High Courts10 Aug 2006Dismissed
Yashoda K. Bhat and Another Vs C. Geetha Kamath and Others
Karnataka High Court · (2007) 4 KarLJ 152
Motor Vehicles Act, 1988 — Section 149, 149 (2), 170, 173
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 21 of 52
High Courts10 Aug 2006Allowed
Kantharaj and Others Vs State of Karnataka
Karnataka High Court · (2008) 1 RCR(Criminal) 281
Criminal Procedure Code, 1973 (CrPC) — Section 273, 319, 319 (4) (1) (b)Penal Code, 1860 (IPC) — Section 143, 148, 149, 324, 427
High Courts10 Aug 2006Dismissed
B.G. Thimmaiah and Others Vs K.A. Narayana Shetty
Karnataka High Court · (2007) 1 KCCR 788
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, 104
High Courts09 Aug 2006Dismissed
M. Ramachandra Vs The Deputy Commissioner and Deputy Registrar (DUS) and The Sub Registrar
Karnataka High Court · (2006) 08 KAR CK 0072
Karnataka Stamp Act, 1957 — Section 38 (3), 42 B (2), 45 A, 45 A (5)
High Courts09 Aug 2006Dismissed
Bill Forge Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2007) 6 KarLJ 1
Karnataka Stamp (Amendment) Act, 2006 — Section 3Karnataka Stamp Act, 1957 — Section 2 (1) (j)
High Courts09 Aug 2006Dismissed
Sri Shivakumaraiah Vs The Director General and Inspector General of Police and The Superintendent of Police
Karnataka High Court · (2008) ILR (Kar) 2233
Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 2006Dismissed
Bill Forge Private Limited Vs The State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2224
Karnataka Stamp (Amendment) Act, 2006 — Section 3Karnataka Stamp Act, 1957 — Section 2 (1) (j)
High Courts08 Aug 2006Dismissed
Smt. Sharadamma Vs Smt. Kenchamma and Others
Karnataka High Court · (2006) 4 KCCR 2221
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 138
High Courts08 Aug 2006Dismissed
The Special Land Acquisition Officer, Karnataka Industrial Area Development Board and The Karnataka Industrial Areas Development Board Vs Dasappa Dasappa Vs The Spl. LA. Officer, Karnataka Industrial Area Development Board and The Executive Member Karnataka Industrial Areas Development Board
Karnataka High Court · (2007) ILR (Kar) 2848 : (2008) 1 KarLJ 164
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 6 Rule 17, 151Karnataka Industrial Area Development Act, 1966 — Section 2 (7), 28 (1), 28 (4), 29 (2), 30KT and CP Act, 1963 — Section 72
High Courts08 Aug 2006Dismissed
Dr. Madav Pandit Vs The State of Karnataka
Karnataka High Court · (2006) 08 KAR CK 0032
Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 16, 17, 19, 25, 37Karnataka General Clauses Act, 1899 — Section 6 (c)
High Courts08 Aug 2006Dismissed
Melco Precisions Pvt. Ltd. Vs Kundremukh Iron Ore Co. Ltd. and Another
Karnataka High Court · (2006) 08 KAR CK 0023
Constitution of India, 1950 — Article 226, 227
High Courts07 Aug 2006
M.H. Malik Vs T. Venkataswamy Reddy
Karnataka High Court · (2008) 1 KarLJ 344 : (2006) 4 KCCR 2657
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts05 Aug 2006
The Commissioner of Wealth Tax Vs Karnataka Minerals and Manufacturing Company Limited
Karnataka High Court · (2006) 206 CTR 613
Wealth Tax Act, 1957 — Section 40 (3)
High Courts05 Aug 2006
Kamala Ankolekar Vs Life Insurance Corporation of India
Karnataka High Court · AIR 2007 Kar 22 : (2007) 3 KarLJ 379
High Courts05 Aug 2006Allowed
Sri. K.S. Lokaiah Vs M.B. Shivaraya and Others
Karnataka High Court · (2007) ILR (Kar) 390 : (2008) 1 KarLJ 146 : (2007) 2 KCCR 839 : (2007) 2 KCCR 1076
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 4, 146, 151Limitation Act, 1963 — Section 21, 21 (1), 21 (2)
High Courts05 Aug 2006
Commissioner of Wealth Tax Vs Karnataka Minerals and Manufacturing Co. Ltd.
Karnataka High Court · (2007) 159 TAXMAN 18
High Courts04 Aug 2006Allowed
C.D. Venkataramana Shetty Vs The State of Karnataka, The Hon''ble Upalokayukta, The Dy. Registrar of Enquiries-3 and Karnataka Administrative Tribunal
Karnataka High Court · (2006) 4 KCCR 2460
Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14APrevention of Corruption Act, 1988 — Section 12 (1) (d), 13 (2), 7
High Courts04 Aug 2006
Suvardhan Vs The Commissioner of Income Tax
Karnataka High Court · (2006) 206 CTR 226 : (2006) 287 ITR 404
Income Tax Act, 1961 — Section 144, 2 (47), 45 (4), 47, 47 (2)
High Courts04 Aug 2006
Suvardhan Vs Commissioner of Income Tax
Karnataka High Court · (2006) 156 TAXMAN 229
Income Tax Act, 1961 — Section 2 (47), 45 (4)
High Courts04 Aug 2006
The Commissioner of Income Tax Vs Himatasingike Seide Ltd.
Karnataka High Court · (2006) 206 CTR 106 : (2006) 286 ITR 255
Income Tax Act, 1961 — Section 10 B, 2 (45), 263, 32, 32 (2)