High Courts27 Mar 2006Allowed
D. Narayanappa Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1381
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 38 of 52
High Courts27 Mar 2006Dismissed
Shashi Distilleries Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1536 : (2007) 10 VST 264
High Courts27 Mar 2006Allowed
K.N. Sunil Kumar Vs Preethi Prasad and Others
Karnataka High Court · (2007) 1 KCCR 594
Hindu Marriage Act, 1955 — Section 13 (1) (i)
High Courts27 Mar 2006Allowed
D. Narayanappa Vs The State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1381
High Courts24 Mar 2006
Global Academy of Technology and Others Vs All India Council for Technical Education and Others
Karnataka High Court · (2006) 03 KAR CK 0104
Karnataka Selection of Candidates for Admission to Master of Business Administration and Master of Computer Application Courses Rules, 2005 — Rule 5 (10)
High Courts24 Mar 2006Allowed
Mary Kutty Vs The Hindusthan Times and Another
Karnataka High Court · (2006) 110 FLR 977 : (2006) ILR (Kar) 1772 : (2007) 3 KarLJ 294
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 55Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts24 Mar 2006
Vinod Manjunath Dhareshwar Vs Karnataka State Open University and Another
Karnataka High Court · (2006) 3 KCCR 144 SN
High Courts24 Mar 2006Dismissed
Sri B. Srikantaiah Vs The State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 1449 : (2007) 6 KarLJ 488 : (2007) 3 KCCR 192 SN
High Courts23 Mar 2006Allowed
A. Hanumantha Reddy and Others Vs The Additional Registrar of Cooperative Societies (I and M) and Others
Karnataka High Court · (2006) 3 KarLJ 548 : (2006) 2 KCCR 1025
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts23 Mar 2006Allowed
Mrs. Sunanda Kumari and L.R. Raghunath Vs Standard Chartered Bank Previously known as ANZ Grindlays Bank
Karnataka High Court · (2007) 135 CompCas 604 : (2006) ILR (Kar) 16 : (2006) 4 KCCR 2216
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (2), 13 (3A), 14, 17
High Courts23 Mar 2006
The State Vs Karim M. and Others
Karnataka High Court · (2006) 03 KAR CK 0086
Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 34
High Courts23 Mar 2006Dismissed
Sri Rajaram Gangaram Athaley and Others Vs Late Abdul Rahiman Ahmadkar (since deceased by his LR) and Others
Karnataka High Court · (2006) ILR (Kar) 1783 : (2006) 3 KarLJ 487 : (2006) 3 KCCR 1447
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Karnataka Rent Act, 1999 — Section 2 (3) (g), 70 (2) (c)
High Courts23 Mar 2006Allowed
Hanamappa Ramappa Khajagal Vs State of Karnataka and Others
Karnataka High Court · (2006) 03 KAR CK 0044
Karnataka Land Reforms Act, 1961 — Section 2 (a) (34), 44
High Courts23 Mar 2006
Venkataraju and Others Vs The State of Karnataka
Karnataka High Court · (2006) CriLJ 3412 : (2006) ILR (Kar) 3904 : (2006) 4 KarLJ 486 : (2006) 4 RCR(Criminal) 756
Criminal Procedure Code, 1898 (CrPC) — Section 313, 354 (4)Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 307
High Courts23 Mar 2006
Sri R.P. Karibasappanavar Vs The Chief Engineer (Elec) and Others
Karnataka High Court · (2006) 110 FLR 522 : (2006) 4 KarLJ 133 : (2006) 3 KCCR 1359
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 11 (2), 11 (23), 11 (3), 25, 9
High Courts23 Mar 2006Dismissed
Novo Nordisk India Private Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) 4 KarLJ 363 : (2006) 2 KCCR 1040
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 227, 31 (2)
High Courts23 Mar 2006Dismissed
State Vs Gnanendra and Others
Karnataka High Court · (2006) 03 KAR CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 222, 498ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
High Courts23 Mar 2006Dismissed
State of Karnataka Vs Gnanendra and Others
Karnataka High Court · (2006) 3 KCCR 1825 : (2006) 4 RCR(Criminal) 664
Criminal Procedure Code, 1973 (CrPC) — Section 222, 498ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 34, 498A
High Courts23 Mar 2006Dismissed
State of Karnataka Vs K.T. Hanumanthaiah
Karnataka High Court · (2006) 3 KCCR 1445
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts22 Mar 2006Dismissed
E-Spring Building Systems (India) Private Limited Vs Regional Manager Tata AIG General Insurance Co. Limited
Karnataka High Court · (2006) 2 KCCR 1166
Arbitration and Conciliation Act, 1996 — Section 11 (6)