High Courts04 Apr 2006Dismissed
The Serendipity Apparels (Pvt.) Ltd. Vs Karnataka Industrial Area Development Board
Karnataka High Court · (2006) 2 KCCR 1032
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,406 of 2,393
High Courts03 Apr 2006Dismissed
Shivamoni Steel Tubes Ltd. Vs Durgapur Steel Plant
Karnataka High Court · (2006) 04 KAR CK 0043
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446 (2) (b), 449, 458 A
High Courts03 Apr 2006Dismissed
Shivamoni Steel Tubes Limited (in liquidation) Vs Durgapur Steel Plant
Karnataka High Court · (2006) 04 KAR CK 0041
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446 (2) (b), 449, 458 A
High Courts03 Apr 2006Dismissed
C. Vanathai Vs Government of Karnataka and Others
Karnataka High Court · (2006) CriLJ 3166 : (2006) 3 KCCR 1567
Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (2)
High Courts03 Apr 2006Allowed
Canara Bank Vs Klen and Marshalls Manufacturers and Exporters Limited and Another
Karnataka High Court · (2006) 3 ARBLR 254 : (2006) 3 KCCR 1348
Arbitration and Conciliation Act, 1996 — Section 11, 11 (2), 11 (6), 12, 14
High Courts31 Mar 2006Dismissed
Smt. Padmaja S. Hegde Vs The State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1650
High Courts31 Mar 2006
Dr. Y.K. Nagarajaiah Vs The Vice-Chancellor, Kuvempu University and Others
Karnataka High Court · (2006) 3 KCCR 142 SN
Indian Medical Council Act, 1956 — Section 26 (1)
High Courts31 Mar 2006Dismissed
State of Karnataka Vs Abdul Rasheem and Others
Karnataka High Court · (2006) CriLJ 3169 : (2006) 3 KCCR 1710
Penal Code, 1860 (IPC) — Section 34, 379, 87
High Courts31 Mar 2006
Ibrahim Sab Imam Sab Mulla and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) CriLJ 2738
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 191, 192, 193
High Courts31 Mar 2006
State of Karnataka Vs Ramappa Bhimappa Kattimani and Others
Karnataka High Court · (2006) 5 KarLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 157, 160, 161, 168, 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 148, 149, 302, 342, 436
High Courts31 Mar 2006Dismissed
Jindal Thermal Power Company Limited (Formerly Jindal Tracteble Power Co. Ltd.) Vs The Deputy Commissioner of Income Tax and Union of India (UOI)
Karnataka High Court · (2006) 203 CTR 381 : (2006) 286 ITR 182
Constitution of India, 1950 — Article 265, 300AFinance Act, 2002 — Section 115 JB, 115 JB (1)Income Tax Act, 1961 — Section 115 JB, 140 A, 164, 164 A, 174
High Courts31 Mar 2006Allowed
Mohammed Hashim Vs Ameeruddin
Karnataka High Court · (2006) 3 KCCR 1385
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 11 (6)
High Courts31 Mar 2006Allowed
Manjunath Basappa Basavamurthy Vs The State of Karnataka
Karnataka High Court · (2006) 3 KCCR 1422
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2)
High Courts29 Mar 2006Dismissed
Gunde Rao Vs The Land Tribunal and Others
Karnataka High Court · (2006) 3 KCCR 178 SN
Karnataka Certain Inam Abolition Act, 1977 — Section 5, 5 (2) (ii)
High Courts28 Mar 2006Allowed
Sri T. Ravi and Another Vs State of Karnataka
Karnataka High Court · (2006) 4 KarLJ 15 : (2006) 3 KCCR 1454
Criminal Procedure Code, 1973 (CrPC) — Section 461Karnataka Forest Act, 1963 — Section 87, 87 (2)Penal Code, 1860 (IPC) — Section 379
High Courts28 Mar 2006Allowed
Ananth Vs The State of Karnataka Department of Co-operation and Others
Karnataka High Court · (2006) ILR (Kar) 1900 : (2006) 3 KarLJ 428
Karnataka Co-operative Societies Act, 1959 — Section 28 A, 29 F, 29 G (4-A)
High Courts28 Mar 2006Dismissed
Sri Vishnu Ganapathi Naik Vs The Management of NWKRTC
Karnataka High Court · (2006) ILR (Kar) 1863 : (2006) 3 KarLJ 356 : (2006) 2 KCCR 127 SN
Constitution of India, 1950 — Article 226, 227
High Courts28 Mar 2006
M.S. Jaikumar Prop Vs Bangalore Mahanagara Palike and Another
Karnataka High Court · (2006) 3 KarLJ 498 : (2006) 3 KCCR 143 SN
High Courts27 Mar 2006Allowed
H.S. Srinivasa Vs Girijamma and Others
Karnataka High Court · (2007) 1 BC 92 : (2006) 3 CivCC 521 : (2006) 4 KarLJ 10 : (2006) 3 RCR(Civil) 665 : (2006) 3 RCR(Criminal) 830
Bills of Exchange Act — Section 20Evidence Act, 1872 — Section 93Negotiable Instruments Act, 1881 (NI) — Section 20
High Courts27 Mar 2006Dismissed
Abdul Gaffar Vs Income Tax Officer and Others
Karnataka High Court · (2006) 203 CTR 198 : (2006) ILR (Kar) 2353 : (2006) 285 ITR 203 : (2006) 3 KCCR 140 SN : (2006) 154 TAXMAN 416
Income Tax Act, 1961 — Section 260 A, 260 B, 45, 54 F