COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,319 of 2,397

High Courts23 Jun 2008Dismissed

Veeranna E.N. Vs Indian Overseas Bank

Karnataka High Court · (2009) 4 KarLJ 165 : (2009) 1 LLJ 809

Criminal Procedure Code, 1973 (CrPC) — Section 313Overseas Bank Officer Employees Conduct and Discipline and Appeal Regulations, 1976 — Regulation 6 (15), 6 (17)

Read judgment

High Courts20 Jun 2008Allowed

Sri M.C. Venkatesh Vs The Tahsildar and Others

Karnataka High Court · (2008) ILR (Kar) 4800 : (2008) 5 KCCR 3574

Karnataka Land Reforms Act, 1961 — Section 79 A, 79 B, 80

Read judgment

High Courts20 Jun 2008Allowed

Basreddy and Others Vs Special Land Acquisition Officer

Karnataka High Court · AIR 2009 Kar 187 : (2008) ILR (Kar) 4158 : (2009) 3 KarLJ 284 : (2008) 4 KCCR 2411

Land Acquisition Act, 1894 — Section 11, 12, 12 (2)

Read judgment

High Courts20 Jun 2008

Smt. Devaki and Others Vs State of Karnataka and Others

Karnataka High Court · (2008) 5 KarLJ 514 : (2008) 3 KCCR 2070

Karnataka Land Revenue Act, 1964 — Section 34

Read judgment

High Courts19 Jun 2008Dismissed

J.S. Paramesh Vs Smt. Indramma Murthy

Karnataka High Court · AIR 2008 Kar 172 : (2008) 5 KarLJ 502 : (2008) 3 KCCR 2061

Karnataka Stamp Act, 1957 — Section 34

Read judgment

High Courts19 Jun 2008

Vyavasaya Seva Sahakar Bank Niyamit Vs The State of Karnataka and Others

Karnataka High Court · (2008) 4 KCCR 2437

Karnataka Co-operative Societies Act, 1959 — Section 121, 30, 30 (1), 30 (5)

Read judgment

High Courts19 Jun 2008

Smt. O.K. Devaki and Another Vs Standard Chartered Bank and Another

Karnataka High Court · (2008) ILR (Kar) 3395 : (2008) 6 KarLJ 33 : (2008) 3 KCCR 1975

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts19 Jun 2008Dismissed

Sri Shankaragowda and Others Vs Special Land Acquisition Officer, Upper Krishna Project

Karnataka High Court · (2009) 6 KarLJ 57 : (2008) 4 KCCR 2519

Land Acquisition Act, 1894 — Section 18 (3) (b), 28, 28 A

Read judgment

High Courts18 Jun 2008Dismissed

Ms. Sapna Ganglani and Another Vs R.S. Enterprises and Another

Karnataka High Court · AIR 2008 Kar 178 : (2008) ILR (Kar) 3928 : (2008) 6 KarLJ 136 : (2008) 4 KCCR 2234

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 7 Rule 11D

Read judgment

High Courts18 Jun 2008Dismissed

Bheemappa and Others Vs The Assistant Commissioner and Another

Karnataka High Court · (2008) 5 KarLJ 517

Karnataka Land Reforms Act, 1961 — Section 77 A

Read judgment

High Courts17 Jun 2008Dismissed

Mukkadan Marine Exports P. Ltd. and Another Vs Thomas Chacko

Karnataka High Court · (2009) 150 CompCas 638 : (2010) 97 SCL 321

Companies Act, 1956 — Section 108, 111, 111 (5)

Read judgment

High Courts17 Jun 2008Dismissed

Mohan Vs Rekha

Karnataka High Court · (2009) 1 KarLJ 173

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts17 Jun 2008Dismissed

Smt. Jayamma Vs The State of Karnataka and Others

Karnataka High Court · (2009) ILR (Kar) 38 : (2009) 2 KCCR 1149

Constitution of India, 1950 — Article 21

Read judgment

High Courts17 Jun 2008Dismissed

Shri Allamaprabhu Ghatnatti Vs Baburao Ghatnatti and Others

Karnataka High Court · AIR 2009 Kar 48 : (2008) 6 KarLJ 169 : (2008) 4 KCCR 274 SN

Partition Act, 1893 — Section 2, 3

Read judgment

High Courts17 Jun 2008Allowed

Prof. Manjunatha B.P. Vs Prof. V.J. Pyati and State of Karnataka

Karnataka High Court · (2009) CriLJ 209 : (2008) ILR (Kar) 3710 : (2008) 5 KarLJ 723 : (2008) 3 KCCR 2063

Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 482Penal Code, 1860 (IPC) — Section 384, 385, 389, 467, 506

Read judgment

High Courts17 Jun 2008Allowed

Sri B. Krishnappa Vs Smt. Chandrika G.

Karnataka High Court · AIR 2008 Kar 175 : (2008) ILR (Kar) 3574 : (2008) 5 KarLJ 546 : (2008) 3 KCCR 2104

Read judgment

High Courts17 Jun 2008

M.K. Ramachandra Gupta Vs The Bangalore Development Authority and Another

Karnataka High Court · (2008) ILR (Kar) 3603

Karnataka High Court Act, 1961 — Section 10, 10 (v), 9

Read judgment

High Courts17 Jun 2008

I.R. Narayana Reddy Vs Yaram Ramana Reddy and Another

Karnataka High Court · AIR 2009 Kar 26 : (2008) ILR (Kar) 4730 : (2008) 5 KCCR 3327

Provincial Insolvency Act, 1920 — Section 14, 25, 7

Read judgment

High Courts17 Jun 2008Dismissed

Sri. Ashok Kumar Vs Dr. T.R. Bhageerathi

Karnataka High Court · (2009) 1 CivCC 304 : (2009) CriLJ 221 : (2008) ILR (Kar) 3865 : (2009) 1 KarLJ 17 : (2008) 4 KCCR 2500

Negotiable Instruments Act, 1881 (NI) — Section 118 (g), 138, 142

Read judgment

High Courts17 Jun 2008

Smt. Padma Jalan Vs The State of Karnataka and Others

Karnataka High Court · (2008) ILR (Kar) 3873 : (2008) 3 KCCR 2082

Petroleum and Minerals Pipelines (Acquisition of a Right of User in Land) Act, 1962 — Section 3 (1), 5, 6 (4)Petroleum Pipelines (Acquisition of Right of User in land) Rules, 1963 — Rule 8, 8 (3)

Read judgment