High Courts27 Mar 2006Allowed
N. Bhagyalakshmamma Vs Smt. Subbulakshmamma and Others
Karnataka High Court · (2006) 03 KAR CK 0090
Karnataka Land Revenue Act, 1964 — Section 127, 128, 129Registration Act, 1908 — Section 17, 58
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,407 of 2,393
High Courts27 Mar 2006Dismissed
Sri. Y.M. Anandvardhana Vs The Director, Electronics and Radar Development Establishment (LRDE) Defence Research and Development Organisation (DRDO), Ministry of Defence, Government of India and Minister of Defence, Government of India
Karnataka High Court · (2007) 4 KarLJ 499 : (2007) 2 KCCR 1475
Central Civil Services (Pension) Rules, 1972 — Rule 32, 38, 39, 40, 48
High Courts27 Mar 2006Dismissed
D.A. Upadhya Vs The Vice-Chancellor, Kannada University and Others
Karnataka High Court · (2006) 3 KCCR 147 SN
Constitution of India, 1950 — Article 226, 227
High Courts27 Mar 2006
The Government of Karnataka Vs Shetty Constructions Company Private Limited
Karnataka High Court · (2006) 3 ARBLR 328 : (2006) ILR (Kar) 1640 : (2006) 3 KarLJ 360
Arbitration and Conciliation Act, 1996 — Section 14 (2), 29, 30, 30 (1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Mar 2006Allowed
D. Narayanappa Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1381
High Courts27 Mar 2006Dismissed
Shashi Distilleries Vs State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1536 : (2007) 10 VST 264
High Courts27 Mar 2006Allowed
K.N. Sunil Kumar Vs Preethi Prasad and Others
Karnataka High Court · (2007) 1 KCCR 594
Hindu Marriage Act, 1955 — Section 13 (1) (i)
High Courts27 Mar 2006Allowed
D. Narayanappa Vs The State of Karnataka and Others
Karnataka High Court · (2006) 3 KCCR 1381
High Courts24 Mar 2006
Global Academy of Technology and Others Vs All India Council for Technical Education and Others
Karnataka High Court · (2006) 03 KAR CK 0104
Karnataka Selection of Candidates for Admission to Master of Business Administration and Master of Computer Application Courses Rules, 2005 — Rule 5 (10)
High Courts24 Mar 2006Allowed
Mary Kutty Vs The Hindusthan Times and Another
Karnataka High Court · (2006) 110 FLR 977 : (2006) ILR (Kar) 1772 : (2007) 3 KarLJ 294
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 55Industrial Disputes Act, 1947 — Section 10 (4-A)
High Courts24 Mar 2006
Vinod Manjunath Dhareshwar Vs Karnataka State Open University and Another
Karnataka High Court · (2006) 3 KCCR 144 SN
High Courts24 Mar 2006Dismissed
Sri B. Srikantaiah Vs The State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 1449 : (2007) 6 KarLJ 488 : (2007) 3 KCCR 192 SN
High Courts23 Mar 2006Allowed
A. Hanumantha Reddy and Others Vs The Additional Registrar of Cooperative Societies (I and M) and Others
Karnataka High Court · (2006) 3 KarLJ 548 : (2006) 2 KCCR 1025
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts23 Mar 2006Allowed
Mrs. Sunanda Kumari and L.R. Raghunath Vs Standard Chartered Bank Previously known as ANZ Grindlays Bank
Karnataka High Court · (2007) 135 CompCas 604 : (2006) ILR (Kar) 16 : (2006) 4 KCCR 2216
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (2), 13 (3A), 14, 17
High Courts23 Mar 2006
The State Vs Karim M. and Others
Karnataka High Court · (2006) 03 KAR CK 0086
Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 34
High Courts23 Mar 2006Dismissed
Sri Rajaram Gangaram Athaley and Others Vs Late Abdul Rahiman Ahmadkar (since deceased by his LR) and Others
Karnataka High Court · (2006) ILR (Kar) 1783 : (2006) 3 KarLJ 487 : (2006) 3 KCCR 1447
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 6Karnataka Rent Act, 1999 — Section 2 (3) (g), 70 (2) (c)
High Courts23 Mar 2006Allowed
Hanamappa Ramappa Khajagal Vs State of Karnataka and Others
Karnataka High Court · (2006) 03 KAR CK 0044
Karnataka Land Reforms Act, 1961 — Section 2 (a) (34), 44
High Courts23 Mar 2006
Venkataraju and Others Vs The State of Karnataka
Karnataka High Court · (2006) CriLJ 3412 : (2006) ILR (Kar) 3904 : (2006) 4 KarLJ 486 : (2006) 4 RCR(Criminal) 756
Criminal Procedure Code, 1898 (CrPC) — Section 313, 354 (4)Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 307
High Courts23 Mar 2006
Sri R.P. Karibasappanavar Vs The Chief Engineer (Elec) and Others
Karnataka High Court · (2006) 110 FLR 522 : (2006) 4 KarLJ 133 : (2006) 3 KCCR 1359
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 11 (2), 11 (23), 11 (3), 25, 9
High Courts23 Mar 2006Dismissed
Novo Nordisk India Private Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · (2006) 4 KarLJ 363 : (2006) 2 KCCR 1040
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 227, 31 (2)