High Courts14 Dec 2007Dismissed
BPL Limited Vs Workmen of BPL Limited
Karnataka High Court · (2008) ILR (Kar) 447 : (2008) 1 KCCR 7 SN
Industrial Disputes Act, 1947 — Section 10 (1C), 25 F, 25 FF
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 2 of 40
High Courts14 Dec 2007
Dr. Vijayashree Sabarad Nee Patil Vs Gulbarga University, State of Karnataka and Vikram Gurulingappa, Lecturer in Kannada Dept of Kannada, Gulbarga University
Karnataka High Court · (2008) 4 KarLJ 196 : (2008) 2 KCCR 764
Constitution of India, 1950 — Article 14, 16
High Courts14 Dec 2007Dismissed
Mosaic Industires Pvt. Ltd. Vs ESI Corporation
Karnataka High Court · (2008) 118 FLR 182 : (2008) ILR (Kar) 988 : (2008) 3 KarLJ 462 : (2008) 3 LLJ 436
Employees State Insurance Act, 1948 — Section 39 (4), 39 (5), 40, 93 (A)
High Courts14 Dec 2007Dismissed
Sri K.P. Subramanya Naidu Vs Smt. B. Gowramma Naidu, The Commissioner, Bangalore City Corporation and The Assistant Revenue Officer
Karnataka High Court · AIR 2008 Kar 1239 : (2008) ILR (Kar) 1523 : (2008) 1 KCCR 311
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts14 Dec 2007Dismissed
Q-Soft System and Solutions (P) Ltd. Vs Sri H.N. Giridhar Gowda
Karnataka High Court · (2008) 3 BC 381 : (2008) ILR (Kar) 643 : (2008) 4 KarLJ 240 : (2008) 1 KCCR 75 : (2012) 2 RCR(Civil) 59 : (2012) 1 RCR(Criminal) 689 : (2012) 1 RCR(Criminal) 689
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts14 Dec 2007Allowed
Peerless General Finance and Investment Company Ltd. and Others Vs Harikrishna Althal
Karnataka High Court · (2008) 1 LLJ 935
Industrial Disputes Act, 1947 — Section 10 (4A), 2
High Courts13 Dec 2007Dismissed
Srinath Patil Vs State of Karnataka
Karnataka High Court · (2008) 119 FLR 248 : (2008) 3 KCCR 1790
Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 — Rule 5, 9 (2)
High Courts13 Dec 2007
Commissioner of Central Excise, Belgaum Vs Associated Cement Company Limited, Wadi, Gulbarga District
Karnataka High Court · (2008) 64 KarLJ 491
Central Excise Rules, 1944 — Rule 57QCentral Excises and Salt Act, 1944 — Section 11A(2)
High Courts12 Dec 2007Dismissed
Smt. Revamma Puttaiah and Sri Renukaiah Vs Sri Basha Saab and Smt. Hanumakka Smt. Hanumakka Vs Basha Sab, Revamma Puttaiah and Renukaiah
Karnataka High Court · (2008) 4 KarLJ 42 : (2008) 3 KCCR 184 SN
High Courts12 Dec 2007
Food World Super Markets Ltd. and Others Vs State at the instance of The Drugs Inspector
Karnataka High Court · (2008) ILR (Kar) 664 : (2008) 4 KarLJ 268
Essential Commodities Act, 1955 — Section 7 (1) (a) (ii)
High Courts12 Dec 2007
Food World Super Markets Limited and Others Vs State of Karnataka
Karnataka High Court · (2008) 3 KCCR 1629
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482
High Courts11 Dec 2007
The National Insurance Company Limited Vs M.R. Shantamma and Others
Karnataka High Court · (2008) ACJ 2287 : (2008) ILR (Kar) 1484
Motor Vehicles Act, 1988 — Section 149 (2) (a) (ii)
High Courts11 Dec 2007Dismissed
Davalsab Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 280 : (2008) 3 KarLJ 35 : (2008) 1 KCCR 439
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Karnataka Land Reforms Act, 1961 — Section 113, 48, 48 A, 48 A (1)
High Courts11 Dec 2007Allowed
Chikkanarasimhappa and Another Vs State and Another
Karnataka High Court · (2009) ILR (Kar) 1154
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173 (8), 397
High Courts11 Dec 2007
Manjula Kudligi Vs The President, Bethony Educational Society, The Secretary, Bethony Educational Society, The Head Mistress, Saint Joseph''s Orphanage High School and B.M. Chougule
Karnataka High Court · (2008) ILR (Kar) 583 : (2008) 1 KCCR 483
High Courts11 Dec 2007Dismissed
M.B. Ravi Kumar Tilak Vs Directorate General of Foreign Trade, Department of Commerce, Ministry of Commerce and Industry, Government of India and Others
Karnataka High Court · (2011) 267 ELT 326 : (2008) ILR (Kar) 1050 : (2008) 4 KarLJ 287
Foreign Trade (Development and Regulation) Act, 1992 — Section 11 (2), 15, 8 (1)
High Courts11 Dec 2007
Visveswaraiah Technological University Vs Debashree Chowdhury, K. Naveen Reddy, Acharya Institute of Technology and All India Council for Technical Education
Karnataka High Court · (2008) 4 KarLJ 343 : (2008) 1 KCCR 79
High Courts10 Dec 2007
Rukmini Bai and Manjunath Kashid Vs Umabai Jadhav and Others Umabai Jadhav and Others Vs Rukmini Bai and Manjunath Kashid
Karnataka High Court · (2008) 4 KarLJ 303
Evidence Act, 1872 — Section 68, 69Transfer of Property Act, 1882 — Section 119, 120
High Courts07 Dec 2007
Ibrahim Kadpe Vs Ismail Kadpe and Jabbar Kadpe
Karnataka High Court · (2008) ILR (Kar) 1539 : (2008) 5 KarLJ 118 : (2009) 5 RCR(Civil) 214
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100
High Courts07 Dec 2007
Assistant Director, Directorate of Revenue Intelligence Regional Unit Vs Syed Rehamat Pasha
Karnataka High Court · (2008) ILR (Kar) 1909 : (2008) 3 KarLJ 626 : (2008) 1 KCCR 405
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8 C