High Courts31 Jul 2007Dismissed
Union of India (UOI) and Others Vs Lt. Col. Rakesh Gautam
Karnataka High Court · (2008) 6 KarLJ 202 : (2008) 3 KCCR 1530
Army Act, 1950 — Section 122, 122 (1) (b)
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 20 of 40
High Courts30 Jul 2007Dismissed
Robinsons S. Vs The Union of India (UOI) and Others
Karnataka High Court · (2008) 1 KarLJ 462 : (2007) 4 KCCR 216 SN
Army Regulations, 1987 — Regulation 149, 149C
High Courts30 Jul 2007
United India Insurance Company Limited Vs Suresh Chandrayya Haladevaramath, Mahadevi Suresh Haladevaramath and Suresh Govind Dhere
Karnataka High Court · (2008) ACJ 1528 : (2007) ILR (Kar) 3665 : (2008) 1 KarLJ 536
Insurance Act, 1938 — Section 64 VBMotor Vehicles Act, 1988 — Section 147 (5), 149 (1)
High Courts30 Jul 2007Dismissed
United India Insurance Co. Ltd. Vs Shivabasavva, Vijaya Kumar Minor rep. by their Natural Mother Guardian, Shivabasavva, Somashekar Minor rep. by their Natural Mother Guardian, Shivabasavva and Vijaya Sankeshwar
Karnataka High Court · (2008) ACJ 953 : (2008) 119 FLR 784 : (2008) 3 KarLJ 71 : (2008) 2 KCCR 786
Workmens Compensation Act, 1923 — Section 12
High Courts27 Jul 2007Allowed
G.B. Suryaprakash, Asst. Controller(retd.) Vs The State of Karnataka and The Controller, State Accounts Department
Karnataka High Court · (2007) ILR (Kar) 3540 : (2008) 2 KarLJ 591
Constitution of India, 1950 — Article 14, 16, 19
High Courts26 Jul 2007
Ashok Kumar Vs Pistabai (Deceased) by her L.Rs. and Another
Karnataka High Court · (2007) 6 KarLJ 514 : (2007) 4 KCCR 2236
Karnataka Municipal Corporations Act, 1976 — Section 443 A
High Courts25 Jul 2007Allowed
Veenadevi Jalan Owner of Krishna Agency Vs Boregowda and United India Insurance Co. Ltd.
Karnataka High Court · (2008) ACJ 2396 : (2007) 6 KarLJ 589
Motor Vehicles Act, 1988 — Section 147
High Courts25 Jul 2007
M.D. Ramakantha Rao Vs State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 3845 : (2007) 6 KarLJ 672
Constitution of India, 1950 — Article 50Karnataka Land Reforms Act, 1961 — Section 77 A, 77 A (1)
High Courts25 Jul 2007Dismissed
Master B.K. Raghu Since minor rep. by his father, Sri. Keshava S. Naik Vs The Karnataka Secondary Education Board and The Principal, K.L.E. Society''s, M.R. Sakhare English Medium School
Karnataka High Court · AIR 2007 Kar 186 : (2007) ILR (Kar) 3656 : (2008) 1 KarLJ 68 : (2007) 4 KCCR 2267
Karnataka Secondary Education Examination Board First Regulations, 1966 — Regulation 37 (2), 37 (3)
High Courts25 Jul 2007Dismissed
M.K. Jagadeesh Vs The Registrar General, High Court of Karnataka and The Principal District and Sessions Judge
Karnataka High Court · (2008) 6 KarLJ 157 : (2008) 3 KCCR 1863
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 16A (3)
High Courts25 Jul 2007Allowed
Smt. Mallamma Vs The State of Karnataka, Revenue Department and Another
Karnataka High Court · (2008) ILR (Kar) 4041 : (2008) 5 KCCR 634 SN
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (3), 10 (5)Urban Land Ceiling (Amendment) Act, 1999 — Section 3 (2) (a)
High Courts25 Jul 2007Allowed
Commissioner of C. Ex. and STC Vs First Flight Couriers Ltd.
Karnataka High Court · (2007) 213 CTR 550 : (2007) 8 STR 225 : (2008) 12 STT 127 : (2008) 18 VST 282
Finance Act, 1994 — Section 76
High Courts24 Jul 2007Dismissed
Smt. Haseena Begum Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 3582 : (2007) 6 KarLJ 377 : (2007) 4 KCCR 214 SN
Karnataka Land Revenue Rules, 1966 — Rule 108C, 108CC (1), 408C (2)
High Courts23 Jul 2007
Rudra Naika Vs State of Karnataka
Karnataka High Court · (2007) 3 KCCR 1851
Penal Code, 1860 (IPC) — Section 376
High Courts23 Jul 2007
Oriental Insurance Company Limited Vs Dr. K.S. Prakash and Others
Karnataka High Court · (2009) 2 KarLJ 80
Motor Vehicles Act, 1988 — Section 147, 147 (1) (a)
High Courts23 Jul 2007
Oriental Insurance Co. Ltd. Vs Dr. K.S. Prakash and Others
Karnataka High Court · (2009) ACJ 509 : (2008) 119 FLR 627 : (2008) 3 KCCR 2073
Motor Vehicles Act, 1988 — Section 147, 147 (1) (i) (a)Workmens Compensation Act, 1923 — Section 2 (1) (n)
High Courts23 Jul 2007Dismissed
The Disciplinary Authority and Superintending Engineer Vs Sri H.V. Nagaraja
Karnataka High Court · (2008) 116 FLR 282 : (2007) ILR (Kar) 3299 : (2007) 6 KarLJ 180 : (2007) 4 KCCR 2247
Karnataka Electricity Board Employees (Classification Disciplinary, Control and Appeal) Regulations, 1987 — Regulation 2A
High Courts23 Jul 2007
Sri N. Muniraju Vs The Special Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 3400 : (2007) 6 KarLJ 511 : (2007) 3 KCCR 2069
Karnataka Land Revenue Act, 1964 — Section 128, 129
High Courts20 Jul 2007Allowed
Xavier Ferrao and Celsestine Ferrao Vs Theresa Ferrao
Karnataka High Court · (2007) 4 KCCR 2249
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 107, 151
High Courts20 Jul 2007Dismissed
C.R. Manjunath Vs Smt. Pushpa and Another
Karnataka High Court · (2008) 1 DMC 617 : (2007) ILR (Kar) 3441 : (2008) 1 KarLJ 287 : (2007) 3 KCCR 2077
Criminal Procedure Code, 1973 (CrPC) — Section 125