COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 17 of 40

High Courts21 Aug 2007Allowed

Channabasappa A/F Muppayya Hiremath Vs Veerayya Ulavayya Hiremath (since decd. by his L.Rs. Mahanthappa Swamy, Kotrayya Hiremath and Rudrayya Hiremath), Ulavayya Veerabasayya Hiremath and Chitrashekharayya Veerayya Hiremath

Karnataka High Court · (2007) ILR (Kar) 4381 : (2008) 3 KarLJ 283

Hindu Adoption and Maintenance Act, 1956 — Section 10 (3), 10 (4)

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High Courts21 Aug 2007Allowed

Vishwanath Vs State of Karnataka

Karnataka High Court · (2007) 3 KCCR 2115

Penal Code, 1860 (IPC) — Section 374, 376

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High Courts21 Aug 2007

Symphony Services Corporation (India) Private Limited Vs Mr. Sudip Bhattacharjee

Karnataka High Court · (2007) 4 KCCR 2399

Arbitration and Conciliation Act, 1996 — Section 37 (1) (A), 9Constitution of India, 1950 — Article 226

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High Courts20 Aug 2007Dismissed

Consolidated Coffee Limited Vs M. Satish

Karnataka High Court · (2008) 3 KarLJ 91

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts20 Aug 2007

Sri Krishnan Nair Vs Government of India

Karnataka High Court · (2007) ILR (Kar) 4613 : (2008) 3 KarLJ 363 : (2007) 4 KCCR 315 SN

Constitution of India, 1950 — Article 51A (b)

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High Courts20 Aug 2007

Joseph Albert Lewis Vs Michael Roque Lewis and Others

Karnataka High Court · (2008) 1 KarLJ 599

Karnataka Land Reforms Act, 1961 — Section 61Succession Act, 1925 — Section 63

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High Courts20 Aug 2007

Sri Venkatesh Vs Sri P. Subbaiah and Another

Karnataka High Court · (2007) ILR (Kar) 3912 : (2008) 1 KarLJ 263 : (2009) 5 RCR(Civil) 54

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151

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High Courts17 Aug 2007Dismissed

B.R. Pavan Shetty, represented by his next friend and natural guardian viz. father B.S. Ramakrishna Shetty Vs United India Insurance Co. Ltd. and M.R. Mahantesh Shri M.R. Mahanthesh Vs The United India Insurance Company Limited and Shri B.R. Pavan Shetty, represented by his next friend and natural guardian viz. father B.S. Ramakrishna Shetty

Karnataka High Court · (2008) ACJ 2561 : (2008) 4 KarLJ 252

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High Courts17 Aug 2007Dismissed

Sri Ramaswamy @ Ramappa, B. Pampapathi and Virupanna Vs The Deputy Commissioner and Others

Karnataka High Court · (2008) 1 KarLJ 323

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High Courts17 Aug 2007Allowed

Sri. Janardhan Prabhu Vs Sri. Ganapathi Prabhu and Sri. Damodhar Prabhu

Karnataka High Court · (2007) ILR (Kar) 3871 : (2008) 4 KarLJ 273

Partition Act, 1893 — Section 2, 3

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High Courts17 Aug 2007

National Insurance Company Limited Vs Shri Shankar Baburao Gavade and Others

Karnataka High Court · (2008) ACJ 2730 : AIR 2007 Kar 191 : (2008) 4 KarLJ 249

Motor Vehicles Act, 1988 — Section 147

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High Courts16 Aug 2007

G.S. Krishnamurthy and M.S. Muralidhara Vs The Chancellor, University of Mysore and her Excellency the Governor of Karnataka, The Vice-Chancellor and Disciplinary Authority, University of Mysore, The Syndicate, University of Mysore and The Registrar, University of Mysore

Karnataka High Court · (2008) 1 KarLJ 594

Karnataka State Universities Act, 2000 — Section 56 (4)Mysore University Employees (Classification, Control and Appeal) Statutes, 1983 — Statute 18

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High Courts16 Aug 2007

Smt. Anitha Vaz Vs Sri. M. Rangappa (since dead by his LRs. Smt. Muniyamma and Others) and Sri. R. Marappa Raju

Karnataka High Court · (2007) ILR (Kar) 3651 : (2008) 4 KarLJ 293 : (2007) 4 KCCR 2476

Civil Procedure Code, 1908 (CPC) — Section 109Hindu Succession Act, 1956 — Section 8

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High Courts14 Aug 2007Dismissed

Vijayalakshmi and Shivakumar Vs The Deputy Commissioner and Others

Karnataka High Court · (2007) ILR (Kar) 3814 : (2008) 1 KarLJ 618 : (2007) 4 KCCR 254 SN

Karnataka Land Revenue Act, 1964 — Section 128, 136 (2)

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High Courts14 Aug 2007Allowed

Mr. N.R. Narayana Murthy Rao Vs Kannada Rakshana Vakeelara Vedike (Regd.)

Karnataka High Court · AIR 2007 Kar 174 : (2007) CriLJ 4443 : (2007) 6 KarLJ 338 : (2007) 4 KCCR 375 SN

Criminal Procedure Code, 1973 (CrPC) — Section 201 (a), 482Prevention of Insults to National Honour Act, 1971 — Section 3

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High Courts14 Aug 2007Dismissed

B.R. Nagaraja Vs The Director (P and IT) and Appellate Authority, KPTCL

Karnataka High Court · (2008) 1 KarLJ 109

Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 18, 27

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High Courts14 Aug 2007Allowed

Sri H.G. Rangangoud Vs Ministry of Coal and Mines, Department of Mines, Government of India and Others Salgaocar Mining Industries Pvt. Ltd. Vs Union of India (UOI) and Others

Karnataka High Court · (2008) 1 KarLJ 199 : (2007) 4 KCCR 257 SN

Mines and Mineral (Development and Regulation) Act, 1957 — Section 17 A (1A), 5 (1)

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High Courts14 Aug 2007Allowed

The State of Karnataka Vs A. and G Projects and Technologies Ltd.

Karnataka High Court · (2007) ILR (Kar) 4675 : (2008) 13 VST 177

Central Sales Tax Act, 1956 — Section 3 (a), 3 (b), 9 (1)

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High Courts13 Aug 2007Dismissed

Gajanan Rao Vs Jayamma and Shantha Bai

Karnataka High Court · AIR 2008 Kar 11 : (2007) ILR (Kar) 4396 : (2007) 4 KCCR 318 SN

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Karnataka Rent Control Act, 1961 — Section 21 (1) (h) (f), 21 (1) (h) (p)

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High Courts13 Aug 2007Dismissed

Sri B.G. Devarajaiah Vs The Commissioner For Public Instructions and Others

Karnataka High Court · (2008) 2 KarLJ 234 : (2007) 4 KCCR 2468

Karnataka Education Act, 1983 — Section 130

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