High Courts27 Jul 2008Allowed
Shiva Murthy Vs Amruthraj
Karnataka High Court · (2009) 2 CivCC 160 : (2008) ILR (Kar) 4629 : (2009) 2 KarLJ 98 : (2008) 4 KCCR 2477
Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 118 (b), 138
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,314 of 2,397
High Courts25 Jul 2008Allowed
Sri N. Hasainar Vs Sri M. Hasainar
Karnataka High Court · (2009) 2 CivCC 776 : (2009) CriLJ 1213 : (2008) ILR (Kar) 4361 : (2009) 1 KarLJ 481 : (2008) 4 KCCR 2414 : (2012) 1 RCR(Civil) 909 : (2012) 1 RCR(Civil) 909 : (2012) 1 RCR(Criminal) 579 : (2012) 1 RCR(Criminal) 579
Negotiable Instruments Act, 1881 (NI) — Section 138, 138 (b), 18
High Courts25 Jul 2008Dismissed
Narendra Shivaram Kundapurkar and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) ILR (Kar) 1120 : (2009) 1 KarLJ 538 : (2008) 4 KCCR 290 SN
Constitution of India, 1950 — Article 14
High Courts24 Jul 2008Dismissed
Karnataka Board of Wakfs Vs Land Tribunal, and Others
Karnataka High Court · (2011) 1 KCCR 442
Karnataka Land Reforms Act, 1961 — Section 45 (2) (ii), 7
High Courts24 Jul 2008
State Vs Dyamavva and Others
Karnataka High Court · (2008) 5 KCCR 3593
Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 304 B, 306, 34, 498A
High Courts24 Jul 2008Dismissed
Sri Mahadevappa Vs Sadashivappa and Others
Karnataka High Court · (2011) 2 KarLJ 605 : (2011) 1 KCCR 382
Karnataka Land Reforms Act, 1961 — Section 58, 77Karnataka Land Reforms Rules, 1974 — Rule 26AA, 26B, 27A
High Courts23 Jul 2008Allowed
NSoft (India) Service Pvt. Ltd. Vs BESCOM Ltd. and Others
Karnataka High Court · (2008) ILR (Kar) 3787 : (2009) 6 KarLJ 509 : (2008) 5 KCCR 621 SN
Karnataka Transparency in Public Procurements Act, 1999 — Section 4, 4 (b)
High Courts23 Jul 2008Allowed
Puttaraja and Others Vs State of Karnataka and Others
Karnataka High Court · (2009) 1 KarLJ 121 : (2008) 4 KCCR 2424
Karnataka Cooperative Societies Rules, 1960 — Rule 14, 14 (1)
High Courts23 Jul 2008Dismissed
United India Insurance Company Limited Vs C.S. Anilkumar and Others
Karnataka High Court · (2009) ACJ 1419 : (2008) ILR (Kar) 4163 : (2009) 1 KarLJ 171
Evidence Act, 1872 — Section 91
High Courts23 Jul 2008Dismissed
The Divisional Manager, The New India Insurance Company Limited Vs Sri Shashidhara and Another
Karnataka High Court · (2009) ACJ 1778 : AIR 2009 Kar 17 : (2008) ILR (Kar) 4414 : (2009) 1 KarLJ 525 : (2008) 5 KCCR 645 SN
Karnataka Motor Vehicles Rules, 1989 — Rule 100
High Courts23 Jul 2008Allowed
Smt. Gowramma and Sri. K. Arase Gowda Vs Gayathri Women''s Welfare Association
Karnataka High Court · (2008) 07 KAR CK 0018
High Courts22 Jul 2008
C.I. Ullagaddi and I.C. Bommanahalli Vs The State of Karnataka and Others
Karnataka High Court · (2008) 07 KAR CK 0080
High Courts22 Jul 2008
Commissioner of Income Tax and Another Vs Pro Seal Closures P. Ltd.
Karnataka High Court · (2009) 314 ITR 132
Income Tax Act, 1961 — Section 80 AB, 80 HHC
High Courts22 Jul 2008
Prasad Technology Park Private Limited Vs The Sub Registrar and Another
Karnataka High Court · (2008) ILR (Kar) 4541
Transfer of Property Act, 1882 — Section 105, 54
High Courts21 Jul 2008Allowed
Commissioner of Income Tax and Another Vs M.N. Dastur and Co.
Karnataka High Court · (2009) 316 ITR 442
High Courts21 Jul 2008Allowed
Achyut and Another Vs Smt. Nanda and Others
Karnataka High Court · (2009) 1 CivCC 521 : (2009) ILR (Kar) 87 : (2009) 1 KarLJ 67
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A
High Courts21 Jul 2008
Shah Ismail Khadri Petitioner Vs State of Karnataka and Others
Karnataka High Court · (2011) 1 KCCR 456
High Courts21 Jul 2008Dismissed
Sri C.V. Sudhindra and Others Vs Divine Light School for Blind and Others
Karnataka High Court · AIR 2009 Kar 5 : (2008) ILR (Kar) 3983 : (2009) 2 KarLJ 378 : (2008) 5 KCCR 638 SN
Constitution of India, 1950 — Article 226, 227
High Courts21 Jul 2008
Asha Mohan Vs Common Entrance Test Cell and Another
Karnataka High Court · AIR 2009 Kar 961 : (2008) ILR (Kar) 3861 : (2009) 1 KarLJ 638 : (2008) 5 KCCR 619 SN
Selection of Candidates for admission to professional Institutions Rules, 2005 — Rule 17, 17 (2), 17 (3)
High Courts21 Jul 2008Dismissed
Sanghvi Cylinders Pvt. Ltd. Vs The Asst. Director and The Recovery Officer, Both of The Employees State Insurance Corporation
Karnataka High Court · (2011) 4 KCCR 426 SN
Employees State Insurance Act, 1948 — Section 45 (A), 75, 82 (2)