COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 28 of 52

High Courts23 Jun 2006Allowed

The Police Inspector Karnataka Lokayuktha Vs C.V. Sheelavanth

Karnataka High Court · (2007) 3 KCCR 1793

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397 (1), 401Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7

Read judgment

High Courts23 Jun 2006

The Police Inspector Vs C.V. Sheelavanth, Drug Inspector

Karnataka High Court · (2007) ILR (Kar) 2426 : (2007) 4 KarLJ 640

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397 (1), 401Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7

Read judgment

High Courts23 Jun 2006Dismissed

Parashuram, Hanumaiah Kelamani and Shivaraya Vs State

Karnataka High Court · (2006) CriLJ 3738 : (2006) ILR (Kar) 2813 : (2006) 6 KarLJ 310 : (2006) 3 KCCR 1864

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Penal Code, 1860 (IPC) — Section 120 B, 201, 302, 504, 506

Read judgment

High Courts22 Jun 2006Allowed

Mr. T. Mukesh, Sri Manohar Rao Hazare, Sri R. Balachandra Kumar and Mr. Rajendran Mani Vs Government of Karnataka, Principal Secretary to Government of Karnataka Home Department and Senior Superintendent Central Prison

Karnataka High Court · (2006) CriLJ 3741 : (2006) 4 RCR(Criminal) 499 : (2006) 2 RCR(Rent) 435

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1)

Read judgment

High Courts22 Jun 2006Allowed

Kirloskar Power Supply Co. Ltd. Vs The State of Karnataka

Karnataka High Court · (2007) 5 VST 395

Karnataka Entry Tax Act, 1979 — Section 15 (2), 3 B

Read judgment

High Courts22 Jun 2006

Kirloskar Power Supply Company Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2006) 61 KarLJ 214

Karnataka Tax on Entry of Goods Act, 1979 — Section 15(2)

Read judgment

High Courts22 Jun 2006

Desheeya Vidya Shala Samithi (Regd.), Shimoga and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 6 KarLJ 607

Constitution of India, 1950 — Article 14Karnataka Societies Registration Act, 1960 — Section 11

Read judgment

High Courts22 Jun 2006Dismissed

Manas Electric Company Vs The Commissioner of Commercial Taxes and Others

Karnataka High Court · (2007) ILR (Kar) 1466 : (2007) 3 KCCR 191 SN : (2007) 8 VST 223

Karnataka Sales Tax Rules, 1957 — Rule 4Karnataka Sales Tax Act, 1957 — Section 12 A (1), 2 (1) (f), 21, 22 (B), 22 A

Read judgment

High Courts22 Jun 2006Allowed

Reebok India Company Vs Gomzi Active

Karnataka High Court · (2006) ILR (Kar) 3961 : (2007) 34 PTC 164

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 2 (1) (w), 27 (1)

Read judgment

High Courts22 Jun 2006

Commissioner of Income Tax Vs Mc. Dowell and Co. Ltd.

Karnataka High Court · (2006) 204 CTR 353 : (2006) 286 ITR 203

Income Tax Act, 1961 — Section 143, 143 (1) (a), 256 (1)

Read judgment

High Courts22 Jun 2006Dismissed

C. Channegowda Vs The State of Karnataka and Sreeramareddy

Karnataka High Court · (2006) 06 KAR CK 0020

Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Jun 2006

Mr. Ataulla Gafoor Vs State of Karnataka

Karnataka High Court · (2006) 5 KarLJ 319

Penal Code, 1860 (IPC) — Section 324, 326, 342

Read judgment

High Courts21 Jun 2006Dismissed

Sri. D.K. Jagannath Vs Smt. Leelavathi Setty

Karnataka High Court · (2006) ILR (Kar) 3615 : (2006) 5 KarLJ 330

Karnataka Rent Act, 1999 — Section 46 (1)Karnataka Rent Control Act, 1961 — Section 27 (1) (a), 27 (1) (h)

Read judgment

High Courts21 Jun 2006Allowed

Dr. K.R. Mahesha and Others Vs State of Karnataka, Health and Family Welfare Department, Medical Education, Entrance Test Committee for Admission to Post Graduate Medical and Dental Degree and Diploma Courses and Rajiv Gandhi University of Health Sciences

Karnataka High Court · (2006) ILR (Kar) 2752 : (2006) 6 KarLJ 641

Karnataka Conduct of Entrance Test for admission to Post-graduate Medical and Dental Degree and Diploma Courses Rules, 2003 — Rule 11

Read judgment

High Courts21 Jun 2006Dismissed

Bharamraj S. Parmaj Vs The State of Karnataka and The Commissioner, Belgaum Municipal Corporation

Karnataka High Court · (2006) ILR (Kar) 2896 : (2006) 6 KarLJ 350

Constitution of India, 1950 — Article 14, 142, 21, 226, 23Karnataka Municipal Corporations Act, 1976 — Section 21 (1), 21 (2)Karnataka Panchayat Raj Act, 1993 — Section 4, 5

Read judgment

High Courts20 Jun 2006Dismissed

M. Pushpavathi Vs Sri S. Papanna (since deceased represented by his L.Rs. Sampangi and Others) and Others

Karnataka High Court · (2006) 6 KarLJ 16 : (2006) 4 KCCR 197 SN

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1), 4 (1), 4 (2), 5 A

Read judgment

High Courts20 Jun 2006Allowed

Smt. Efrigin Joseph Fanty (since deceased by her L.R. Peter Joseph Fanty) Vs Sadananda Shankar Pednekar

Karnataka High Court · (2006) ILR (Kar) 3379 : (2006) 5 KarLJ 309

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 27 (2) (r)

Read judgment

High Courts17 Jun 2006Dismissed

M.M. Kariappa Vs State of Karnataka and Another

Karnataka High Court · (2006) 3 KCCR 1873

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts17 Jun 2006Allowed

H.B. Gowramma Vs The Life Insurance Corporation of India Pension and Group Scheme Units

Karnataka High Court · (2007) ACJ 1087 : (2006) 4 KCCR 199 SN

Read judgment

High Courts17 Jun 2006

Siddaiah @ Huchaiah Vs Siddaiah and Others

Karnataka High Court · (2006) ILR (Kar) 3762 : (2006) 3 KCCR 1969

Constitution of India, 1950 — Article 226, 227

Read judgment