High Courts28 Mar 2008Allowed
M. Krishnamurthy Vs Krishnamurthy and Others
Karnataka High Court · (2008) ILR (Kar) 4447 : (2009) 3 KarLJ 591 : (2008) 5 KCCR 636 SN
Legal Services Authorities Act, 1987 — Section 19 (5) (ii), 20 (1), 21 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 33 of 46
High Courts28 Mar 2008Allowed
New India Assurance Company Limited Vs Smt. Shantha and Others
Karnataka High Court · (2008) 3 KCCR 1793
Motor Vehicles Act, 1988 — Section 146 (1), 147, 166
High Courts28 Mar 2008Allowed
Uttara Kannada Labour Institutions Welfare Association and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) 6 KarLJ 725
High Courts27 Mar 2008
Sri. T. Subba Rao Vs Sri. T. Narasimha Rao
Karnataka High Court · (2008) ILR (Kar) 2768 : (2009) 3 KarLJ 520 : (2008) 3 KCCR 1535
Limitation Act, 1963 — Section 120, 121
High Courts27 Mar 2008Allowed
M.C. Chaithra and Others Vs State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 2710 : (2009) 4 KarLJ 273 : (2008) 3 KCCR 1515
Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts26 Mar 2008Dismissed
Smt. Rathnamma and Others Vs Sri. K.V. Hanumantha Reddy and Venkatappa
Karnataka High Court · (2008) 03 KAR CK 0072
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Women Rights to Property Act, 1937 — Section 8, 8 (1) (d)
High Courts26 Mar 2008Dismissed
Anitha Vs The State of Karnataka and Others
Karnataka High Court · (2009) 1 ALT(Cri) 143 : (2008) CriLJ 3329 : (2008) ILR (Kar) 3381 : (2008) 4 KCCR 2731
Penal Code, 1860 (IPC) — Section 149, 177, 201, 302
High Courts26 Mar 2008
Sri C. Shivalingaiah Gowda and Others Vs The State of Karnataka and Others Sri Keshava Prasad S., Sri R. Sreenivasa, Sri M.B. Seena and Sri Kumbi Narasimhaiah Vs The Registrar of Co operative Societies, The Additional Registrar of Co-operative Societies, (Indl. and Misc.), The Secretary, Karnataka Rajya Nyayanga Illakha Noukarara Gruha Nirmana Sahakara Sangha Ltd. and The Deputy Registrar of Co-operative Societies-2 and Administrator
Karnataka High Court · (2009) 1 KarLJ 201
Karnataka Co-operative Societies Act, 1959 — Section 106, 30 (1)
High Courts26 Mar 2008Dismissed
Banashankari Sugars Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 141
Industries (Development and Regulation) Act, 1951 — Section 29 (B) (1)
High Courts26 Mar 2008
The Manager, United India Insurance Co. Ltd. Vs Mahesh and Others
Karnataka High Court · (2009) ACJ 2804 : (2008) 119 FLR 246 : (2008) ILR (Kar) 3262 : (2008) 3 KCCR 1852
High Courts26 Mar 2008Dismissed
Sri A.V. Anthony Swamy Vs The Management of St. John''s Medical College
Karnataka High Court · (2008) 119 FLR 158 : (2008) ILR (Kar) 3361 : (2008) 6 KarLJ 750 : (2008) 3 KCCR 1895 : (2009) 1 LLJ 481
Constitution of India, 1950 — Article 21
High Courts26 Mar 2008Dismissed
Gurappa Vs Goudappagouda and Another
Karnataka High Court · (2009) ACJ 293
Motor Vehicles Act, 1988 — Section 166
High Courts25 Mar 2008
Sri S. Gangadhar and Others Vs Sri R. Prakash
Karnataka High Court · (2008) ILR (Kar) 2392 : (2008) 3 KCCR 1547
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2A, 105
High Courts25 Mar 2008Allowed
Smt. Akkamma Vs Deputy Commissioner and Others
Karnataka High Court · (2008) ILR (Kar) 3301 : (2008) 4 KCCR 2718 : (2009) 2 KLJ 555
Karnataka Land Reforms Act, 1961 — Section 126Village Offices Abolition Act, 1961 — Section 8
High Courts25 Mar 2008Dismissed
Sri Giriyappa Gowda, since dead by LRs. Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 2803 : (2009) 2 KarLJ 229 : (2008) 4 KCCR 2715
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts25 Mar 2008Allowed
Bangalore Hospital Vs Workman of Bangalore Hospital
Karnataka High Court · (2008) 119 FLR 1128 : (2008) 6 KarLJ 344 : (2008) 4 KCCR 2883 : (2009) 1 LLJ 661
Industrial Disputes Act, 1947 — Section 11 A, 22, 23
High Courts24 Mar 2008
P.P. Chaami Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 2832 : (2009) 2 KarLJ 335 : (2008) 4 KCCR 2703
Karnataka Municipalities Act, 1964 — Section 11 (1), 11 (i) (a), 3
High Courts20 Mar 2008Allowed
S.K. Venkata Reddy Vs The High Court of Karnataka and Another
Karnataka High Court · (2008) ILR (Kar) 2808 : (2008) 5 KarLJ 659 : (2008) 3 KCCR 182 SN
Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2 (1), 3 (2)
High Courts20 Mar 2008Dismissed
New India Assurance Co. Ltd. Vs G.D. Dengi and Another
Karnataka High Court · (2009) ACJ 168 : (2009) 5 KarLJ 630
Workmens Compensation Act, 1923 — Section 30, 30 (1)
High Courts20 Mar 2008Dismissed
Sri K. Basavaraja Vs The Registrar General, High Court of Karnataka
Karnataka High Court · (2008) ILR (Kar) 2733 : (2008) 5 KarLJ 537 : (2008) 3 KCCR 1800
Constitution of India, 1950 — Article 233, 234