High Courts11 Jun 2008Dismissed
Sri Ramachandraiah Vs V. Narayana and Others
Karnataka High Court · (2008) ILR (Kar) 4420 : (2009) 4 KarLJ 71 : (2008) 5 KCCR 646 SN
Mysore Hindu Women Right to Property Act, 1933 — Section 12, 7, 8
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,321 of 2,397
High Courts10 Jun 2008Dismissed
G. Somashekara Vs State of Karnataka and Others
Karnataka High Court · (2009) 4 KarLJ 35 : (2008) 5 KCCR 650 SN
Criminal Procedure Code, 1973 (CrPC) — Section 320 (2), 320 (8)Karnataka Private Educational Institutions (Discipline and Control) Rules, 1978 — Rule 10, 12, 12 (5) (b)Penal Code, 1860 (IPC) — Section 420
High Courts10 Jun 2008Dismissed
Sri M.V. Thimmaiah, Joint Director of Social Welfare on Deputation to the Karnataka State Womens Development Corporation, As its Managing Director Vs The State of Karnataka
Karnataka High Court · (2009) 3 KCCR 162 SN
Karnataka Civil Services Rules, 1974 — Rule 285, 285 (1) (a)
High Courts09 Jun 2008Dismissed
A. Channabasappa and Another Vs Karnataka Industrial Area Development Board and Others
Karnataka High Court · (2008) ILR (Kar) 3524 : (2008) 5 KarLJ 499 : (2008) 3 KCCR 2058
Land Acquisition Act, 1894 — Section 12 (2), 18, 18 (1)
High Courts09 Jun 2008Dismissed
Smt. H.S. Lakshmamma Vs Sri K.K. Ahammed Kutty and Others
Karnataka High Court · (2008) ILR (Kar) 3528 : (2008) 5 KarLJ 93 : (2008) 3 KCCR 2114
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 7
High Courts09 Jun 2008Allowed
K. Hanumanthaiah Vs Narasimhaiah
Karnataka High Court · (2009) CriLJ 632 : (2008) 4 KCCR 2658
Penal Code, 1860 (IPC) — Section 323, 324, 504, 506 (b)
High Courts09 Jun 2008Dismissed
Fosroc Chemicals (India) Private Limited Vs State of Karnataka
Karnataka High Court · (2009) 26 VST 440
Karnataka Sales Tax Act, 1957 — Section 12 (3), 6 B, 8 A
High Courts09 Jun 2008Dismissed
Harish D.V. Vs State
Karnataka High Court · (2008) 5 KarLJ 480
Criminal Procedure Code, 1973 (CrPC) — Section 173 (8)
High Courts09 Jun 2008Allowed
M. Ethiraj Vs Smt. Farida Khanum
Karnataka High Court · (2008) ILR (Kar) 3500 : (2009) 2 KarLJ 481 : (2008) 4 KCCR 321 SN
Karnataka Rent Act, 1999 — Section 2 (3) (f), 27 (2) (r)
High Courts06 Jun 2008Allowed
Mysore Urban Development Authority Vs Income Tax Officer, (TDS)
Karnataka High Court · (2008) 175 TAXMAN 307
High Courts06 Jun 2008Allowed
Mysore Urban Development Authority, The Chief Accounts Officer, Mysore Urban Development Authority and The Special Land Acquisition Officer, Mysore Urban Development Authority Vs The Income Tax Officer (TDS) and The Commissioner for Income Tax
Karnataka High Court · (2008) 218 CTR 678 : (2008) 4 KCCR 247 SN
Income Tax Act, 1961 — Section 194 LA, 271 (1) (c)
High Courts06 Jun 2008Allowed
G. Krishnaprakash Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 3569 : (2008) 5 KarLJ 719 : (2008) 3 KCCR 1818
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204
High Courts05 Jun 2008Dismissed
Ashu Khare Vs Medical Council of India, Rajiv Gandhi University of Health Sciences and S. Nijalingappa Medical College and HSK Hospital and Research Centre
Karnataka High Court · (2008) 4 KCCR 291 SN
High Courts05 Jun 2008Allowed
Vaijanath Rao Patil and Others Vs The State of Karnataka, Revenue Department, The Land Tribunal and Smt. Syeda Khatoon
Karnataka High Court · (2008) 6 KarLJ 222
Karnataka Certain Inam Abolition Act, 1977 — Section 11, 77 A
High Courts05 Jun 2008
Smt. T. Munitayamma and Others Vs Oriental Insurance Company and Others
Karnataka High Court · (2009) ACJ 2389 : (2008) ILR (Kar) 4023
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts04 Jun 2008Allowed
Mirza Yusuf Baig Vs State
Karnataka High Court · (2008) CriLJ 3807 : (2008) 5 KarLJ 649
Penal Code, 1860 (IPC) — Section 34, 420, 468
High Courts04 Jun 2008Dismissed
Sri Dajiba, Sri Bavooji and Sri Abhimanyu Vs The State of Karnataka and Others
Karnataka High Court · (2008) 06 KAR CK 0055
Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts04 Jun 2008Allowed
Smt. Suliya Vs The State of Karnataka
Karnataka High Court · (2008) ILR (Kar) 3438 : (2008) 3 KCCR 1817
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439 (2)
High Courts04 Jun 2008Dismissed
Zehra Roopa Menon @ Roopa Kumari Menon Vs State of Karnataka
Karnataka High Court · (2008) CriLJ 4206 : (2008) 5 KarLJ 673 : (2008) 3 KCCR 2094
Foreigners Act, 1946 — Section 3, 7Penal Code, 1860 (IPC) — Section 420
High Courts03 Jun 2008Dismissed
Neelakanth Punnappa Halabhavi Vs State of Karnataka
Karnataka High Court · (2008) 6 KarLJ 111 : (2008) 3 KCCR 222 SN
Karnataka Land Revenue Act, 1964 — Section 48 A