COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 12 of 40

High Courts26 Sept 2007Dismissed

Smt. Meenaxi Vs Additional District Magistrate and Police Commissioner and Others

Karnataka High Court · (2008) 2 KarLJ 712 : (2007) 4 KCCR 2781

Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 12, 3 (2)

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High Courts26 Sept 2007Allowed

B.V. Krishnaveni Vs The Management of Sri Taralabalu Jagadguru Education Society (Regd.)

Karnataka High Court · (2008) 1 KCCR 155

Karnataka Education Act, 1983 — Section 94

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High Courts26 Sept 2007Dismissed

Tirupati Adhesives Private Limited Vs Visen Industries Limited

Karnataka High Court · (2008) 142 CompCas 384 : (2008) ILR (Kar) 788 : (2008) 3 KarLJ 612 : (2008) 1 KCCR 47 SN

Companies Act, 1956 — Section 433 (e), 433 (f)

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High Courts25 Sept 2007Allowed

The Executive Engineer, K.E.B. (Now KPTCL) Vs Rayanagouda, Dead by LRs and Others

Karnataka High Court · AIR 2008 Kar 759 : (2007) ILR (Kar) 4713 : (2008) 5 KarLJ 167

Land Acquisition Act, 1894 — Section 23, 23 (1)

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High Courts25 Sept 2007

Smt. K. Vasantha Kumari Vs D. Devendra Reddy

Karnataka High Court · (2008) CriLJ 1001

Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142 (a)

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High Courts25 Sept 2007Dismissed

Bajaj Allianz General Insurance Company Limited Vs B.M. Niranjan and Another

Karnataka High Court · (2008) ACJ 554 : (2007) ILR (Kar) 5307 : (2007) 4 KCCR 2838

Motor Vehicles Act, 1988 — Section 166, 170

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High Courts25 Sept 2007

Kum. N. Pavithra Vs H.M. Vijayakumar and Another

Karnataka High Court · (2008) ACJ 1297 : (2007) ILR (Kar) 4770 : (2007) 4 KCCR 2726

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High Courts24 Sept 2007

M. Shettappa Vs State of Karnataka and Others

Karnataka High Court · (2007) 4 KCCR 2746

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

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High Courts24 Sept 2007

1teekays Interior Solutions Private Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2007) 63 KarLJ 297

Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6(1)(C)

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High Courts21 Sept 2007Dismissed

Sri Jagadish Patil Vs The State of Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 4266 : (2007) 4 KCCR 307 SN

Karnataka Co-operative Societies Act, 1959 — Section 29 (1)

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High Courts21 Sept 2007Dismissed

K. Sundar Rao, K. Ananda Rao and K. Vishwanatha Vs K. Ramakrishna Rao

Karnataka High Court · (2007) ILR (Kar) 4308 : (2008) 4 KarLJ 18 : (2007) 4 KCCR 337 SN

Civil Procedure Code, 1908 (CPC) — Section 54, 97

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High Courts21 Sept 2007

United India Insurance Co. Ltd. Vs Krishnappa and Another

Karnataka High Court · (2008) ACJ 668

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High Courts21 Sept 2007Allowed

Anandaraya Vs State of Karnataka and Others

Karnataka High Court · (2008) 4 KarLJ 369 : (2007) 4 KCCR 304 SN

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High Courts21 Sept 2007

B.M. Farookh Vs Maharashtra Apex Corporation Limited

Karnataka High Court · (2009) 2 KarLJ 180

Companies Act, 1956 — Section 293 (1) (a)

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High Courts21 Sept 2007

Sri Devidas and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2007) ILR (Kar) 4457 : (2008) 2 KarLJ 450 : (2007) 4 KCCR 2649

Karnataka Land Revenue Act, 1964 — Section 141, 142

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High Courts20 Sept 2007Allowed

Amiya Vilas Swami and Others Vs Shankha Brita Das and Others

Karnataka High Court · (2008) 3 KarLJ 16

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11DUttar Pradesh Societies Registration (Amendment) Act, 1860 — Section 25

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High Courts20 Sept 2007Allowed

Bangalore Metro Transport Corporation Vs Lakshmamma and Others

Karnataka High Court · (2008) ACJ 1532 : AIR 2008 Kar 316 : (2007) ILR (Kar) 4488 : (2008) 3 KarLJ 173 : (2007) 4 KCCR 2706

Motor Vehicles Act, 1988 — Section 163 A, 166

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High Courts20 Sept 2007

1state of Karnataka Vs H.B. Porwal and Sons, Belgaum

Karnataka High Court · (2007) 63 KarLJ 406

Karnataka Tax on Entry of Goods Act, 1979 — Section 3(1)

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High Courts20 Sept 2007

Sri B.R. Muralidhar, Sri V. Balasubramanya @ Balender Venkata Rao and Chandra Spinning and Weaving Mills Private Limited Vs State of Karnataka and Karnataka Slum Clearance Board

Karnataka High Court · (2007) ILR (Kar) 5337 : (2008) 3 KarLJ 6 : (2008) 1 KCCR 373

Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 17, 20Land Acquisition Act, 1894 — Section 23, 24

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High Courts20 Sept 2007Dismissed

Yashodhara B. Shetty Vs United India Insurance Co. Ltd. Sunil Shetty rep. by GPA Holder Nalini Shetty Vs Shankar Kulal, Yashodhara B. Shetty and Branch Manager, United India Insurance Co. Ltd.

Karnataka High Court · (2008) ACJ 2112 : (2007) ILR (Kar) 4567 : (2008) 3 KarLJ 654 : (2007) 4 KCCR 2662

Motor Vehicles Act, 1988 — Section 10, 10 (2), 181, 3 (1)

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