High Courts29 Nov 2006Allowed
National Insurance Co. Limited Vs Sharanappa and Another
Karnataka High Court · (2007) 1 KCCR 380
Workmens Compensation Act, 1923 — Section 2 (d)
COURT ARCHIVE
Karnataka High Court judgments, 2006
1,024 judgments · page 5 of 52
High Courts28 Nov 2006Dismissed
Sri Eswarasa Vs The Chairman and the Disciplinary Authority
Karnataka High Court · (2007) ILR (Kar) 3303 : (2008) 1 KarLJ 719
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (8), 8 (iii)
High Courts28 Nov 2006Dismissed
The Special Land Acquisition Officer, Upper Krishna Project Vs Gurappa Nagappa Wali (since dead by his LRs. Bhimappa Wali and Others)
Karnataka High Court · (2007) 2 KarLJ 88
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts28 Nov 2006Allowed
Karnataka Maratha Welfare Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2007) 1 KCCR 12 SN
Karnataka Selection of Candidates for Admission to Diploma in Education Course (D.Ed.) Rules, 2002 — Rule 3
High Courts28 Nov 2006Dismissed
Sri. Anantappa Kallappa Jaratkhani Vs Smt. Annapurnavva and Others
Karnataka High Court · (2007) 1 KCCR 179
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts28 Nov 2006Dismissed
The Special Land Acquisition Officer Upper Krishna Project Vs Gurappa Nagappa Wali (deceased) by L.Rs.
Karnataka High Court · (2007) 1 KCCR 371
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts28 Nov 2006Dismissed
Suresh Kumar Sharma Vs The Union of India (UOI) and Others
Karnataka High Court · (2007) ILR (Kar) 40 : (2007) 2 KCCR 1039 : (2007) 5 STR 254 : (2007) 7 STT 249
Finance Act, 1994 — Section 65 (76), 69
High Courts28 Nov 2006
Raja @ Rajappa and Muniraja Vs State
Karnataka High Court · (2007) ILR (Kar) 275
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts28 Nov 2006
Ganesh Enterprises Vs D.R. Sarala
Karnataka High Court · (2007) 3 BC 709 : (2007) 2 CivCC 779 : (2007) 3 KarLJ 137 : (2007) 2 KCCR 1089 : (2007) 5 RCR(Criminal) 838
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts27 Nov 2006
Maheshwari Constructions Pvt. Ltd. Vs Lords Palace and Resorts Ltd.
Karnataka High Court · (2007) 4 KarLJ 96 : (2007) 2 KCCR 1199
Criminal Procedure Code, 1973 (CrPC) — Section 200, 378Evidence Act, 1872 — Section 101, 103Negotiable Instruments Act, 1881 (NI) — Section 118, 118 A, 138, 139, 142
High Courts27 Nov 2006
National Mineral Development Corporation Limited and Others Vs State of Karnataka and Ors
Karnataka High Court · (2006) 11 KAR CK 0064
Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 22 (1), 58, 58 (1), 59, 59 (1)Mines and Mineral (Development and Regulation) Act, 1957 — Section 10, 11, 11 (2), 12, 13
High Courts24 Nov 2006
S. Leelavathi reptd. by his Natural Mother Guardian The 1st Plaintiff S. Leelavathi and M. Manjunath Vs M.S. Shivashankar since deceased by L.Rs., Vijayashankar, Sri. Mahesh, Basavaraju and Smt. Bharathi
Karnataka High Court · (2011) 4 KCCR 2609
Civil Procedure Code, 1908 (CPC) — Section 115Family Courts Act, 1984 — Section 7, 7 (1), 8
High Courts24 Nov 2006Dismissed
St. Ann''s D.E.D. College and Others Vs The State of Karnataka and The Principal Diet
Karnataka High Court · (2007) ILR (Kar) 419 : (2007) 2 KarLJ 121 : (2007) 1 KCCR 286
Karnataka Education Tribunal Services (Department of Public Instruction) (Recruitment) (Amendment) Rules, 2001 — Rule 66Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 14 (1)
High Courts24 Nov 2006Dismissed
P. Krishnappa (since deceased by his LRs. Smt. Huchamma and Others) Vs M.S. Channappa and Others
Karnataka High Court · (2007) 5 KarLJ 474
Limitation Act, 1963 — Section 14, 27
High Courts24 Nov 2006
Nalini Kumari Vs K.S. Bopaiah
Karnataka High Court · (2007) 1 KarLJ 342 : (2007) 1 KCCR 215 : (2007) 3 RCR(Civil) 509
Hindu Marriage Act, 1955 — Section 12, 12 (1), 12 (1) (c), 5
High Courts23 Nov 2006Dismissed
Smt Thayaramma, Sri Prakash and Sri Narayan Vs Mr Ravindranath L. Ghodke (since dead by LRs. Smt. Surekha Bai R. Ghodke, Miss Sandhya R. Ghodke, Sri Ashwyn R. Ghodke and Miss Sheetal R. Ghodke)
Karnataka High Court · (2007) 1 KarLJ 434
Karnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31 (1) (b), 5
High Courts23 Nov 2006Allowed
The Branch Manager, United India Insurance Co. Ltd. Vs Smt. Parwatewwa and Others
Karnataka High Court · (2007) 1 KCCR 187
High Courts23 Nov 2006Allowed
Branch Manager, United India Insurance Co. Ltd. Vs Parwatewwa and Others
Karnataka High Court · (2006) 11 KAR CK 0018
High Courts23 Nov 2006Dismissed
Hindustan Steel and Wood Industries Vs V.T. and Company
Karnataka High Court · (2007) 1 KCCR 191
High Courts23 Nov 2006Dismissed
Smt. Thayaramma and Others Vs Mr. Ravindranath L. Ghodke since dead by L.Rs.
Karnataka High Court · (2007) 1 KCCR 188
Karnataka Rent Act, 1999 — Section 27 (2) (r), 30, 31 (1) (b), 5