High Courts28 Aug 2008Dismissed
Hanumappa and Others Vs Chikkannaiah and Others
Karnataka High Court · (2008) ILR (Kar) 3993 : (2009) 1 KarLJ 269 : (2008) 5 KCCR 633 SN
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11D
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 17 of 46
High Courts28 Aug 2008
B.M. Uttappa Vs K.U. Sumi
Karnataka High Court · (2009) 3 ALT(Cri) 117 : (2009) CriLJ 639 : (2008) ILR (Kar) 4963
Penal Code, 1860 (IPC) — Section 494, 495
High Courts27 Aug 2008Allowed
Basappa and Others Vs State of Karnataka
Karnataka High Court · (2011) 1 KCCR 197
High Courts27 Aug 2008
The State of Karnataka and The Commissioner of Collegiate Education Vs Sri G. Subba Rao since deceased by LR Smt. G.S. Lakshmi Rao and The Principal K.G.F. First Grade College
Karnataka High Court · (2009) 1 KarLJ 351 : (2008) 5 KCCR 3408
High Courts27 Aug 2008Dismissed
The Special Land Acquisition Officer, Hidkal Dam Project Vs Sri L.B. Desai, by his Power of Attorney Holder, Sri. Shankarlinganna Kiwad, Basavaprabhu Lakhamagouda Sardesai, Shankaragouda Lakhamagouda Sardesai and Karnataka Nihavari Nigama Ltd.
Karnataka High Court · (2008) 08 KAR CK 0036
Karnataka Land Reforms Act, 1961 — Section 44 (7)Suits Valuation Act, 1887 — Section 11
High Courts27 Aug 2008Dismissed
Union of India (UOI) Vs Shivanna and Others
Karnataka High Court · (2008) 4 KCCR 2570
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 2008Dismissed
S.R. Nelivigi Vs The Advocate General State of Karnataka and Others
Karnataka High Court · (2009) CriLJ 1220 : (2008) ILR (Kar) 4853
Contempt of Courts Act, 1971 — Section 13, 15 (1) (b), 19, 20
High Courts27 Aug 2008
Kumar Pramod Kurdikeri Vs The Police Commissioner and Another
Karnataka High Court · (2011) 3 KarLJ 633 : (2011) 4 KCCR 2868
Motor Vehicles Act, 1988 — Section 163 A, 173
High Courts26 Aug 2008
Chikkenkoppada Channaveera Sharanara, Andhara Kalyana Ashram and Another Vs State of Karnataka and Others
Karnataka High Court · (2008) 5 KCCR 3220
High Courts26 Aug 2008Dismissed
Parvatagouda Ninganagouda Patil and Others Vs Guddappa and Another
Karnataka High Court · (2009) 1 KarLJ 547
Karnataka Land Reforms Act, 1961 — Section 60, 61, 79
High Courts26 Aug 2008
Mallikarjun Mallur Vs State
Karnataka High Court · (2008) 6 KarLJ 126 : (2008) 5 KCCR 675 SN
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts26 Aug 2008Dismissed
Sri. B.S. Gopal Vs Sri. M. Krishna Murthy
Karnataka High Court · (2009) 2 KCCR 1138
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts26 Aug 2008Allowed
M. Krishna Swamy and Others Vs Smt. Byramma and Others
Karnataka High Court · (2008) 08 KAR CK 0030
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts26 Aug 2008Dismissed
The State of Karnataka and Others Vs Sri Srikantadatta Narasimha Raja Wodeyar
Karnataka High Court · (2008) ILR (Kar) 5031 : (2009) 3 KarLJ 674
Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 2 (1), 4, 4 (1), 4 (3)
High Courts26 Aug 2008
Chikkenkoppada Channaveera Sharanara Andhara Kalyan Ashram and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 686 : (2008) ILR (Kar) 4817 : (2009) 5 KarLJ 365
High Courts25 Aug 2008Allowed
Banashankari Medical and Oncology Research Centre Ltd. Vs Joint Commissioner of Income Tax
Karnataka High Court · (2009) 316 ITR 407
High Courts25 Aug 2008Dismissed
Mohammed Bashu Vs Hospet Bar Association, President Shivanand Kinnal. and Present Secretary.
Karnataka High Court · (2011) 4 KCCR 2859
High Courts25 Aug 2008
Mamta Exports (P) Ltd. Vs Joint Dgft
Karnataka High Court · (2010) 259 ELT 336
Foreign Trade (Development and Regulation) Act, 1992 — Section 15 (1)
High Courts25 Aug 2008Allowed
Smt. Devakiammal Vs Sri Natarajan
Karnataka High Court · AIR 2009 Kar 780 : (2008) ILR (Kar) 5185 : (2009) 2 KCCR 1037
Karnataka Rent Control Act, 1961 — Section 27 (2) (j), 27 (2) (r), 31
High Courts22 Aug 2008
B.T. Patil and Sons, Belgaum (Construction)Pvt. Ltd. Vs Union of India (UOI) Union of India (UOI) Vs B.T. Patil and Sons, Belgaum (Construction)Pvt. Ltd.
Karnataka High Court · (2011) 2 KarLJ 29
Customs Act, 1962 — Section 11 BB, 27 A, 75 A