COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,417 of 2,393

High Courts23 Jan 2006Dismissed

Sannanaika alias Sannaiah Vs M.S. Prakash and Others

Karnataka High Court · (2006) CriLJ 1836 : (2006) ILR (Kar) 1443 : (2006) 2 KarLJ 237 : (2006) 1 KCCR 662

Criminal Procedure Code, 1973 (CrPC) — Section 190 (1), 378 (4)

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High Courts20 Jan 2006Dismissed

Somayya and Others Vs State of Karnataka and Others

Karnataka High Court · (2006) 3 KCCR 1700

Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 49, 77 A, 77 A (1)

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High Courts20 Jan 2006Dismissed

Somayya and Others Vs State of Karnataka and Narayan Bhat (Since dead by L.Rs. Gowri, Krishna and Poornima)

Karnataka High Court · (2006) 3 KCCR 1700

Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 49, 77 A

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High Courts20 Jan 2006Dismissed

Devaki Vs The Land Tribunal and Others

Karnataka High Court · (2006) 2 KarLJ 113 : (2006) 1 KCCR 526

Mysore Tenancy Act, 1952 — Section 133, 91

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High Courts20 Jan 2006Dismissed

Ranoji Rao Vs State of Karnataka and Another

Karnataka High Court · (2006) 4 CivCC 175 : (2006) ILR (Kar) 1151 : (2006) 2 KarLJ 299

Land Acquisition Act, 1894 — Section 11, 28 A, 4Limitation Act, 1963 — Section 5

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High Courts20 Jan 2006Allowed

Commissioner of Customs Vs United Telecom Ltd.

Karnataka High Court · (2006) 01 KAR CK 0002

Central Excise Act, 1944 — Section 35 BConstitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129, 129 E

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High Courts19 Jan 2006Dismissed

A. Chidananda (deceased) by L.Rs. and Another Vs Smt. Lalitha V. Naik and Others

Karnataka High Court · (2006) 3 KCCR 1403

Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8, 8 (3)Hindu Succession Act, 1956 — Section 6, 6 (1), 8

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High Courts19 Jan 2006Allowed

Nice Chemicals Pvt. Ltd. Vs Commercial Tax Officer (Int)-18 South Zone and Another

Karnataka High Court · (2006) 148 STC 296

Karnataka Sales Tax Act, 1957 — Section 12 A, 29, 29 (1) (e), 29 (2) (e), 31

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High Courts19 Jan 2006Allowed

B. Lakshminarayan Vs The Corporation of City of Bangalore and Another

Karnataka High Court · AIR 2006 Kar 135 : (2006) 2 CivCC 111 : (2006) 2 KarLJ 104 : (2006) 2 KCCR 1220

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41 (h)

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High Courts19 Jan 2006Dismissed

Vasanth J. Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 1764 : (2006) 2 KarLJ 565

Constitution of India, 1950 — Article 14, 16Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 2, 3 (2), 33 (3)

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High Courts19 Jan 2006

Hanumantappa Vs Bhimawwa and Others

Karnataka High Court · AIR 2006 Kar 148 : (2006) ILR (Kar) 1113 : (2006) 2 KarLJ 581 : (2006) 3 RCR(Civil) 538

Evidence Act, 1872 — Section 68

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High Courts19 Jan 2006

The Divisional Commissioner and Others Vs D.M. Premakumari

Karnataka High Court · (2006) ILR (Kar) 1096

Constitution of India, 1950 — Article 15, 15 (4), 16, 16 (4)

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High Courts19 Jan 2006

Dundappa Sadashivappa Patil Vs Assistant Commissioner-cum-Land Acquisition Officer

Karnataka High Court · (2006) 2 KarLJ 624

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts19 Jan 2006Dismissed

A. Chidananda (Deceased) by L.Rs. and Another Vs Smt. Lalitha V. Naik and Others

Karnataka High Court · AIR 2006 Kar 128 : (2006) 2 KarLJ 67

Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8Hindu Succession Act, 1956 — Section 6, 6 (1), 8

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High Courts18 Jan 2006Allowed

K.S. Usha Vs Branch/Divisional Manager, Life Insurance Corporation of India

Karnataka High Court · (2006) 4 ACC 31 : (2006) ACJ 2319 : AIR 2006 Kar 157 : (2006) ILR (Kar) 1119 : (2006) 2 KarLJ 652 : (2006) 1 KCCR 69 SN

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High Courts18 Jan 2006

Seethamma Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 116 : (2006) 3 KCCR 145 SN

Karnataka Land Reforms Rules, 1974 — Rule 17

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High Courts18 Jan 2006

Sachidananda K. and Others Vs Bangalore University and Others

Karnataka High Court · (2006) ILR (Kar) 1387 : (2006) 2 KarLJ 216

Karnataka State Universities Act, 2000 — Section 53, 53 (4), 53 (7), 53 (8), 54

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High Courts18 Jan 2006Dismissed

Srikant Vs District Magistrate and Others

Karnataka High Court · (2006) CriLJ 1557 : (2006) ILR (Kar) 898 : (2006) 2 KarLJ 120 : (2006) 2 KCCR 83 SN

Constitution of India, 1950 — Article 22 (5), 226, 32Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 3 (1)

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High Courts18 Jan 2006Allowed

Maharashtra Apex Corporation Limited Vs Sandesh Kumar A. and Others

Karnataka High Court · AIR 2006 Kar 138 : (2006) 2 ARBLR 282 : (2006) 2 KarLJ 55 : (2006) 3 KCCR 1389

Arbitration (Protocol and Convention) Act, 1937 — Section 7 (1)Arbitration and Conciliation Act, 1996 — Section 13 (5), 16, 24, 28 (3), 34

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High Courts18 Jan 2006Allowed

Chenna Byrappa Vs State of Karnataka and Others

Karnataka High Court · AIR 2006 Kar 226

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3, 3 (1)Land Acquisition Act, 1894 — Section 11 A

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