COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,398 of 2,393

High Courts21 Jun 2006Dismissed

Bharamraj S. Parmaj Vs The State of Karnataka and The Commissioner, Belgaum Municipal Corporation

Karnataka High Court · (2006) ILR (Kar) 2896 : (2006) 6 KarLJ 350

Constitution of India, 1950 — Article 14, 142, 21, 226, 23Karnataka Municipal Corporations Act, 1976 — Section 21 (1), 21 (2)Karnataka Panchayat Raj Act, 1993 — Section 4, 5

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High Courts20 Jun 2006Dismissed

M. Pushpavathi Vs Sri S. Papanna (since deceased represented by his L.Rs. Sampangi and Others) and Others

Karnataka High Court · (2006) 6 KarLJ 16 : (2006) 4 KCCR 197 SN

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1), 4 (1), 4 (2), 5 A

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High Courts20 Jun 2006Allowed

Smt. Efrigin Joseph Fanty (since deceased by her L.R. Peter Joseph Fanty) Vs Sadananda Shankar Pednekar

Karnataka High Court · (2006) ILR (Kar) 3379 : (2006) 5 KarLJ 309

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Act, 1999 — Section 27 (2) (r)

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High Courts17 Jun 2006Dismissed

M.M. Kariappa Vs State of Karnataka and Another

Karnataka High Court · (2006) 3 KCCR 1873

Constitution of India, 1950 — Article 226, 227

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High Courts17 Jun 2006Allowed

H.B. Gowramma Vs The Life Insurance Corporation of India Pension and Group Scheme Units

Karnataka High Court · (2007) ACJ 1087 : (2006) 4 KCCR 199 SN

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High Courts17 Jun 2006

Siddaiah @ Huchaiah Vs Siddaiah and Others

Karnataka High Court · (2006) ILR (Kar) 3762 : (2006) 3 KCCR 1969

Constitution of India, 1950 — Article 226, 227

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High Courts17 Jun 2006Dismissed

Basappa (since deceased by his LRs. Smt. C.B. Rathnamma and Others) Vs A.K. Thippanna, A.K. Chandrappa, Deputy Commissioner and Asst. Commissioner Davanagere Sub Division

Karnataka High Court · (2006) 06 KAR CK 0019

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1)Mysore Land Revenue Code, 1888 — Section 43 G (4)

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High Courts16 Jun 2006

R.B. Swarnagauri Rao, Kavya, rep. by their Mother and N/G Swarnagauri and Kalpitha, rep. by their Mother and N/G Swarnagauri Vs The Zilla Panchayat, The Deputy Commissioner, The Station House Officer and The State of Karnataka

Karnataka High Court · AIR 2007 Kar 33

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High Courts16 Jun 2006Dismissed

The Karnataka Electricity Board Employees'' Union (Now called the Karnataka Power Transmission Corporation Employees'' Union) Vs The Karnataka Electricity Board and Others The Karnataka Electricity Board Diploma Engineers Association Vs The Karnataka Electricity Board and Others The Karnataka Electricity Board Diploma Engineers'' Association Vs The Karnataka Electricity Board, The Karnataka Electricity Board Engineers Association and The Karnataka Power Transmission Corporation Limited

Karnataka High Court · (2006) ILR (Kar) 2691 : (2007) 4 KarLJ 235

Constitution of India, 1950 — Article 14, 16

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High Courts16 Jun 2006Allowed

T. Hanumanthappa and Others Vs The State of Karnataka

Karnataka High Court · (2006) ILR (Kar) 2870 : (2006) 5 KarLJ 1 : (2006) 4 KCCR 2025

Constitution of India, 1950 — Article 170, 243ZC, 243ZG, 82Karnataka Municipalities Act, 1964 — Section 11, 13, 3, 4, 9 (1)

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High Courts16 Jun 2006Allowed

Oriental Insurance Co. Ltd. Vs N. Kunhappu and Others

Karnataka High Court · (2007) 2 ACC 626 : (2007) ACJ 30 : (2006) 5 KarLJ 347

Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts16 Jun 2006Allowed

Sri S. Shivalingaiah Gowda Vs The State of Karnataka, The Land Tribunal and Abdul Sattar

Karnataka High Court · (2006) 5 KarLJ 425

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High Courts16 Jun 2006Allowed

B.A. Umashankar Vs Smt. Razia Begum, Zameer, Zaheer Pasha and Hidayath

Karnataka High Court · (2006) 5 KarLJ 305

Karnataka Rent Act, 1999 — Section 27 (2) (h)

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High Courts15 Jun 2006

Rajendra Prasad Vs M. Shivaraj

Karnataka High Court · (2007) 1 BC 173 : (2007) 2 CivCC 161 : (2006) CriLJ 3737 : (2006) ILR (Kar) 2958 : (2006) 5 KarLJ 493 : (2007) 5 RCR(Criminal) 87

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts15 Jun 2006Dismissed

M.T. Krishnappa and T. Thimmaiah Vs Erashetty and Others

Karnataka High Court · (2006) ILR (Kar) 2728 : (2006) 5 KarLJ 226

Constitution of India, 1950 — Article 226, 227Karnataka Land Grant Rules, 1969 — Rule 25Karnataka Land Revenue Act, 1964 — Section 25, 49 (e)

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High Courts15 Jun 2006Dismissed

State of Karnataka Vs K. Ramsingh and Others

Karnataka High Court · (2007) 4 KCCR 2528

Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 398Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 498A

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High Courts14 Jun 2006Dismissed

Sathavahana Ispat Limited Vs Umesh Sharma

Karnataka High Court · (2007) 3 BC 775 : (2007) 2 CivCC 499 : (2006) CriLJ 4812 : (2007) 1 RCR(Criminal) 843

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts14 Jun 2006Dismissed

Neelawwa Sarawari (since deceased by her L.R. Irappa Sarwari) Vs Bhimappa Lakamoji and Others

Karnataka High Court · AIR 2006 Kar 260 : (2006) ILR (Kar) 2744 : (2006) 5 KarLJ 481 : (2006) 4 KCCR 1997 : (2006) 4 RCR(Civil) 631

Hindu Succession Act, 1956 — Section 15, 15 (1) (a), 15 (2), 16

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High Courts13 Jun 2006Allowed

N. Narayanappa (since dead by LRs. Smt. Rajalakshmi) Vs P. Shivaramaiah

Karnataka High Court · (2006) ILR (Kar) 3027 : (2006) 5 KarLJ 334 : (2006) 4 KCCR 1985

Karnataka Rent Act, 1999 — Section 27 (2) (r), 3, 46 (1)

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High Courts13 Jun 2006Dismissed

The Management of Bharat Earth Movers Limited Vs J. Benjamin

Karnataka High Court · (2006) 06 KAR CK 0040

Constitution of India, 1950 — Article 142, 21, 39 (a), 41Industrial Disputes Act, 1947 — Section 11 A, 2 (oo)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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