High Courts03 Jun 2006Allowed
C. Ramaiah, Thimmakka and Channappa Vs The State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 233
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 56
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,401 of 2,393
High Courts03 Jun 2006
Dundappa Pattanshetty, Basavaraj Pattanshetty and Chandrakanth Pattanshetty Vs The State of Karnataka and Others
Karnataka High Court · (2006) 6 KarLJ 330 : (2006) 3 KCCR 1849
Constitution of India, 1950 — Article 226, 227
High Courts03 Jun 2006Allowed
Smt. Manorama alias Monica Vs V. Mohammad and Others
Karnataka High Court · (2006) 4 KCCR 2425
Hindu Adoption and Maintenance Act, 1956 — Section 21Motor Vehicles Act, 1988 — Section 110 A
High Courts02 Jun 2006Allowed
U.T. Radhakrishna Rao Vs M. Venkappayya Nayak and Others
Karnataka High Court · (2006) 3 KCCR 1821
Karnataka Land Reforms Act, 1961 — Section 2, 2 (19), 38
High Courts02 Jun 2006Allowed
Ravindra and Others Vs The Land Tribunal and Others
Karnataka High Court · (2006) 3 KCCR 1852
High Courts02 Jun 2006Allowed
Workmen of Manipal Printers and Publishers Limited Vs Management of Manipal Printers and Publishers Limited now changed its name as Media Network Limited and Management of Manipal Power Press now changed its name as Manipal Press Limited
Karnataka High Court · (2006) ILR (Kar) 2821
Industrial Disputes Act, 1947 — Section 36Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 13 DD (1), 17, 2 (b), 2 (d)
High Courts02 Jun 2006
Sri B. Bava (Since deceased by his LRs Mrs. Aisamma and Others) Vs The State of Karnataka and Others
Karnataka High Court · (2006) 4 KarLJ 707 : (2006) 4 KCCR 196 SN
Karnataka Land Reforms (Amendment) Act, 1990 — Section 17
High Courts02 Jun 2006Allowed
Sri Ravindra Patwardhan, Sri Satish Vinayakrao Patavardhan and Sri Kiran Vinayak Patwardhan Vs The Land Tribunal, State of Karnataka and Sri Vijayakumara Ganesh Patwardhan
Karnataka High Court · (2006) ILR (Kar) 3224 : (2006) 6 KarLJ 328
High Courts02 Jun 2006Dismissed
Sri Sadashiva Mahaganapathi Temple Vs The Land Tribunal, Smt. Devaki, Leela and Krishna
Karnataka High Court · (2006) 6 KarLJ 295
Constitution of India, 1950 — Article 226
High Courts02 Jun 2006Allowed
U.T. Rdhakrishna Rao Vs M. Venkappayya Nayak, Smt. Vishalakshi Rao, The Land Tribunal and The State of Karnataka
Karnataka High Court · (2006) 5 KarLJ 174
Karnataka Land Reforms Act, 1961 — Section 2, 2 (19), 38
High Courts02 Jun 2006
Dastagir Jamadar Vs Shivanand Wali and Others
Karnataka High Court · (2006) 4 ACC 487 : (2007) ACJ 1561 : (2006) 5 KarLJ 43
High Courts01 Jun 2006Allowed
S. Shashidhara Rao Vs M. Vishwanath and Others
Karnataka High Court · (2006) 4 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 27 (2) (a), 31 (1) (c), 42 (6), 5, 5 (1)
High Courts01 Jun 2006Dismissed
Registrar General High Court of Karnataka Vs Prakash Jadav Prakash Jadav Vs The State of Karnataka
Karnataka High Court · (2006) CriLJ 3393
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 374Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 201, 302, 392
High Courts01 Jun 2006
Tiruvengadam @ Tiruvenkatam Vs State of Karnataka
Karnataka High Court · (2006) ILR (Kar) 2739
Penal Code, 1860 (IPC) — Section 324, 379
High Courts01 Jun 2006Allowed
Smt Janaki Bai Rao, Sri Rangoji Rao and Sri Manjunatha Madi Vs Shankarappa Rao
Karnataka High Court · (2006) 5 KarLJ 469 : (2006) 3 KCCR 1653
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka (Personal and Miscellaneous Inams Abolition) Act, 1954 — Section 5Karnataka Land Reforms Act, 1961 — Section 132, 133, 134
High Courts01 Jun 2006
Umaswamy Vs K.N. Ramanath
Karnataka High Court · (2007) 3 BC 211 : (2007) 2 CivCC 96 : (2007) 5 RCR(Criminal) 31
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jun 2006Dismissed
Smt. Gowramma (Since Dead by LRs. S. Narasinga Rao and Others) Vs The Land Tribunal, The Tahsildar and N.R. Venkatareddy
Karnataka High Court · (2006) ILR (Kar) 2994
Karnataka Land Revenue Act, 1964 — Section 133Karnataka Village Offices Support Act, 1951 — Section 5, 6, 7, 8
High Courts01 Jun 2006Dismissed
Karnataka Handloom Development Corporation Ltd. Vs Karnataka State Handloom Co-ordinate Committee
Karnataka High Court · (2006) 06 KAR CK 0063
Employees State Insurance Act, 1948 — Section 2 (9)Minimum Wages Act, 1948 — Section 20
High Courts01 Jun 2006Allowed
Hotel Madhuvan International Private Limited Vs State of Karnataka and Others Hotel Ratna Palace Vs State of Karnataka and Others Hotel Park Way Side Facility Vs State of Karnataka and Others Eagleton the Golf Resort Vs The Assistant Commissioner of Commercial Taxes, The Joint Commercial of Commercial Taxes (Administration) and State of Karnataka Hotel Mayura Wayside Faciliy Vs State of Karnataka Hotel Kamat Executive Inn Vs State of Karnataka Department of Tourism Southern Star (Hoysala Enterprises) Vs State of Karntaka and Others Ramapuram Holiday Resorts an unit of Orange County Resports Vs State of Karntaka
Karnataka High Court · (2006) ILR (Kar) 2788 : (2006) 147 STC 619
Karnataka Sales Tax Act, 1957 — Section 8 A (1)Karnataka Value Added Tax Act, 2003 — Section 5, 5 (2)
High Courts01 Jun 2006Dismissed
K.E. Sunil Babu, Asst. Commr. of Income Tax Vs Steel Processors Bangalore Cooperative Industrial Estate, Sri Kewal Gupta, Partner Bangalore Cooperative Industries Estate, Satish Gupta, Partner Bangalore Cooperative Industrial Estate and Vimal Kumar Agarwal
Karnataka High Court · (2006) 206 CTR 615 : (2006) 286 ITR 315 : (2006) 3 KCCR 1953 : (2006) 157 TAXMAN 252
Income Tax Act, 1961 — Section 139 (5), 276 (c), 277, 278