High Courts13 Feb 2008Allowed
Gulf Oil Corporation Ltd. Vs The State of Karnataka
Karnataka High Court · (2010) 3 KCCR 2123
Companies Act, 1956 — Section 391, 391 (2), 560Constitution of India, 1950 — Article 14, 226, 300
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 40 of 46
High Courts13 Feb 2008Dismissed
Sri Pandurang alias Sathyabodh Vs The State of Karnataka
Karnataka High Court · (2008) CriLJ 2507 : (2008) 5 KarLJ 34 : (2008) 2 KCCR 965
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2)
High Courts13 Feb 2008Allowed
The Hubli Forests Contractors and Timber Merchants Association Ltd. Vs The Hubli Dharwad Municipal Corporation, Narayan Marutisa, Sri. S.K. Patil and Sri. Ramji Patel The Hubli Dharwad Municipal Corporation Vs Narayan Marutisa, The Hubli Forest Contractors and Timber Merchant''s Association Ltd., Sri. S.K. Patil and Sri. Ramji Patel
Karnataka High Court · (2008) 02 KAR CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 4, 100
High Courts12 Feb 2008
Juvam Bouthis Pinto (deceased) by LRs. Vs Nonu Moily (deceased) by LRs.
Karnataka High Court · AIR 2008 Kar 2236 : (2008) 3 KCCR 1634
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Feb 2008Allowed
Veerappa and Others Vs Smt. Halavva and Others
Karnataka High Court · (2008) ILR (Kar) 2159 : (2008) 5 KarLJ 485 : (2008) 2 KCCR 1015
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts12 Feb 2008
M. Shivanna and Another Vs Deputy Commissioner of Income Tax
Karnataka High Court · (2008) 218 CTR 279 : (2008) 301 ITR 233 : (2008) 171 TAXMAN 48
Income Tax Act, 1961 — Section 222, 226 (3)
High Courts11 Feb 2008
Wires and Cables (India), Bangalore Vs State of Karnataka and Others
Karnataka High Court · (2008) 64 KarLJ 238
Constitution of India, 1950 — Article 226Karnataka Value Added Tax Act, 2003 — Section 72Karnataka Value Added Tax Rules, 2005 — Rule 166
High Courts11 Feb 2008
Bata India Limited Vs Deputy Commissioner of Commercial Taxes and Another
Karnataka High Court · (2009) 24 VST 510
Karnataka Value Added Tax Act, 2003 — Section 39 (1)
High Courts08 Feb 2008Allowed
Associated Rubber Products Vs Harry and Jenny and Another
Karnataka High Court · (2008) 3 KCCR 1650 : (2009) 5 RCR(Civil) 154
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151, 20
High Courts08 Feb 2008Dismissed
Manager, National Insurance Co. Ltd. Vs Mahabooba Bi and Others
Karnataka High Court · (2009) ACJ 310 : (2008) 118 FLR 580 : (2008) ILR (Kar) 2563 : (2009) 9 KarLJ 115
Motor Vehicles Act, 1988 — Section 147 (1) (a)
High Courts08 Feb 2008Allowed
Mahadevappa and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 1750 : (2008) 5 KarLJ 596 : (2008) 2 KCCR 1225
Karnataka Land Revenue Act, 1964 — Section 128, 129
High Courts08 Feb 2008Dismissed
Parappa and Others Vs Bhimappa and Another
Karnataka High Court · (2008) ILR (Kar) 1840 : (2008) 3 KCCR 1374
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (2)Evidence Act, 1872 — Section 67, 68, 71
High Courts08 Feb 2008Allowed
Sri S. Bylaiah Vs State
Karnataka High Court · (2008) ILR (Kar) 1892 : (2008) 4 KarLJ 40 : (2008) 2 KCCR 1059
Wild Life (Protection) Act, 1972 — Section 39, 40, 44, 49 (b), 9
High Courts08 Feb 2008Allowed
Karnataka Power Corporation Ltd. Vs G.G. Bhat
Karnataka High Court · (2008) 118 FLR 571 : (2008) 2 KCCR 1243
Industrial Disputes Act, 1947 — Section 10 (4A), 34
High Courts08 Feb 2008Dismissed
Chikajala Gram Panchayath Vs The State of Karnataka Revenue Department
Karnataka High Court · AIR 2008 Kar 2135 : (2008) ILR (Kar) 1879 : (2008) 2 KCCR 1082
High Courts08 Feb 2008Dismissed
Manager, National Insurance Company Limited Vs Mahabooba Bi and Others
Karnataka High Court · (2008) 2 KCCR 1264
Motor Vehicles Act, 1988 — Section 147 (1) (a)
High Courts07 Feb 2008
Subodh Subhash Kakade Vs Appasabad Jinnappa Chougule and The Divisional Manager, New India Assurance Co. Ltd.
Karnataka High Court · (2009) ACJ 406 : (2008) ILR (Kar) 2399 : (2008) 6 KarLJ 318 : (2008) 3 KCCR 1319
High Courts07 Feb 2008Dismissed
Krishnegowda Vs The Chief Engineer (Elec.), Mangalore Electricity Supply Company Limited (MESCOM) and Others
Karnataka High Court · AIR 2008 Kar 2037 : (2008) 2 CTLJ 425 : (2008) 4 KarLJ 350 : (2008) 2 KCCR 1067
High Courts07 Feb 2008Dismissed
Sri. Onkarappa Chandappa Biradar Vs Sri Dhareppa
Karnataka High Court · (2008) ILR (Kar) 2891 : (2009) 2 KarLJ 748 : (2008) 3 KCCR 1532
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts07 Feb 2008Dismissed
Tahsildar and Others Vs Gurappa Shiddappa Rolli
Karnataka High Court · (2008) 4 KarLJ 361