High Courts12 Apr 2007Dismissed
Thilliammal, Baby Ammal and Rajeswari Ammal Vs Thandavamurthy and Others
Karnataka High Court · (2008) ILR (Kar) 819 : (2008) 2 KCCR 88 SN
Hindu Succession Act, 1956 — Section 14, 14 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 29 of 40
High Courts12 Apr 2007Dismissed
Motor Industries Co. Ltd. Vs The Joint Commissioner of Income Tax (Assessment), Special Range-3
Karnataka High Court · (2007) 211 CTR 489 : (2007) 292 ITR 70
Income Tax Act, 1961 — Section 129, 143 (1), 143 (1) (a)
High Courts12 Apr 2007
Smt. C.R. Vijayalakshmi and Others Vs Bangalore University and R. Premaraj
Karnataka High Court · (2007) ILR (Kar) 2761 : (2007) 6 KarLJ 302 : (2007) 4 KCCR 367 SN
High Courts12 Apr 2007Dismissed
Manu Properties Pvt. Ltd. Vs The Bangalore Development Authority
Karnataka High Court · (2007) ILR (Kar) 2768 : (2008) 1 KarLJ 117 : (2007) 4 KCCR 234 SN
Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85
High Courts12 Apr 2007
Saleem Gudusab Naik Vs State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 2695 : (2007) 5 KarLJ 137 : (2007) 4 KCCR 238 SN
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Karnataka Prison Manual, 1978 — Rule 820
High Courts12 Apr 2007Allowed
Sathi Sundaresh and Others Vs The State and The Taluk Executive Magistrate
Karnataka High Court · (2007) 4 KarLJ 649 : (2007) 2 KCCR 1458
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts11 Apr 2007Dismissed
M.K. Vijayalakshmi Murthy Vs The State
Karnataka High Court · (2007) ILR (Kar) 2439 : (2007) 4 KarLJ 700 : (2007) 3 KCCR 1709
Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 21State Bank of India (Subsidiary Banks) Act, 1959 — Section 3, 4 (2)
High Courts11 Apr 2007Allowed
Sri S.M. Honnappa Gowda Vs The Bangalore University
Karnataka High Court · (2007) ILR (Kar) 2414 : (2007) 6 KarLJ 104 : (2007) 4 KCCR 224 SN
Bangalore University Statutes — Statute 28.5 (1) (vi)
High Courts10 Apr 2007Allowed
Madura Coats Pvt. Ltd. Vs Madura Coats Employees'' Union (CITU)
Karnataka High Court · (2007) ILR (Kar) 3897 : (2007) 4 KarLJ 678 : (2007) 3 LLJ 970
Industrial Disputes Act, 1947 — Section 33, 33 A
High Courts09 Apr 2007Allowed
R. Raghu Vs State of Karnataka
Karnataka High Court · (2007) 5 KarLJ 458
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 94, 151, 47Karnataka Land Revenue Rules, 1966 — Rule 47, 48
High Courts05 Apr 2007Allowed
Hutti Gold Mines Co. Ltd. Vs Syed Rahamathulla Sab
Karnataka High Court · (2008) 1 KarLJ 277 : (2007) 4 KCCR 2458
Specific Relief Act, 1963 — Section 41 (e), 41 (h)
High Courts05 Apr 2007
T.R. Rangahanumaiah and T.R. Swamy Now Development Officer, Karnataka Industrial Areas Development Board Vs The State of Karnataka, The Karnataka Industrial Areas Development Board and M.P. Jayashankar Sri M.P. Jaishankar Vs State of Karnataka, The Karnataka Industrial Areas Development Board and T.R. Rangahanumaiah alias T.R. Swamy The Karnataka Industrial Area Development Board Vs State of Karnataka, Karnataka Industrial Estate Development Board, M.P. Jayashankar and T.R. Rangahanumaiah alias T.R. Swamy
Karnataka High Court · (2007) 5 KarLJ 501
Constitution of India, 1950 — Article 16 (4), 16 (4A), 309
High Courts05 Apr 2007Allowed
Mr. B.S. Dwarakanath Vs The Karnataka Handloom Development Corporation Limited and Others
Karnataka High Court · (2008) ILR (Kar) 244 : (2008) 2 KarLJ 561
High Courts05 Apr 2007Allowed
The New India Assurance Co. Ltd. Vs K.S. Puttappa and Others
Karnataka High Court · (2008) ACJ 2705 : (2008) 116 FLR 39 : (2007) ILR (Kar) 2817 : (2007) 6 KarLJ 299 : (2007) 3 KCCR 202 SN
High Courts04 Apr 2007Dismissed
B.V. Seetharama and Another Vs State
Karnataka High Court · (2007) CriLJ 3503 : (2007) 3 KCCR 1926
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 153 A, 153 B, 295 A, 34
High Courts04 Apr 2007
Commissioner of Central Excise Vs Chelpark Co. (P) Ltd.
Karnataka High Court · (2007) 119 ECC 390 : (2007) ECR 390 : (2007) 216 ELT 364
Central Excise Act, 1944 — Section 11 A, 11 AB, 11 ACCentral Excise Rules, 1944 — Rule 172
High Courts04 Apr 2007Allowed
The Malnad Areca Marketing Co-operative Society Ltd. and Others Vs Union of India (UOI) and Another
Karnataka High Court · (2007) CriLJ 3797
Prevention of Food Adulteration Rules, 1955 — Rule 42zzz (6)
High Courts04 Apr 2007Dismissed
The Director Govt. Central Press Industrial Estate Vs The President Indian Employees Union
Karnataka High Court · (2007) 6 KarLJ 112
Administrative Tribunals Act, 1985 — Section 28Industrial Disputes Act, 1947 — Section 10, 2 (j), 20
High Courts04 Apr 2007Dismissed
K.S. Venkatesh Rao Vs N.G. Lakshminarayana Hegde and Others
Karnataka High Court · (2007) ILR (Kar) 2894 : (2008) 2 KarLJ 342 : (2007) 3 KCCR 1881
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 23 Rule 3 (b), 47Evidence Act, 1872 — Section 17
High Courts04 Apr 2007Dismissed
Sri Syed Ameerjan Vs The Secretary, Karnataka State Transport Authority and Sri S.R. Vasudeva Murthy Rao
Karnataka High Court · (2008) 1 KarLJ 128 : (2007) 3 KCCR 1715
Motor Vehicles Act, 1988 — Section 81, 88, 88 (5)