High Courts31 May 2006Dismissed
Sri. M. Bhaktavatsala Vs Deputy Commissioner and Others
Karnataka High Court · (2006) 4 KarLJ 640
Karnataka Municipalities Act, 1964 — Section 42 (2) (2-A), 42 (2A), 42 (5), 42 (7)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 33 of 52
High Courts31 May 2006Dismissed
Rangappa, Urkundappa, Beesappa and Venkappa Vs The Management Co-op Spinning Mills Ltd.
Karnataka High Court · (2006) 4 KarLJ 538
Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts31 May 2006Dismissed
Rangappa and Others Vs The Management, Co-operative Spinning Mills Limited
Karnataka High Court · (2006) 3 KCCR 1808
Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts30 May 2006Dismissed
United India Insurance Co. Limited Vs Yusuf Hasansab Gokak and Others
Karnataka High Court · (2006) 3 KCCR 1803
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b), 149 (2)
High Courts30 May 2006Allowed
The General Manager Vs Regional Labour Commissioner Central and Others
Karnataka High Court · (2007) 2 KCCR 1042
Payment of Gratuity Act, 1972 — Section 2 APayment of Gratuity Rules, 1972 — Rule 9
High Courts30 May 2006Partly Allowed
Recon Machine Tools (P) Ltd. Vs The Commissioner of Income Tax
Karnataka High Court · (2006) 204 CTR 184 : (2006) ILR (Kar) 2459 : (2006) 286 ITR 637 : (2006) 155 TAXMAN 252
Income Tax Act, 1961 — Section 40 A (2), 44 AB
High Courts30 May 2006
Prabhakar Marvelar Vs The Special Divisional Commissioner, Belgaum Division, The Chairman, District Caste Verification Committee and The Deputy Commissioner, Syndicate Bank and The Deputy General Manager, Syndicate Bank
Karnataka High Court · (2006) ILR (Kar) 2586 : (2007) 3 KarLJ 288 : (2006) 3 KCCR 1604
Constitution of India, 1950 — Article 15, 16, 17, 46
High Courts30 May 2006Allowed
M.R. Achar Vs Syndicate Bank
Karnataka High Court · (2006) ILR (Kar) 2380 : (2006) 3 KCCR 159 SN : (2006) 3 LLJ 852
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2 (A), 2 (K)
High Courts30 May 2006Allowed
The General Manager, Yellamma Cotton Woolen and Silk Mills Vs Regional Labour Commissioner (Central) and Appellate Authority Under Payment of Gratuity Act, 1972 and Others
Karnataka High Court · (2006) ILR (Kar) 194 : (2006) 4 KarLJ 265 : (2007) 3 LLJ 278
Industrial Disputes Act, 1947 — Section 2 (s)Payment of Gratuity Act, 1972 — Section 2 A
High Courts30 May 2006Allowed
The Karnataka Bank Ltd. and Others Vs Union of India (UOI)
Karnataka High Court · (2006) 4 KarLJ 700 : (2006) 3 KCCR 1611 : (2007) 1 LLJ 116
Constitution of India, 1950 — Article 14Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17, 6Employees State Insurance Act, 1948 — Section 1 (3)
High Courts30 May 2006Allowed
Lingaiah Vs The State of Karnataka
Karnataka High Court · (2006) ILR (Kar) 3305 : (2006) 5 KarLJ 311 : (2007) 5 RCR(Criminal) 252
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357, 421, 421 (1), 431
High Courts30 May 2006Dismissed
United India Insurance Company Limited Vs Yusuf Hasansab Gokak and Others
Karnataka High Court · (2006) 3 ACC 779 : (2006) ACJ 2596 : AIR 2006 Kar 237 : (2006) 4 KarLJ 167
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b), 149 (2), 3
High Courts29 May 2006Dismissed
Sri K.R. Janardhana Gupta Vs Smt. D.V. Usha Vijaykumar
Karnataka High Court · AIR 2006 Kar 243 : (2006) ILR (Kar) 168 : (2006) 5 KarLJ 219 : (2007) 2 KCCR 1068
Karnataka Rent Act, 1999 — Section 27 (2) (r), 31 (1) (a), 46 (1)Transfer of Property Act, 1882 — Section 105, 107, 58, 60
High Courts29 May 2006
The Agricultural Produce Market Committee Vs The Weighmen''s Association, The Labour Officer and The Director of Agricultural Marketing The Director of Agricultural Marketing Vs The Weighmen''s Association, The Labour Officer and The Agricultural Produce Market Committee
Karnataka High Court · (2006) 3 KCCR 1767
Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 79Minimum Wages Act, 1948 — Section 12, 2 (e), 2 (i), 20, 27
High Courts29 May 2006
Shri K. Sippe Gowda Vs The High Court of Karnataka
Karnataka High Court · (2006) 05 KAR CK 0007
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 216, 229, 229 (1), 235, 317 (1)General Clauses Act, 1897 — Section 16
High Courts29 May 2006Allowed
Agricultural Produce Market Committee Vs The Weighmen''s Association and Others
Karnataka High Court · (2006) ILR (Kar) 3320 : (2006) 3 LLJ 454
Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 79Karnataka Shops and Commercial Establishments Act, 1961 — Section 3
High Courts29 May 2006
K. Sippe Gowda Vs The High Court of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1716
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 212, 226, 229, 229 (1), 235General Clauses Act, 1897 — Section 16
High Courts25 Apr 2006
Dr. Sandeep B.E. and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 2535 : (2006) 6 KarLJ 181
Karnataka Conduct of Entrance Test for Admission to Post Graduate Medical and Dental Seats in Government Medical Colleges, Rules, 2003 — Rule 19 (5)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 8
High Courts21 Apr 2006Allowed
Smt. Evulin D''Souza Vs The Authorised Officer under Sec-77A of KLR Act and Assistant Commissioner, Sri David Pinto Bolara Level and The Registrar, The Karnataka Appellate Tribunal
Karnataka High Court · (2006) 4 KarLJ 682 : (2007) 2 KCCR 955
Karnataka Land Reforms Act, 1961 — Section 118
High Courts21 Apr 2006Allowed
Sri K. Ramachandra Rao Vs Sri K.G. Ramamohana Gupta Smt. S. Damayanthi Vs The Deputy Registrar and Smt. S. Lakshmi Sri T.R. Ramanath Vs Sri Jinendra Luniya representing Jain Glass Company
Karnataka High Court · AIR 2006 Kar 247 : (2006) ILR (Kar) 2561 : (2006) 5 KarLJ 273
Mysore Court-fees and Suits Valuation Act, 1958 — Section 41, 41 (2)