High Courts13 Mar 2006Dismissed
I.T. Cube India (P.) Ltd. Vs I.T. Cube Inc.
Karnataka High Court · (2006) 03 KAR CK 0025
Companies Act, 1956 — Section 291, 292, 397, 402, 403
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,410 of 2,393
High Courts13 Mar 2006
Mysore Sugar Co. Ltd. Vs Dy. Commissioner of Income Tax (TDS)-I
Karnataka High Court · (2006) 154 TAXMAN 447
Income Tax Act, 1961 — Section 206 C (1)
High Courts13 Mar 2006
Excise Commissioner and Another Vs Mysore Sales International Ltd. and Others
Karnataka High Court · (2006) 203 CTR 505
Income Tax Act, 1961 — Section 206 C (1), 206 C (11)
High Courts10 Mar 2006Allowed
G.M. Patel Vs Assistant Commissioner of Commercial Taxes and Others
Karnataka High Court · (2006) 148 STC 518
Karnataka Sales Tax Act, 1957 — Section 17 (6), 20, 21, 22 A, 24 A
High Courts10 Mar 2006Dismissed
Town Panchayat Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 2761 : (2006) 2 KarLJ 641 : (2006) 2 KCCR 1012
Karnataka Municipalities Act, 1964 — Section 306, 306 (2)
High Courts10 Mar 2006Dismissed
Seethamma and Another Vs Bathenna and Another
Karnataka High Court · AIR 2006 Kar 199 : (2006) 3 CivCC 382 : (2006) ILR (Kar) 1883 : (2006) 4 KarLJ 63 : (2006) 2 KCCR 1142 : (2006) 3 RCR(Civil) 399
Hindu Succession Act, 1956 — Section 8
High Courts10 Mar 2006Allowed
Maharashtra State Road Transport Corporation Vs Meenaxi Dhareppa Koli and Others
Karnataka High Court · (2006) 3 ACC 407 : (2006) ACJ 1788 : (2006) 110 FLR 60 : (2006) ILR (Kar) 2104 : (2006) 2 KCCR 98 SN
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 309Workmens Compensation Act, 1923 — Section 2 (8), 21 (1), 3
High Courts09 Mar 2006
Davangere Harihara Urban Co-operative Bank Niyamitha Vs Minister for Co-operation and Others
Karnataka High Court · (2006) ILR (Kar) 2174 : (2006) 2 KCCR 1017
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts09 Mar 2006Dismissed
N.K. Giriraja Shetty represented by P.A. Holder D. Narasimharaja Setty Vs N.K. Parthasarathy Setty, N. Chandrashekara Setty, N.K. Lakshminarayana Setty (since deceased by LRs. Smt. Chandrakanthamma Setty, L. Nagaraj Setty and Lakshmi)
Karnataka High Court · AIR 2006 Kar 180 : (2006) 3 CivCC 139 : (2006) ILR (Kar) 1692 : (2006) 3 KarLJ 1 : (2006) 2 KCCR 99 SN
Evidence Act, 1872 — Section 20 (2), 20 (4), 68, 73Specific Relief Act, 1963 — Section 16, 9
High Courts09 Mar 2006
Dr. Anil G. Namoshi Vs Shashil Namoshi and Others
Karnataka High Court · (2006) ILR (Kar) 2345 : (2006) 3 KarLJ 265 : (2006) 2 KCCR 972
Arbitration Act, 1940 — Section 11 (5)
High Courts09 Mar 2006Allowed
Shark Detective and Security Agency Vs The Assistant Labour Commissioner and Licensing Officer and Others
Karnataka High Court · (2006) 03 KAR CK 0033
Contract Labour (Regulation and Abolition) (Karnataka) Rules, 1974 — Rule 22, 83 (1), 83 (2)Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 14, 15, 24, 26
High Courts08 Mar 2006Allowed
Arun Kumar Alva Vs The Vijaya Bank
Karnataka High Court · (2006) 3 KarLJ 610 : (2006) 3 LLJ 385
Vijaya Bank Officer Employees (Discipline and Appeal) Regulations, 1981 — Regulation 10, 6.3
High Courts08 Mar 2006
Dr. K. Bhasker Rai Vs The Karnataka Soaps and Detergents Limited and Another
Karnataka High Court · (2006) ILR (Kar) 1596 : (2006) 3 KarLJ 338 : (2006) 2 KCCR 936 : (2006) 3 LLJ 610
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 45, 45 (4)Karnataka Factories Rules, 1969 — Rule 92
High Courts08 Mar 2006
Dr. K. Bhasker Rai Vs The Karnataka Soaps and Detergents Ltd. and Dr. V. Lakshmikantha Chari
Karnataka High Court · (2006) 109 FLR 993
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 45, 45 (4)Karnataka Factories Rules, 1969 — Rule 92
High Courts08 Mar 2006Dismissed
Sir Basappa Patil Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 4 KarLJ 594
Karnataka Land Reforms Act, 1961 — Section 128, 136 (3)
High Courts08 Mar 2006Dismissed
Sri. Basappa Vs The Deputy Commissioner and Others
Karnataka High Court · (2006) 3 KCCR 1757
Karnataka Land Reforms Act, 1961 — Section 128, 136 (3)
High Courts07 Mar 2006Dismissed
Babasaheb Parappa Arbole, Director, Board of Management Hiranyakeshi Sahakari Sakkare Karkhane Ltd. Vs Joint Secretary to Govt. of India and Central Registrar of Co-operative Societies, Ministry of Agriculture (Dept. of Agriculture) and Hiranyakeshi Sahakari Sakkare Karkhane Ltd.
Karnataka High Court · (2006) ILR (Kar) 2478 : (2006) 2 KCCR 107 SN
Constitution of India, 1950 — Article 226, 227Multi-State Co-operative Societies Act, 2002 — Section 45 (5)
High Courts07 Mar 2006Dismissed
Sri Vittal Shetty Vs The Deputy Commissioner, The Assistant Commissioner and Smt. Gulabi Shetty
Karnataka High Court · (2006) 6 KarLJ 305
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 135
High Courts06 Mar 2006Allowed
Karnataka Power Transmission Corporation Limited and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1542 : (2006) 3 KarLJ 320
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 50 (2)
High Courts03 Mar 2006Allowed
B.K. Ningappa and Jayanna Vs B.K. Venkatesh, The President Gram Panchayat, The Secretary Gram Panchayat and The Executive Officer Taluk Panchayat
Karnataka High Court · (2006) 3 KarLJ 438 : (2006) 2 KCCR 973