High Courts25 Jan 2006Dismissed
Siddappa Vs State of Karnataka and Others
Karnataka High Court · (2006) 2 KarLJ 224
Karnataka Panchayat Raj Act, 1993 — Section 269
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 48 of 52
High Courts25 Jan 2006
Commissioner of Income Tax Vs Rajatha Jewellers
Karnataka High Court · (2006) 202 CTR 97 : (2006) 286 ITR 573 : (2006) 153 TAXMAN 545
Income Tax Act, 1961 — Section 139, 143 (1) (a), 143 (3), 147, 148
High Courts25 Jan 2006Dismissed
D.M. Venkataramanappa and Others Vs Chikkadaddappa and Others
Karnataka High Court · AIR 2006 Kar 154 : (2006) ILR (Kar) 2596 : (2007) 1 KarLJ 154 : (2006) 1 KCCR 503 : (2006) 3 RCR(Civil) 190
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2), 30
High Courts24 Jan 2006Dismissed
Valliappa Textiles and Allied Companies Workers Union Vs State of Karnataka and Another
Karnataka High Court · (2006) 109 FLR 332 : (2006) ILR (Kar) 1009 : (2006) 2 KarLJ 26 : (2006) 2 KCCR 84 SN : (2006) 2 LLJ 1000
Constitution of India, 1950 — Article 19 (1) (g), 19 (6), 226, 32Industrial Disputes Act, 1947 — Section 25 FFF, 25 O, 25 O (2), 25 O (5)
High Courts24 Jan 2006Allowed
Vijay Dev S.V. Vs Government of Karnataka and Others
Karnataka High Court · (2006) 3 KarLJ 154 : (2006) 2 KCCR 744
Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 108, 70
High Courts24 Jan 2006
H.G. Sheela Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KarLJ 24
Constitution of India, 1950 — Article 14, 16, 21Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (4), 28 (6), 3 (1), 41 (2) (b)Karnataka Town and Country Planning Act, 1961 — Section 14 (1), 14 (2), 14 (3), 14 A
High Courts23 Jan 2006
The General Manager, Wheel and Axle Plant Vs N. Ramachandra Reddy
Karnataka High Court · (2006) 110 FLR 981 : (2006) 2 KarLJ 379
Industrial Disputes Act, 1947 — Section 10 (2-A), 11
High Courts23 Jan 2006
Elf Gas India Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2006) 61 KarLJ 211
Karnataka Sales Tax Act, 1957 — Section 19C
High Courts23 Jan 2006Allowed
H.M. Mohan Kumar and Others Vs Karnataka Slum Clearance Board and Others
Karnataka High Court · (2006) 2 KarLJ 90 : (2006) 3 KCCR 1423
Constitution of India, 1950 — Article 14, 16, 226, 227Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 37 (3), 38, 71Karnataka Slum Clearance Board Services (Cadre and Recruitment and Condition of Service) Rules, 1999 — Rule 4 (d), 6
High Courts23 Jan 2006Dismissed
Sannanaika alias Sannaiah Vs M.S. Prakash and Others
Karnataka High Court · (2006) CriLJ 1836 : (2006) ILR (Kar) 1443 : (2006) 2 KarLJ 237 : (2006) 1 KCCR 662
Criminal Procedure Code, 1973 (CrPC) — Section 190 (1), 378 (4)
High Courts20 Jan 2006Dismissed
Somayya and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1700
Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 49, 77 A, 77 A (1)
High Courts20 Jan 2006Dismissed
Somayya and Others Vs State of Karnataka and Narayan Bhat (Since dead by L.Rs. Gowri, Krishna and Poornima)
Karnataka High Court · (2006) 3 KCCR 1700
Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 49, 77 A
High Courts20 Jan 2006Dismissed
Devaki Vs The Land Tribunal and Others
Karnataka High Court · (2006) 2 KarLJ 113 : (2006) 1 KCCR 526
Mysore Tenancy Act, 1952 — Section 133, 91
High Courts20 Jan 2006Dismissed
Ranoji Rao Vs State of Karnataka and Another
Karnataka High Court · (2006) 4 CivCC 175 : (2006) ILR (Kar) 1151 : (2006) 2 KarLJ 299
Land Acquisition Act, 1894 — Section 11, 28 A, 4Limitation Act, 1963 — Section 5
High Courts20 Jan 2006Allowed
Commissioner of Customs Vs United Telecom Ltd.
Karnataka High Court · (2006) 01 KAR CK 0002
Central Excise Act, 1944 — Section 35 BConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129, 129 E
High Courts19 Jan 2006Dismissed
A. Chidananda (deceased) by L.Rs. and Another Vs Smt. Lalitha V. Naik and Others
Karnataka High Court · (2006) 3 KCCR 1403
Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8, 8 (3)Hindu Succession Act, 1956 — Section 6, 6 (1), 8
High Courts19 Jan 2006Allowed
Nice Chemicals Pvt. Ltd. Vs Commercial Tax Officer (Int)-18 South Zone and Another
Karnataka High Court · (2006) 148 STC 296
Karnataka Sales Tax Act, 1957 — Section 12 A, 29, 29 (1) (e), 29 (2) (e), 31
High Courts19 Jan 2006Allowed
B. Lakshminarayan Vs The Corporation of City of Bangalore and Another
Karnataka High Court · AIR 2006 Kar 135 : (2006) 2 CivCC 111 : (2006) 2 KarLJ 104 : (2006) 2 KCCR 1220
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41 (h)
High Courts19 Jan 2006Dismissed
Vasanth J. Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1764 : (2006) 2 KarLJ 565
Constitution of India, 1950 — Article 14, 16Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 2, 3 (2), 33 (3)
High Courts19 Jan 2006
Hanumantappa Vs Bhimawwa and Others
Karnataka High Court · AIR 2006 Kar 148 : (2006) ILR (Kar) 1113 : (2006) 2 KarLJ 581 : (2006) 3 RCR(Civil) 538
Evidence Act, 1872 — Section 68