High Courts16 Feb 2006
J.R. Raghunath (Deceased) by L.Rs. Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 2 KarLJ 367
Karnataka Municipalities Act, 1964 — Section 306
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 45 of 52
High Courts16 Feb 2006Allowed
Mrs. Mariamma Vs Mangalore City Corporation and Others
Karnataka High Court · (2006) 2 KarLJ 508 : (2006) 3 KCCR 1554
High Courts16 Feb 2006Dismissed
Smt. Chandrika Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1244 : (2006) 2 KarLJ 166 : (2006) 1 KCCR 64 SN
Constitution of India, 1950 — Article 22 (5)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (1)Penal Code, 1860 (IPC) — Section 376, 379
High Courts15 Feb 2006
Bangalore Metropolitan Transport Corporation Vs D. Kempanna
Karnataka High Court · (2006) 110 FLR 359 : (2006) 2 KarLJ 247 : (2006) 3 KCCR 161 SN
Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts15 Feb 2006Allowed
Karnataka State Road Transport Corporation Vs S.D. Bandi
Karnataka High Court · (2006) 110 FLR 333 : (2006) ILR (Kar) 2269 : (2006) 2 KarLJ 511
Industrial Disputes Act, 1947 — Section 33, 33 (2) (b), 33 (3), 33 AKarnataka Industrial Disputes Rules, 1957 — Rule 61
High Courts15 Feb 2006Dismissed
The Managing Director, Karnataka Milk Federation Limited and Others Vs KMF Employees Federation and Others
Karnataka High Court · (2006) 02 KAR CK 0007
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts15 Feb 2006Dismissed
Al-Karam Associates Vs The Inspector General of Registration and Stamps, Department of Registration and Stamps, Sub-Registrar, The Commissioner of Tourism, Department of Tourism, Government of Karnataka and The Managing Director, Karnataka Udyog Mitra and Member Secretary
Karnataka High Court · AIR 2007 Kar 26
High Courts14 Feb 2006
Commissioner of Income Tax, Karnataka (Central) Bangalore Vs Mysore Wine Products Ltd.
Karnataka High Court · (2006) 154 TAXMAN 522
High Courts14 Feb 2006
Sri R. Srinivasan Vs National Buildings Construction Corporation Limited
Karnataka High Court · (2007) 3 KCCR 162 SN
High Courts14 Feb 2006Dismissed
K. Anand Vs State of Karnataka and Another
Karnataka High Court · (2006) ILR (Kar) 1888 : (2006) 2 KarLJ 360 : (2006) 2 KCCR 1145
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 12, 280
High Courts14 Feb 2006Allowed
Commissioner of Income Tax Vs Mysore Wine Products Ltd.
Karnataka High Court · (2006) 154 TAXMAN 522
Income Tax Act, 1961 — Section 144 B, 256 (1), 37 (1), 40 A (2)
High Courts13 Feb 2006
Priyadarshini H.R. Vs Karnataka State Nursing Council and Others
Karnataka High Court · (2006) 2 KarLJ 439
Constitution of India, 1950 — Article 14Karnataka Selection of Candidates for admission to Diploma Course in General Nursing, Midwiferly/Psychiatry in Nursing Rules, 2003 — Rule 3 (1) (b)
High Courts13 Feb 2006Allowed
Krishnamurthy and Another Vs The State of Karnataka
Karnataka High Court · (2006) 2 ACC 735 : (2006) CriLJ 1850 : (2006) ILR (Kar) 1383 : (2006) 2 KarLJ 556 : (2006) 2 KCCR 832
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304 A
High Courts10 Feb 2006Dismissed
State of Karnataka Vs Shetty Ice Cream Company and Another
Karnataka High Court · (2006) CriLJ 1849 : (2006) FAJ 235 : (2006) ILR (Kar) 1326 : (2006) 2 KarLJ 591 : (2006) 2 KCCR 830 : (2006) 3 RCR(Criminal) 98
Prevention of Food Adulteration Act, 1954 — Section 16 (i) (a) (i), 2 (ia), 7 (i)
High Courts10 Feb 2006
The Karnataka Pawn Brokers'' Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1306 : (2006) 2 KarLJ 321 : (2006) 2 KCCR 840
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Money Lenders Act, 1961 — Section 7 A, 7 BKarnataka Pawn Brokers Act, 1961 — Section 4 A, 4 B
High Courts10 Feb 2006Allowed
Karnataka Silk Industries Corporation Limited Vs Y.N. Krishna Murthy
Karnataka High Court · (2006) 2 KarLJ 143
Constitution of India, 1950 — Article 311 (2)
High Courts10 Feb 2006
N.M. Amaranath and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) 2 KarLJ 464
High Courts10 Feb 2006
Reliance Industries Limited, Bangalore and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 66 KarLJ 516
Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 4B
High Courts10 Feb 2006Dismissed
N.R. Dhananjayan Vs The Management of Indian Overseas Bank and Another
Karnataka High Court · (2006) 109 FLR 682 : (2006) ILR (Kar) 1488 : (2006) 2 KarLJ 350 : (2006) 2 KCCR 921 : (2006) 3 LLJ 45
Industrial Disputes Act, 1947 — Section 11 A
High Courts10 Feb 2006
Scheduled Caste (Harijan) House Building Co-operative Society Limited and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 2180 : (2006) 2 KarLJ 267
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 70