COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,315 of 2,397

High Courts21 Jul 2008Dismissed

New India Assurance Company Limited Vs Chikkappaiah @ Chikkappa and Others

Karnataka High Court · (2009) ACJ 1283 : (2008) ILR (Kar) 4583 : (2009) 1 KarLJ 634 : (2008) 5 KCCR 662 SN

Motor Vehicles Act, 1988 — Section 2 (10), 2 (21), 2 (23)

High Courts21 Jul 2008Allowed

Bangalore International Airport Limited Vs Karnataka Information Commission and Others

Karnataka High Court · (2008) ILR (Kar) 3618 : (2009) 2 KarLJ 209 : (2008) 4 KCCR 2418

Right to Information Act, 2005 — Section 15 (4), 2 (h), 4 (1) (b)

High Courts21 Jul 2008

Kenchappa High School Vs The Deputy Director of Public Instructions and Others

Karnataka High Court · (2009) 3 KarLJ 134

Karnataka Education Act, 1983 — Section 130, 39, 39 (2)

High Courts18 Jul 2008Allowed

Smt. Y. Lalitha Holla and Others Vs The Recovery Officer and Bangalore Rural District Co-operative Central Bank Limited and Others

Karnataka High Court · (2009) 1 KarLJ 493

Karnataka Co-operative Societies Act, 1959 — Section 101, 71Karnataka Cooperative Societies Rules, 1960 — Rule 38 (2) (i), 38 (2) (j)

High Courts18 Jul 2008Dismissed

G. Ramaiah Vs Secretary, Revenue Department, Government of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 4153 : (2009) 1 KarLJ 631 : (2008) 4 KCCR 2401

Land Acquisition Act, 1894 — Section 11 A, 17

High Courts18 Jul 2008Dismissed

Finolex Cables Limited and Others Vs State of Karnataka and Others

Karnataka High Court · (2009) 1 KarLJ 448 : (2008) 4 KCCR 287 SN

Karnataka Excise Act, 1965 — Section 43, 43 (2), 43 A

High Courts18 Jul 2008Allowed

Umesh Vs The Deputy Commissioner and Others

Karnataka High Court · (2009) 3 KarLJ 639 : (2009) 3 KCCR 2035

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 127, 129, 1336 (2), 136

High Courts18 Jul 2008Dismissed

Shri Ismail P. Jalageri Vs The State of Karnataka

Karnataka High Court · (2011) 2 KarLJ 189

Karnataka Administrative Tribunal Act, 1985 — Section 19

High Courts17 Jul 2008Dismissed

Raja Charity Trust Vs Additional Commissioner of Commercial Taxes, Zone 1 and Others

Karnataka High Court · (2010) 24 VST 344

Karnataka Sales Tax Act, 1957 — Section 16 (3), 22 A (1), 24 (2), 8 A

High Courts17 Jul 2008Dismissed

A.S. Khan Vs Senior Divisional Manager LIC of India "Jeevan Prakash" and Others

Karnataka High Court · (2009) ILR (Kar) 698 : (2009) 2 KarLJ 273 : (2009) 3 SLR 273

Life Insurance Corporation Act, 1956 — Section 3 (2) (a), 49

High Courts17 Jul 2008

K.N. Kamalamma Vs Bangalore Development Authority

Karnataka High Court · (2009) 1 KarLJ 658

Bangalore Development Authority Act, 1976 — Section 38 A, 38 CConstitution of India, 1950 — Article 226, 227

High Courts17 Jul 2008Dismissed

Honnappa since dead by L.R. Vs State of Karnataka and Others

Karnataka High Court · (2011) 1 KCCR 397

Karnataka Land Reforms Rules, 1974 — Rule 17

High Courts16 Jul 2008Allowed

Commissioner of Income Tax and Another Vs Vidya Sagar Educational Trust Vidya Sagar Educational Trust Vs Commissioner of Income Tax and Another

Karnataka High Court · (2009) 315 ITR 298

Income Tax Act, 1961 — Section 10 (22), 10 (23C), 272 A (2) (e)

High Courts16 Jul 2008Dismissed

Southern Motors Vs State of Karnataka

Karnataka High Court · (2008) ILR (Kar) 4349 : (2008) 5 KCCR 641 SN : (2008) 18 VST 161

Karnataka Value Added Tax Act, 2003 — Section 30, 30 (1)Karnataka Value Added Tax Rules, 2005 — Rule 3 (2) (c), 31 (1)

High Courts16 Jul 2008Allowed

Mohammad Rafiq B. and Smt. Mohammad Bee. B. Vs Abdul Salam and The State of Karantaka

Karnataka High Court · (2011) 3 KarLJ 703 : (2011) 1 KCCR 239

Penal Code, 1860 (IPC) — Section 380, 454, 457

High Courts15 Jul 2008Dismissed

Sri Ramachandra and Others Vs Sri Shivaram and Others

Karnataka High Court · (2008) ILR (Kar) 4878 : (2008) 5 KCCR 664 SN

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 9 Rule 9, 100Specific Relief Act, 1963 — Section 14, 34, 41 (e)

High Courts15 Jul 2008Dismissed

Shabeer Ahmed Vs Town Municipality and Another

Karnataka High Court · (2008) ILR (Kar) 4560 : (2009) 1 KarLJ 645 : (2008) 4 KCCR 288 SN

Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 244, 72

High Courts15 Jul 2008

Assistant Commissioner of Income Tax Vs Consolidated Engineering Enterprises

Karnataka High Court · (2010) 322 ITR 224

High Courts14 Jul 2008Allowed

H.C. Siddaramaiah Vs D. Krishnappa

Karnataka High Court · (2009) 2 CivCC 461 : (2009) 2 KarLJ 319

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts14 Jul 2008

The South India Paper Mills Limited Vs The State of Karnataka and Another

Karnataka High Court · (2008) ILR (Kar) 4527 : (2009) 1 KarLJ 359

Karnataka Electricity (Taxation on Consumption) Act, 1959 — Section 4 (1), 4 (3), 7