High Courts05 Dec 2008Allowed
United India Insurance Company Limited Vs Chinnu Venkatamma and Another
Karnataka High Court · (2011) 1 KCCR 327
Workmens Compensation Act, 1923 — Section 2 (1) (d), 2 (d), 3
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 3 of 46
High Courts05 Dec 2008
The Secretary, Primary and Secondary Education, Department of Public Instruction and Others Vs Ravasaba Madalamatti and Another
Karnataka High Court · (2010) ILR (Kar) 812 : (2011) 1 KCCR 544
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 37
High Courts05 Dec 2008Allowed
Smt. S. Devamma @ Devi Bai and Thriveni Vs Union of India (UOI)
Karnataka High Court · (2009) ACJ 2427 : (2009) ILR (Kar) 472 : (2009) 2 KarLJ 683
Railway Claims Tribunal Act, 1987 — Section 123 C (2), 124 A, 16
High Courts04 Dec 2008Dismissed
K. Jagdish Ponraj, G. Chandrashekar Reddy and Francis Selvaraj Vs A. Muniraju, Rathnamma, M. Pushpa and Ramakrishnappa
Karnataka High Court · AIR 2009 Kar 56 : (2009) 2 CivCC 624 : (2009) 2 KarLJ 391 : (2009) 1 KCCR 521
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contempt of Courts Act, 1971 — Section 10, 12
High Courts03 Dec 2008Allowed
Sri V.S. Dasa Reddy Vs Sri Vivek Mehra and Another
Karnataka High Court · (2011) 2 KCCR 1310
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Civil Practice Rules, 1967 — Rule 122, 125
High Courts02 Dec 2008Allowed
Smt. Varijakshi Bhat Vs The State of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 419 : (2009) 2 KCCR 61 SN
Karnataka Co-operative Societies Act, 1959 — Section 108, 70Karnataka Cooperative Societies Rules, 1960 — Rule 38 (5)
High Courts01 Dec 2008Dismissed
Sri Mahadevaswamy Vs The Karnataka Power Transmission Corporation Limited
Karnataka High Court · (2009) 2 KarLJ 356 : (2009) 1 KCCR 649
Electricity (Supply) Act, 1948 — Section 59, 79
High Courts01 Dec 2008
The Managing Director, Adarsh Film Institute Vs Smt. M.K. Sharada and Another
Karnataka High Court · (2009) 121 FLR 465 : (2009) ILR (Kar) 156 : (2009) 2 KarLJ 669
Industrial Disputes Act, 1947 — Section 10 (4A), 2 (k), 2 A
High Courts01 Dec 2008Allowed
Bangalore Club Vs The Asst. Commissioner of Commercial Taxes and The State of Karnataka Bangalore Golf Club Vs The Asst. Commissioner of Commercial Taxes and The State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 2830 : (2010) 27 VST 489
Karnataka Tax on Luxuries Act, 1979 — Section 2, 2 (4)
High Courts01 Dec 2008Allowed
The Assistant Executive Engineer (Electrical), Karnataka Electricity Board now known as K.P.T.C.L. and The Executive Engineer (Ele), Karnataka Electricity Board now known as K.P.T.C.L. Vs Ennar Refineries Pvt. Ltd.
Karnataka High Court · (2009) 2 KarLJ 504 : (2009) 1 KCCR 436
Electricity Act, 2003 — Section 126, 127, 145
High Courts27 Nov 2008Dismissed
W.S. Insulators of India Ltd. Now called as W.S. Industries (India) Ltd., Trala Electromech Systems Pvt. Ltd. (formerly known as Transmission Line and Accessories Pvt. Ltd.) and Sri V. Srinivasan represented by Sri Dwarakanath Iyer Vs The Chief Secretary Government of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 310
Karnataka Land Revenue Act, 1964 — Section 129, 136 (3)
High Courts27 Nov 2008Allowed
Smt. Kittur Yasmin Riyaz and Another Vs Deputy Commissioner and Others
Karnataka High Court · (2009) ILR (Kar) 47
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 2, 3, 4
High Courts27 Nov 2008Dismissed
W.S. Insulators of India Limited and Others Vs The Chief Secretary Government of Karnataka and Others
Karnataka High Court · (2009) 1 KCCR 771
Karnataka Land Revenue Act, 1964 — Section 127, 136 (1), 136 (3)
High Courts27 Nov 2008Dismissed
Sohil Nivas Nireshwalia Vs Visvesvararya Technological University and Others
Karnataka High Court · (2009) 3 KarLJ 243 : (2009) 1 KCCR 542
Karnataka Education Institutions (Prohibition of Capitation Fees) Rules, 1984 — Rule 3
High Courts27 Nov 2008Allowed
Smt. N. Rukmini Vs P. Puttaswami
Karnataka High Court · AIR 2009 Kar 61 : (2009) ILR (Kar) 71 : (2009) 2 KarLJ 640 : (2009) 1 KCCR 352
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151
High Courts26 Nov 2008
The State of Karnataka, Secretary to Government, Department of Co-operation, The Director of Cooperative Audit and The Registrar of Co-operative Societies Vs The Karnataka Milk Federation
Karnataka High Court · (2009) 2 KarLJ 709 : (2009) 1 KCCR 9 SN
Karnataka Co-operative Societies Act, 1959 — Section 2 (AA), 63 (10), 63 (11)
High Courts26 Nov 2008Dismissed
B.P. Girish Managing Trustee Sri Someshwara Devaru Temple (Private Temple) Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 708 : (2009) 3 KarLJ 550 : (2009) 1 KCCR 278
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 1 (3)
High Courts26 Nov 2008
P. Satyanarayana Vs C.H. Jayathertha
Karnataka High Court · (2009) 2 KCCR 1273
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Nov 2008Dismissed
Commissioner of Service Tax Vs Stag Software Pvt. Ltd.
Karnataka High Court · (2009) 16 STR 144
Central Excise Act, 1944 — Section 35 GFinance Act, 1994 — Section 65 (108), 65 (26)
High Courts25 Nov 2008Dismissed
M. Puttaswamy Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 94 : (2009) 4 KarLJ 356 : (2009) 1 KCCR 676
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7