COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 31 of 40

High Courts28 Mar 2007Allowed

Sesa Goa Limited Vs State of Karnataka, The Director of Mines and Geology, Department of Mines and Geology, Union of India (UOI) and Salgaocar Mining Industries Pvt. Ltd.

Karnataka High Court · (2007) ILR (Kar) 3266 : (2008) 1 KarLJ 16 : (2007) 3 KCCR 207 SN

Mineral Concession Rules, 1960 — Rule 26 (1), 59 (1)Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (2), 26, 26 (2)

High Courts28 Mar 2007Allowed

Babu @ Thirupathi Babu Vs The State of Karnataka

Karnataka High Court · (2007) CriLJ 3802 : (2007) ILR (Kar) 3142 : (2008) 1 KarLJ 297 : (2007) 4 KCCR 2377

Criminal Procedure Code, 1973 (CrPC) — Section 173, 36Penal Code, 1860 (IPC) — Section 149, 302, 307, 34

High Courts28 Mar 2007Allowed

Gopi Shastri Prop. Samrth Creations Vs Government of Karnataka and The President, Karnataka Film Chamber of Commerce

Karnataka High Court · (2007) ILR (Kar) 2755 : (2007) 4 KCCR 231 SN

Constitution of India, 1950 — Article 14

High Courts28 Mar 2007

State Vs Cauverappa and Others

Karnataka High Court · (2008) ILR (Kar) 74 : (2007) 5 KarLJ 104

Penal Code, 1860 (IPC) — Section 149, 342, 366, 506

High Courts28 Mar 2007Dismissed

Smt. Ravikala and Sri Sushanth Raj Rao Vs Union of India (UOI), Ministry of Communications, Department of Post and Post Master General, South Karnataka Region

Karnataka High Court · (2007) 4 KarLJ 350 : (2007) 3 KCCR 198 SN

High Courts27 Mar 2007Allowed

Sri D.L. Sridhar Setty Vs Sri C.R. Chandramohan and Industrial Credit and Development Syndicate Ltd.

Karnataka High Court · AIR 2008 Kar 51 : (2008) ILR (Kar) 591

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

High Courts27 Mar 2007Allowed

Deepchand Kishanlal Vs State of Karnataka

Karnataka High Court · AIR 2008 Kar 2623

High Courts27 Mar 2007Allowed

Amritsar Swadeshi Woolen Mills Vs Addl. D.G.F.T., M.C. and I. (D.C.)

Karnataka High Court · (2013) 292 ELT 183

High Courts26 Mar 2007Dismissed

Smt. Ningamma Vs The Chairman, Karnataka Power Transmission Corporation Ltd. and Others

Karnataka High Court · (2007) 115 FLR 43 : (2007) 4 KarLJ 147 : (2007) 3 KCCR 200 SN

Karnataka Electricity Board Employees Service Regulations — Regulation 221 (b) (7), 221B

High Courts23 Mar 2007

Sri T.N. Sanikop Vs The Special Land Acquisition Officer

Karnataka High Court · (2007) ILR (Kar) 2324 : (2007) 4 KarLJ 545

Land Acquisition Act, 1894 — Section 18, 23 (1)

High Courts23 Mar 2007

N.V. Venkateshachar Vs State of Karnataka and Others

Karnataka High Court · (2007) 4 KarLJ 559

Mysore (Religious and Charitable) Inams Abolition Act, 1955 — Section 14, 15, 16, 17

High Courts23 Mar 2007

Goetze (India) Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 467

Central Sales Tax Act, 1956 — Section 14Karnataka Sales Tax Act, 1957 — Section 5(4)

High Courts23 Mar 2007

Sri Balaji Industries and Others Vs Union of India (UOI), Department of Industries and Commerce and Bureau of Indian Standards

Karnataka High Court · AIR 2007 Kar 118 : (2007) 4 KarLJ 71

Bureau of Indian Standards Act, 1986 — Section 14

High Courts22 Mar 2007Dismissed

Dr. T.M. Aminabhavi Vs Karnataka University

Karnataka High Court · (2007) 2 KarLJ 71

Karnataka Universities Act, 2000 — Section 11, 8

High Courts22 Mar 2007Dismissed

Dr. Bharath Shetty, Dr. Shivaprasad M.S. and Dr. B. Ravindra Vs The Registrar, Rajiv Gandhi University of Health Sciences, Dr. M.K. Ramesh, Dr. Krishnappa N. and Dr. H.M. Srikanth Helavar Dr. Vijayakumar H.G. Vs The Registrar, Rajiv Gandhi University of Health Sciences and Dr. Bhusnur Math Rajashekar Swamy Dr. Shivanand Bhimalli Vs Rajiv Gandhi University of Health Sciences and Others

Karnataka High Court · (2007) ILR (Kar) 2989 : (2007) 5 KarLJ 272

Rajiv Gandhi University of Health Sciences Act, 1994 — Section 21, 21 (12), 59

High Courts21 Mar 2007Dismissed

Bandrappa Vs State

Karnataka High Court · (2007) ILR (Kar) 3190 : (2007) 4 KCCR 362 SN

Karnataka Land Revenue Act, 1964 — Section 70Penal Code, 1860 (IPC) — Section 378, 379, 420

High Courts21 Mar 2007Allowed

Madina Masjid Vs Kareemulla Sheriff and The Competent Officer and Chief Executive Officer, Karnataka Board of Wakfs

Karnataka High Court · (2007) 3 KarLJ 318

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (g), 4 (1)

High Courts21 Mar 2007Allowed

Sri A.R. Oomar Sait and Others Vs Sri B.S. Rajanna

Karnataka High Court · (2008) 1 KarLJ 134 : (2007) 4 KCCR 251 SN

Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Rent Act, 1999 — Section 43 (2) (b)

High Courts21 Mar 2007

H.S. Mohanamba Vs Ms. Vatsala Watsa, Principal Secretary to Government, Department of Home, The Principal Secretary, Government of Karnataka, Home Department, The Secretary to Government, Union of India (UOI), Ministry of Finance, Department of Revenue and The Superintendent, Central Prison

Karnataka High Court · (2007) 3 KCCR 195 SN

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3Constitution of India, 1950 — Article 22, 22 (4), 22 (5)

High Courts21 Mar 2007Dismissed

North East Karnataka Road Transport Corporation Vs Vasanthrao

Karnataka High Court · (2007) 5 KarLJ 131 : (2007) 3 KCCR 125 SN

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2 (s), 2 (t), 47