High Courts12 Jan 2006Allowed
Surfa Coats (Bangalore) Ltd. Vs The Authority for Clarifications and Advance Ruling
Karnataka High Court · (2006) ILR (Kar) 1285 : (2006) 2 KCCR 94 SN
Karnataka Tax on Entry of Goods Act, 1979 — Section 3 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,419 of 2,393
High Courts10 Jan 2006Allowed
Karnataka Urban Water Supply and Drainage Board Employees'' Association and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) 1 KarLJ 448
Constitution of India, 1950 — Article 14, 16, 162, 226, 227Karnataka Urban Water Supply and Drainage Board Act, 1973 — Section 4 (2), 6, 68, 68 (2) (b), 68 (2) (c)
High Courts09 Jan 2006
The Divisional Commissioner and Others Vs D.M. Premakumari
Karnataka High Court · (2006) 2 KCCR 736
Constitution of India, 1950 — Article 15, 15 (4), 16, 16 (4)
High Courts09 Jan 2006Dismissed
Shivappa Vs Administrator, Mahadev Textile Mills
Karnataka High Court · AIR 2006 Kar 114 : (2006) ILR (Kar) 1175 : (2006) 1 KarLJ 569
Specific Relief Act, 1963 — Section 41 (j)
High Courts09 Jan 2006Dismissed
Syed Siraj Pasha and Others Vs State of Karnataka and Another
Karnataka High Court · (2006) 2 DMC 18 : (2006) 1 KarLJ 571
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts09 Jan 2006Dismissed
Smt. Nazimunnisa Vs State and Another
Karnataka High Court · (2006) CriLJ 1573 : (2006) 1 DMC 769 : (2006) ILR (Kar) 1621 : (2006) 1 KarLJ 577 : (2006) 2 KCCR 913
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 320, 34, 354, 498A
High Courts09 Jan 2006Dismissed
B. Ravikumar Vs Ananth
Karnataka High Court · (2006) CriLJ 1577 : (2006) ILR (Kar) 792 : (2006) 1 KarLJ 581 : (2006) 2 KCCR 775
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 420, 468, 471, 474
High Courts09 Jan 2006Dismissed
Madaiah Vs Shivakaleshwara Temple and Others
Karnataka High Court · (2006) ILR (Kar) 974 : (2006) 1 KarLJ 574 : (2006) 1 KCCR 489
Karnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 34
High Courts06 Jan 2006Allowed
M. Basavegowda and Others Vs Smt. Shivalingamma and Others
Karnataka High Court · AIR 2006 Kar 145
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4 (2), 2 (9)
High Courts06 Jan 2006Allowed
The Oriental Fire and General Insurance Company Limited Vs S. Rasheed Ahammad and Another
Karnataka High Court · (2007) ACJ 1433 : AIR 2006 Kar 158 : (2006) ILR (Kar) 1878 : (2006) 2 KarLJ 473 : (2006) 1 KCCR 664
Motor Vehicles Act, 1988 — Section 147, 166
High Courts06 Jan 2006Allowed
The Commissioner of Customs Vs A. Mahesh Raj
Karnataka High Court · (2006) 195 ELT 261 : (2006) 2 KCCR 79 SN
Customs Act, 1962 — Section 123, 124, 127 B, 127 C, 3
High Courts06 Jan 2006Dismissed
Karnataka State Financial Corporation Vs The Regional Transport Officer and Taxation Authority and Another
Karnataka High Court · (2006) 1 KarLJ 491
Constitution of India, 1950 — Article 227Karnataka Motor Vehicles Taxation Act, 1957 — Section 29Penal Code, 1860 (IPC) — Section 21
High Courts06 Jan 2006Allowed
V. Narayanaswamy Vs Smt. Doddavenkatamma and Others
Karnataka High Court · (2006) 2 CivCC 37 : (2006) ILR (Kar) 983 : (2006) 1 KarLJ 566
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 7, Order 9 Rule 9
High Courts06 Jan 2006Dismissed
Special Land Acquisition Officer, Upper Krishna Project Vs Dyavappa and Another
Karnataka High Court · (2006) 1 KarLJ 504
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts06 Jan 2006
1rashtriya Ispat Nigam Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2007) 62 KarLJ 58
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(4)(M)
High Courts05 Jan 2006
Oriental Insurance Company Limited Vs Ananda and Another
Karnataka High Court · (2007) ACJ 1459 : (2006) ILR (Kar) 2475
Motor Vehicles Act, 1988 — Section 170
High Courts04 Jan 2006Dismissed
Yallawwa Kuri and Another Vs State of Karnataka and Others
Karnataka High Court · (2006) 1 KarLJ 560
Karnataka Land Reforms Act, 1961 — Section 44 (1), 45Karnataka Land Reforms Rules, 1974 — Rule 17Karnataka Land Revenue Act, 1964 — Section 34
High Courts04 Jan 2006
Sanjay K. Shetty Vs B. Narayana Shetty
Karnataka High Court · (2006) 3 BC 545 : (2006) ILR (Kar) 1080 : (2006) 2 KarLJ 257 : (2005) 3 KCCR 1337
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Evidence Act, 1872 — Section 114, 45, 47, 73Mysore Court-fees and Suits Valuation Act, 1958 — Section 64 (2)
High Courts04 Jan 2006Allowed
Gnanamma and Others Vs Devaki and Others
Karnataka High Court · AIR 2006 Kar 147 : (2006) ILR (Kar) 789 : (2006) 2 KarLJ 475 : (2006) 1 KCCR 448
Succession Act, 1925 — Section 372
High Courts04 Jan 2006Dismissed
Sadashiva Devadiga Vs Muddu Devadiga
Karnataka High Court · AIR 2006 Kar 83 : (2006) 3 CivCC 407 : (2006) 4 KarLJ 151
Specific Relief Act, 1963 — Section 38, 41 (j)