Banking (Regulation) Act, 1949 — Section 5 (cc), 56Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 14, 2 (a)

Read judgment

High Courts12 Jul 2007

Shivappa @ Shivamani, Smt. Shantavva and Smt. Manjavva Vs The State of Karnataka

Karnataka High Court · (2007) ILR (Kar) 4222 : (2008) 3 KarLJ 199 : (2008) 1 KCCR 49

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 34, 498A

Read judgment

High Courts12 Jul 2007Dismissed

Mr. Mohammed Iqbal Vs Mr. Mohammed Zahoor

Karnataka High Court · (2007) ILR (Kar) 3614 : (2008) 1 KarLJ 338

Income Tax Act, 1961 — Section 269 SS, 271 BB, 271 C, 271 D, 271 E

Read judgment

High Courts12 Jul 2007

Mudukappagouda alias Madiwalappagouda Vs R.K. Naik

Karnataka High Court · (2007) ILR (Kar) 4672 : (2007) 6 KarLJ 185 : (2007) 4 KCCR 2234

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 147, 148, 341, 447

Read judgment

High Courts11 Jul 2007Allowed

Chamansab Jambagi Vs Parappa Ujjanshettar (Deceased by his L.Rs. Smt. Parwatevva, Noorundappa Ujjanshettar, Smt. Ratnavva Korishettar and Mallappa Ujjanshettar)

Karnataka High Court · (2008) ACJ 321 : (2008) 1 KarLJ 233

Motor Vehicles Act, 1988 — Section 140, 166, 166 (1) (c)

Read judgment

High Courts11 Jul 2007Dismissed

R.B. Hosalli Vs State of Karnataka and Others

Karnataka High Court · (2007) 6 KarLJ 319

Read judgment

High Courts10 Jul 2007Allowed

Vilas Murthy Srinivasarao Kulkarni Vs State of Karnataka and Others

Karnataka High Court · (2007) 6 KarLJ 121

Karnataka Municipal Corporations Act, 1976 — Section 4 (4)Karnataka Panchayat Raj Act, 1993 — Section 4 (4), 500 (a), 500 (g), 500 (h), 500 C

Read judgment

High Courts10 Jul 2007Dismissed

Sri Syed Ahmad Pasha Sab Vs The Director, Karnataka Government Insurance Department, The Deputy Director, Karnataka Government Insurance Department, Gulbarga Division and The District Insurance Officer, Karnataka Government, Insurance Department

Karnataka High Court · (2008) ILR (Kar) 492 : (2008) 2 KarLJ 734

Karnataka Civil Services (Automatic Grant of Special Promotion to Senior Scale of Pay) Rules, 1991 — Rule 3

Read judgment

High Courts10 Jul 2007Dismissed

Khodays Systems Ltd. and Others Vs Regional Provident Fund Commissioner (Enforcement) and Another

Karnataka High Court · (2008) 116 FLR 32 : (2007) 6 KarLJ 216 : (2008) 1 LLJ 329

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 7 Q

Read judgment

High Courts10 Jul 2007

United India Assurance Company Limited Vs M.N. Ravikumar and Others

Karnataka High Court · (2008) ACJ 1681 : AIR 2007 Kar 179 : (2007) ILR (Kar) 3543 : (2007) 6 KarLJ 272 : (2007) 4 KCCR 2263

Motor Vehicles Act, 1988 — Section 147, 157

Read judgment

High Courts10 Jul 2007Allowed

Sri Basappa Vasantappa Jattepanavar alleged to be Siddappa, adopted father Siddappa Walikar @ Doddamani Vs Siddappa Yellappa Walikar @ Doddamani and Parwatawwa Kusugal

Karnataka High Court · (2008) 1 KarLJ 448 : (2007) 3 KCCR 2031

Hindu Succession Act, 1956 — Section 6Hindu Women Rights to Property Act, 1937 — Section 4

Read judgment

High Courts10 Jul 2007Allowed

Havildar N. Bheeman Gowder Vs The Union of India (UOI)

Karnataka High Court · (2008) 1 KarLJ 331

Indian Army Regulations — Regulation 149, 149A, 149B, 149C

Read judgment

High Courts06 Jul 2007Allowed

The Secretary, S.J.M. Vidyapeeta, The Administrator, S.J.M. Polytechnic and The Principal, S.J.M. Polytechinc Vs The Principal, Secretary to Government, Higher Education, Education Dept. and Others

Karnataka High Court · (2007) 6 KarLJ 448

Karnataka Education Act, 1983 — Section 130, 131

Read judgment

High Courts06 Jul 2007Dismissed

V. Manjunath and Others Vs The Secretary, Department of Commerce and Industries and Others

Karnataka High Court · (2008) 1 KarLJ 107

Karnataka State Sericulture, Research and Development Institute (Cadre and Recruitment) Regulations, 1997 — Regulation 2, 3

Read judgment