High Courts15 Feb 2006Dismissed
The Managing Director, Karnataka Milk Federation Limited and Others Vs KMF Employees Federation and Others
Karnataka High Court · (2006) 02 KAR CK 0007
Karnataka Co-operative Societies Act, 1959 — Section 70
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,414 of 2,393
High Courts15 Feb 2006Dismissed
Al-Karam Associates Vs The Inspector General of Registration and Stamps, Department of Registration and Stamps, Sub-Registrar, The Commissioner of Tourism, Department of Tourism, Government of Karnataka and The Managing Director, Karnataka Udyog Mitra and Member Secretary
Karnataka High Court · AIR 2007 Kar 26
High Courts14 Feb 2006
Commissioner of Income Tax, Karnataka (Central) Bangalore Vs Mysore Wine Products Ltd.
Karnataka High Court · (2006) 154 TAXMAN 522
High Courts14 Feb 2006
Sri R. Srinivasan Vs National Buildings Construction Corporation Limited
Karnataka High Court · (2007) 3 KCCR 162 SN
High Courts14 Feb 2006Dismissed
K. Anand Vs State of Karnataka and Another
Karnataka High Court · (2006) ILR (Kar) 1888 : (2006) 2 KarLJ 360 : (2006) 2 KCCR 1145
Constitution of India, 1950 — Article 226Karnataka Panchayat Raj Act, 1993 — Section 12, 280
High Courts14 Feb 2006Allowed
Commissioner of Income Tax Vs Mysore Wine Products Ltd.
Karnataka High Court · (2006) 154 TAXMAN 522
Income Tax Act, 1961 — Section 144 B, 256 (1), 37 (1), 40 A (2)
High Courts13 Feb 2006
Priyadarshini H.R. Vs Karnataka State Nursing Council and Others
Karnataka High Court · (2006) 2 KarLJ 439
Constitution of India, 1950 — Article 14Karnataka Selection of Candidates for admission to Diploma Course in General Nursing, Midwiferly/Psychiatry in Nursing Rules, 2003 — Rule 3 (1) (b)
High Courts13 Feb 2006Allowed
Krishnamurthy and Another Vs The State of Karnataka
Karnataka High Court · (2006) 2 ACC 735 : (2006) CriLJ 1850 : (2006) ILR (Kar) 1383 : (2006) 2 KarLJ 556 : (2006) 2 KCCR 832
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304 A
High Courts10 Feb 2006Dismissed
State of Karnataka Vs Shetty Ice Cream Company and Another
Karnataka High Court · (2006) CriLJ 1849 : (2006) FAJ 235 : (2006) ILR (Kar) 1326 : (2006) 2 KarLJ 591 : (2006) 2 KCCR 830 : (2006) 3 RCR(Criminal) 98
Prevention of Food Adulteration Act, 1954 — Section 16 (i) (a) (i), 2 (ia), 7 (i)
High Courts10 Feb 2006
The Karnataka Pawn Brokers'' Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1306 : (2006) 2 KarLJ 321 : (2006) 2 KCCR 840
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Money Lenders Act, 1961 — Section 7 A, 7 BKarnataka Pawn Brokers Act, 1961 — Section 4 A, 4 B
High Courts10 Feb 2006Allowed
Karnataka Silk Industries Corporation Limited Vs Y.N. Krishna Murthy
Karnataka High Court · (2006) 2 KarLJ 143
Constitution of India, 1950 — Article 311 (2)
High Courts10 Feb 2006
N.M. Amaranath and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) 2 KarLJ 464
High Courts10 Feb 2006
Reliance Industries Limited, Bangalore and Another Vs State of Karnataka and Others
Karnataka High Court · (2009) 66 KarLJ 516
Karnataka Tax on Luxuries (Hotels and Lodging Houses) Act, 1979 — Section 4B
High Courts10 Feb 2006Dismissed
N.R. Dhananjayan Vs The Management of Indian Overseas Bank and Another
Karnataka High Court · (2006) 109 FLR 682 : (2006) ILR (Kar) 1488 : (2006) 2 KarLJ 350 : (2006) 2 KCCR 921 : (2006) 3 LLJ 45
Industrial Disputes Act, 1947 — Section 11 A
High Courts10 Feb 2006
Scheduled Caste (Harijan) House Building Co-operative Society Limited and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 2180 : (2006) 2 KarLJ 267
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts08 Feb 2006Dismissed
Laxmi Livestock Feeds Private Limited Vs The Commissioner, The Health and Medical Officer, Sanjayanagar Division, The Chairman, The Standing Appeal Committee and Bhor Industries Ltd.
Karnataka High Court · (2006) 3 KarLJ 121
Karnataka Municipal Corporations Act, 1976 — Section 447
High Courts08 Feb 2006
Mayappa Vs Mayappa Beerappa Kurbar and Others
Karnataka High Court · (2006) ILR (Kar) 1537 : (2006) 3 KarLJ 245 : (2006) 2 KCCR 962
Karnataka Land Revenue Act, 1964 — Section 139, 49, 50, 56 (1) (i), 56 (3)
High Courts07 Feb 2006
New India Assurance Co. Ltd. Vs Papamma and Another
Karnataka High Court · (2006) 3 ACC 492 : (2007) ACJ 13 : (2006) 4 KarLJ 585
Motor Vehicles Act, 1988 — Section 166, 168
High Courts07 Feb 2006Dismissed
Linganna K. Nayak and Others Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1341 : (2006) 2 KarLJ 649 : (2006) 2 KCCR 92 SN
Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 2006
The Commissioner of Income Tax Vs The Margarine and Refined Oils Company Limited
Karnataka High Court · (2006) 202 CTR 376 : (2006) ILR (Kar) 1436 : (2006) 282 ITR 576 : (2006) 2 KCCR 95 SN
Income Tax Act, 1961 — Section 10 (xv), 256 (1), 37 (1)