COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 40 of 52

High Courts20 Mar 2006Allowed

S.T.P. Ltd. Vs Usha Paints and Decorators, A Proprietory Concern No. 1 and A.V. Ganesh

Karnataka High Court · (2007) 3 BC 193 : (2007) 1 CivCC 335 : (2006) 5 KarLJ 323 : (2006) 3 KCCR 1948 : (2006) 4 RCR(Civil) 589 : (2006) 4 RCR(Criminal) 524

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Mar 2006Dismissed

Divgi Metal Wares Employees'' Association Vs Divgi Metal Wares Limited and Another

Karnataka High Court · (2006) 111 FLR 1047 : (2006) 5 KarLJ 489 : (2006) 3 LLJ 894

Constitution of India, 1950 — Article 254Karnataka Industrial Employment (Standing Orders) Rules, 1961 — Rule 2A

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High Courts20 Mar 2006Allowed

Manasa Housing Co-operative Society Ltd. Vs Marikellaiah and M. Thammaiah (since dead by LRs. Smt. Sundaramma and Others)

Karnataka High Court · AIR 2006 Kar 273

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Karnataka Land Reforms Act, 1961 — Section 132, 32, 79 B, 80, 82Specific Relief Act, 1963 — Section 16 (c)

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High Courts20 Mar 2006Allowed

Bagalkot Cement Company Vs The Management of Kanoria Industrial Limited

Karnataka High Court · (2006) 110 FLR 53 : (2006) 4 KarLJ 141 : (2006) 3 LLJ 656

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11 A, 2 (q), 22, 23, 25 TKarnataka Industrial Disputes Rules, 1957 — Rule 62 (2)

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High Courts17 Mar 2006

Dhanvantari Botanicals Private Limited, Bangalore Vs State of Karnataka and Others

Karnataka High Court · (2006) 60 KarLJ 367

Constitution of India, 1950 — Article 226Karnataka Tax on Entry of Goods Act, 1979 — Section 11A

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High Courts17 Mar 2006Allowed

H.N. Srinivasa Vs K.V. Ramegowda

Karnataka High Court · (2006) ILR (Kar) 2339 : (2006) 3 KCCR 1817

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts16 Mar 2006Dismissed

Veerabhadrayya R. Hiremath (since died by his LRs. Smt. Ningavva Hiremath and Others) Vs Irayya A.F. Basayya Hiremath

Karnataka High Court · (2006) 3 CivCC 655 : (2006) ILR (Kar) 1740 : (2006) 2 KCCR 989 : (2006) 3 RCR(Civil) 165

Hindu Adoption and Maintenance Act, 1956 — Section 16

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High Courts15 Mar 2006Dismissed

State Vs Moohammadsab Urf Baba

Karnataka High Court · (2006) CriLJ 3410 : (2008) 1 KarLJ 351 : (2006) 4 RCR(Criminal) 784

Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts15 Mar 2006Dismissed

Dr. Karthik Jayachandran Vs The Rajiv Gandhi University of Health Sciences and Others

Karnataka High Court · (2006) ILR (Kar) 1909 : (2006) 3 KarLJ 663

Indian Medical Council Act, 1956 — Section 19 A, 33Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (1), 35 (2) (a)

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High Courts15 Mar 2006Dismissed

Vasantha Nanasaheb Pawar and Others Vs Piraji Pandu Patil (since deceased by LRs, Smt. Laxmi Bai, Baliram P. Patil and Vishnu P. Patil), The Land Tribunal, State of Karnataka and Anantha Nanasaheb Pawar

Karnataka High Court · (2006) ILR (Kar) 2061 : (2006) 3 KarLJ 172 : (2006) 2 KCCR 96 SN

Karnataka Land Reforms Act, 1961 — Section 2 (33), 2 (34), 48 A ()Karnataka Land Reforms Rules, 1974 — Rule 19

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High Courts14 Mar 2006Dismissed

R. Gopal Vs Karnataka Rajya Kaigarika Sahakara Bank Niyamita

Karnataka High Court · (2006) 2 KCCR 109 SN

Constitution of India, 1950 — Article 12, 16, 226, 309

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High Courts14 Mar 2006Allowed

Deputy Conservator of Forests, Social Forestry Project and Another Vs T.K. Girija

Karnataka High Court · (2006) 2 KarLJ 620 : (2006) 2 KCCR 979

Industrial Disputes Act, 1947 — Section 2 (j), 25 F

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High Courts14 Mar 2006Dismissed

Kashipathi and Another Vs Fakirgouda Huchappa Patil and Others

Karnataka High Court · (2006) 4 KarLJ 476

Civil Procedure Code, 1908 (CPC) — Section 11, 115, 151Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 21 (2), 29 (4), 50

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High Courts13 Mar 2006Allowed

Mr. Umraz Khan Vs Mr. A. Jameel Ahmed and State of Karnataka, Public Prosecutor

Karnataka High Court · (2007) 2 ALD(Cri) 32 : (2007) 4 BC 213 : (2007) ILR (Kar) 311 : (2006) 6 KarLJ 154 : (2006) 4 KCCR 2375 : (2007) 2 RCR(Civil) 497 : (2007) 2 RCR(Criminal) 455

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Mar 2006

Excise Commissioner and Another Vs Mysore Sales International Ltd. and Others Mysore Sugar Co. Ltd. Vs Dy. Commissioner of Income Tax and Others

Karnataka High Court · (2006) 286 ITR 136

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 119, 120, 120 (1), 120 (2), 120 (4)

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High Courts13 Mar 2006Allowed

Vishwambar Vs State of Karnataka

Karnataka High Court · (2006) CriLJ 3168 : (2006) 3 KCCR 177 SN : (2006) 3 RCR(Criminal) 823

Penal Code, 1860 (IPC) — Section 304 B, 498A

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High Courts13 Mar 2006Dismissed

Kendayya and Others Vs Deputy Commissioner and Others

Karnataka High Court · (2006) 3 KarLJ 101

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High Courts13 Mar 2006Allowed

State Vs K.G. Shivashankar

Karnataka High Court · (2006) CriLJ 2733 : (2006) ILR (Kar) 1665 : (2006) 2 KarLJ 628 : (2006) 2 KCCR 104 SN : (2006) 3 RCR(Criminal) 471

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307

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High Courts13 Mar 2006

Patrick Rebello, Juliana Rebello, Nee Vas, Benedict Rebello and Evelyn Vas Vs Victor Rebello, Felix Rebello and Cyril Rebello

Karnataka High Court · AIR 2006 Kar 165 : (2006) 3 CivCC 616 : (2006) 3 KarLJ 637 : (2006) 2 KCCR 993 : (2007) 5 RCR(Civil) 158

Succession Act, 1925 — Section 59, 61, 63

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High Courts13 Mar 2006Allowed

Sanjeevamma Hanumanthe Gowda Charitable Trust Vs Director of Income Tax (Exemption)

Karnataka High Court · (2006) 203 CTR 533 : (2006) ILR (Kar) 4043 : (2006) 285 ITR 327 : (2006) 155 TAXMAN 466

Income Tax Act, 1961 — Section 11, 12, 12 A, 12 AA, 12 AA (3)

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