High Courts09 Aug 2006Dismissed
Bill Forge Private Limited Vs The State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 2224
Karnataka Stamp (Amendment) Act, 2006 — Section 3Karnataka Stamp Act, 1957 — Section 2 (1) (j)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,391 of 2,393
High Courts08 Aug 2006Dismissed
Smt. Sharadamma Vs Smt. Kenchamma and Others
Karnataka High Court · (2006) 4 KCCR 2221
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 138
High Courts08 Aug 2006Dismissed
The Special Land Acquisition Officer, Karnataka Industrial Area Development Board and The Karnataka Industrial Areas Development Board Vs Dasappa Dasappa Vs The Spl. LA. Officer, Karnataka Industrial Area Development Board and The Executive Member Karnataka Industrial Areas Development Board
Karnataka High Court · (2007) ILR (Kar) 2848 : (2008) 1 KarLJ 164
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 6 Rule 17, 151Karnataka Industrial Area Development Act, 1966 — Section 2 (7), 28 (1), 28 (4), 29 (2), 30KT and CP Act, 1963 — Section 72
High Courts08 Aug 2006Dismissed
Melco Precisions Pvt. Ltd. Vs Kundremukh Iron Ore Co. Ltd. and Another
Karnataka High Court · (2006) 08 KAR CK 0023
Constitution of India, 1950 — Article 226, 227
High Courts07 Aug 2006
M.H. Malik Vs T. Venkataswamy Reddy
Karnataka High Court · (2008) 1 KarLJ 344 : (2006) 4 KCCR 2657
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts05 Aug 2006
The Commissioner of Wealth Tax Vs Karnataka Minerals and Manufacturing Company Limited
Karnataka High Court · (2006) 206 CTR 613
Wealth Tax Act, 1957 — Section 40 (3)
High Courts05 Aug 2006
Kamala Ankolekar Vs Life Insurance Corporation of India
Karnataka High Court · AIR 2007 Kar 22 : (2007) 3 KarLJ 379
High Courts05 Aug 2006Allowed
Sri. K.S. Lokaiah Vs M.B. Shivaraya and Others
Karnataka High Court · (2007) ILR (Kar) 390 : (2008) 1 KarLJ 146 : (2007) 2 KCCR 839 : (2007) 2 KCCR 1076
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 23 Rule 4, 146, 151Limitation Act, 1963 — Section 21, 21 (1), 21 (2)
High Courts05 Aug 2006
Commissioner of Wealth Tax Vs Karnataka Minerals and Manufacturing Co. Ltd.
Karnataka High Court · (2007) 159 TAXMAN 18
High Courts04 Aug 2006Allowed
C.D. Venkataramana Shetty Vs The State of Karnataka, The Hon''ble Upalokayukta, The Dy. Registrar of Enquiries-3 and Karnataka Administrative Tribunal
Karnataka High Court · (2006) 4 KCCR 2460
Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14APrevention of Corruption Act, 1988 — Section 12 (1) (d), 13 (2), 7
High Courts04 Aug 2006
Suvardhan Vs The Commissioner of Income Tax
Karnataka High Court · (2006) 206 CTR 226 : (2006) 287 ITR 404
Income Tax Act, 1961 — Section 144, 2 (47), 45 (4), 47, 47 (2)
High Courts04 Aug 2006
The Commissioner of Income Tax Vs Himatasingike Seide Ltd.
Karnataka High Court · (2006) 206 CTR 106 : (2006) 286 ITR 255
Income Tax Act, 1961 — Section 10 B, 2 (45), 263, 32, 32 (2)
High Courts03 Aug 2006Dismissed
Ramesha Vs Smt. Mallamma and Another
Karnataka High Court · (2006) 4 KCCR 2086
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 125 (4), 125 (5), 126 (1) (b)Family Courts Act, 1984 — Section 7, 7 (2), 8
High Courts03 Aug 2006Dismissed
Ramesh Vs Smt. Mallamma and Smt. Latha
Karnataka High Court · (2006) CriLJ 4811 : (2007) 1 RCR(Criminal) 850
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Family Courts Act, 1984 — Section 7, 8
High Courts03 Aug 2006Dismissed
Sri S. Srikanth Joshi, Chief Executive, Aladangady Vyavasa Seva Sahakari Bank Vs The Board of Management of Aladangady Vyavasa Seva Sahakari Bank and Others
Karnataka High Court · (2007) 5 KarLJ 484
Constitution of India, 1950 — Article 12, 226, 227
High Courts03 Aug 2006Dismissed
Sri N. Narasimhiah Vs Smt. B.S. Vimala and Mas. Rajath N. Ramya Vs Smt. B.S. Vimala and Sri N. Narasimhiah
Karnataka High Court · AIR 2007 Kar 39
Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7, 7 (1)
High Courts02 Aug 2006Dismissed
Kulla Venkata Shetty Vs The Managing Director, Karnataka State Road Transport Corporation and Another
Karnataka High Court · (2008) 119 FLR 251 : (2008) ILR (Kar) 1416 : (2008) 4 KarLJ 363 : (2009) 2 LLJ 39
Constitution of India, 1950 — Article 226
High Courts02 Aug 2006Dismissed
Pundalik Biradar Vs Sharadabai
Karnataka High Court · (2008) 5 KarLJ 182 : (2008) 1 KCCR 80 SN
Constitution of India, 1950 — Article 15 (3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 397, 401
High Courts01 Aug 2006Allowed
Sri. G.M. Krishna Vs Karnataka State Financial Corporation and Another
Karnataka High Court · (2006) 4 KCCR 2044
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97Limitation Act, 1963 — Section 5
High Courts01 Aug 2006
Commission and General Agency Vs M. Narayana Bhat
Karnataka High Court · (2006) ILR (Kar) 3582 : (2006) 6 KarLJ 150 : (2006) 4 KCCR 2063
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 144, 2 (3) (g), 69, 70 (2) (c)