COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 11 of 40

High Courts03 Oct 2007Dismissed

V. Sudarshan and Others Vs Bangalore Development Authority and State of Karnataka

Karnataka High Court · (2008) 3 KarLJ 217 : (2008) 1 KCCR 75 SN

Bangalore Development Authority Act, 1976 — Section 28 A, 28 B, 28 C, 29Constitution of India, 1950 — Article 226, 265

High Courts03 Oct 2007Allowed

H. Ramappa and Others Vs The General Manager, Sri Yellamma Cotton Woolen and Silk Mills and Others

Karnataka High Court · (2008) 117 FLR 863 : (2007) 4 KCCR 301 SN : (2008) 2 LLJ 737

Industrial Disputes Act, 1947 — Section 2 (c), 2 (e), 2 (s)Payment of Gratuity Act, 1972 — Section 2 A, 7

High Courts03 Oct 2007

Gowri Containers, Bangalore Vs S.C. Shetty and Another

Karnataka High Court · (2008) 2 KarLJ 55

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts03 Oct 2007

Sri Rangappa (since dead reptd. by his L.Rs. Smt. Putta Boramma and Others) Vs Smt. Channamma and Others Basappa Doddahyda (since dead by L.Rs. Devamma and Others) Vs Sri Rangappa and Others

Karnataka High Court · AIR 2008 Kar 47 : (2007) 114 FLR 1109 : (2008) 1 KarLJ 35 : (2008) 2 KCCR 152 SN

Hindu Adoption and Maintenance Act, 1956 — Section 11, 6, 7, 9

High Courts03 Oct 2007

Kirloskar Electric Company Limited Vs Dayananda Bengre Since deceased by LRs.

Karnataka High Court · (2008) 117 FLR 294 : (2007) ILR (Kar) 4599 : (2008) 2 KarLJ 144 : (2007) 4 KCCR 300 SN

Industrial Disputes Act, 1947 — Section 10 (4A), 2 A

High Courts03 Oct 2007Dismissed

United India Insurance Co. Ltd. Vs Kirloskar Electric Co. Ltd. and Others

Karnataka High Court · (2009) ACJ 527 : AIR 2008 Kar 184

Motor Vehicles Act, 1988 — Section 166, 94, 95

High Courts01 Oct 2007

Dr. Subashchandra Kalburgi Vs Assistant Commissioner and Special Land Acquisition Officer

Karnataka High Court · (2008) 1 KarLJ 1 : (2007) 4 KCCR 2616

Mysore Court-fees and Suits Valuation Act, 1958 — Section 48, 49

High Courts01 Oct 2007Dismissed

H. Surendra Shenoy Vs Syndicate Bank

Karnataka High Court · (2008) 119 FLR 781 : (2008) 3 KarLJ 167 : (2007) 4 KCCR 311 SN

Syndicate Bank Officers Service Regulations, 1979 — Regulation 19, 19 (2)

High Courts28 Sept 2007Dismissed

National Insurance Co. Ltd. Vs Ambadas and Others

Karnataka High Court · (2008) ACJ 675 : (2008) ILR (Kar) 168 : (2008) 4 KarLJ 224 : (2007) 4 KCCR 2735

Motor Vehicles Act, 1988 — Section 147 (1) (i), 166, 2 (13)

High Courts28 Sept 2007Dismissed

Sri. R.G. Ravikumar Vs State of Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 4609 : (2008) 3 KarLJ 47 : (2007) 4 KCCR 2647

Karnataka Panchayat Raj Act, 1993 — Section 46, 46 (1)

High Courts28 Sept 2007Dismissed

J. Veerabhadrappa Vs Joint Hindu Family Firm of Jantakal Gadilingappa by its Kartha, J. Rajasekhar and A.R. Pramod Kumar, Partner, Amaravathi Medical Stores

Karnataka High Court · (2007) 4 KCCR 2494

High Courts28 Sept 2007Dismissed

S. Venkataramulu Vs State of Karnataka

Karnataka High Court · (2007) ILR (Kar) 5382 : (2008) 4 KarLJ 214 : (2007) 4 KCCR 303 SN

Penal Code, 1860 (IPC) — Section 279, 304 A

High Courts28 Sept 2007Dismissed

Narayan Kocheri Vs Bharat Sanchar Nigam Ltd.

Karnataka High Court · (2007) 09 KAR CK 0015

Central Civil Services (Conduct) Rules, 1964 — Rule 3 (1) (I), 3 (1) (II)

High Courts28 Sept 2007Dismissed

K. Pasala Reddy @ A.K. Pasalappa reptd. by GPA Holder, S. Venugopal Reddy Vs The State of Karnataka

Karnataka High Court · (2008) 1 KCCR 158

Karnataka Land Revenue Act, 1964 — Section 129 (4), 129 (6), 136 (3)

High Courts27 Sept 2007Dismissed

The Manager, Oriental Insurance Company Limited Vs Smt. Bhagyamma alias Rathnamma and Others

Karnataka High Court · (2008) 4 KarLJ 365 : (2007) 4 KCCR 2653

Motor Vehicles Act, 1988 — Section 166

High Courts27 Sept 2007Allowed

Smt. Shivagangavva Vs The Deputy Commissioner, The Assistant Commissioner, The Tahasildar and Somappa Palkar

Karnataka High Court · (2008) 3 KarLJ 49

Karnataka Land Revenue Rules, 1966 — Rule 43

High Courts27 Sept 2007Allowed

Sri. K. Gajendran Naidu Vs Sri. Chikkathimma and Others

Karnataka High Court · (2007) ILR (Kar) 4440 : (2008) 3 KarLJ 324 : (2007) 4 KCCR 2506

Specific Relief Act, 1963 — Section 20

High Courts27 Sept 2007Dismissed

The Special Land Acquisition Officer, Railways and Karnataka Industrial Areas Development Board and The Secretary, Karnataka Industrial Areas Development Board Vs Sri Muniyappa and P.N. Narasappa (since deceased by his L.Rs. Smt. Kempamma and Others)

Karnataka High Court · (2008) ILR (Kar) 419 : (2008) 3 KarLJ 699

Land Acquisition Act, 1894 — Section 28 A, 28 A (2), 28 A (3)

High Courts27 Sept 2007Dismissed

State of Arunachal Pradesh and Others Vs Union of India (UOI) and Others

Karnataka High Court · AIR 2008 Kar 123 : (2008) ILR (Kar) 2095 : (2008) 4 KarLJ 501 : (2008) 3 KCCR 1298 : (2008) 4 RCR(Civil) 518 : (2008) 4 RCR(Criminal) 570

Constitution of India, 1950 — Article 14, 245, 298, 301Lotteries (Regulation) Act, 1998 — Section 5

High Courts26 Sept 2007Dismissed

N.G. Puttaswamy Vs The Tahsildar and Returning Officer and Others

Karnataka High Court · (2007) ILR (Kar) 4728 : (2008) 3 KarLJ 98

Agricultural Produce Marketing (Regulation) Act, 1996 — Section 20, 21, 24, 25, 26