COURT ARCHIVE

Karnataka High Court judgments, 2008

905 judgments · page 6 of 46

High Courts10 Nov 2008Allowed

A. Janardhan Shetty and Others rep. by GPA holder H.T. Raju Vs The State of Karnataka, The Karnataka Industrial Area Development Board and ABB Limited

Karnataka High Court · (2009) ILR (Kar) 2159

Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 28 (4), 4, 4 (c)

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High Courts07 Nov 2008Allowed

The Special Land Acquisition Officer, Karnataka Industrial Area Development Board Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 102 : (2008) 5 KCCR 3497

Karnataka Industrial Area Development Act, 1966 — Section 28 (1)Land Acquisition Act, 1894 — Section 18 (1), 28 A

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High Courts07 Nov 2008Allowed

Syed Yusuff Vs Fathimabi

Karnataka High Court · (2009) ILR (Kar) 510 : (2009) 1 KCCR 824

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 41 Rule 1M, 96 (1), 96 (3)

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High Courts07 Nov 2008Dismissed

Smt. Gangamma and Others Vs The Deputy Commissioner and Others

Karnataka High Court · (2009) 2 KarLJ 218 : (2009) 2 KCCR 952

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 5, 5 (3)

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High Courts07 Nov 2008

Mallikarjun and Others Vs Shivasharanappa and Others

Karnataka High Court · (2009) 2 KCCR 1280

Hindu Marriage Act, 1955 — Section 16 (1), 16 (2), 16 (3)Succession Act, 1925 — Section 3 (g), 6, 8

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High Courts07 Nov 2008Allowed

Genu @ Ganu and Others Vs Jalabai and Others

Karnataka High Court · (2009) ILR (Kar) 612 : (2011) 2 KarLJ 246

Family Courts Act, 1984 — Section 7, 7 (1) (a), 8

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High Courts06 Nov 2008

United India Insurance Company Limited Vs Smt. Sharadamma and Others, Shri G. Mohan Babu Reddy, The New India Assurance Company Ltd. and Shri L. Keshav

Karnataka High Court · (2009) ILR (Kar) 1113

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High Courts06 Nov 2008

United India Insurance Company Limited Vs Smt. Pushpalatha, Shri G. Mohan Babu Reddy, The New India Assurance Company Ltd. and Shri L. Keshav

Karnataka High Court · (2009) 2 KarLJ 744 : (2009) 1 KCCR 347

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High Courts06 Nov 2008Dismissed

H.A. Gopinath and Veena Gopinath Vs The Special Land Acquisition Officer Bangalore Development Authority, The Commissioner Bangalore Development Authority and Ramani Arun Kumar and W/o late K. Arun Kumar

Karnataka High Court · (2009) 3 KarLJ 500

Bangalore Development Authority Act, 1976 — Section 17 (1), 17 (3)

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High Courts06 Nov 2008

Emaculate Conception Church Vs The Director General Export Promotion Council, Ministry of Commerce, Government of India, The Imperial Hospital and Research Centre Pvt. Ltd., State of Karnataka and Deputy Commissioner

Karnataka High Court · (2009) 3 CivCC 391 : (2009) ILR (Kar) 746 : (2009) 3 KarLJ 260 : (2009) 1 KCCR 594

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts06 Nov 2008Dismissed

S.K. Jain Vs The State of Karnataka

Karnataka High Court · (2009) 9 KarLJ 125 : (2009) 1 KCCR 12 SN

Motor Vehicles Act, 1988 — Section 134Penal Code, 1860 (IPC) — Section 279, 304 A

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High Courts05 Nov 2008Allowed

Sri Devaraj URS Medical College Tamaka Vs Government of India and Government of Karnataka

Karnataka High Court · (2009) ILR (Kar) 535 : (2009) 1 KCCR 475

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High Courts05 Nov 2008Dismissed

Veeragouda and Others Vs Shantakumar @ Shantappagowda

Karnataka High Court · (2009) ILR (Kar) 887

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 1 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 11, 21, 35 (2)

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High Courts05 Nov 2008Allowed

Motor Industries Co. Ltd. and Another Vs N. Chinnuswamy Hounder rep. by PA Holder, S. Rathna Valarmathi

Karnataka High Court · (2009) 2 LLJ 245

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 10 Rule 4 (2)

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High Courts05 Nov 2008Dismissed

Y.N. Nagaraja Vs State of Karnataka

Karnataka High Court · (2009) 4 KarLJ 576 : (2009) 2 KCCR 1304

Right to Information Act, 2005 — Section 15 (3), 16 (5) (a), 16 (5) (b), 17

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High Courts05 Nov 2008

The Management of Mangalore Chemicals and Fertilizers Ltd. Vs Sri. Bhujanga Shetty and Others Sri. Bhujanga Shetty and Others Vs The Management of Mangalore Chemicals and Fertilizers Ltd.

Karnataka High Court · (2009) 122 FLR 500 : (2009) 7 SLR 145

Industrial Disputes Act, 1947 — Section 2 (oo), 25 B, 25 F

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High Courts05 Nov 2008Dismissed

Sri C.K. Mohammed Khasim, Sri Ayub Pasha and Sri Imtiaz Pasha Vs Karnataka State Board of Wakfs

Karnataka High Court · AIR 2009 Kar 1706 : (2009) 2 KarLJ 686

Waqf Act, 1995 — Section 3 K, 83 (2)

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High Courts05 Nov 2008Dismissed

U.K. Theertha Rama Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 163

Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 — Section 25

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High Courts04 Nov 2008

G.S. Prasanna Kumar Vs Karnataka State Pollution Control Board and Others

Karnataka High Court · (2009) 3 KarLJ 174 : (2009) 1 KCCR 244

Constitution of India, 1950 — Article 226

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High Courts04 Nov 2008Allowed

Baswanthrao since deceased by his LRs Vs Rajkumar

Karnataka High Court · (2009) ILR (Kar) 1099

Karnataka Land Revenue Act, 1964 — Section 136 (3)

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