High Courts07 Jul 2006Dismissed
Haji B. Unni Sulaiman Vs Beepathumma and Others
Karnataka High Court · (2006) 3 KCCR 1949
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 55 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 26 of 52
High Courts07 Jul 2006Dismissed
Sri. Channakeshava Shree Shakthi Co-operative Society and Others Vs The Deputy Commissioner (Food) and Others
Karnataka High Court · (2006) 3 KCCR 1940
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 4
High Courts06 Jul 2006Dismissed
H.P. Basavarajappa Vs K. Vijayalakshmi and Others
Karnataka High Court · (2007) 4 KarLJ 326 : (2006) 3 KCCR 1915
Karnataka Stamp Act, 1957 — Section 2 (d), 34Transfer of Property Act, 1882 — Section 53 A
High Courts06 Jul 2006
Smt. Uma Vs State of Karnataka State of Karnataka Vs Smt. Uma, Appaswamy and Sri Krishnappa
Karnataka High Court · (2006) CriLJ 3761 : (2006) 4 KarLJ 661
Criminal Procedure Code, 1973 (CrPC) — Section 102, 362, 41 (d), 451, 457Karnataka Treasure Trove Act, 1962 — Section 15, 18, 19, 20, 3
High Courts06 Jul 2006Dismissed
Ramappa Vs Assistant Commissioner and Another
Karnataka High Court · (2006) 3 KCCR 1856
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)
High Courts05 Jul 2006Dismissed
State of Karnataka Vs Heatcarb Enterprises
Karnataka High Court · (2006) 07 KAR CK 0058
Karnataka Sales Tax Act, 1957 — Section 5 A (2) (v), 8 A
High Courts05 Jul 2006
Preston India Private Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2006) 61 KarLJ 221
Karnataka Value Added Tax Act, 2003 — Section 4(1)(A)(Ii)
High Courts05 Jul 2006Dismissed
Sri H.D. Lakshminarayana Rao Vs The District and Sessions Judge and Another
Karnataka High Court · (2008) ILR (Kar) 1412 : (2008) 6 KarLJ 48
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 20, 23 (1) (iii)
High Courts05 Jul 2006Allowed
G. Venkataramaiah and Another Vs C. Kempaiah (deceased) by L.Rs.
Karnataka High Court · (2007) 4 CivCC 149 : (2007) 1 CivCC 388 : (2006) 3 KCCR 1895 : (2007) 5 RCR(Civil) 443
High Courts04 Jul 2006Allowed
Divisional Traffic Officer KSRTC, Mysore Division Vs K. Ramaiah and Others
Karnataka High Court · (2007) 4 KarLJ 481
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (g), 4, 4 (1), 5, 7Transfer of Property Act, 1882 — Section 106, 113, 116
High Courts04 Jul 2006
K.S. Rajegowda Vs The Karnataka Electricity Board, The Karnataka Power Transmission Corporation Limited, The Karnataka Lokayukta and The Deputy Registrar of Enquiries II
Karnataka High Court · (2006) ILR (Kar) 4129 : (2006) 6 KarLJ 424
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 14A, 14A (1)
High Courts03 Jul 2006Allowed
Sajjan Kumar Jhunjhuhnwala, S.N. Dey, Gajendra Kumar Bhandari and Vishal Jhunjhunwala Vs Eastern Roadways Pvt. Ltd.
Karnataka High Court · (2007) 3 CivCC 203 : (2007) 2 CivCC 812 : (2007) CriLJ 482 : (2007) 2 RCR(Civil) 498 : (2007) 2 RCR(Criminal) 456
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142 (b)
High Courts03 Jul 2006
Smt. Sharada Vs The Deputy Commissioner (Food and Civil Supplies), The Tahsildar and The Assistant Director, Food and Civil Supplies
Karnataka High Court · (2006) 6 KarLJ 525 : (2006) 3 KCCR 1961
High Courts03 Jul 2006Dismissed
Krishnappa, Marigowda and Kumar Gowda Vs C.V. Veena and Others
Karnataka High Court · (2006) ILR (Kar) 3882 : (2006) 6 KarLJ 9
Karnataka Co-operative Societies Act, 1959 — Section 2 (a-3), 29 B
High Courts03 Jul 2006Dismissed
Smt. Avvamma Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1889
Karnataka Certain Inam Abolition Act, 1977 — Section 11Karnataka Land Revenue Act, 1964 — Section 128
High Courts03 Jul 2006Allowed
Hanumantharaya Vs The Secretary Karnataka Public Service Commission
Karnataka High Court · (2006) 07 KAR CK 0020
High Courts03 Jul 2006Dismissed
Avvamma Vs The State of Karnataka and Others
Karnataka High Court · (2006) 07 KAR CK 0019
Karnataka Certain Inam Abolition Act, 1977 — Section 11Karnataka Land Revenue Act, 1964 — Section 128
High Courts03 Jul 2006Dismissed
The State of Karnataka and Others Vs K.C. Krishnegowda
Karnataka High Court · (2006) 6 KarLJ 159
High Courts03 Jul 2006Dismissed
H.R. Shivaram and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1958
High Courts01 Jul 2006
S. Gopal Achar and N. Rajalakshmi Vs The State of Karnataka
Karnataka High Court · (2007) CriLJ 484 : (2006) 6 KarLJ 263
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319 (1)Penal Code, 1860 (IPC) — Section 498A