COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 46 of 52

High Courts08 Feb 2006Dismissed

Laxmi Livestock Feeds Private Limited Vs The Commissioner, The Health and Medical Officer, Sanjayanagar Division, The Chairman, The Standing Appeal Committee and Bhor Industries Ltd.

Karnataka High Court · (2006) 3 KarLJ 121

Karnataka Municipal Corporations Act, 1976 — Section 447

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High Courts08 Feb 2006

Mayappa Vs Mayappa Beerappa Kurbar and Others

Karnataka High Court · (2006) ILR (Kar) 1537 : (2006) 3 KarLJ 245 : (2006) 2 KCCR 962

Karnataka Land Revenue Act, 1964 — Section 139, 49, 50, 56 (1) (i), 56 (3)

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High Courts07 Feb 2006

New India Assurance Co. Ltd. Vs Papamma and Another

Karnataka High Court · (2006) 3 ACC 492 : (2007) ACJ 13 : (2006) 4 KarLJ 585

Motor Vehicles Act, 1988 — Section 166, 168

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High Courts07 Feb 2006Dismissed

Linganna K. Nayak and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 1341 : (2006) 2 KarLJ 649 : (2006) 2 KCCR 92 SN

Constitution of India, 1950 — Article 226, 227

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High Courts07 Feb 2006

The Commissioner of Income Tax Vs The Margarine and Refined Oils Company Limited

Karnataka High Court · (2006) 202 CTR 376 : (2006) ILR (Kar) 1436 : (2006) 282 ITR 576 : (2006) 2 KCCR 95 SN

Income Tax Act, 1961 — Section 10 (xv), 256 (1), 37 (1)

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High Courts07 Feb 2006

Maharashtra Apex Corporation Ltd. Vs The Commissioner of Income Tax

Karnataka High Court · (2006) 203 CTR 45 : (2006) ILR (Kar) 1858 : (2006) 286 ITR 585 : (2006) 2 KCCR 128 SN : (2006) 155 TAXMAN 53

Income Tax Act, 1961 — Section 20 (1), 256 (2), 80 M

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High Courts06 Feb 2006

Akhila Bharatha Billavara Union and Another Vs Smt. Shakunthala

Karnataka High Court · (2006) 109 FLR 997 : (2006) ILR (Kar) 1523 : (2006) 2 KarLJ 459 : (2006) 2 KCCR 889

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8

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High Courts03 Feb 2006

Kshamaben Mahendrakumar Patel Vs Rajiv Gandhi University of Health Sciences and Another

Karnataka High Court · (2006) 2 KarLJ 594

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High Courts03 Feb 2006

B.A. Bhavikumar Vs Regional Transport Authority and Others

Karnataka High Court · (2006) 2 ACC 482 : AIR 2006 Kar 160 : (2006) ILR (Kar) 1164 : (2006) 2 KarLJ 191

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Motor Vehicles Act, 1988 — Section 115, 214 (3), 71 (3) (a)

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High Courts03 Feb 2006Allowed

Indian Institute of Science Vs Gemini Construction Company

Karnataka High Court · (2006) 3 ARBLR 396 : (2006) 2 KarLJ 550 : (2006) 3 KCCR 157 SN

Arbitration Act, 1940 — Section 20

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High Courts03 Feb 2006

Dr. Sampathkumar B.V. Vs Ms. Dr. K.G.V. Lakshmi, GCIM, Lakshmi Health Centre

Karnataka High Court · (2006) 4 BC 209 : (2006) 132 CompCas 160 : (2006) CriLJ 2267 : (2006) ILR (Kar) 1730 : (2006) 3 KarLJ 333

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts03 Feb 2006

Abdul Sab Nabi Sab Kittur and Others Vs State

Karnataka High Court · (2006) 2 DMC 648 : (2006) 3 KCCR 1414 : (2006) 3 RCR(Criminal) 470

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304 B, 498A

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High Courts03 Feb 2006Dismissed

Larsen and Toubro Limited Vs Addl. Deputy Commissioner of Commercial Taxes and Another

Karnataka High Court · (2008) 16 VST 616

Karnataka Sales Tax Act, 1957 — Section 10 (1), 10 (2), 2 (1) (t), 23 (1), 5 (1)Karnataka Sales Tax Rules, 1957 — Rule 6, 6 (1)

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High Courts02 Feb 2006Dismissed

Subray Phondu Prabhu, Pundalik Phondu Prabhu, Damodar Phondu Prabhu and Devi Das Phondu Prabhu Vs Fathimabi and Others

Karnataka High Court · (2006) 4 KarLJ 470 : (2006) 3 KCCR 1642

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 70

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High Courts02 Feb 2006Dismissed

Ashoka Creations (P) Ltd. Vs The Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2006) ILR (Kar) 1880 : (2006) 2 KCCR 131 SN

Constitution of India, 1950 — Article 226, 227Karnataka Sales Tax Act, 1957 — Section 10, 20

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High Courts02 Feb 2006

Chandrashekar and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 291

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High Courts02 Feb 2006Allowed

The State of Karnataka Vs Wipro GE Medical Systems Ltd.

Karnataka High Court · (2006) ILR (Kar) 1659

Karnataka Tax on Entry of Goods Act, 1979 — Section 3, 3 (1), 3 (2)

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High Courts02 Feb 2006Dismissed

State of Karnataka Vs Krishna Parasharam Kharade and Others

Karnataka High Court · (2007) 1 DMC 114 : (2006) 3 KCCR 1755 : (2006) 3 RCR(Criminal) 821

Penal Code, 1860 (IPC) — Section 304, 306, 34, 498A

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High Courts02 Feb 2006Allowed

Chandrashekar and Others Vs The State of Karnataka and Others

Karnataka High Court · (2006) 2 KCCR 749

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High Courts01 Feb 2006

South Kanara Home Industries Vs Employees'' Provident Fund Appellate Tribunal and Another

Karnataka High Court · (2006) 109 FLR 200 : (2006) ILR (Kar) 1193 : (2006) 2 KarLJ 373 : (2006) 2 KCCR 1292 : (2006) 2 LLJ 1055

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 3, 7 A

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