High Courts29 Aug 2008Dismissed
Sri. Rachayya Hiremath and Others Vs State of Karnataka and Others
Karnataka High Court · (2011) 4 KCCR 2881
Hindu Religious Institutions and Charitable Endowment Act, 1997 — Section 10, 9
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,310 of 2,397
High Courts29 Aug 2008Dismissed
Asadulla H.A. and Others Vs The State of Karnataka
Karnataka High Court · (2008) 08 KAR CK 0014
Penal Code, 1860 (IPC) — Section 120 B, 121, 465, 468, 471Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 3
High Courts29 Aug 2008
Daffodils English School and Others Vs The State of Karnataka, The Secretary, Education Department and The Commissioner of Public Instructions
Karnataka High Court · (2008) 08 KAR CK 0012
Constitution of India, 1950 — Article 21, 21A, 30 (1)
High Courts29 Aug 2008Dismissed
Surabhi Seva Sangha and Others Vs State of Karnataka and Others
Karnataka High Court · (2008) ILR (Kar) 4394 : (2009) 1 KarLJ 712
Bangalore Development Authority Act, 1976 — Section 38 (b), 65
High Courts29 Aug 2008Dismissed
Sri. Jagadish Chidanand Kore Vs The State of Karnataka and Others
Karnataka High Court · (2010) ILR (Kar) 3540 : (2011) 1 KarLJ 696
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 24 (8)
High Courts28 Aug 2008
Siddeshwara International Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1356
Constitution of India, 1950 — Article 226, 51A (g)Karnataka Forest Act, 1963 — Section 2, 2 (i), 4
High Courts28 Aug 2008Dismissed
Hanumappa and Others Vs Chikkannaiah and Others
Karnataka High Court · (2008) ILR (Kar) 3993 : (2009) 1 KarLJ 269 : (2008) 5 KCCR 633 SN
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11A, Order 7 Rule 11D
High Courts27 Aug 2008Allowed
Basappa and Others Vs State of Karnataka
Karnataka High Court · (2011) 1 KCCR 197
High Courts27 Aug 2008
The State of Karnataka and The Commissioner of Collegiate Education Vs Sri G. Subba Rao since deceased by LR Smt. G.S. Lakshmi Rao and The Principal K.G.F. First Grade College
Karnataka High Court · (2009) 1 KarLJ 351 : (2008) 5 KCCR 3408
High Courts27 Aug 2008Dismissed
The Special Land Acquisition Officer, Hidkal Dam Project Vs Sri L.B. Desai, by his Power of Attorney Holder, Sri. Shankarlinganna Kiwad, Basavaprabhu Lakhamagouda Sardesai, Shankaragouda Lakhamagouda Sardesai and Karnataka Nihavari Nigama Ltd.
Karnataka High Court · (2008) 08 KAR CK 0036
Karnataka Land Reforms Act, 1961 — Section 44 (7)Suits Valuation Act, 1887 — Section 11
High Courts27 Aug 2008Dismissed
Union of India (UOI) Vs Shivanna and Others
Karnataka High Court · (2008) 4 KCCR 2570
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 2008Dismissed
S.R. Nelivigi Vs The Advocate General State of Karnataka and Others
Karnataka High Court · (2009) CriLJ 1220 : (2008) ILR (Kar) 4853
Contempt of Courts Act, 1971 — Section 13, 15 (1) (b), 19, 20
High Courts27 Aug 2008
Kumar Pramod Kurdikeri Vs The Police Commissioner and Another
Karnataka High Court · (2011) 3 KarLJ 633 : (2011) 4 KCCR 2868
Motor Vehicles Act, 1988 — Section 163 A, 173
High Courts26 Aug 2008
Chikkenkoppada Channaveera Sharanara, Andhara Kalyana Ashram and Another Vs State of Karnataka and Others
Karnataka High Court · (2008) 5 KCCR 3220
High Courts26 Aug 2008Dismissed
Parvatagouda Ninganagouda Patil and Others Vs Guddappa and Another
Karnataka High Court · (2009) 1 KarLJ 547
Karnataka Land Reforms Act, 1961 — Section 60, 61, 79
High Courts26 Aug 2008
Mallikarjun Mallur Vs State
Karnataka High Court · (2008) 6 KarLJ 126 : (2008) 5 KCCR 675 SN
Prevention of Corruption Act, 1988 — Section 13 (1) (d), 13 (2), 7
High Courts26 Aug 2008Dismissed
Sri. B.S. Gopal Vs Sri. M. Krishna Murthy
Karnataka High Court · (2009) 2 KCCR 1138
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts26 Aug 2008Allowed
M. Krishna Swamy and Others Vs Smt. Byramma and Others
Karnataka High Court · (2008) 08 KAR CK 0030
Karnataka Land Revenue Act, 1964 — Section 136 (2), 136 (3)
High Courts26 Aug 2008Dismissed
The State of Karnataka and Others Vs Sri Srikantadatta Narasimha Raja Wodeyar
Karnataka High Court · (2008) ILR (Kar) 5031 : (2009) 3 KarLJ 674
Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 2 (1), 4, 4 (1), 4 (3)
High Courts26 Aug 2008
Chikkenkoppada Channaveera Sharanara Andhara Kalyan Ashram and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 2009 Kar 686 : (2008) ILR (Kar) 4817 : (2009) 5 KarLJ 365