High Courts12 Mar 2008
Smt. Nanjamma Vs Smt. Akkayamma and Others
Karnataka High Court · AIR 2008 Kar 102 : (2008) ILR (Kar) 1420 : (2008) 4 KarLJ 177 : (2008) 2 KCCR 886
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (1), 35 (2)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 35 of 46
High Courts12 Mar 2008
Honnappa and Others Vs The Land Tribunal and Others
Karnataka High Court · (2009) 1 KarLJ 217 : (2008) 3 KCCR 1520
Karnataka Land Reforms Act, 1961 — Section 63, 64, 65, 66
High Courts11 Mar 2008
Ganapati Gouda (since deceased by his LRs. Smt. Sushila Gowda, Sri. Vinod Gowda, Sri Prakash Gowda and Smt. Rekha) and Others Vs Smt. Sukri Gouda (since deceased by her LRs. Jaggu Gouda and Others) and Ganapati Bhat Khurse
Karnataka High Court · (2008) 03 KAR CK 0071
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Mar 2008
M.S. Srinivasamurthy and Sons Vs Bharath Petroleum Corporation Ltd.
Karnataka High Court · (2008) 03 KAR CK 0064
Constitution of India, 1950 — Article 14, 226
High Courts11 Mar 2008
Smt. Zarina Bi and Others Vs Special Land Acquisition Officer
Karnataka High Court · (2008) ILR (Kar) 2771 : (2009) 2 KarLJ 448
Land Acquisition Act, 1894 — Section 12 (2), 18 (1), 4 (1)
High Courts11 Mar 2008
The Managing Director, Northwestern Karnataka Road Transport Corpn. Vs Fakirappa Sunkad
Karnataka High Court · (2008) ILR (Kar) 2796 : (2009) 2 KarLJ 614 : (2008) 3 KCCR 1346
Motor Vehicles Act, 1988 — Section 166
High Courts11 Mar 2008
Bhadra Advancing (P) Ltd. Vs Assistant Commissioner of Income Tax
Karnataka High Court · (2008) 219 CTR 447
Income Tax Act, 1961 — Section 143 (3), 260 A, 271 (1) (c)
High Courts11 Mar 2008Dismissed
Amruthes N.P. Vs Principal Secretary to Chancellor (University Section), University of Mysore
Karnataka High Court · (2008) 3 KCCR 1927
Karnataka State Universities Act, 2000 — Section 14, 14 (2), 14 (3)
High Courts11 Mar 2008Dismissed
State Vs K.M. Gangadhar
Karnataka High Court · (2008) 2 KCCR 985
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 20, 7
High Courts10 Mar 2008
T.C. Ranganath and Others Vs H.P. Jayachandra and Others
Karnataka High Court · (2009) 6 KarLJ 525 : (2009) 2 KCCR 938
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Mar 2008Allowed
State of Karnataka Vs Basavaraj Siddappa Jadhav
Karnataka High Court · (2008) 5 KarLJ 163 : (2008) 2 KCCR 1257
Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts10 Mar 2008Dismissed
Suresh Zingade Vs The Managing Director, Karnataka Milk Federation and The General Manager, Karnataka Milk Federation
Karnataka High Court · (2008) ILR (Kar) 3243 : (2008) 2 KCCR 1185
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts07 Mar 2008Dismissed
The Hubli-Dharwad Municipal Corporation Vs Chandrashekar
Karnataka High Court · (2008) 5 KCCR 3522
Contract Act, 1872 — Section 74Karnataka Municipal Corporations Act, 1976 — Section 64
High Courts07 Mar 2008Dismissed
The Hubli-Dharwad Municipal Corporation Vs Chandrashekar Shetty
Karnataka High Court · AIR 2009 Kar 41
Karnataka Municipal Corporations Act, 1976 — Section 64
High Courts07 Mar 2008Allowed
L.M. Glasfiber General Employees Union Vs The Assistant Labour Commissioner and Conciliation Officer and The Management, L.M. Glasfiber India Pvt. Ltd.
Karnataka High Court · (2008) 03 KAR CK 0054
Industrial Disputes Act, 1947 — Section 2 (s), 33
High Courts07 Mar 2008Dismissed
G. Kaluram Vs K.G. Shivashankar
Karnataka High Court · (2009) 9 KarLJ 257 : (2008) 2 KCCR 1177
Karnataka Rent Act, 1999 — Section 27 (2) (a), 27 (2) (r)
High Courts07 Mar 2008Allowed
The Commissioner of Income Tax and The Assistant Commissioner of Income Tax Vs Mc Dowell and Company Ltd.
Karnataka High Court · (2008) 219 CTR 544 : (2008) ILR (Kar) 3218 : (2009) 310 ITR 215 : (2008) 3 KCCR 216 SN : (2009) 177 TAXMAN 317
Income Tax Act, 1961 — Section 234 (2), 254 (2), 260 A
High Courts07 Mar 2008
The Joint Director and Another Vs Belgaum District Co-operative Milk Producers Societies Union Limited
Karnataka High Court · (2008) 119 FLR 166 : (2008) 5 KarLJ 172 : (2008) 3 LLJ 875
Employees State Insurance Act, 1948 — Section 39, 39 (5), 39 (5) (a)
High Courts06 Mar 2008Allowed
Radha Bai Gaonkar Since deceased by her Legal Representatives Premabai Gaonkar, Manjunath and Sheetal Vs Sangawwa Guddadamath and Others
Karnataka High Court · (2009) 1 KCCR 845
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 109, 53 A
High Courts06 Mar 2008
Raja Associates Vs Union of India (UOI) and The Manager, UCO Bank
Karnataka High Court · AIR 2008 Kar 136 : (2009) 2 KarLJ 50 : (2008) 2 KCCR 165 SN
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13 (2), 13 (3A)