High Courts23 Jan 2008
Karigowda Vs The Special land Acquisition Officer, The Executive Engineer and The Managing Director Irrigation Board
Karnataka High Court · (2008) 01 KAR CK 0063
Land Acquisition Act, 1894 — Section 23 (1), 4 (1)
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 43 of 46
High Courts23 Jan 2008
The Managing Director, Krishna Bhagya Jalanigam Ltd. Vs Sri Mehboobsab
Karnataka High Court · (2008) ILR (Kar) 1983 : (2008) 3 LLJ 433
Industrial Disputes Act, 1947 — Section 10 (4A), 25 F
High Courts23 Jan 2008
Smt. Razia Begaum Vs Abdul Khadar and Others
Karnataka High Court · (2008) ILR (Kar) 1863
Mohammedan Law — Section 56, 63, 65
High Courts23 Jan 2008Dismissed
Commissioner of Income Tax and Another Vs V.G. Siddartha
Karnataka High Court · (2010) 322 ITR 365
Income Tax Act, 1961 — Section 143 (3)
High Courts22 Jan 2008Dismissed
Smt. Usha Gopirathnam, Sanjana Rathnam and Devina Suresh also called as Devina Hemdev Vs Shri P.S. Ranganathan, High Clere Stud Farm and Others
Karnataka High Court · (2008) 5 KCCR 3410
Partnership Act, 1932 — Section 11, 24, 3, 32, 4
High Courts22 Jan 2008Allowed
R. Gopalakrishna Vs The Karnataka State Financial Corporation
Karnataka High Court · AIR 2008 Kar 77 : (2008) ILR (Kar) 2034
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts22 Jan 2008Dismissed
Baywest Power and Energy P. Ltd. Vs Zlpro International Ltd. and Another
Karnataka High Court · (2009) 148 CompCas 751
Companies Act, 1956 — Section 433
High Courts22 Jan 2008
Oriental Insurance Company Limited Vs Smt. Saraswathamma and Others
Karnataka High Court · (2009) ACJ 696 : (2008) ILR (Kar) 1553 : (2008) 2 KCCR 1090
Motor Vehicles Act, 1988 — Section 163 A
High Courts22 Jan 2008
Indu Jain and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) 36 PTC 553
Copyright Act, 1957 — Section 51, 52 A, 63, 68 APenal Code, 1860 (IPC) — Section 406
High Courts22 Jan 2008Allowed
Motor Industries Co. Ltd. Vs Commissioner of Income Tax and Another
Karnataka High Court · (2009) 314 ITR 29
Income Tax Act, 1961 — Section 154, 244 A (1) (b), 244 A (3)
High Courts21 Jan 2008
Vasanth Annaji Gramopadhye by his PA Holder, Sri G.S. Ganachari Vs State of Karnataka, Land Tribunal and Sri Shantappa Adappa Kadahatti
Karnataka High Court · (2008) ILR (Kar) 1071 : (2008) 4 KarLJ 51 : (2008) 2 KCCR 662
Karnataka Land Reforms Act, 1961 — Section 15
High Courts21 Jan 2008Allowed
Mr. Anil George Vs The Karnataka State Nursing Council
Karnataka High Court · AIR 2008 Kar 101 : (2008) 117 FLR 958 : (2008) ILR (Kar) 1815 : (2008) 4 KarLJ 173 : (2008) 2 KCCR 665
High Courts21 Jan 2008Allowed
B.K. Suresh Vs Income Tax Officer
Karnataka High Court · (2009) 221 CTR 80
Income Tax Act, 1961 — Section 10 (3), 143 (1) (a), 260 A
High Courts21 Jan 2008Allowed
The Special Land Acquisition Officer Vs Mallareddeppa Rabbanalli
Karnataka High Court · (2008) ILR (Kar) 1531 : (2008) 3 KarLJ 501
Karnataka Land Acquisition Act, 1961 — Section 18 (1), 18 (3) (b)
High Courts20 Jan 2008Allowed
H.M. Manjunath Vs The Board of Directors/Appellate Authority and Others
Karnataka High Court · (2009) ILR (Kar) 738 : (2009) 2 KarLJ 434
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 19 (2), 22, 23
High Courts18 Jan 2008
K.C. Chandrashekar Raju Vs D. Venkatesh and Others
Karnataka High Court · (2008) ILR (Kar) 1660 : (2008) 6 KarLJ 298 : (2008) 2 KCCR 861 : (2008) 2 KCCR 1153
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4 (1), 151Evidence Act, 1872 — Section 63 (2), 65 (c)
High Courts18 Jan 2008Dismissed
Sri. C. Thimmappa Vs Mariyappa (since dead by his L.Rs. Smt. Parvathamma and Others)
Karnataka High Court · AIR 2008 Kar 107 : (2008) ILR (Kar) 1270 : (2008) 5 KarLJ 453 : (2008) 2 KCCR 703
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 100
High Courts18 Jan 2008Dismissed
East West Hotels Ltd. Vs The Deputy Commissioner of Income Tax, Special Range-I
Karnataka High Court · (2008) 217 CTR 198 : (2008) ILR (Kar) 1004 : (2009) 309 ITR 149
Income Tax Act, 1961 — Section 143 (1) (a)
High Courts18 Jan 2008Dismissed
Karnataka University Vs Shri Tirakappa Hanumantappa and Others
Karnataka High Court · (2008) ILR (Kar) 3183 : (2009) 2 KarLJ 323 : (2008) 4 KCCR 319 SN
Constitution of India, 1950 — Article 19 (1) (g), 21, 300ALand Acquisition Act, 1894 — Section 18 (1), 18 (2) (a), 18 (3)
High Courts17 Jan 2008Dismissed
Screen Craft Vs State of Karnataka and Others
Karnataka High Court · (2008) 36 PTC 626
Copyright Act, 1957 — Section 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 457