High Courts21 Apr 2006Dismissed
The State of Karnataka Vs B. Ramesh
Karnataka High Court · (2006) CriLJ 3137 : (2006) 2 DMC 720 : (2006) 4 KarLJ 635
Penal Code, 1860 (IPC) — Section 302, 304 B, 498A
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 34 of 52
High Courts21 Apr 2006
Havgirao Vs State of Karnataka
Karnataka High Court · (2007) 2 DMC 455 : (2006) ILR (Kar) 4054 : (2006) 4 KCCR 2477
Hindu Marriage Act, 1955 — Section 11, 16, 5 (i)Penal Code, 1860 (IPC) — Section 304 (B), 498A
High Courts21 Apr 2006Dismissed
Karnataka Slum Clearance Board Vs H.T. Annaji and Another
Karnataka High Court · AIR 2006 Kar 241
Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 14
High Courts21 Apr 2006
Thirthesh A.S. Vs Under Secretary to the Government of Karnataka, Department of Power Corporation and Others
Karnataka High Court · AIR 2007 Kar 37 : (2006) ILR (Kar) 4164 : (2006) 6 KarLJ 92
Penal Code, 1860 (IPC) — Section 186Telegraph Act, 1885 — Section 10, 16, 16 (1), 16 (2)
High Courts20 Apr 2006Dismissed
Karnataka Power Transmission Corporation Limited Vs Sri. Srinivas and Another
Karnataka High Court · (2007) 3 KCCR 1865
High Courts20 Apr 2006
V.S. Shivadas Vs Ramanath Shetty and S. Gajanana Partner of Sri Ramanath Transport
Karnataka High Court · (2007) 2 CivCC 747 : (2006) CriLJ 3392 : (2006) 3 KCCR 1649 : (2007) 2 RCR(Civil) 497 : (2007) 2 RCR(Criminal) 454
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2006Allowed
Sri Admar Mutt and Sri Ramachandra Rao Vs Sri Rama Shetty (Since Dead by LRs. Smt. Sundari Shedthi and Others)
Karnataka High Court · (2006) 4 KarLJ 258 : (2006) 3 KCCR 1659
Karnataka Land Reforms Act, 1961 — Section 48 (A) (6)
High Courts20 Apr 2006Dismissed
A.M. Mallegowda Vs Kariyappa Gowda
Karnataka High Court · (2006) 4 KarLJ 623 : (2006) 3 KCCR 1637
Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 21 (1) (h), 21 (1) (p)
High Courts20 Apr 2006Allowed
Dr. Vijayalakshmi Basavaraj Vs The Secretary (Health), Government of India, Ministry of Health and Family Welfare, The Secretary, Government of India, Department of Personnel and Training and All India Institute of Speech and Hearing
Karnataka High Court · (2006) 04 KAR CK 0029
Constitution of India, 1950 — Article 12, 14, 141, 16, 19
High Courts20 Apr 2006Dismissed
Karnataka State Road Transport Corporation Vs Sri Ahmed and Others
Karnataka High Court · (2006) 4 KarLJ 188 : (2006) 3 KCCR 1578 : (2007) 1 LLJ 152
Constitution of India, 1950 — Article 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47 (1), 47 (2)
High Courts20 Apr 2006Allowed
Sri. Poojari Krishnappa and Others Vs The State and Others
Karnataka High Court · (2006) CriLJ 3142 : (2007) 6 KarLJ 229 : (2007) 5 RCR(Criminal) 479
Criminal Procedure Code, 1973 (CrPC) — Section 397 (2), 482
High Courts20 Apr 2006Dismissed
Karnataka Power Transmission Corporation Limited Vs Sri Srinivas Joshi and The State of Karnataka and Secretary, Public Works and Electricity Department
Karnataka High Court · (2007) 3 KCCR 1865
High Courts20 Apr 2006Dismissed
The State of Karnataka Vs Danappa Saibanna Sheelavant and Others
Karnataka High Court · (2006) 3 KCCR 1786
High Courts19 Apr 2006Allowed
Ashokrao Janardhanarao Shirgurkar Vs The Land Tribunal and Others
Karnataka High Court · (2006) 3 KCCR 1557
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 108 (b), 110, 8
High Courts19 Apr 2006Dismissed
Shantinagar House Building Co-operative Society Limited Vs State of Karnataka and Others
Karnataka High Court · (2006) 04 KAR CK 0057
Karnataka Land (Restriction on Transfer) Act, 1991 — Section 3, 8Karnataka Urban Development Authorities Act, 1987 — Section 19
High Courts19 Apr 2006Dismissed
Shanthinagar House Building Co-operative Society Ltd. Vs The State of Karnataka and Others
Karnataka High Court · (2006) 04 KAR CK 0056
Karnataka Land (Restriction on Transfer) Act, 1991 — Section 3, 8Karnataka Urban Development Authorities Act, 1987 — Section 19
High Courts19 Apr 2006
N.M Vishwanath Vs Commissioner of Income Tax
Karnataka High Court · (2006) 204 CTR 1 : (2006) 286 ITR 487 : (2006) 155 TAXMAN 170
Income Tax Act, 1961 — Section 139 (8), 148, 217 (1A), 256 (1)
High Courts19 Apr 2006
N.M. Vishwanath Vs Commissioner of Income Tax
Karnataka High Court · (2006) 204 CTR 1 : (2006) 286 ITR 487 : (2006) 155 TAXMAN 170
Income Tax Act, 1961 — Section 12 A, 139 (8), 140 A, 142 (1), 143 (2)
High Courts19 Apr 2006Dismissed
Pharmaceutical Chemical and Allied Employees'' Union Vs State of Karnataka and Another
Karnataka High Court · (2006) 111 FLR 201 : (2007) 1 LLJ 66
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25 O
High Courts19 Apr 2006Dismissed
The Branch Manager, The New India Assurance Co. Ltd. Vs Dharmanna Bansode and Others United India Insurance Co. Ltd. Vs Dharmanna Bansode and Others
Karnataka High Court · (2007) ACJ 1858 : (2007) 3 KarLJ 305
Motor Vehicles Act, 1988 — Section 149, 149 (2), 170, 172, 173