COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 36 of 52

High Courts10 Apr 2006Dismissed

Sunil B. Masur Vs Railway Recruitment Board, Konkan Railway Corporation Ltd., South Central Railway and Southern Railway

Karnataka High Court · (2007) ILR (Kar) 1023 : (2007) 4 KarLJ 52 : (2007) 2 KCCR 1479

Administrative Tribunals Act, 1985 — Section 14, 15

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High Courts10 Apr 2006

State of Karnataka Vs Mohammed Sadiq

Karnataka High Court · (2006) CriLJ 3391 : (2006) 3 KCCR 1800

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

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High Courts10 Apr 2006Dismissed

Iranna Vs Government of Karnataka and Others

Karnataka High Court · (2006) 04 KAR CK 0022

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

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High Courts07 Apr 2006Dismissed

Shrimanth and Others Vs The State of Karnataka and Others

Karnataka High Court · (2006) 3 KarLJ 479 : (2006) 3 KCCR 1436

Constitution of India, 1950 — Article 226, 227Karnataka Education Act, 1983 — Section 49

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High Courts06 Apr 2006Allowed

Sri. Muniyappa Vs State Government Revenue Department and Others

Karnataka High Court · (2006) 3 KCCR 1763

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136 (2)

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High Courts06 Apr 2006

Smt. Patil Vaishali Ashok Vs Digambarrao Yashwantrao Patil and Others

Karnataka High Court · AIR 2006 Kar 205 : (2006) 3 KCCR 150 SN

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11A, 151Representation of the Peoples Act, 1951 — Section 123 (3), 123 (7), 81, 82, 83

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High Courts06 Apr 2006

B. Ananda, Mallegouda @ Mallikarjuna and Biligowda @ Ramesh Vs State of Karnataka Jagannath @ Dharmaraju Gowda Vs State

Karnataka High Court · (2008) 1 KarLJ 155

Penal Code, 1860 (IPC) — Section 143, 148, 149, 302, 324

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High Courts06 Apr 2006Allowed

Sri. Muniyappa Vs State Government, Revenue Department and Others

Karnataka High Court · (2006) 4 KarLJ 711

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 136 (2)

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High Courts05 Apr 2006

Sri Anjaneyaswamy Temple Vs State of Karnataka and Others

Karnataka High Court · (2006) 04 KAR CK 0028

Karnataka Land Reforms Act, 1961 — Section 48 B (2), 9 (c)Karnataka Land Revenue Act, 1964 — Section 136 (3)

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High Courts05 Apr 2006

New India Assurance Co Ltd. and Another Vs Riaz and Others

Karnataka High Court · (2009) ILR (Kar) 1062

Motor Vehicles Act, 1988 — Section 110 C (2A), 110 D, 147, 149, 149 (2)

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High Courts04 Apr 2006

B. Srinivasa Reddy Vs Karnataka Urban Water Supply and Drainage Board Employees'' Association and Others

Karnataka High Court · (2006) 04 KAR CK 0055

Constitution of India, 1950 — Article 14, 16, 162, 226, 309Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 4, 4 (2), 6 (1), 68, 69

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High Courts04 Apr 2006Dismissed

Serendipity Apparels (Private) Limited Vs The Karnataka Industrial Areas Development Board

Karnataka High Court · (2006) ILR (Kar) 2163

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High Courts04 Apr 2006

State of Karnataka Vs Muniyappa, Govindappa, Suvarnamma and Kittappa Sri Muniyappa, Sri Govindappa and Smt. Suvarnamma Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 3146 : (2006) 4 KarLJ 213 : (2006) 3 KCCR 1517

Dowry Prohibition Act, 1961 — Section 3, 6, 6 (2), 6 (3A)Evidence Act, 1872 — Section 113 B, 114Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts04 Apr 2006Dismissed

H. Balakrishnegowda Vs The Secretary to Government and Others

Karnataka High Court · (2007) 3 KarLJ 239

Constitution of India, 1950 — Article 12, 141, 142, 16, 226

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High Courts04 Apr 2006

Commr. of Service Tax Vs Bharat Sanchar Nigam Ltd.

Karnataka High Court · (2010) 18 STR 716

Finance Act, 1994 — Section 66, 68, 75

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High Courts04 Apr 2006Dismissed

The Serendipity Apparels (Pvt.) Ltd. Vs Karnataka Industrial Area Development Board

Karnataka High Court · (2006) 2 KCCR 1032

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High Courts03 Apr 2006Dismissed

Shivmoni Steel Tubes Limited (In Liquidation) Vs Tamil Nadu Electricity Board

Karnataka High Court · (2006) 04 KAR CK 0045

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446 (2) (b), 449

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High Courts03 Apr 2006Dismissed

Shivamoni Steel Tubes Ltd. Vs Durgapur Steel Plant

Karnataka High Court · (2006) 04 KAR CK 0043

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446 (2) (b), 449, 458 A

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High Courts03 Apr 2006Dismissed

Shivamoni Steel Tubes Limited (in liquidation) Vs Durgapur Steel Plant

Karnataka High Court · (2006) 04 KAR CK 0041

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446 (2) (b), 449, 458 A

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High Courts03 Apr 2006Dismissed

C. Vanathai Vs Government of Karnataka and Others

Karnataka High Court · (2006) CriLJ 3166 : (2006) 3 KCCR 1567

Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (2)

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