COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,411 of 2,393

High Courts03 Mar 2006

Dr. Sudha B. Mattigatti Vs The Director Directorate of Medical Education, The District Officer the Backward Classes and Minorities Commission and The Secretary, Social Welfare Department, Government of Karnataka

Karnataka High Court · (2006) ILR (Kar) 1753

High Courts03 Mar 2006

Canara Bank Vs Klen and Marshals Manufacturers and Exporters Ltd. and Others

Karnataka High Court · (2006) 3 KarLJ 456

Arbitration and Conciliation Act, 1996 — Section 11, 11 (6), 12, 14, 15

High Courts03 Mar 2006Dismissed

Ramu Vs Sreerama Sahakara Sakkare Karkhane Ltd.

Karnataka High Court · (2006) 3 KarLJ 451 : (2006) 2 KCCR 108 SN

High Courts03 Mar 2006Dismissed

D. Jeevagan Vs The Principal MEI Polytechnic and Others

Karnataka High Court · (2006) 4 KCCR 2387

Karnataka Education Act, 1983 — Section 1 (3) (iv) (d-a), 130, 131, 94Limitation Act, 1963 — Section 4, 5

High Courts02 Mar 2006Dismissed

The Handicrafts and Handloom Export Corporation of India Limited Vs The State of Karnataka

Karnataka High Court · (2006) 3 KCCR 1441

Karnataka Sales Tax Act, 1957 — Section 6 C, 8 (a)

High Courts02 Mar 2006

Commissioner of Income Tax Vs Industrlal Credit and Development Syndicate Ltd.

Karnataka High Court · (2006) 203 CTR 413

Income Tax Act, 1961 — Section 256 (1)

High Courts02 Mar 2006

Karnataka State Aided Primary School Teachers Association (Regd.), Kannada Hindi Paata Shaale and Others Vs The State of Karnataka

Karnataka High Court · (2006) 3 KarLJ 473

Constitution of India, 1950 — Article 14, 16Karnataka Education Act, 1983 — Section 98, 99Karnataka Educational Institutions (Recruitment and terms and conditions of services of employees in private Aided Primary and Secondary Educational Institutions) Rules, 1999 — Rule 10, 11

High Courts02 Mar 2006

Commissioner of Income Tax Vs Industrial Credit and Development Syndicate Ltd.

Karnataka High Court · (2006) 285 ITR 310

Income Tax Act, 1961 — Section 10 (23C), 256 (1), 28 (iv), 36 (1) (iii), 37

High Courts02 Mar 2006Dismissed

Handicrafts and Handloom Export Corporation of India Ltd. Vs State of Karnataka

Karnataka High Court · (2006) 148 STC 445

Karnataka Sales Tax Act, 1957 — Section 6 C, 8 A

High Courts02 Mar 2006Dismissed

T.S. Patil Vs The Joint Registrar of Co-operative Societies, Belgaum Sub-Division and Others

Karnataka High Court · (2007) ILR (Kar) 491 : (2008) 1 KarLJ 227

Representation of the Peoples Act, 1951 — Section 100, 101

High Courts01 Mar 2006

Members of Yevakapadi Branch of Areyada Family and Another Vs Members of Napoklu Branch of Areyada Family and Others

Karnataka High Court · (2006) 3 CivCC 670 : (2006) 3 KarLJ 677 : (2007) 5 RCR(Civil) 168

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts01 Mar 2006Allowed

Smt. Roopa J.M. Vs Sri Jallur Musturappa and Others

Karnataka High Court · AIR 2006 Kar 196 : (2006) 1 DMC 743 : (2006) ILR (Kar) 1505 : (2006) 2 KarLJ 644 : (2006) 2 KCCR 942 : (2006) 4 RCR(Civil) 406

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts01 Mar 2006Dismissed

Gulhati and Another Vs Karnataka State Financial Corporation and Others

Karnataka High Court · (2007) ILR (Kar) 44 : (2007) 2 KCCR 76 SN

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 128, 141State Financial Corporations Act, 1951 — Section 29, 30, 31 (1) (aa), 32 (7) (da), 44

High Courts01 Mar 2006

Sri Haji Iqbal Shariff Vs Smt. C. Manjula

Karnataka High Court · (2006) ILR (Kar) 2766 : (2006) 6 KarLJ 213 : (2006) 3 KCCR 1629

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 27 (2) (r), 27 (r), 43, 43 (1), 46Transfer of Property Act, 1882 — Section 109

High Courts01 Mar 2006

Members of Yevakapadi Branch of Areyada Family represented by Areyada Appaji and Another Vs Members of Napoklu Branch of Areyada Family represented by A.M. Ponnappa and Others

Karnataka High Court · AIR 2006 Kar 170 : (2006) ILR (Kar) 3146

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 96

High Courts28 Feb 2006Dismissed

Janab Dada Khalandar Lathif Sab Hongal and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 225

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151

High Courts28 Feb 2006Dismissed

A.N. Hebbar Vs Syndicate Bank

Karnataka High Court · (2006) 02 KAR CK 0071

Constitution of India, 1950 — Article 226, 227

High Courts28 Feb 2006Allowed

H.G. Lokesh Vs The Commissioner, Hassan Urban Development Authority

Karnataka High Court · (2006) 109 FLR 669 : (2006) ILR (Kar) 1612 : (2006) 3 KarLJ 107 : (2006) 2 KCCR 954 : (2006) 3 RCR(Criminal) 604

Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 B, 25 FKarnataka Urban Development Authorities Act, 1987 — Section 52

High Courts28 Feb 2006Allowed

S.D. Pawan Vs State

Karnataka High Court · (2006) CriLJ 2268 : (2006) ILR (Kar) 1570 : (2006) 3 KarLJ 125 : (2006) 2 KCCR 959 : (2006) 3 RCR(Criminal) 604

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 6Juvenile Justice Act, 1986 — Section 395

High Courts28 Feb 2006Dismissed

K. Shankar Vs The Director, Pre-University Education and Others

Karnataka High Court · (2006) 2 KarLJ 364

Karnataka Education Act, 1983 — Section 130, 2 (19), 2 (27), 3