High Courts25 Jul 2006Dismissed
N.G. Pandurangappa Vs The Secretary and Others
Karnataka High Court · (2006) 07 KAR CK 0051
Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 5 (7)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 23 of 52
High Courts25 Jul 2006Dismissed
Shivappa Shetty @ Shivaswamy (Since dead by LRs Rajeshwari, Jyothi and Baby) Vs B.A. Srikanta Shetty (Since dead by LRs Smt. Mahadevamma and Others) and Others
Karnataka High Court · AIR 2007 Kar 19 : (2007) 5 KarLJ 73 : (2006) 3 KCCR 1973
High Courts24 Jul 2006Allowed
Branch Manager, United India Insurance Co. Ltd. Vs Shekarappa, Ajjappa and H.R. Basavarajachari
Karnataka High Court · (2008) ACJ 243 : (2007) ILR (Kar) 3828 : (2008) 5 KarLJ 177
Motor Vehicles Act, 1939 — Section 2 (18), 2 (30), 2 (32), 2 (8), 95 (1)Penal Code, 1860 (IPC) — Section 279, 337
High Courts24 Jul 2006
Goetze (India) Ltd. Vs Sri H.R. Thimappa Gowda
Karnataka High Court · (2007) 4 KarLJ 654 : (2006) 4 KCCR 2192
Constitution of India, 1950 — Article 12, 14, 16, 21Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 40, 40 (2)
High Courts24 Jul 2006
State of Karnataka Vs Byrappa @ Byregowda
Karnataka High Court · (2006) 3 KCCR 1965 : (2007) 5 RCR(Criminal) 393
Criminal Procedure Code, 1973 (CrPC) — Section 284, 284 (2)Penal Code, 1860 (IPC) — Section 307
High Courts23 Jul 2006Allowed
J.K. Panthaki Vs Babu Verghese and Another
Karnataka High Court · (2006) 07 KAR CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Jul 2006
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Bangalore Club
Karnataka High Court · (2006) 205 CTR 582 : (2006) 287 ITR 263
High Courts21 Jul 2006
Motor Industries Co. Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2006) 205 CTR 585 : (2006) 285 ITR 365 : (2006) 156 TAXMAN 315
Income Tax Act, 1961 — Section 143 (3), 37, 37 (3)Income Tax Rules, 1962 — Rule 6B
High Courts21 Jul 2006
The Assistant Commissioner of Income Tax Vs Sri Saraswathi Iron Foundry
Karnataka High Court · (2007) 207 CTR 528 : (2006) ILR (Kar) 3887 : (2006) 287 ITR 313
Income Tax Act, 1961 — Section 269 SS, 43 A (3)Income Tax Rules, 1962 — Rule 6DD (j)
High Courts21 Jul 2006Dismissed
Prakash Babu Rao Pundapal (since deceased by his L.Rs. Neelaww, Lata, Srinivas and Ashwin) Vs The Land Tribunal and Others
Karnataka High Court · AIR 2007 Kar 29 : (2006) 5 KarLJ 281
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts21 Jul 2006Allowed
Sri R.B. Shet Vs Span Projects Pvt. Ltd.
Karnataka High Court · (2008) 144 CompCas 565 : (2009) 90 SCL 58
Companies Act, 1956 — Section 438 (1) (c), 538, 538 (1), 538 (1) (c)
High Courts21 Jul 2006Allowed
N. Jagathpal Poovani Vs Susheela and Others
Karnataka High Court · (2006) 07 KAR CK 0021
High Courts21 Jul 2006Allowed
Manipal Sowbhagya Nidhi Ltd. Vs G.N. Rama Rao and Others
Karnataka High Court · (2007) 1 CompLJ 187 : (2007) 73 SCL 258
Companies Act, 1956 — Section 391, 45Reserve Bank of India Act, 1934 — Section 45 QA, 45 QA (2)
High Courts20 Jul 2006
State of Karnataka Vs Kirloskar Ferrous Industries Limited, Koppal
Karnataka High Court · (2006) 61 KarLJ 204
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 5A(1)Karnataka Sales Tax Rules, 1957 — Rule 38A
High Courts19 Jul 2006Dismissed
Motamma Vs The Land Tribunal and Others
Karnataka High Court · (2007) 4 KarLJ 633
Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A (2), 48 A (4), 48 A (5)Karnataka Land Reforms Rules, 1974 — Rule 21C, 35, 36, 37
High Courts19 Jul 2006Allowed
Sri. B.N. Dhotrad Vs The Board of Directors/cum-Appellate Authority, Karnataka Land Army Corporation Ltd.
Karnataka High Court · (2006) ILR (Kar) 3163
Karnataka Civil Services Rules, 1974 — Rule 32, 68Karnataka Land Army Corporation Cadre and Recruitment Rules, 1996 — Rule 94
High Courts19 Jul 2006Dismissed
Commissioner of C. Ex. Vs Motorola India Pvt. Ltd.
Karnataka High Court · (2008) 11 STR 555
High Courts18 Jul 2006
G. Noor Mohammed Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 4294 : (2006) 5 KarLJ 242 : (2006) 3 KCCR 1910
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (ii), 3 (1) (iii)Constitution of India, 1950 — Article 22, 22 (5)Customs Act, 1962 — Section 108
High Courts18 Jul 2006
The Commissioner of Income Tax Vs Tam Tam Pedda Guruva Reddy
Karnataka High Court · (2006) 206 CTR 30 : (2006) ILR (Kar) 3301 : (2006) 287 ITR 72
Income Tax Act, 1961 — Section 143 (3), 271 B, 275 (1) (c), 44 AB
High Courts17 Jul 2006Dismissed
The Commissioner of Central Excise Vs Bripanil Synthetics (P) Limited
Karnataka High Court · (2006) 3 KCCR 1944
Central Excise Act, 1944 — Section 11 A, 11 A (1), 11 A (3) (ii) (a) (A)Central Excise Rules, 1944 — Rule 57I (1) (ii)