High Courts07 Mar 2007
Smt. Ningajamma Vs State of Karnataka and Others
Karnataka High Court · (2007) ILR (Kar) 2435 : (2007) 3 KCCR 1706
Land Acquisition Act, 1894 — Section 18 (3) (b), 28 A, 28 A (3)
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 34 of 40
High Courts05 Mar 2007
Mounesh Bovi Vs State
Karnataka High Court · (2008) 4 KarLJ 398
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Mar 2007Allowed
Steel Authority of India Ltd. Vs Shri B. Yellappa
Karnataka High Court · (2007) 114 FLR 1022 : (2007) ILR (Kar) 1614 : (2007) 3 KarLJ 367 : (2007) 3 KCCR 160 SN
Industrial Disputes Act, 1947 — Section 36, 36 (2), 36 (4)
High Courts02 Mar 2007
Ex. Recruit Raju Vs The Union of India (UOI)
Karnataka High Court · (2007) 3 KCCR 151 SN
Constitution of India, 1950 — Article 226
High Courts02 Mar 2007
K.A. Abdul Rehaman Vs Mahadev
Karnataka High Court · (2008) 1 BC 70 : (2007) ILR (Kar) 2386 : (2007) 5 KarLJ 136 : (2007) 4 KCCR 219 SN
Criminal Procedure Code, 1973 (CrPC) — Section 138, 482
High Courts02 Mar 2007Dismissed
Smt. Shoba Lakshmi Rao Vs The Divisional Commissioner, Bangalore Division, The Deputy Commissioner and Chairman, The Tahsildar and The Sahitya Academy
Karnataka High Court · (2007) ILR (Kar) 1566 : (2007) 3 KCCR 153 SN
Constitution of India, 1950 — Article 341, 342
High Courts02 Mar 2007Dismissed
Usmansab Vs The Land Acquisition Officer Cum Assistant Commissioner and The Superintending Archaeological Serve of India, Branch Officer, Archaeological Department
Karnataka High Court · (2007) ILR (Kar) 1559 : (2007) 3 KCCR 1928
Land Acquisition Act, 1894 — Section 18, 18 (1), 18 (3), 18 (3) (b)
High Courts02 Mar 2007Dismissed
Basappa Gubber Vs The Chief Manager and Disciplinary Authority Corporation Bank
Karnataka High Court · (2007) 3 KCCR 150 SN
Constitution of India, 1950 — Article 226
High Courts01 Mar 2007Dismissed
Sharad Mahadev Borkar Vs The State of Karnataka
Karnataka High Court · (2007) 2 KCCR 95 SN
High Courts01 Mar 2007Allowed
Mariam Hussain Vs Syedani and Others
Karnataka High Court · (2007) ILR (Kar) 2715 : (2007) 5 KarLJ 530 : (2007) 4 KCCR 235 SN
Evidence Act, 1872 — Section 18, 5, 9
High Courts01 Mar 2007Allowed
Ms. R. Sridevi Vs Canara Bank
Karnataka High Court · (2007) 114 FLR 368 : (2007) ILR (Kar) 1147 : (2007) 2 KCCR 96 SN : (2007) 2 LLJ 1067
Canara Bank (Officers) Service Regulations, 1979 — Regulation 20 (2), 20 (3)
High Courts01 Mar 2007Allowed
Onkarappa, rep. by his GPA Holder B.M. Siddalingappa Vs The Regional Transport Authority and The Karnataka State Road Transport Corporation
Karnataka High Court · (2007) 3 KCCR 1591
Motor Vehicles Act, 1988 — Section 100 (3), 104, 80
High Courts28 Feb 2007
State of Karnataka Vs Chowdegowda and Others
Karnataka High Court · (2007) 02 KAR CK 0061
High Courts28 Feb 2007Allowed
The Himalaya Drug Co. Vs The Himalaya Drug Co. and The Bangalore Mazdoor Sangh
Karnataka High Court · (2007) 114 FLR 527(1) : (2007) 3 KarLJ 386 : (2007) 3 KCCR 1605 : (2007) 3 LLJ 117(1)
Industrial Disputes Act, 1947 — Section 25 C
High Courts27 Feb 2007Allowed
Shri N. Sreenivasa Shetty Vs Kuttukaran Machine Tools Ltd.
Karnataka High Court · (2007) 4 ARBLR 445 : (2007) 5 KarLJ 352
Arbitration and Conciliation Act, 1996 — Section 11, 11 (5), 11 (6), 9
High Courts27 Feb 2007Allowed
Mallikarjuna H.C. Vs The Registrar, Gulbarga University, ''Jnana Ganga'' and Another
Karnataka High Court · (2007) 3 KarLJ 357 : (2007) 3 KCCR 107 SN
Education Post Graduate Course Eligibility Conditions Regulations — Regulation 10.3, 10.4, 5A
High Courts27 Feb 2007
The Management of Aditya Horologicals Limited Vs D.K. Narayanaswamy and Others
Karnataka High Court · (2007) 115 FLR 316 : (2007) 4 KarLJ 513 : (2007) 3 KCCR 106 SN
Industrial Disputes Act, 1947 — Section 25 F, 25 G, 25 H, 25 NIndustrial Disputes Rules, 1957 — Rule 77
High Courts27 Feb 2007
Hanumantha Rao Kulkarni Vs State of Karnataka and Another
Karnataka High Court · (2009) 2 KarLJ 543 : (2008) 3 KCCR 1821
Karnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 — Rule 26, 26 (3), 5 (2), 5 (6)
High Courts27 Feb 2007
Dr. S.R. Katti Scientist-D Sericulture Division Karnataka State Sericulture Research and Development Institute Vs State of Karnataka and Dr. U.D. Bongale, Director Karnataka State Sericulture Research and Development Institute
Karnataka High Court · (2007) 3 KCCR 108 SN
High Courts26 Feb 2007
State of Karnataka and Another Vs Hiten Fasteners and Structurals, Bangalore Rural District, Hosakote
Karnataka High Court · (2009) 67 KarLJ 176
Karnataka Sales Tax Act, 1957 — Section 2(1)(M)