High Courts04 Jun 2008Allowed
Mirza Yusuf Baig Vs State
Karnataka High Court · (2008) CriLJ 3807 : (2008) 5 KarLJ 649
Penal Code, 1860 (IPC) — Section 34, 420, 468
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 29 of 46
High Courts04 Jun 2008Dismissed
Sri Dajiba, Sri Bavooji and Sri Abhimanyu Vs The State of Karnataka and Others
Karnataka High Court · (2008) 06 KAR CK 0055
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts04 Jun 2008Allowed
Smt. Suliya Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 3438 : (2008) 3 KCCR 1817
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439 (2)
High Courts04 Jun 2008Dismissed
Zehra Roopa Menon @ Roopa Kumari Menon Vs State of Karnataka
Karnataka High Court · (2008) CriLJ 4206 : (2008) 5 KarLJ 673 : (2008) 3 KCCR 2094
Foreigners Act, 1946 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts03 Jun 2008Dismissed
Neelakanth Punnappa Halabhavi Vs State of Karnataka
Karnataka High Court · (2008) 6 KarLJ 111 : (2008) 3 KCCR 222 SN
Karnataka Land Revenue Act, 1964 — Section 48 A
High Courts03 Jun 2008Allowed
Satyan Shantigram and Others Vs State of Karnataka and Another
Karnataka High Court · (2008) ILR (Kar) 3513 : (2008) 3 KCCR 2087 : (2009) 5 RCR(Criminal) 275
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts03 Jun 2008
R. Narasimha Murthy and Another Vs M.N. Nagaraju and Another
Karnataka High Court · (2009) 1 KarLJ 430 : (2008) 4 KCCR 2407
Motor Vehicles Act, 1988 — Section 168
High Courts03 Jun 2008
Shidarayappa and Others Vs The Assistant Commissioner and Others
Karnataka High Court · (2008) ILR (Kar) 3495 : (2008) 6 KarLJ 165
Karnataka Land Reforms Act, 1961 — Section 44
High Courts03 Jun 2008Dismissed
Shivalingappa and Another Vs The Land Tribunal and Others
Karnataka High Court · (2008) 5 KarLJ 101
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts02 Jun 2008Dismissed
Sri Bindurao Kulkarni Vs Smt. Sarojini by her LRs.
Karnataka High Court · (2009) 1 KCCR 132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 96
High Courts02 Jun 2008Allowed
M.V. Amar Shetty Vs The Chief Commissioner of Income Tax and Another
Karnataka High Court · (2008) ILR (Kar) 3441 : (2009) 309 ITR 93 : (2009) 177 TAXMAN 186
Income Tax Act, 1961 — Section 148, 156, 220 (2A)
High Courts02 Jun 2008Allowed
Sri S. Rajanna Vs Sri S. Lingaraju Urs
Karnataka High Court · (2008) ILR (Kar) 3582 : (2008) 5 KarLJ 559 : (2008) 3 KCCR 2057
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40
High Courts02 Jun 2008Allowed
St. Gregorious Orthodox Cathedral Vs Aga Ali Asgar Wakf and Karnataka State Board of Wakfs
Karnataka High Court · (2008) 6 KarLJ 358 : (2008) 4 KCCR 2216
Waqf Act, 1995 — Section 83, 83 (1), 83 (9)
High Courts02 Jun 2008Dismissed
The O.S.C. Educational Society Vs Emmanuel Lalith Kumar
Karnataka High Court · (2008) 5 KCCR 3388
Karnataka Education Act, 1983 — Section 92, 94 (1)
High Courts02 Jun 2008Allowed
Shivabasappa Kuntoji Vs The Land Acquisition Officer and Assistant Commissioner
Karnataka High Court · (2008) 5 KCCR 3297
Land Acquisition Act, 1894 — Section 18, 23, 4 (1)
High Courts31 May 2008Dismissed
C.M. Ibrahim Vs Tata Sons Ltd.
Karnataka High Court · (2009) CriLJ 228 : (2009) 3 KCCR 1599
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts30 May 2008Allowed
G. Chandrashekar and Others Vs The Management of Sunrise Industries
Karnataka High Court · (2008) 119 FLR 1121 : (2008) 6 KarLJ 334 : (2009) 2 LLJ 186
Industrial Disputes Act, 1947 — Section 10 (4A), 33 (2) (b)
High Courts30 May 2008Allowed
Sri V.T. Jayavelu Chetty Vs Sri Nisar Ahmed Sri Nisar Ahmed Vs Sri V.T. Jayavelu Chetty
Karnataka High Court · (2008) 05 KAR CK 0009
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 21 (1) (p)Transfer of Property Act, 1882 — Section 106
High Courts30 May 2008Dismissed
Dr. (Mrs.) T.P. Prema Vs Indian Nursing Council
Karnataka High Court · (2008) 3 KCCR 1836
High Courts30 May 2008Dismissed
H. Mohanlal Vs B.N. Venkata Subba Rao (since deceased by L.Rs. Rangamma and Others)
Karnataka High Court · (2008) 5 KCCR 3267
Transfer of Property Act, 1882 — Section 106, 111