High Courts04 Dec 2006Dismissed
Ossoor Estates Ltd. Vs The State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 36
Mysore Agricultural Income Tax Act, 1957 — Section 5, 5 (1) (a) (ii)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 4 of 52
High Courts04 Dec 2006
Rajashekara Kakunje Vs State Bank of Mysore and Others
Karnataka High Court · (2007) 1 KCCR 301
High Courts04 Dec 2006Dismissed
Srinivasamurthy and Others Vs The Chairman, Karnataka State Electricity Regulatory Commission and Others
Karnataka High Court · (2007) ILR (Kar) 125 : (2007) 1 KarLJ 128 : (2007) 1 KCCR 368
Electricity Act, 2003 — Section 14, 2 (39), 67 (3), 67 (4), 82
High Courts04 Dec 2006Dismissed
M.N. Sujatha Vs The Chairman, Karnataka Vikas Grameena Bank and The General Manager, Personnel and Human Resourses Development Division
Karnataka High Court · (2007) 2 KarLJ 112
Constitution of India, 1950 — Article 226, 227
High Courts04 Dec 2006Dismissed
Ossoor Estates Limited Vs The State of Karnataka
Karnataka High Court · (2007) 2 KCCR 1032
Mysore Agricultural Income Tax Act, 1957 — Section 5, 5 (1) (a) (ii)
High Courts01 Dec 2006Dismissed
Hanumanthappa Krishnappa Mikali Vs The State of Karnataka
Karnataka High Court · (2008) 3 KCCR 1860
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 18Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 20 (1), 7
High Courts01 Dec 2006Allowed
Andhra Pradesh State Electricity Board Vs Bulk Systems International Ltd. and Vijaya Bank
Karnataka High Court · AIR 2007 Kar 55 : (2007) 1 KarLJ 131 : (2007) 1 KCCR 276
High Courts30 Nov 2006Dismissed
Mrs. Lynette Fernandes Vs Mrs. Gertie Mathias (since dead by LRs. Janette, Bennett Mathias(son) and Lynette Fernandes
Karnataka High Court · (2007) 2 KCCR 1361
Limitation Act, 1963 — Section 3 (1)Succession Act, 1925 — Section 263, 283 (1) (c)
High Courts30 Nov 2006Allowed
Dr. M. Padma Vs The Director, Kidwai Memoraial Institute of Oncology, Dr. Lokanath D. Associate Professor Department of Medical Oncology, Dr. Govinda Babu K., Associate Professor Department of Medical Oncology and Medical Council of India
Karnataka High Court · (2006) 11 KAR CK 0034
Constitution of India, 1950 — Article 12, 14, 16
High Courts29 Nov 2006Allowed
State Vs Govindaraju @ Govinda and Goverdhan @ Gunda
Karnataka High Court · (2006) 11 KAR CK 0125
High Courts29 Nov 2006Dismissed
Imagic Creative Private Limited Vs The Commissioner of Commercial Taxes and Others
Karnataka High Court · (2007) 2 KCCR 881
Constitution of India, 1950 — Article 366 (12)Karnataka Sales Tax Act, 1957 — Section 29, 4
High Courts29 Nov 2006Dismissed
K. Shivalingaiah Vs The Hon''ble Minister for Food and Civil Supplies and Others
Karnataka High Court · (2007) 1 KarLJ 454
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 20
High Courts29 Nov 2006
Imagic Creative (P) Ltd. Vs The Commissioner of Commercial Taxes, The Clarifications/Advance Ruling Committee and Assistant Commissioner of Commercial Taxes (Intelligence)-II
Karnataka High Court · (2008) 12 VST 366
Constitution of India, 1950 — Article 366 (12)Karnataka Sales Tax Act, 1957 — Section 29, 4
High Courts29 Nov 2006Dismissed
Smt. Juliebai Fernandes represented by her GPA holder Sri Narayan Keshav Prabhu Vs The Tahsildar, The Deputy Commissioner and Rahemathulla Shaikh Hassan Sab
Karnataka High Court · (2007) ILR (Kar) 161 : (2007) 2 KarLJ 98 : (2007) 1 KCCR 62
Karnataka Land Reforms Act, 1961 — Section 130, 2 (18), 38Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (g)
High Courts29 Nov 2006Dismissed
Tech India Industries Vs Additional Commissioner of Commercial Taxes, Joint Commissioner of Commercial Taxes (Appeals), Bangalore Division and Deputy Commissioner of Commercial Taxes (Assets) (Since redesignated as Deputy Commissioner of Commercial Taxes (Transition)
Karnataka High Court · (2007) ILR (Kar) 1101 : (2007) 3 KCCR 147 SN : (2008) 12 VST 447
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 (1), 8 A
High Courts29 Nov 2006Dismissed
The New India Assurance Co. Limited Vs R. Thippeswamy and Others
Karnataka High Court · (2007) 1 KCCR 736
Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (2), 166
High Courts29 Nov 2006Dismissed
Balaji Produce Company Vs V. Selvaraj and Fiza Developers and Inter-Trade Pvt. Ltd. and C. Senthil
Karnataka High Court · (2007) ILR (Kar) 433 : (2007) 2 KarLJ 39 : (2006) 4 KCCR 2645
High Courts29 Nov 2006Dismissed
Jodharam Vs Smt. Jagnmathamma
Karnataka High Court · (2007) ILR (Kar) 379 : (2007) 1 KCCR 614
Transfer of Property Act, 1882 — Section 106
High Courts29 Nov 2006Dismissed
The New India Assurance Company Ltd. Vs Shri R. Thippeswamy Reddy, Shri Rudranna @ Maharudranna and Smt. Geetha
Karnataka High Court · (2007) ACJ 1761 : (2007) ILR (Kar) 533 : (2007) 3 KarLJ 253
Motor Vehicles Act, 1988 — Section 147 (1), 147 (2), 166, 95 (1)
High Courts29 Nov 2006Allowed
National Insurance Co. Ltd. Vs Sharanappa Nadagowda and Neelappa Dasappanavar
Karnataka High Court · (2007) ACJ 2466
Workmens Compensation Act, 1923 — Section 2 (d)