High Courts29 Jan 2007
Bajirao Vs State
Karnataka High Court · (2007) CriLJ 3176 : (2007) 4 KarLJ 527 : (2007) 3 KCCR 1567
Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 38 of 40
High Courts25 Jan 2007
The Commissioner of Income Tax Vs United Breweries Limited and The Income Tax Appellate Tribunal Bangalore Bench United Breweries Ltd. Vs The Deputy Commissioner of Income Tax
Karnataka High Court · (2007) 209 CTR 385 : (2007) 292 ITR 188 : (2007) 2 KCCR 84 SN
Income Tax Act, 1961 — Section 36, 36 (1) (vii), 41
High Courts25 Jan 2007Dismissed
Sri Ismail Navalur and Others Vs Hubli-Dharwad Urban Development Authority
Karnataka High Court · AIR 2007 Kar 87 : (2007) 2 KCCR 1248
Constitution of India, 1950 — Article 19 (1) (g), 226Transfer of Property Act, 1882 — Section 43
High Courts25 Jan 2007
The Deputy Commissioner of Commercial Taxes (Vigilance) Vs Hindustan Lever Limited (Lipton Division)
Karnataka High Court · (2007) 4 KCCR 253 SN : (2007) 10 VST 330
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 A, 28 (6)
High Courts25 Jan 2007Dismissed
R. Sandhyarani Setty Vs M. Mylarappa
Karnataka High Court · (2008) 1 KarLJ 524
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)
High Courts24 Jan 2007Dismissed
Smt. Sharadamma and Others Vs State of Karnataka and Others
Karnataka High Court · (2007) 5 KarLJ 200
Bangalore Development Authority Act, 1976 — Section 16 (2), 17 (1), 17 (5), 27, 48 (1)
High Courts24 Jan 2007Dismissed
Smt. Chandra Bai (since dead, by her LRs. Sri R. Narasoji Rao, Sri. N. Harish Minor by guardian his father R. Narasoji Rao and Smt. N. Komala Bai) and Sri. M. Manjunath Rao Vs Special Deputy Commissioner and Others
Karnataka High Court · (2007) 3 KCCR 157 SN
Slum Area (Improvement and Clearance) Act, 1956 — Section 3
High Courts23 Jan 2007
Smt. Shobharaj, Samrat Sarovar and Smt. M. Shantabai Vs Sri. Chandrappa Dhobi and Others
Karnataka High Court · (2007) 2 KCCR 1343
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 9, 151
High Courts23 Jan 2007Dismissed
Smt. Laxmavva Padasalagi Vs The State of Karnataka
Karnataka High Court · (2007) ILR (Kar) 1028 : (2007) 2 KarLJ 45 : (2007) 2 KCCR 1489
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3, 3 (1)
High Courts22 Jan 2007Dismissed
The New India Assurance Co. Ltd. Vs Smt. Channamma and Others
Karnataka High Court · (2007) ACJ 2318 : (2007) 2 KCCR 1493
Workmens Compensation Act, 1923 — Section 3
High Courts19 Jan 2007Allowed
Tulunadu Finance and Development Vs The Regional Transport Officer and The Deputy Commissioner for Transport, Shimoga Division
Karnataka High Court · (2007) 2 KCCR 962
Motor Vehicles Act, 1988 — Section 16, 3, 4
High Courts19 Jan 2007Allowed
K. Bhaskara Acharya Vs The Management of Sri. Siddhartha Education Society and The Principal, Sri. Siddhartha Institute of Technology
Karnataka High Court · (2007) 3 KCCR 156 SN
Constitution of India, 1950 — Article 14, 21Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 7
High Courts19 Jan 2007Allowed
Anchor Health and Beauty Care Private Ltd. Vs State of Karnataka
Karnataka High Court · (2007) 3 KCCR 154 SN : (2007) 9 VST 89
Karnataka Sales Tax Act, 1957 — Section 28 A (4), 29 (2) (a)
High Courts19 Jan 2007
M. Munirajappa Vs Union of India (UOI) and Others
Karnataka High Court · (2007) 4 KarLJ 710 : (2007) 2 KCCR 1094
High Courts18 Jan 2007Dismissed
Sri. R.B. Vrishabharaju Vs The State of Karnataka and Another
Karnataka High Court · (2008) 3 KCCR 1856
Karnataka Civil Services Rules, 1974 — Rule 53
High Courts18 Jan 2007Dismissed
Munirathnamma Vs The Asst. Commissioner, Kolar Sub-Division and The Secretary, Government of Karnataka, Department of Panchayat Raj
Karnataka High Court · (2007) 2 KCCR 1100
Karnataka Panchayat Raj (Motion of no-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 — Rule 3
High Courts17 Jan 2007
New Kiran Cashews Vs Union of India (UOI), State of Karnataka and The Deputy Commissioner of Commercial Taxes (Transition-I)
Karnataka High Court · (2007) 9 VST 220
Central Sales Tax Act, 1956 — Section 6 A
High Courts17 Jan 2007Dismissed
The Management of Valliappa Textiles Limited Vs S. Rajanna and Others
Karnataka High Court · (2007) 5 KarLJ 48 : (2007) 3 KCCR 164 SN
Industrial Disputes Act, 1947 — Section 25 B (1), 25 FFF, 33 C (1)
High Courts17 Jan 2007Dismissed
N.P. Ravi Subbaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (2007) ILR (Kar) 5294
Karnataka Minor Mineral Concession Rules, 1994 — Rule 21 (2B), 31A, 31H, 31KMines and Mineral (Development and Regulation) Act, 1957 — Section 15
High Courts16 Jan 2007Dismissed
Sri K. Prakash Murthy Vs The Registrar General, High Court of Karnataka
Karnataka High Court · (2009) 2 KarLJ 549 : (2008) 4 KCCR 294 SN
Constitution of India, 1950 — Article 229 (1), 229 (2)Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 — Rule 4, 5, 6, 7