COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 35 of 52

High Courts19 Apr 2006

J.L. Morison (India) Ltd. Vs The Commissioner of Labour, The Deputy Commissioner, The Special Tahasildar and Pharmaceutical Chemical and Allied Employees Union

Karnataka High Court · (2006) 04 KAR CK 0037

Industrial Disputes Act, 1947 — Section 25 (O), 25 (O) (1), 25 (O) (3), 25 (O) (4), 25 (O) (5)

High Courts19 Apr 2006

Fakirappa Ittappa Belur and Shrishail Basavanappa Karishetti Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 3390 : (2006) 3 KCCR 1799

Criminal Procedure Code, 1973 (CrPC) — Section 219, 428, 465Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20 (b) (i)

High Courts19 Apr 2006Dismissed

J.L. Morison (India) Ltd. and Another Vs The Secretary Labour and Social Welfare Dept. and Another

Karnataka High Court · (2006) 110 FLR 732 : (2006) 3 KCCR 1561 : (2007) 1 LLJ 41

Industrial Disputes Act, 1947 — Section 25 (O)

High Courts19 Apr 2006Dismissed

Baburao and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 4 KCCR 2713

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 113, 25, 41, 48 A

High Courts18 Apr 2006

Commissioner of Income Tax Vs Mysodet (P) Ltd.

Karnataka High Court · (2008) 305 ITR 242

Income Tax Act, 1961 — Section 256 (1), 263, 80 HHC, 80 HHC (1), 80 HHC (3)

High Courts18 Apr 2006

Dr. G. Jayakumar Vs State of Karnataka and Others Sri Devaraj Urs Medical College and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 6 KarLJ 277

Constitution of India, 1950 — Article 19 (1) (g), 20Karnataka Conduct of Entrance Test for Admission to Post Graduate Medical and Dental Degree and Diploma Courses Rules, 2003 — Rule 18, 7 (5)

High Courts18 Apr 2006Allowed

Iranna Vs The Government of Karnataka and Others

Karnataka High Court · (2006) 3 KCCR 1673

Constitution of India, 1950 — Article 21, 22, 22 (5), 226, 32Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 10, 11 (1), 3 (2), 3 (3), 9

High Courts17 Apr 2006Dismissed

B.N. Reddy Vs Assistant Commissioner of Income Tax and Another

Karnataka High Court · (2006) ILR (Kar) 2234 : (2006) 284 ITR 245

Income Tax Act, 1961 — Section 132, 142 (2A), 158 BC, 158 BH, 288 (2)

High Courts17 Apr 2006

Advocates'' Association Vs The District Registrar and Registrar of Societies and Others

Karnataka High Court · (2006) 04 KAR CK 0018

Constitution of India, 1950 — Article 226Karnataka Societies Registration Act, 1960 — Section 10, 15, 25, 25 (1), 26

High Courts17 Apr 2006

B.N. Reddy Vs Asstt. Commissioner of Income Tax and Another

Karnataka High Court · (2006) 202 CTR 578 : (2006) 284 ITR 745 : (2006) 155 TAXMAN 295

Income Tax Act, 1961 — Section 142 (2A), 158 BC

High Courts12 Apr 2006Dismissed

K.V. Sreenivasa Murthy Vs C. Munishamaiah and State of Karnataka

Karnataka High Court · (2008) 4 KCCR 250 SN

High Courts12 Apr 2006Dismissed

B. Krishna Reddy Vs B.K. Somashekara Reddy

Karnataka High Court · (2007) 2 BC 388 : (2007) 1 CivCC 526 : (2006) ILR (Kar) 3111 : (2006) 5 KarLJ 318 : (2006) 3 KCCR 1983 : (2006) 4 RCR(Civil) 590 : (2006) 4 RCR(Criminal) 523

Negotiable Instruments Act, 1881 (NI) — Section 138, 87

High Courts12 Apr 2006Dismissed

The Registrar of Companies in Karnataka Vs Fairgrowth Agencies Limited

Karnataka High Court · (2006) 133 CompCas 314 : (2006) 3 KCCR 148 SN : (2006) 71 SCL 18

Companies Act, 1956 — Section 113, 209 A, 209 A (1), 209 A (6), 372 (2)Criminal Procedure Code, 1973 (CrPC) — Section 469 (1) (b)

High Courts12 Apr 2006Dismissed

The Registrar of Companies Vs Fair Growth Agencies Limited

Karnataka High Court · (2006) 133 CompCas 314 : (2006) 3 KCCR 148 SN : (2006) 71 SCL 18

Companies Act, 1956 — Section 113, 209, 209 A (1), 209 A (6), 372 (2)Criminal Procedure Code, 1973 (CrPC) — Section 469 (1) (b)

High Courts12 Apr 2006Dismissed

Patel Byrappa and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 200 : (2006) ILR (Kar) 3499 : (2002) 3 RCR(Civil) 306

Land Acquisition Act, 1894 — Section 3 (1), 4 (1), 40, 41, 5 A

High Courts12 Apr 2006Allowed

Hyderkhan Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 3143 : (2007) 6 KarLJ 637 : (2006) 3 KCCR 1712

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 338

High Courts12 Apr 2006

H.S. Chetan (since deceased by his LRs. Leelavathi @ Leelamma and K. Sadashivaiah) Vs Chandra Moull and National Insurance Co. Ltd. National Insurance Co. Ltd. Vs H.S. Chetan @ Chetan Kumar (since deceased by his LRs. Leelavathi @ Leelamma, K. Sadashivaiah) and Chandra Moull

Karnataka High Court · (2008) ACJ 191 : (2007) 6 KarLJ 381

Constitution of India, 1950 — Article 38Motor Vehicles Act, 1988 — Section 110 C (2A), 149 (2), 166, 170, 173Succession Act, 1925 — Section 306

High Courts12 Apr 2006

Leelavathi @ Leelamma and Another Vs Chandra Mouli and Another

Karnataka High Court · (2007) ILR (Kar) 2338

Constitution of India, 1950 — Article 38Motor Vehicles Act, 1988 — Section 149 (2), 155, 166, 170, 173Succession Act, 1925 — Section 306

High Courts10 Apr 2006

State Vs Mohammed Sadiq

Karnataka High Court · (2008) 1 KarLJ 294

Penal Code, 1860 (IPC) — Section 320, 326, 333, 353

High Courts10 Apr 2006

The Commissioner of Income Tax Vs Amco Batteries

Karnataka High Court · (2006) 206 CTR 617 : (2006) ILR (Kar) 3750 : (2006) 287 ITR 80 : (2006) 155 TAXMAN 167

Income Tax Act, 1961 — Section 256 (1), 28, 43 B, 43 B (b)