High Courts27 Jun 2008
Indian Council of Agricultural Research Vs Vishnu Kalluraya (Since Dead) by L.Rs and Another
Karnataka High Court · AIR 2009 Kar 186(1) : (2009) 2 KarLJ 114 : (2008) 4 KCCR 2393
Land Acquisition Act, 1894 — Section 4, 51 A, 57
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 25 of 46
High Courts27 Jun 2008Dismissed
Subramanyaswamy Trust (R) Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 3666 : (2009) 1 KarLJ 309 : (2008) 5 KCCR 629 SN
Karnataka Land Revenue Rules, 1966 — Rule 108, 108 (1)
High Courts27 Jun 2008Dismissed
Smita and Another Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4091 : (2009) 9 KarLJ 169 : (2008) 5 KCCR 637 SN
Karnataka Land Reforms Act, 1961 — Section 48 (2), 48 A
High Courts26 Jun 2008
Kushal Industries Association Vs Deputy Commissioner of Commercial Taxes (Assessment IV) and Others
Karnataka High Court · (2009) 1 KCCR 4 SN : (2009) 19 VST 20
Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1)
High Courts26 Jun 2008
In Re: Mysore Cements Ltd.
Karnataka High Court · (2009) 149 CompCas 50 : (2009) 3 CompLJ 248
Companies Act, 1956 — Section 391
High Courts26 Jun 2008Allowed
Sauermilch Design and Handles GMBH Vs Southern Sales and Services
Karnataka High Court · (2009) 1 KarLJ 276
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5, 151
High Courts25 Jun 2008
Commissioner of Income Tax and Another Vs Wipro Infotech Ltd.
Karnataka High Court · (2010) 323 ITR 151
Income Tax Act, 1961 — Section 36 (1) (vii), 80 AB, 80 O
High Courts25 Jun 2008
Gemini Distilleries Ltd. Vs Karnataka State Pollution Control Board
Karnataka High Court · (2009) CriLJ 211 : (2009) 2 KarLJ 311
Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 25, 26
High Courts25 Jun 2008Dismissed
Sri M.S. Chaluvaiah Vs M.C. Krishna and Others
Karnataka High Court · (2009) CriLJ 219 : (2009) 1 KarLJ 153 : (2008) 4 KCCR 2247
Penal Code, 1860 (IPC) — Section 143, 201, 302
High Courts25 Jun 2008
K.S. Naganna and Another Vs Karnataka Agro Industries Corporation Limited and Others
Karnataka High Court · (2009) 5 KarLJ 652
High Courts24 Jun 2008
Sri D. Krishnappa Vs The Superintendent of Police and Another
Karnataka High Court · (2008) ILR (Kar) 4569 : (2009) 1 KarLJ 650
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts24 Jun 2008Dismissed
Krishnendu Halder Vs Visvesvaraya Technological University and Sri M. Visvesvaraya Institute of Technology
Karnataka High Court · (2008) 06 KAR CK 0090
Karnataka Selection of Candidates for Admission to Govt. Seats in Professional Educational Institutions Rules, 2006 — Rule 3
High Courts24 Jun 2008Dismissed
The Central Bank of India Vs Karnataka State Financial Corporation and Nelsa Enterprises Pvt. Ltd.
Karnataka High Court · (2008) 06 KAR CK 0074
High Courts24 Jun 2008Dismissed
K.G. Rajashekar Vs The State of Karnataka, The President, Bharathi Credit Co-op. Society Ltd., The Secretary, Bharathi Credit Co-op. Society Ltd. and Cauvery Credit Co-op. Society Ltd.
Karnataka High Court · (2008) ILR (Kar) 4048 : (2009) 1 KarLJ 36 : (2008) 4 KCCR 2524
Karnataka Co-operative Societies Act, 1959 — Section 34, 34 (1), 34 (2)
High Courts24 Jun 2008Allowed
Sri Kannikaparameshwari Co-operative Bank Ltd. Vs State of Karnataka Department of Co-operation and Another
Karnataka High Court · (2008) ILR (Kar) 3235 : (2008) 4 KCCR 2726
Karnataka Official Language Act, 1963 — Section 2, 2 (h), 4, 5 A
High Courts24 Jun 2008
Mallayya Vs Smt. Mahadevi and Another
Karnataka High Court · (2009) 2 KarLJ 130 : (2008) 4 KCCR 2444
Criminal Procedure Code, 1973 (CrPC) — Section 125 (1) (c), 127
High Courts23 Jun 2008Allowed
Mangalore Catholic Co-operative Bank Ltd. Vs Regional Transport Officer and Taxation Authority and Others
Karnataka High Court · AIR 2009 Kar 13 : (2009) 1 KCCR 218
Karnataka Motor Vehicle Taxation Act, 1957 — Section 15, 15 (2) (a), 4
High Courts23 Jun 2008Allowed
Kotrabasappa A/f Kotrappa Hubballi Vs The Karnataka Housing Board and The Land Acquisition Officer and Assistant Commissioner, Gadag Division
Karnataka High Court · (2008) ILR (Kar) 3704 : (2009) 1 KarLJ 129 : (2008) 5 KCCR 626 SN
Land Acquisition Act, 1894 — Section 23 (2), 28
High Courts23 Jun 2008Dismissed
Vani P.R. Vs State of Karnataka and Others
Karnataka High Court · (2008) 6 KarLJ 311 : (2008) 4 KCCR 252 SN
Karnataka Selection of Condidates for admission to Teachers Certificate Higher Course (T.C.H.) and Bachelor of Education Course (B.Ed.) Rule, 1999 — Rule 3 (2), 3 (2) (a)
High Courts23 Jun 2008Allowed
T.P. Lakshmi Narasamma Vs Rajalakshmi and Another
Karnataka High Court · (2008) ILR (Kar) 3835 : (2008) 5 KCCR 620 SN
Karnataka Rent Act, 1999 — Section 31, 31 (1), 31 (1) (a)