High Courts21 Jul 2006Allowed
Sri R.B. Shet Vs Span Projects Pvt. Ltd.
Karnataka High Court · (2008) 144 CompCas 565 : (2009) 90 SCL 58
Companies Act, 1956 — Section 438 (1) (c), 538, 538 (1), 538 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,393 of 2,393
High Courts21 Jul 2006Allowed
N. Jagathpal Poovani Vs Susheela and Others
Karnataka High Court · (2006) 07 KAR CK 0021
High Courts21 Jul 2006Allowed
Manipal Sowbhagya Nidhi Ltd. Vs G.N. Rama Rao and Others
Karnataka High Court · (2007) 1 CompLJ 187 : (2007) 73 SCL 258
Companies Act, 1956 — Section 391, 45Reserve Bank of India Act, 1934 — Section 45 QA, 45 QA (2)
High Courts20 Jul 2006
State of Karnataka Vs Kirloskar Ferrous Industries Limited, Koppal
Karnataka High Court · (2006) 61 KarLJ 204
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 5A(1)Karnataka Sales Tax Rules, 1957 — Rule 38A
High Courts19 Jul 2006Dismissed
Motamma Vs The Land Tribunal and Others
Karnataka High Court · (2007) 4 KarLJ 633
Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A (2), 48 A (4), 48 A (5)Karnataka Land Reforms Rules, 1974 — Rule 21C, 35, 36, 37
High Courts19 Jul 2006Allowed
Sri. B.N. Dhotrad Vs The Board of Directors/cum-Appellate Authority, Karnataka Land Army Corporation Ltd.
Karnataka High Court · (2006) ILR (Kar) 3163
Karnataka Civil Services Rules, 1974 — Rule 32, 68Karnataka Land Army Corporation Cadre and Recruitment Rules, 1996 — Rule 94
High Courts19 Jul 2006Dismissed
Commissioner of C. Ex. Vs Motorola India Pvt. Ltd.
Karnataka High Court · (2008) 11 STR 555
High Courts18 Jul 2006
G. Noor Mohammed Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 4294 : (2006) 5 KarLJ 242 : (2006) 3 KCCR 1910
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (ii), 3 (1) (iii)Constitution of India, 1950 — Article 22, 22 (5)Customs Act, 1962 — Section 108
High Courts18 Jul 2006
The Commissioner of Income Tax Vs Tam Tam Pedda Guruva Reddy
Karnataka High Court · (2006) 206 CTR 30 : (2006) ILR (Kar) 3301 : (2006) 287 ITR 72
Income Tax Act, 1961 — Section 143 (3), 271 B, 275 (1) (c), 44 AB
High Courts17 Jul 2006Dismissed
The Commissioner of Central Excise Vs Bripanil Synthetics (P) Limited
Karnataka High Court · (2006) 3 KCCR 1944
Central Excise Act, 1944 — Section 11 A, 11 A (1), 11 A (3) (ii) (a) (A)Central Excise Rules, 1944 — Rule 57I (1) (ii)
High Courts17 Jul 2006
The Commissioner of Central Excise Vs Bripanil Synthetics (P) Ltd.
Karnataka High Court · (2006) 112 ECC 537 : (2006) ECR 537
Central Excise Act, 1944 — Section 11 (A) (3) (ii) (a) (A), 11 A, 11 A (1)Central Excise Rules, 1944 — Rule 57I (1)
High Courts17 Jul 2006Dismissed
Shri Pundalika Savanna Kaladagi Vs The State of Karnataka
Karnataka High Court · (2007) 112 FLR 649 : (2006) 4 KCCR 2337
Administrative Tribunals Act, 1985 — Section 14 (1) (a), 15, 15 (1)Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 420
High Courts15 Jul 2006
Employees'' State Insurance Corporation Vs J.M.D. Fashions
Karnataka High Court · (2007) 114 FLR 621
High Courts15 Jul 2006
Sri C. Radesh Murthy Vs Sri Jayantilal Chandulal Kothari
Karnataka High Court · (2006) 07 KAR CK 0086
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11DKarnataka Rent Act, 1999 — Section 27 (2) (r), 40Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts15 Jul 2006Allowed
B.E. Chandrashekar, R.S. Sreedhara Shastry and H. Krishna Singh Vs State of Karnataka
Karnataka High Court · (2007) CriLJ 486 : (2006) 4 KCCR 2398
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304 A, 427
High Courts15 Jul 2006
The Commissioner of Central Excise Vs Karnataka State Agro Corn Products Ltd.
Karnataka High Court · (2006) 112 ECC 533 : (2006) 138 ECR 533 : (2006) 3 KCCR 1861 : (2008) 9 STR 597
Central Excise Act, 1944 — Section 12 B
High Courts15 Jul 2006
B.N. Jeevan Prakash Vs Shabeer Ahamad Shariff and Others
Karnataka High Court · (2007) ACJ 1709 : (2006) 4 RCR(Civil) 635
High Courts14 Jul 2006Dismissed
K. Abdul Hameed Vs Smt. Sabira Begum and Others
Karnataka High Court · AIR 2006 Kar 289 : (2006) 4 KCCR 2137
Mohammedan Law — Section 152 (3), 155
High Courts14 Jul 2006Dismissed
Vikrant Tyres Limited Vs Mysore Division Hotel Worker''s Union
Karnataka High Court · (2007) 1 SLJ 352
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10 (1)Factories Act, 1948 — Section 46Industrial Disputes Act, 1947 — Section 25 F
High Courts14 Jul 2006
Veerabhadrappa Dandappa Hanchinamani and Others Vs Nannesab Goususab Pathan and Others
Karnataka High Court · (2007) 1 CivCC 147 : (2006) ILR (Kar) 3794 : (2006) 6 KarLJ 496 : (2006) 3 KCCR 1935 : (2007) 5 RCR(Civil) 504
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8