COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 50 of 52

High Courts16 Jan 2006Dismissed

Sumaira Fatima Vs State

Karnataka High Court · (2006) CriLJ 1837 : (2006) 104 ECC 21 : (2006) ECR 21 : (2006) ILR (Kar) 1040 : (2006) 1 KarLJ 584 : (2006) 2 KCCR 85 SN : (2006) 3 RCR(Criminal) 96

Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 399, 482Foreigners Act, 1946 — Section 14, 8 (2)

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High Courts16 Jan 2006Dismissed

The Divisional Commissioner and Another Vs H.K. Shivashankaraiah

Karnataka High Court · (2006) 1 KarLJ 487

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High Courts16 Jan 2006

Commissioner of Income Tax Vs Andhra Pradesh Yarn Combines (P) Ltd.

Karnataka High Court · (2006) 200 CTR 641 : (2006) ILR (Kar) 3067 : (2006) 282 ITR 490 : (2006) 153 TAXMAN 121

Income Tax Act, 1961 — Section 271 (1) (c), 69, 69 A

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High Courts16 Jan 2006

A. Sudhakar Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 253

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High Courts13 Jan 2006

H. Sreenivasa Vs The State of Karnataka and Others

Karnataka High Court · (2007) 1 KCCR 37

Administrative Tribunals Act, 1985 — Section 19Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 10 (1) (d)

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High Courts13 Jan 2006Dismissed

C.Y. Illur and Another Vs High Court of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 959 : (2006) 1 KarLJ 480 : (2006) 2 KCCR 785

Constitution of India, 1950 — Article 141Karnataka Civil Services Rules, 1958 — Rule 95-A

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High Courts13 Jan 2006

Cil Ngo''s Association (Regd.), Bangalore and Others Vs Union of India and Others

Karnataka High Court · (2006) 60 KarLJ 135

Constitution of India, 1950 — Article 14Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3

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High Courts13 Jan 2006Dismissed

Venkataramanappa Vs G. Srinivasa and Others

Karnataka High Court · (2006) 2 ACC 739 : (2007) ACJ 2803 : (2006) 2 KarLJ 477 : (2006) 1 KCCR 663

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High Courts13 Jan 2006Dismissed

S. Kugashankar Vs Subhash Chand Goel, Sunita Kugashanker and Kugashanker Mahendra Subhash Chand Goel Vs S. Kugashankar, Sunita Kuga Shankar and Kugashankar

Karnataka High Court · (2006) ILR (Kar) 3689 : (2008) 4 KarLJ 429

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 6 Rule 17, 96Specific Relief Act, 1963 — Section 16 (1) (c), 17, 20 (2)

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High Courts13 Jan 2006Dismissed

Sri N.R. Umesh and Sri B. Krishnappa Vs The State of Karnataka and Others

Karnataka High Court · (2006) 01 KAR CK 0005

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High Courts12 Jan 2006Dismissed

N.C. Chandrashekar Vs Sidda Gangamma and Others

Karnataka High Court · (2006) 3 ACC 188 : (2007) ACJ 1747 : AIR 2006 Kar 164 : (2006) 2 KarLJ 386 : (2006) 1 KCCR 660

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High Courts12 Jan 2006Allowed

Rajesh and Another Vs State

Karnataka High Court · (2006) CriLJ 1574 : (2006) ILR (Kar) 1203 : (2006) 2 KarLJ 111 : (2006) 1 KCCR 586

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482

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High Courts12 Jan 2006Allowed

Surfa Coats (Bangalore) Ltd. Vs The Authority for Clarifications and Advance Ruling

Karnataka High Court · (2006) ILR (Kar) 1285 : (2006) 2 KCCR 94 SN

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

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High Courts12 Jan 2006Dismissed

Gurulingappa Vs Channappa

Karnataka High Court · AIR 2006 Kar 220 : (2006) 2 KarLJ 499

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts10 Jan 2006

Channayya and Another Vs Annapurna

Karnataka High Court · (2006) 2 CivCC 621 : (2006) 2 KarLJ 538 : (2006) 3 KCCR 1542

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16 (c)

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High Courts10 Jan 2006Allowed

Karnataka Urban Water Supply and Drainage Board Employees'' Association and Another Vs State of Karnataka and Others

Karnataka High Court · (2006) 1 KarLJ 448

Constitution of India, 1950 — Article 14, 16, 162, 226, 227Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 4 (2), 6, 68, 68 (2) (b), 68 (2) (c)

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High Courts09 Jan 2006