High Courts02 Jul 2008Allowed
The Jamia Masjid Vs K.V. Rudrappa and Others
Karnataka High Court · (2008) ILR (Kar) 4590
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4B, 11
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 24 of 46
High Courts02 Jul 2008Allowed
The Bank of Tokyo-Mitsubishi Ltd. (Formerly the Bank of Tokya Ltd. and Now known as The Bank of Tokya-Mitsubishi UFJ Ltd.) Vs Klen and Marshalls Manufacturers and Exporters Ltd.
Karnataka High Court · (2008) 07 KAR CK 0039
Companies Act, 1956 — Section 591, 592, 593, 602
High Courts02 Jul 2008Allowed
J.C. Industries Vs State of Karnataka
Karnataka High Court · (2009) 26 VST 495
Karnataka Sales Tax Act, 1957 — Section 12 A, 17 (6), 17 (6) (ii), 5 B
High Courts02 Jul 2008
Associated Managements of Primary and Secondary Schools in Karnataka Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 2895 : (2008) 4 KarLJ 593
Constitution of India, 1950 — Article 14, 19 (1) (a), 21, 226, 29 (2)
High Courts02 Jul 2008Dismissed
M/s. Michigan Rubber (India) Ltd. Vs The State of Karnataka, Karnataka State Road Transport Corporation and The Controller of Stores and Purchase Tender Inviting Authority
Karnataka High Court · (2008) 07 KAR CK 0006
High Courts02 Jul 2008Allowed
Sri S.C. Gopalachar Vs Dr. B.R. Ambedkar Development Corporation and Another
Karnataka High Court · (2008) ILR (Kar) 4373 : (2009) 2 KarLJ 184
High Courts01 Jul 2008Allowed
H.E. Rajashekarappa Vs State Public Information Officer and Others
Karnataka High Court · AIR 2009 Kar 8 : (2009) 2 CivCC 48 : (2008) ILR (Kar) 3646 : (2008) 6 KarLJ 715 : (2008) 4 KCCR 2404 : (2009) 1 RCR(Civil) 822
Right to Information Act, 2005 — Section 2 (f), 2 (h), 2 (j)
High Courts01 Jul 2008Allowed
Sri Balaji Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 3697 : (2009) 1 KarLJ 25 : (2008) 4 KCCR 2497 : (2009) 5 RCR(Criminal) 892
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173 (1), 173 (8), 176, 319 (1)
High Courts01 Jul 2008Dismissed
L.R. Gangadharappa Vs The Assistant Commissioner and Others
Karnataka High Court · (2008) ILR (Kar) 3508 : (2009) 1 KarLJ 159 : (2008) 4 KCCR 2161
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 273
High Courts01 Jul 2008Dismissed
Baptist Mascarenhas and Others Vs Noel F.C. Pinto and Others
Karnataka High Court · (2008) ILR (Kar) 4313 : (2009) 1 KarLJ 341 : (2008) 5 KCCR 3517
Karnataka Land Reforms (Amendment) Act, 1990 — Section 17, 70
High Courts01 Jul 2008
Commissioner of Income Tax and Another Vs T.S. Chandrashekar through LRs.
Karnataka High Court · (2009) 221 CTR 385
Income Tax Act, 1961 — Section 132 (13), 132 (3), 158 BE, 158 BE (2)
High Courts30 Jun 2008Dismissed
Mr. Apurv Kumar Mishra Vs National Law School of India University
Karnataka High Court · (2009) 1 KarLJ 704
Karnataka National Law School of India Act, 1986 — Section 13
High Courts30 Jun 2008Dismissed
Lakshmi G. Bhat and Others Vs The Secretary and Others
Karnataka High Court · (2008) ILR (Kar) 4355 : (2009) 2 KarLJ 476 : (2008) 5 KCCR 639 SN
Karnataka Land Reforms Act, 1961 — Section 48 A (2)
High Courts30 Jun 2008Allowed
Dattaprasad Co-Operative Housing Society Ltd. Vs Karnataka State Chief Information Commissioner and Another
Karnataka High Court · AIR 2009 Kar 1 : (2008) ILR (Kar) 4105 : (2009) 1 KarLJ 641 : (2008) 4 KCCR 2357 : (2009) 5 RCR(Civil) 833
Right to Information Act, 2005 — Section 2 (h) (d)
High Courts30 Jun 2008
Smt. Bojamma and Others Vs The Tahsildar
Karnataka High Court · (2008) 6 KarLJ 240 : (2008) 5 KCCR 667 SN
Coffee Act, 1942 — Section 14
High Courts30 Jun 2008Allowed
Shree Udisalu Kempamma Temple Vs The Tahsildar and Others
Karnataka High Court · (2008) ILR (Kar) 4320 : (2009) 1 KarLJ 314 : (2008) 4 KCCR 2614
Mysore Religious and Charitable Institutions Act, 1927 — Section 17, 18, 37
High Courts30 Jun 2008Dismissed
Sri E. Ram Mohan Chowdry Vs The Registrar General, High Court of Karnataka
Karnataka High Court · AIR 2008 Kar 195 : (2009) 2 KarLJ 155 : (2008) 4 KCCR 293 SN
States Reorganisation Act, 1956 — Section 51 (3)
High Courts30 Jun 2008
Sri Y.N. Nanjappa Vs State of Karnataka and Others
Karnataka High Court · AIR 2008 Kar 199 : (2009) 1 KarLJ 177
Motor Vehicles Rules, 1989 — Rule 118 (1), 118 (2)
High Courts30 Jun 2008Allowed
Prof. G. Shainesh and Others Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4265 : (2009) 1 KarLJ 287 : (2008) 4 KCCR 338 SN
Constitution of India, 1950 — Article 226, 47Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 23, 5, 5 (2A)
High Courts30 Jun 2008Dismissed
Sri. M.S. Hegde Nagare Vs The State of Karnataka, The High Court of Karnataka and The Accountant General (A and E) Sri. Haveri Swamirayachar Vs The State of Karnataka and The High Court of Karnataka
Karnataka High Court · (2009) 4 KarLJ 481
Karnataka Civil Services Rules, 1958 — Rule 95A, 95A (7)