High Courts19 Jan 2006
The Divisional Commissioner and Others Vs D.M. Premakumari
Karnataka High Court · (2006) ILR (Kar) 1096
Constitution of India, 1950 — Article 15, 15 (4), 16, 16 (4)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 49 of 52
High Courts19 Jan 2006
Dundappa Sadashivappa Patil Vs Assistant Commissioner-cum-Land Acquisition Officer
Karnataka High Court · (2006) 2 KarLJ 624
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts19 Jan 2006Dismissed
A. Chidananda (Deceased) by L.Rs. and Another Vs Smt. Lalitha V. Naik and Others
Karnataka High Court · AIR 2006 Kar 128 : (2006) 2 KarLJ 67
Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8Hindu Succession Act, 1956 — Section 6, 6 (1), 8
High Courts18 Jan 2006Allowed
Shakthi Hill Resorts Pvt. Ltd. Vs The Additional Commissioner of Commercial Taxes Zone-I
Karnataka High Court · (2007) 5 VST 412
Karnataka Sales Tax Act, 1957 — Section 22 A (1), 24, 5 (1) (A), 8 A (1)
High Courts18 Jan 2006Allowed
Shakthi Hill Resorts Pvt. Ltd. Vs Additional Commissioner of Commercial Taxes
Karnataka High Court · (2007) 5 VST 412
Karnataka Sales Tax Act, 1957 — Section 22 A (1), 24, 5 (1A), 8 A (1)
High Courts18 Jan 2006Allowed
K.S. Usha Vs Branch/Divisional Manager, Life Insurance Corporation of India
Karnataka High Court · (2006) 4 ACC 31 : (2006) ACJ 2319 : AIR 2006 Kar 157 : (2006) ILR (Kar) 1119 : (2006) 2 KarLJ 652 : (2006) 1 KCCR 69 SN
High Courts18 Jan 2006
Seethamma Vs State of Karnataka and Others
Karnataka High Court · (2006) 2 KarLJ 116 : (2006) 3 KCCR 145 SN
Karnataka Land Reforms Rules, 1974 — Rule 17
High Courts18 Jan 2006
Sachidananda K. and Others Vs Bangalore University and Others
Karnataka High Court · (2006) ILR (Kar) 1387 : (2006) 2 KarLJ 216
Karnataka State Universities Act, 2000 — Section 53, 53 (4), 53 (7), 53 (8), 54
High Courts18 Jan 2006Dismissed
Srikant Vs District Magistrate and Others
Karnataka High Court · (2006) CriLJ 1557 : (2006) ILR (Kar) 898 : (2006) 2 KarLJ 120 : (2006) 2 KCCR 83 SN
Constitution of India, 1950 — Article 22 (5), 226, 32Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (1)
High Courts18 Jan 2006Allowed
Maharashtra Apex Corporation Limited Vs Sandesh Kumar A. and Others
Karnataka High Court · AIR 2006 Kar 138 : (2006) 2 ARBLR 282 : (2006) 2 KarLJ 55 : (2006) 3 KCCR 1389
Arbitration (Protocol and Convention) Act, 1937 — Section 7 (1)Arbitration and Conciliation Act, 1996 — Section 13 (5), 16, 24, 28 (3), 34
High Courts18 Jan 2006Allowed
Chenna Byrappa Vs State of Karnataka and Others
Karnataka High Court · AIR 2006 Kar 226
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3, 3 (1)Land Acquisition Act, 1894 — Section 11 A
High Courts18 Jan 2006Dismissed
B.S.D. Nagaraju Vs State
Karnataka High Court · (2008) 6 KarLJ 278 : (2007) 4 KCCR 359 SN
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 10 (7), 13 (2), 16 (i)Prevention of Food Adulteration Rules, 1955 — Rule 7, 7 (3)
High Courts17 Jan 2006Dismissed
G.V. Revanna and Another Vs The Arbitrator (Co-operative Development Officer) and Another
Karnataka High Court · (2006) 2 KarLJ 227 : (2006) 3 KCCR 146 SN
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 70 (1)
High Courts17 Jan 2006
United India Insurance Company Limited Vs V. Narayan and Others
Karnataka High Court · (2007) ACJ 2846 : (2006) ILR (Kar) 2171 : (2006) 2 KarLJ 474 : (2006) 2 KCCR 817
Motor Vehicles Act, 1988 — Section 147
High Courts17 Jan 2006Allowed
Smt. Jabeen Taj and Others Vs Masjid-E-Pension Mohalla, A. Wakf Institution
Karnataka High Court · (2006) ILR (Kar) 1146 : (2006) 2 KarLJ 357 : (2006) 1 KCCR 500
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10 (5), 16, 2 (e), 7 (1)
High Courts17 Jan 2006Allowed
A.R. Shambulinga and Another Vs A.C. Lalitha and Others
Karnataka High Court · (2006) ILR (Kar) 1335 : (2006) 3 KarLJ 128 : (2006) 2 KCCR 826
Arbitration and Conciliation Act, 1996 — Section 34Mysore Court-fees and Suits Valuation Act, 1958 — Section 38
High Courts17 Jan 2006Allowed
Manjunath T.N. Vs The Deputy Commissioner
Karnataka High Court · AIR 2006 Kar 137 : (2006) ILR (Kar) 2482 : (2006) 2 KarLJ 108 : (2006) 2 KCCR 1217
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Clause 6 (1) (b)
High Courts16 Jan 2006Allowed
Balappa Vs The Assistant Commissioner and Another
Karnataka High Court · (2006) 2 KarLJ 125 : (2006) 3 KCCR 1373
Karnataka Land Reforms Act, 1961 — Section 77Karnataka Village Offices Abolition Act, 1961 — Section 5 (4)
High Courts16 Jan 2006Dismissed
R.C. Shankregowda Vs The Divisional Controller, Karnataka State Road Transport Corporation
Karnataka High Court · (2006) 109 FLR 330 : (2006) ILR (Kar) 979 : (2006) 1 KarLJ 588 : (2006) 2 KCCR 88 SN
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts16 Jan 2006Dismissed
M. Munivenkatappa Vs State of Karnataka and Others
Karnataka High Court · (2006) 2 KarLJ 40
Karnataka Municipalities Act, 1964 — Section 3, 4 (1) (a), 9