High Courts29 May 2008
G.S. Ravindra and Another Vs Union of India and Others
Karnataka High Court · (2009) 1 KarLJ 115
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 30 of 46
High Courts29 May 2008Allowed
Mulder (India) Private Limited Vs Alembic Glass Industries Limited and Himanshu Agarwal, Asst. Sales Manager for Cousumer Products, Alembic Glass Industries Limited
Karnataka High Court · (2008) 05 KAR CK 0017
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, 20, 20 (c)
High Courts29 May 2008Dismissed
S.N. Sreenivasa Rao Vs Central Silk Board
Karnataka High Court · (2009) 2 KarLJ 224 : (2008) 4 KCCR 296 SN
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 15, 9
High Courts29 May 2008Allowed
Karnataka Antibiotics and Pharmaceuticals Employees'' Union and Another Vs National Commission for Scheduled Castes and Scheduled Tribes and Others
Karnataka High Court · (2008) 3 KCCR 1901
Constitution of India, 1950 — Article 226, 338, 338 (5) (a)
High Courts29 May 2008Allowed
Karnataka Antibiotics and Another Vs National Commission SC and Others
Karnataka High Court · (2008) ILR (Kar) 3305 : (2009) 3 KarLJ 481
Constitution of India, 1950 — Article 226, 338
High Courts29 May 2008Allowed
Sri Khimaji Manji Patel Vs The Karnataka Power Transmission Corporation Ltd. and The Executive Engineer (ELE), O and M Division Hescom
Karnataka High Court · AIR 2008 Kar 2564
High Courts28 May 2008Dismissed
Smt. Gowramma and Sri Puttaiah @ Kengaiah Vs Smt. Jayamma and Others
Karnataka High Court · (2009) 6 KarLJ 130
Karnataka Rent Act, 1999 — Section 43, 43 (1)
High Courts28 May 2008Dismissed
Shri V. Nagaraj and Smt. Muddamma Vs The State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 126 : (2008) 3 KCCR 2076
Karnataka Land Revenue Act, 1964 — Section 133
High Courts28 May 2008Allowed
Ganapathy Naik by Gangu and Others Vs Land Tribunal and Others
Karnataka High Court · (2008) ILR (Kar) 3686 : (2009) 9 KarLJ 65 : (2008) 3 KCCR 1866
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts28 May 2008Dismissed
Subray Krishnaiah Hegde and Others Vs The Manager, Siddapur Taluk Vakkalutana Huttuvali Maratha Sahakari Sangh Niyamit
Karnataka High Court · (2008) 6 KarLJ 643 : (2008) 3 KCCR 1842
Karnataka Co-operative Societies Act, 1959 — Section 101 (1), 70
High Courts28 May 2008Dismissed
Mohanlal Vs M. Subramani
Karnataka High Court · (2008) 6 KarLJ 581 : (2008) 4 KCCR 2326
Karnataka Rent Control Act, 1961 — Section 11 (1) (c), 21 (1) (h)
High Courts27 May 2008
Pista Bai and Others Vs Bangalore Mahanagara Palike and Others
Karnataka High Court · (2008) 05 KAR CK 0007
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 17, 59
High Courts27 May 2008Dismissed
Smt. G. Rathnavati Rao and Others Vs The Land Tribunal and Others
Karnataka High Court · (2009) 1 KarLJ 133 : (2008) 3 KCCR 225 SN
Constitution of India, 1950 — Article 226
High Courts26 May 2008Dismissed
Commissioner of Service Tax Vs Electronic Research Pvt. Ltd.
Karnataka High Court · (2008) 11 STR 337
Finance Act, 2000 — Section 117Finance Rules — Rule 17, 2 (1) (d) (xvii)
High Courts26 May 2008
Geetha Vs G.K. Subrahmanya since deceased by Lr., Gowramma and The Manager, Oriental Insurance Co. Ltd. Branch Manager, Oriental Insurance Co. Ltd. Vs Pramod Hanumantharao Naragundkar and Susheelamma
Karnataka High Court · (2009) ACJ 1132 : (2008) ILR (Kar) 4112
Motor Vehicles Act, 1988 — Section 147, 147 (1) (b) (i), 147 (2) (b)
High Courts22 May 2008Dismissed
V. Eshwaran Achari Vs Karnataka Rajya Kaigarika Sahakara Bank Niyamitha
Karnataka High Court · (2008) ILR (Kar) 4623 : (2008) 6 KarLJ 696 : (2008) 3 KCCR 220 SN
Constitution of India, 1950 — Article 226
High Courts17 Apr 2008Allowed
Shashwathi Enterprises Vs The Commissioner of Police, Bangalore City and the Licensing Authority and The Deputy Commissioner of Police (Administration), Designated Authority Ashok Hegde Vs The State of Karnataka
Karnataka High Court · (2008) 6 KarLJ 740
Karnataka Municipal Corporations Act, 1976 — Section 301, 310 (2)
High Courts17 Apr 2008
Institute for Social and Economic Change Vs Sri Siddiah Shetty Sri Siddiah Shetty Vs The Director, Institute for Social and Economic Change
Karnataka High Court · (2008) 6 KarLJ 66 : (2008) 5 KCCR 677 SN
Industrial Disputes Act, 1947 — Section 10 (4A), 2 A
High Courts17 Apr 2008Allowed
Bandi Ramappa Vs The State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4467 : (2009) 1 KarLJ 687 : (2008) 3 KCCR 1674
Contract Act, 1872 — Section 5Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 11 (5), 12 (21), 12A, 8
High Courts17 Apr 2008Allowed
A. Sathyanarayan rep. by his G.P.A. Holder, Sri. A.S. Vishnu Bharath Vs Sri K. Selvam
Karnataka High Court · (2008) CriLJ 3793 : (2008) 5 KarLJ 622
Negotiable Instruments Act, 1881 (NI) — Section 138, 142