COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 13 of 40

High Courts20 Sept 2007Dismissed

Yashodhara B. Shetty Vs United India Insurance Co. Ltd. and Others

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

Evidence Act, 1872 — Section 101, 102, 106Motor Vehicles Act, 1988 — Section 181, 3 (1)

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High Courts19 Sept 2007Dismissed

W.E. Sathyanarayana Vs W.S. Vijayakumar

Karnataka High Court · (2007) ILR (Kar) 4851 : (2008) 3 KarLJ 681 : (2007) 4 KCCR 2518 : (2009) 5 RCR(Criminal) 172

Penal Code, 1860 (IPC) — Section 325, 506

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High Courts18 Sept 2007Allowed

Narayanaswamy, since dead by LR''s Vs The Divisional Controller, K.S.R.T.C. Kolar Division

Karnataka High Court · (2008) ACJ 964 : (2007) ILR (Kar) 4709 : (2008) 2 KarLJ 752 : (2007) 4 KCCR 2704

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

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High Courts18 Sept 2007

Sugalabai Vs Gundappa A. Maradi and Others

Karnataka High Court · (2007) ILR (Kar) 4790 : (2008) 2 KarLJ 406

Constitution of India, 1950 — Article 254, 254 (2)Hindu Succession Act, 1956 — Section 6, 6 A, 6 A (d)

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High Courts17 Sept 2007

Mr. Winston Tan and Mr. Gibran Tan Vs The Union of India (UOI), Department of Finance, Government of India, The Competent Officer, Ministry of Finance, Department of Revenue, SAFEM (FOP) and NDPS Acts, Smt. Fathima Kauser Ismail Shabandari and Sri. Mohd. Ismail Shabandari

Karnataka High Court · (2008) ILR (Kar) 411 : (2008) 3 KarLJ 58

Smugglers and Foreign Exchange Manipulators Forfeiture of Property) Act, 1976 — Section 2 (2) (e), 6 (2)

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High Courts17 Sept 2007Dismissed

S.B. Khanagoudar Vs The Director, The Chief Officer, Notified Area, The Chief Officer, Town Municipal Council and The Deputy Commissioner

Karnataka High Court · (2007) 4 KCCR 2721

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High Courts17 Sept 2007

L. Sohanaraj and Others Vs Dy. Commissioner of Income Tax Commissioner of Income Tax and Others Vs Nemichand

Karnataka High Court · (2007) 09 KAR CK 0053

Income Tax Act, 1961 — Section 148 (2), 271 (1) (c)

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High Courts17 Sept 2007Dismissed

National Board of Examinations (Ministry of Health and Family Welfare Govt. of India), The Executive Director, The National Board of Examination and The Controller of Examination, The National Board of Examination Vs Dr. Ganapati Bhat

Karnataka High Court · (2008) ILR (Kar) 1178 : (2008) 2 KarLJ 718 : (2008) 1 KCCR 429

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High Courts17 Sept 2007Allowed

Poshakadantha @ Poshi and Venki @ Venkatesh Vs The State of Karnataka

Karnataka High Court · (2007) ILR (Kar) 4463 : (2008) 3 KarLJ 258 : (2007) 4 KCCR 384 SN

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts14 Sept 2007Dismissed

Addison and Co. Ltd. represented herein by its Company Secretary, Mr. T. Sampath Kumar Vs State of Karnataka represented by the Commissioner of Commercial Taxes

Karnataka High Court · (2007) 09 KAR CK 0087

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High Courts14 Sept 2007Allowed

Mahesh Centre and D.L. Nagaraj Vs People Charity Fund

Karnataka High Court · (2008) 3 KarLJ 273 : (2007) 4 KCCR 2810

Limitation Act, 1963 — Section 21, 21 (1)

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High Courts14 Sept 2007Allowed

Mahesh Centre and Another Vs People Charity Fund

Karnataka High Court · (2008) 3 KarLJ 273 : (2007) 4 KCCR 2810

Limitation Act, 1963 — Section 21, 21 (1), 22 (1)

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High Courts14 Sept 2007Dismissed

Arjun Motors Pvt. Ltd. Vs The State of Karnataka and Maestro Motors Ltd.

Karnataka High Court · AIR 2008 Kar 39 : (2008) 13 VST 309

Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (b), 15

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High Courts14 Sept 2007

Sri K.M. Venkatesh Vs The Secretary Urban Development Department, Government of Karnataka Mohammed Ibrahim Vs State of Karnataka, Department of Urban Development and Others Sameer Mohiddin and Others Vs Lakshman Chandavare

Karnataka High Court · (2008) 6 KarLJ 23

Constitution of India, 1950 — Article 226, 243ZGKarnataka Municipalities Act, 1964 — Section 13, 21, 23

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High Courts13 Sept 2007Allowed

State Vs Satish Shetty and Others

Karnataka High Court · (2008) CriLJ 2490 : (2008) ILR (Kar) 1432 : (2008) 5 KarLJ 50 : (2008) 2 KCCR 929

Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 304 B, 306, 498A

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High Courts13 Sept 2007

Michigan Rubber (India) Ltd. (former known as Betul Tyres and Tubes) Vs The State of Karnataka and Karnataka State Road Transport Corporation

Karnataka High Court · (2007) ILR (Kar) 4284 : (2007) 4 KCCR 312 SN

Constitution of India, 1950 — Article 226

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High Courts13 Sept 2007

Union of India (UOI) and Others Vs Ex. Subedar Clerk G.M. Manoharan

Karnataka High Court · (2008) 3 KCCR 1826

Army Rules, 1954 — Rule 13 (3)

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High Courts12 Sept 2007

Sri NI PRA Channabasava Deshikendra Swamigalu Matadhipathigalu Kannada Mutt Vs C.P. Kaveeramma and Others C.P. Kaveramma and Others Vs The Thasildar, N. Channabasava Deshikendra Swamigalu Matadhipathigalu Bettadapura Math and M.N. Subba Rao, Thashildar Now Retired

Karnataka High Court · (2008) ILR (Kar) 805 : (2008) 3 KarLJ 560

Karnataka Certain Inam Abolition Act, 1977 — Section 4 (1) (2) (a), 4 (1) (2) (b)Karnataka Land Reforms Act, 1961 — Section 41

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High Courts12 Sept 2007Allowed

Smt. Haannurammabai Kalal (Deceased) by L.R. Vs Cantonment Board

Karnataka High Court · (2008) 3 KarLJ 528 : (2007) 4 KCCR 2596 : (2009) 5 RCR(Civil) 584 : (2009) 2 RCR(Rent) 6

Cantonments Act, 1924 — Section 273, 273 (10, 273 (4)

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High Courts12 Sept 2007Allowed

Sri. Ni Pra Cahnnabasava Deshikendra Swamigalu Matadhipathigalu Kannada Mutt Vs C.P. Kaveeramma and Others

Karnataka High Court · (2008) 2 KCCR 696

Karnataka Land Reforms Act, 1961 — Section 130, 41Transfer of Property Act, 1882 — Section 43

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