High Courts14 Jul 2006
Shamanna Setty Vs B.L. Channegowda
Karnataka High Court · (2006) ILR (Kar) 3588 : (2007) 5 KarLJ 494
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,394 of 2,393
High Courts13 Jul 2006Allowed
Ravi Vs The Karnataka University and Others
Karnataka High Court · (2006) 4 KCCR 2325
Constitution of India, 1950 — Article 191 (1) (e), 21, 315, 316, 324Karnataka State Universities Act, 2000 — Section 53, 53 (2) (b)Representation of the Peoples Act, 1951 — Section 9 A
High Courts13 Jul 2006Allowed
B.C. Ramachandra Vs State of Karnataka
Karnataka High Court · (2007) CriLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts13 Jul 2006Allowed
Ravi Dalawai Vs The Karnataka University and The State of Karnataka
Karnataka High Court · (2006) 6 KarLJ 192
Constitution of India, 1950 — Article 191 (1) (e), 21, 315, 316, 324Karnataka State Universities Act, 2000 — Section 53, 53 (2) (b)Representation of the Peoples Act, 1951 — Section 9 A
High Courts13 Jul 2006Dismissed
Eshwara Devaru Temple, M.D. Kote and Others Vs Land Tribunal and Others
Karnataka High Court · (2006) 4 KCCR 2005
High Courts13 Jul 2006Allowed
Kumari A.B. Rashmi Vs The Director/Secretary Common Entrance Test Cell and Another
Karnataka High Court · (2006) 3 KCCR 1858
High Courts12 Jul 2006Allowed
Mallappa and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) 4 KCCR 1988
Karnataka Land Reforms Act, 1961 — Section 133, 2 (11), 48 A
High Courts12 Jul 2006
The Assistant Commissioner of Income Tax Vs Abcon Engineering and Systems Pvt. Ltd The commissioner of Income Tax Vs Abcon Engineering and Systems Pvt. Ltd Abcon Engineering and Systems Pvt. Ltd. Vs The Commissioner of Income Tax and The Income Tax Officer Webb India Limited Vs The Deputy Commissioner of Income Tax
Karnataka High Court · (2007) 208 CTR 146 : (2006) 287 ITR 201
Income Tax Act, 1961 — Section 143 (1) (a), 80 AB, 80 O
High Courts12 Jul 2006
United India Insurance Co. Ltd. Vs Anita Deshpande and Others National Insurance Co. Ltd. Vs Girish Naik and Others
Karnataka High Court · (2007) 2 ACC 620 : (2007) ACJ 251 : (2006) ILR (Kar) 28 : (2006) 5 KarLJ 290
Motor Vehicles Act, 1988 — Section 163 (A), 166, 167
High Courts12 Jul 2006Dismissed
Arjun Yamunappa Dalawayi and Srishaila Venkappa Meni Vs The State of Karnataka
Karnataka High Court · (2007) 4 KarLJ 369 : (2006) 4 KCCR 2105
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 18 (2), 44 (2)Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 49, 49 (1)
High Courts12 Jul 2006
Sri B.C. Sathyanarayana Vs Smt. B.N. Jagannatha Rao Sri Salaluddin Vs Sri B.S. Chayadevamma Sri Syed Fazlur Rahman Vs Sri B.C. Sathyanarayana Smt B.S. Chaya @ B.S. Chayadevamma Vs Sri Sujikumar
Karnataka High Court · (2006) 5 KarLJ 140
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1999 — Section 27 (2) (r)
High Courts12 Jul 2006Dismissed
National Textile Corporation (APKK and M) Limited Vs National Textiles Corporation Showroom Employees'' Association
Karnataka High Court · (2006) 07 KAR CK 0035
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 18 (1), 2 (p)
High Courts12 Jul 2006Allowed
B.N. Siddananjappa (since Deceased by L.Rs. Smt. Rudramma and Others) Vs P. Srinivasan
Karnataka High Court · (2006) 6 KarLJ 291 : (2006) 3 KCCR 1931
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A
High Courts12 Jul 2006
Mallappa and Ramesh Vs State of Karnataka and Smt. Saidanabi
Karnataka High Court · (2006) ILR (Kar) 3610 : (2007) 4 KarLJ 503
Karnataka Land Reforms Act, 1961 — Section 133, 2 (11), 48 A
High Courts12 Jul 2006Allowed
K. Appa Rao Vs Tungabhadra Steel Products Ltd., The Deputy General Manager (C), Tungabhadra Steel Products Ltd., The Managing Director, Tungabhadra Steel Products Ltd. and The Deputy Manager (Fin) Tungabhadra Steel Products Ltd.
Karnataka High Court · (2007) 112 FLR 89 : (2006) ILR (Kar) 3978
High Courts12 Jul 2006Dismissed
C.P. Bharathi and Another Vs Anjanappa (deceased by L.Rs.) and Others
Karnataka High Court · AIR 2007 Kar 31 : (2007) 4 KarLJ 706 : (2006) 3 KCCR 1927
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 142, 226Limitation Act, 1963 — Section 5
High Courts12 Jul 2006Allowed
United India Insurance Co. Ltd. Vs Anitha and Others
Karnataka High Court · (2006) 4 KCCR 2161
Motor Vehicles Act, 1988 — Section 163 A, 166
High Courts10 Jul 2006Allowed
Puttaswamy Vs The State of Karnataka and Others
Karnataka High Court · (2006) 07 KAR CK 0071
High Courts10 Jul 2006
The Oriental Insurance Co. Ltd., Sholapur Branch (MS) Vs Smt. Kashamma and Others
Karnataka High Court · (2008) ACJ 222 : (2008) 6 KarLJ 272
Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1988 — Section 147 (2VB), 147 (5), 149 (5)