High Courts07 Jun 2006Dismissed
Union of India (UOI) Vs Apollo Foot Wear Private Limited and Others
Karnataka High Court · (2006) 133 CompCas 608 : (2006) ILR (Kar) 3567
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,400 of 2,393
High Courts07 Jun 2006
Timmanna Bandiwaddar, Smt. Hanamavva and Smt. Channamma Bandiwaddar Vs Channabasappa Benappa Banadal, The New India Assurance Co. Ltd. and Balappa Kalakappa Gurikar
Karnataka High Court · (2007) ACJ 2475 : (2006) ILR (Kar) 2725
High Courts07 Jun 2006Allowed
Hanumappa Sannamallappa Dhanammanavar, Valamappa Sannamallappa Dhanammanavar and Basavva Dhanammanavar Vs Mukkappa Yellappa Kusagalla and Others
Karnataka High Court · (2006) ILR (Kar) 2742
Constitution of India, 1950 — Article 226, 227
High Courts07 Jun 2006Dismissed
Smt. Sarojamma C. Huchegondar (D) by L.R. Vs Eshwarappa and Another
Karnataka High Court · (2007) CriLJ 908 : (2007) 3 KarLJ 303 : (2007) 2 RCR(Criminal) 817
Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts06 Jun 2006Dismissed
D.C. Venkateshulu Vs Karnataka Pre-University Education and The Principal, BES College of Arts Commerce and Science
Karnataka High Court · (2006) 6 KarLJ 318 : (2006) 3 KCCR 1903
High Courts06 Jun 2006Dismissed
A.M. Subbamma Vs A.V. Kushalappa and Others
Karnataka High Court · AIR 2006 Kar 271 : (2007) 5 KarLJ 79 : (2007) 4 RCR(Civil) 656
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts05 Jun 2006Allowed
G. Venkataramaiah and G. Narayanaswamy Vs C. Kempaiah (since dead by L.Rs. Narayanamma, K. Chinnappa, Avalappa and Nandakumar)
Karnataka High Court · AIR 2007 Kar 34 : (2006) ILR (Kar) 3122 : (2006) 6 KarLJ 706
High Courts05 Jun 2006Dismissed
Appasab Babaji Dhabade Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 6 KarLJ 156 : (2006) 3 KCCR 1980
Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 128, 36, 64
High Courts05 Jun 2006Allowed
Devendrappa Maninangappa Mishap Vs The Dy Commr
Karnataka High Court · (2006) ILR (Kar) 2962 : (2006) 4 KCCR 2007
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 95, 96 (1)
High Courts05 Jun 2006Dismissed
Sri N. Krishnappa Vs The State of Karnataka and The Secretary Aircraft Employees'' House Building Co-operative Society Ltd.
Karnataka High Court · (2006) 06 KAR CK 0079
Constitution of India, 1950 — Article 226, 227
High Courts05 Jun 2006Dismissed
Commr. of C. Ex. Vs Araco Automative India Pvt. Ltd.
Karnataka High Court · (2006) 06 KAR CK 0073
High Courts05 Jun 2006
Sri Laxman @ Manik Shattuppa Honagekar Vs The Deputy Commissioner and Irapayya Jangam
Karnataka High Court · (2006) 06 KAR CK 0043
Constitution of India, 1950 — Article 226, 227
High Courts05 Jun 2006Allowed
Sri K. Sham Bhat Vs Sri Seetharama Bhat, Advocate and Others
Karnataka High Court · (2006) 3 KCCR 160 SN
Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227Karnataka Appellate Tribunal Regulations, 1979 — Regulation 28 (b)
High Courts05 Jun 2006Dismissed
Maruthi Sales Corporation Vs The Jilla Panchayath Tumkur and The District Officer Department of District Backward and Minorities
Karnataka High Court · (2006) 6 KarLJ 248 : (2006) 4 KCCR 2673
Karnataka Transparency in Public Procurements Act, 1999 — Section 17 (2)
High Courts05 Jun 2006Dismissed
Maniram Industrial Enterprises Vs B.S. Sathya Kumar
Karnataka High Court · AIR 2006 Kar 262 : (2006) ILR (Kar) 2466 : (2006) 4 KarLJ 675
Transfer of Property Act, 1882 — Section 106, 108 (q), 109, 5
High Courts05 Jun 2006
Sri Chandrashekar Vs Sri Eregowda and United India Insurance Co. Ltd.
Karnataka High Court · (2007) ACJ 83 : (2007) 4 KarLJ 598
Employees State Insurance Act, 1948 — Section 2 (8), 53
High Courts03 Jun 2006
Manorama Vs V. Mohammad and Others
Karnataka High Court · (2007) ACJ 810 : (2007) 5 RCR(Civil) 32
Hindu Adoption and Maintenance Act, 1956 — Section 21Motor Vehicles Act, 1988 — Section 110 AWorkmens Compensation Act, 1923 — Section 2 (1) (d) (i)
High Courts03 Jun 2006Allowed
R. Govinda Naika Vs Deputy Commissioner and Others
Karnataka High Court · (2006) ILR (Kar) 3308 : (2006) 2 KarLJ 605
Constitution of India, 1950 — Article 226, 227
High Courts03 Jun 2006
Mac Explotec (P) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2006) 203 CTR 409 : (2006) 286 ITR 378 : (2006) 3 KCCR 1899
Income Tax Act, 1961 — Section 37