High Courts15 Nov 2006
Smt. Neelagangavva Vs Joint Director of Land Records and Others
Karnataka High Court · (2007) ILR (Kar) 1517 : (2007) 3 KCCR 190 SN
Hindu Succession Act, 1956 — Section 15, 16
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,379 of 2,393
High Courts15 Nov 2006Allowed
B. Bhadragiri Gowda Vs The State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 110 : (2007) 6 KarLJ 586 : (2007) 2 KCCR 1021
High Courts15 Nov 2006Dismissed
B.R. Patil Vs Rajeev Chandrashekar and Others
Karnataka High Court · (2007) 1 KCCR 145 : ILR 2007 Kar 317 : (2007) 1 AIR Kant R 452 : (2007) AIHC 1336
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11ARepresentation of the Peoples Act, 1951 — Section 123 (2), 128, 128 (1), 81, 81 (3)
High Courts15 Nov 2006Allowed
The Secretary, Nagawala Grama Panchayath Vs The President, Mysore Zilla Panchayath and Others
Karnataka High Court · (2007) 1 KCCR 71
Constitution of India, 1950 — Article 14, 21Karnataka Panchayat Raj Act, 1993 — Section 237 (2)
High Courts15 Nov 2006
D.S. Basavegowda and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2008) 1 KarLJ 346 : (2007) 2 KCCR 1046
Constitution of India, 1950 — Article 226, 227
High Courts14 Nov 2006Allowed
The Special Land Acquisition Officer (UKP) and Another Vs Lakshmanbabu Gayakwad and Others
Karnataka High Court · (2007) 1 KCCR 99
Karnataka Sales Tax Act, 1957 — Section 31Land Acquisition Act, 1894 — Section 11 (1), 11 (2), 16 (1), 16 (2), 18
High Courts14 Nov 2006Allowed
The Special Land Acquisition Officer, Upper Krishna Project (UKP) and The State of Karnataka Vs Lakshmanbabu Gayakwad and Others
Karnataka High Court · (2006) ILR (Kar) 4563
Karnataka Sales Tax Act, 1957 — Section 20, 31Land Acquisition Act, 1894 — Section 11 (2), 16 (1), 16 (2), 18, 28 A
High Courts14 Nov 2006Allowed
H.M. Siddagangaiah Vs The State of Karnataka and The Commissioner Bangalore Mahanagar Palike
Karnataka High Court · (2007) 112 FLR 652 : (2006) ILR (Kar) 4687
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307Karnataka City Corporation Employees (Conditions of Services) Rules, 1991 — Rule 2 (2)Karnataka Lokayukta Act, 1984 — Section 2 (4) (d)
High Courts14 Nov 2006Dismissed
R. Abbaiah Reddy (since dead by LRs. Sarojamma Reddy, A. Jagadish Reddy, A. Vimala Reddy and A. Jyothi Reddy) Vs Udaya Chandra R. Abbaiah Reddy (since dead by LRs. Smt. Sarojamma Reddy, A. Jagadish Reddy, A. Vimala Reddy and A. Jyothi Reddy) and K.R. Vijayaraghava Reddy Vs T. Ramachandra Chari
Karnataka High Court · (2007) ILR (Kar) 371 : (2007) 1 KarLJ 412 : (2007) 1 KCCR 429
Evidence Act, 1872 — Section 116Karnataka Rent Act, 1999 — Section 27 (2) (e), 27 (2) (r), 43 (1)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)
High Courts14 Nov 2006Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax, (Assessment), Special Range Vs R.P.G. Telecoms Limited
Karnataka High Court · (2007) 208 CTR 152 : (2007) 292 ITR 355
Income Tax Act, 1961 — Section 80 AB, 80 HHC, 80 I
High Courts13 Nov 2006Dismissed
Muneer Ahmed Vs Safia Mateen alias Shaheen
Karnataka High Court · (2007) CriLJ 919 : (2007) 1 DMC 550
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Nov 2006Allowed
The Oriental Insurance Co. Ltd. Vs Smt. Kaveri and Others
Karnataka High Court · (2008) ACJ 23
High Courts10 Nov 2006Allowed
Assistant Commissioner of Income Tax, Circle-1, Raichur Vs Vishwanath and Co.
Karnataka High Court · (2007) 161 TAXMAN 32
High Courts10 Nov 2006Allowed
The Assistant Commissioner of Income Tax Vs Vishwanath and Company Excise Contractors
Karnataka High Court · (2007) 292 ITR 225
Income Tax Act, 1961 — Section 143 (1), 143 (2), 143 (3), 148, 68
High Courts10 Nov 2006Dismissed
Sri Mahadevanaika Vs Shivakumar, Since Minor rep. by his mother and natural guardian Gopamma and Sri Shiva, Since Minor rep. by his mother and Natural Guardian Gopamma
Karnataka High Court · (2007) 1 DMC 590 : (2006) ILR (Kar) 4647 : (2007) 1 KarLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (4)
High Courts10 Nov 2006Allowed
Fakru Latif, Babaseb Latif and Shaukat Latif Vs The State of Karnataka, The Land Tribunal and Mahadevgouda Patil
Karnataka High Court · (2007) 1 KarLJ 488 : (2007) 3 KCCR 118 SN
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44, 44 (1), 46 A (1)Karnataka Land Revenue Act, 1964 — Section 133
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