High Courts24 Aug 2006Dismissed
Monappa Kottari (since deceased by his LRs. Vinoda and Others Vs David Pinto and Muriel Pinto
Karnataka High Court · (2006) 08 KAR CK 0077
Transfer of Property Act, 1882 — Section 10, 105, 111 (d)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 19 of 52
High Courts24 Aug 2006
Abhay Solvents Private Limited, Koppal Vs State of Karnataka and Another
Karnataka High Court · (2008) 64 KarLJ 130
Karnataka Sales Tax Act, 1957 — Section 6A
High Courts24 Aug 2006
Narayana Swamy M. Vs Dr. Mohan C. and Others
Karnataka High Court · (2006) 08 KAR CK 0047
Conduct of Election Act — Section 100 (1) (d), 108 (1), 94Conduct of Election Rules, 1961 — Rule 18 (2), 66-A, 93
High Courts24 Aug 2006Dismissed
Union of India (UOI) Vs Mulder India (P) Ltd.
Karnataka High Court · (2007) 212 ELT 319
Central Excise Act, 1944 — Section 11 B
High Courts23 Aug 2006Dismissed
Govinda Devadiga Vs The State of Karnataka, Land Tribunal and Sri Vaikunta Kamath
Karnataka High Court · (2006) 4 KCCR 2076
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A (1)
High Courts23 Aug 2006
Smt. Shanthamma Vs Sub-Inspector of Police, Malur Police Station and Sub-Inspector of Police Indiranagar Police Station
Karnataka High Court · (2007) 3 KarLJ 330
Constitution of India, 1950 — Article 21, 226
High Courts23 Aug 2006Dismissed
S. Vishwanath Vs Central Bank of India
Karnataka High Court · (2007) 115 FLR 39 : (2007) 2 KCCR 1497
Constitution of India, 1950 — Article 14, 16 (1)
High Courts22 Aug 2006Dismissed
Smt. Narasamma Vs Sri Nirannanilatha Mommen John
Karnataka High Court · (2007) 2 CivCC 415 : (2007) 5 RCR(Civil) 305
Income Tax Act, 1961 — Section 230 ASpecific Relief Act, 1963 — Section 16, 16 (c), 20, 28, 28 (1)
High Courts22 Aug 2006
State of Karnataka Vs Joseph Rodrigues Joseph Rodriguez Vs State of Karnataka
Karnataka High Court · (2006) 08 KAR CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 377Penal Code, 1860 (IPC) — Section 120 B, 201, 307, 326, 34
High Courts22 Aug 2006Dismissed
Yallappa, Adopted Father Basavannappa Vs Durgappa Kali
Karnataka High Court · (2007) 2 CivCC 266 : (2006) ILR (Kar) 4654 : (2007) 5 RCR(Civil) 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 20, 20 (2), 20 (3)
High Courts21 Aug 2006Dismissed
B.K. Sreenivas Murthy Vs North West Karnataka State Road Corporation
Karnataka High Court · (2008) ILR (Kar) 2502
High Courts21 Aug 2006Dismissed
B.G. Rajashekar, Advocate Vs The Karnataka State Bar Council, The Disciplinary Committee No. III of Karnataka State Bar Council and Shriram Chits Bangalore Pvt. Ltd.
Karnataka High Court · (2006) 08 KAR CK 0064
Advocates Act, 1961 — Section 25
High Courts21 Aug 2006
P. Gopal Raju, Prop. Global Engg. Works Vs The Secretary, Government of India, Ministry of Urban Development and Others
Karnataka High Court · (2006) ILR (Kar) 3523
Arbitration Act, 1940 — Section 30, 32Arbitration and Conciliation Act, 1996 — Section 34, 85 (2) (a)
High Courts21 Aug 2006Dismissed
M. Puttamadaiah Vs The General Manager (HRD), Karnataka Power Transmission Corporation Ltd. and The Executive Engineer (ELEC) (Works and Maintenance)
Karnataka High Court · (2006) 08 KAR CK 0046
Karnataka State Electricity Board Employees Service Regulations — Regulation 182 (1), 182A
High Courts19 Aug 2006Dismissed
Chandrashekharappa Madivalar Vs State of Karnataka and Others
Karnataka High Court · (2009) 2 KCCR 53 SN
Karnataka Panchayat Raj (Conduct of Election) Rules, 1993 — Rule 74 (ii) (b)
High Courts19 Aug 2006
Punjab National Bank Vs Mr. Anwar Sherieff
Karnataka High Court · AIR 2007 Kar 9 : (2006) 134 CompCas 456
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19 (1), 22, 34
High Courts19 Aug 2006
Narayanappa Vs Anandamma
Karnataka High Court · AIR 2007 Kar 1 : (2007) 3 KarLJ 397
High Courts19 Aug 2006Dismissed
S. Rangaraju and Manjula Vs A. Kandaswamy Chettiar
Karnataka High Court · (2006) 08 KAR CK 0042
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Aug 2006Dismissed
B.R. Sharathchandra since deceased by LR''S (Smt. Vasanthi Devi, Kum. Supreethi, Kum. Varsha and Hariprasad all minors are represented by their mother and natural guardian Smt. Vasanthi Devi) Vs K.D. Peevish, Vice-President of Kuppanda Family, Kuppanda Uthappa, Kuppanda Bheemaiah and Kuppanda Subbaiah since deceased by LR''s (K.S. Peevish, K.S. Nanjappa and K.S. Kariyappa)
Karnataka High Court · (2006) 4 KCCR 2072
Coorg Land and Revenue Regualtions, 1899 — Regulation 145, 79 (2)
High Courts19 Aug 2006Dismissed
B.R. Sharathchandra (deceased) by L.Rs. Vs K.D. Poovaiah and Others
Karnataka High Court · (2006) 4 KCCR 2072
Coorg Land and Revenue Regualtions, 1899 — Regulation 145