High Courts19 Dec 2008Allowed
Asha Ramsh Kumar and Another Vs Bangalore Development Authority
Karnataka High Court · (2009) 1 KCCR 252
Income Tax Act, 1922 — Section 26 A, 59, 59 (5)Power of Attorney Act, 1882 — Section 2
COURT ARCHIVE
Karnataka High Court judgments, 2008
858 judgments · page 1 of 43
High Courts19 Dec 2008
Narappa Gouda and Others etc. Vs Smt. Tulasawwa and Others etc.
Karnataka High Court · AIR 2009 Kar 180 : (2009) 4 KCCR 2352
Hindu Succession Act, 1956 — Section 6, 6 (i), 8
High Courts19 Dec 2008Allowed
Sri. Malipatil Basavarajappa Vs Smt. Sarvamangalamma and Others
Karnataka High Court · (2011) 4 KCCR 2930
Hindu Succession Act, 1956 — Section 8, 9
High Courts19 Dec 2008Allowed
Asha Ramesh Kumar and C. Sambasivam Vs Bangalore Development Authority
Karnataka High Court · AIR 2009 Kar 1386
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 2, 6, 9 (2)Income Tax Act, 1961 — Section 2, 26 A, 59
High Courts19 Dec 2008Allowed
Smt. Sudhatai and Another Vs The Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2009) ILR (Kar) 286 : (2009) 3 KarLJ 247 : (2011) 1 KCCR 585
Karnataka Appellate Tribunal Regulations, 1979 — Regulation 13, 4 (4)Karnataka Souhardha Sahakari Act, 1997 — Section 13
High Courts18 Dec 2008Dismissed
Smt. Indubai and Others Vs Ningouda Malagouda Patil since deceased by L.Rs.
Karnataka High Court · (2010) 1 KCCR 90
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (f), 21 (1) (h)
High Courts18 Dec 2008
Mr. Charles Rego Vs Father Muller''s Charitable Institute
Karnataka High Court · (2009) ILR (Kar) 487 : (2009) 4 KarLJ 702
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (a)
High Courts18 Dec 2008Dismissed
Hariram Krishna Iyer Vs State Bank of India and Others
Karnataka High Court · (2009) 121 FLR 1054 : (2009) 3 KarLJ 55
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 47 (2)
High Courts18 Dec 2008
State of Karnataka Vs Vithal Ramanagouda Shinikhed
Karnataka High Court · (2011) 1 KCCR 406
Evidence Act, 1872 — Section 114 APenal Code, 1860 (IPC) — Section 316, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (2) (v), 3 (i), 3 (xii)
High Courts17 Dec 2008
Sri. Ramacandra and Another Vs Sri. Vithal and Others
Karnataka High Court · (2009) ILR (Kar) 423 : (2009) 9 KarLJ 110
Evidence Act, 1872 — Section 135, 137, 138
High Courts17 Dec 2008Dismissed
Vasantrao Bapusaheb Killedar Vs Ramachandra @ Ramanathasa Rayabagi
Karnataka High Court · (2009) 3 CivCC 622 : (2009) 3 KarLJ 333 : (2009) 1 KCCR 468
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 121, 100
High Courts17 Dec 2008
Anitha, Nitya since minor rep. by her mother Anitha, K.A. Radhakrishna Setty and Sumitra Setty Vs BWSSB and Bangalore Mahanagara Palike The Secretary BWSSB Vs Anitha and Others
Karnataka High Court · (2010) ACJ 27 : (2009) 4 KCCR 2539
Motor Vehicles Act, 1988 — Section 110 A, 165, 166
High Courts17 Dec 2008
Mahadevamma and W/o Late B. Andanappa Vs Javaramma @ Gundamma and Others
Karnataka High Court · (2009) 1 KCCR 785
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11
High Courts17 Dec 2008Allowed
The State of Karnataka and Others Vs Hotel Madhuvan International Private Limited and Others
Karnataka High Court · (2010) 1 KCCR 245 : (2010) 33 VST 410
Karnataka Sales Tax Act, 1957 — Section 5 (2), 8 A (1)
High Courts17 Dec 2008Allowed
Rajakumaragouda and Others Vs Sharanagouda
Karnataka High Court · (2009) ILR (Kar) 3865 : (2010) 1 KCCR 638
Civil Procedure Code, 1908 (CPC) — Section 2 (2)Limitation Act, 1963 — Section 136, 3, 5
High Courts17 Dec 2008Dismissed
Channabasappa Gavisiddappa Mattur and Sharanappa Gavisiddappa Mattur Vs Hanumappa Naregallappa Mattur and Others
Karnataka High Court · (2009) 1 KCCR 328
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Dec 2008Dismissed
Dr. S.K. Ghatak, Dr. Mrs. Indira Ghatak and S.K. Seshadri Iyengar Vs S. Prabir Roy and Mukund Constructions Company
Karnataka High Court · (2009) ILR (Kar) 3533 : (2009) 3 KCCR 138 SN
Income Tax Act, 1961 — Section 31 (i)
High Courts16 Dec 2008Dismissed
J.M.C. Projects (India) Ltd., Engineers and Contractors Vs The Deputy Commissioner of Commercial Taxes, The Commercial Tax Officer and The Commissioner of Commercial Taxes, Karnataka Commercial
Karnataka High Court · (2009) ILR (Kar) 1736 : (2009) 1 KCCR 403 : (2009) 25 VST 216
Karnataka Value Added Tax Act, 2003 — Section 2 (24), 39
High Courts16 Dec 2008Dismissed
T. Srinivasa Vs J.J. Prakash in-charge Secretary, Bhavasara Kshatriya Co-Operative Bank Limited
Karnataka High Court · AIR 2009 Kar 86 : (2009) ILR (Kar) 378 : (2009) 2 KarLJ 444 : (2009) 5 KCCR 3734
Karnataka Co-operative Societies Act, 1959 — Section 109, 70, 71
High Courts16 Dec 2008Dismissed
The Oriental Insurance Co. Ltd. Vs Chennappa Shettigar, Rathnavathi Shettigar, National Insurance Co. Ltd. and Dinesh Poojary
Karnataka High Court · (2006) ACJ 2600 : (2009) 3 KarLJ 267 : (2009) 3 KCCR 1575
Motor Vehicles Act, 1988 — Section 163 A, 166