High Courts23 Jun 2008
Suresh Kallappa Makavi Vs Madan Bindurao Desai and Another
Karnataka High Court · (2009) CriLJ 224 : (2008) ILR (Kar) 3922 : (2008) 4 KCCR 2173
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 26 of 46
High Courts23 Jun 2008Dismissed
Veeranna E.N. Vs Indian Overseas Bank
Karnataka High Court · (2009) 4 KarLJ 165 : (2009) 1 LLJ 809
Criminal Procedure Code, 1973 (CrPC) — Section 313Overseas Bank Officer Employees Conduct and Discipline and Appeal Regulations, 1976 — Regulation 6 (15), 6 (17)
High Courts20 Jun 2008Allowed
Sri M.C. Venkatesh Vs The Tahsildar and Others
Karnataka High Court · (2008) ILR (Kar) 4800 : (2008) 5 KCCR 3574
Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 80
High Courts20 Jun 2008Allowed
Basreddy and Others Vs Special Land Acquisition Officer
Karnataka High Court · AIR 2009 Kar 187 : (2008) ILR (Kar) 4158 : (2009) 3 KarLJ 284 : (2008) 4 KCCR 2411
Land Acquisition Act, 1894 — Section 11, 12, 12 (2)
High Courts20 Jun 2008Allowed
Smt. Nasreen Banu and Others Vs The Divisional Manager, The New India Assurance Co. Ltd. and Tippanna B. Meti The Divisional Manager, The New India Assurance Co. Ltd. Vs Smt. Shabna Begum and Others
Karnataka High Court · (2009) ACJ 1906 : (2009) ILR (Kar) 385
Motor Vehicles Act, 1988 — Section 140, 166, 167
High Courts20 Jun 2008
Smt. Devaki and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) 5 KarLJ 514 : (2008) 3 KCCR 2070
Karnataka Land Revenue Act, 1964 — Section 34
High Courts19 Jun 2008Dismissed
J.S. Paramesh Vs Smt. Indramma Murthy
Karnataka High Court · AIR 2008 Kar 172 : (2008) 5 KarLJ 502 : (2008) 3 KCCR 2061
Karnataka Stamp Act, 1957 — Section 34
High Courts19 Jun 2008
Vyavasaya Seva Sahakar Bank Niyamit Vs The State of Karnataka and Others
Karnataka High Court · (2008) 4 KCCR 2437
Karnataka Co-operative Societies Act, 1959 — Section 121, 30, 30 (1), 30 (5)
High Courts19 Jun 2008
Smt. O.K. Devaki and Another Vs Standard Chartered Bank and Another
Karnataka High Court · (2008) ILR (Kar) 3395 : (2008) 6 KarLJ 33 : (2008) 3 KCCR 1975
Constitution of India, 1950 — Article 226, 227
High Courts19 Jun 2008Dismissed
Sri Shankaragowda and Others Vs Special Land Acquisition Officer, Upper Krishna Project
Karnataka High Court · (2009) 6 KarLJ 57 : (2008) 4 KCCR 2519
Land Acquisition Act, 1894 — Section 18 (3) (b), 28, 28 A
High Courts18 Jun 2008Dismissed
Ms. Sapna Ganglani and Another Vs R.S. Enterprises and Another
Karnataka High Court · AIR 2008 Kar 178 : (2008) ILR (Kar) 3928 : (2008) 6 KarLJ 136 : (2008) 4 KCCR 2234
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 7 Rule 11D
High Courts18 Jun 2008Dismissed
Bheemappa and Others Vs The Assistant Commissioner and Another
Karnataka High Court · (2008) 5 KarLJ 517
Karnataka Land Reforms Act, 1961 — Section 77 A
High Courts18 Jun 2008Dismissed
Sapna Ganglani and Smt. Tamanna Moolchandani represented by their POA Smt. Geeta Gangalani Vs R.S. Enterprises and Mr. N. Madhusudhan Reddy, Proprietor of Sapna Deepam Developers
Karnataka High Court · (2008) 06 KAR CK 0005
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 7 Rule 11D
High Courts17 Jun 2008Dismissed
Mukkadan Marine Exports P. Ltd. and Another Vs Thomas Chacko
Karnataka High Court · (2009) 150 CompCas 638 : (2010) 97 SCL 321
Companies Act, 1956 — Section 108, 111, 111 (5)
High Courts17 Jun 2008Dismissed
Mohan Vs Rekha
Karnataka High Court · (2009) 1 KarLJ 173
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Jun 2008Dismissed
Smt. Jayamma Vs The State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 38 : (2009) 2 KCCR 1149
Constitution of India, 1950 — Article 21
High Courts17 Jun 2008Dismissed
Shri Allamaprabhu Ghatnatti Vs Baburao Ghatnatti and Others
Karnataka High Court · AIR 2009 Kar 48 : (2008) 6 KarLJ 169 : (2008) 4 KCCR 274 SN
Partition Act, 1893 — Section 2, 3
High Courts17 Jun 2008Allowed
Prof. Manjunatha B.P. Vs Prof. V.J. Pyati and State of Karnataka
Karnataka High Court · (2009) CriLJ 209 : (2008) ILR (Kar) 3710 : (2008) 5 KarLJ 723 : (2008) 3 KCCR 2063
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 482Penal Code, 1860 (IPC) — Section 384, 385, 389, 467, 506
High Courts17 Jun 2008Allowed
Sri B. Krishnappa Vs Smt. Chandrika G.
Karnataka High Court · AIR 2008 Kar 175 : (2008) ILR (Kar) 3574 : (2008) 5 KarLJ 546 : (2008) 3 KCCR 2104
High Courts17 Jun 2008
M.K. Ramachandra Gupta Vs The Bangalore Development Authority and Another
Karnataka High Court · (2008) ILR (Kar) 3603
Karnataka High Court Act, 1961 — Section 10, 10 (v), 9