COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 32 of 40

High Courts21 Mar 2007Dismissed

Cement Corporation of India Ltd. Kurukunta Cement Factory Vs The Regional Labour Commissioner (Central) and Others etc. etc.

Karnataka High Court · (2010) 156 CompCas 266 : (2007) 5 KarLJ 387 : (2008) 1 LLJ 26

Payment of Gratuity Act, 1972 — Section 7, 7 (7)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22 (3), 22 (4)

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High Courts21 Mar 2007Allowed

The Commissioner of Wealth Tax and The Assistant Commissioner of Wealth Tax Vs Sri Giridhar G. Yadalam

Karnataka High Court · (2007) 211 CTR 43 : (2010) 325 ITR 223

Wealth Tax Act, 1957 — Section 17, 2 (e) (a), 4 (8)

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High Courts20 Mar 2007Allowed

M.D. Zameeruddin (Deceased) by L.Rs. Vs The Deputy Commissioner and Others

Karnataka High Court · (2007) 03 KAR CK 0069

Hyderabad Abolition of Inams Act, 1954 — Section 28, 4

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High Courts20 Mar 2007Allowed

The United India Insurance Company Ltd. Vs Smt. Lalithabai and Others

Karnataka High Court · (2007) ACJ 2342 : (2007) ILR (Kar) 1585 : (2007) 3 KCCR 196 SN : (2007) 5 RCR(Civil) 604

Motor Vehicles Act, 1988 — Section 2 (13)

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High Courts20 Mar 2007Allowed

S. Jagadish Vs Dr. S. Kumaraswamy since dead by LR''s S.K. Lingaraju and Others

Karnataka High Court · (2008) ILR (Kar) 87 : (2008) 2 KCCR 119 SN

Succession Act, 1925 — Section 63, 63 (c), 70

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High Courts20 Mar 2007Allowed

Rama Naik Vs The Deputy Commissioner and Others

Karnataka High Court · (2007) 3 KarLJ 373 : (2007) 2 KCCR 1346

Karnataka Land Revenue Act, 1964 — Section 94 A (4)

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High Courts16 Mar 2007Dismissed

Sri W.E. Sambandam Vs Sri W.E. Sathyanarayanan and Others

Karnataka High Court · (2007) ILR (Kar) 1484 : (2007) 4 KarLJ 1 : (2007) 3 KCCR 1840

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High Courts16 Mar 2007Dismissed

Vanajakshi Vs State of Karnataka and Others

Karnataka High Court · (2007) 4 KarLJ 721

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High Courts16 Mar 2007Dismissed

Shivarayappa Vs The Deputy Commissioner and Others

Karnataka High Court · (2007) 4 KarLJ 543

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High Courts16 Mar 2007Dismissed

Bharti Airtel Ltd. (Formerly Bharti Tele Ventures Ltd.) Vs State of Karnataka and Others

Karnataka High Court · (2007) 7 VST 505

Constitution of India, 1950 — Article 366 (29A) (d)

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High Courts16 Mar 2007

The Management of Hindustan Lever Ltd. Vs Sri Dood Badshah Bani

Karnataka High Court · (2007) ILR (Kar) 1591 : (2007) 3 KCCR 152 SN

Industrial Disputes Act, 1947 — Section 10 (1) (c), 10 (4A), 33 (2) (b)

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High Courts16 Mar 2007Allowed

Mr. Vinaya L. Shetty and Others Vs The State

Karnataka High Court · (2007) 3 KCCR 1586

Criminal Procedure Code, 1973 (CrPC) — Section 438Karnataka Criminal Practice Rules, 1968 — Rule 6 (2)

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High Courts16 Mar 2007Dismissed

Zahoor Ali Baig and Others Vs Registrar General, High Court of Karnataka and Another

Karnataka High Court · (2007) 3 KCCR 199 SN

Criminal Procedure Code, 1973 (CrPC) — Section 340, 340 (3)

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High Courts15 Mar 2007

Anatha Shishu Sevashrama (Registered) Vs The State of Karnataka and Others

Karnataka High Court · (2008) 1 KarLJ 551

Bangalore Development Authority Act, 1976 — Section 11, 12, 18, 27Land Acquisition Act, 1894 — Section 48 (1)

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High Courts15 Mar 2007

Sri Harsha Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 290 : (2008) 3 KarLJ 156

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 433 APenal Code, 1860 (IPC) — Section 201, 302, 364 A

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High Courts15 Mar 2007

Dilip Hanumant Phadnis Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 578

Karnataka Sales Tax Act, 1957 — Section 5(3)(A)Karnataka Sales Tax Rules, 1957 — Rule 6(4)(B)(I)

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High Courts15 Mar 2007

Titan Industries Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2009) 67 KarLJ 203

Karnataka Sales Tax Act, 1957 — Section 23(1)

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High Courts15 Mar 2007Dismissed

Shivaji Sonavale Vs Parvathibai Pawar and Others

Karnataka High Court · (2007) 3 KarLJ 323

Evidence Act, 1872 — Section 63, 90Limitation Act, 1963 — Section 56, 57, 58

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High Courts14 Mar 2007Dismissed

Srinidhi Anantharaman, Managing Director, Geo Desic Techniques Pvt. Ltd. and Y.S. Nagaraja, Associate Director, Geo Desic Techniques Pvt. Ltd. Vs Union of India (UOI) and Others

Karnataka High Court · (2007) 115 FLR 711 : (2007) ILR (Kar) 3055 : (2007) 5 KarLJ 446 : (2007) 4 KCCR 266 SN

Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (1) (a) (ii)Industrial Disputes Act, 1947 — Section 2 (a), 2 (a) (i)

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High Courts14 Mar 2007Dismissed

Kum. Nagalakshmamma Vs The Chairman, Karnataka Power Transmission Corporation Limited, The Executive Engineer, Karnataka Power Transmission Corporation Limited Chikkaballapur Division and The Asst Executive Engineer, Karnataka Power Transmission Corporation Ltd., Bagepalli Sub Division

Karnataka High Court · (2007) ILR (Kar) 1532 : (2007) 5 KarLJ 43 : (2007) 3 KCCR 188 SN

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