High Courts06 Aug 2007
Smt. Thayamma Vs The State of Karnataka and The Secretary, Agricultural Produce Marketing Committee
Karnataka High Court · (2008) 1 KarLJ 668
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 19 of 40
High Courts06 Aug 2007Dismissed
Gokulam Farms and Estates Pvt. Ltd. Vs Sri Muneer Pasha
Karnataka High Court · (2008) 3 KCCR 1916
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Aug 2007Dismissed
Imamhussain Vs Jannatbi and Others
Karnataka High Court · (2008) 1 KarLJ 587
Mohammedan Law — Section 259, 267, 268, 339, 345
High Courts06 Aug 2007Dismissed
Sri V.C. Chowdary Vs The Indian Bank
Karnataka High Court · (2008) 116 FLR 688 : (2007) 6 KarLJ 663 : (2008) 1 LLJ 770
Indian Bank Employees Pension Regulation, 1995 — Regulation 20 (3), 29
High Courts03 Aug 2007Allowed
R. Veeranna Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4704
Karnataka Cinemas (Regulation) Act, 1964 — Section 11 (2)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 27 (1) (i) (a) (vi)
High Courts03 Aug 2007
Rudrappa and Others Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) 6 KarLJ 615
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts03 Aug 2007
The State of Karnataka and Others Vs Ayyanna
Karnataka High Court · (2007) 08 KAR CK 0016
High Courts03 Aug 2007
B.N. Parijatha Vs The Commissioner, Bangalore Mahanagara Palike
Karnataka High Court · (2007) ILR (Kar) 3577 : (2007) 6 KarLJ 89 : (2007) 4 KCCR 377 SN
Karnataka Municipal Corporations Act, 1976 — Section 69, 90
High Courts02 Aug 2007Allowed
Pandurang Jivajirao Manglekar (since deceased by L.Rs. Smt. Sudhatai Manglekar and Others) Vs The State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 3602 : (2008) 1 KarLJ 366 : (2007) 4 KCCR 376 SN
Evidence Act, 1872 — Section 17, 20Karnataka Land Revenue Act, 1964 — Section 34
High Courts02 Aug 2007Dismissed
Commissioner of Customs Vs i2 Technologies Software Pvt. Ltd.
Karnataka High Court · (2008) 128 ECC 245 : (2008) 154 ECR 245 : (2007) 217 ELT 176
Customs Act, 1962 — Section 23 (2), 61 (2) (i), 68, 72 (1) (b)
High Courts01 Aug 2007Allowed
Prof. M.S. Padmarajaiah and Others Vs The Commissioner, Bangalore Mahanagara Palike (Dept. of Revenue), (House and Vacant Site Register) Basavanagudi Division and Others
Karnataka High Court · (2007) 08 KAR CK 0082
High Courts01 Aug 2007Allowed
Smt. Sweety E.M. Vs Sri Sunil Kumar K.B.
Karnataka High Court · AIR 2008 Kar 1 : (2008) 3 CivCC 640 : (2007) ILR (Kar) 3837 : (2007) 6 KarLJ 244
Hindu Marriage Act, 1955 — Section 13 B, 14 (1)
High Courts01 Aug 2007Dismissed
Ajaya Swami Vs The State
Karnataka High Court · (2007) ILR (Kar) 5209 : (2008) 3 KarLJ 351 : (2007) 4 KCCR 363 SN
Penal Code, 1860 (IPC) — Section 300, 302
High Courts01 Aug 2007
Kurlon Limited, Bangalore Vs State of Karnataka
Karnataka High Court · (2007) 63 KarLJ 334
Karnataka Sales Tax Act, 1957 — Section 5(3)(A)
High Courts01 Aug 2007Allowed
S.G.R. Technical and Educational Society Vs State of Karnataka and Babu Jagajivan Ram National Trust
Karnataka High Court · (2007) ILR (Kar) 3570 : (2008) 1 KarLJ 642 : (2007) 4 KCCR 379 SN
Bangalore Development Authority (Allotment of Civic Amenity Sites) Rules, 1989 — Rule 7, 7 (1), 7 (2)
High Courts31 Jul 2007Dismissed
Shrikanth S. Patil and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 2719
Constitution of India, 1950 — Article 16
High Courts31 Jul 2007Allowed
S.N. Nagaraju Vs The Superintending Engineer (Elecl) and Disciplinary Authority, Chamundeshwari Electricity Supply Co. Ltd. and The Chief Engineer (Electrical), Mysore Division, Chamundeshwari Electricity Supply Co. Ltd.
Karnataka High Court · (2008) 1 KarLJ 517 : (2008) 2 LLJ 259
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 25, 25 (2) (c) (1)
High Courts31 Jul 2007Dismissed
Arjun Baljee Vs Bangalore Development Authority
Karnataka High Court · (2007) 6 KarLJ 504 : (2007) 4 KCCR 2391
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11, 13 (1)
High Courts31 Jul 2007
S.M.K.A. Enterprises Vs Suchita Industries
Karnataka High Court · (2008) 2 KarLJ 285 : (2009) 39 PTC 444 : (2007) 35 PTC 521
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1, 151