COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,300 of 2,397

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)

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

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

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

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)

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)

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

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

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)

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

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

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)

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

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

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

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)

High Courts04 Nov 2008Dismissed

H S Rajashekara Vs State Bank of Mysore

Karnataka High Court · (2008) 11 KAR CK 0015

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

High Courts03 Nov 2008

Veerappa and Another Vs Siddappa and Another

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

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