High Courts01 Aug 2006Allowed
N.P. Krishnamurthy and Others Vs N.R. Pandurangappa and Another
Karnataka High Court · (2006) 08 KAR CK 0044
Karnataka Societies Registration Act, 1960 — Section 27, 27 (3), 8, 8 (2)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,392 of 2,393
High Courts01 Aug 2006Allowed
Sri G.M. Krishna represented by his PA Holder Sri Anjan Begane Vs Karnataka State Financial Corporation and Ved Vignan Maha Vidya Peeth ''Panchagiri Ashram''
Karnataka High Court · (2007) 5 RCR(Civil) 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97Limitation Act, 1963 — Section 5
High Courts01 Aug 2006Allowed
K.U. Mariambi Vs P.A. Abdul Khader
Karnataka High Court · (2008) CriLJ 495 : (2007) ILR (Kar) 4276 : (2008) 6 KarLJ 147 : (2007) 4 KCCR 339 SN : (2009) 5 RCR(Criminal) 889
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198 (A), 200, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 498A, 506, 506 (2)
High Courts31 Jul 2006Dismissed
Dr. Basawaraj Revanasiddappa Guragol Vs The State of Karnataka and Karnataka Institute of Medical Sciences
Karnataka High Court · (2006) ILR (Kar) 4555 : (2007) 5 KarLJ 655 : (2006) 4 KCCR 2472
High Courts28 Jul 2006Allowed
K. Ramakrishnappa Vs State
Karnataka High Court · (2007) 5 KarLJ 83 : (2006) 4 KCCR 2166 : (2007) 1 RCR(Criminal) 812
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374 (2), 378, 386Evidence Act, 1872 — Section 113 A, 32Penal Code, 1860 (IPC) — Section 304 B, 306, 498A
High Courts27 Jul 2006
United India Insurance Co. Ltd. Vs Jenny Bai and Another
Karnataka High Court · (2007) ACJ 2493 : (2008) 1 KarLJ 261
Motor Vehicles Act, 1988 — Section 170
High Courts27 Jul 2006
Bhadra Sahakari Sakkare Karkhane Niyamith Vs The Commissioner of Commercial Taxes
Karnataka High Court · (2006) 07 KAR CK 0038
Karnataka Sales Tax Act, 1957 — Section 12 (3), 3 A, 8 A
High Courts26 Jul 2006Dismissed
Pundalika Savanna Kaladagi Vs State of Karnataka and Others
Karnataka High Court · (2007) 5 KarLJ 571 : (2007) 1 KCCR 454
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts26 Jul 2006Dismissed
Karnataka Electricity Board Employees Union (now called the Karnataka Power Transmission Corporation Employees'' Union) Vs The Karnataka Electricity Board and Others
Karnataka High Court · (2006) ILR (Kar) 3384 : (2007) 1 KarLJ 147
Constitution of India, 1950 — Article 14, 16, 21, 38, 39Industrial Disputes Act, 1947 — Section 18 (3)Karnataka Electricity Board Recruitment and Promotion of Employees of the Board service Regulations, 1960 — Regulation 6
High Courts26 Jul 2006Allowed
Sri. M. Siddappa Vs The Board of Governors Indian Institute of Management, The Director Indian Institute of Management and Sri. M.A. Shama Iyengar Retired District and Sessions Judge and Inquiry Officer
Karnataka High Court · (2006) 07 KAR CK 0014
Constitution of India, 1950 — Article 311, 311 (2)
High Courts25 Jul 2006Dismissed
N.G. Pandurangappa Vs The Secretary and Others
Karnataka High Court · (2006) 07 KAR CK 0051
Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 5 (7)
High Courts25 Jul 2006Dismissed
Shivappa Shetty @ Shivaswamy (Since dead by LRs Rajeshwari, Jyothi and Baby) Vs B.A. Srikanta Shetty (Since dead by LRs Smt. Mahadevamma and Others) and Others
Karnataka High Court · AIR 2007 Kar 19 : (2007) 5 KarLJ 73 : (2006) 3 KCCR 1973
High Courts24 Jul 2006Allowed
Branch Manager, United India Insurance Co. Ltd. Vs Shekarappa, Ajjappa and H.R. Basavarajachari
Karnataka High Court · (2008) ACJ 243 : (2007) ILR (Kar) 3828 : (2008) 5 KarLJ 177
Motor Vehicles Act, 1939 — Section 2 (18), 2 (30), 2 (32), 2 (8), 95 (1)Penal Code, 1860 (IPC) — Section 279, 337
High Courts24 Jul 2006
Goetze (India) Ltd. Vs Sri H.R. Thimappa Gowda
Karnataka High Court · (2007) 4 KarLJ 654 : (2006) 4 KCCR 2192
Constitution of India, 1950 — Article 12, 14, 16, 21Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 40, 40 (2)
High Courts24 Jul 2006
State of Karnataka Vs Byrappa @ Byregowda
Karnataka High Court · (2006) 3 KCCR 1965 : (2007) 5 RCR(Criminal) 393
Criminal Procedure Code, 1973 (CrPC) — Section 284, 284 (2)Penal Code, 1860 (IPC) — Section 307
High Courts23 Jul 2006Allowed
J.K. Panthaki Vs Babu Verghese and Another
Karnataka High Court · (2006) 07 KAR CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Jul 2006
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Bangalore Club
Karnataka High Court · (2006) 205 CTR 582 : (2006) 287 ITR 263
High Courts21 Jul 2006
Motor Industries Co. Ltd. Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2006) 205 CTR 585 : (2006) 285 ITR 365 : (2006) 156 TAXMAN 315
Income Tax Act, 1961 — Section 143 (3), 37, 37 (3)Income Tax Rules, 1962 — Rule 6B
High Courts21 Jul 2006
The Assistant Commissioner of Income Tax Vs Sri Saraswathi Iron Foundry
Karnataka High Court · (2007) 207 CTR 528 : (2006) ILR (Kar) 3887 : (2006) 287 ITR 313
Income Tax Act, 1961 — Section 269 SS, 43 A (3)Income Tax Rules, 1962 — Rule 6DD (j)
High Courts21 Jul 2006Dismissed
Prakash Babu Rao Pundapal (since deceased by his L.Rs. Neelaww, Lata, Srinivas and Ashwin) Vs The Land Tribunal and Others
Karnataka High Court · AIR 2007 Kar 29 : (2006) 5 KarLJ 281
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9