High Courts17 Apr 2008Dismissed
M.V. Kasturi and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 3961 : (2009) 3 KarLJ 340 : (2008) 5 KCCR 3287
Land Acquisition Act, 1894 — Section 4 (1), 48, 48 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 31 of 46
High Courts16 Apr 2008Allowed
Steel Authority of India Vs The Secretary, Government of India, Ministry of Labour, Sri Hanuma Naik and Smt. Shivamma
Karnataka High Court · (2009) 120 FLR 898 : (2008) ILR (Kar) 3585 : (2008) 6 KarLJ 668 : (2009) 2 LLJ 269
Industrial Disputes Act, 1947 — Section 10, 10 (2A)
High Courts16 Apr 2008Dismissed
Sri J.T. Surappa and Another Vs Sri Satchidhanandendra Saraswathi Swamiji Public Charitable Trust and Others
Karnataka High Court · AIR 2008 Kar 2433 : (2008) ILR (Kar) 2115 : (2008) 3 KCCR 1484 : (2008) 3 KLT 150
Succession Act, 1925 — Section 2 (h), 63, 63 (c), 68
High Courts16 Apr 2008
Karnataka State Level Advocates'' Clerk''s Association (R) Vs State of Karnataka and Another
Karnataka High Court · (2008) ILR (Kar) 2700
Karnataka Advocates Welfare Fund Act, 1983 — Section 27, 27 (2) (a)
High Courts16 Apr 2008Allowed
N.G. Puttaswamy Vs The Tahsildar and Returning Officer, Agricultural Producer Marketing Committe and Others
Karnataka High Court · (2009) 1 KarLJ 575
Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 20, 20 (a), 23
High Courts16 Apr 2008
Smt. Anusha Kulkarni Vs Umesh Kulkarni
Karnataka High Court · (2008) 6 KarLJ 588 : (2008) 3 KCCR 1882
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24
High Courts15 Apr 2008Allowed
Power Cell Battery Karmikara Sangha (R) Vs Principal Secretary, Department of Labour, Government of Karnataka, Assistant Labour Commissioner and Conciliation Officer, Mysore Division and Power Cell Battery India Ltd.
Karnataka High Court · (2008) 119 FLR 163 : (2008) ILR (Kar) 4237 : (2008) 3 KCCR 1831 : (2009) 1 LLJ 381
Industrial Disputes Act, 1947 — Section 10 (1), 12 (5)
High Courts15 Apr 2008
Sandhya Bar and Restaurant and Another Vs Karnataka State Beverages Corporation Limited and Others
Karnataka High Court · (2008) 3 KCCR 223 SN
Constitution of India, 1950 — Article 226, 227
High Courts15 Apr 2008
Syed Mohammed Ghouse Pasha Khadri Vs Syed Mohammed Adil Pasha Khadri represented by G.P.A. Holder Syed Farooq Pasha, The Secretary, Karnataka Board of Wakf and The Administrative Officer, Mysore District Wakf Committee
Karnataka High Court · (2008) 04 KAR CK 0021
Waqf Act, 1954 — Section 56, 67, 85
High Courts15 Apr 2008
R. Mayilvahanam Pillai and Rajesh Salecha Vs Intelligence Officer, Narcotic Control Bureau Intelligence Officer, Narcotic Control Bureau Vs Mohsin Khan @ Mohsin Chacha
Karnataka High Court · (2008) CriLJ 4425 : (2008) ILR (Kar) 4166
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 41, 42, 42 (2)
High Courts11 Apr 2008Dismissed
Bidirambika Vidya Samsthe Vs The Under Secretary, Department of Education (Primary and Higher Education) and Others
Karnataka High Court · AIR 2008 Kar 2294 : (2008) ILR (Kar) 3766 : (2009) 1 KarLJ 365
Constitution of India, 1950 — Article 21A, 45, 46
High Courts11 Apr 2008Allowed
Residents of Shri Chitrapur Co-operative Housing Society Limited Vs District Registrar and Another
Karnataka High Court · (2008) 3 KarLJ 377
Karnataka Stamp Act, 1957 — Section 33, 39, 46, 67
High Courts11 Apr 2008Dismissed
The Commissioner of Income Tax and Another Vs Canfin Homes Limited
Karnataka High Court · (2008) 218 CTR 437 : (2008) ILR (Kar) 3153
Interest Tax Act, 1974 — Section 19, 2 (5), 26 C
High Courts11 Apr 2008Dismissed
First Flight Couriers Limited Vs Karnataka Couriers, Cargo and General Employees Union and Commissioner of Labour in Karnataka, Department of Labour Karnataka Couriers, Cargo and General Employees Union Vs First Flight Couriers Limited
Karnataka High Court · (2009) 121 FLR 20 : (2009) 1 KarLJ 372
Industrial Disputes Act, 1947 — Section 10 (i) (d)
High Courts11 Apr 2008Dismissed
Lakshminarayana Sony and Venkataramanachari Vs C. Basha
Karnataka High Court · (2009) 1 KarLJ 673 : (2008) 4 KCCR 2587
Karnataka Rent Control Act, 1961 — Section 27 (2) (a) (f), 27 (2) (a) (h)
High Courts11 Apr 2008
Unibic Biscuits India Pvt. Ltd. Vs Britannia Industries Limited
Karnataka High Court · (2008) 04 KAR CK 0014
Trade Marks Act, 1999 — Section 2 (1) (w)
High Courts11 Apr 2008Allowed
T.T.L. Trusts, T.T.L. Collage of Business Management (Post Graduate Course-MBA) Vs University of Mysore and State of Karnataka
Karnataka High Court · (2009) 2 KarLJ 251 : (2008) 4 KCCR 2351
Karnataka State Universities Act, 2000 — Section 59, 59 (13)
High Courts11 Apr 2008Dismissed
K. Narayana Nayak Vs Sri M. Shivarama Shetty
Karnataka High Court · (2009) 2 ALT(Cri) 199 : (2008) CriLJ 3411 : (2008) ILR (Kar) 3635 : (2008) 6 KarLJ 756 : (2008) 3 KCCR 1569 : (2009) 5 RCR(Civil) 262 : (2009) 5 RCR(Criminal) 207
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Apr 2008Dismissed
Sir Srinivasa and Others Vs C. Muninarayanappa and Others
Karnataka High Court · (2009) 1 KCCR 356
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Apr 2008Allowed
The Management of Bharatiya Reserve Bank Note Mudran Limited Vs P. Shanmuga Prabhu
Karnataka High Court · (2009) 120 FLR 294 : (2008) ILR (Kar) 3165 : (2008) 6 KarLJ 12 : (2008) 4 KCCR 324 SN : (2009) 1 LLJ 666
Industrial Disputes Act, 1947 — Section 10 (2A) (d), 11 A