High Courts17 Jun 2008
I.R. Narayana Reddy Vs Yaram Ramana Reddy and Another
Karnataka High Court · AIR 2009 Kar 26 : (2008) ILR (Kar) 4730 : (2008) 5 KCCR 3327
Provincial Insolvency Act, 1920 — Section 14, 25, 7
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 27 of 46
High Courts17 Jun 2008Dismissed
Sri. Ashok Kumar Vs Dr. T.R. Bhageerathi
Karnataka High Court · (2009) 1 CivCC 304 : (2009) CriLJ 221 : (2008) ILR (Kar) 3865 : (2009) 1 KarLJ 17 : (2008) 4 KCCR 2500
Negotiable Instruments Act, 1881 (NI) — Section 118 (g), 138, 142
High Courts17 Jun 2008
Smt. Padma Jalan Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 3873 : (2008) 3 KCCR 2082
Petroleum and Minerals Pipelines (Acquisition of a Right of User in Land) Act, 1962 — Section 3 (1), 5, 6 (4)Petroleum Pipelines (Acquisition of Right of User in land) Rules, 1963 — Rule 8, 8 (3)
High Courts17 Jun 2008
National Insurance Company Limited Vs Smt. Renuka and Others
Karnataka High Court · (2009) ACJ 2083 : (2008) ILR (Kar) 5122 : (2008) 4 KCCR 340 SN
Motor Vehicles Act, 1988 — Section 147 (5)
High Courts17 Jun 2008
A.S. Kale Vs Karnataka Food and Civil Supplies Corporation Limited
Karnataka High Court · (2008) ILR (Kar) 4546 : (2009) 2 KarLJ 492 : (2009) 3 LLJ 580
Payment of Gratuity Act, 1972 — Section 4, 4 (6)
High Courts16 Jun 2008
Smt. Siddalingamma Vs Smt. Gangamma and Others
Karnataka High Court · (2008) ILR (Kar) 3907 : (2008) 4 KCCR 2169
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, Order 7 Rule 10, 100
High Courts16 Jun 2008Allowed
Panchamal Industrial Corporation Vs The Secretary, Karnataka Electricity Regulatory Commission, The Executive Engineer (Electrical) and Chairman, 1st Appellate Authority, Mangalore Division, The Assistant Executive Engineer (ELC.) and The Mangalore Electricity Supply Company Ltd.
Karnataka High Court · AIR 2008 Kar 177 : (2009) ELR 788 : (2008) 4 KCCR 292 SN
Karnataka Electricity Regulatory Commission (Procedure for Filing Appeal Before the Appellate Authority) Regulations, 2005 — Regulation 3 (4)
High Courts16 Jun 2008Dismissed
Bharathambe Vidya Samsthe (Regd) and Another Vs The State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 151 : (2008) ILR (Kar) 4406 : (2009) 1 KarLJ 468
Karnataka Education Act, 1983 — Section 41 (5)Karnataka Educational Institutions (Change in the Governing Council or Change in the Location of Private Educational Institutions) Rules, 2006 — Rule 5
High Courts16 Jun 2008Allowed
Sri. Durgappa Vs The State of Karnataka
Karnataka High Court · (2009) CriLJ 226 : (2008) ILR (Kar) 3759 : (2008) 5 KarLJ 668 : (2008) 4 KCCR 2177
Penal Code, 1860 (IPC) — Section 279, 337, 338, 427
High Courts16 Jun 2008Dismissed
Smt. C.V. Chitra and Others Vs The State of Karnataka, The High Court of Karnataka and The Recruitment Committee for Selection to the post of Civil Judges (Junior Division)
Karnataka High Court · (2008) 4 KCCR 2686
Constitution of India, 1950 — Article 146, 148, 187, 229 (2), 98Karnataka State Civil Services Act, 1978 — Section 3 (2) (a), 8
High Courts16 Jun 2008Allowed
K. Venkatesh Vs The Principal Home Secretary, Government of India and Others
Karnataka High Court · (2008) ILR (Kar) 5109 : (2009) 4 KarLJ 156 : (2009) 1 SLR 775
Central Reserve Police Force Rules, 1955 — Rule 27 (c) (3)
High Courts13 Jun 2008Allowed
People Charity Fund and Others Vs K. Raghava Reddy and Associates
Karnataka High Court · (2009) 3 KarLJ 562
Income Tax Act, 1961 — Section 260 APartnership Act, 1932 — Section 69, 69 (2)
High Courts13 Jun 2008Allowed
Shivanna Vs State of Karnataka
Karnataka High Court · (2009) CriLJ 215 : (2008) 5 KarLJ 551
Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts13 Jun 2008Dismissed
Yallappa Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 3207 : (2008) 5 KarLJ 469 : (2008) 4 KCCR 2292
Penal Code, 1860 (IPC) — Section 302, 354, 448, 511
High Courts13 Jun 2008
High Court of Karnataka Vs C. Rangappa
Karnataka High Court · (2008) ILR (Kar) 3422 : (2008) 6 KarLJ 371 : (2008) 3 KCCR 2134
Contempt of Courts Act, 1971 — Section 2 (c)
High Courts13 Jun 2008Dismissed
Lakshmana Nayaka alias Lakshma Nayak Vs Nanjungud Rural Police
Karnataka High Court · (2008) CriLJ 4451 : (2008) 5 KarLJ 683 : (2008) 4 KCCR 2298
Penal Code, 1860 (IPC) — Section 302
High Courts12 Jun 2008Allowed
Smt. Patchiammal Vs K.C. Sriramalu
Karnataka High Court · (2009) 2 CivCC 652 : (2009) 2 KarLJ 451
High Courts12 Jun 2008Allowed
Smt. Fatchiammal Vs K.C. Sriramalu Setty
Karnataka High Court · (2009) 2 KarLJ 451
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jun 2008Dismissed
The National Co-op. Bank Ltd. Vs M.V. Rangachar
Karnataka High Court · (2009) 2 ALD(Cri) 21 : (2008) 4 KCCR 2164 : (2009) 5 RCR(Civil) 603
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b)
High Courts12 Jun 2008Dismissed
Krishna Bhat (deceased) by his L.R. Vs State and Others
Karnataka High Court · (2008) 6 KarLJ 153
Karnataka Certain Inam Abolition Act, 1977 — Section 5