High Courts06 Jul 2007Dismissed
Cordcell Private Limited Vs Marazaria Products Pvt. Ltd.
Karnataka High Court · AIR 2007 Kar 162 : (2007) ILR (Kar) 3490 : (2007) 6 KarLJ 148
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 23 of 40
High Courts06 Jul 2007Allowed
In Re: Astra Zeneca Pharma India Ltd.
Karnataka High Court · (2007) 07 KAR CK 0049
Companies Act, 1956 — Section 117 C, 391, 393
High Courts06 Jul 2007Allowed
AstraZeneca Pharma India Limited Vs Nil
Karnataka High Court · (2008) 141 CompCas 296 : (2008) 2 CompLJ 72 : (2007) 4 KCCR 295 SN : (2010) 97 SCL 51
Companies Act, 1956 — Section 205 A (3), 391, 393, 77
High Courts06 Jul 2007Allowed
LMJ International Limited Vs State of Karnataka and Shylaja Coffee Curing Works
Karnataka High Court · (2007) CriLJ 4437 : (2008) 3 KarLJ 669 : (2007) 4 KCCR 361 SN
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 482Penal Code, 1860 (IPC) — Section 406, 418, 420
High Courts06 Jul 2007Dismissed
Sri. Rabbani Vs The Secretary, Gram Panchayat, The Tahasildar and Returning Officer, election to President of Rajeswar Gram Panchayat, The Chief Executive Officer, Zilla Panchayat and Government of Karnataka
Karnataka High Court · (2007) ILR (Kar) 3469 : (2007) 6 KarLJ 96 : (2007) 4 KCCR 2150
Karnataka Panchayat Raj Act, 1993 — Section 44, 44 (1)
High Courts05 Jul 2007
The Manipal Academy of Higher Education, Deemed University Vs The State of Karnataka, Department of Labour, MAHE Deemed University, Non-Teaching Staff Association, Bharatiya Mazdoor Sangha and The Labour Commissioner
Karnataka High Court · (2007) 115 FLR 708 : (2008) ILR (Kar) 3446 : (2007) 5 KarLJ 453 : (2007) 3 KCCR 209 SN
Industrial Disputes Act, 1947 — Section 2University Grants Commission Act, 1956 — Section 3
High Courts05 Jul 2007
Smt. Eramma Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) 5 KarLJ 349
Karnataka Land Revenue Act, 1964 — Section 128, 129, 136 (2)
High Courts05 Jul 2007Dismissed
The Management of Sri. Venkatramana Temple and Sri. Hale Mariyamma Temple Vs The Deputy Labour Commissioner and The Appellate Authority under the Payment of Gratuity Act, 1972, Hassan Region, The Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act, 1972 and K. Vishwanatha Shenoy The Management of Shree Durga Parameshwari Temple Vs The Appellate Authority Deputy and Labour Commissioner Hassan Region, The Controlling Authority and Assistant Commissioner of Labour, Mangalore Division and K. Bhujanga Rao
Karnataka High Court · (2007) 5 KarLJ 311 : (2008) 1 LLJ 122
Payment of Gratuity Act, 1972 — Section 1 (3) (b)
High Courts05 Jul 2007Allowed
Shri Babu Rajaram Mohan Ray, M.Sc. (Agricultural Engineering) in PHP and FE Vs University of Agricultural Sciences and Others Dr. R. Veeranna and Dr. N. Mallikarjuna Vs University of Agricultural Sciences and Others Dr. Viresh Kumargoud Vs Vice Chancellor, University of Agricultural Sciences, University of Agricultural Sciences and Administrative Officer, University of Agricultural Sciences Dr. C.N. Lakshminarayana Reddy Vs University of Agricultural Sciences
Karnataka High Court · (2007) 07 KAR CK 0042
Constitution of India, 1950 — Article 12, 14, 16
High Courts05 Jul 2007Dismissed
Ramachandra Jois Vs Rajeshwari represented by her guardian Bhavani
Karnataka High Court · (2007) 6 KarLJ 248
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
High Courts05 Jul 2007Dismissed
The Management of Sri. Venkatramana Temple and Sri. Hale Mariyamma Temple Vs The Deputy Labour Commissioner and The Appellate Authority and Others
Karnataka High Court · (2007) 3 KCCR 2027
Payment of Gratuity Act, 1972 — Section 1 (3) (b)
High Courts04 Jul 2007Allowed
New India Assurance Company Ltd. Vs K. Ramesh and Others
Karnataka High Court · (2008) ACJ 2306 : (2007) 5 KarLJ 306
Motor Vehicles Act, 1988 — Section 147, 147 (1), 147 (1) (b) (i)
High Courts04 Jul 2007Dismissed
Laxmipathi Vs The Deputy Commissioner
Karnataka High Court · AIR 2007 Kar 173 : (2007) 5 KarLJ 342
High Courts03 Jul 2007
Commissioner of Income Tax Vs Sabari Enterprises
Karnataka High Court · (2008) 298 ITR 141
Income Tax Act, 1961 — Section 139 (1), 2 (24) (x), 36 (1) (va), 43 B
High Courts03 Jul 2007
Mahalasa Agencies, Mangalore Vs State of Karnataka
Karnataka High Court · (2009) 67 KarLJ 539
Karnataka Sales Tax Act, 1957 — Section 5(3)(A)
High Courts03 Jul 2007Allowed
Sri V.N.K. Menon Vs Sri S. Maqbool Ahamed Basha and Others
Karnataka High Court · (2007) 5 KarLJ 333 : (2007) 3 KCCR 206 SN
Constitution of India, 1950 — Article 226
High Courts03 Jul 2007Dismissed
The Branch Manager, New India Assurance Co. Ltd. Vs Boregowda and Others
Karnataka High Court · (2008) ACJ 934 : (2008) ILR (Kar) 64
High Courts03 Jul 2007Dismissed
Sri M.N. Sudarshan Vs V. Murali Narayana
Karnataka High Court · (2007) ILR (Kar) 3415 : (2008) 1 KarLJ 500 : (2007) 4 KCCR 2257
Transfer of Property Act, 1882 — Section 106
High Courts02 Jul 2007Dismissed
Sri Suresh H. Gowda Vs Karnataka Public Service Commission
Karnataka High Court · (2008) 3 KCCR 1886
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 11
High Courts02 Jul 2007
Smt. Kashamma Vs Sri Mahadevappa and Others
Karnataka High Court · (2007) ILR (Kar) 3512 : (2008) 1 KarLJ 652 : (2007) 4 KCCR 364 SN
Civil Procedure Code, 1908 (CPC) — Section 115, 115 (1)