COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 6 of 52

High Courts22 Nov 2006Allowed

PKN Caps and Polymers Pvt. Ltd. Vs Sri K. Vishnu Prasad Rao

Karnataka High Court · (2008) 2 KarLJ 276 : (2007) 4 KCCR 2448 : (2010) 5 RCR(Criminal) 835

Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 118Negotiable Instruments Act, 1881 (NI) — Section 136, 138, 139

High Courts22 Nov 2006Dismissed

Sri T. Rajagopal Vs The Regional Transport Authority Bangalore Urban and The Additional Secretary and The Regional Transport Authority

Karnataka High Court · AIR 2007 Kar 103 : (2007) 2 KarLJ 137

Karnataka Motor Vehicles Rules, 1989 — Rule 127, 127 (1)

High Courts22 Nov 2006Allowed

Borawwa Guggari and Kumar Vittal Minor, Rep. By his Next Friend and Natural Guardian and Mother Borawwa Guggari Vs The Karnataka Power Transmission Corporation Ltd. (Formerly K.E.B.) and Others

Karnataka High Court · (2007) 1 KCCR 645

High Courts22 Nov 2006

Ossoor Estates Ltd. Vs The Additional Commissioner of Commercial Taxes

Karnataka High Court · (2006) 11 KAR CK 0107

Mysore Agricultural Income Tax Act, 1957 — Section 35, 5 (1) (k), 55

High Courts22 Nov 2006Dismissed

Sri. T. Rajagopal Vs The Regional Transport Authority Bangalore Urban and Another

Karnataka High Court · (2007) 1 KCCR 754

Karnataka Motor Vehicles Rules, 1989 — Rule 127, 127 (1)

High Courts22 Nov 2006Dismissed

Amarappa Vs The Assistant Commissioner and Another

Karnataka High Court · (2007) ILR (Kar) 191 : (2007) 1 KCCR 185

High Courts22 Nov 2006Allowed

Vasanti, Sheela and Kiran Vs Pharez John Abraham, Arul Jothi Sivasubramanian K., Sriranjani and Gurudev Arul Jothi Sivasubramanian K., Sriranjani and Gurudev Vs Pharez John Abraham, Vasanti, Sheela and Kiran

Karnataka High Court · AIR 2007 Kar 121 : (2007) ILR (Kar) 2375 : (2007) 5 KarLJ 194 : (2007) 4 KCCR 221 SN : (2007) 5 RCR(Civil) 685

General Clauses Act, 1897 — Section 3 (57)Succession Act, 1925 — Section 219 (c), 33, 48

High Courts21 Nov 2006Allowed

Deputy Commissioner of Income Tax Vs Spences Hotel Pvt. Ltd.

Karnataka High Court · (2007) 2 KCCR 77 SN

Income Tax Act, 1961 — Section 139, 142, 143 (3), 147, 148

High Courts21 Nov 2006

Manjunatha Vs P. Shankar and The Oriental Insurance Company Limited

Karnataka High Court · (2007) 1 KCCR 807

High Courts21 Nov 2006Allowed

Sri K. Divakar Vs The Commissioner, Bangalore Development Authority and Others

Karnataka High Court · (2007) 1 KarLJ 360 : (2007) 1 KCCR 388

Constitution of India, 1950 — Article 14, 16 (1), 226, 309Karnataka Civil Services Rules, 1992 — Rule 32, 68

High Courts21 Nov 2006

M. Pakkeerappa Vs The State of Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 23

Constitution of India, 1950 — Article 226Karnataka Education Act, 1983 — Section 130Karnataka Educational Institutions (Appellate Authority) Rules, 1998 — Rule 3, 3 (1)

High Courts21 Nov 2006Allowed

Workmen of Bata India Limited Vs The Commissioner of Labour and The Management of Bata India Limited

Karnataka High Court · (2007) ILR (Kar) 615 : (2007) 1 KCCR 77

Industrial Disputes Act, 1947 — Section 33 C, 33 C (1)Payment of Wages Act, 1936 — Section 7

High Courts21 Nov 2006Allowed

Shivakumar Padashetty Vs The Disciplinary Authority and Principal District and Single Judge

Karnataka High Court · (2007) ILR (Kar) 427 : (2007) 3 KarLJ 271

Constitution of India, 1950 — Article 14, 19 (1), 21

High Courts21 Nov 2006Allowed

Employees State Insurance Corporation Vs Manipal Sowbhagya Nidhi Ltd.

Karnataka High Court · (2007) 136 CompCas 744 : (2007) 114 FLR 519 : (2007) 3 KarLJ 198 : (2007) 1 KCCR 55 : (2007) 3 LLJ 142

Companies Act, 1956 — Section 620 AEmployees State Insurance Act, 1948 — Section 1 (4), 1 (5), 75

High Courts21 Nov 2006Dismissed

M. Pakeerappa Vs The State of Karnataka and Others

Karnataka High Court · (2007) 1 KCCR 270

Constitution of India, 1950 — Article 226Karnataka Education Act, 1983 — Section 130Karnataka Educational Institutions (Appellate Authority) Rules, 1998 — Rule 3, 3 (1)

High Courts20 Nov 2006

State of Karnataka Vs Mangalore Steel and Cements Mangalore Steel and Cements Vs The State of Karnataka

Karnataka High Court · (2007) 8 VST 198

Karnataka Sales Tax Act, 1957 — Section 12 A, 6 A (3)

High Courts20 Nov 2006

Wasava Tyres Vs The Printers (Mysore) Ltd. N.K. Pranesh Vs The Printers (Mysore) Private Limited Thomas Sudhakar Ponnuraj Vs The Printers (Mysore) Limited

Karnataka High Court · (2007) 139 CompCas 446 : (2007) 3 KCCR 1637 : (2008) 86 SCL 171

Companies Act, 1956 — Section 21, 23Transfer of Property Act, 1882 — Section 106, 3 (1) (iii)

High Courts20 Nov 2006Allowed

Rajashree Cement Vs The State of Karnataka

Karnataka High Court · (2006) 11 KAR CK 0069

High Courts20 Nov 2006Allowed

Divisional Manager Vs Smt. Chanda Bi, Mother of Late Babu Jan and Others

Karnataka High Court · (2007) ACJ 592 : (2007) 1 KCCR 20 SN

Workmens Compensation Act, 1923 — Section 12, 12 (1)

High Courts20 Nov 2006

Sri Umesh N. Divagi and Others Vs The State of Karnataka and Others

Karnataka High Court · (2007) 2 KarLJ 140

Constitution of India, 1950 — Article 226, 227