COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 3 of 52

High Courts11 Dec 2006Allowed

Raj and Raj Investments Vs Income Tax Officer, Joint Commissioner of Income Tax, Commissioner of Income Tax and Chief Commissioner of Income Tax

Karnataka High Court · (2007) 213 CTR 206 : (2007) 293 ITR 57 : (2008) 166 TAXMAN 463

Income Tax Act, 1961 — Section 133 A (3) (ia), 133 A (4)

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High Courts11 Dec 2006Allowed

M. Ramakrishnappa Vs The Deputy Director of Land Records, Bangalore Division and The Joint Director of Land Records, Bangalore Division

Karnataka High Court · (2007) 1 KCCR 718

Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 54, 56, 56 (1), 56 (3)

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High Courts11 Dec 2006Allowed

Harijana Girijana Mathu Arthika Hindulida Mane Niveshana Rahitara Sangha Vs The State of Karnataka and Others

Karnataka High Court · (2007) 1 KCCR 628

Karnataka Societies Registration Act, 1960 — Section 13, 25, 27, 27 A

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High Courts08 Dec 2006Allowed

Commissioner of Income Tax Vs Global Corporation Limited

Karnataka High Court · (2007) 210 CTR 61 : (2007) 292 ITR 651

Income Tax Act, 1961 — Section 143 (3), 263, 80 AB, 80 HHC

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High Courts08 Dec 2006Allowed

The Branch Head, IDBI Bank Ltd., Central Processing Unit, The Regional Manager, IDBI Bank Ltd., The Country Head and Managing Director, IDBI Bank Ltd. and The Branch Head, IDBI Bank Ltd. Vs The Hubli Urban Co-operative Bank Ltd.

Karnataka High Court · (2007) 2 KCCR 824

Negotiable Instruments Act, 1881 (NI) — Section 89

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High Courts08 Dec 2006

Prime Technologies Vs Karnataka Horological Limited, Karmika Sangha and Others Karnataka State Industrial Investment and Development Corporation Ltd Vs Karnataka Horological Limited Karmika Sangha and Prime Technologies Karnataka Horological Ltd Vs Karnataka State Industrial Investment and Development Corporation Ltd and Karnataka Horologicals Limited Karmikara Sangha

Karnataka High Court · (2007) 114 FLR 47 : (2007) ILR (Kar) 447 : (2007) 2 KarLJ 93 : (2007) 2 KCCR 1082

Industrial Disputes Act, 1947 — Section 10 (1) (b), 25 F, 25 FF, 25 FFF, 33 (1) (c)Karnataka Financial Corporation Act — Section 29

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High Courts08 Dec 2006Allowed

Shanthaveerappa Vs K.N. Janardhanachari

Karnataka High Court · (2007) ILR (Kar) 1127 : (2007) 6 KarLJ 531

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1U, 104, 151

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High Courts08 Dec 2006

Prime Technologies, Doddaballapura Vs Karnataka Horological Limited, Bangalore and Others

Karnataka High Court · (2007) 3 KarLJ 93

Companies Act, 1956 — Section 529AIndustrial Disputes Act, 1947 — Section 11AState Financial Corporations Act, 1951 — Section 29

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High Courts08 Dec 2006Allowed

Sri. S.B. Ittigi and Smt. Leelavathi Mahale Vs Smt. S.V. Sulochana, Mahantappa Karibasappa Kalligud, Whannamallappa Sharanappa Kalligud and Sharanappa Karibasappa Kalligud

Karnataka High Court · (2007) 3 CivCC 376 : (2007) ILR (Kar) 247 : (2007) 3 KarLJ 129 : (2007) 2 KCCR 1055 : (2007) 5 RCR(Civil) 646

Evidence Act, 1872 — Section 73Succession Act, 1925 — Section 276

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High Courts06 Dec 2006Allowed

The Deputy Director ESI Corporation Vs The Proprietor Summer Palace Restaurant

Karnataka High Court · (2007) 2 KarLJ 81 : (2007) 1 KCCR 711 : (2007) 2 LLJ 1024

Employees State Insurance Act, 1948 — Section 2 (9), 2 (A), 85 (b)Employees State Insurance Regulations, 1950 — Regulation 10 (B) (b)

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High Courts06 Dec 2006

The Branch Manager L.I.C. of India Vs Smt. Gayathri

Karnataka High Court · (2007) ACJ 2276 : (2007) 2 CivCC 794 : (2007) 2 KarLJ 142 : (2007) 1 KCCR 478 : (2007) 5 RCR(Civil) 394

Insurance Act, 1938 — Section 45

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High Courts06 Dec 2006

C.V. Manjula Vs The State of Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 130 : (2007) 2 KCCR 1028

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High Courts06 Dec 2006Allowed

Smt. Shantabai Vs Sri. Krishna

Karnataka High Court · (2007) 1 KCCR 639

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts06 Dec 2006Dismissed

Sri. Aboobakkar Vs The Authorised Officer (H.Q. Assistant to the Deputy Commissioner D.K.) and Another

Karnataka High Court · (2007) 2 KCCR 817

Karnataka Land Reforms Act, 1961 — Section 45, 48, 48 A, 77 AKarnataka Land Reforms Rules, 1974 — Rule 17

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High Courts06 Dec 2006Dismissed

Vishnudas Vs Mr. Vijaya Mahantesh

Karnataka High Court · (2008) 1 BC 266 : (2007) 3 KarLJ 122 : (2007) 1 KCCR 814

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Dec 2006

Smt. Shantabai Hishobkar Vs Sri Krishna Patil

Karnataka High Court · (2007) ILR (Kar) 363 : (2007) 3 KarLJ 188

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High Courts05 Dec 2006

Sri. P. Hanumanthappa Vs The Home Secretary, The State of Karnataka, Home Department and Others

Karnataka High Court · (2006) 12 KAR CK 0058

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 428, 429 (2)Penal Code, 1860 (IPC) — Section 201, 302, 392

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High Courts05 Dec 2006Dismissed

Workmen of Syndicate Agriculture Foundation and Syndicate Bank Vs The Syndicate Bank and The Syndicate Agriculture Foundation

Karnataka High Court · (2007) ILR (Kar) 180 : (2007) 1 KarLJ 100 : (2007) 1 KCCR 17 SN : (2007) 2 LLJ 159

Industrial Disputes Act, 1947 — Section 10 (1) (d), 2 (oo), 25 F

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High Courts05 Dec 2006

R. Venkataramaiah Vs State of Karnataka and Others

Karnataka High Court · (2007) 3 KarLJ 470

Karnataka Land Reforms Act, 1961 — Section 48AKarnataka Land Revenue Act, 1964 — Section 133

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High Courts04 Dec 2006Dismissed

Kvaverner John Brown Engineering (India) P. Ltd. Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2006) 12 KAR CK 0064

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

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