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
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,299 of 2,397
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
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)
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
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)
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)
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
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
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
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