High Courts29 Jun 2006Allowed
Dr. K.S.R. Prasad Rao and Dr. Vinod Kumar and Others Vs Karnataka Religious and Linguistic Minority Professional and Others
Karnataka High Court · (2007) 1 KarLJ 263
Constitution of India, 1950 — Article 141, 19, 32
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,397 of 2,393
High Courts27 Jun 2006Allowed
Prakash K. Srivastava and Another Vs The Tehsildar and Others
Karnataka High Court · (2006) 3 KCCR 1878
Karnataka Land Reforms Act, 1961 — Section 3 (2), 79 (A), 79 (B), 80Karnataka Village Offices Abolition Act, 1961 — Section 5 (3)
High Courts27 Jun 2006Allowed
K. Ramesha Gowda Vs Karnataka Food and Civil Supplies Corporation Limited
Karnataka High Court · (2006) ILR (Kar) 3823
Constitution of India, 1950 — Article 14, 16, 16 (1), 326
High Courts27 Jun 2006
T. Diwakara, Bethur Anjani, Chilichodu Parasappa and Bethur Shivanna Bheemappa Vs State of Karnataka
Karnataka High Court · (2006) CriLJ 4813 : (2006) ILR (Kar) 4632 : (2007) 1 RCR(Criminal) 849
Criminal Procedure Code, 1973 (CrPC) — Section 161 (3), 164, 391
High Courts26 Jun 2006Dismissed
Sri. H. Nanjundappa Vs Sri. H. Hanumantharayappa
Karnataka High Court · (2008) 2 BC 564 : (2007) ILR (Kar) 2706 : (2007) 6 KarLJ 609 : (2007) 4 KCCR 237 SN : (2008) 2 KLT 851
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Jun 2006Dismissed
Keygien Global Limited Vs Madhav Impex and Mr. Goverdhan Rathi, Managing Partner, Madhav Impex
Karnataka High Court · (2007) 2 ALD(Cri) 30 : (2007) 2 BC 355 : (2006) 4 CivCC 595 : (2006) CriLJ 3413 : (2006) 5 KarLJ 307 : (2006) 4 RCR(Criminal) 775
High Courts23 Jun 2006Allowed
The Police Inspector Karnataka Lokayuktha Vs C.V. Sheelavanth
Karnataka High Court · (2007) 3 KCCR 1793
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397 (1), 401Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts23 Jun 2006
The Police Inspector Vs C.V. Sheelavanth, Drug Inspector
Karnataka High Court · (2007) ILR (Kar) 2426 : (2007) 4 KarLJ 640
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397 (1), 401Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7
High Courts23 Jun 2006Dismissed
Parashuram, Hanumaiah Kelamani and Shivaraya Vs State
Karnataka High Court · (2006) CriLJ 3738 : (2006) ILR (Kar) 2813 : (2006) 6 KarLJ 310 : (2006) 3 KCCR 1864
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Penal Code, 1860 (IPC) — Section 120 B, 201, 302, 504, 506
High Courts22 Jun 2006Allowed
Mr. T. Mukesh, Sri Manohar Rao Hazare, Sri R. Balachandra Kumar and Mr. Rajendran Mani Vs Government of Karnataka, Principal Secretary to Government of Karnataka Home Department and Senior Superintendent Central Prison
Karnataka High Court · (2006) CriLJ 3741 : (2006) 4 RCR(Criminal) 499 : (2006) 2 RCR(Rent) 435
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1)
High Courts22 Jun 2006Allowed
Kirloskar Power Supply Co. Ltd. Vs The State of Karnataka
Karnataka High Court · (2007) 5 VST 395
Karnataka Entry Tax Act, 1979 — Section 15 (2), 3 B
High Courts22 Jun 2006
Kirloskar Power Supply Company Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2006) 61 KarLJ 214
Karnataka Tax on Entry of Goods Act, 1979 — Section 15(2)
High Courts22 Jun 2006
Desheeya Vidya Shala Samithi (Regd.), Shimoga and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 607
Constitution of India, 1950 — Article 14Karnataka Societies Registration Act, 1960 — Section 11
High Courts22 Jun 2006Dismissed
Manas Electric Company Vs The Commissioner of Commercial Taxes and Others
Karnataka High Court · (2007) ILR (Kar) 1466 : (2007) 3 KCCR 191 SN : (2007) 8 VST 223
Karnataka Sales Tax Rules, 1957 — Rule 4Karnataka Sales Tax Act, 1957 — Section 12 A (1), 2 (1) (f), 21, 22 (B), 22 A
High Courts22 Jun 2006Allowed
Reebok India Company Vs Gomzi Active
Karnataka High Court · (2006) ILR (Kar) 3961 : (2007) 34 PTC 164
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 2 (1) (w), 27 (1)
High Courts22 Jun 2006
Commissioner of Income Tax Vs Mc. Dowell and Co. Ltd.
Karnataka High Court · (2006) 204 CTR 353 : (2006) 286 ITR 203
Income Tax Act, 1961 — Section 143, 143 (1) (a), 256 (1)
High Courts22 Jun 2006Dismissed
C. Channegowda Vs The State of Karnataka and Sreeramareddy
Karnataka High Court · (2006) 06 KAR CK 0020
Constitution of India, 1950 — Article 226
High Courts22 Jun 2006
Mr. Ataulla Gafoor Vs State of Karnataka
Karnataka High Court · (2006) 5 KarLJ 319
Penal Code, 1860 (IPC) — Section 324, 326, 342
High Courts21 Jun 2006Dismissed
Sri. D.K. Jagannath Vs Smt. Leelavathi Setty
Karnataka High Court · (2006) ILR (Kar) 3615 : (2006) 5 KarLJ 330
Karnataka Rent Act, 1999 — Section 46 (1)Karnataka Rent Control Act, 1961 — Section 27 (1) (a), 27 (1) (h)
High Courts21 Jun 2006Allowed
Dr. K.R. Mahesha and Others Vs State of Karnataka, Health and Family Welfare Department, Medical Education, Entrance Test Committee for Admission to Post Graduate Medical and Dental Degree and Diploma Courses and Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2006) ILR (Kar) 2752 : (2006) 6 KarLJ 641
Karnataka Conduct of Entrance Test for admission to Post-graduate Medical and Dental Degree and Diploma Courses Rules, 2003 — Rule 11