COURT ARCHIVE

Karnataka High Court judgments

47,852 judgments · page 1,418 of 2,393

High Courts17 Jan 2006Dismissed

G.V. Revanna and Another Vs The Arbitrator (Co-operative Development Officer) and Another

Karnataka High Court · (2006) 2 KarLJ 227 : (2006) 3 KCCR 146 SN

Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 70 (1)

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High Courts17 Jan 2006

United India Insurance Company Limited Vs V. Narayan and Others

Karnataka High Court · (2007) ACJ 2846 : (2006) ILR (Kar) 2171 : (2006) 2 KarLJ 474 : (2006) 2 KCCR 817

Motor Vehicles Act, 1988 — Section 147

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High Courts17 Jan 2006Allowed

Smt. Jabeen Taj and Others Vs Masjid-E-Pension Mohalla, A. Wakf Institution

Karnataka High Court · (2006) ILR (Kar) 1146 : (2006) 2 KarLJ 357 : (2006) 1 KCCR 500

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10 (5), 16, 2 (e), 7 (1)

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High Courts17 Jan 2006Allowed

A.R. Shambulinga and Another Vs A.C. Lalitha and Others

Karnataka High Court · (2006) ILR (Kar) 1335 : (2006) 3 KarLJ 128 : (2006) 2 KCCR 826

Arbitration and Conciliation Act, 1996 — Section 34Mysore Court-fees and Suits Valuation Act, 1958 — Section 38

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High Courts17 Jan 2006Allowed

Manjunath T.N. Vs The Deputy Commissioner

Karnataka High Court · AIR 2006 Kar 137 : (2006) ILR (Kar) 2482 : (2006) 2 KarLJ 108 : (2006) 2 KCCR 1217

Karnataka Essential Commodities (Public Distribution System) Control Order, 1992 — Clause 6 (1) (b)

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High Courts16 Jan 2006Allowed

Balappa Vs The Assistant Commissioner and Another

Karnataka High Court · (2006) 2 KarLJ 125 : (2006) 3 KCCR 1373

Karnataka Land Reforms Act, 1961 — Section 77Karnataka Village Offices Abolition Act, 1961 — Section 5 (4)

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High Courts16 Jan 2006Dismissed

R.C. Shankregowda Vs The Divisional Controller, Karnataka State Road Transport Corporation

Karnataka High Court · (2006) 109 FLR 330 : (2006) ILR (Kar) 979 : (2006) 1 KarLJ 588 : (2006) 2 KCCR 88 SN

Industrial Disputes Act, 1947 — Section 10 (4A)

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High Courts16 Jan 2006Dismissed

M. Munivenkatappa Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 40

Karnataka Municipalities Act, 1964 — Section 3, 4 (1) (a), 9

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High Courts16 Jan 2006Dismissed

Sumaira Fatima Vs State

Karnataka High Court · (2006) CriLJ 1837 : (2006) 104 ECC 21 : (2006) ECR 21 : (2006) ILR (Kar) 1040 : (2006) 1 KarLJ 584 : (2006) 2 KCCR 85 SN : (2006) 3 RCR(Criminal) 96

Criminal Procedure Code, 1973 (CrPC) — Section 239, 397, 399, 482Foreigners Act, 1946 — Section 14, 8 (2)

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High Courts16 Jan 2006Dismissed

The Divisional Commissioner and Another Vs H.K. Shivashankaraiah

Karnataka High Court · (2006) 1 KarLJ 487

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High Courts16 Jan 2006

Commissioner of Income Tax Vs Andhra Pradesh Yarn Combines (P) Ltd.

Karnataka High Court · (2006) 200 CTR 641 : (2006) ILR (Kar) 3067 : (2006) 282 ITR 490 : (2006) 153 TAXMAN 121

Income Tax Act, 1961 — Section 271 (1) (c), 69, 69 A

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High Courts16 Jan 2006

A. Sudhakar Vs State of Karnataka and Others

Karnataka High Court · (2006) 2 KarLJ 253

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High Courts13 Jan 2006

H. Sreenivasa Vs The State of Karnataka and Others

Karnataka High Court · (2007) 1 KCCR 37

Administrative Tribunals Act, 1985 — Section 19Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 10 (1) (d)

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High Courts13 Jan 2006Dismissed

C.Y. Illur and Another Vs High Court of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 959 : (2006) 1 KarLJ 480 : (2006) 2 KCCR 785

Constitution of India, 1950 — Article 141Karnataka Civil Services Rules, 1958 — Rule 95-A

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High Courts13 Jan 2006

Cil Ngo''s Association (Regd.), Bangalore and Others Vs Union of India and Others

Karnataka High Court · (2006) 60 KarLJ 135

Constitution of India, 1950 — Article 14Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3

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High Courts13 Jan 2006Dismissed

Venkataramanappa Vs G. Srinivasa and Others

Karnataka High Court · (2006) 2 ACC 739 : (2007) ACJ 2803 : (2006) 2 KarLJ 477 : (2006) 1 KCCR 663

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High Courts13 Jan 2006Dismissed

S. Kugashankar Vs Subhash Chand Goel, Sunita Kugashanker and Kugashanker Mahendra Subhash Chand Goel Vs S. Kugashankar, Sunita Kuga Shankar and Kugashankar

Karnataka High Court · (2006) ILR (Kar) 3689 : (2008) 4 KarLJ 429

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 6 Rule 17, 96Specific Relief Act, 1963 — Section 16 (1) (c), 17, 20 (2)

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High Courts13 Jan 2006Dismissed

Sri N.R. Umesh and Sri B. Krishnappa Vs The State of Karnataka and Others

Karnataka High Court · (2006) 01 KAR CK 0005

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High Courts12 Jan 2006Dismissed

N.C. Chandrashekar Vs Sidda Gangamma and Others

Karnataka High Court · (2006) 3 ACC 188 : (2007) ACJ 1747 : AIR 2006 Kar 164 : (2006) 2 KarLJ 386 : (2006) 1 KCCR 660

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High Courts12 Jan 2006Allowed

Rajesh and Another Vs State

Karnataka High Court · (2006) CriLJ 1574 : (2006) ILR (Kar) 1203 : (2006) 2 KarLJ 111 : (2006) 1 KCCR 586

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482

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