High Courts23 Oct 2007
Shattuppal L. Patil Vs Central Bank of India and Others
Karnataka High Court · (2008) 1 KCCR 162
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 2007
784 judgments · page 9 of 40
High Courts23 Oct 2007
Shattuppa L. Patil Vs Central Bank of India (A Nationalised Bank of Govt. of India), Regional Manager, Zonal Manager and Senior Manager, Central Bank of India, Belgaum Branch
Karnataka High Court · (2008) 117 FLR 127 : (2008) 3 KarLJ 469
Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 2007Allowed
Dr. C.S. Nagalakshmamma Vs State of Karnataka
Karnataka High Court · (2008) 2 KarLJ 301
Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 340
High Courts22 Oct 2007
1state of Karnataka Vs Akash Audio, Bangalore
Karnataka High Court · (2007) 63 KarLJ 341
Karnataka Sales Tax Act, 1957 — Section 5(3)(A)
High Courts12 Oct 2007Dismissed
Sri J. Prakash Vs Smt. M.T. Kamalamma and Another
Karnataka High Court · AIR 2008 Kar 26 : (2007) ILR (Kar) 4752 : (2008) 2 KarLJ 202 : (2007) 4 KCCR 2793
Karnataka Stamp Act, 1957 — Section 2 (d), 33, 34, 37
High Courts12 Oct 2007
The Oriental Insurance Company Limited Vs Y.S. Gangaiah and M. Anwar
Karnataka High Court · (2007) 10 KAR CK 0049
Motor Vehicles Act, 1988 — Section 147 (1), 166, 173 (1)
High Courts12 Oct 2007Dismissed
Smt. P. Sharadamma and Another Vs Sri Marithibbegowda
Karnataka High Court · (2007) ILR (Kar) 5233 : (2007) 4 KCCR 314 SN
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 81
High Courts12 Oct 2007Allowed
Canara High School Association Vs State of Karnataka and The Karnataka State Minority Commission
Karnataka High Court · (2008) 2 KarLJ 736
Constitution of India, 1950 — Article 16 (4), 30, 30 (1)
High Courts12 Oct 2007Allowed
Central Bureau of Investigation Vs C.H. Wadigere and Another
Karnataka High Court · (2008) 2 KarLJ 656 : (2008) 1 KCCR 248
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts11 Oct 2007
The Management of Davangere Cotton Mills Vs C.R. Krishna and Another
Karnataka High Court · (2008) 117 FLR 24 : (2007) ILR (Kar) 4702 : (2008) 2 KarLJ 212 : (2007) 4 KCCR 2761 : (2008) 2 LLJ 733
Minimum Wages Act, 1948 — Section 20, 20 (2)
High Courts11 Oct 2007Dismissed
Continental Builders and Developers Vs State of Karnataka
Karnataka High Court · (2008) 14 VST 175
Karnataka Sales Tax Act, 1957 — Section 17 (6), 2 (1) (t), 5 B
High Courts11 Oct 2007Allowed
Mallikarjuna Vs Mareppa Madar, Basavarajappa Patil and Dr. Kavita
Karnataka High Court · (2007) ILR (Kar) 5357 : (2008) 2 KarLJ 227
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts11 Oct 2007Dismissed
Mrs. Sunita Nambiar Vs Karnataka State Financial Corporation
Karnataka High Court · (2008) ILR (Kar) 2057 : (2008) 4 KarLJ 408
State Financial Corporations Act, 1951 — Section 29, 31, 31 (1), 32
High Courts11 Oct 2007
The Special Land Acquisition Officer Vs Ashok Venkatesh Desai
Karnataka High Court · (2007) ILR (Kar) 5203 : (2008) 1 KarLJ 20 : (2007) 4 KCCR 309 SN
Land Acquisition Act, 1894 — Section 18, 4 (1), 6 (1)
High Courts11 Oct 2007Dismissed
V. Siddamma Vs Bidari Sadyojathappa and Others
Karnataka High Court · (2008) ILR (Kar) 464 : (2007) 4 KCCR 2586
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts11 Oct 2007Dismissed
Abbaiah Vs Byrappa and Others
Karnataka High Court · (2008) 3 KarLJ 148 : (2007) 4 KCCR 2607
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Oct 2007
Radio House and Others Vs Union of India (UOI) and Another
Karnataka High Court · (2008) 146 CompCas 236 : (2008) 2 KarLJ 695
Monopolies and Restrictive Trade Practices Act, 1969 — Section 2 (p), 2 (x)
High Courts11 Oct 2007Allowed
Mallikarjuna Vs Mareppa and Others
Karnataka High Court · (2008) 1 KCCR 546
Evidence Act, 1872 — Section 25, 35Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts09 Oct 2007Allowed
Sri. N. Hanumantharaya Vs Smt. Mariyamma and Others
Karnataka High Court · (2008) 2 KarLJ 678 : (2008) 3 KCCR 1465
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Specific Relief Act, 1963 — Section 16 C
High Courts09 Oct 2007
Gowri Containers Vs S.C. Shetty and Another
Karnataka High Court · (2008) CriLJ 498 : (2007) ILR (Kar) 4586 : (2008) 1 KarLJ 55
Negotiable Instruments Act, 1881 (NI) — Section 138Partnership Act, 1932 — Section 69 (2)