COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,383 of 2,393

High Courts16 Oct 2006Dismissed

Neelakanthappa Vs The State of Karnataka and Basavaraj Arabagonda

Karnataka High Court · (2006) ILR (Kar) 4259 : (2007) 1 KarLJ 235

Constitution of India, 1950 — Article 14Karnataka Co-operative Societies Act, 1959 — Section 2 (d-1), 29 F (5)Karnataka General Clauses Act, 1899 — Section 3 (43)

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High Courts16 Oct 2006

Shri Vishwanath Kalghatgi, (since deceased by his L.Rs. Shri Suhas Kalghatgi, Smt. Nalini Kalghatgi, Smt. Mina Redij and Smt. Usha Vs The Land Tribunal and Others

Karnataka High Court · (2007) 1 KCCR 207

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms (Amendment) Act, 1986 — Section 118 (1), 69Mysore Land Reforms Act, 1962 — Section 17, 25

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High Courts16 Oct 2006Dismissed

The Managing Director, Vijayanand Road Lines Limited Vs Kasimsab and Another

Karnataka High Court · (2008) 117 FLR 332 : (2008) 2 KarLJ 173

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High Courts13 Oct 2006Allowed

United India Insurance Co. Ltd. Vs Umadevi, Kiran and M. Chandrasekhar

Karnataka High Court · (2007) ACJ 1114 : (2007) 3 KarLJ 267

Motor Vehicles Act, 1939 — Section 29

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High Courts13 Oct 2006

MSPL Ltd. and Ramgad Minerals And Mining Pvt Ltd. Vs Neg Micon (India) Pvt. Ltd. MSPL Ltd. and Ramgad Minerals And Mining Pvt Ltd. Vs Neg Micon (India) Pvt. Ltd. and ICICI Bank

Karnataka High Court · (2007) 4 BC 124

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts13 Oct 2006Dismissed

Sri Abdul Rashid Soudagar Vs Smt. Suganda Kamalakar Kudtarkar

Karnataka High Court · (2007) 1 KarLJ 437

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Transfer of Property Act, 1882 — Section 53 A

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High Courts12 Oct 2006

Ningappa Vs R. Shankarappa

Karnataka High Court · (2006) 10 KAR CK 0069

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High Courts12 Oct 2006Dismissed

Smt. Sujatha Narayana and Others Vs Smt. Leela Ramakrishna and Others

Karnataka High Court · (2006) 10 KAR CK 0066

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 18

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High Courts12 Oct 2006Dismissed

Mungi Brothers Vs Assistant Commissioner of Income Tax

Karnataka High Court · (2007) 207 CTR 216 : (2008) 296 ITR 665 : (2007) 159 TAXMAN 300

Income Tax Act, 1961 — Section 40 A (3)Income Tax Rules, 1962 — Rule 6DD

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High Courts12 Oct 2006Allowed

T.N. Gowramma Vs T.N. Shivashankar and National Insurance Co. Ltd.

Karnataka High Court · (2007) 2 ACC 793 : (2007) ACJ 417 : (2008) 1 SLJ 177

Workmens Compensation Act, 1923 — Section 2 (d)

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High Courts11 Oct 2006Dismissed

The Government of Karnataka Vs Bidarambika Vidya Samsthe and Sri. Bidarambika PUC College

Karnataka High Court · (2007) ILR (Kar) 216

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High Courts11 Oct 2006Allowed

H. Narasimha Rao Vs R. Venkataram

Karnataka High Court · (2007) CriLJ 583 : (2006) 4 KCCR 2699

Contract Act, 1872 — Section 25 (3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts11 Oct 2006Allowed

Naik Shekharappa Olekar Vs Union of India (UOI) and Others

Karnataka High Court · (2006) 10 KAR CK 0062

Army Act, 1950 — Section 109, 110, 112, 118, 129Army Rules, 1954 — Rule 180, 184, 22, 34Constitution of India, 1950 — Article 226, 227

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High Courts11 Oct 2006Allowed

H. Narasimha Rao Vs Venkataram R.

Karnataka High Court · (2007) 1 CivCC 670 : (2007) 138 CompCas 816 : (2007) 1 KarLJ 238 : (2007) 5 RCR(Criminal) 485

Contract Act, 1872 — Section 25 (3)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts11 Oct 2006Dismissed

Gopal Jadhav and Krishna Jadhav Vs The State of Karnataka, The Commissioner Belgaum Urban Development Authority and The Deputy Commissioner Salim Ahmed and Rajesab Madiwale Vs The State of Karnataka, The Belgaum Urban Development Authority and The Special Land Acquisition Officer, Belgaum Urban Development Authority

Karnataka High Court · (2006) ILR (Kar) 135 : (2007) 1 KarLJ 76

Karnataka Urban Development Authorities Act, 1987 — Section 15, 17, 17 (1), 17 (5), 19Land Acquisition Act, 1894 — Section 11 A, 4 (1), 5 A, 6, 6 (1)

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High Courts11 Oct 2006

Kabadi Enterprises Vs The Income Tax Officer

Karnataka High Court · (2007) 207 CTR 448 : (2007) 290 ITR 610 : (2007) 164 TAXMAN 394

Income Tax Act, 1961 — Section 80 HHC, 80 HHC (1), 80 HHC (3)

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High Courts11 Oct 2006Dismissed

Food World Super Market Ltd. and Another Vs The State of Karnataka, Department of Energy and Others

Karnataka High Court · (2007) 1 KarLJ 110

KERC (Electricity Supply and Distribution) Code, 2000 — Section 27.03, 44.05

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High Courts10 Oct 2006Allowed

The Branch Manager, United India Insurance Co. Ltd. Vs Prabhudas and V. Guruswamy

Karnataka High Court · (2007) ACJ 526 : (2007) 2 KarLJ 115

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High Courts10 Oct 2006Dismissed

Nabilal Tikoti, Shainaz Begum and Shaheen Bennur Vs Shalan Bi Managuli and Others

Karnataka High Court · (2006) 10 KAR CK 0057

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151

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High Courts10 Oct 2006Allowed

S.N. Vasudevaiah Vs Appellate Authority under Payment of Gratuity Act, 1972 and Deputy Labour Commissioner and Controlling Authority Under PG Act and KSC Apex Bank Limited

Karnataka High Court · (2007) 112 FLR 185 : (2006) ILR (Kar) 4263 : (2007) 1 KarLJ 327

Payment of Gratuity Act, 1972 — Section 7, 7 (3A)

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