High Courts13 Dec 2005Allowed
Bangalore Metropolitan Transport Corporation Vs Ramu C.
Karnataka High Court · (2007) ACJ 954 : (2006) 6 KarLJ 494 : (2006) 2 KCCR 1015
COURT ARCHIVE
Karnataka High Court judgments
47,852 judgments · page 1,422 of 2,393
High Courts13 Dec 2005Allowed
Sri Velu Vs Sri Nagappa
Karnataka High Court · (2006) ILR (Kar) 950 : (2006) 2 KCCR 800
Karnataka Stamp Act, 1957 — Section 34Transfer of Property Act, 1882 — Section 53 A
High Courts12 Dec 2005
Venkataraghavan Vs State and Another
Karnataka High Court · (2006) CriLJ 1571 : (2006) ILR (Kar) 3157 : (2006) 1 KarLJ 508 : (2006) 2 KCCR 1225 : (2006) 2 RCR(Criminal) 958
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts12 Dec 2005Dismissed
Sarmus Sab Vs Ismain Sab (Deceased by L.Rs.) and Others
Karnataka High Court · AIR 2006 Kar 107 : (2006) 2 RCR(Civil) 412 : (2006) 1 RCR(Rent) 376
Transfer of Property Act, 1882 — Section 58 (c), 60, 91
High Courts12 Dec 2005Dismissed
H.C. Nagappa (deceased) by L.Rs. Vs Thairunnisa (deceased) by L.Rs.
Karnataka High Court · AIR 2006 Kar 112 : (2006) 4 CivCC 205 : (2006) 2 RCR(Civil) 12204 : (2006) 2 RCR(Civil) 244 : (2006) 1 RCR(Rent) 297
Transfer of Property Act, 1882 — Section 53
High Courts09 Dec 2005Allowed
N. Bhoomanand Manay Vs State of Karnataka and Others
Karnataka High Court · (2006) ILR (Kar) 1513 : (2006) 1 KarLJ 407 : (2006) 2 KCCR 965
Karnataka State Board for the Prevention and Control of Water Pollution (Procedure for Transaction of Business) and the Water (Prevention and Control of Pollution) Rules, 1976 — Rule 13 (2)Water (Prevention and Control of Pollution) Act, 1974 — Section 4, 5 (1), 5 (3), 5 (4)
High Courts09 Dec 2005Allowed
Shimoga Piston Rings Private Limited Vs The State of Karnataka and Another
Karnataka High Court · (2006) ILR (Kar) 969 : (2006) 1 KCCR 30 SN : (2006) 144 STC 490
Value Added Tax Act, 2005 — Section 42 (3) (a)
High Courts09 Dec 2005Dismissed
The Management of Life Insurance Corporation of India Vs M. Chandrashekhar
Karnataka High Court · (2006) 1 KCCR 253
Industrial Disputes Act, 1947 — Section 10
High Courts09 Dec 2005Dismissed
Sri Chandrasen Bapusaheb Jadhav and Another Vs Sri Gangappa Yallappa Holie and Others
Karnataka High Court · (2006) ILR (Kar) 1940 : (2006) 2 KCCR 1161
Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Village Offices Abolition Act, 1961 — Section 3, 4 (3), 5, 6, 7
High Courts09 Dec 2005Dismissed
Streamline Finvest Vs Chief Commissioner of Income Tax
Karnataka High Court · (2006) 200 CTR 537 : (2006) 281 ITR 276
Constitution of India, 1950 — Article 226, 227, 329
High Courts08 Dec 2005Allowed
A. and M. Distributors Vs State of Karnataka and Another
Karnataka High Court · (2006) ILR (Kar) 1131 : (2008) 11 VST 656
Karnataka Sales Tax Act, 1957 — Section 20, 28 (3-A) (iv) (a)
High Courts07 Dec 2005
The Special Land Acquisition Officer and Another Vs Siddappa Laxmappa Kariyannavar
Karnataka High Court · (2006) 1 KarLJ 543
Land Acquisition Act, 1894 — Section 18 (1), 4 (1)
High Courts07 Dec 2005
CC Kondaiah Vs The State of Karnataka and Another
Karnataka High Court · (2006) ILR (Kar) 916
Arbitration and Conciliation Act, 1996 — Section 16, 16 (5), 34Limitation Act, 1963 — Section 5
High Courts07 Dec 2005Dismissed
G. Venkatappa Vs State of Karnataka Revenue Department and Others
Karnataka High Court · (2006) ILR (Kar) 521 : (2006) 1 KarLJ 591 : (2006) 1 KCCR 113
High Courts07 Dec 2005Dismissed
The Divisional Manager United India Ins. Co. Ltd. Vs Yallappa Bhimappa Alagudi and Another
Karnataka High Court · (2006) 2 ACC 15 : (2006) ILR (Kar) 518 : (2006) 1 KCCR 588
Motor Vehicles Act, 1988 — Section 170
High Courts07 Dec 2005Allowed
Dinesh Shastri Vs State
Karnataka High Court · (2006) 4 KCCR 2704
Penal Code, 1860 (IPC) — Section 307, 324, 326, 448, 452
High Courts07 Dec 2005Allowed
C.C. Kondaiah Vs State of Karnataka and Another
Karnataka High Court · (2006) 1 ARBLR 506 : (2006) 2 KarLJ 85 : (2006) 2 KCCR 81 SN
Arbitration and Conciliation Act, 1996 — Section 16, 16 (2), 16 (5), 34Limitation Act, 1963 — Section 5
High Courts06 Dec 2005
Neria Estates Rural Industries Association Private Limited Vs State of Karnataka and Others
Karnataka High Court · (2006) 1 KarLJ 295 : (2006) 1 KCCR 345
Karnataka Land Reforms Act, 1961 — Section 104, 44, 48 A
High Courts06 Dec 2005Dismissed
V.S. Joshi and Another Vs N.G. Bhat Chitrigi and Another
Karnataka High Court · (2006) CriLJ 1566 : (2006) ILR (Kar) 735 : (2006) 1 KarLJ 495 : (2006) 2 KCCR 819
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 204Penal Code, 1860 (IPC) — Section 323, 34, 504, 506
High Courts05 Dec 2005Dismissed
Webbing and Belting Factory (P) Ltd. and Another Vs C.M. Shashikumar
Karnataka High Court · AIR 2006 Kar 173 : (2006) 2 RCR(Civil) 808 : (2006) 1 RCR(Rent) 517
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 111