High Courts15 Feb 2008
Sri Bharath Vs The State
Karnataka High Court · (2009) ILR (Kar) 985 : (2009) 4 KarLJ 639
Penal Code, 1860 (IPC) — Section 279, 338Probation of Offenders Act, 1958 — Section 12, 3, 4
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 39 of 46
High Courts15 Feb 2008Dismissed
Khaja Bee Vs Jamia Majeed
Karnataka High Court · (2009) 1 KCCR 753
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Feb 2008Allowed
Sri Venkateshwara Hill Crushers and Bangalore District Stone Crushers and Quarry Owners Association Vs The State of Karnataka
Karnataka High Court · (2008) 4 KarLJ 230 : (2008) 3 KCCR 1329
Karnataka Land Revenue Act, 1964 — Section 94 A, 94 B, 94 C
High Courts15 Feb 2008
H.S. Prasannakrishnamurthy and Others Vs The State of Karnataka under Secratary to Government Urban Devlopment Department and Others
Karnataka High Court · (2008) ILR (Kar) 2620 : (2008) 6 KarLJ 244 : (2008) 4 KCCR 309
Constitution of India, 1950 — Article 226, 243T (4)
High Courts15 Feb 2008Dismissed
The SPL Land Acquisition Officer, Assistant Commissioner Vs Shri Maruti Babu Takale and Shri Raghu Babu Takale
Karnataka High Court · (2008) 2 KCCR 1157
Land Acquisition Act, 1894 — Section 18 (1)
High Courts15 Feb 2008Dismissed
The Special Land Acquisition Officer Vs Shri Maruti Babu Takale and Another
Karnataka High Court · (2008) ILR (Kar) 2216 : (2008) 4 KarLJ 753
Land Acquisition Act, 1894 — Section 18 (1)
High Courts14 Feb 2008Allowed
Employees, State Insurance Corporation Vs Loka Shikshana Trust
Karnataka High Court · (2008) 4 KCCR 2932
Employees State Insurance Act, 1948 — Section 82 (2), 85 B, 93 A
High Courts14 Feb 2008Allowed
Employees'' State Insurance Corporation Vs Loka Shikshana Trust
Karnataka High Court · (2008) 119 FLR 327 : (2008) 3 LLJ 945
Employees State Insurance Act, 1948 — Section 82 (2), 85 B
High Courts14 Feb 2008Allowed
A. Sathyanarayan Vs Sri K. Selvan
Karnataka High Court · (2008) ILR (Kar) 2650
Negotiable Instruments Act, 1881 (NI) — Section 138, 140
High Courts14 Feb 2008Allowed
Harikishan Malu, Premchand Malu and Brijmohan Malu Vs Ramesh Kulkarni, Krishnakumar and Laxmi Raman Lahoti
Karnataka High Court · (2008) 02 KAR CK 0055
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts14 Feb 2008Allowed
Neela Naik Vs Saroja Naik and Others
Karnataka High Court · AIR 2008 Kar 132 : (2008) ILR (Kar) 2545 : (2009) 2 KarLJ 147 : (2008) 2 KCCR 1194
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 4, 8
High Courts14 Feb 2008Dismissed
Manohar Chatlani @ Manu Vs The Central Bureau of Investigation
Karnataka High Court · (2008) ILR (Kar) 2466 : (2008) 6 KarLJ 50
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195 (2), 340Delhi Special Police Establishment Act, 1946 — Section 5, 6Penal Code, 1860 (IPC) — Section 120 B, 420, 468, 471
High Courts14 Feb 2008Dismissed
Sri Kenchegowda Vs K.B. Krishnappa and Others
Karnataka High Court · (2008) ILR (Kar) 3453 : (2009) 4 KarLJ 613 : (2008) 4 KCCR 2536
Hindu Marriage Act, 1955 — Section 16, 16 (1), 16 (2), 16 (3)
High Courts14 Feb 2008
Commissioner of Income Tax and Another Vs Malabar Industrial Co. Ltd.
Karnataka High Court · (2010) 320 ITR 486
Income Tax Act, 1961 — Section 260 A
High Courts13 Feb 2008Allowed
Sri. Madhusudanandapuri Swamiji Vs The Assistant Commissioner/Sub-Divisional Magistrate and Others
Karnataka High Court · (2008) 1 KCCR 536
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (1), 146, 146 (1)
High Courts13 Feb 2008Dismissed
R.D. Mendon and Sons Vs Income Tax Officer
Karnataka High Court · (2010) 323 ITR 655
Income Tax Act, 1961 — Section 143, 143 (2), 143 (2), 260 A
High Courts13 Feb 2008Allowed
Commissioner of Income Tax and Another Vs Hoysala Blow Moulders (India) Ltd.
Karnataka High Court · (2009) 317 ITR 284
Income Tax Act, 1961 — Section 143 (1) (a), 260 A, 80 HHC
High Courts13 Feb 2008Allowed
Sri Sri Sri Madhusudanandapuri, Swamiji of Omkarashrama Vs The Assistant Commissioner, Bangalore South Sub-Division Cum Sub-Divisional Magistrate, The Police Inspector, The Tahsildar and Sri Purushothamanandapuri Swamiji
Karnataka High Court · (2008) ILR (Kar) 1704
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1), 145 (6)
High Courts13 Feb 2008
Sri Gurudeva Industries Vs The Director, Department of Agricultural Marketing and Others
Karnataka High Court · (2008) ILR (Kar) 1765 : (2008) 3 KarLJ 622 : (2008) 2 KCCR 1124
Agricultural Produce Marketing (Regulation) Act, 1996 — Section 65 (4)
High Courts13 Feb 2008Dismissed
Shivappa Malappa Tattimani Vs The Disciplinary Authority and Divisional Controller and Another
Karnataka High Court · (2008) ILR (Kar) 2225 : (2008) 4 KarLJ 338 : (2008) 2 KCCR 1107
Penal Code, 1860 (IPC) — Section 406, 408, 460, 471