High Courts10 Jul 2006Allowed
M. Millanna Vs R. Shankarlal, Prathap Chand and Prakash
Karnataka High Court · (2006) ILR (Kar) 3188 : (2006) 4 KarLJ 567 : (2006) 3 KCCR 1854
Karnataka Rent Act, 1999 — Section 21 (1) (a), 31 (1) (c), 46 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,395 of 2,393
High Courts07 Jul 2006Dismissed
Sri T.H. Venkate Gowda Vs The Commissioner of Commercial Taxes
Karnataka High Court · (2006) 3 KCCR 1885
Karnataka Sales Tax Act, 1957 — Section 12 B, 17 (6), 5 (1) (iv) (a), 5 B, 7 (7)
High Courts07 Jul 2006Allowed
State of Karnataka Vs Ennar Refineries Pvt. Ltd.
Karnataka High Court · (2006) 07 KAR CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 232Karnataka Sales Tax Act, 1957 — Section 12 (7)
High Courts07 Jul 2006Allowed
The Commissioner of Income Tax and The Income Tax Officer Vs Jayaram Metal Industries
Karnataka High Court · (2006) 204 CTR 447 : (2006) 286 ITR 403
Income Tax Act, 1961 — Section 10 (2) (xv), 143 (3), 147 (a)
High Courts07 Jul 2006
A.K. Mohammed Rafeek Vs Sri Adhip Chauduri Addl. Chief Secretary and Principal Secretary to Government of Karnataka Department of Home and Transport, Government of Karnataka and Union of India (UOI)
Karnataka High Court · (2006) CriLJ 3751 : (2006) ILR (Kar) 2945 : (2006) 5 KarLJ 151
Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 104, 3
High Courts07 Jul 2006Allowed
B.H. Mahadevappa and Dorai Raj Vs Karnataka Power Transmission Corporation Limited
Karnataka High Court · (2006) ILR (Kar) 3405
Constitution of India, 1950 — Article 14Karnataka Electricity Board Employees Service Regulations — Regulation 182, 182 (2)
High Courts07 Jul 2006Allowed
The Union of India (UOI) Vs Slovak India Trading Company Private Limited
Karnataka High Court · (2006) 201 ELT 559
Central Excise Act, 1944 — Section 11 BCENVAT Credit Rules, 2002 — Rule 5
High Courts07 Jul 2006Dismissed
Haji B. Unni Sulaiman Vs Beepathumma and Others
Karnataka High Court · (2006) 3 KCCR 1949
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 55 (1)
High Courts07 Jul 2006Dismissed
Sri. Channakeshava Shree Shakthi Co-operative Society and Others Vs The Deputy Commissioner (Food) and Others
Karnataka High Court · (2006) 3 KCCR 1940
Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Section 4
High Courts06 Jul 2006Dismissed
H.P. Basavarajappa Vs K. Vijayalakshmi and Others
Karnataka High Court · (2007) 4 KarLJ 326 : (2006) 3 KCCR 1915
Karnataka Stamp Act, 1957 — Section 2 (d), 34Transfer of Property Act, 1882 — Section 53 A
High Courts06 Jul 2006
Smt. Uma Vs State of Karnataka State of Karnataka Vs Smt. Uma, Appaswamy and Sri Krishnappa
Karnataka High Court · (2006) CriLJ 3761 : (2006) 4 KarLJ 661
Criminal Procedure Code, 1973 (CrPC) — Section 102, 362, 41 (d), 451, 457Karnataka Treasure Trove Act, 1962 — Section 15, 18, 19, 20, 3
High Courts06 Jul 2006Dismissed
Ramappa Vs Assistant Commissioner and Another
Karnataka High Court · (2006) 3 KCCR 1856
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3 (2)
High Courts05 Jul 2006Dismissed
State of Karnataka Vs Heatcarb Enterprises
Karnataka High Court · (2006) 07 KAR CK 0058
Karnataka Sales Tax Act, 1957 — Section 5 A (2) (v), 8 A
High Courts05 Jul 2006
Preston India Private Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2006) 61 KarLJ 221
Karnataka Value Added Tax Act, 2003 — Section 4(1)(A)(Ii)
High Courts05 Jul 2006Dismissed
Sri H.D. Lakshminarayana Rao Vs The District and Sessions Judge and Another
Karnataka High Court · (2008) ILR (Kar) 1412 : (2008) 6 KarLJ 48
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 20, 23 (1) (iii)
High Courts05 Jul 2006Allowed
G. Venkataramaiah and Another Vs C. Kempaiah (deceased) by L.Rs.
Karnataka High Court · (2007) 4 CivCC 149 : (2007) 1 CivCC 388 : (2006) 3 KCCR 1895 : (2007) 5 RCR(Civil) 443
High Courts04 Jul 2006Allowed
Divisional Traffic Officer KSRTC, Mysore Division Vs K. Ramaiah and Others
Karnataka High Court · (2007) 4 KarLJ 481
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (g), 4, 4 (1), 5, 7Transfer of Property Act, 1882 — Section 106, 113, 116
High Courts03 Jul 2006Allowed
Sajjan Kumar Jhunjhuhnwala, S.N. Dey, Gajendra Kumar Bhandari and Vishal Jhunjhunwala Vs Eastern Roadways Pvt. Ltd.
Karnataka High Court · (2007) 3 CivCC 203 : (2007) 2 CivCC 812 : (2007) CriLJ 482 : (2007) 2 RCR(Civil) 498 : (2007) 2 RCR(Criminal) 456
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142 (b)
High Courts03 Jul 2006
Smt. Sharada Vs The Deputy Commissioner (Food and Civil Supplies), The Tahsildar and The Assistant Director, Food and Civil Supplies
Karnataka High Court · (2006) 6 KarLJ 525 : (2006) 3 KCCR 1961
High Courts03 Jul 2006Dismissed
Krishnappa, Marigowda and Kumar Gowda Vs C.V. Veena and Others
Karnataka High Court · (2006) ILR (Kar) 3882 : (2006) 6 KarLJ 9
Karnataka Co-operative Societies Act, 1959 — Section 2 (a-3), 29 B