COURT ARCHIVE

Karnataka High Court judgments, 2008

905 judgments · page 2 of 46

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

Read judgment

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

Read judgment

High Courts16 Dec 2008

K.G. Srikanth Rao Vs The Tahsildar and The Deputy Commissioner and President District Caste Verification Committee

Karnataka High Court · (2009) ILR (Kar) 911 : (2009) 5 KarLJ 262 : (2009) 2 KCCR 46 SN

Read judgment

High Courts14 Dec 2008

Belliyappa Gowda Vs Karnataka State Road Transport Corporation and Another

Karnataka High Court · (2009) 121 FLR 690 : (2009) 2 KarLJ 527 : (2009) 1 KCCR 581

Karnataka State Road Transport Corporation (Cadre and Recruitment) Regulations, 1982 — Regulation 20 (3)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 72

Read judgment

High Courts12 Dec 2008

Maheshwari Gas Agency Vs The Deputy Commissioner, The Assistant Commissioner and in-charge Deputy Director of Food and Civil Supplies and Bharath Petroleum Corporation Limited

Karnataka High Court · (2009) ILR (Kar) 433 : (2009) 9 KarLJ 141 : (2009) 1 KCCR 539

Petroleum Products (Maintenance of Production, Storages and Supply) Order, 1999 — Section 7 (1)

Read judgment

High Courts12 Dec 2008Allowed

Vijay Kumar @ Kavla and Others Vs State

Karnataka High Court · (2009) ILR (Kar) 327 : (2009) 2 KarLJ 471 : (2009) 1 KCCR 257

Criminal Procedure Code, 1973 (CrPC) — Section 167 (2), 167 (2) (a) (i)Penal Code, 1860 (IPC) — Section 201, 302, 399, 402

Read judgment

High Courts11 Dec 2008Dismissed

Shivaram Vs Assistant Commissioner and Others

Karnataka High Court · (2009) ILR (Kar) 307 : (2011) 2 KarLJ 325

Karnataka Panchayat Raj Act, 1993 — Section 13 (1), 13 (1) (c), 13 (2)

Read judgment

High Courts11 Dec 2008Allowed

Smt. Lalithamma and Smt. Jayamma Vs Deputy Commissioner, Assistant Commissioner Davangere Sub-Division and N. Rangappa

Karnataka High Court · (2009) 3 KarLJ 508

Karnataka Land Revenue Act, 1964 — Section 49, 50

Read judgment

High Courts11 Dec 2008Dismissed

S. Venkataswamy Vs Taluk Social Welfare Officer and The Secretary, Social Welfare Department

Karnataka High Court · (2009) 2 KarLJ 618

Read judgment

High Courts10 Dec 2008

Sri G Hosakerappa and Others Vs Sree Sree Sree Sadguru Mahadevathathana Vara Prasada Nilaya Trust and Others Sree Sree Sree Sadguru Mahadevathathana Vara Prasada Nilaya Trust and Others Vs Sri G Hosakerappa and Others

Karnataka High Court · (2011) 4 KCCR 2972

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 92

Read judgment

High Courts10 Dec 2008Dismissed

Smt. Puttamma Shety Vs The State of Karnataka

Karnataka High Court · AIR 2009 Kar 98 : (2009) 4 KCCR 2857

Constitution of India, 1950 — Article 14, 19 (1) (g), 21, 226

Read judgment

High Courts10 Dec 2008Allowed

B.K. Suresh Babu, B.K. Jayakumar Chetty and B.K. Ashok Kumar Chetty Vs Smt. Ananthalakshmi Setty and Others

Karnataka High Court · (2009) 3 KarLJ 386

Karnataka Rent Act, 1999 — Section 21 (1) (a) (h), 21 (1) (a) (p), 27 (2) (a), 5

Read judgment

High Courts08 Dec 2008

B.K. Pushpalatha and Others Vs Gopala and Others

Karnataka High Court · (2009) 2 KCCR 959

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts08 Dec 2008

B.K. Pushpalatha, Kum K.M. Sarswathi, Kirana Gowda and Aruna Gowda since minor rep. by natural guardian, B.K. Pushpalatha Vs Gopala, Manchegowda and The Branch Manager, Oriental Insurance Company Ltd.

Karnataka High Court · (2009) ACJ 2415 : (2009) ILR (Kar) 1517

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3

Read judgment

High Courts08 Dec 2008

Natural Remedies Private Limited Vs The Commissioner of Labour, Department of Labour and The General Secretary

Karnataka High Court · (2009) 121 FLR 1049 : (2009) ILR (Kar) 1178 : (2009) 2 KarLJ 586 : (2009) 1 KCCR 8 SN

Industrial Disputes Act, 1947 — Section 12 (3), 18 (3)

Read judgment

High Courts08 Dec 2008Dismissed

Akhila Karnataka Police Maha Sangah (r) Vs Sri B.S. Yediyurappa, Hon''ble Chief Minister of Karnataka and Others

Karnataka High Court · (2009) 2 KarLJ 533 : (2009) 1 KCCR 406

Constitution of India, 1950 — Article 21, 226, 227

Read judgment

High Courts08 Dec 2008Allowed

K. Subramani Vs Zaheerunnisa Begum and Others

Karnataka High Court · (2009) 2 KarLJ 597 : (2009) 1 KCCR 369

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16 (c), 20 (1)

Read judgment

High Courts05 Dec 2008Dismissed

Sri V.C. Chowdary Vs The Indian Bank

Karnataka High Court · (2009) 2 KarLJ 498 : (2009) 2 KCCR 1414 : (2009) 3 LLJ 587

Indian Bank Employees Pension Regulation, 1995 — Regulation 29

Read judgment

High Courts05 Dec 2008

Sree Maruthi Grameena Udyoga Kendra (R) Vs The Managing Director, Karnataka Food and Civil Supplies Corporation, Government of Karnataka and Others

Karnataka High Court · (2009) 2 KarLJ 557

Karnataka Transparency in Public Procurements Act, 1999 — Section 2

Read judgment

High Courts05 Dec 2008Dismissed

Bowring Institute Vs The District Registrar of Societies

Karnataka High Court · (2009) 1 KarLJ 597 : (2009) 1 KCCR 342

Karnataka Societies Registration Act, 1960 — Section 25, 25 (1)

Read judgment