COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 25 of 52

High Courts12 Jul 2006

The Assistant Commissioner of Income Tax Vs Abcon Engineering and Systems Pvt. Ltd The commissioner of Income Tax Vs Abcon Engineering and Systems Pvt. Ltd Abcon Engineering and Systems Pvt. Ltd. Vs The Commissioner of Income Tax and The Income Tax Officer Webb India Limited Vs The Deputy Commissioner of Income Tax

Karnataka High Court · (2007) 208 CTR 146 : (2006) 287 ITR 201

Income Tax Act, 1961 — Section 143 (1) (a), 80 AB, 80 O

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High Courts12 Jul 2006

United India Insurance Co. Ltd. Vs Anita Deshpande and Others National Insurance Co. Ltd. Vs Girish Naik and Others

Karnataka High Court · (2007) 2 ACC 620 : (2007) ACJ 251 : (2006) ILR (Kar) 28 : (2006) 5 KarLJ 290

Motor Vehicles Act, 1988 — Section 163 (A), 166, 167

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High Courts12 Jul 2006Dismissed

Arjun Yamunappa Dalawayi and Srishaila Venkappa Meni Vs The State of Karnataka

Karnataka High Court · (2007) 4 KarLJ 369 : (2006) 4 KCCR 2105

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 18 (2), 44 (2)Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 49, 49 (1)

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High Courts12 Jul 2006

Sri B.C. Sathyanarayana Vs Smt. B.N. Jagannatha Rao Sri Salaluddin Vs Sri B.S. Chayadevamma Sri Syed Fazlur Rahman Vs Sri B.C. Sathyanarayana Smt B.S. Chaya @ B.S. Chayadevamma Vs Sri Sujikumar

Karnataka High Court · (2006) 5 KarLJ 140

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1999 — Section 27 (2) (r)

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High Courts12 Jul 2006Allowed

Perikal Malappa Vs T. Venkatesh Gupta

Karnataka High Court · (2006) 4 CivCC 320 : (2007) 5 RCR(Civil) 252

Civil Procedure Code, 1908 (CPC) — Order 14

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High Courts12 Jul 2006Dismissed

National Textile Corporation (APKK and M) Limited Vs National Textiles Corporation Showroom Employees'' Association

Karnataka High Court · (2006) 07 KAR CK 0035

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 18 (1), 2 (p)

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High Courts12 Jul 2006Allowed

B.N. Siddananjappa (since Deceased by L.Rs. Smt. Rudramma and Others) Vs P. Srinivasan

Karnataka High Court · (2006) 6 KarLJ 291 : (2006) 3 KCCR 1931

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A

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High Courts12 Jul 2006

Mallappa and Ramesh Vs State of Karnataka and Smt. Saidanabi

Karnataka High Court · (2006) ILR (Kar) 3610 : (2007) 4 KarLJ 503

Karnataka Land Reforms Act, 1961 — Section 133, 2 (11), 48 A

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High Courts12 Jul 2006Allowed

K. Appa Rao Vs Tungabhadra Steel Products Ltd., The Deputy General Manager (C), Tungabhadra Steel Products Ltd., The Managing Director, Tungabhadra Steel Products Ltd. and The Deputy Manager (Fin) Tungabhadra Steel Products Ltd.

Karnataka High Court · (2007) 112 FLR 89 : (2006) ILR (Kar) 3978

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High Courts12 Jul 2006Dismissed

C.P. Bharathi and Another Vs Anjanappa (deceased by L.Rs.) and Others

Karnataka High Court · AIR 2007 Kar 31 : (2007) 4 KarLJ 706 : (2006) 3 KCCR 1927

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 142, 226Limitation Act, 1963 — Section 5

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High Courts12 Jul 2006Allowed

United India Insurance Co. Ltd. Vs Anitha and Others

Karnataka High Court · (2006) 4 KCCR 2161

Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts10 Jul 2006Allowed

Puttaswamy Vs The State of Karnataka and Others

Karnataka High Court · (2006) 07 KAR CK 0071

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High Courts10 Jul 2006

The Oriental Insurance Co. Ltd., Sholapur Branch (MS) Vs Smt. Kashamma and Others

Karnataka High Court · (2008) ACJ 222 : (2008) 6 KarLJ 272

Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1988 — Section 147 (2VB), 147 (5), 149 (5)

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High Courts10 Jul 2006Allowed

M. Millanna Vs R. Shankarlal, Prathap Chand and Prakash

Karnataka High Court · (2006) ILR (Kar) 3188 : (2006) 4 KarLJ 567 : (2006) 3 KCCR 1854

Karnataka Rent Act, 1999 — Section 21 (1) (a), 31 (1) (c), 46 (1)

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High Courts07 Jul 2006Dismissed

Sri T.H. Venkate Gowda Vs The Commissioner of Commercial Taxes

Karnataka High Court · (2006) 3 KCCR 1885

Karnataka Sales Tax Act, 1957 — Section 12 B, 17 (6), 5 (1) (iv) (a), 5 B, 7 (7)

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High Courts07 Jul 2006Allowed

State of Karnataka Vs Ennar Refineries Pvt. Ltd.

Karnataka High Court · (2006) 07 KAR CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 232Karnataka Sales Tax Act, 1957 — Section 12 (7)

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High Courts07 Jul 2006Allowed

The Commissioner of Income Tax and The Income Tax Officer Vs Jayaram Metal Industries

Karnataka High Court · (2006) 204 CTR 447 : (2006) 286 ITR 403

Income Tax Act, 1961 — Section 10 (2) (xv), 143 (3), 147 (a)

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High Courts07 Jul 2006

A.K. Mohammed Rafeek Vs Sri Adhip Chauduri Addl. Chief Secretary and Principal Secretary to Government of Karnataka Department of Home and Transport, Government of Karnataka and Union of India (UOI)

Karnataka High Court · (2006) CriLJ 3751 : (2006) ILR (Kar) 2945 : (2006) 5 KarLJ 151

Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104, 3

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High Courts07 Jul 2006Allowed

B.H. Mahadevappa and Dorai Raj Vs Karnataka Power Transmission Corporation Limited

Karnataka High Court · (2006) ILR (Kar) 3405

Constitution of India, 1950 — Article 14Karnataka Electricity Board Employees Service Regulations — Regulation 182, 182 (2)

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High Courts07 Jul 2006Allowed

The Union of India (UOI) Vs Slovak India Trading Company Private Limited

Karnataka High Court · (2006) 201 ELT 559

Central Excise Act, 1944 — Section 11 BCENVAT Credit Rules, 2002 — Rule 5

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