High Courts24 Nov 2008
Basappa Neelappa Sulikeri Vs The Spl Land Acquisition Officer
Karnataka High Court · (2011) 4 KCCR 2975
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 4 of 46
High Courts24 Nov 2008Dismissed
Smt. Bhagyamma and Others Vs Smt. Ningarama and Others
Karnataka High Court · (2009) ILR (Kar) 118 : (2009) 4 KarLJ 404 : (2009) 1 KCCR 410
Hindu Minority and Guardianship Act, 1956 — Section 12, 6, 8Limitation Act, 1963 — Section 7
High Courts24 Nov 2008
Nanjappa Vs Government of Karnataka, Land Revenue Department (Land Grant)
Karnataka High Court · (2009) ILR (Kar) 1399 : (2009) 5 KarLJ 147 : (2009) 1 KCCR 576
Karnataka Land Grant Rules, 1969 — Rule 12, 12 (1) (1), 4 (2)
High Courts24 Nov 2008
Smt. Sulochana Balegar Vs Sri. R. Chandrashekhar Balegar
Karnataka High Court · (2009) 3 CivCC 416 : (2009) ILR (Kar) 692 : (2009) 3 KarLJ 699 : (2009) 1 KCCR 661
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Family Courts Act, 1984 — Section 13
High Courts24 Nov 2008Dismissed
Savani Transport Limited Vs State of Karnataka and K.R. Prasanna Kumar Setty
Karnataka High Court · AIR 2009 Kar 160 : (2009) 2 KarLJ 712
Karnataka Rent Act, 1999 — Section 2 (3) (g), 70 (2) (c)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 31, 50
High Courts24 Nov 2008Dismissed
Sri G. Veeranna Vs The Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2009) 1 KCCR 532
High Courts24 Nov 2008Dismissed
G. Veranna Vs Joint Registrar of Co-operative Societies and Others
Karnataka High Court · (2009) 3 KarLJ 555
High Courts24 Nov 2008Dismissed
Official Liquidator of Kadambi Electronics Private Limited (In Liquidation) Vs K. Damodar and Another
Karnataka High Court · (2009) 2 KarLJ 91
Companies Act, 1956 — Section 458 A, 543 (1)
High Courts21 Nov 2008Allowed
Sridhar Narayan Hegde Vs The Karnataka Bank Ltd. and State of Karnataka
Karnataka High Court · (2008) 11 KAR CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 2008
Managing Director Bangalore Metropolitan Transport Corporation Vs Smt. P.S. Padmavathi
Karnataka High Court · (2006) ACJ 2563 : AIR 2009 Kar 1113 : (2009) ILR (Kar) 315 : (2009) 1 KCCR 242
Motor Vehicles Act, 1988 — Section 140
High Courts20 Nov 2008
Sri Srikanth Shetty Vs The State of Karnataka
Karnataka High Court · (2009) 4 KarLJ 317 : (2009) 1 KCCR 391
High Courts20 Nov 2008
Jafar Saddiq Vs The State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 524 : (2009) 2 KarLJ 737 : (2009) 1 KCCR 321
Penal Code, 1860 (IPC) — Section 323, 376, 511
High Courts20 Nov 2008Dismissed
Y.N. Sathyanarayana Vs The Registrar General, High Court of Karnataka and Others
Karnataka High Court · (2009) 3 KarLJ 588
Constitution of India, 1950 — Article 226
High Courts20 Nov 2008Allowed
Sri Dattatray Hanamantrao Bidikar and Sri Gajana Hanamantrao Bidikar Vs Smt. Dilshad Begum and Others
Karnataka High Court · (2009) 2 KCCR 926
Waqf Act, 1995 — Section 6, 63, 7, 85
High Courts19 Nov 2008Allowed
M.S. Susheelamma, (since dead by her L.Rs. M.S. Sudheer Kumar, M.S. Sudarshan, M.S. Prasanna and M.S. Narayan) Vs M.R. Shivakumar and Others
Karnataka High Court · (2008) 11 KAR CK 0032
Limitation Act, 1963 — Section 114, 35, 54, 58, 64Transfer of Property Act, 1882 — Section 122
High Courts19 Nov 2008
B.H. Ismail Vs State of Karnataka
Karnataka High Court · (2009) ILR (Kar) 788 : (2009) 2 KarLJ 509 : (2009) 1 KCCR 454
Penal Code, 1860 (IPC) — Section 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 (1) (xi)
High Courts18 Nov 2008Allowed
K.K. Builders Civil Engineering Contractors Vs State of Karnataka
Karnataka High Court · (2009) 1 KCCR 441
Karnataka Transparency in Public Procurements Act, 1999 — Section 3
High Courts18 Nov 2008Allowed
Sri. Radhakrishna R. Vs The General Manager, The Asst. Executive Engineer (Elecl) and The Superintending Engineer (Elecl)
Karnataka High Court · (2009) 3 CivCC 111 : (2009) ILR (Kar) 294 : (2009) 3 KarLJ 516 : (2009) 1 KCCR 16 SN
Electricity Act, 2003 — Section 126, 126 (3), 127
High Courts18 Nov 2008Dismissed
P.S. Patil Chikodi and Others Vs Lakhamappa Kallappa Khot and Others
Karnataka High Court · (2009) 1 KCCR 272
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Nov 2008Allowed
K.K. Builders Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KCCR 441
Constitution of India, 1950 — Article 14Karnataka Transparency in Public Procurements Act, 1999 — Section 3