COURT ARCHIVE

Karnataka High Court judgments, 2008

905 judgments · page 11 of 46

High Courts14 Oct 2008

V.S. Gopalaswamy and Others Vs Bangalore Development Authority

Karnataka High Court · (2008) ILR (Kar) 4871 : (2008) 5 KCCR 3404

Bangalore Development Authority (Disposal of Corner Sites and Commercial Sites) Rules, 1984 — Rule 6 (2), 6 (3)

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High Courts14 Oct 2008Dismissed

Sunandamma (Since Deceased) by L.Rs Vs The Special Land Acquisition Officer, Karnataka Industrial Area Development Board

Karnataka High Court · (2009) 1 KarLJ 189

Land Acquisition Act, 1894 — Section 11, 18, 18 (1), 4 (1)

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High Courts14 Oct 2008Allowed

Belliyappa Gowda Vs Karnataka State Road Transport Corporation, Bangalore and another

Karnataka High Court · (2009) 121 FLR 690

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High Courts13 Oct 2008

Ghatge Karkera Power Industries Vs Additional Commissioner of Commercial Taxes and Another

Karnataka High Court · (2009) 26 VST 378

Karnataka Sales Tax Act, 1957 — Section 22 A

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High Courts13 Oct 2008Dismissed

The Tahsildar (ULC) Section, Special Deputy Commissioner and Competent Authority, The Special Deputy Commissioner and State of Karnataka Vs Abay Joseph

Karnataka High Court · (2009) 1 KarLJ 382 : (2009) 2 KCCR 49 SN

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (2), 10 (3), 10 (5), 10 (6)

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High Courts13 Oct 2008Dismissed

Sanjay Jain Vs The Deputy Inspector General of Prisons and Another

Karnataka High Court · (2008) ILR (Kar) 4820

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High Courts13 Oct 2008

Kashamma Vs Mahadevappa and Others

Karnataka High Court · (2008) 5 KCCR 3612

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151

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High Courts03 Oct 2008Dismissed

Cauvery Theatre and Others Vs Union of India (UOI) and Others

Karnataka High Court · (2009) 25 VST 99

Constitution of India, 1950 — Article 14

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High Courts03 Oct 2008Dismissed

Vijaya Bank and Others Vs Mohan Das Ramana Shetty

Karnataka High Court · (2009) 121 FLR 281 : (2008) 6 KarLJ 679

Payment of Gratuity Act, 1972 — Section 4 (6), 4 (6) (a)

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High Courts03 Oct 2008

Daffodils English School Vs The State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 104

Constitution of India, 1950 — Article 19 (1) (g), 21, 26, 30 (1)

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High Courts03 Oct 2008Dismissed

K.C. Laxmana Vs K.C. Chandrappa Gowda and Others

Karnataka High Court · AIR 2009 Kar 112 : (2009) 1 KarLJ 602 : (2008) 5 KCCR 3337

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 7 Rule 1E, 100, 21, 99Limitation Act, 1963 — Section 3

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High Courts03 Oct 2008

Karnataka State Council for Science and Technology, Indian Institute of Science Vs G. Ravishankar G. Ravishankar Vs Karnataka State Council for Science and Technology, Indian Institute of Science

Karnataka High Court · (2008) 10 KAR CK 0048

Karnataka State Council for Science and Technology Leave Trawl Concession Rules — Rule 6.1, 8

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High Courts03 Oct 2008

Govindaraju Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 5160 : (2008) 6 KarLJ 718

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 19 (3) (c)

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High Courts03 Oct 2008Dismissed

The Branch Manager, LIC India and The Divisional Manager, Divisional Office, LIC of India Vs K. Maheshwarappa, Development Officer, LIC of India

Karnataka High Court · (2009) ILR (Kar) 141 : (2009) 1 KarLJ 256

Incentive Bonus Scheme 1997 — Section 3 (g), 6 (2)

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High Courts03 Oct 2008Dismissed

Sri Krishna Fisherman Cooperative Society Ltd. Vs The State of Karantaka and Others

Karnataka High Court · (2009) ILR (Kar) 189 : (2009) 9 KarLJ 107

Karnataka Transparency in Public Procurements Act, 1999 — Section 4 (g)

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High Courts03 Oct 2008Dismissed

Vijaya Bank and Others Vs Sri Mohan Das Ramana Shetty

Karnataka High Court · (2008) ILR (Kar) 5022 : (2009) 2 LLJ 241 : (2009) 1 SLR 750

Payment of Gratuity Act, 1972 — Section 4 (6), 4 (6) (a)

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High Courts01 Oct 2008Dismissed

Smt. D. Dhanalakshmi Vs The Bangalore Mahanagara Palike Corporation Offices

Karnataka High Court · (2009) 121 FLR 372 : (2009) 3 KarLJ 526 : (2009) 1 KCCR 607

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High Courts01 Oct 2008Dismissed

Sri. A. Radhakrishna Nambiar Vs The Syndicate Bank

Karnataka High Court · (2009) 121 FLR 827 : (2009) 1 KCCR 548

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High Courts01 Oct 2008Dismissed

S. Narayan Vs Karnataka State Commission for Women

Karnataka High Court · AIR 2009 Kar 76 : (2009) 3 KarLJ 305 : (2009) 1 KCCR 683

Karnataka State Commission for Women Act, 1995 — Section 10, 5, 9, 9 (1) (f)

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High Courts01 Oct 2008Allowed

Shri Bhishma Pithamaha by P.A. Holder Shri Ramajanam Vs The Tax Recovery Officer Range-2 Department of Income Tax and The Commissioner of Income Tax

Karnataka High Court · (2010) ILR (Kar) 1092 : (2009) 316 ITR 63

Income Tax Act, 1961 — Section 222, 225, 226 (3), 226 (d)

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