COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 2 of 52

High Courts18 Dec 2006Dismissed

Employees State Insurance Corporation Vs Rakesh Kulkarni, Manager and Cosmos Leather Exports Ltd.

Karnataka High Court · (2008) 119 FLR 1003 : (2008) 6 KarLJ 266

Criminal Procedure Code, 1973 (CrPC) — Section 200, 378 (4)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 ACEmployees State Insurance Act, 1948 — Section 2 (17), 8 (1) (a), 85 (1) (a), 93

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High Courts16 Dec 2006Dismissed

H.K. Nagesh Vs The Deputy Director of Land Records Shimoga Division and Others

Karnataka High Court · (2007) ILR (Kar) 528

Karnataka Land Revenue Act, 1964 — Section 49, 50, 56Karnataka Land Revenue Rules, 1966 — Rule 36Limitation Act, 1963 — Section 5

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High Courts15 Dec 2006Allowed

Abay Joseph Vs The Tahasildar (ULC) Section Special Deputy Commissioner and Competent Authority, The Special Deputy Commissioner and State of Karnataka

Karnataka High Court · (2006) 12 KAR CK 0057

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (2), 10 (3), 10 (6), 33, 6

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High Courts15 Dec 2006

BPL Ltd. Vs Deputy CGT

Karnataka High Court · (2007) 161 TAXMAN 64

Income Tax Act, 1961 — Section 132, 143 (1) (a)

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High Courts15 Dec 2006

The Commissioner of Income Tax and The Deputy Commissioner of Income Tax Vs Infosys Technologies Ltd.

Karnataka High Court · (2007) 207 CTR 620 : (2007) 293 ITR 146

Income Tax Act, 1961 — Section 17, 17 (1) (c), 17 (2) (iiia), 17 (4), 192

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High Courts15 Dec 2006Dismissed

The Karnataka State Handicrafts Development Corporation Vs The Secretary, Engineering and General Workers Union

Karnataka High Court · (2007) ILR (Kar) 499 : (2007) 2 KCCR 913

Constitution of India, 1950 — Article 226, 227Employees State Insurance Act, 1948 — Section 2 (9)Industrial Disputes Act, 1947 — Section 2 (s)

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High Courts15 Dec 2006

BPL Limited Vs The Deputy Commissioner of Gift Tax

Karnataka High Court · (2007) 208 CTR 346 : (2007) 293 ITR 321

Gift Tax Act, 1958 — Section 16, 16 B, 4 (1) (a), 4 (1) (b)Income Tax Act, 1961 — Section 132, 234, 234 A

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High Courts15 Dec 2006Allowed

BPL Ltd. Vs Deputy Commissioner of Gift Tax, Central Circle-II

Karnataka High Court · (2007) 161 TAXMAN 64

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High Courts14 Dec 2006Allowed

Huchappa Akki and Sri Irappa Varur Vs Union of India (UOI) and Life Insurance Corporation

Karnataka High Court · (2007) ILR (Kar) 602 : (2007) 2 KCCR 845

Constitution of India, 1950 — Article 14, 21, 38, 39Contract Act, 1872 — Section 23

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High Courts13 Dec 2006Allowed

Gabriel Bhaskarappa Kuri, Immanuel Philmon Hittalmani and Shantavir V. Hullyal Vs The United Basel Mission Church in India Trust Association (Bombay-Karnataka)

Karnataka High Court · (2007) 3 KarLJ 205 : (2007) 1 KCCR 758

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 41 Rule 27

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High Courts12 Dec 2006Allowed

Ranjitha Balasubramanian and Another Vs Chandra Shekar Raju

Karnataka High Court · (2008) 1 BC 65 : (2007) 2 KCCR 1103

Criminal Procedure Code, 1973 (CrPC) — Section 255 (1), 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts12 Dec 2006Dismissed

Motor Industries Company Ltd. Vs Union of India (UOI) and Others

Karnataka High Court · (2007) 209 CTR 50 : (2007) 163 TAXMAN 149

Income Tax Act, 1961 — Section 45, 54 ECNational Bank for Agriculture and Rural Development Act, 1981 — Section 3

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High Courts12 Dec 2006Dismissed

Motor Industries Company Ltd. Vs Union of India (UOI), National Highways Authority of India, Rural Electrification Corporation Ltd. and Assistant Commissioner of Income Tax

Karnataka High Court · (2007) 289 ITR 134

Income Tax Act, 1961 — Section 45, 54 ECNational Highways Act, 1956 — Section 3

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High Courts12 Dec 2006Allowed

Sri K.V. Rama Rao, Sri Ganganna, Sri Chandrappa, Sri Babjan, Since deceased by his L. Rs (Smt. Mumtaz Jahan and Others) Vs Prashanth Theatre and Appellate Authority under Payment of Gratuity Act, Region-I

Karnataka High Court · (2007) ILR (Kar) 640 : (2007) 1 KCCR 611 : (2007) 2 LLJ 653

Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 7, 7 (7)

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High Courts12 Dec 2006

Sri V. Venkatesh Vs The Manager, The New India Assurance Co. Ltd. and The Regional Transport Officer

Karnataka High Court · (2007) ILR (Kar) 407 : (2007) 1 KCCR 626

Motor Vehicles Rules, 1989 — Rule 53, 53 (1), 81

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High Courts12 Dec 2006Dismissed

T. Revanna Vs H. Chandrappa

Karnataka High Court · (2007) 1 KCCR 803

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 182, 209

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High Courts12 Dec 2006

Ranjitha Balasubramanian and Another Vs Shanthi Group and Others

Karnataka High Court · (2008) 1 BC 92 : (2007) 2 CivCC 362 : (2007) 5 RCR(Criminal) 861

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts11 Dec 2006Allowed

M. Ramakrishnappa Vs The Deputy Director of Land Records and Another

Karnataka High Court · (2007) 1 KCCR 718

Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 56, 56 (1), 56 (3)

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High Courts11 Dec 2006Dismissed

Shriram Properties Ltd. Vs The Commissioner of Service Tax and Union of India (UOI)

Karnataka High Court · (2007) 208 CTR 141 : (2007) 2 KCCR 53 SN : (2007) 7 STR 3 : (2007) 7 STT 131 : (2007) 5 VST 228

Finance Act, 1994 — Section 93, 93, 93 (1), 93 (1)

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High Courts11 Dec 2006Dismissed

Sankawva Vs The State of Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 1514 : (2007) 3 KarLJ 375

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