High Courts29 Oct 2007
Sri Narayan Baburao Sapakal Vs Basavaraj Guled
Karnataka High Court · (2008) 1 KarLJ 93 : (2007) 4 KCCR 349 SN
Karnataka Rent Control Act, 1961 — Section 27 (2) (e), 27 (2) (r)
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 8 of 40
High Courts29 Oct 2007Dismissed
Dr. Hemachandra Sagar and Dr. Premachandra Sagar Vs Sri D. Prithviraj and Smt. Pramila Narayanswamy
Karnataka High Court · AIR 2008 Kar 634 : (2008) 1 KarLJ 166 : (2008) 1 KCCR 221
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3, 151
High Courts26 Oct 2007Dismissed
D. Veeranna Vs The Assistant Registrar of Co-operative Societies, Madhugiri Sub-Division and Another
Karnataka High Court · (2008) 2 KarLJ 126
Karnataka Co-operative Societies Act, 1959 — Section 65, 69
High Courts26 Oct 2007Allowed
Sharanabasappa Shettar, Smt. Siddamma, Pampanna Shettar and Siddanna Pattannashettar Vs Shivakumar Sunkad and Others
Karnataka High Court · (2007) ILR (Kar) 5160 : (2008) 2 KarLJ 636 : (2008) 2 KCCR 822
Succession Act, 1925 — Section 14, 63, 81, 88, 89
High Courts26 Oct 2007Dismissed
MSPL Limited Vs S.B. Minerals
Karnataka High Court · AIR 2008 Kar 60 : (2008) 2 KarLJ 131 : (2008) 1 KCCR 426
Partnership Act, 1932 — Section 69, 69 (2)
High Courts26 Oct 2007
Commissioner of Income Tax and Another Vs Sea Rock Investment Ltd.
Karnataka High Court · (2009) 317 ITR 253
Income Tax Act, 1961 — Section 143, 143 (1) (a)
High Courts26 Oct 2007Dismissed
Hotel Basant Residency Vs The Excise Commissioner, Bangalore Division, Karnataka Appellate Tribunal and Sri Jain Swetamber Murthipujak Mandir (Popularly known as Gandhinagar Jain Temple) and Others
Karnataka High Court · (2008) 1 KarLJ 89 : (2007) 4 KCCR 353 SN
Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5
High Courts25 Oct 2007Allowed
The State of Karnataka Vs Smt. H.J. Shakunthalamma
Karnataka High Court · (2008) 1 KarLJ 79 : (2008) 1 KCCR 16
Karnataka Land Revenue Act, 1964 — Section 49, 61
High Courts25 Oct 2007Dismissed
Dr. Shivanand Vs The State of Karnataka
Karnataka High Court · (2008) 3 KarLJ 426 : (2007) 4 KCCR 358 SN
Constitution of India, 1950 — Article 14, 16 (1)
High Courts25 Oct 2007Dismissed
Vysya Co-operative Bank Ltd. Vs Ms. G. Keerthana and Others
Karnataka High Court · AIR 2008 Kar 25 : (2008) 2 KarLJ 380 : (2008) 1 KCCR 423
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 34
High Courts24 Oct 2007Dismissed
Commissioner of Customs and Central Excise Vs Jindal Vijayanagar Steel Ltd.
Karnataka High Court · (2007) 123 ECC 355 : (2007) 149 ECR 355 : (2008) 222 ELT 35
Customs Act, 1962 — Section 61, 61 (1)
High Courts24 Oct 2007Dismissed
R.N. Shetty and Company Vs National Highway Authority of India and Another
Karnataka High Court · (2008) 2 KarLJ 30 : (2007) 4 KCCR 2741
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Section 11Constitution of India, 1950 — Article 12
High Courts24 Oct 2007Allowed
The Commissioner of Income Tax and The Deputy Commissioner of Income Tax, Special Range-V Vs Altron Electronics (India) Ltd.
Karnataka High Court · (2009) 221 CTR 471 : (2008) 301 ITR 66 : (2008) 170 TAXMAN 1
Income Tax Act, 1961 — Section 271, 271 (1) (c), 274
High Courts24 Oct 2007Allowed
Sri Veerayya Mahantayya Koppad, Sri Basavaraj Mahantayya Koppad, Gurudevi Hiremath and Smt. Akkamahadevi Suragimath Vs Smt. Geetha Hiremath, Sri Virupakshappa Shivappa Hondappanavar (since dead by L.Rs. Sri Neelakantappa Hondappanavar and Others) and Sri Tariq Khan Pathan
Karnataka High Court · (2008) ILR (Kar) 1773 : (2008) 2 KarLJ 317 : (2008) 2 KCCR 619
Limitation Act, 1963 — Section 110, 127, 65
High Courts24 Oct 2007Dismissed
Chikkamanchaiah Vs H. Honnalagaiah Gowda
Karnataka High Court · AIR 2008 Kar 741 : (2008) 1 KarLJ 119 : (2007) 4 KCCR 354 SN
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15 (4)Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r), 45
High Courts24 Oct 2007Dismissed
Rudrappa and Another Vs Basawaraj
Karnataka High Court · (2007) ILR (Kar) 4720 : (2008) 2 KarLJ 505 : (2007) 4 KCCR 2756
Civil Procedure Code, 1908 (CPC) — Section 151, 9Karnataka Co-operative Societies Act, 1959 — Section 70, 71
High Courts23 Oct 2007Dismissed
Sri Shamrao Rukamanna Talwar Vs Smt. Suvarna by her PA Holder Sri Balachandra Basavaneppa Tubachi
Karnataka High Court · (2008) ILR (Kar) 1493 : (2008) 4 KarLJ 735
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)
High Courts23 Oct 2007Allowed
Smt. M.V. Rajamma Vs Suresh Vadakannavar
Karnataka High Court · AIR 2008 Kar 41 : (2008) 1 KarLJ 175 : (2007) 4 KCCR 308 SN
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Family Courts Act, 1984 — Section 19
High Courts23 Oct 2007Dismissed
Commissioner of C. Ex. Vs Vishwanatha Karkera
Karnataka High Court · (2009) 14 STR 9 : (2009) 21 STT 213
Finance Act, 1994 — Section 76, 76 (1) (b) (ii)
High Courts23 Oct 2007
Shivanna Vs The Command Area Development Authority, Cauvery Basin Project, Narasimhaiah and State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 729 : (2008) 3 KarLJ 407 : (2008) 2 KCCR 811