High Courts06 Jun 2006Dismissed
A.M. Subbamma Vs A.V. Kushalappa and Others
Karnataka High Court · AIR 2006 Kar 271 : (2007) 5 KarLJ 79 : (2007) 4 RCR(Civil) 656
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 31 of 52
High Courts05 Jun 2006Allowed
G. Venkataramaiah and G. Narayanaswamy Vs C. Kempaiah (since dead by L.Rs. Narayanamma, K. Chinnappa, Avalappa and Nandakumar)
Karnataka High Court · AIR 2007 Kar 34 : (2006) ILR (Kar) 3122 : (2006) 6 KarLJ 706
High Courts05 Jun 2006Dismissed
Appasab Babaji Dhabade Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 6 KarLJ 156 : (2006) 3 KCCR 1980
Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 128, 36, 64
High Courts05 Jun 2006Allowed
Devendrappa Maninangappa Mishap Vs The Dy Commr
Karnataka High Court · (2006) ILR (Kar) 2962 : (2006) 4 KCCR 2007
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 95, 96 (1)
High Courts05 Jun 2006Dismissed
Sri N. Krishnappa Vs The State of Karnataka and The Secretary Aircraft Employees'' House Building Co-operative Society Ltd.
Karnataka High Court · (2006) 06 KAR CK 0079
Constitution of India, 1950 — Article 226, 227
High Courts05 Jun 2006Dismissed
Commr. of C. Ex. Vs Araco Automative India Pvt. Ltd.
Karnataka High Court · (2006) 06 KAR CK 0073
High Courts05 Jun 2006
Sri Laxman @ Manik Shattuppa Honagekar Vs The Deputy Commissioner and Irapayya Jangam
Karnataka High Court · (2006) 06 KAR CK 0043
Constitution of India, 1950 — Article 226, 227
High Courts05 Jun 2006Allowed
Sri K. Sham Bhat Vs Sri Seetharama Bhat, Advocate and Others
Karnataka High Court · (2006) 3 KCCR 160 SN
Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227Karnataka Appellate Tribunal Regulations, 1979 — Regulation 28 (b)
High Courts05 Jun 2006Dismissed
Maruthi Sales Corporation Vs The Jilla Panchayath Tumkur and The District Officer Department of District Backward and Minorities
Karnataka High Court · (2006) 6 KarLJ 248 : (2006) 4 KCCR 2673
Karnataka Transparency in Public Procurements Act, 1999 — Section 17 (2)
High Courts05 Jun 2006Dismissed
Maniram Industrial Enterprises Vs B.S. Sathya Kumar
Karnataka High Court · AIR 2006 Kar 262 : (2006) ILR (Kar) 2466 : (2006) 4 KarLJ 675
Transfer of Property Act, 1882 — Section 106, 108 (q), 109, 5
High Courts05 Jun 2006
Sri Chandrashekar Vs Sri Eregowda and United India Insurance Co. Ltd.
Karnataka High Court · (2007) ACJ 83 : (2007) 4 KarLJ 598
Employees State Insurance Act, 1948 — Section 2 (8), 53
High Courts03 Jun 2006
Manorama Vs V. Mohammad and Others
Karnataka High Court · (2007) ACJ 810 : (2007) 5 RCR(Civil) 32
Hindu Adoption and Maintenance Act, 1956 — Section 21Motor Vehicles Act, 1988 — Section 110 AWorkmens Compensation Act, 1923 — Section 2 (1) (d) (i)
High Courts03 Jun 2006Allowed
R. Govinda Naika Vs Deputy Commissioner and Others
Karnataka High Court · (2006) ILR (Kar) 3308 : (2006) 2 KarLJ 605
Constitution of India, 1950 — Article 226, 227
High Courts03 Jun 2006
Mac Explotec (P) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2006) 203 CTR 409 : (2006) 286 ITR 378 : (2006) 3 KCCR 1899
Income Tax Act, 1961 — Section 37
High Courts03 Jun 2006Allowed
C. Ramaiah, Thimmakka and Channappa Vs The State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 233
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 56
High Courts03 Jun 2006
Dundappa Pattanshetty, Basavaraj Pattanshetty and Chandrakanth Pattanshetty Vs The State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 330 : (2006) 3 KCCR 1849
Constitution of India, 1950 — Article 226, 227
High Courts03 Jun 2006Allowed
Smt. Manorama alias Monica Vs V. Mohammad and Others
Karnataka High Court · (2006) 4 KCCR 2425
Hindu Adoption and Maintenance Act, 1956 — Section 21Motor Vehicles Act, 1988 — Section 110 A
High Courts02 Jun 2006Allowed
U.T. Radhakrishna Rao Vs M. Venkappayya Nayak and Others
Karnataka High Court · (2006) 3 KCCR 1821
Karnataka Land Reforms Act, 1961 — Section 2, 2 (19), 38
High Courts02 Jun 2006Allowed
Ravindra and Others Vs The Land Tribunal and Others
Karnataka High Court · (2006) 3 KCCR 1852