High Courts12 Jun 2006Dismissed
B. Mahadevaiah Vs State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 672
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 127, 129, 136, 136 (2), 136 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,399 of 2,393
High Courts12 Jun 2006
Mohammed Ali Vs The Management of Karnataka Electricity Board
Karnataka High Court · (2006) 06 KAR CK 0044
High Courts12 Jun 2006Dismissed
K. Devadas Kumar Vs A. Umesh and Others
Karnataka High Court · (2006) ILR (Kar) 3076 : (2006) 5 KarLJ 233 : (2006) 4 KCCR 2096 : (2006) 4 KCCR 2016
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 38, 38 (2) (g)State Financial Corporations Act, 1951 — Section 29 (4)
High Courts12 Jun 2006Dismissed
Sri T.M. Siddalingappa Vs The Headquarters Assistant to the Deputy Commissioner and Competent Authority under the Public Premises Eviction Act, The Accountant General in Karnataka (A and E), The Executive Engineer, Building Division, ESI Building Division and The Treasury Officer
Karnataka High Court · (2008) ILR (Kar) 2008 : (2008) 5 KarLJ 187
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226, 227, 32, 323A, 323BKarnataka Civil Services Rules, 1974 — Rule 215
High Courts12 Jun 2006Allowed
Muniswamy Vs State
Karnataka High Court · (2006) 4 KCCR 2040
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Karnataka Motor Vehicle Taxation Act, 1957 — Section 12 (1), 12 (1) (a), 3 (4) (a)
High Courts09 Jun 2006Allowed
Samrat Granite (P) Ltd. Vs Commercial Tax Officer and Another
Karnataka High Court · (2006) 148 STC 52
Karnataka Value Added Tax Act, 2003 — Section 53 (12), 53 (2)Karnataka Value Added Tax Rules, 2005 — Rule 157 (1) (a)
High Courts09 Jun 2006Allowed
H.K. Sathisha Gowda Vs State
Karnataka High Court · (2006) CriLJ 3756 : (2006) ILR (Kar) 2713 : (2007) 4 KarLJ 19
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313
High Courts09 Jun 2006Allowed
Smt. Siddavva Hosamani and Smt. Paravva Kalwad Vs The Assistant Commissioner, Dharwar-Sub Division, The Tahsildar and Subhash Patil (since deceased by his LR. Smt. Parwatewwa W/o alleged wife of Sri Subhash Patil) Siddavva Hosamani and Paravva Kalwad Vs The Land Tribunal and Others
Karnataka High Court · (2006) 5 KarLJ 353
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 15, 15 (1), 15 (2), 15 (3), 15 (6)
High Courts09 Jun 2006
Smt. N. Nagamma, S. Srinivasa, S. Gopal and S. Krishna Vs H.A. Somashekaraiah Chetty H.A. Somasekharaiah Chetty Vs K. Subbarayappa (Since deceased by LRs. Smt. Nagamma and Others)
Karnataka High Court · (2006) 06 KAR CK 0065
Karnataka Rent Act, 1999 — Section 27 (2) (a), 29Karnataka Rent Control Rules, 1961 — Rule 9Transfer of Property Act, 1882 — Section 108 (O)
High Courts09 Jun 2006Allowed
Dr. Jyoti Bala, Dr. Imran Khan and Dr. Vinodkumar Vs Rajiv Gandhi University for Health Sciences and Others
Karnataka High Court · (2006) 06 KAR CK 0054
Constitution of India, 1950 — Article 32
High Courts09 Jun 2006Allowed
Hindustan Petroleum Corporation Limited Vs The Deputy Commissioner of Commercial Taxes (Assessments-11, Fast Track), The Deputy Commissioner of Commercial Taxes (Intelligence-3) and The State of Karnataka
Karnataka High Court · (2006) 148 STC 560
Constitution of India, 1950 — Article 14, 19 (1) (g), 301, 304 (b)Karnataka Sales Tax Act, 1957 — Section 12 A, 12 A (1-A), 28 (6), 5 (3) (a), 6 B
High Courts09 Jun 2006Dismissed
M.L. Balaram, Proprietor, Vishnu Exports International Vs Union of India (UOI) and State of Karnataka
Karnataka High Court · (2006) 200 ELT 12 : (2006) 70 SCL 8
Customs Act, 1962 — Section 75, 75 (1)Customs and Central Excise Duty Drawback (Amendment) Rules, 1995 — Rule 16A, 17Foreign Exchange Regulation Act, 1973 (FERA) — Section 18 (2), 18 (3), 51, 52
High Courts08 Jun 2006Dismissed
Sri. Azeez Khan Vs Smt. Badrunissa Begum
Karnataka High Court · (2006) 4 KCCR 2247
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20 (1), Order 5 Rule 20 (1A)Constitution of India, 1950 — Article 226, 227High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 39
High Courts08 Jun 2006Dismissed
V. Rama Shetty Vs N. Sasidaran Nayar
Karnataka High Court · (2007) 2 BC 597 : (2007) 2 CivCC 231 : (2007) 1 CivCC 815 : (2007) 1 KCCR 11 SN : (2007) 5 RCR(Criminal) 208
Negotiable Instruments Act, 1881 (NI) — Section 136, 138
High Courts08 Jun 2006Allowed
National Insurance Co. Ltd. Vs Lagamanna Giddali, Sidram Shivappa Walki and Raosaheb Dharigouda Patil
Karnataka High Court · (2007) ACJ 50 : (2007) 4 KarLJ 338
Workmens Compensation Act, 1923 — Section 147 (1) (b), 149 (1)
High Courts08 Jun 2006
Nectar Beverages (Private) Limited, Dharwad Vs State of Karnataka
Karnataka High Court · (2006) 61 KarLJ 245
Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)
High Courts08 Jun 2006Dismissed
Commissioner of Income Tax Karnataka-Central Vs McDowell and Co. Ltd.
Karnataka High Court · (2006) 204 CTR 356 : (2007) 288 ITR 666
Income Tax Act, 1961 — Section 37, 37 (1), 37 (4), 39, 40 (c)
High Courts08 Jun 2006
Karnataka Public Service Commission Vs Sri N.T. Madhusudan and Sri N.T. Lokesh
Karnataka High Court · (2008) 3 KCCR 1890
High Courts07 Jun 2006
State by Napoklu Police Station Vs Chakkera Khader
Karnataka High Court · (2006) 06 KAR CK 0118
High Courts07 Jun 2006Dismissed
Sri M. Muniswamy Vs B.P. Krishnappa Mudaliar and Others
Karnataka High Court · AIR 2008 Kar 281 : (2007) ILR (Kar) 3721 : (2007) 6 KarLJ 670
Karnataka Stamp Act, 1957 — Section 33 (1)