High Courts25 Sept 2006
The State Vs Mallikarjuna @ Mallu
Karnataka High Court · (2007) CriLJ 910 : (2007) 6 KarLJ 453
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,385 of 2,393
High Courts22 Sept 2006
State of Karnataka Vs Vithal Laxman Chalawadi and Others
Karnataka High Court · (2006) 09 KAR CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 143, 149, 323, 324, 34
High Courts22 Sept 2006Dismissed
R. Krishnamurthy, G. Somaiah and K.V. Vasu Vs State of Karnataka and Others
Karnataka High Court · (2007) 1 KarLJ 255
Karnataka Municipalities Act, 1964 — Section 19, 42
High Courts22 Sept 2006
Smt. Akkayamma, (since deceased by her L.R., Venkatanarasaiah) Vs State of Karnataka and Others Sri K.R. Rangaswamaiah Vs State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 416 : (2006) 4 KCCR 2520
Hindu Succession Act, 1956 — Section 14, 14 (2), 15, 15 (2), 16Karnataka Land Reforms Act, 1961 — Section 24
High Courts22 Sept 2006Dismissed
Electrex (India) Limited Vs Usha D. Rohra and Others
Karnataka High Court · (2007) 135 CompCas 157
Companies Act, 1956 — Section 58 A (9)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22 (1)
High Courts22 Sept 2006Allowed
V.V. Kamath Vs Assistant General Manager, Bank of Baroda and Others
Karnataka High Court · (2006) 6 KarLJ 696 : (2007) 1 LLJ 954
High Courts22 Sept 2006Allowed
R. Ananda Vs Nanjundaswmay and Others
Karnataka High Court · (2007) 1 KarLJ 259 : (2007) 3 KCCR 1686
Karnataka Land Revenue Act, 1964 — Section 110, 95Suits Valuation Act, 1887 — Section 24 (b), 7 (2)
High Courts20 Sept 2006Dismissed
T.G. Chandrashekharappa Vs The State of Karnataka
Karnataka High Court · (2007) 1 KarLJ 38
Karnataka State Universities Act, 2000 — Section 53, 53 (4), 53 (6)
High Courts20 Sept 2006Allowed
Danappagouda Fakkiragouda Patil Vs Kamalawwa and Another
Karnataka High Court · (2006) 4 KCCR 2439
High Courts19 Sept 2006
Damayanthi Vs The Deputy Commissioner and Another
Karnataka High Court · (2007) 1 KarLJ 493
High Courts19 Sept 2006
United India Insurance Co. Ltd. Vs Bhagyalakshmi and Others
Karnataka High Court · (2007) ACJ 1676
Motor Vehicles Act, 1988 — Section 140, 146, 147, 171, 95
High Courts18 Sept 2006Allowed
Reserve Bank of India, Department of Non-Banking Supervision Vs Shetty Leasing (I) Ltd.
Karnataka High Court · (2007) 136 CompCas 782 : (2007) 74 SCL 51
Companies Act, 1956 — Section 442, 446Reserve Bank of India Act, 1934 — Section 45 QA, 45 QA (2), 58 B (4AAA), 58 C
High Courts18 Sept 2006
Prakash Conductors, Indian Alumium Rolling Mills (P.) Ltd. and Innova Polypak Private Limited Vs Bangalore Electricity Supply Co. Ltd.
Karnataka High Court · (2007) 1 KarLJ 95 : (2006) 4 KCCR 2509
Electricity Act, 2003 — Section 39, 44
High Courts16 Sept 2006Dismissed
Sri. R. Nanjundegowda, Sri. Shivalingegowda and Sri. Kenchegowda Vs The Revenue Secretary-II, Government of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 1540
Constitution of India, 1950 — Article 226, 227Karnataka Societies Registration Act, 1960 — Section 10
High Courts16 Sept 2006Dismissed
Sri Andanur Rajashekar Vs Sri Vasavi Industrial Enterprises and Others
Karnataka High Court · (2007) 2 CivCC 648 : (2007) 2 KCCR 69 SN : (2007) 2 KCCR 1213 : (2007) 5 RCR(Civil) 364
Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 79, 79 A, 80Specific Relief Act, 1963 — Section 16 (c), 9
High Courts16 Sept 2006Dismissed
Mr. Madhav Bhalachandra Mangalorkar Vs Mrs. Malti Mangalorkar
Karnataka High Court · (2006) ILR (Kar) 3675 : (2006) 6 KarLJ 385 : (2007) 5 RCR(Civil) 698
Hindu Marriage Act, 1955 — Section 13 (1) (ib)
High Courts16 Sept 2006Allowed
A.B. Colaco Vs Coffee Board and Union of India (UOI)
Karnataka High Court · (2006) 4 KCCR 2527
Central Services (Medical Attendance) Rules, 1944 — Rule 1 (2)Constitution of India, 1950 — Article 21, 39 (e), 41, 43, 48A
High Courts16 Sept 2006Allowed
Rama Murthy and Ravichandran Vs H.S. Goutham and H.M. Raveendra Kumar
Karnataka High Court · (2006) 09 KAR CK 0020
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151, 96, 96 (3)
High Courts15 Sept 2006
B. Chikkanna and Another Vs Smt. K.M. Jagadamba
Karnataka High Court · (2007) 1 KarLJ 330 : (2006) 4 KCCR 2655
Transfer of Property Act, 1882 — Section 106
High Courts15 Sept 2006
State of Karnataka Vs R. Raju, Maniyamma and G. Ravi Setty
Karnataka High Court · (2007) CriLJ 920 : (2007) 1 KarLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341