High Courts24 Sept 2008Dismissed
The New India Assurance Co. Ltd. Vs Sri Abdul Bhasheer @ Basheer and Others
Karnataka High Court · (2010) ACJ 405 : (2009) ILR (Kar) 501 : (2009) 1 KCCR 840
Motor Vehicles Act, 1988 — Section 163 A, 166
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 13 of 46
High Courts24 Sept 2008
Upendra Kumar Chettiar Vs Don Finance Corporation
Karnataka High Court · AIR 2009 Kar 184 : (2009) 2 ALD(Cri) 10 : (2009) 3 CivCC 144 : (2009) CriLJ 1901 : (2009) ILR (Kar) 439 : (2009) 3 KarLJ 584 : (2009) 1 KCCR 426 : (2009) 3 RCR(Civil) 735 : (2009) 3 RCR(Criminal) 436
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 3
High Courts24 Sept 2008Dismissed
K.P. Prabhakar by P.A. Holder and P. Riyad and Others Vs The Deputy Conservator of Forest, Virajpet division and The Deputy Commissioner
Karnataka High Court · (2009) 3 KarLJ 545 : (2009) 4 KCCR 2703
Coorg Land and Revenue Regualtions, 1899 — Regulation 136, 164, 167, 45
High Courts24 Sept 2008Allowed
Sri C. Ramesh, Ms. Elizabeth and Ms. Lya Shohthong Neithiem Vs State of Karnataka and Others Mr. R. Roopa and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) 09 KAR CK 0001
Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 9, 9 (1)Karnataka Excise Act, 1965 — Section 20, 20 (2)
High Courts23 Sept 2008Allowed
Commissioner of Income Tax and Another Vs S.C. Naregal
Karnataka High Court · (2008) 09 KAR CK 0091
Income Tax Act, 1961 — Section 260 A, 271 A, 271 B, 44 AB
High Courts23 Sept 2008Dismissed
Sri T.A. Ramababu Vs The State of Karnataka
Karnataka High Court · (2009) 3 ALT(Cri) 196 : (2009) CriLJ 629 : (2009) 3 KarLJ 660
Prevention of Corruption Act, 1988 — Section 19, 19 (3), 19 (4)
High Courts23 Sept 2008Dismissed
Grama Devathe Sri Renuka Parameshwari (Kodhihallamma) Devasthanada Jeernodhara Samithi Vs Commissioner, Hindu Religious Institution and Charitable Endowments and Others
Karnataka High Court · (2008) ILR (Kar) 4849 : (2009) 1 KarLJ 427 : (2008) 5 KCCR 3210
Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 1 (4) (ii), 42, 43
High Courts23 Sept 2008Dismissed
Smt. Chandramma Vs Sri M. Narasimhaiah and Another
Karnataka High Court · (2008) 5 KCCR 3222
High Courts22 Sept 2008Allowed
Smt. Lalitha Sastry Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4520 : (2008) 4 KCCR 2747
Karnataka Land Revenue Act, 1964 — Section 192 A
High Courts22 Sept 2008Allowed
Smt. Kailashi Devi G. Agarwal Vs Income Tax Officer
Karnataka High Court · (2010) 328 ITR 425 : (2011) 198 TAXMAN 23
Income Tax Act, 1961 — Section 260 A, 68, 68 (2)
High Courts22 Sept 2008
Smt. U. Nalini Bai and Another Vs The Sub Divisional Magistrate, Mangalore Sub Division
Karnataka High Court · (2008) ILR (Kar) 5089 : (2009) 2 KCCR 1043
Karnataka Debt Relief Act, 1976 — Section 4, 5, 5 (9)
High Courts20 Sept 2008Dismissed
Sri. Mohammed Nasrulla Sheriff Vs Smt. Azra Shameem, Smt. Naseema Banu, Smt. Salima Begum and Smt. Nayeema Begum
Karnataka High Court · (2009) 5 KarLJ 516 : (2008) 5 KCCR 3483
Karnataka Rent Control Act, 1961 — Section 27 (2) (r), 31
High Courts20 Sept 2008Dismissed
Varalakshmi Exports Vs Union of India (UOI)
Karnataka High Court · (2010) 259 ELT 344
Foreign Trade (Development and Regulation) Act, 1992 — Section 11
High Courts20 Sept 2008Allowed
Sri A. Viswanatha Pai Vs Sri Vivekananda S. Bhat
Karnataka High Court · (2009) ILR (Kar) 171 : (2009) 1 KCCR 508
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Sept 2008Allowed
Sri. A. Viswanatha Pai Vs Sri. Vivekananda S. Bhat
Karnataka High Court · (2009) ILR (Kar) 171 : (2009) 1 KCCR 508
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts20 Sept 2008Allowed
The Management of Cosmos Engineering Vs Sri K.G. Satish
Karnataka High Court · (2009) 121 FLR 370 : (2009) 4 KarLJ 353 : (2009) 1 KCCR 621
Industrial Disputes Act, 1947 — Section 25 H
High Courts19 Sept 2008Dismissed
Sri G.V. Srirama Reddy and Sri C.D. Gangulapa Vs The Returning Officer for 140 Constitutency Bagepalli Legislative Assembly Constitutency Bagepalli is the Deputy Secretary Zilla Panchayat, Sir N. Sampangi and Sri Tulsi Gaur Secretary to Government Uttar Pradesh, Election Commission of India
Karnataka High Court · (2009) ILR (Kar) 279 : (2009) 2 KCCR 1026
Representation of the Peoples Act, 1951 — Section 100 (1), 101, 81
High Courts19 Sept 2008Dismissed
Sri H. Srinivas Reddy Vs The Management of BMTC
Karnataka High Court · (2009) 120 FLR 1124 : (2008) ILR (Kar) 4753 : (2008) 4 KCCR 2574
Industrial Disputes Act, 1947 — Section 10 (4A)
High Courts19 Sept 2008Allowed
Amolak Textiles Vs Uphar Fashions
Karnataka High Court · (2010) 1 ALD(Cri) 9 : (2009) ILR (Kar) 628 : (2009) 3 KarLJ 696 : (2009) 1 KCCR 249
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts18 Sept 2008
Kareem Sab, Basha Sab, Imam Sab and Tsmail Sab Vs State
Karnataka High Court · (2009) CriLJ 1236 : (2009) 2 KarLJ 366 : (2008) 5 KCCR 3352
Penal Code, 1860 (IPC) — Section 143, 144, 147, 323, 324