High Courts02 Nov 2006Allowed
National Insurance Co. Ltd. Vs Mumtaz and Others
Karnataka High Court · (2007) 1 KCCR 195
Criminal Procedure Code, 1973 (CrPC) — Section 161Workmens Compensation Act, 1923 — Section 2 (1) (n), 3
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,381 of 2,393
High Courts31 Oct 2006Allowed
Employees State Insurance Corporation Vs New Taj Mahal Cafe (Pvt.) Ltd.
Karnataka High Court · (2007) 112 FLR 574 : (2006) ILR (Kar) 4695 : (2007) 3 KarLJ 277 : (2007) 2 LLJ 448
Employees State Insurance (General) Regulations, 1950 — Regulation 12, 14, 15Employees State Insurance Act, 1948 — Section 45 A, 75
High Courts31 Oct 2006Dismissed
Karnataka Leasing and Commercial Corpn. Ltd. (In Liquidation) Vs N.R. Kini
Karnataka High Court · (2006) 10 KAR CK 0051
Companies Act, 1956 — Section 446 (2) (b), 458 ACompany Court Rules, 1959 — Rule 9
High Courts31 Oct 2006
D. Selvaraj Vs State
Karnataka High Court · (2006) 10 KAR CK 0006
Penal Code, 1860 (IPC) — Section 279, 304 A, 338
High Courts30 Oct 2006Dismissed
Sri R. Narayanaswamy Reddy Vs Sri R. Lakshminarayana Reddy, Sri L. Madhusudana Reddy, Sri R. Appanna Reddy and Puravankara Projects Ltd.
Karnataka High Court · (2006) 10 KAR CK 0046
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 43 Rule 1, 96 (3)
High Courts30 Oct 2006Dismissed
B. Chandrashekar Vs T.L. Anand Kumar
Karnataka High Court · (2007) ILR (Kar) 4634 : (2007) 1 KarLJ 250
Karnataka Rent Act, 1999 — Section 27 (2) (m), 27 (2) (q), 27 (2) (r), 31 (c), 45
High Courts30 Oct 2006Allowed
Dr. Y. Raghuramulu Vs Coffee Board, Union of India (UOI), Ministry of Commerce and Industry, Department of Commerce and Dr. Jayarama Joint Director (R), Central Coffee Research Institute
Karnataka High Court · (2006) 10 KAR CK 0042
Coffee Board (Cadre and Recruitment) Rules, 1993 — Rule 6
High Courts30 Oct 2006Allowed
Smt. Edna Kunder and Another Vs The Deputy Commissioner and Another
Karnataka High Court · (2007) 1 KCCR 715
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts28 Oct 2006Allowed
National Insurance Co. Ltd. Vs Gaisuddin Khan and Another
Karnataka High Court · (2006) 10 KAR CK 0068
High Courts28 Oct 2006
Ishwar Basavanneppa Kolvi Vs State of Karnataka and Others
Karnataka High Court · (2006) 10 KAR CK 0049
High Courts28 Oct 2006Dismissed
A.V. Kamath Vs The Commercial Corporation of India Ltd., Corporation Bank, Corporation Bank Manipal Branch and State Government Goa
Karnataka High Court · (2006) 10 KAR CK 0043
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 30Evidence Act, 1872 — Section 114 (g)
High Courts28 Oct 2006Allowed
Group Captain L.G.I. Subramanian Iyer Vs The Union of India (UOI)
Karnataka High Court · (2006) 10 KAR CK 0040
Constitution of India, 1950 — Article 14, 148 (5), 309Karnataka Civil Services Rules, 1958 — Rule 296
High Courts28 Oct 2006Allowed
B. Krishnappa Gowda Vs Smt. Chandrika. G.
Karnataka High Court · (2006) ILR (Kar) 4704 : (2007) 1 KarLJ 468 : (2007) 5 RCR(Civil) 735 : (2007) 2 RCR(Rent) 287
Karnataka Small Causes Courts Act, 1964 — Section 18Mysore Court-fees and Suits Valuation Act, 1958 — Section 29, 30, 50
High Courts28 Oct 2006Allowed
Doddarangamma Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 10 KAR CK 0034
High Courts28 Oct 2006Allowed
Muneer Ahmed Vs The State of Karnataka and Nannasabi
Karnataka High Court · (2006) 10 KAR CK 0033
High Courts28 Oct 2006Dismissed
The Vijaya Bank Ltd. Vs The Vijaya Bank Employees Association and Vijaya Bank Workers'' Organisation
Karnataka High Court · (2006) 10 KAR CK 0032
Industrial Disputes Act, 1947 — Section 10 (2A)
High Courts28 Oct 2006Allowed
Dr. K. Aravind, M.B.B.S. M.S., (General Surgery) Vs Rajiv Gandhi University of Health Sciences, The State of Karnataka and Dr. Shivashankarappa Mudegoudar, Assistant Surgeon, Department of Urology, Vijayanagar Institute of Medical Sciences
Karnataka High Court · (2006) 10 KAR CK 0023
Karnataka State Civil Services Act, 1978 — Section 3, 8Rajiv Gandhi University of Health Sciences Act, 1994 — Section 35 (a), 35 (c)
High Courts28 Oct 2006Allowed
Branch Manager United India Insurance Co. Ltd. Vs Sri. Lalshavali Sab and Shri Mohammed Ishaq Sab
Karnataka High Court · (2006) 10 KAR CK 0022
High Courts28 Oct 2006Dismissed
S. Somashekar Vs Karnataka Power Transmission Corporation Limited and Others
Karnataka High Court · (2006) 10 KAR CK 0007
High Courts27 Oct 2006Dismissed
J. Ramaraj Vs Iliyaz Khan
Karnataka High Court · (2007) 4 BC 175 : (2007) 2 CivCC 458 : (2007) 4 KarLJ 489 : (2007) 2 RCR(Criminal) 332
Contract Act, 1872 — Section 222Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 114 (g)