High Courts03 Jul 2006Dismissed
Smt. Avvamma Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1889
Karnataka Certain Inam Abolition Act, 1977 — Section 11Karnataka Land Revenue Act, 1964 — Section 128
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,396 of 2,393
High Courts03 Jul 2006Allowed
Hanumantharaya Vs The Secretary Karnataka Public Service Commission
Karnataka High Court · (2006) 07 KAR CK 0020
High Courts03 Jul 2006Dismissed
Avvamma Vs The State of Karnataka and Others
Karnataka High Court · (2006) 07 KAR CK 0019
Karnataka Certain Inam Abolition Act, 1977 — Section 11Karnataka Land Revenue Act, 1964 — Section 128
High Courts03 Jul 2006Dismissed
The State of Karnataka and Others Vs K.C. Krishnegowda
Karnataka High Court · (2006) 6 KarLJ 159
High Courts03 Jul 2006Dismissed
H.R. Shivaram and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1958
High Courts01 Jul 2006
S. Gopal Achar and N. Rajalakshmi Vs The State of Karnataka
Karnataka High Court · (2007) CriLJ 484 : (2006) 6 KarLJ 263
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319 (1)Penal Code, 1860 (IPC) — Section 498A
High Courts01 Jul 2006
Commissioner of Income Tax Vs Motor Industires Ltd.
Karnataka High Court · (2006) 286 ITR 531
Income Tax Act, 1961 — Section 32 AB
High Courts01 Jul 2006
The Commissioner of Income Tax Company Vs Motor Industries Ltd.
Karnataka High Court · (2006) 07 KAR CK 0048
Income Tax Act, 1961 — Section 143 (3), 256 (2), 32 AB, 32 AB (3)
High Courts01 Jul 2006
B. Vishwanath Vs The State
Karnataka High Court · (2007) CriLJ 1994 : (2007) 3 KCCR 165 SN
High Courts30 Jun 2006
National Insurance Co. Ltd. Vs Smt. Nalini U. Mallya and Others Smt. Nalini U. Mallya, Praveen Mallya, Anita Mallya and Smt. Susheela A. Mallya Vs S.R. Lingareddy Naidu, National Insurance Co. Ltd. and New India Assurance Co. Ltd.
Karnataka High Court · (2007) ACJ 1595 : (2006) ILR (Kar) 2921 : (2006) 5 KarLJ 193
Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii), 2 (21)
High Courts30 Jun 2006Dismissed
Smt. Sundaramma and Kum. M. Chayadevi Vs The Registrar General, High Court of Karnataka
Karnataka High Court · (2006) ILR (Kar) 3657 : (2007) 4 KarLJ 110
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 14, 16, 19, 226, 227Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5
High Courts30 Jun 2006Dismissed
Sri. Machindranath Kernath Kasar Vs Sri. D.S. Mylarappa, The Oriental Insurance Co. Ltd. and The Dy. Managing Director, Internal Insurance Fund K.S.R.T.C.
Karnataka High Court · (2007) ACJ 1323 : (2007) 4 KarLJ 12 : (2007) 4 RCR(Civil) 493
Motor Vehicles Act, 1988 — Section 110 D, 173
High Courts30 Jun 2006
Lateefmiyan and Rahimabi Vs State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 105 : (2007) 1 KCCR 273
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 113 APenal Code, 1860 (IPC) — Section 107, 306, 498A (a)
High Courts29 Jun 2006Dismissed
Sri. S.T. Krishnappa Vs Sri. Shivakumar and Others
Karnataka High Court · (2006) 3 KCCR 1920
Evidence Act, 1872 — Section 47
High Courts29 Jun 2006Dismissed
Official Liquidator, Metallic Soaps and Chemicals (P.) Ltd. (In Liquidation) Vs Manager, Karnataka State Financial Corpn.
Karnataka High Court · (2008) 81 SCL 313
Companies Act, 1956 — Section 537 (1) (b)
High Courts29 Jun 2006
Technology Development Board Vs Padmavathy Panel Boards Limited
Karnataka High Court · (2007) 4 KarLJ 601 : (2006) 4 KCCR 2090
Banking (Regulation) Act, 1949 — Section 433, 433 (3), 433 (e), 5 (c)
High Courts29 Jun 2006Allowed
Munna Kumar Paswan Vs The Inspector General of Police and Another
Karnataka High Court · (2006) 06 KAR CK 0075
Central Civil Services (Temporary Services) Rules, 1965 — Rule 5 (1)Central Reserve Police Force Rules, 1955 — Rule 16 (A), 6
High Courts29 Jun 2006Dismissed
C. Dinakar Vs Karnataka State Bar Council
Karnataka High Court · AIR 2006 Kar 252 : (2006) 4 KCCR 198 SN
Advocates Act, 1961 — Section 36 (2), 36 B, 36 B (1), 9Bar Council of India Rules, 1975 — Rule 33, 5 (1), 5 (2), 5 (7)Constitution of India, 1950 — Article 226, 227
High Courts29 Jun 2006
R.M. Jewellary, Bangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 555
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(N)(I)
High Courts29 Jun 2006Dismissed
Dr. Suraj S. Shetty Vs Rajiv Gandhi University of Health Sciences, Sree Dharmasthala Manjunatheshwara College of Dental Sciences and Hospital and State of Karnataka
Karnataka High Court · (2007) 1 KarLJ 57 : (2006) 3 KCCR 1869