High Courts18 Nov 2008Dismissed
P.S. Patil Vs Lakhamappa Kallappa Khot
Karnataka High Court · (2010) 1 BC 187 : (2009) ILR (Kar) 347 : (2009) 5 KarLJ 638
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Karnataka High Court judgments, 2008
905 judgments · page 5 of 46
High Courts17 Nov 2008Allowed
State Bank of Mysore Vs G. Mahadevappa
Karnataka High Court · (2009) 5 KarLJ 508 : (2009) 3 KCCR 1596
State Bank of Mysore Employees (Pension) Regulations, 1995 — Regulation 29
High Courts14 Nov 2008
Varija Nalige M.L. Vs K.C. Karman and Another
Karnataka High Court · (2009) 1 KCCR 314
High Courts14 Nov 2008Dismissed
Chinnaswamy Reddy and Others Vs State of Karnataka and K. Prakash Shetty
Karnataka High Court · (2009) ILR (Kar) 412 : (2009) 4 KarLJ 279 : (2009) 1 KCCR 335
Karnataka Land Revenue Act, 1964 — Section 68 (1), 68 (5)
High Courts14 Nov 2008Dismissed
Kashinath Vs The Managing Director, Krishna Bhagya Jala Nigam Limited
Karnataka High Court · (2011) 2 KarLJ 469
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 F
High Courts14 Nov 2008Allowed
Verupegowda and Rajegowda Vs Shankaregowda and Chandrashekhara
Karnataka High Court · (2009) ILR (Kar) 1867
Karnataka Land Reforms Act, 1961 — Section 4, 44, 5
High Courts14 Nov 2008Allowed
The Oriental Insurance Co. Ltd. Vs Sharada G. and Others
Karnataka High Court · (2009) 4 KarLJ 121 : (2009) 1 KCCR 734
Motor Vehicles Act, 1988 — Section 163 A, 163 A (2), 166
High Courts14 Nov 2008Dismissed
Smt Kalavathi S. Nergi Vs The District Commissioner District Caste Verification Committee and Others
Karnataka High Court · (2009) ILR (Kar) 77 : (2009) 1 KCCR 7 SN
Constitution of India, 1950 — Article 15 (4), 16 (4), 311, 330, 332
High Courts14 Nov 2008
Varija Nalige M.L Vs K.C. Karman and Another
Karnataka High Court · (2009) ACJ 2175 : (2009) ILR (Kar) 195 : (2009) 4 KarLJ 535
High Courts13 Nov 2008Dismissed
Smt. S. Krishnaveni and Others Vs The Chairman, The City Improvement Trust Board and Others
Karnataka High Court · (2010) ILR (Kar) 1125
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 54, 55
High Courts13 Nov 2008
Annapoorneshwari Yuvakara Sangha and Annapoorneshwari Temple Trust Vs Bangalore Development Authority and Others
Karnataka High Court · (2009) 3 KarLJ 523
High Courts12 Nov 2008Dismissed
Vijaya Bank Vs Dynasty Holdings (P) Ltd.
Karnataka High Court · (2009) 4 KarLJ 105
Karnataka Rent Control Act, 1961 — Section 21, 31Transfer of Property Act, 1882 — Section 106
High Courts12 Nov 2008Dismissed
Vijaya Bank Vs Dynasty Holdings (Private) Limited
Karnataka High Court · (2009) 2 KCCR 991
Karnataka Rent Act, 1999 — Section 69, 70Transfer of Property Act, 1882 — Section 106
High Courts12 Nov 2008
Kuntegowda, Sadashiva Murthy and Shivegowda Vs Deputy Commissioner, Asst. Commissioner and Lakkamma
Karnataka High Court · (2009) 9 KarLJ 44 : (2009) 2 KCCR 47 SN
Mysore Land Revenue Code, 1888 — Section 43 (6) (a) (ii), 6 (a) (i)
High Courts11 Nov 2008Dismissed
Sri Govindegowda Vs The State of Karnataka
Karnataka High Court · AIR 2009 Kar 1644 : (2009) ILR (Kar) 302 : (2009) 9 KarLJ 138 : (2009) 1 KCCR 239
Karnataka Minor Mineral Concessions (Amendment) Rules — Rule 21 (2)
High Courts11 Nov 2008Dismissed
M/S. United India Insurance Co. Ltd. Vs Smt. Laxmamma, Sri Venkatesh, C Narayana and C Kumaraswamy Mudaliyar
Karnataka High Court · (2008) 11 KAR CK 0007
High Courts10 Nov 2008Dismissed
Kirloskar Brothers Ltd. Lead Member of KBL-G Shankar JV Vs Karnataka Niravari Nigam Limited, Karnataka Power Corporation Limited and RNS Infrastructure Limited Lead Member of RNS Infrastructure Ltd. NMCC-Jyoti Limited-PES JVJ
Karnataka High Court · (2009) 5 KarLJ 608 : (2009) 1 KCCR 13 SN
Karnataka Transparency in Public Procurements Act, 1999 — Section 13, 16, 2 (c)
High Courts10 Nov 2008Dismissed
Rajiv Gandhi University of Health Sciences Vs Association of Physical Education Teachers
Karnataka High Court · (2009) 2 KarLJ 656 : (2009) 2 KCCR 1420
Rajiv Gandhi University of Health Sciences Act, 1994 — Section 2 (e), 2 (m), 2 (xii)
High Courts10 Nov 2008Allowed
Shashi Distilleries Pvt. Ltd. Vs The Excise Commissioner in Karnataka and Another
Karnataka High Court · (2009) ILR (Kar) 42 : (2009) 5 KarLJ 626
High Courts10 Nov 2008Allowed
Sri Sannegowda (Late) Vs Managing Director, Karnataka State Road Transport Corporation, Divisional Controller, K.S.R.T.C., Davanagere Divison and Divisional Controller, K.S.R.T.C., Hassan Division
Karnataka High Court · (2009) ILR (Kar) 318 : (2009) 1 KCCR 15 SN