High Courts31 Aug 2006
The New India Assurance Company Ltd. Vs Sri Nazeer Ahmed Sab and Sir Adinarayana Reddy
Karnataka High Court · (2007) ACJ 702 : (2006) 6 KarLJ 664
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 18 of 52
High Courts31 Aug 2006Dismissed
Official Liquidator of Dunford Fabrics Ltd. Vs G.C. Lohia
Karnataka High Court · (2008) 81 SCL 431
Companies Act, 1956 — Section 446, 454, 543
High Courts31 Aug 2006Allowed
The New India Assurance Co. Ltd. Vs Sri. Nazeer Ahmed and Another
Karnataka High Court · (2006) 4 KCCR 2559 : (2007) 5 RCR(Civil) 33
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Aug 2006Dismissed
Bhavani Housing Co-operative Society Limited (R) Vs Bangalore Development Authority and Appalo Educational Trust (R) Appalo Educational Trust (R) Vs Bangalore Development Authority and Bhavani Housing Co-operative Society Limited (Registered)
Karnataka High Court · (2006) 08 KAR CK 0056
Bangalore Development Authority Act, 1976 — Section 32, 32 (5)Constitution of India, 1950 — Article 226, 227, 300AKarnataka Parks, Play-fields, and Open Space (Reservation and Regulation) Act, 1985 — Section 2 (f)
High Courts30 Aug 2006
The State of Karnataka Vs Parashram Kallappa Ghevade, Ranaba Kallappa Ghevade and Smt. Shanta Ghevade
Karnataka High Court · (2007) CriLJ 479 : (2006) 4 KCCR 2080 : (2007) 5 RCR(Criminal) 209
Penal Code, 1860 (IPC) — Section 320, 324, 325, 326, 397Probation of Offenders Act, 1958 — Section 5
High Courts30 Aug 2006
Jubedabi Vs Abdul Jabbar Abdul Karim Mul
Karnataka High Court · (2007) 4 KarLJ 606 : (2007) 1 KCCR 630
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397 (3), 397 (32), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3 (2)
High Courts29 Aug 2006Dismissed
Commissioner of Customs Vs Stelfast Pvt. Ltd.
Karnataka High Court · (2006) 08 KAR CK 0081
Customs Act, 1962 — Section 65
High Courts29 Aug 2006
Sudha Service Station, Kunigal Vs The Deputy Commissioner, Tumkur Sub-division, Tumkur and Others
Karnataka High Court · (2006) 5 KarLJ 664
Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 8
High Courts29 Aug 2006
CCE Vs Press Fab Precision Components Pvt. Ltd.
Karnataka High Court · (2007) 207 ELT 207
High Courts29 Aug 2006Dismissed
Sri Vasanthkumar D. Shah Vs Smt. Sugandha Raman and Sri G. Rajnarayan Hindustan Dealers Ltd Vs Devanga Sangha N. Lakshmichand Sidh Vs B.M. Somasundara Sharma
Karnataka High Court · (2007) 2 KarLJ 1 : (2006) 4 KCCR 2541
Transfer of Property Act, 1882 — Section 106, 111 (h), 112, 113, 116
High Courts29 Aug 2006Dismissed
Commissioner of Cus. Vs Jindal Vijaya Nagar Steel Ltd.
Karnataka High Court · (2006) 08 KAR CK 0020
Customs Act, 1962 — Section 28, 61, 61 (2)
High Courts28 Aug 2006Allowed
Smt. Shankarawwa and Another Vs The Land Tribunal and Others
Karnataka High Court · (2006) 4 KCCR 2503
Hindu Succession Act, 1956 — Section 10Karnataka Land Reforms Act, 1961 — Section 63 (4), 66
High Courts28 Aug 2006Allowed
O. Leelavathi and Others Vs M. Neelakanta Naidu and Others
Karnataka High Court · (2007) 1 CivCC 457 : (2006) ILR (Kar) 4637 : (2006) 6 KarLJ 617 : (2007) 5 RCR(Civil) 447
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)Limitation Act, 1908 — Section 59
High Courts28 Aug 2006Dismissed
Shri H.V. Mohan Kumar Vs The Karnataka State Road Transport Corporation
Karnataka High Court · (2006) 08 KAR CK 0049
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2 (p)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2 (t), 47
High Courts28 Aug 2006Allowed
Smt. Shankarawwa and Manjunath, adopted S/o Late Virupanna Vs The Land Tribunal, The State of Karnataka and Smt. S. Nootanamma
Karnataka High Court · (2006) 4 KCCR 2503
Hindu Succession Act, 1956 — Section 10, 66 (4)Karnataka Land Reforms Act, 1961 — Section 2 A (17), 66Karnataka Land Reforms Rules, 1974 — Rule 24
High Courts25 Aug 2006
Motor Industries Co. Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Motor Industries Co. Ltd.
Karnataka High Court · (2006) 206 CTR 23 : (2007) 291 ITR 269
Income Tax Act, 1961 — Section 36 (1) (v), 40 A (1), 40 A (7) (b) (i)
High Courts25 Aug 2006Allowed
Sri K. Vittal Shettigara Vs State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2068
Karnataka Land Reforms Act, 1961 — Section 48 A (1)
High Courts25 Aug 2006Dismissed
Abdul Wahab Sab and Mohammed Attaullah Sab Vs T.V. Satyapal Rao
Karnataka High Court · (2006) 4 KCCR 2491
Evidence Act, 1872 — Section 65Karnataka Rent Control Act, 1961 — Section 19Transfer of Property Act, 1882 — Section 108 (q)
High Courts24 Aug 2006
Shimbu Imports and Exports (Private) Limited (In Liquidation) Vs Avinash Subramanyam and Another
Karnataka High Court · (2007) 4 KarLJ 583
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 2 (11) (b), 454 (4-A), 538, 538 (1), 622
High Courts24 Aug 2006Dismissed
Sri Aralappa Vs Sri Jagannath and Others
Karnataka High Court · AIR 2007 Kar 91 : (2007) ILR (Kar) 339
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 9 Rule 13, 35 ASpecific Relief Act, 1963 — Section 34, 42Transfer of Property Act, 1882 — Section 5