COURT ARCHIVE

Karnataka High Court judgments, 2008

905 judgments · page 41 of 46

High Courts07 Feb 2008Allowed

The Registrar, University of Agricultural Science Vs Fakiragowda Patil since deceased by his LRs., Gangamma, Guranagouda Fakiragouda Patil, Narayana Gouda Fakiragouda Patil and Sarojini Apparaya Munavalli, Shankara Gouda Guranagowda Patil and The Assistant Commissioner and Land Acquisition Officer

Karnataka High Court · (2010) 325 ITR 239 : (2008) 2 KCCR 1272

Land Acquisition Act, 1894 — Section 28, 34

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High Courts06 Feb 2008Dismissed

The Assistant Commissioner of Central Excise and Customs, Hubli Division Vs Nandi Rerolling Mills Private Limited, The Hirekerur Urban Co-operative Bank of Mysore and The Branch Manager, State Bank of Mysore The Assistant Commissioner of Central Excise, Hubli Division Vs The Hirekeruru Urban Co-operative Bank Ltd. and Nandi Rerolling Mills Pvt. Ltd.

Karnataka High Court · AIR 2008 Kar 70 : (2008) 126 ECC 112 : (2008) 152 ECR 112 : (2008) 226 ELT 325 : (2008) ILR (Kar) 2598 : (2008) 5 KarLJ 81 : (2008) 12 STR 671 : (2009) 19 STT 467

Central Excise Act, 1944 — Section 11Karnataka Co-operative Societies Act, 1959 — Section 103

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High Courts06 Feb 2008Allowed

Mr. N.R. Narayana Murthy Vs Mr. H.N. Nanjegowda

Karnataka High Court · (2008) CriLJ 2206 : (2008) ILR (Kar) 1574 : (2008) 4 KarLJ 73 : (2008) 2 KCCR 894

Prevention of Insults to National Honour Act, 1971 — Section 2, 3

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High Courts05 Feb 2008Dismissed

H.P. Mudlappa Vs The Chief Engineer (Electrical), Bescom and Others

Karnataka High Court · AIR 2008 Kar 2810 : (2009) 2 KarLJ 264 : (2008) 3 KCCR 1511

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High Courts05 Feb 2008

Deputy Commissioner of Income Tax Vs BPL Sanyo Finance Ltd.

Karnataka High Court · (2009) 223 CTR 461 : (2009) 312 ITR 63

Income Tax Act, 1961 — Section 2 (47), 260 A, 45

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High Courts05 Feb 2008Allowed

Renuka Lakshmi Granites Vs K.M. Rajashekhara Murthy, Mr. K.M. Chandrashekar, Sri Govardhan Madde and The Director, Dept. of Mines and Geology

Karnataka High Court · (2008) ILR (Kar) 2776

Civil Procedure Code, 1908 (CPC) — Section 16, 16 (d), 20

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High Courts05 Feb 2008Dismissed

The Belgaum District Central Cooperative Bank Ltd. Vs The Mahantesh Co Operative Credit Society Ltd. and Another

Karnataka High Court · AIR 2008 Kar 1953 : (2008) ILR (Kar) 1646 : (2008) 3 KarLJ 608

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 46

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High Courts05 Feb 2008

Dr. N. Kasinath Vs Sri Arun R. Rawell and Others

Karnataka High Court · (2008) ILR (Kar) 857 : (2008) 2 KCCR 907

Limitation Act, 1963 — Section 54Specific Relief Act, 1963 — Section 19 (b), 21, 21 (1), 21 (2), 21 (4)

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High Courts05 Feb 2008

Smt. M. Menaka and Another Vs Siddalingaiah

Karnataka High Court · AIR 2008 Kar 2099 : (2008) ILR (Kar) 1697 : (2008) 4 KarLJ 161

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Feb 2008

The State Vs V. Sejappa

Karnataka High Court · (2008) CriLJ 3312 : (2008) 3 KCCR 1433

Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 19, 7

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High Courts05 Feb 2008Dismissed

The Belguam District Central Co-operative Bank Limited Vs The Mahantesh Co-operative Credit Society Limited and Another

Karnataka High Court · (2008) 2 KCCR 1078

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46AKarnataka Co-operative Societies Act, 1959 — Section 101 (1) (a)

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High Courts04 Feb 2008

National Education Foundation Vs Special Land Acquisition Officer and Others

Karnataka High Court · (2008) 2 KCCR 723

Constitution of India, 1950 — Article 226, 227Karnataka Land Acquisition Act, 1961 — Section 4, 4 (1), 6, 6 (1)

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High Courts04 Feb 2008Dismissed

Spanco Telesystems and Solutions Limited Vs The State of Karnataka, Department of Personnel and Administrative Reforms (AR) and Others

Karnataka High Court · (2008) 5 KarLJ 521 : (2008) 2 KCCR 788

Karnataka Transparency in Public Procurements Act, 1999 — Section 2 (d), 21, 6

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High Courts04 Feb 2008

Sri S. Dharmasamrajya, Since dead by his LR S.D. Sampath Samrajya Vs Sri B. Keerthivarma Shetty and Others

Karnataka High Court · (2008) ILR (Kar) 1377

Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 10, 6, 8

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High Courts04 Feb 2008Dismissed

National Education Foundation (A Regd. Trust) Vs Special Land Acquisition Officer and Others

Karnataka High Court · AIR 2008 Kar 111 : (2008) ILR (Kar) 1281 : (2008) 5 KarLJ 43

Constitution of India, 1950 — Article 226, 227

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High Courts04 Feb 2008Dismissed

United India Insurance Co. Ltd. Vs S.R. Prasanna, K. Nandakumar and The General Manager, KSRTC, BTS Division S.R. Prasanna Vs United India Insurance Co. Ltd. also at Regional Manager, United India Insurance Co. Ltd., K. Nanda Kumar and The General Manager, KSRTC, BTS Division

Karnataka High Court · (2008) ACJ 1375 : (2008) ILR (Kar) 1323 : (2008) 4 KarLJ 48 : (2008) 2 KCCR 672

Motor Vehicles Act, 1988 — Section 2 (30)

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High Courts01 Feb 2008Dismissed

Motor World Limited Vs Commissioner of Commercial Taxes

Karnataka High Court · (2009) 26 VST 487

Karnataka Sales Tax Act, 1957 — Section 23 (1), 28 (6)

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High Courts01 Feb 2008Dismissed

Syndicate Bank Vs Sri V. Varadarajan Sri V. Varadarajan Vs The Management of Syndicate Bank

Karnataka High Court · (2008) ILR (Kar) 2851 : (2008) 5 KarLJ 691 : (2009) 1 LLJ 283

Industrial Disputes Act, 1947 — Section 11 A

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High Courts01 Feb 2008Dismissed

Omana Chetan and Shefali since minor R/by her mother and natural guardian Smt. Omana Chetan Vs S.S. Rangegowda and Nagarathnamma

Karnataka High Court · (2008) ILR (Kar) 2240 : (2008) 4 KarLJ 124 : (2008) 2 KCCR 1062

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 19

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High Courts01 Feb 2008Dismissed

Smt. Santosh Achcha Vs State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 2413

Karnataka Stamp (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 4Karnataka Stamp Act, 1957 — Section 45 A, 45 B

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