High Courts28 Feb 2006Dismissed
A.N. Hebbar Vs Syndicate Bank
Karnataka High Court · (2006) 02 KAR CK 0071
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 43 of 52
High Courts28 Feb 2006Allowed
H.G. Lokesh Vs The Commissioner, Hassan Urban Development Authority
Karnataka High Court · (2006) 109 FLR 669 : (2006) ILR (Kar) 1612 : (2006) 3 KarLJ 107 : (2006) 2 KCCR 954 : (2006) 3 RCR(Criminal) 604
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 B, 25 FKarnataka Urban Development Authorities Act, 1987 — Section 52
High Courts28 Feb 2006Allowed
S.D. Pawan Vs State
Karnataka High Court · (2006) CriLJ 2268 : (2006) ILR (Kar) 1570 : (2006) 3 KarLJ 125 : (2006) 2 KCCR 959 : (2006) 3 RCR(Criminal) 604
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 6Juvenile Justice Act, 1986 — Section 395
High Courts28 Feb 2006Dismissed
K. Shankar Vs The Director, Pre-University Education and Others
Karnataka High Court · (2006) 2 KarLJ 364
Karnataka Education Act, 1983 — Section 130, 2 (19), 2 (27), 3
High Courts28 Feb 2006Allowed
The Workmen of Chikmagalur, District Central Cooperative Bank Limited and Ramachandra T.G. Vs The Registrar of Cooperative Societies in the State of Karnataka and Others
Karnataka High Court · (2006) 3 KarLJ 113
Industrial Disputes Act, 1947 — Section 12, 12 (3), 18, 18 (1), 18 (3)Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (1), 70 (2), 70 (3)Karnataka Cooperative Societies Rules, 1960 — Rule 17
High Courts27 Feb 2006Allowed
B. Maribettappa Vs The Zilla Panchayat and Another
Karnataka High Court · (2006) ILR (Kar) 1748 : (2006) 2 KarLJ 654
High Courts27 Feb 2006
Debashree Chowdhury and Another Vs Visveswaraiah Technological University and Others
Karnataka High Court · (2006) ILR (Kar) 1531 : (2006) 3 KarLJ 393 : (2006) 2 KCCR 893
High Courts27 Feb 2006Dismissed
Bhimappa and Others Vs Allisab and Others
Karnataka High Court · AIR 2006 Kar 231 : (2007) 6 KarLJ 286 : (2006) 3 KCCR 1684 : (2006) 3 RCR(Civil) 660 : (2006) 2 RCR(Rent) 174
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3, Order 44 Rule 1Contract Act, 1872 — Section 182Evidence Act, 1872 — Section 118, 60
High Courts27 Feb 2006Dismissed
G. E. Thippaiah and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2272
Constitution of India, 1950 — Article 226
High Courts24 Feb 2006Dismissed
Ranga Rao Deshpande Vs Hubli-Dharwad Municipal Corporation and Others
Karnataka High Court · (2006) 02 KAR CK 0079
Constitution of India, 1950 — Article 226, 227, 300A
High Courts24 Feb 2006Dismissed
Gautham College of Pharmacy Vs State of Karnataka and Others
Karnataka High Court · (2006) 02 KAR CK 0077
High Courts24 Feb 2006Dismissed
Sri Victor Sebastian Karkada Vs Smt. Thorulatha
Karnataka High Court · (2006) 3 CivCC 229 : (2006) 2 DMC 844 : (2006) ILR (Kar) 3097 : (2006) 2 KCCR 984 : (2006) 4 RCR(Civil) 577
Divorce Act, 1869 — Section 10 (1) (x), 10 (x), 13 (1) (I-a)
High Courts24 Feb 2006
A.C. Ananthaswamy Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1551 : (2006) 2 KarLJ 412 : (2006) 2 KCCR 926
Karnataka Industrial Area Development Act, 1966 — Section 32, 32 (1)Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 1 (4), 3, 3 (1) (g)
High Courts24 Feb 2006Allowed
Stovekraft Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (2006) ILR (Kar) 3894
Karnataka Value Added Tax Act, 2003 — Section 4 (1) (b), 60
High Courts24 Feb 2006
Constable Basavaraj Vs The Union of India (UOI) and The Director General, Border Security Force The Union of India (UOI) and The Director General, Border Security Force Vs Constable Basavaraj
Karnataka High Court · (2007) ILR (Kar) 485
Border Security Force Act, 1968 — Section 20 (a)
High Courts23 Feb 2006
The Management of Express Publications (Madurai) Limited Vs V. Ananda Rao
Karnataka High Court · (2006) 2 KarLJ 423
Industrial Disputes Act, 1947 — Section 10, 10 (4-A), 7
High Courts23 Feb 2006Dismissed
EX CFN No. 14589670 Arul Raj Vs P.C.D.A. and Another
Karnataka High Court · (2006) 2 KarLJ 468 : (2006) 3 KCCR 1549
Pension Regulations For The Army, 1961 — Regulation 173
High Courts23 Feb 2006Dismissed
Adagouda Bhabu Patil Since deceased by his LRs and Others Vs The Land Tribunal and Others
Karnataka High Court · (2006) 4 KarLJ 297
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15, 15 (5)
High Courts23 Feb 2006Dismissed
The Oriental Insurance Company Limited Vs Smt. Sundari and Others
Karnataka High Court · (2007) ACJ 2139 : (2007) 3 RCR(Civil) 412
Workmens Compensation Act, 1923 — Section 4 A, 4 A (1), 4 A (3) (a)
High Courts22 Feb 2006Dismissed
Bharat Electronics Ltd. and The Director (BC), Bharat Electronics Ltd. Vs Sri S. Shivakumar
Karnataka High Court · (2007) ILR (Kar) 2823
Constitution of India, 1950 — Article 226