COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,402 of 2,393

High Courts01 Jun 2006Dismissed

Rekha Rajendra Vs The Karnataka State Financial Corporation and Sri Ganesh Prasad

Karnataka High Court · AIR 2006 Kar 266 : (2007) 1 BC 25 : (2006) 133 CompCas 105 : (2006) ILR (Kar) 2773 : (2006) 5 KarLJ 409

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138State Financial Corporations Act, 1951 — Section 29, 30

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High Courts01 Jun 2006Dismissed

Laxman Basappa @ Basawantappa Alebasappanavar, Yallawwa Alebasappanavar and Kusuma Savadatti Vs The State of Karnataka, Siddappa Kalappa Gadadnavar and Bhimavva Morab

Karnataka High Court · (2006) 4 KarLJ 672 : (2006) 3 KCCR 1697

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High Courts01 Jun 2006Dismissed

Smt. Devamma Vs State of Karnataka Dept of Home and District Magistrate and DC

Karnataka High Court · (2006) 4 KarLJ 541

Karnataka Police Act, 1963 — Section 78 (3)

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High Courts01 Jun 2006Allowed

S. Shashidhara Rao Vs M. Vishwanath, M. Manjunath and S.V. Lakshmi

Karnataka High Court · (2006) 4 KarLJ 185

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 27, 28, 30, 31, 31 (1) (c)

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High Courts01 Jun 2006

Nanjunda Swamy H.P., Graduate Engineer Trainee Vs Union of India (UOI) and Others

Karnataka High Court · (2006) 111 FLR 1167 : (2006) 3 LLJ 363

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High Courts31 May 2006Dismissed

Sri. M. Bhaktavatsala Vs Deputy Commissioner and Others

Karnataka High Court · (2006) 4 KarLJ 640

Karnataka Municipalities Act, 1964 — Section 42 (2) (2-A), 42 (2A), 42 (5), 42 (7)

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High Courts31 May 2006Dismissed

Rangappa, Urkundappa, Beesappa and Venkappa Vs The Management Co-op Spinning Mills Ltd.

Karnataka High Court · (2006) 4 KarLJ 538

Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts31 May 2006Dismissed

Rangappa and Others Vs The Management, Co-operative Spinning Mills Limited

Karnataka High Court · (2006) 3 KCCR 1808

Industrial Disputes Act, 1947 — Section 33 C (2)Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts30 May 2006Dismissed

United India Insurance Co. Limited Vs Yusuf Hasansab Gokak and Others

Karnataka High Court · (2006) 3 KCCR 1803

Motor Vehicles Act, 1988 — Section 147, 147 (1) (b), 149 (2)

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High Courts30 May 2006Allowed

The General Manager Vs Regional Labour Commissioner Central and Others

Karnataka High Court · (2007) 2 KCCR 1042

Payment of Gratuity Act, 1972 — Section 2 APayment of Gratuity Rules, 1972 — Rule 9

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High Courts30 May 2006Partly Allowed

Recon Machine Tools (P) Ltd. Vs The Commissioner of Income Tax

Karnataka High Court · (2006) 204 CTR 184 : (2006) ILR (Kar) 2459 : (2006) 286 ITR 637 : (2006) 155 TAXMAN 252

Income Tax Act, 1961 — Section 40 A (2), 44 AB

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High Courts30 May 2006

Prabhakar Marvelar Vs The Special Divisional Commissioner, Belgaum Division, The Chairman, District Caste Verification Committee and The Deputy Commissioner, Syndicate Bank and The Deputy General Manager, Syndicate Bank

Karnataka High Court · (2006) ILR (Kar) 2586 : (2007) 3 KarLJ 288 : (2006) 3 KCCR 1604

Constitution of India, 1950 — Article 15, 16, 17, 46

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High Courts30 May 2006Allowed

M.R. Achar Vs Syndicate Bank

Karnataka High Court · (2006) ILR (Kar) 2380 : (2006) 3 KCCR 159 SN : (2006) 3 LLJ 852

Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2 (A), 2 (K)

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High Courts30 May 2006Allowed

The General Manager, Yellamma Cotton Woolen and Silk Mills Vs Regional Labour Commissioner (Central) and Appellate Authority Under Payment of Gratuity Act, 1972 and Others

Karnataka High Court · (2006) ILR (Kar) 194 : (2006) 4 KarLJ 265 : (2007) 3 LLJ 278

Industrial Disputes Act, 1947 — Section 2 (s)Payment of Gratuity Act, 1972 — Section 2 A

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High Courts30 May 2006Allowed

The Karnataka Bank Ltd. and Others Vs Union of India (UOI)

Karnataka High Court · (2006) 4 KarLJ 700 : (2006) 3 KCCR 1611 : (2007) 1 LLJ 116

Constitution of India, 1950 — Article 14Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17, 6Employees State Insurance Act, 1948 — Section 1 (3)

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High Courts30 May 2006Allowed

Lingaiah Vs The State of Karnataka

Karnataka High Court · (2006) ILR (Kar) 3305 : (2006) 5 KarLJ 311 : (2007) 5 RCR(Criminal) 252

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357, 421, 421 (1), 431

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High Courts30 May 2006Dismissed

United India Insurance Company Limited Vs Yusuf Hasansab Gokak and Others

Karnataka High Court · (2006) 3 ACC 779 : (2006) ACJ 2596 : AIR 2006 Kar 237 : (2006) 4 KarLJ 167

Motor Vehicles Act, 1988 — Section 147, 147 (1) (b), 149 (2), 3

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High Courts29 May 2006Dismissed

Sri K.R. Janardhana Gupta Vs Smt. D.V. Usha Vijaykumar

Karnataka High Court · AIR 2006 Kar 243 : (2006) ILR (Kar) 168 : (2006) 5 KarLJ 219 : (2007) 2 KCCR 1068

Karnataka Rent Act, 1999 — Section 27 (2) (r), 31 (1) (a), 46 (1)Transfer of Property Act, 1882 — Section 105, 107, 58, 60

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High Courts29 May 2006

The Agricultural Produce Market Committee Vs The Weighmen''s Association, The Labour Officer and The Director of Agricultural Marketing The Director of Agricultural Marketing Vs The Weighmen''s Association, The Labour Officer and The Agricultural Produce Market Committee

Karnataka High Court · (2006) 3 KCCR 1767

Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 79Minimum Wages Act, 1948 — Section 12, 2 (e), 2 (i), 20, 27

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High Courts29 May 2006

Shri K. Sippe Gowda Vs The High Court of Karnataka

Karnataka High Court · (2006) 05 KAR CK 0007

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 216, 229, 229 (1), 235, 317 (1)General Clauses Act, 1897 — Section 16

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