COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,312 of 2,397

High Courts13 Aug 2008Dismissed

Ishwara Gowda Patil, Smt. Shankarawa Gowda Patil and Sri. Shashidhar Gowda Patil Vs Siddeshwara Swami, Gurubrahmananda Swami, Brahmananda Matt (Ashram)

Karnataka High Court · (2011) 4 KCCR 2906

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 32 Rule 10, 151

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High Courts13 Aug 2008Dismissed

Ramaiah Vs State of Karnataka and Others

Karnataka High Court · (2008) 5 KCCR 3302

Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 2 (12a), 5 A, 6 A

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High Courts13 Aug 2008Dismissed

Papanna Since deceased by his LR''s Vs Smt. Chitra Annaswamy and Others

Karnataka High Court · (2008) ILR (Kar) 4782 : (2008) 5 KCCR 670 SN

Karnataka Land Reforms Act, 1961 — Section 112, 116 B, 48 A, 48 BMysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10

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High Courts12 Aug 2008

Commissioner of Income Tax and Another Vs L.R. Subramanya Swamy

Karnataka High Court · (2009) 314 ITR 125

Income Tax Act, 1961 — Section 80 HHC

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High Courts12 Aug 2008

K.A. Devaraj Vs The District Commissioner and Others

Karnataka High Court · (2008) ILR (Kar) 5051

Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B

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High Courts11 Aug 2008Dismissed

Prakrith Builders Pvt. Ltd. Vs State of Karnataka and Others

Karnataka High Court · (2009) 19 VST 589

Karnataka Sales Tax Act, 1957 — Section 12 (3), 22 (3), 22 (5)

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High Courts11 Aug 2008

Arjun Baljee Vs Bangalore Development Authority

Karnataka High Court · (2008) ILR (Kar) 4690 : (2008) 4 KCCR 2752

Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 11, 11 (1) (h), 11 (2), 11 (2) (3)

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High Courts11 Aug 2008Dismissed

Devraj and Others Vs The Assistant Commissioner, Revenue Sub-Division and Another

Karnataka High Court · (2009) 1 KarLJ 318

Karnataka Land Reforms Act, 1961 — Section 77 A

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High Courts08 Aug 2008Dismissed

M. Sarvar Khan and Others Vs State of Karnataka, Public Works Department, The Chief Engineer for Communication and Buildings, The Executive Engineer, Building Division and Assistant Executive Engineer

Karnataka High Court · (2009) ILR (Kar) 365 : (2009) 1 KCCR 459

Constitution of India, 1950 — Article 12, 14, 21, 226

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High Courts08 Aug 2008Allowed

United India Insurance Co. Ltd. Vs Sridhar and M. Manjunath

Karnataka High Court · (2008) 08 KAR CK 0042

Workmens Compensation Act, 1923 — Section 3, 3 (1), 30 (1)

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High Courts08 Aug 2008Allowed

M.G. Siddaveerappa Vs The Deputy Registrar of Co-operative Societies and Others

Karnataka High Court · (2009) 1 KarLJ 458

Karnataka Co-operative Societies Act, 1959 — Section 70 A (1), 70 A (2)

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High Courts08 Aug 2008Allowed

Sarathy Teachers Training College managed by Premier Educational Trust and Dr. David Raja Teacher Training Institute managed by Dr. David Raja and Dr. Chandralekha Charitable Trust Vs State of Karnataka, Director, Dept. of State Education Research and Training and Regional Director, Southern Regional Committee National Council for Teacher Education Diganth Teachers Training Institute managed by Indigenous People Education Trust, Mother Theresa D.Ed. College managed by Mother Theresa Vidya Sanstha, Gopal D.Ed. College by Gopal Education Trust and Hemanth D.Ed. College managed by Hemant Memorial Education Trust Vs State of Karnataka and Regional Director, Southern Regional Committee, National Council for Teacher Education

Karnataka High Court · (2008) 08 KAR CK 0023

National Council for Teachers Education Act, 1993 — Section 14, 15, 16

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High Courts07 Aug 2008Dismissed

K.L. Shivananjamurthy Vs K.L. Nagaraj @ K. Karehalli

Karnataka High Court · (2009) 4 CivCC 660 : (2008) ILR (Kar) 4537 : (2009) 6 KarLJ 174 : (2008) 5 KCCR 658 SN

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)

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High Courts07 Aug 2008

United India Insurance Co. Ltd. Vs Baiju, Sharamath Khan and N.V. Hamza Koya Baiju Vs United India Insurance Co. Ltd.

Karnataka High Court · (2010) ACJ 1533 : (2009) ILR (Kar) 2362

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High Courts06 Aug 2008Dismissed

United India Insurance Company Limited Vs Vijay Kumar and Others

Karnataka High Court · (2009) ACJ 2167 : (2008) ILR (Kar) 4832

Motor Vehicles Act, 1988 — Section 147, 149, 2 (10)

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High Courts06 Aug 2008Allowed

Ramesh Reddy and Others Vs State and Others

Karnataka High Court · (2008) ILR (Kar) 4555 : (2009) 2 KarLJ 280 : (2008) 5 KCCR 3367

Penal Code, 1860 (IPC) — Section 143, 147, 148, 341, 506

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High Courts06 Aug 2008Dismissed

Commissioner of Income Tax (International Taxation) and Another Vs Illinois Institute of Technology (India) P. Ltd.

Karnataka High Court · (2010) 321 ITR 49

Income Tax Act, 1961 — Section 195, 201 (1), 201 (1A)

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High Courts05 Aug 2008Dismissed

A V Padma, S Poornachandrika and S Shalini Vs R Venugopal, United India Insurance Co. Ltd.

Karnataka High Court · (2008) 08 KAR CK 0008

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High Courts04 Aug 2008

Karnataka Urban Infrastructure Development Finance Corporation Vs The Commissioner of Income Tax and Another

Karnataka High Court · (2008) ILR (Kar) 4512 : (2009) 308 ITR 297

Income Tax Act, 1961 — Section 201, 201 (1A)

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High Courts01 Aug 2008Dismissed

Divisional Manager, National Insurance Company Limited Vs Smt. Laxmawwa and Others

Karnataka High Court · (2009) 1 KarLJ 625

Motor Vehicles Act, 1988 — Section 149 (2), 166

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