High Courts05 Sept 2008Dismissed
M.B. Siddaraju Vs The Management of Powergear Ltd.
Karnataka High Court · (2009) 121 FLR 695 : (2009) 2 KarLJ 635 : (2009) 1 KCCR 398
Industrial Disputes Act, 1947 — Section 33 (3) (b)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 16 of 46
High Courts05 Sept 2008Dismissed
Sri K. Krishnamurthy Vs The Secretary, Ministry of Home Affairs and Others
Karnataka High Court · (2008) ILR (Kar) 4716
Constitution of India, 1950 — Article 14, 16, 16 (1), 16 (2)Karnataka Scheduled Caste/Scheduled Tribe and Other Backward Classes (Reservation in Appointment etc.) Act, 1990 — Section 13 (1)
High Courts05 Sept 2008Dismissed
Sri. A.S. Anandrayan Samuel Vs Deena Bank
Karnataka High Court · (2009) 121 FLR 693 : (2009) 3 KarLJ 601 : (2009) 1 KCCR 545
High Courts04 Sept 2008Dismissed
Prakash Chand Sharma Vs The Commissioner, Bangalore Mahanagarpalike
Karnataka High Court · (2009) ILR (Kar) 1 : (2009) 3 KarLJ 685 : (2009) 1 KCCR 496
Karnataka Municipal Corporations Act, 1976 — Section 288, 288 (4)Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4 (2) (b)
High Courts04 Sept 2008Dismissed
Kalu Sanil Vs The Union of India (UOI) and Others
Karnataka High Court · (2009) 4 CivCC 98 : (2008) ILR (Kar) 4734 : (2008) 4 KCCR 2804
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 151Constitution of India, 1950 — Article 226, 227
High Courts04 Sept 2008Dismissed
M.R.K. Transportation Vs Bharath Petroleum Corporation Ltd. and Another
Karnataka High Court · (2008) ILR (Kar) 4845 : (2008) 4 KCCR 2665
High Courts02 Sept 2008
Sri Ramakrishna H.Y. and Others Vs The Under Secretary Department of Panchayat Raj and Another
Karnataka High Court · (2008) ILR (Kar) 4725
High Courts02 Sept 2008
Atul Rao Vs The State of Karnataka
Karnataka High Court · (2009) 3 ALT(Cri) 179 : (2009) CriLJ 634 : (2008) ILR (Kar) 4763 : (2008) 4 KCCR 2580
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 365
High Courts01 Sept 2008Dismissed
Canara Bank Vs Smt. Gangamma and Sri. Patel Basappa
Karnataka High Court · (2008) 4 KCCR 344 SN
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 100, 34 (1)
High Courts01 Sept 2008Dismissed
S. Vijayakumar Vs The Management of State Bank of India
Karnataka High Court · (2009) ILR (Kar) 1143
Industrial Disputes Act, 1947 — Section 11 A
High Courts01 Sept 2008Disposed Off
M.S. Padmarajaiah, Senior Advocate Vs The Secretary, Department of Finance, Government of Karnataka and Others
Karnataka High Court · AIR 2008 Kar 352 : (2009) ILR (Kar) 2437 : (2009) 183 TAXMAN 209
Income Tax Act, 1961 — Section 80, 80 C
High Courts01 Sept 2008Dismissed
Bangalore Metropolitan Transport Corporation Vs The Deputy Labour Commissioner and the Appelate Authority Under the Payment of Gratuity Act, Region II and Others
Karnataka High Court · (2009) ILR (Kar) 717
Payment of Gratuity Act, 1972 — Section 7 (4), 7 (7)
High Courts01 Sept 2008Dismissed
Sri Katte Ranganathaswamy Vidhya Samsthe Vs District Registrar of Societies and Another
Karnataka High Court · (2008) ILR (Kar) 5097
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 2 (13), 25 (1)
High Courts29 Aug 2008Allowed
Shri N.G. Samaraju (President) and Shri Ramesh Balekundri (Vice President) Vs Sri V.V. Patil and Others
Karnataka High Court · (2009) 2 KCCR 1076
Karnataka Co-operative Societies Act, 1959 — Section 29 (c)
High Courts29 Aug 2008Dismissed
Sri. Rachayya Hiremath and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 4 KCCR 2881
Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 10, 9
High Courts29 Aug 2008Dismissed
Asadulla H.A. and Others Vs The State of Karnataka
Karnataka High Court · (2008) 08 KAR CK 0014
Penal Code, 1860 (IPC) — Section 120 B, 121, 465, 468, 471Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 3
High Courts29 Aug 2008
Daffodils English School and Others Vs The State of Karnataka, The Secretary, Education Department and The Commissioner of Public Instructions
Karnataka High Court · (2008) 08 KAR CK 0012
Constitution of India, 1950 — Article 21, 21A, 30 (1)
High Courts29 Aug 2008Dismissed
Surabhi Seva Sangha and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4394 : (2009) 1 KarLJ 712
Bangalore Development Authority Act, 1976 — Section 38 (b), 65
High Courts29 Aug 2008Dismissed
Sri. Jagadish Chidanand Kore Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 3540 : (2011) 1 KarLJ 696
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 24 (8)
High Courts28 Aug 2008
Siddeshwara International Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1356
Constitution of India, 1950 — Article 226, 51A (g)Karnataka Forest Act, 1963 — Section 2, 2 (i), 4