High Courts22 Jun 2007Allowed
Sri. Mahanthara Mutt Trust Vs Sri. A.R. Mankikya Vyasagam Chettiar
Karnataka High Court · (2008) 2 CivCC 362 : (2007) ILR (Kar) 3862 : (2008) 1 KarLJ 564
Karnataka Rent Control Act, 1961 — Section 31
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 25 of 40
High Courts21 Jun 2007Dismissed
The General Manager, Tungabadra Minerals Ltd. Vs Sri G. Ameer
Karnataka High Court · (2008) ACJ 1953 : (2007) ILR (Kar) 3482 : (2007) 6 KarLJ 233
Workmens Compensation Act, 1923 — Section 2 (g), 3 (1)
High Courts20 Jun 2007
The Commissioner of Income Tax Vs M.N. Enterprises
Karnataka High Court · (2007) 213 CTR 478 : (2007) ILR (Kar) 3130 : (2007) 293 ITR 35 : (2007) 4 KCCR 2384
Income Tax Act, 1961 — Section 10 (3), 2, 45
High Courts20 Jun 2007
Raju Rudraiah Matapathi Vs Secretary to Government, Department of Rural Development and Panchayat Raj and Another
Karnataka High Court · (2007) 6 KarLJ 187 : (2007) 3 KCCR 2080
Karnataka Panchayat Raj Act, 1993 — Section 12 (h), 43 A
High Courts20 Jun 2007
Vijaya Bank Founders Branch Vs The Secretary to the Government of Karnataka Revenue Department and Others
Karnataka High Court · (2008) 2 KCCR 856
Karnataka Land Reforms Rules, 1974 — Rule 17 (8), 7 (8)
High Courts20 Jun 2007Dismissed
B. Puttaswamy Vs Joseph D''Cruez and Others
Karnataka High Court · (2008) 1 CivCC 253 : (2007) 4 KCCR 2407
Specific Relief Act, 1963 — Section 10, 20, 23Transfer of Property Act, 1882 — Section 53 A
High Courts20 Jun 2007Dismissed
B. Puttaswamy Vs Joseph D''Cruez, Smt. B. Rajeshwari and Smt. Bebi Kamala Jammanni
Karnataka High Court · (2007) ILR (Kar) 3014 : (2007) 6 KarLJ 138
Specific Relief Act, 1963 — Section 10, 20, 23Transfer of Property Act, 1882 — Section 53 A
High Courts20 Jun 2007
Vijaya Bank Vs The Secretary to the Government of Karnataka, Revenue Department and Others
Karnataka High Court · (2008) ILR (Kar) 1481 : (2008) 4 KarLJ 406
Karnataka Land Reforms Rules, 1974 — Rule 17 (8)
High Courts19 Jun 2007
Mphasis Limited Vs Nil
Karnataka High Court · (2008) 141 CompCas 558 : (2007) ILR (Kar) 3375
Companies Act, 1956 — Section 394 (3), 95, 97
High Courts19 Jun 2007Allowed
S. Mariswamy, I.P.S. (Retd.) and Rama Subba, Deputy Commissioner of Police-Traffic (West Division) Vs S. Venkanna Rao
Karnataka High Court · (2007) ILR (Kar) 3040 : (2007) 6 KarLJ 417 : (2007) 3 KCCR 1751
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Karnataka Police Act, 1963 — Section 170
High Courts18 Jun 2007Dismissed
McDonald''s Corporation and McDonald''s India Private Ltd. Vs Sterling''s Mac Fast Food
Karnataka High Court · (2007) ILR (Kar) 3346 : (2007) 5 KarLJ 638 : (2008) 37 PTC 247
Trade and Merchandise Marks Act, 1958 — Section 29, 30, 33
High Courts18 Jun 2007Dismissed
Jagadevi Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 3037 : (2007) 5 KarLJ 515 : (2007) 4 KCCR 2270
Karnataka Panchayat Raj Act, 1993 — Section 52 (3), 53
High Courts18 Jun 2007Dismissed
The Oriental Insurance Co. Ltd. Vs Smt. Mariamma and Others
Karnataka High Court · (2008) ACJ 2603 : (2008) ILR (Kar) 3203 : (2008) 4 KCCR 325 SN
Workmens Compensation Act, 1923 — Section 147
High Courts18 Jun 2007
M.A. Mohamed Niaz Vs Rajiv Gandhi University of Health Sciences
Karnataka High Court · (2008) ILR (Kar) 4 : (2008) 4 KarLJ 403
High Courts15 Jun 2007Dismissed
Shree Renuka Sugars Ltd. Vs The State of Karnataka
Karnataka High Court · (2007) 9 VST 35
Constitution of India, 1950 — Article 14, 301, 304
High Courts14 Jun 2007
Hunase Chowdappa Vs State of Karnataka and Others
Karnataka High Court · (2007) 5 KarLJ 576 : (2007) 3 KCCR 210 SN
High Courts13 Jun 2007Dismissed
Dr. B.T. Manjunath Vs The State of Karnataka, Department of Civil and Supplies and Consumer Affairs and Sri G.M. Ravindra
Karnataka High Court · (2007) ILR (Kar) 2940 : (2007) 6 KarLJ 276 : (2007) 4 KCCR 2323
Karnataka Appellate Tribunal Act, 1976 — Section 5 (6)
High Courts13 Jun 2007Dismissed
The State of Karnataka Vs Govinda and Others Govinda and Others Vs The State of Karnataka
Karnataka High Court · (2008) 2 KarLJ 454
Penal Code, 1860 (IPC) — Section 149, 302
High Courts13 Jun 2007Dismissed
Sri. G. Babu Rao Vs Bangalore University
Karnataka High Court · (2008) 3 KCCR 198 SN
High Courts12 Jun 2007Allowed
Karnataka Electricity Board Now K.P.T.C.L. Vs M.S. Angadi
Karnataka High Court · AIR 2008 Kar 55 : (2008) 6 KarLJ 87 : (2008) 1 KCCR 169
Contract Act, 1872 — Section 73