143 (1) (a), 154, 36, 37
High Courts14 Sept 2006Allowed
Lyallpur Rubber Mills Vs Sri. Tulsi Industries and Another
Karnataka High Court · (2007) 2 CivCC 379 : (2006) 4 KCCR 2430 : (2007) 5 RCR(Civil) 296
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 41 Rule 5
High Courts14 Sept 2006Dismissed
The State of Karnataka Vs A.V. Sathish, Forester Agrahara Range
Karnataka High Court · (2007) ILR (Kar) 559 : (2007) 4 KarLJ 138
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7
High Courts14 Sept 2006Dismissed
The State of Karnataka Vs A.V. Sathish, Forester, Agrahara Range
Karnataka High Court · (2007) 1 KCCR 725
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts13 Sept 2006Dismissed
Stovekraft Private Limited Vs The Joint Director, Directorate of Revenue Intelligence and Others
Karnataka High Court · (2007) 214 ELT 179
Customs Act, 1962 — Section 105, 110, 110 (1), 110 (2), 110 (3)Evidence Act, 1872 — Section 65 B (1)
High Courts13 Sept 2006Allowed
The Gulbarga Electricity Supply Co. Ltd. Vs Sharanappa Biradar and District Consumer Disputes Redressal Commission
Karnataka High Court · (2006) 6 KarLJ 286
Civil Procedure Code, 1908 (CPC) — Section 151Consumer Protection Act, 1986 — Section 12, 145Electricity Act, 2003 — Section 145
High Courts13 Sept 2006
State Vs Prabhu and Others Prabhu and Jayappa Vs State of Karnataka
Karnataka High Court · (2007) CriLJ 580 : (2007) 2 KarLJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 357, 428Penal Code, 1860 (IPC) — Section 143, 149, 304 (2), 323, 324
High Courts13 Sept 2006Dismissed
Smt. Satyakala Vs Sri. B.N. Krishnaprasad
Karnataka High Court · (2006) 4 KCCR 2485
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Sept 2006Allowed
Bargur Allabakshi Sab Vs Gudagunti Patel Hussainsab and Smt. Shankaramma Swamy
Karnataka High Court · (2006) 4 KCCR 2483
High Courts11 Sept 2006Dismissed
Siddanna Gouda Vs Yallappagouda
Karnataka High Court · (2008) 1 BC 110 : (2007) ILR (Kar) 2388 : (2006) 6 KarLJ 648 : (2007) 4 KCCR 218 SN
Karnataka Stamp Act, 1957 — Section 33, 34Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts11 Sept 2006
State of Karnataka Vs Modinsab Kasimsab Kanchagar and Fatobi @ Yamanawa Kom. Kasimsab Kanchagar
Karnataka High Court · (2006) 4 KCCR 2585
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113 B, 114
High Courts11 Sept 2006Dismissed
Abhimanyu Phalke Vs Sri Ram Investment Ltd.
Karnataka High Court · (2006) 6 KarLJ 521
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, 115
High Courts11 Sept 2006Allowed
Shankarappa Ullegaddi and Shivappa Kodli Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 4303
Karnataka Panchayat Raj Act, 1993 — Section 5, 5 (6), 8 (3)
High Courts11 Sept 2006Allowed
Shri. N. Eswar Vs The Commissioner, Karnataka Housing Board
Karnataka High Court · (2006) 4 KCCR 2708
High Courts11 Sept 2006
The Karnataka Land Developers Association (R) and Others Vs The Commissioner, Bangalore Metropolitan Regional Development Authority and Bangalore Metropolitan Regional Development Authority
Karnataka High Court · (2007) 2 KarLJ 57 : (2006) 4 KCCR 2359
Bangalore Metropolitan Region Development Authority Act, 1985 — Section 10, 27, 28, 9Karnataka Town and Country Planning Act, 1961 — Section 4, 81 C, 9
High Courts11 Sept 2006Dismissed
Kempaiah and Another Vs Javaregowda and Others
Karnataka High Court · (2006) 4 KCCR 2489
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts11 Sept 2006Allowed
Shankarappa and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2495
Karnataka Panchayat Raj Act, 1993 — Section 5, 5 (6), 6, 8, 8 (1)
High Courts08 Sept 2006Dismissed
Rangappa (deceased) by L.Rs Vs State of Karnataka and Others
Karnataka High Court · (2006) 09 KAR CK 0078