High Courts03 Oct 2008
Govindaraju Vs State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 5160 : (2008) 6 KarLJ 718
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13 (1) (e), 13 (2), 19 (3) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,305 of 2,397
High Courts03 Oct 2008Dismissed
The Branch Manager, LIC India and The Divisional Manager, Divisional Office, LIC of India Vs K. Maheshwarappa, Development Officer, LIC of India
Karnataka High Court · (2009) ILR (Kar) 141 : (2009) 1 KarLJ 256
Incentive Bonus Scheme 1997 — Section 3 (g), 6 (2)
High Courts03 Oct 2008Dismissed
Sri Krishna Fisherman Cooperative Society Ltd. Vs The State of Karantaka and Others
Karnataka High Court · (2009) ILR (Kar) 189 : (2009) 9 KarLJ 107
Karnataka Transparency in Public Procurements Act, 1999 — Section 4 (g)
High Courts03 Oct 2008Dismissed
Vijaya Bank and Others Vs Sri Mohan Das Ramana Shetty
Karnataka High Court · (2008) ILR (Kar) 5022 : (2009) 2 LLJ 241 : (2009) 1 SLR 750
Payment of Gratuity Act, 1972 — Section 4 (6), 4 (6) (a)
High Courts01 Oct 2008Dismissed
Smt. D. Dhanalakshmi Vs The Bangalore Mahanagara Palike Corporation Offices
Karnataka High Court · (2009) 121 FLR 372 : (2009) 3 KarLJ 526 : (2009) 1 KCCR 607
High Courts01 Oct 2008Dismissed
Sri. A. Radhakrishna Nambiar Vs The Syndicate Bank
Karnataka High Court · (2009) 121 FLR 827 : (2009) 1 KCCR 548
High Courts01 Oct 2008Dismissed
S. Narayan Vs Karnataka State Commission for Women
Karnataka High Court · AIR 2009 Kar 76 : (2009) 3 KarLJ 305 : (2009) 1 KCCR 683
Karnataka State Commission for Women Act, 1995 — Section 10, 5, 9, 9 (1) (f)
High Courts01 Oct 2008Allowed
M. Rathnam and Others Vs Smt. Susheelamma
Karnataka High Court · AIR 2009 Kar 79 : (2009) 1 KarLJ 434 : (2008) 5 KCCR 3455
Transfer of Property Act, 1882 — Section 20, 43
High Courts01 Oct 2008Dismissed
The Divisional Manager, The New India Assurance Co. Ltd. Vs Ramaswamy and Nandishappa
Karnataka High Court · (2006) ACJ 2508 : (2009) ILR (Kar) 337 : (2009) 5 KarLJ 538
Motor Vehicles Act, 1988 — Section 10 (2), 149 (4), 149 (5)
High Courts30 Sept 2008Allowed
Smt. K. Swarnalatha Vs The Karnataka State Industrial Investment and Development Corporation Ltd.
Karnataka High Court · AIR 2009 Kar 16 : (2009) 1 KarLJ 473
State Financial Corporations Act, 1951 — Section 29
High Courts30 Sept 2008Dismissed
Smt. Parvathamma and Smt. Venkatamma Vs Special Deputy Commissioner, The Assistant Commissioner, Bangalore North Sub-Division, Sri Appanna and Smt. Lakshmamma
Karnataka High Court · (2009) 2 KarLJ 729 : (2009) 2 KCCR 43 SN
Karnataka Scheduled Casts and Scheduled Tribes Act, 1978 — Section 4, 4 (2), 8
High Courts30 Sept 2008Dismissed
Sri Bhimasha Dead by L.Rs., Sri Dasharath and Sri Devindra Vs The State of Karnataka and Others
Karnataka High Court · (2011) 4 KCCR 424 SN
Constitution of India, 1950 — Article 226
High Courts30 Sept 2008Dismissed
The Totgars Co-operative Sale Society Ltd. Vs Income Tax Officer
Karnataka High Court · (2010) 228 CTR 526
Income Tax Act, 1961 — Section 144 A, 148, 80 P, 80 P (2) (a) (i)
High Courts26 Sept 2008
Oriental Insurance Company Limited Vs Abraham Phillip Parsha (since deceased) by his L.Rs and Others
Karnataka High Court · (2010) ACJ 2267 : (2009) 120 FLR 894 : (2009) 1 KarLJ 79
Penal Code, 1860 (IPC) — Section 288, 336Workmens Compensation Act, 1923 — Section 30 (1)
High Courts26 Sept 2008
New India Assurance Co. Vs Sri Manohar and Sri Basappa Shirappanavar
Karnataka High Court · (2011) 3 KarLJ 172 : (2011) 4 KCCR 2911 : (2011) 3 TAC 304
Workmens Compensation Act, 1923 — Section 4 A
High Courts26 Sept 2008
The New India Assurance Co. Ltd. Vs Naseembanu and Others
Karnataka High Court · (2011) 129 FLR 289 : (2011) 1 KCCR 310
High Courts25 Sept 2008Allowed
Smt. Sahira Banu Vs Lynal Pinto and State of Karnataka
Karnataka High Court · (2009) 6 KarLJ 153
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts25 Sept 2008Dismissed
Hindustan Petroleum Corporation Ltd. Vs V.N. Srinivasa Reddy and Others
Karnataka High Court · (2009) 5 KarLJ 634 : (2009) 1 KCCR 604
Constitution of India, 1950 — Article 162
High Courts25 Sept 2008Dismissed
Sri T.V. Rajakumar Gowda Vs The State of Karnataka and Sri M. Sanjeev Proprietor Sarvashakti Hotels Pvt. Ltd.
Karnataka High Court · (2009) 1 KarLJ 388
High Courts25 Sept 2008Dismissed
H.R. Halappa and Others Vs H. Devaraju
Karnataka High Court · AIR 2009 Kar 29 : (2008) ILR (Kar) 5175 : (2009) 2 KarLJ 232 : (2008) 4 KCCR 2806
Karnataka Money Lenders Act, 1961 — Section 11, 2 (10), 2 (2)