High Courts23 Aug 2006Dismissed
Govinda Devadiga Vs The State of Karnataka, Land Tribunal and Sri Vaikunta Kamath
Karnataka High Court · (2006) 4 KCCR 2076
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,389 of 2,393
High Courts23 Aug 2006
Smt. Shanthamma Vs Sub-Inspector of Police, Malur Police Station and Sub-Inspector of Police Indiranagar Police Station
Karnataka High Court · (2007) 3 KarLJ 330
Constitution of India, 1950 — Article 21, 226
High Courts23 Aug 2006Dismissed
S. Vishwanath Vs Central Bank of India
Karnataka High Court · (2007) 115 FLR 39 : (2007) 2 KCCR 1497
Constitution of India, 1950 — Article 14, 16 (1)
High Courts22 Aug 2006Dismissed
Smt. Narasamma Vs Sri Nirannanilatha Mommen John
Karnataka High Court · (2007) 2 CivCC 415 : (2007) 5 RCR(Civil) 305
Income Tax Act, 1961 — Section 230 ASpecific Relief Act, 1963 — Section 16, 16 (c), 20, 28, 28 (1)
High Courts22 Aug 2006
State of Karnataka Vs Joseph Rodrigues Joseph Rodriguez Vs State of Karnataka
Karnataka High Court · (2006) 08 KAR CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 377Penal Code, 1860 (IPC) — Section 120 B, 201, 307, 326, 34
High Courts22 Aug 2006Dismissed
Yallappa, Adopted Father Basavannappa Vs Durgappa Kali
Karnataka High Court · (2007) 2 CivCC 266 : (2006) ILR (Kar) 4654 : (2007) 5 RCR(Civil) 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 20, 20 (2), 20 (3)
High Courts21 Aug 2006Dismissed
B.K. Sreenivas Murthy Vs North West Karnataka State Road Corporation
Karnataka High Court · (2008) ILR (Kar) 2502
High Courts21 Aug 2006Dismissed
B.G. Rajashekar, Advocate Vs The Karnataka State Bar Council, The Disciplinary Committee No. III of Karnataka State Bar Council and Shriram Chits Bangalore Pvt. Ltd.
Karnataka High Court · (2006) 08 KAR CK 0064
Advocates Act, 1961 — Section 25
High Courts21 Aug 2006
P. Gopal Raju, Prop. Global Engg. Works Vs The Secretary, Government of India, Ministry of Urban Development and Others
Karnataka High Court · (2006) ILR (Kar) 3523
Arbitration Act, 1940 — Section 30, 32Arbitration and Conciliation Act, 1996 — Section 34, 85 (2) (a)
High Courts21 Aug 2006Dismissed
M. Puttamadaiah Vs The General Manager (HRD), Karnataka Power Transmission Corporation Ltd. and The Executive Engineer (ELEC) (Works and Maintenance)
Karnataka High Court · (2006) 08 KAR CK 0046
Karnataka State Electricity Board Employees Service Regulations — Regulation 182 (1), 182A
High Courts19 Aug 2006Dismissed
Chandrashekharappa Madivalar Vs State of Karnataka and Others
Karnataka High Court · (2009) 2 KCCR 53 SN
Karnataka Panchayat Raj (Conduct of Election) Rules, 1993 — Rule 74 (ii) (b)
High Courts19 Aug 2006
Punjab National Bank Vs Mr. Anwar Sherieff
Karnataka High Court · AIR 2007 Kar 9 : (2006) 134 CompCas 456
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19 (1), 22, 34
High Courts19 Aug 2006
Narayanappa Vs Anandamma
Karnataka High Court · AIR 2007 Kar 1 : (2007) 3 KarLJ 397
High Courts19 Aug 2006Dismissed
S. Rangaraju and Manjula Vs A. Kandaswamy Chettiar
Karnataka High Court · (2006) 08 KAR CK 0042
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Aug 2006Dismissed
B.R. Sharathchandra since deceased by LR''S (Smt. Vasanthi Devi, Kum. Supreethi, Kum. Varsha and Hariprasad all minors are represented by their mother and natural guardian Smt. Vasanthi Devi) Vs K.D. Peevish, Vice-President of Kuppanda Family, Kuppanda Uthappa, Kuppanda Bheemaiah and Kuppanda Subbaiah since deceased by LR''s (K.S. Peevish, K.S. Nanjappa and K.S. Kariyappa)
Karnataka High Court · (2006) 4 KCCR 2072
Coorg Land and Revenue Regualtions, 1899 — Regulation 145, 79 (2)
High Courts19 Aug 2006Dismissed
B.R. Sharathchandra (deceased) by L.Rs. Vs K.D. Poovaiah and Others
Karnataka High Court · (2006) 4 KCCR 2072
Coorg Land and Revenue Regualtions, 1899 — Regulation 145
High Courts18 Aug 2006
Laxman Appayya Budag and Others Vs State of Karnataka by State Public Prosecutor and and State of Karnataka by Marihal Police Station Nagappa, Yallappa and Huleppa Vs State of Karnataka
Karnataka High Court · (2006) 08 KAR CK 0096
High Courts18 Aug 2006Dismissed
Electrex (India) Ltd. Vs Mr. Krishna Bahecharbhai Patel and Others
Karnataka High Court · (2006) 133 CompCas 874 : (2006) ILR (Kar) 3745 : (2007) 75 SCL 545
Companies Act, 1956 — Section 58 A (9)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16 (2), 22, 22 (1)
High Courts18 Aug 2006Dismissed
The Godavari Sugar Mills Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2002
High Courts18 Aug 2006Dismissed
R. Veeranna Vs State of Karnataka and Bangalore Development Authority
Karnataka High Court · (2008) 5 KCCR 3579
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 13 (3), 14, 15 (1), 15 (2)