COURT ARCHIVE

Karnataka High Court judgments, 2008

905 judgments · page 7 of 46

High Courts04 Nov 2008Dismissed

Smt. Muninarasamma Vs The State of Karnataka Urban Development Department and The Commissioner Bangalore Development Authority

Karnataka High Court · (2009) ILR (Kar) 446 : (2009) 3 KarLJ 667 : (2008) 5 KCCR 3471

Bangalore Development Authority Act, 1976 — Section 16 (1), 17 (1)Constitution of India, 1950 — Article 226

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High Courts04 Nov 2008Dismissed

B.S. Chandrasekhar Vs The State of Karnataka

Karnataka High Court · (2009) 9 KarLJ 152 : (2009) 2 KCCR 52 SN

Prevention of Corruption Act, 1988 — Section 13, 7

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High Courts04 Nov 2008

Mrs. Nayana B. Mehta Vs Bangalore Development Authority and Others

Karnataka High Court · (2009) 1 KarLJ 45

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11AKarnataka Regularization of Unauthorised Constructions in Urban Areas Act, 1991 — Section 8 A

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High Courts04 Nov 2008Allowed

Huvakka Vs Vishwanath

Karnataka High Court · (2010) 1 DMC 610 : (2009) ILR (Kar) 3351 : (2010) 1 KCCR 726

Hindu Marriage Act, 1955 — Section 13 (1) (ia) (ib)

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High Courts04 Nov 2008Dismissed

H S Rajashekara Vs State Bank of Mysore

Karnataka High Court · (2008) 11 KAR CK 0015

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High Courts03 Nov 2008

H.A. Siddiqui Vs The State of Karnataka and Others

Karnataka High Court · (2009) 9 KarLJ 34 : (2009) 2 KCCR 979

Karnataka Land Revenue Act, 1964 — Section 83 (5), 94 A, 94 B

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High Courts03 Nov 2008

Veerappa and Another Vs Siddappa and Another

Karnataka High Court · (2009) ILR (Kar) 3562

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High Courts03 Nov 2008Dismissed

Gujarat Liqui Pharmacaps Private Limited Vs The Secretary, Department of Health and Family Welfare Services and Another

Karnataka High Court · (2009) 1 KarLJ 29

Karnataka Transparency in Public Procurements Rules, 2000 — Rule 23, 28

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High Courts03 Nov 2008

C. Govindaraj Vs Smt. Padmini

Karnataka High Court · AIR 2009 Kar 108 : (2009) 2 DMC 637 : (2009) ILR (Kar) 21 : (2009) 1 KarLJ 23 : (2008) 5 KCCR 3469

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28, 9

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High Courts03 Nov 2008

Smt. Mallamma Vs Channegowda, Ramegowda and Ramegowda @ Ramajja

Karnataka High Court · (2010) ILR (Kar) 5437 : (2009) 1 KCCR 14 SN

Karnataka Land Reforms Act, 1961 — Section 132, 133

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High Courts03 Nov 2008Dismissed

Sri S.G. Lakshminarayana Naidu, Proprietor, Maruthi Inn Vs Karnataka State Financial Corporation and Jagadguru Murugarajendra represented by its Administrator Sri S.K. Basarajan

Karnataka High Court · AIR 2009 Kar 52 : (2010) 1 BC 339 : (2009) 6 KarLJ 361 : (2009) 1 KCCR 761

State Financial Corporations Act, 1951 — Section 29

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High Courts31 Oct 2008Dismissed

Balaji Recreation Association Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 337 : (2008) 5 KCCR 3224

Constitution of India, 1950 — Article 136, 226, 227

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High Courts31 Oct 2008Dismissed

Preetham Bhargav K.S. Vs S.B.R.R. Mahajan First Grade College and Another

Karnataka High Court · (2008) ILR (Kar) 5127 : (2009) 6 KarLJ 446 : (2009) 1 KCCR 17 SN

Constitution of India, 1950 — Article 14, 226

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High Courts31 Oct 2008Allowed

Sri M.S. Desai Vs The Regional Provident Fund Commissioner and The Divisional Controller

Karnataka High Court · (2012) 4 KarLJ 331 : (2011) 4 KCCR 450 SN

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 6

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High Courts31 Oct 2008

Management of Amco Batteries Limited Vs Sri C.K. Ponnappa

Karnataka High Court · (2009) 121 FLR 471 : (2009) 2 KarLJ 486 : (2009) 1 KCCR 638

Industrial Disputes Act, 1947 — Section 11 A

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High Courts30 Oct 2008Dismissed

Udupi and Dakshina Kannada Districts Temples Management Association (Regd.) and Others Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 166

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

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High Courts30 Oct 2008Allowed

Siddalingaiah by LRs. Vs H.K. Kariappa

Karnataka High Court · (2008) 5 KCCR 3546

Limitation Act, 1963 — Section 3Succession Act, 1925 — Section 63

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High Courts30 Oct 2008Allowed

Siddalin Gaiah (Since Dead, by his L.Rs Smt. Varadamma, H.S. Lingaraju and Smt. Shanthamma) Vs H.K. Kariappa

Karnataka High Court · (2009) ILR (Kar) 2272

Succession Act, 1925 — Section 63

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High Courts30 Oct 2008Dismissed

Sri V.C. Chinnappa Goudar Vs Karnataka State Pollution Control Board and State of Karnataka

Karnataka High Court · (2009) 9 KarLJ 86 : (2009) 1 KCCR 431

Water (Prevention and Control of Pollution) Act, 1974 — Section 28, 48, 49, 60

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High Courts30 Oct 2008Dismissed

Group 4 Securitas Guarding Ltd. Vs The Regional-Provident Fund Commissioner Employees Provident Fund Organisation (Enforcement and Recovery) and Employees Provident Fund Appellate Tribunal

Karnataka High Court · (2008) 10 KAR CK 0003

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