COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 30 of 52

High Courts09 Jun 2006Allowed

H.K. Sathisha Gowda Vs State

Karnataka High Court · (2006) CriLJ 3756 : (2006) ILR (Kar) 2713 : (2007) 4 KarLJ 19

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313

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High Courts09 Jun 2006Allowed

Smt. Siddavva Hosamani and Smt. Paravva Kalwad Vs The Assistant Commissioner, Dharwar-Sub Division, The Tahsildar and Subhash Patil (since deceased by his LR. Smt. Parwatewwa W/o alleged wife of Sri Subhash Patil) Siddavva Hosamani and Paravva Kalwad Vs The Land Tribunal and Others

Karnataka High Court · (2006) 5 KarLJ 353

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15, 15 (1), 15 (2), 15 (3), 15 (6)

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High Courts09 Jun 2006

Smt. N. Nagamma, S. Srinivasa, S. Gopal and S. Krishna Vs H.A. Somashekaraiah Chetty H.A. Somasekharaiah Chetty Vs K. Subbarayappa (Since deceased by LRs. Smt. Nagamma and Others)

Karnataka High Court · (2006) 06 KAR CK 0065

Karnataka Rent Act, 1999 — Section 27 (2) (a), 29Karnataka Rent Control Rules, 1961 — Rule 9Transfer of Property Act, 1882 — Section 108 (O)

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High Courts09 Jun 2006Allowed

Dr. Jyoti Bala, Dr. Imran Khan and Dr. Vinodkumar Vs Rajiv Gandhi University for Health Sciences and Others

Karnataka High Court · (2006) 06 KAR CK 0054

Constitution of India, 1950 — Article 32

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High Courts09 Jun 2006Allowed

Hindustan Petroleum Corporation Limited Vs The Deputy Commissioner of Commercial Taxes (Assessments-11, Fast Track), The Deputy Commissioner of Commercial Taxes (Intelligence-3) and The State of Karnataka

Karnataka High Court · (2006) 148 STC 560

Constitution of India, 1950 — Article 14, 19 (1) (g), 301, 304 (b)Karnataka Sales Tax Act, 1957 — Section 12 A, 12 A (1-A), 28 (6), 5 (3) (a), 6 B

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High Courts09 Jun 2006Dismissed

M.L. Balaram, Proprietor, Vishnu Exports International Vs Union of India (UOI) and State of Karnataka

Karnataka High Court · (2006) 200 ELT 12 : (2006) 70 SCL 8

Customs Act, 1962 — Section 75, 75 (1)Customs and Central Excise Duty Drawback (Amendment) Rules, 1995 — Rule 16A, 17Foreign Exchange Regulation Act, 1973 (FERA) — Section 18 (2), 18 (3), 51, 52

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High Courts08 Jun 2006Dismissed

Sri. Azeez Khan Vs Smt. Badrunissa Begum

Karnataka High Court · (2006) 4 KCCR 2247

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20 (1), Order 5 Rule 20 (1A)Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 39

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High Courts08 Jun 2006Dismissed

V. Rama Shetty Vs N. Sasidaran Nayar

Karnataka High Court · (2007) 2 BC 597 : (2007) 2 CivCC 231 : (2007) 1 CivCC 815 : (2007) 1 KCCR 11 SN : (2007) 5 RCR(Criminal) 208

Negotiable Instruments Act, 1881 (NI) — Section 136, 138

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High Courts08 Jun 2006Allowed

National Insurance Co. Ltd. Vs Lagamanna Giddali, Sidram Shivappa Walki and Raosaheb Dharigouda Patil

Karnataka High Court · (2007) ACJ 50 : (2007) 4 KarLJ 338

Workmens Compensation Act, 1923 — Section 147 (1) (b), 149 (1)

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High Courts08 Jun 2006

Nectar Beverages (Private) Limited, Dharwad Vs State of Karnataka

Karnataka High Court · (2006) 61 KarLJ 245

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

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High Courts08 Jun 2006Dismissed

Commissioner of Income Tax Karnataka-Central Vs McDowell and Co. Ltd.

Karnataka High Court · (2006) 204 CTR 356 : (2007) 288 ITR 666

Income Tax Act, 1961 — Section 37, 37 (1), 37 (4), 39, 40 (c)

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High Courts08 Jun 2006

Karnataka Public Service Commission Vs Sri N.T. Madhusudan and Sri N.T. Lokesh

Karnataka High Court · (2008) 3 KCCR 1890

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High Courts07 Jun 2006

State by Napoklu Police Station Vs Chakkera Khader

Karnataka High Court · (2006) 06 KAR CK 0118

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High Courts07 Jun 2006Dismissed

Sri M. Muniswamy Vs B.P. Krishnappa Mudaliar and Others

Karnataka High Court · AIR 2008 Kar 281 : (2007) ILR (Kar) 3721 : (2007) 6 KarLJ 670

Karnataka Stamp Act, 1957 — Section 33 (1)

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High Courts07 Jun 2006Dismissed

Union of India (UOI) Vs Apollo Foot Wear Private Limited and Others

Karnataka High Court · (2006) 133 CompCas 608 : (2006) ILR (Kar) 3567

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High Courts07 Jun 2006

Timmanna Bandiwaddar, Smt. Hanamavva and Smt. Channamma Bandiwaddar Vs Channabasappa Benappa Banadal, The New India Assurance Co. Ltd. and Balappa Kalakappa Gurikar

Karnataka High Court · (2007) ACJ 2475 : (2006) ILR (Kar) 2725

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High Courts07 Jun 2006Allowed

Hanumappa Sannamallappa Dhanammanavar, Valamappa Sannamallappa Dhanammanavar and Basavva Dhanammanavar Vs Mukkappa Yellappa Kusagalla and Others

Karnataka High Court · (2006) ILR (Kar) 2742

Constitution of India, 1950 — Article 226, 227

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High Courts07 Jun 2006Dismissed

Smt. Sarojamma C. Huchegondar (D) by L.R. Vs Eshwarappa and Another

Karnataka High Court · (2007) CriLJ 908 : (2007) 3 KarLJ 303 : (2007) 2 RCR(Criminal) 817

Penal Code, 1860 (IPC) — Section 323, 504, 506

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High Courts06 Jun 2006

Smt. C.V. Shantha and Others Vs The State of Karnataka, Urban Development Department and The Addl. Land Acquisition Officer, Bangalore Development Authority

Karnataka High Court · (2006) 5 KarLJ 361

Constitution of India, 1950 — Article 14, 19, 226, 300A, 31Karnataka Town and Country Planning Act, 1961 — Section 14 (2)Land Acquisition Act, 1894 — Section 10, 16 (2), 30, 4 (1), 5 A

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High Courts06 Jun 2006Dismissed

D.C. Venkateshulu Vs Karnataka Pre-University Education and The Principal, BES College of Arts Commerce and Science

Karnataka High Court · (2006) 6 KarLJ 318 : (2006) 3 KCCR 1903

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