High Courts30 Jan 2006Dismissed
Dr. G.K. Devdas Vs The Chief Executive Officer and Others
Karnataka High Court · (2006) 1 KCCR 65 SN
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,416 of 2,393
High Courts30 Jan 2006
Thaggahalli Venkatesh Vs Smt. R. Nagarathna and Others
Karnataka High Court · (2006) 2 KarLJ 355
Constitution of India, 1950 — Article 226, 227, 243O
High Courts30 Jan 2006Allowed
Dadepeer A. Peerajade Vs Vice-Chancellor and Chairman of Selection Committee, University of Agricultural Sciences and Others
Karnataka High Court · (2006) 2 KCCR 78 SN
Constitution of India, 1950 — Article 12, 16, 226
High Courts30 Jan 2006
McDowell and Co. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (2006) 203 CTR 542 : (2006) 285 ITR 196 : (2006) 155 TAXMAN 121
Companies (Profits) Surtax Act, 1964 — Section 7 A, 7 C, 7 C (1)Income Tax Act, 1961 — Section 256 (1)
High Courts27 Jan 2006Dismissed
Polycon International Ltd. Vs Additional Commissioner of Commercial Taxes, Zone II
Karnataka High Court · (2008) 13 VST 470
Karnataka Sales Tax Act, 1957 — Section 12, 12 A, 12 B, 22 A, 28 (3)
High Courts27 Jan 2006Dismissed
Lakkappa Vs Govt. Tool Room and Training Centre(r)
Karnataka High Court · (2007) ILR (Kar) 2617 : (2007) 4 KCCR 233 SN
Industrial Disputes Act, 1947 — Section 33, 33 (3), 33 (4)
High Courts27 Jan 2006
Commissioner of Income Tax Vs Asia Brown Boveri Ltd.
Karnataka High Court · (2006) 286 ITR 284 : (2006) 2 KCCR 103 SN
Income Tax Act, 1961 — Section 256 (2), 30, 31, 36, 37 (1)
High Courts27 Jan 2006Dismissed
Mohammed Samdani Basha Vs Syed Issac Basha
Karnataka High Court · (2006) 2 ALD(Cri) 18 : (2006) 4 BC 379 : (2006) 4 CivCC 89 : (2006) CriLJ 1586 : (2006) ILR (Kar) 1400 : (2006) 2 KarLJ 231 : (2006) 2 KCCR 835 : (2006) 3 RCR(Criminal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jan 2006Dismissed
Ravishankar Das Vs Visveswaraiah Technological University and Another
Karnataka High Court · (2006) ILR (Kar) 1141 : (2006) 3 KarLJ 253 : (2006) 3 KCCR 1539
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 2006Dismissed
C. Ramanna Gowda and Another Vs The Registrar (Vigilance) High Court of Karnataka
Karnataka High Court · (2006) CriLJ 1839 : (2006) ILR (Kar) 1292 : (2006) 2 KarLJ 331 : (2006) 2 KCCR 699
Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (b) (ii), 340, 343, 468 (1), 482Karnataka High Court Act, 1961 — Section 8Penal Code, 1860 (IPC) — Section 34, 463, 466, 467, 471
High Courts27 Jan 2006Dismissed
State of Karnataka, The Director Pre University Education Department and The Deputy Director Pre University Education Department Vs K. Govindappa and The Secretary, Vinayaka Rural Education Society
Karnataka High Court · (2007) ILR (Kar) 2315
Constitution of India, 1950 — Article 16 (1), 16 (2), 16 (4)
High Courts25 Jan 2006Allowed
Kumari Erawwa Vs Land Tribunal and Others
Karnataka High Court · (2006) ILR (Kar) 1330 : (2006) 2 KarLJ 392 : (2006) 2 KCCR 91 SN
High Courts25 Jan 2006Dismissed
Siddappa Vs State of Karnataka and Others
Karnataka High Court · (2006) 2 KarLJ 224
Karnataka Panchayat Raj Act, 1993 — Section 269
High Courts25 Jan 2006
Commissioner of Income Tax Vs Rajatha Jewellers
Karnataka High Court · (2006) 202 CTR 97 : (2006) 286 ITR 573 : (2006) 153 TAXMAN 545
Income Tax Act, 1961 — Section 139, 143 (1) (a), 143 (3), 147, 148
High Courts25 Jan 2006Dismissed
D.M. Venkataramanappa and Others Vs Chikkadaddappa and Others
Karnataka High Court · AIR 2006 Kar 154 : (2006) ILR (Kar) 2596 : (2007) 1 KarLJ 154 : (2006) 1 KCCR 503 : (2006) 3 RCR(Civil) 190
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2), 30
High Courts24 Jan 2006Dismissed
Valliappa Textiles and Allied Companies Workers Union Vs State of Karnataka and Another
Karnataka High Court · (2006) 109 FLR 332 : (2006) ILR (Kar) 1009 : (2006) 2 KarLJ 26 : (2006) 2 KCCR 84 SN : (2006) 2 LLJ 1000
Constitution of India, 1950 — Article 19 (1) (g), 19 (6), 226, 32Industrial Disputes Act, 1947 — Section 25 FFF, 25 O, 25 O (2), 25 O (5)
High Courts24 Jan 2006Allowed
Vijay Dev S.V. Vs Government of Karnataka and Others
Karnataka High Court · (2006) 3 KarLJ 154 : (2006) 2 KCCR 744
Constitution of India, 1950 — Article 227Karnataka Co-operative Societies Act, 1959 — Section 108, 70
High Courts23 Jan 2006
The General Manager, Wheel and Axle Plant Vs N. Ramachandra Reddy
Karnataka High Court · (2006) 110 FLR 981 : (2006) 2 KarLJ 379
Industrial Disputes Act, 1947 — Section 10 (2-A), 11
High Courts23 Jan 2006
Elf Gas India Limited, Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2006) 61 KarLJ 211
Karnataka Sales Tax Act, 1957 — Section 19C
High Courts23 Jan 2006Allowed
H.M. Mohan Kumar and Others Vs Karnataka Slum Clearance Board and Others
Karnataka High Court · (2006) 2 KarLJ 90 : (2006) 3 KCCR 1423
Constitution of India, 1950 — Article 14, 16, 226, 227Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 37 (3), 38, 71Karnataka Slum Clearance Board Services (Cadre and Recruitment and Condition of Service) Rules, 1999 — Rule 4 (d), 6