High Courts22 Mar 2006Dismissed
Malathi Mohan Raman Vs Syndicate Bank
Karnataka High Court · (2006) 111 FLR 1040 : (2006) 5 KarLJ 434 : (2006) 2 KCCR 1125
Constitution of India, 1950 — Article 12, 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 39 of 52
High Courts22 Mar 2006
Sri K. Chandrashekara Vs Sri S. Ganesha and Others
Karnataka High Court · (2006) ILR (Kar) 1966 : (2006) 3 KarLJ 423 : (2006) 2 KCCR 1137
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 42 (1), 43Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts22 Mar 2006
Sri Govind Krishnarao Deshpande Vs The Land Tribunal and Others
Karnataka High Court · (2006) ILR (Kar) 1872 : (2006) 3 KarLJ 420 : (2006) 2 KCCR 129 SN
High Courts22 Mar 2006Dismissed
E-Spring Building Systems (I) Private Limited Vs Regional Manager, Tata AIG General Insurance Company Limited
Karnataka High Court · (2006) ACJ 1488 : (2006) ILR (Kar) 2021
Arbitration and Conciliation Act, 1996 — Section 11 (6)
High Courts22 Mar 2006Dismissed
Uppinangady Grama Panchayath Vs P. Narayana Prabhu
Karnataka High Court · (2007) 1 ALD(Cri) 2 : (2007) 2 BC 381 : (2006) 4 CivCC 422 : (2006) CriLJ 3141 : (2008) 1 KarLJ 349 : (2006) 3 KCCR 1708 : (2006) 3 RCR(Criminal) 826
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Mar 2006Dismissed
Yallamma Vs Shekharappa Reddy and Another
Karnataka High Court · (2007) 2 KCCR 1472
Land Acquisition Act, 1894 — Section 12 (2), 30
High Courts21 Mar 2006Allowed
Dhanvantari Botanicals Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2007) 10 VST 33
Karnataka Tax on Entry of Goods Act, 1979 — Section 11 A
High Courts21 Mar 2006Dismissed
K. Santhosh Kumar Vs Karnataka Power Corporation Limited and Others
Karnataka High Court · (2006) 3 KCCR 1570
Constitution of India, 1950 — Article 341
High Courts21 Mar 2006
Ramachandra Pesticides P. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2006) 204 CTR 133 : (2006) 285 ITR 45 : (2006) 155 TAXMAN 111
Income Tax Act, 1961 — Section 104 A (3), 139, 140 A, 140 A (1), 140 A (3)
High Courts21 Mar 2006
Ramachandra Pesticides (P) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2006) 204 CTR 133 : (2006) 285 ITR 45 : (2006) 155 TAXMAN 111
Income Tax Act, 1961 — Section 139, 140 A, 140 A (3), 143, 144
High Courts21 Mar 2006Dismissed
Sri P. Ramesh Baipadithaya Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1634
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 57
High Courts21 Mar 2006Dismissed
P. Ramesh Baipadithaya Vs State of Karnataka and Others
Karnataka High Court · (2006) 03 KAR CK 0038
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 57
High Courts21 Mar 2006
Commissioner of Income Tax Vs Manjit Singh Sachdev
Karnataka High Court · (2006) 03 KAR CK 0023
Income Tax Act, 1961 — Section 139, 139 (2), 139 (3), 140, 256 (1)Income Tax Rules, 1962 — Rule 13
High Courts21 Mar 2006Dismissed
Maruti Parashram Kugaji and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) 03 KAR CK 0016
Constitution of India, 1950 — Article 14, 226Karnataka Panchayat Raj Act, 1993 — Section 136
High Courts21 Mar 2006
Ramchandra Pesticides (P) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2006) 204 CTR 133 : (2006) 285 ITR 45 : (2006) 155 TAXMAN 111
Income Tax Act, 1961 — Section 256 (1)
High Courts21 Mar 2006Dismissed
K. Santhoshkumar Vs Karnataka Power Corporation Limited and Others
Karnataka High Court · (2006) 3 KCCR 1570
Constitution of India, 1950 — Article 34
High Courts20 Mar 2006
Sri Srinivasa Oil and Rice Mill Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 2069 : (2006) 2 KCCR 1115
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6 A, 7
High Courts20 Mar 2006
P.K. Abdul Zaleel Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1756 : (2006) 3 KarLJ 104 : (2006) 3 KCCR 1573
Karnataka Preservation of Trees Act, 1976 — Section 21, 21 (1)
High Courts20 Mar 2006Dismissed
C.R. Nagaraja Shetty Vs The Special Land Acquisition Officer and Estate Officer
Karnataka High Court · (2006) ILR (Kar) 1680 : (2006) 3 KarLJ 540
Karnataka Land Acquisition Act, 1961 — Section 18, 4 (1), 6 (1)
High Courts20 Mar 2006Dismissed
Sharifa B.T. Mohamed Ali Jinnaha Vs The Vice Chancellor, Manipal Academy of Higher Education, The Asst. Director, International Admissions, Manipal Academy of Higher Education, The Dean, Kasturba Medical College and The Chairman, Medical Council of India
Karnataka High Court · (2006) ILR (Kar) 2220 : (2006) 3 KarLJ 501 : (2006) 2 KCCR 101 SN