High Courts29 Nov 2007Dismissed
Smt. Gowramma deceased by L.Rs. Vs M. Sachidananda Murthy
Karnataka High Court · (2010) 2 KCCR 1051
Transfer of Property Act, 1882 — Section 60, 91, 91 (a)
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 4 of 40
High Courts29 Nov 2007Allowed
Sri. H.V. Suresh Jetty and Others Vs State of Karnataka and Sri. V. Krishna Jetty
Karnataka High Court · (2008) CriLJ 1013 : (2008) 1 KarLJ 680 : (2008) 1 KCCR 285
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 203, 482
High Courts29 Nov 2007Dismissed
Chandrashekhar Ningappa Vs The Special Land Acquisition Officer and Others
Karnataka High Court · AIR 2008 Kar 1346 : (2008) ILR (Kar) 1689 : (2008) 1 KarLJ 458 : (2008) 1 KCCR 340
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Land Acquisition Act, 1894 — Section 31, 31 (2)
High Courts29 Nov 2007Dismissed
Nirmala Sindhe Vs Shivaji Pol
Karnataka High Court · (2008) 1 KarLJ 360 : (2008) 1 KCCR 334
Karnataka Small Causes Courts Act, 1964 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts28 Nov 2007Allowed
N. Kodandarama Reddy Vs Graphite India Karmikare Sangha
Karnataka High Court · (2008) ILR (Kar) 192 : (2008) 1 KarLJ 703 : (2008) 1 KCCR 515
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts28 Nov 2007
World Resorts Ltd. Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 565 : (2009) 20 VST 642
Karnataka Sales Tax Act, 1957 — Section 12 B, 14
High Courts28 Nov 2007Dismissed
Bellary Power (India) P. Ltd. Vs Standard Industrial Engineering Company
Karnataka High Court · (2009) 151 CompCas 195 : (2010) 97 SCL 138
Companies Act, 1956 — Section 433 (e), 433 (f), 434
High Courts28 Nov 2007Dismissed
Commissioner of C. Ex. Vs Vijai Industries
Karnataka High Court · (2010) 258 ELT 358
Central Excise Act, 1944 — Section 11 BB
High Courts27 Nov 2007Allowed
Management of Asian Paints (India) Limited Vs Appellate Authority Under The Payment of Gratuity Act, 1972 (Central) and Jayanth V. Deshpande rep. by the General Secretary
Karnataka High Court · (2008) 117 FLR 121 : (2008) ILR (Kar) 1819 : (2008) 1 KarLJ 695 : (2008) 1 KCCR 241 : (2008) 1 LLJ 943
Payment of Gratuity Act, 1972 — Section 2 (e), 2 (s), 7 (7)
High Courts27 Nov 2007
Abdul Wajid and Others Vs A.S. Onkarappa and Others
Karnataka High Court · (2008) ILR (Kar) 120 : (2008) 4 KarLJ 573
Civil Procedure Code, 1908 (CPC) — Section 8, 9Mysore Court-fees and Suits Valuation Act, 1958 — Section 41
High Courts26 Nov 2007Dismissed
B. Puttaswamy Vs The Regional Transport Officer and Others
Karnataka High Court · (2008) 2 KarLJ 586
High Courts26 Nov 2007
Asgar Jan Vs Commissioner of Income Tax
Karnataka High Court · (2008) 298 ITR 60
Income Tax Act, 1961 — Section 143 (1) (a), 148
High Courts26 Nov 2007
Mohammed Zakaulla Vs C. Munireddy C. Munireddy Vs Mohammed Zakaulla
Karnataka High Court · (2008) 3 KarLJ 583
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (o), 27 (2) (r)
High Courts26 Nov 2007
2kumaraswamy Mining Company, Bellary Vs The Deputy Commissioner for Transports, Gulbarga Division, Gulbarga and Another
Karnataka High Court · (2008) 64 KarLJ 319
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(1)(A)(Ii)Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 34
High Courts26 Nov 2007
C. Umamaheswari Vs Vijaya Bank
Karnataka High Court · (2008) 116 FLR 967 : (2008) ILR (Kar) 142 : (2008) 1 KarLJ 511 : (2008) 1 KCCR 8 SN
Constitution of India, 1950 — Article 14, 16 (1), 21
High Courts24 Nov 2007Dismissed
Gandharva Enterprises Vs The North Western Karnataka Road Transport Corporation
Karnataka High Court · (2007) 11 KAR CK 0021
High Courts23 Nov 2007Dismissed
M.V. Amarashetty Vs Chief Commissioner of Income Tax and Another (No. 1)
Karnataka High Court · (2009) 309 ITR 89 : (2009) 180 TAXMAN 172
Income Tax Act, 1961 — Section 148, 156, 220 (2A)
High Courts22 Nov 2007
M.V. Ramachandrasa and Another Vs Prakash Chand and Another
Karnataka High Court · (2008) 1 KarLJ 454 : (2008) 1 KCCR 214
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts22 Nov 2007
S. Ganesh Perumal Vs State of Karnataka - SPP
Karnataka High Court · (2008) ILR (Kar) 177 : (2008) 2 KarLJ 525
Penal Code, 1860 (IPC) — Section 105, 106, 304
High Courts21 Nov 2007Allowed
Smt. Devamma Vs The Special Land Acquisition Officer and The Executive Engineer Bettegowda Vs The Special Land Acquisition Officer, The Executive Engineer, HLBC and Managing Director, Cauveri Neeravari Nigama (Irrigation Board)
Karnataka High Court · (2008) 3 KarLJ 537
Land Acquisition Act, 1894 — Section 18, 4, 54