COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,403 of 2,393

High Courts29 May 2006Allowed

Agricultural Produce Market Committee Vs The Weighmen''s Association and Others

Karnataka High Court · (2006) ILR (Kar) 3320 : (2006) 3 LLJ 454

Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 79Karnataka Shops and Commercial Establishments Act, 1961 — Section 3

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High Courts29 May 2006

K. Sippe Gowda Vs The High Court of Karnataka and Others

Karnataka High Court · (2006) 3 KCCR 1716

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 212, 226, 229, 229 (1), 235General Clauses Act, 1897 — Section 16

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High Courts25 Apr 2006

Dr. Sandeep B.E. and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 2535 : (2006) 6 KarLJ 181

Karnataka Conduct of Entrance Test for Admission to Post Graduate Medical and Dental Seats in Government Medical Colleges, Rules, 2003 — Rule 19 (5)Rajiv Gandhi University of Health Sciences Act, 1994 — Section 8

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High Courts21 Apr 2006Allowed

Smt. Evulin D''Souza Vs The Authorised Officer under Sec-77A of KLR Act and Assistant Commissioner, Sri David Pinto Bolara Level and The Registrar, The Karnataka Appellate Tribunal

Karnataka High Court · (2006) 4 KarLJ 682 : (2007) 2 KCCR 955

Karnataka Land Reforms Act, 1961 — Section 118

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High Courts21 Apr 2006Allowed

Sri K. Ramachandra Rao Vs Sri K.G. Ramamohana Gupta Smt. S. Damayanthi Vs The Deputy Registrar and Smt. S. Lakshmi Sri T.R. Ramanath Vs Sri Jinendra Luniya representing Jain Glass Company

Karnataka High Court · AIR 2006 Kar 247 : (2006) ILR (Kar) 2561 : (2006) 5 KarLJ 273

Mysore Court-fees and Suits Valuation Act, 1958 — Section 41, 41 (2)

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High Courts21 Apr 2006Dismissed

The State of Karnataka Vs B. Ramesh

Karnataka High Court · (2006) CriLJ 3137 : (2006) 2 DMC 720 : (2006) 4 KarLJ 635

Penal Code, 1860 (IPC) — Section 302, 304 B, 498A

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High Courts21 Apr 2006

Havgirao Vs State of Karnataka

Karnataka High Court · (2007) 2 DMC 455 : (2006) ILR (Kar) 4054 : (2006) 4 KCCR 2477

Hindu Marriage Act, 1955 — Section 11, 16, 5 (i)Penal Code, 1860 (IPC) — Section 304 (B), 498A

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High Courts21 Apr 2006Dismissed

Karnataka Slum Clearance Board Vs H.T. Annaji and Another

Karnataka High Court · AIR 2006 Kar 241

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 14

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High Courts21 Apr 2006

Thirthesh A.S. Vs Under Secretary to the Government of Karnataka, Department of Power Corporation and Others

Karnataka High Court · AIR 2007 Kar 37 : (2006) ILR (Kar) 4164 : (2006) 6 KarLJ 92

Penal Code, 1860 (IPC) — Section 186Telegraph Act, 1885 — Section 10, 16, 16 (1), 16 (2)

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High Courts20 Apr 2006Dismissed

Karnataka Power Transmission Corporation Limited Vs Sri. Srinivas and Another

Karnataka High Court · (2007) 3 KCCR 1865

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High Courts20 Apr 2006

V.S. Shivadas Vs Ramanath Shetty and S. Gajanana Partner of Sri Ramanath Transport

Karnataka High Court · (2007) 2 CivCC 747 : (2006) CriLJ 3392 : (2006) 3 KCCR 1649 : (2007) 2 RCR(Civil) 497 : (2007) 2 RCR(Criminal) 454

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 2006Allowed

Sri Admar Mutt and Sri Ramachandra Rao Vs Sri Rama Shetty (Since Dead by LRs. Smt. Sundari Shedthi and Others)

Karnataka High Court · (2006) 4 KarLJ 258 : (2006) 3 KCCR 1659

Karnataka Land Reforms Act, 1961 — Section 48 (A) (6)

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High Courts20 Apr 2006Dismissed

A.M. Mallegowda Vs Kariyappa Gowda

Karnataka High Court · (2006) 4 KarLJ 623 : (2006) 3 KCCR 1637

Constitution of India, 1950 — Article 226, 227Karnataka Rent Act, 1999 — Section 21 (1) (h), 21 (1) (p)

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High Courts20 Apr 2006Allowed

Dr. Vijayalakshmi Basavaraj Vs The Secretary (Health), Government of India, Ministry of Health and Family Welfare, The Secretary, Government of India, Department of Personnel and Training and All India Institute of Speech and Hearing

Karnataka High Court · (2006) 04 KAR CK 0029

Constitution of India, 1950 — Article 12, 14, 141, 16, 19

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High Courts20 Apr 2006Dismissed

Karnataka State Road Transport Corporation Vs Sri Ahmed and Others

Karnataka High Court · (2006) 4 KarLJ 188 : (2006) 3 KCCR 1578 : (2007) 1 LLJ 152

Constitution of India, 1950 — Article 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47 (1), 47 (2)

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High Courts20 Apr 2006Allowed