COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 14 of 40

High Courts11 Sept 2007Allowed

Hutchison Essar South Ltd. Vs Union Bank of India and Aditya Automation

Karnataka High Court · AIR 2008 Kar 14 : (2007) ILR (Kar) 4362 : (2008) 3 KarLJ 106

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13 (1), 14

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High Courts11 Sept 2007Allowed

Karnataka Power Transmission Corporation Ltd. Vs Karnataka Electricity Regulatory Commission and Basant Textile Traders

Karnataka High Court · (2008) 1 KarLJ 106 : (2007) 4 KCCR 245 SN

Karnataka Electricity (Reforms) Act, 1999 — Section 40, 57, 57 (3)Karnataka Electricity Regulatory Commission (General Conduct of Proceedings) Regulation, 2000 — Regulation 43

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High Courts11 Sept 2007

Larsen and Toubro Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 209

Karnataka Sales Tax Act, 1957 — Section 5B

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High Courts10 Sept 2007Dismissed

United India Insurance Co. Ltd. Vs Puttappa @ Puttanna and Kempamma and N. Lakshman

Karnataka High Court · (2009) ACJ 512 : (2008) 4 KCCR 295 SN

Motor Vehicles Act, 1988 — Section 147

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High Courts10 Sept 2007Dismissed

Siddamma Vs Rayanagouda and Another

Karnataka High Court · (2007) 4 KCCR 2533

Hindu Adoption and Maintenance Act, 1956 — Section 12, 12 (c), 13

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High Courts10 Sept 2007

Sri. Belliyappa Gowda Vs The K.S.R.T.C. and Another

Karnataka High Court · (2007) ILR (Kar) 5325 : (2007) 4 KCCR 2822

Industrial Disputes Act, 1947 — Section 10 (4A)Road Transport Corporations Act, 1950 — Section 45

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High Courts10 Sept 2007Dismissed

Siddamma Patil Vs Rayanagouda Patil and Mallamma Patil

Karnataka High Court · (2008) 3 KarLJ 549

Hindu Succession Act, 1956 — Section 12 (c), 15 (1) (a), 6

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High Courts07 Sept 2007Allowed

Shri Chandram J.M. Vs The Union of India (UOI)

Karnataka High Court · (2008) 3 KarLJ 303 : (2007) 4 KCCR 344 SN

Border Security Force Act, 1968 — Section 48, 48 (1), 48 (1) (k)

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High Courts07 Sept 2007Dismissed

Narasegowda Yellegowda Vs The State of Karnataka and The Deputy Commissioner of Excise Sanjeevappa Vs The Commissioner Dept. of Excise and The Deputy Commissioner

Karnataka High Court · (2007) ILR (Kar) 4299 : (2008) 3 KarLJ 74 : (2007) 4 KCCR 2787

Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 5A, 5A (3), 8

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High Courts07 Sept 2007Allowed

Sri Uppar Eranna Vs The Deputy Commissioner and Others

Karnataka High Court · (2008) 3 KarLJ 55

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High Courts07 Sept 2007

Sri B.P. Nagaraj Shetty Vs The Manager, Urban Co-operative Bank Ltd. and Others

Karnataka High Court · (2007) 4 KCCR 343 SN

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High Courts07 Sept 2007Dismissed

Sri B.K. Raghu Naik Since Minor rep. by his Father Sri Keshava S. Naik Vs The Karnataka Secondary Education Examination Board and The Principal, K.L.E. Society''s M.R. Sakhare English Medium School

Karnataka High Court · (2009) ILR (Kar) 206 : (2009) 3 KarLJ 288

Karnataka Secondary Education Examination Board First Regulations, 1966 — Regulation 37, 37 (3)

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High Courts07 Sept 2007Dismissed

Sri Venkatesh and Others Vs Sri D.A.C. Venkoosa

Karnataka High Court · AIR 2008 Kar 5 : (2007) ILR (Kar) 4623 : (2008) 3 KarLJ 335 : (2008) 1 KCCR 27 : (2008) 2 RCR(Civil) 707 : (2008) 1 RCR(Rent) 415

Specific Relief Act, 1963 — Section 16 (c), 34Transfer of Property Act, 1882 — Section 53 A, 54

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High Courts07 Sept 2007