Jagadish Vs State Of Karnataka & Ors
.... to be unsettled after almost eight (8) years, by preferring an application in the year 2005. To support this plea, he referred to the following judicial pronouncements: a. Ibrahimpatnam Taluk Vyavasaya Coolie Sangham v. K. Suresh Reddy & Ors., (2003) 7 SCC 667 11, – the question posed ...
Supreme Court Of India
H. Venkatesh Reddy And Others Vs State of Karnataka And Another
.... e Special Deputy Commissioner for Inam Abolition was not taken into consideration though the same was in the official records maintained by the office of the Deputy Commissioner, while passing the order dated 28-1-2008 which is impugned in the writ petition. The Deputy Commissioner while passing the ...
KARNATAKA HIGH COURT
Smt Lakshmi and Others Vs State of Karnataka, Spl. Deputy Commissioner, Sri Venkataraju, Smt Nagamma and Others and Sri Muniraju <BR> B.S. Srilatha, Smt B. Srishaila since dead by L.Rs., H. Jagan Mohan Reddy and J. Samruthasree reptd. By her father Jagan Mohan Reddy
.... er will not in any way help the petitioners as it is clear from the order of the Special Deputy Commissioner that he has conducted the case under the Inams Abolition Act, on the basis of the application made by these respondents and there is no irregularity or illegality in the order passed. Thus, t ...
Karnataka High Court
Sri Jagadish Vs The State of Karnataka and Others <BR> G.N. Ramachandra and Others
.... ikenchappa''s case has reconsidered the entire matter in detail in the present case and also considering the judgment in Jaffar''s case, has held that the judgment rendered by him in Munikenchappa''s case as per incuriam. He further submits that the division bench while considering the case of Jayam ...
Karnataka High Court
Sri Kunnappa Vs The State of Karnataka Revenue Department
.... occupants on certain conditions: (1) Subject to the provisions of Sub-section (2), every permanent tenant of the inamdar shall, with effect on and from the date of vesting, be entitled to be registered as an occupant in respect of all lands of which he was a permanent tenant immediately before t ...
Karnataka High Court
Shri C.S. Parthasarathy Iyengar and Others Vs The Special Deputy Commissioner and Others
.... to see that the entry in the revenue records in favour of Poojappa or subsequently in favour of his legal heirs and thereafter persons claiming as purchasers from the legal heirs of said Poojappa, are all entries which have no legal basis; that there is no supporting order which had recognized the ...
Karnataka High Court
Smt. Rajamma and Others Vs Smt. Hanumakka since dead by her LR and Others
.... copy of the plaint in O.S. No. 604/ 68, which was filed by the Defendants'' father - Sadappa for declaration of title against Hanumakka. The said suit was dismissed and the certified copy of which is also produced as Ex. P17. Written statement filed in O.S. No. 604/1968 is also produced at Ex. P25. ...
Karnataka High Court
Yajaman Gowraiah since dead by his Lrs Shanthamma Vs N.V.S. Shivaram since dead by his Lrs (Jayamma and Others) and Others
.... Bhanu Kumar Jain Vs. Archana Kumar and Another, Sulochana Amma Vs. Narayanan Nair, 16. On the other hand, learned Counsel for the respondents-plaintiffs sought to support the reasoning of the Lower Appellate Court and contended that the judgment in OS No. 305/1967 has been rightly held a ...
Karnataka High Court
B.P. Girish Managing Trustee Sri Someshwara Devaru Temple (Private Temple) Vs State of Karnataka and Others
.... , Shrotrium inam, Khayamgutta, Bhatamanya, Bharta Vrithi or Bramhadaya, Nanparvarsh inam, Raktakodigi or Netra Vattada inam, ambiga inam, Anche Javan inam, Gollur inam, Palki inam, Sangitagar inam, Kaviswara inam, Fireworks inam, Bhattaraju inam, Bornbe or Bommalata inam, Killekyatara inam, Ghante K ...
Karnataka High Court
Papanna Since deceased by his LR''s Vs Smt. Chitra Annaswamy and Others
.... provisions of Section 10 of the Act. He submitted that, as against the order passed by the Deputy Commissioner on 13.11.1958, an appeal was filed before the Karnataka Appellate Tribunal in Appeal Nos. 161/1989 and 84/1990, both the appeals were dismissed by the Karnataka Appellate Tribunal by order ...
Karnataka High Court
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