COURT ARCHIVE

Karnataka High Court judgments, 2007

784 judgments · page 36 of 40

High Courts19 Feb 2007

Doddabidarakallu Gram Panchayath Vs The State of Karnataka, Bangalore Mahanagara Palika and Joint Commissioner, Bruhat Bangalore Mahanagara Palike

Karnataka High Court · (2007) 3 KCCR 1614

Constitution of India, 1950 — Article 243E, 243E (1), 243E (2)Karnataka Panchayat Raj Act, 1993 — Section 302

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High Courts19 Feb 2007

Prof. P.N. Shetty Vs Director, ITI Limited

Karnataka High Court · (2007) ILR (Kar) 1175 : (2007) 4 KarLJ 430 : (2007) 3 KCCR 2118

Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5 (2), 6, 6 (1)

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High Courts15 Feb 2007Dismissed

Sri K. Gopalakrishna Upadhya Vs Syndicate Bank

Karnataka High Court · (2008) 3 KCCR 1910

Syndicate Bank Employees Pension Regulations, 1993 — Regulation 29

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High Courts15 Feb 2007

The Godavari Sugar Mills Ltd. Vs Union of India (UOI)

Karnataka High Court · (2007) ILR (Kar) 1198 : (2007) 4 KCCR 2129

Essential Commodities Act, 1955 — Section 3, 3 (3) (C)

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High Courts15 Feb 2007

1deccan Brakesets Company, Bangalore Vs Authority for Clarification and Advance Rulings, Bangalore

Karnataka High Court · (2007) 62 KarLJ 193

Karnataka Sales Tax Act, 1957 — Section 4

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High Courts15 Feb 2007

State of Karnataka Vs Manipal Press Limited, Manipal, Udupi

Karnataka High Court · (2009) 67 KarLJ 567

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 8(1)

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High Courts15 Feb 2007Allowed

The Divisional Manager, United India Insurance Co. Ltd. Vs Smt. Akkavva Kasinakunti and Others

Karnataka High Court · (2008) ACJ 508

Motor Vehicles Act, 1988 — Section 157, 66

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High Courts14 Feb 2007

Venkappa Naik Vs The Registrar of Co-operative Society and Others

Karnataka High Court · (2007) 3 KCCR 1598

Employees State Insurance Act, 1948 — Section 45 C, 45 G, 45 IKarnataka Co-operative Societies Act, 1959 — Section 23, 23 (3)

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High Courts14 Feb 2007

Chaitra Fertilizers and Chemicals Private Limited Vs The Manager, Karnataka State Financial Corporation, West Branch and Official Liquidator, Metallic Soaps and Chemicals (Pvt.) Ltd. (In Liquidation)

Karnataka High Court · AIR 2007 Kar 72 : (2007) 4 KarLJ 66 : (2007) 3 KCCR 2084

Companies Act, 1956 — Section 446, 537 (1) (b)

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High Courts14 Feb 2007Allowed

National Insurance Co. Ltd. Vs Smt. N. Gangadevamma Reddy and Others

Karnataka High Court · (2008) ACJ 113 : (2007) ILR (Kar) 1225 : (2007) 2 KarLJ 113 : (2007) 3 KCCR 163 SN

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High Courts14 Feb 2007

Sri Syed Ghouse Mohiuddin Shah Khadri Vs State of Karnataka and Others Sri Syed Bandagi Hussaini Shakadri Vs State of Karnataka, Commissioner for Religious and Charitable Endowments in Karnataka, Deputy Commissioner and Sri Syed Shouse Mohijuddin Sha Khadri Sajjada Nasheen Sri Guru Dattathreya Peeta Devasthana Samvardhana Samithi Vs Commissioner for Religious and Charitable Endowments in Karnataka, Sri Syed Ghouse Mohinddin Shah Khadri, Sajjada Nasheen, Assistant Commissioner and Deputy Commissioner

Karnataka High Court · (2007) 3 KarLJ 341 : (2007) 4 KCCR 2197

Constitution of India, 1950 — Article 226, 25

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High Courts14 Feb 2007Dismissed

R. Honnappa Vs The Deputy Commissioner and Others

Karnataka High Court · (2007) ILR (Kar) 1120 : (2007) 2 KarLJ 74 : (2007) 2 KCCR 1504

Karnataka Land Grant Rules, 1969 — Rule 2 (15), 4

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High Courts09 Feb 2007Dismissed

Smt. Raheem Bee Vs The State Transport Authority in Karnataka and Others

Karnataka High Court · (2007) ILR (Kar) 1191 : (2007) 2 KarLJ 78 : (2007) 2 KCCR 1468

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High Courts09 Feb 2007Allowed

I.C.D.S. Ltd. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (2007) 161 TAXMAN 293

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High Courts09 Feb 2007

I.C.D.S. Limited Vs The Commissioner of Income Tax

Karnataka High Court · (2007) 209 CTR 54 : (2007) 291 ITR 18

Income Tax Act, 1961 — Section 32 (1) (2), 43

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High Courts08 Feb 2007Allowed

H.M. Satish Gowda Vs B.N. Ashok Gowda

Karnataka High Court · (2007) 4 BC 344 : (2007) 2 CivCC 328 : (2007) CriLJ 2312 : (2007) 2 KCCR 1262 : (2007) 5 RCR(Criminal) 516

Evidence Act, 1872 — Section 45

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High Courts08 Feb 2007Allowed

The Union Bank of India Vs Mr. Babu Mahadevappa Andani

Karnataka High Court · (2007) 115 FLR 330 : (2007) 4 KarLJ 717 : (2007) 4 KCCR 2165

Constitution of India, 1950 — Article 226

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High Courts08 Feb 2007Dismissed

Sri. Venkatanarayanappa Vs Sri. Siddappa

Karnataka High Court · (2007) 2 KarLJ 37 : (2007) 3 KCCR 1577

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (2)

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High Courts08 Feb 2007

Puttanna Shetty (since deceased represented by his LRs. Smt. K. Vinoda Shetty and Others) Vs Padma Shetty (since deceased represented by LRs. Smt Neelamma Shetty and Others) and Others

Karnataka High Court · (2007) 2 KarLJ 28 : (2007) 3 KCCR 2107

Evidence Act, 1872 — Section 114

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High Courts08 Feb 2007Allowed

Raveendranath Naik Vs Bar Council of India, Karnataka State Bar Council and Union of India (UOI)

Karnataka High Court · AIR 2007 Kar 75 : (2007) 2 KCCR 1339

Advocates Act, 1961 — Section 6 (1) (eee), 6 (2) (a) (b), 7 (1) (b), 7 (2) (ab)

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