COURT ARCHIVE

Karnataka High Court judgments, 2006

1,024 judgments · page 9 of 52

High Courts10 Nov 2006Dismissed

K.H. Nallappa Vs The Secretary Department of Co-operation and Others

Karnataka High Court · (2007) 2 KarLJ 126

Companies Act, 1956 — Section 617Forest (Conservation) Act, 1980 — Section 2Mineral Concession Rules, 1960 — Rule 59 (2)

High Courts10 Nov 2006

State of Karnataka Vs Narrain Mines Ltd.

Karnataka High Court · (2007) ILR (Kar) 1500 : (2007) 3 KCCR 194 SN : (2009) 19 VST 535

Income Tax Act, 1961 — Section 2 (f)Karnataka Sales Tax Act, 1957 — Section 12 A, 12 A (1-A), 2 (1)

High Courts10 Nov 2006Allowed

Shantawwa Roogi and Anita Vs Basappa Gurappa Roogi

Karnataka High Court · (2007) 2 CivCC 629 : (2007) ILR (Kar) 544 : (2007) 1 KarLJ 221 : (2007) 2 KCCR 1193 : (2007) 2 RCR(Criminal) 23

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts10 Nov 2006

Biyar Rubber (P) Ltd. Vs The Commissioner of Income Tax

Karnataka High Court · (2007) 210 CTR 191 : (2007) ILR (Kar) 301 : (2007) 292 ITR 251

Income Tax Act, 1961 — Section 148 (3), 256 (2), 32 A

High Courts10 Nov 2006Allowed

The Deputy Commissioner of Income Tax, Special Range-4 Vs Yellamma Dasappa Hospital

Karnataka High Court · (2007) 207 CTR 523 : (2007) ILR (Kar) 4622 : (2007) 290 ITR 353

Income Tax Act, 1961 — Section 32, 32 (1)

High Courts10 Nov 2006Allowed

K. Venkataramaiah Setty Vs B.R. Seetharamappa Setty and Others

Karnataka High Court · (2007) 1 KarLJ 495 : (2007) 2 KCCR 1190

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 13, 151

High Courts10 Nov 2006Dismissed

Biyar Rubber (P) Limited Vs The Commissioner of Income Tax

Karnataka High Court · (2007) 2 KCCR 1049

Income Tax Act, 1961 — Section 148 (3), 256 (2), 32 A

High Courts10 Nov 2006Allowed

Deputy Commissioner of Income Tax, Special Range-4 Vs Yellamma Dasappa Hospital

Karnataka High Court · (2007) 159 TAXMAN 58

High Courts09 Nov 2006Allowed

Vikrant Tyres Limited, now known as J.K. Industries Limited Vs Sri Mahadeva

Karnataka High Court · (2007) ACJ 969 : (2007) 114 FLR 527(2)

High Courts09 Nov 2006

Sri M.C. Mohammed Vs Smt. Gowrmmma Reddy and Others

Karnataka High Court · AIR 2007 Kar 46 : (2006) ILR (Kar) 4584 : (2007) 1 KarLJ 378 : (2007) 1 KCCR 125

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 11, 122, 128, 96Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

High Courts09 Nov 2006Dismissed

Karnataka State Financial Corporation Vs Janakaiah Naidu, Janardhana Naidu and Dadkhalander

Karnataka High Court · (2007) 139 CompCas 134 : (2007) ILR (Kar) 200 : (2006) 6 KarLJ 703

Contract Act, 1872 — Section 135State Financial Corporations Act, 1951 — Section 31 (1) (aa)

High Courts08 Nov 2006Dismissed

Krishnappa Gowda Vs The Assistant Commissioner Puttur and The Prescribed Authority for Belthangady and Others

Karnataka High Court · (2007) 1 KarLJ 114

Karnataka Land Reforms Act, 1961 — Section 44, 45, 77 AKarnataka Land Revenue Act, 1964 — Section 133

High Courts08 Nov 2006Allowed

Divisional Manager, New India Assurance Co. Ltd. Vs Dasara Honnuraswamy and Others

Karnataka High Court · (2007) 5 RCR(Civil) 107

Workmens Compensation Act, 1923 — Section 12

High Courts08 Nov 2006Allowed

The Oriental Insurance Co. Ltd. Vs Sri D. Laxman and Others

Karnataka High Court · (2007) 2 ACC 905 : (2007) ACJ 536 : (2007) 4 KarLJ 224 : (2007) 2 RCR(Civil) 263

Insurance Act, 1938 — Section 64 (v)Motor Vehicles Act, 1988 — Section 145, 146, 146 (1), 147, 2 (28)

High Courts08 Nov 2006

D. Komalakshi Vs The Dy. Commissioner of Income Tax

Karnataka High Court · (2007) 209 CTR 70 : (2007) 292 ITR 99

Income Tax Act, 1961 — Section 132, 158 BC, 249 (4)

High Courts08 Nov 2006

Syko Bag Industries, Proprietor, Mr. T.K. Yahoo and Mrs. K. Zubaida Vs ICDS Limited and Sri B.I. Sharma, Advocate and Arbitrator

Karnataka High Court · (2007) 4 ARBLR 452 : (2007) ILR (Kar) 2673 : (2007) 5 KarLJ 229 : (2007) 4 KCCR 240 SN

Arbitration and Conciliation Act, 1996 — Section 14 (1) (b), 2 (1) (e), 36, 37 (1), 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 22, Order 41 Rule 22 (1), Order 41 Rule 22 (4), 100Consumer Protection Act, 1986 — Section 12, 13, 18, 22

High Courts07 Nov 2006Dismissed

The Deputy Regional Director, ESI Corporation and The Manager, ESI Corporation Vs Hotel Vijay

Karnataka High Court · (2007) 2 KarLJ 66

Employees State Insurance Act, 1948 — Section 75

High Courts06 Nov 2006Dismissed

Bharat Conductors Pvt. Ltd. Vs Karnataka Electricity Board and V. Byrappa Arbitrator The Karnataka Electricity Board Vs V. Byrappa Arbitrator and Bharat Conductors Pvt. Ltd.

Karnataka High Court · (2007) 2 ARBLR 490 : (2007) 1 KarLJ 408 : (2007) 1 KCCR 375

Arbitration Act, 1940 — Section 14, 16, 16 (1) (a), 30

High Courts06 Nov 2006

H.N. Jayachandra Reddy Vs M.V.S. Nanjappa

Karnataka High Court · (2007) 3 KCCR 2009

Criminal Procedure Code, 1973 (CrPC) — Section 451

High Courts06 Nov 2006

M.A. Parthasarathy Vs Bank of Baroda and R. Suryanarayana Rao since deceased by his LR. and S. Viswanath Rao Bank of Baroda Vs M.A. Parthasarathy and S. Vishwanath Rao

Karnataka High Court · (2007) 1 CivCC 692 : (2007) 138 CompCas 791 : (2007) 1 KarLJ 200 : (2007) 1 KCCR 417 : (2007) 5 RCR(Criminal) 488

Civil Procedure Code, 1908 (CPC) — Section 34Partnership Act, 1932 — Section 32, 44