High Courts05 Sept 2007Allowed
S. Prasanna Kumar Vs Dr. Y. Nagappa and Others
Karnataka High Court · (2007) ILR (Kar) 4491 : (2007) 4 KCCR 294 SN
Representation of the Peoples Act, 1951 — Section 100 (1) (d), 123, 123 (4)
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 15 of 40
High Courts05 Sept 2007Allowed
Bellary Steel and Alloys Limited Vs State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 2441 : (2008) 4 KCCR 306
Constitution of India, 1950 — Article 14
High Courts05 Sept 2007Dismissed
S.N. Murthy, B.T. Laxminarayana, M.N. Virupaksha and A.M. Suresh Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 46 : (2008) 3 KarLJ 79 : (2009) 5 RCR(Civil) 60
Notaries Rules, 1956 — Rule 6 (2) (a), 6 (2) (b), 7
High Courts04 Sept 2007Allowed
Sri Taralabalu Jagadguru Education Society and The Principal, M.B.R. College Vs The Joint Director, Department of Collegiate Education and Sri Revanna Siddaiah, Senior Scale Lecturer Sociology, MGR College
Karnataka High Court · (2007) 4 KCCR 2829
Karnataka Education Act, 1983 — Section 94 (2), 94 (5)Limitation Act, 1963 — Section 5
High Courts04 Sept 2007Allowed
Sri S.M. Krishna and Sri K.M. Nagesh Vs The Secretary, Department of Revenue and Others
Karnataka High Court · (2007) 6 KarLJ 601
Karnataka Land Revenue Act, 1964 — Section 136 (3)
High Courts04 Sept 2007
National Insurance Company Limited Vs Sarojamma and Others
Karnataka High Court · (2009) ACJ 119 : (2008) ILR (Kar) 542 : (2008) 2 KarLJ 723 : (2008) 1 KCCR 317
Motor Vehicles Act, 1988 — Section 147, 170
High Courts04 Sept 2007Allowed
V. Saravanan Vs Karnataka Veterinary Animal and Fisheries Sciences University and Others
Karnataka High Court · (2007) 4 KCCR 2771
Constitution of India, 1950 — Article 12, 16
High Courts04 Sept 2007Allowed
Sri. S.M. Krishna and Another Vs The Secretary Department of Revenue and Others
Karnataka High Court · (2007) 4 KCCR 2288
Karnataka Land Revenue Act, 1964 — Section 136, 136 (3)
High Courts03 Sept 2007Allowed
Smt. Swarna Gouri Vs Sri Vinayak Pujar
Karnataka High Court · (2007) ILR (Kar) 4561 : (2007) 4 KCCR 341 SN
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts03 Sept 2007Dismissed
T.T.K. Healthcare Limited Vs Authority for Clarification and Advance Rulings
Karnataka High Court · (2013) 75 KarLJ 57 : (2009) 22 VST 561
Karnataka Value Added Tax Act, 2003 — Section 4 (1) (b), 5 (1)
High Courts03 Sept 2007Dismissed
Gangappa Yamanappa Chalawadi Vs The State of Karnataka, The Land Tribunal and Hanumant Yamenappa Omkar (since dead by LRs. Narayana Hanumanth Omkar, Raghavendra Hanumanth Omkar and Smt. Kalavathi Jyoshi)
Karnataka High Court · (2008) 2 KarLJ 728
Karnataka Land Revenue Act, 1964 — Section 133
High Courts03 Sept 2007Dismissed
United India Insurance Co. Ltd. Vs Doddahallappa and S.R. Srinivas
Karnataka High Court · (2008) ACJ 2476 : (2008) ILR (Kar) 3599 : (2008) 5 KCCR 630 SN
Motor Vehicles Act, 1988 — Section 147
High Courts03 Sept 2007Allowed
Shri M. Ponnuswamy Vs M. Thamarai Kannan and Mr. M. Mohan
Karnataka High Court · (2008) 4 KarLJ 101 : (2007) 4 KCCR 2548
Limitation Act, 1963 — Section 54Specific Relief Act, 1963 — Section 13 (1), 16 (c)
High Courts03 Sept 2007
Jayalakshamma and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) 6 KarLJ 100 : (2007) 4 KCCR 2523
Karnataka Land Revenue Act, 1964 — Section 135, 136 (2)
High Courts31 Aug 2007Dismissed
Smt. Rukmani, Sri E. Kothandram, Smt. Padmavathi and Sri E. Venugopal Vs V. Uday Kumar and Others
Karnataka High Court · (2007) 08 KAR CK 0083
High Courts31 Aug 2007Dismissed
Teekappa Kambli Vs The State of Karnataka
Karnataka High Court · (2007) 08 KAR CK 0070
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 128
High Courts31 Aug 2007Allowed
Sri. M.S. Subbukrishna and Others Vs Smt. Parvathi and Sri. M.S. Suresh Sri. M.S. Suresh Vs Smt. Parvathi and Others
Karnataka High Court · (2008) 1 CivCC 296 : (2008) 1 KarLJ 438 : (2008) 1 RCR(Civil) 318
Hindu Succession Act, 1956 — Section 13, 20, 24
High Courts31 Aug 2007Allowed
Mrs. Shaila P. Prabu Vs Nagendra K. Mallya Dead, by his L.Rs. Smt. Vasundhara N. Mallya
Karnataka High Court · (2008) 3 KarLJ 694 : (2007) 4 KCCR 2673
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Aug 2007Dismissed
V. Krishna Kumar Vs The Secretary, Revenue Department and Others
Karnataka High Court · (2008) 1 KarLJ 412
Karnataka Land Revenue Act, 1964 — Section 128, 131, 18 A
High Courts30 Aug 2007Allowed
Vasudeva Pattar and Others Vs The Commissioner and Secretary, Government Revenue Department, General Manager (LAQ) and Special Land Acquisition Officer
Karnataka High Court · (2007) ILR (Kar) 4533 : (2008) 2 KarLJ 666
Land Acquisition Act, 1894 — Section 28 A, 3 (d)